High Courts17 Dec 1988Dismissed
Siddalingiah Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2311
Constitution of India, 1950 — Article 226, 227Darkhast Rules — Rule 43 (8)
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 1 of 29
High Courts16 Dec 1988
S.R. Anjan Setty Vs Government of Karnataka and Another
Karnataka High Court · (1989) 1 KarLJ 95
Criminal Procedure Code, 1973 (CrPC) — Section 248Essential Commodities Act, 1955 — Section 6 A, 6 A (1), 6 B
High Courts16 Dec 1988Allowed
Ramalah Vs Gowdappa
Karnataka High Court · (1989) ILR (Kar) 962
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94
High Courts15 Dec 1988
A. Ram Mohan Vs Labour Court, Bangalore and Another
Karnataka High Court · (1989) 59 FLR 1 : (1989) 2 LLJ 179
Industrial Disputes Act, 1947 — Section 10 (1), 2 (s), 25 F
High Courts15 Dec 1988
Kallayya Ningayya Hiremath and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 315 : (1989) ILR (Kar) 218 : (1989) 1 KarLJ 444
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68 C, 68 D
High Courts14 Dec 1988Allowed
Naganagouda Vs S. Hanumanthappa
Karnataka High Court · (1989) ILR (Kar) 1244 : (1989) 2 KarLJ 19
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 158 (2)
High Courts14 Dec 1988Allowed
Kapoor Investments (P) Ltd. Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 183
Constitution of India, 1950 — Article 19 (1) (g), 301Karnataka Cinemas (Regulation) Act, 1964 — Section 19 (1) (2), 5 (2)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 7A
High Courts14 Dec 1988Dismissed
Pee Kay Constructions Vs Chandrasekhar Hegde
Karnataka High Court · (1989) ILR (Kar) 241
City of Bangalore Improvement Act, 1945 — Section 505Karnataka Town and Country Planning Act, 1961 — Section 76 M, 81 B, 82 (2)Transfer of Property Act, 1882 — Section 40
High Courts13 Dec 1988
Ramu Vs District and Sessions Judge, Kolar and Others
Karnataka High Court · (1989) ILR (Kar) 3191
Army Act, 1950 — Section 41 (2)
High Courts13 Dec 1988Dismissed
Ashok Vs Tawanappa Siddappa Jakkannavara
Karnataka High Court · (1989) ILR (Kar) 123 : (1988) 3 KarLJ 562
Constitution of India, 1950 — Article 226, 329 (b)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14, 18, 43, 5 (3), 55
High Courts13 Dec 1988
Aswathanarayanappa, A. and Others Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 292
Karnataka Co-operative Societies Act, 1959 — Section 30, 30(1)
High Courts13 Dec 1988
Ub-Mac Batteries Ltd. Vs T. Rajendran and Another
Karnataka High Court · (1989) 59 FLR 239 : (1989) 1 KarLJ 360 : (1990) 1 LLJ 134
Industrial Disputes Act, 1947 — Section 2 (rr), 33 (2) (b)
High Courts12 Dec 1988
Major Obanna Kamma Pedda Vs Union of India and Another
Karnataka High Court · (1988) 3 KarLJ 225
Army Act, 1950 — Section 70
High Courts09 Dec 1988Allowed
Joseph D''Souza Vs Prescilla Rodrigues
Karnataka High Court · (1990) 1 DMC 151 : (1988) 3 KarLJ 70
Divorce Act, 1869 — Section 22
High Courts09 Dec 1988
Dada Jinnappa Khot Vs Shivalingappa Ganapati Bellanki
Karnataka High Court · (1989) ILR (Kar) 993 : (1989) 1 KarLJ 377
Limitation Act, 1963 — Section 58
High Courts08 Dec 1988
Aiyaz Pasha Vs Commissioner, Bangalore City Corporation and Another
Karnataka High Court · (1989) 1 KarLJ 161
Karnataka Municipal Corporation Act, 1976 — Section 114
High Courts07 Dec 1988
R. Bhardwaj Vs Chief Commissioner (Admn.) and Others
Karnataka High Court · (1989) 78 CTR 172 : (1990) 182 ITR 149
Income Tax Act, 1961 — Section 132
High Courts07 Dec 1988
Premchand Gupta Vs P. Suryanarayana and Another
Karnataka High Court · (1989) 1 KarLJ 199
Karnataka Rent Control Act, 1961 — Section 21(1)
High Courts05 Dec 1988
State of Karnataka Vs E. Maruthi Rao Pawar and Another
Karnataka High Court · (1989) 1 KarLJ 273
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 471
High Courts03 Dec 1988Allowed
Shantha Kumar Vs Commissioner
Karnataka High Court · (1989) ILR (Kar) 2518
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 306, 309