High Courts14 Mar 1988
@CITATION [1988](1) Kar.L.J. 391 Vs Bangalore University
Karnataka High Court · (1988) 1 KarLJ 391
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 24 of 29
High Courts14 Mar 1988
Commissioner of Income Tax Vs Valliappa Textiles Ltd.
Karnataka High Court · (1988) 71 CTR 179 : (1988) 172 ITR 168 : (1988) 40 TAXMAN 55
Income Tax Act, 1961 — Section 154, 33, 34
High Courts14 Mar 1988
Jayashankara Gowda Vs Chief Secretary
Karnataka High Court · (1988) ILR (Kar) 1005
Constitution of India, 1950 — Article 14, 19 (1) (c), 226, 227Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (b), 8
High Courts14 Mar 1988Dismissed
U.R. Narashimha Murthy Vs Madhava Tenkillaya
Karnataka High Court · (1988) ILR (Kar) 1840 : (1988) 3 KarLJ 478
Constitution of India, 1950 — Article 134A, 136
High Courts14 Mar 1988
M.V. Shankara Rao Vs Sarvamangalamma
Karnataka High Court · (1988) 3 KarLJ 263
Easements Act, 1882 — Section 60Transfer of Property Act, 1882 — Section 105
High Courts11 Mar 1988
Bongale Seshappa and Others Vs R.T. Purushottam and Others
Karnataka High Court · (1988) 1 KarLJ 500
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts09 Mar 1988Allowed
B.T. Subbarangayya Vs Registrar of Co-operative Societies
Karnataka High Court · (1988) ILR (Kar) 2179 : (1988) 1 KarLJ 387
Karnataka Co-operative Societies Act, 1959 — Section 28 A
High Courts09 Mar 1988
Davangere Educational Association Vs D. Ulavappa and Others
Karnataka High Court · (1988) 1 KarLJ 308
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10
High Courts09 Mar 1988
Yejamana Chikka Javarayi Heggade Vs Poojari Lingappa and Others
Karnataka High Court · (1988) 1 KarLJ 543
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts08 Mar 1988
Basavanna R. Vs The Asst. Commr., Mysore Sub-division, Mysore
Karnataka High Court · (1988) 1 KarLJ 306
Land Acquisition Act, 1894 — Section 5a
High Courts08 Mar 1988
S.V. Shastri Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1988) ILR (Kar) 1770 : (1988) 1 KarLJ 408
Constitution of India, 1950 — Article 12, 14Road Transport Corporations Act, 1950 — Section 19, 5
High Courts07 Mar 1988Allowed
Ramachandra Vs Secretary, Regional Transport Authority
Karnataka High Court · (1988) ILR (Kar) 2425
Karnataka Motor Vehicles Rules, 1963 — Rule 103Motor Vehicles Act, 1939 — Section 49
High Courts07 Mar 1988
State of Karnataka Vs Ameer
Karnataka High Court · (1988) 1 KarLJ 358
Criminal Procedure Code, 1973 (CrPC) — Section 386
High Courts05 Mar 1988
Commissioner of Income Tax Vs Vijaya Bank
Karnataka High Court · (1988) 73 CTR 16 : (1989) 175 ITR 611
Interest Tax Act, 1974 — Section 2 (7)
High Courts04 Mar 1988Allowed
Basha Baig Vs Choodanath
Karnataka High Court · (1988) ILR (Kar) 1632
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (a)
High Courts04 Mar 1988Dismissed
Thimmamma Vs Siddarangaiah
Karnataka High Court · (1988) ILR (Kar) 1919
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Land Revenue Act, 1964 — Section 121 A, 133
High Courts03 Mar 1988
Chandrasekhar Vs Regional Transport Authority
Karnataka High Court · (1988) ILR (Kar) 1783
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57 (7), 62 (1), 62 (1) (c)
High Courts03 Mar 1988
Shri Balaji Textile Mills Pvt. Ltd. and Another Vs Ashok Kavle and Others
Karnataka High Court · (1989) 66 CompCas 654 : (1988) ILR (Kar) 1213 : (1988) 2 KarLJ 50
Companies Act, 1956 — Section 2 (27), 397, 398, 399, 41
High Courts02 Mar 1988
Mallu Veeragouda Patil and Others Vs Annu Subrao Madgum (Since Deceased) by Lrs.
Karnataka High Court · (1988) 2 KarLJ 4
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts02 Mar 1988
Dhondiba Hanmanta Desai Vs L.T., Belgaum and Others
Karnataka High Court · (1988) 1 KarLJ 509
Karnataka Land Reforms Act, 1961 — Section 45