High Courts11 Apr 1988Dismissed
Hind Plastic Industries Vs Labour Court and Others
Karnataka High Court · (1989) 2 KarLJ 141 : (1993) 3 LLJ 624
Industrial Disputes Act, 1947 — Section 17 B
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 22 of 29
High Courts08 Apr 1988
M. Vinoda Rao and Others Vs M. Janardhana Rao and Others
Karnataka High Court · (1988) 04 KAR CK 0021
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 582
High Courts08 Apr 1988
Ananda Setty Vs Chowdasetty
Karnataka High Court · (1988) 1 KarLJ 583
Registration Act, 1908 — Section 49
High Courts07 Apr 1988
Arjun Ramappa Chigadolli Vs Assistant Registrar of Co-operative Societies
Karnataka High Court · (1988) ILR (Kar) 2270 : (1988) 1 KarLJ 560
Karnataka Co-operative Societies Act, 1959 — Section 126 A
High Courts06 Apr 1988Allowed
Khursheed Begum Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1988) ILR (Kar) 2601 : (1988) 3 KarLJ 56
High Courts05 Apr 1988
Costa Forms Private Ltd. Vs Commissioner of Commercial Taxes in Karnataka, Bangalore and Others
Karnataka High Court · (1988) 71 STC 158
Income Tax Act, 1922 — Section 10 (2) (vib)
High Courts05 Apr 1988
Shankar Pundalik Girap and Others Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 585
Land Acquisition Act, 1894 — Section 17
High Courts30 Mar 1988Allowed
Karnataka State Road Transport Corporation Vs Basavannappa
Karnataka High Court · (1988) ILR (Kar) 1667 : (1988) 1 KarLJ 544
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 57 (8), 68 (3), 68 D (3)
High Courts30 Mar 1988Dismissed
Sahyadri Wine Traders Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1202 : (1988) 1 KarLJ 452
Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Excise Act, 1965 — Section 32, 36 (b), 43 (2), 45
High Courts30 Mar 1988
Karnataka State Road Transport Corporation Vs Basavannappa and Others
Karnataka High Court · (1988) 1 KarLJ 544
Motor Vehicles Act, 1939 — Section 57(8)
High Courts30 Mar 1988Allowed
State of Karnataka Vs Saibanna
Karnataka High Court · (1988) 2 ACC 510 : (1989) ACJ 483 : (1988) ILR (Kar) 1942 : (1988) 2 KarLJ 62
Penal Code, 1860 (IPC) — Section 304 A
High Courts30 Mar 1988Dismissed
State of Karnataka Vs Ningappa Ramachandra Gurav
Karnataka High Court · (1988) ILR (Kar) 1380 : (1988) 1 KarLJ 466
Constitution of India, 1950 — Article 195, 235Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (3)
High Courts30 Mar 1988Allowed
Yeshodhara Kadamba Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1988) ILR (Kar) 2447
Karnataka Motor Vehicles Rules, 1963 — Rule 131
High Courts30 Mar 1988Allowed
Doddanagouda Vs Rythara Seva Sahakara Sangha Niyamitha
Karnataka High Court · (1988) ILR (Kar) 2528
Karnataka Cooperative Societies Rules, 1960 — Rule 14A
High Courts28 Mar 1988
S. Visweswariah Vs New India Assurance Co. Ltd. and Another
Karnataka High Court · (1989) 58 FLR 568 : (1988) 2 LLJ 233
General Insurance Business (Nationalisation) Act, 1972 — Section 17, 5, 6
High Courts28 Mar 1988
Abdul Jabbar Khan Vs Regional Transport Officer, Mysore Region, Mysore
Karnataka High Court · AIR 1989 Kar 215 : (1988) ILR (Kar) 2592 : (1988) 1 KarLJ 495
Motor Vehicles Act, 1939 — Section 32, 32 (1), 32 (2), 58
High Courts28 Mar 1988Allowed
Avalappa Vs Krishnappa
Karnataka High Court · (1988) ILR (Kar) 3347
Evidence Act, 1872 — Section 65, 65 (a), 65 (c), 66, 90
High Courts28 Mar 1988
Smt. G. Kamala and Another Vs Asst. R.T.O. Puttur and Others
Karnataka High Court · (1988) 2 KarLJ 205
Motor Vehicles Act, 1939 — Section 33(1)(B)
High Courts25 Mar 1988
Mysore University Engineering Students'' Association (Regd.) Vs University of Mysore
Karnataka High Court · (1988) 1 KarLJ 490
High Courts25 Mar 1988
Union of India Vs Mysore Sugar Company Ltd.
Karnataka High Court · (1988) 17 ECC 134 : (1992) 61 ELT 574 : (1988) ILR (Kar) 2276
Central Excise Act, 1944 — Section 12 BCentral Excise Rules, 1944 — Rule 173C, 53, 8 (1)