COURT ARCHIVE

Karnataka High Court judgments, 1988

561 judgments · page 23 of 29

High Courts24 Mar 1988Allowed

Administrator, Bangalore City Corporation Vs Hindustan Milk Food Manufacturers Ltd.

Karnataka High Court · (1988) ILR (Kar) 2487

Bangalore Municipal Corporation (Amendment) Act, 1977 — Section 24, 25Constitution of India, 1950 — Article 226

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High Courts23 Mar 1988Dismissed

United India Insurance Co. Ltd. Vs Thimmawwa

Karnataka High Court · (1989) 1 ACC 51 : (1989) ACJ 149 : (1989) ILR (Kar) 1303 : (1988) 2 KarLJ 378

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High Courts22 Mar 1988Dismissed

Deputy Commissioner Vs Rudolph Fernandes

Karnataka High Court · (1988) ILR (Kar) 1086 : (1988) 1 KarLJ 458

Customs Act, 1962 — Section 115 (2)Essential Commodities Act, 1955 — Section 3, 6 A (1), 6 B (2)

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High Courts22 Mar 1988

S. Bheemappa and Another Vs The Returning Officer for Election to Indian Medical Council, Bangalore and Others

Karnataka High Court · AIR 1989 Kar 75 : (1988) ILR (Kar) 1726 : (1988) 1 KarLJ 513

Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 3 (1) (c), 4 (2)

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High Courts21 Mar 1988

Secretary, K.S.L.S. Co-op. Society Ltd., K. Settihalli, Srirangapatna Tq. Vs N. Bettaiah and Others

Karnataka High Court · (1988) 1 KarLJ 476

Karnataka Co-operative Societies Rules, 1960 — Rule 31(4)(A)

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High Courts21 Mar 1988Dismissed

K.G. Kallappa and Co. Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 2722

Constitution of India, 1950 — Article 14, 254 (2)Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 1980 — Section 3, 65, 65 A, 8 (2), 8 (3)

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High Courts21 Mar 1988Dismissed

N. Manjayya Shetty Vs Additional District Magistrate

Karnataka High Court · (1989) ILR (Kar) 1582 : (1988) 2 KarLJ 285

Constitution of India, 1950 — Article 19 (1) (g), 226, 227Karnataka Motor Vehicles Rules, 1963 — Rule 142, 142 (2), 68 (2) (r)

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High Courts19 Mar 1988

Vishal Enterprises Vs Union of India and Another

Karnataka High Court · (1988) 174 ITR 548

Income Tax Act, 1961 — Section 2 (29C), 206 C

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High Courts19 Mar 1988

M.J. Rodrigues Vs Controller of Estate Duty

Karnataka High Court · (1988) 03 KAR CK 0016

Estate Duty Act, 1953 — Section 10, 64 (1)

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High Courts19 Mar 1988

G.N. Sunanda Vs Commissioner of Income Tax

Karnataka High Court · (1988) 73 CTR 33 : (1988) 3 KarLJ 385

Income Tax Act, 1961 — Section 148, 2 (31), 256 (1)

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High Courts17 Mar 1988

G. Putta Swamy Gowda Vs H.D. Devegowda and Others

Karnataka High Court · (1989) 3 KarLJ 125

Representation of The People Act, 1951 — Section 100

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High Courts17 Mar 1988

Kummagal Gowramma Vs Dodda Bhimanna and Others

Karnataka High Court · (1988) 2 KarLJ 33

Evidence Act, 1872 — Section 90

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High Courts17 Mar 1988

Neelavva Kom Yallappa Rotti Vs Bheemappa Mallappa Rotti and Others

Karnataka High Court · (1988) 1 KarLJ 591

Limitation Act, 1963 — Section 12

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High Courts17 Mar 1988

Hindustan Machine Tools Ltd. Vs Commissioner of Income Tax, Karnataka-II

Karnataka High Court · (1988) 71 CTR 166 : (1988) ILR (Kar) 2012 : (1989) 175 ITR 220 : (1988) 3 KarLJ 460 : (1988) 40 TAXMAN 43

Income Tax Act, 1961 — Section 37

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High Courts16 Mar 1988

Manjunathagowda Prabhugowda Patil and Others Vs Shantavva

Karnataka High Court · (1988) 2 KarLJ 3

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High Courts15 Mar 1988

Narasimhadutta Kumar M.N. Vs Bangalore University and Another

Karnataka High Court · (1988) 1 KarLJ 398

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High Courts15 Mar 1988

Satyanarayana Setty N.C. Vs Smt. Nagaratnamma

Karnataka High Court · (1988) 1 KarLJ 588

Evidence Act, 1872 — Section 138

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High Courts15 Mar 1988

Pierce Leslie India Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1988) 71 CTR 183 : (1988) 174 ITR 626 : (1988) 2 KarLJ 147 : (1988) 40 TAXMAN 97

Income Tax Act, 1961 — Section 256, 256 (1), 35 B

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High Courts14 Mar 1988Dismissed

Mrs. Sushila A. Dass Vs Mrs. Mary Boiger

Karnataka High Court · (1988) ILR (Kar) 1413 : (1988) 1 KarLJ 563

Foreign Exchange Regulation Act, 1947 (FEMA) — Section 31Income Tax Act, 1961 — Section 230 AKarnataka Land Reforms Act, 1961 — Section 79 A, 79 A (1), 79 B (1), 80, 80 (b)83

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High Courts14 Mar 1988Allowed

Panduranga Mallya Vs Vamana Mallya

Karnataka High Court · (1988) ILR (Kar) 1747

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94

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