COURT ARCHIVE

Karnataka High Court judgments, 1988

561 judgments · page 10 of 29

High Courts17 Aug 1988

State of Karnataka Vs Ahmed and Another

Karnataka High Court · AIR 1989 Kar 115 : (1988) ILR (Kar) 2624 : (1989) 1 KarLJ 76

Constitution of India, 1950 — Article 14, 20 (3)Penal Code, 1860 (IPC) — Section 272, 276Prevention of Food Adulteration Act, 1954 — Section 13 (1), 13 (5), 23 (1) (c)

Read judgment

High Courts17 Aug 1988

M. Abdul Zaheer Vs The Assistant Regional Transport Officer, Bangalore

Karnataka High Court · AIR 1989 Kar 171 : (1989) ILR (Kar) 1316

Motor Vehicles Act, 1939 — Section 32

Read judgment

High Courts17 Aug 1988

Kariappa and Others Vs State of Karnataka and Another

Karnataka High Court · (1988) 08 KAR CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 202, 210, 482Penal Code, 1860 (IPC) — Section 302, 34, 498A

Read judgment

High Courts17 Aug 1988

M/s. Type Tools Corporation Vs The Registrar of Firms, Bangalore and Another

Karnataka High Court · (1988) 32 KarLJ 156

Karnataka Partnership (Registration of Firms) Rules, 1954 — Rule 4(2)Partnership Act, 1932 — Section 60

Read judgment

High Courts17 Aug 1988Dismissed

Thaniya Naika Vs Babu Mukhari

Karnataka High Court · (1989) ILR (Kar) 716

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14 (1), 14 (2), 14 (2) (a)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Rules, 1986 — Rule 28 (4)Representation of the Peoples Act, 1951 — Section 54 (4), 63, 82, 82 (b)

Read judgment

High Courts17 Aug 1988

Koosappa Gowda K. Vs Administrator, Koyyur Service Co-op. Bank Ltd., and Others

Karnataka High Court · (1988) 2 KarLJ 337

Karnataka Co-operative Societies Rules, 1960 — Rule 31(7)

Read judgment

High Courts17 Aug 1988

Koosappa Gowda K. Vs Administrator, Koyyur Service Co Op Bank Ltd., and Others

Karnataka High Court · (1988) 32 KarLJ 153

Karnataka Co-operative Societies Rules, 1960 — Rule 31(7)

Read judgment

High Courts17 Aug 1988

Nariappa and Others Vs State of Karnataka and Others

Karnataka High Court · (1990) 1 DMC 324

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202 (2), 209, 210, 323Penal Code, 1860 (IPC) — Section 302, 498A

Read judgment

High Courts17 Aug 1988

Satish Ramakrishna Rao Vs State of Karnataka and Others

Karnataka High Court · (1988) 2 KarLJ 381

Constitution of India, 1950 — Article 15(4)

Read judgment

High Courts17 Aug 1988

Mariyappa Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 2930

Criminal Procedure Code, 1973 (CrPC) — Section 202, 209, 323, 482Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts16 Aug 1988

Installation Manager, Bharat Petroleum Corporation and Another Vs Kanieka Raj and Another

Karnataka High Court · (1989) 1 ACC 225 : (1989) ACJ 295

Read judgment

High Courts16 Aug 1988

Shanthi Institute of Commerce Vs The State of Karnataka and Others

Karnataka High Court · AIR 1989 Kar 325

Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6) (i), 226Contract Act, 1872 — Section 10

Read judgment

High Courts12 Aug 1988

Karnataka Bank Ltd. and Another Vs The Assistant Profession Tax Officer, Mangalore

Karnataka High Court · AIR 1989 Kar 204

Income Tax Act, 1961 — Section 15, 89Income Tax Rules, 1962 — Rule 21A

Read judgment

High Courts12 Aug 1988

Abdul Sattar M. Mokashi Vs Commissioner of Income Tax

Karnataka High Court · (1988) 73 CTR 72 : (1988) 174 ITR 368 : (1988) 3 KarLJ 16 : (1988) 41 TAXMAN 84

Income Tax Act, 1961 — Section 143 (2), 147, 147 (a), 148, 256 (1)

Read judgment

High Courts12 Aug 1988

Gopal Ramanarayan Vs Commissioner of Income Tax

Karnataka High Court · (1988) 73 CTR 65 : (1989) 175 ITR 32 : (1988) 3 KarLJ 340 : (1988) 41 TAXMAN 75

Income Tax Act, 1961 — Section 171, 64, 64 (1), 64 (2)

Read judgment

High Courts12 Aug 1988

Karnataka Bank Ltd. and Another Vs Assistant Profession Tax Officer

Karnataka High Court · (1990) 184 ITR 116 : (1992) 1 LLJ 57

Income Tax Act, 1961 — Section 89Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 2 (i)

Read judgment

High Courts12 Aug 1988

Revanna N.R. Vs R.T.A., Bangalore and Others

Karnataka High Court · (1988) 2 KarLJ 349

Motor Vehicles Act, 1939 — Section 58

Read judgment

High Courts12 Aug 1988

Commissioner of Income Tax Vs Pompei Tile Works

Karnataka High Court · (1988) 73 CTR 54 : (1989) 175 ITR 1 : (1988) 3 KarLJ 404 : (1988) 41 TAXMAN 181

Income Tax Act, 1961 — Section 256 (1)

Read judgment

High Courts11 Aug 1988Allowed

Bangalore University Vs Kumari Rita

Karnataka High Court · (1988) ILR (Kar) 2633

Constitution of India, 1950 — Article 14

Read judgment

High Courts11 Aug 1988

M. Ramachandra Gowda and Others Vs Gangadara Gowda and Others

Karnataka High Court · (1988) 3 KarLJ 522

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(C)

Read judgment