High Courts02 Dec 1988
M.V. Chayapathi Rao and Others Vs M.V. Sathyanarayanarao and Another
Karnataka High Court · (1988) 3 KarLJ 31
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 35
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 2 of 29
High Courts01 Dec 1988
Gadigeppa Mahadevappa Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 53
Constitution of India, 1950 — Article 19 (1) (g), 21
High Courts01 Dec 1988Dismissed
Bombay Swadeshi Stores Vs State Bank of Mysore
Karnataka High Court · (1989) ILR (Kar) 2506
Constitution of India, 1950 — Article 12, 19 (1) (c), 300APublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2 (c), 2 (e), 4
High Courts01 Dec 1988
Gadigeppa Mahadevappa Chikkumbi Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 2 : (1989) 1 KarLJ 3
Constitution of India, 1950 — Article 19 (1) (g), 21
High Courts01 Dec 1988
Associated Electro Ceramics Vs Chairman, Central Board of Direct Taxes and Another
Karnataka High Court · (1993) 201 ITR 501
Income Tax Act, 1961 — Section 119, 119 (2), 119 (2) (b), 139, 72
High Courts01 Dec 1988
Mudukappa Hanumappa Hadapad Vs Davalawwa and Others
Karnataka High Court · (1988) 3 KarLJ 68
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts30 Nov 1988
Kenchappa and Another Vs Land Tribunal, Bijapur and Another
Karnataka High Court · (1989) 1 KarLJ 330
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts30 Nov 1988Dismissed
Rasal Bai Vs Bangalore Development Authority
Karnataka High Court · (1989) ILR (Kar) 2299
Bangalore Development Authority Act, 1976 — Section 38Land Acquisition Act, 1894 — Section 12 (2)
High Courts30 Nov 1988
K. Raghavendra Rao Vs K. Srinivasa Rao and Others
Karnataka High Court · AIR 1989 Kar 334
Partition Act, 1893 — Section 2, 3
High Courts28 Nov 1988
Dinakar C. Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 145
All India Services (Confidential Roll) Rules, 1970 — Rule 2(A)
High Courts28 Nov 1988
K. Karunakar Shetty Vs Syndicate Bank, Manipal
Karnataka High Court · AIR 1990 Kar 1 : (1989) 1 KarLJ 276
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38, 51, 58
High Courts28 Nov 1988
1his Holiness Shri Vidya Payonidhi Theertha Sreepadangalavaru; H.J. Sri Vidya Payonidhi Theertharu Vs Special Deputy Commissioner, Raichur and Others; Karnataka Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1993) 2 KarLJ 313
Constitution of India, 1950 — Article 226
High Courts28 Nov 1988
Krishnappa Reddi S.A. Vs Government of Karnataka and Another
Karnataka High Court · (1989) 1 KarLJ 158
Bangalore Development Authority Act, 1976 — Section 36Land Acquisition Act, 1894 — Section 11a
High Courts28 Nov 1988
Archak Rangachar Vs Deputy Commissioner, Bangalore Dist., and Others
Karnataka High Court · (1989) 1 KarLJ 179
Karnataka Acquisition of Land for Grant of House Sites Rules, 1973 — Rule 8
High Courts25 Nov 1988
Cheruvatty Mammoo Hajee Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 298
Karnataka Rent Control Act, 1961 — Section 21(1), 21(1)(J)
High Courts24 Nov 1988
M. Somashekar and Others Vs S.A. Subbaraju
Karnataka High Court · (1989) ILR (Kar) 738 : (1989) 3 KarLJ 195
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 499, 500
High Courts24 Nov 1988
Pandit Rao Vs Sharanappa and Others
Karnataka High Court · (1989) 2 KarLJ 23
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts24 Nov 1988
A.S. Moulana Vs Government of India and Another
Karnataka High Court · (1989) 1 KarLJ 89
Apprentices Act, 1961 — Section 6(Aa)Apprenticeship Rules, 1962 — Rule 5
High Courts24 Nov 1988
S. Venkataramaiah Vs State
Karnataka High Court · (1989) 1 KarLJ 197
Penal Code, 1860 (IPC) — Section 268, 290
High Courts23 Nov 1988Dismissed
Oriental Insurance Co. Ltd Vs Felix Correa
Karnataka High Court · (1989) ACJ 430 : (1989) ILR (Kar) 441 : (1989) 1 KarLJ 490
Motor Vehicles Act, 1939 — Section 96 (2), 96 (2) (b) (ii)