High Courts01 Mar 1988Dismissed
Gopala Samayaji C. Vs R. Madhava Pai and Another
Karnataka High Court · (1988) 03 KAR CK 0065
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 25 of 29
High Courts01 Mar 1988Allowed
State of Karnataka Vs Jameer Pasha
Karnataka High Court · (1988) ILR (Kar) 1810 : (1988) 1 KarLJ 315
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts01 Mar 1988Allowed
State of Karnataka Vs Anjanappa and Co.
Karnataka High Court · (1988) ILR (Kar) 1695 : (1988) 2 KarLJ 118
Karnataka Excise Act, 1965 — Section 71 (4)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 15
High Courts01 Mar 1988
Mysore Cements Ltd. Vs Union of India
Karnataka High Court · (1988) 17 ECC 385 : (1989) 22 ECR 147 : (1988) 37 ELT 556 : (1988) ILR (Kar) 2711 : (1988) 2 KarLJ 27
Central Excise Act, 1944 — Section 4, 4 (4) (d) (i)Central Excise Rules, 1944 — Rule 44, 8
High Courts01 Mar 1988
Commissioner of Wealth Tax Vs Latha D. Pai
Karnataka High Court · (1989) 179 ITR 249
Wealth Tax Act, 1957 — Section 27 (1), 5 (1A)
High Courts01 Mar 1988
Hussenabi and Others Vs Husensab Hasan Sab and Others
Karnataka High Court · AIR 1989 Kar 218
Mohammedan Law — Section 149, 150
High Courts01 Mar 1988
Gopala Somayaji C. Vs R. Madhava Pai and Another
Karnataka High Court · (1988) 1 KarLJ 499
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts01 Mar 1988
Chikka Bettaiah Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 319
Land Acquisition Act, 1894 — Section 4, 6(1)
High Courts01 Mar 1988Allowed
Mysore Feeds Ltd. Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 889 : (1988) 1 KarLJ 310
Karnataka Land Reforms Act, 1961 — Section 2 A (18), 79 B, 79 B (3)Karnataka Land Revenue Act, 1964 — Section 83, 95 (2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts01 Mar 1988
Jai Bharat Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1988) 71 CTR 130 : (1988) ILR (Kar) 2705 : (1988) 173 ITR 132 : (1988) 2 KarLJ 144 : (1988) 40 TAXMAN 94
Income Tax Act, 1961 — Section 254, 256 (2), 35 (1) (B)
High Courts01 Mar 1988Dismissed
R.V. Patil Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 829 : (1988) 1 KarLJ 370
Constitution of India, 1950 — Article 21Karnataka Co-operative Societies Act, 1959 — Section 30 A (1A)
High Courts29 Feb 1988
Subbanna Vs Kamaiah
Karnataka High Court · (1988) ILR (Kar) 786
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Constitution of India, 1950 — Article 13 (1), 254 (1)Dowry Prohibition Act, 1961 — Section 3, 4, 5
High Courts29 Feb 1988
Karnataka Bank Ltd. Vs K. Shankara Bhat and Another
Karnataka High Court · (1988) 1 KarLJ 498
Banking Regulation (Amendment) Act, 1949 — Section 36adCivil Procedure Code, 1908 (CPC) — Order 14 Rule 1
High Courts26 Feb 1988Allowed
Chief Secretary Vs N. Sreedhara Murthy
Karnataka High Court · (1988) ILR (Kar) 1911
Administrative Tribunals Act, 1985 — Section 15 (1), 28, 29Constitution of India, 1950 — Article 136
High Courts26 Feb 1988
Karnataka State Financial Corporation Vs Commissioner of Income Tax Commissioner of Income Tax Vs Karnataka State Financial Corporation
Karnataka High Court · (1988) 70 CTR 18 : (1988) 174 ITR 212 : (1988) 39 TAXMAN 117
Income Tax Act, 1961 — Section 256 (1), 37 (2B), 5, 5 (8)
High Courts26 Feb 1988Dismissed
T.V. Satyanarayana Vs Subba Aruna Meenakshi
Karnataka High Court · (1988) ILR (Kar) 1074
Family Courts Act, 1984 — Section 115, 19, 19 (4)Hindu Marriage Act, 1955 — Section 24, 28, 28 (2)
High Courts26 Feb 1988
Soni Samaratamal Bhuraj and Others Vs P.B. Nagireddy and Others
Karnataka High Court · AIR 1989 Kar 117 : (1988) ILR (Kar) 1895
Easements Act, 1882 — Section 22, 23, 41, 43, 44
High Courts25 Feb 1988Dismissed
Bangalore Fabrics Vs Union of India (UOI)
Karnataka High Court · (1989) ILR (Kar) 90 : (1988) 3 KarLJ 287
Constitution of India, 1950 — Article 14, 226, 227
High Courts25 Feb 1988Allowed
Kenchawwa Vs Amagonda
Karnataka High Court · (1988) ILR (Kar) 1185 : (1988) 1 KarLJ 530
Contract Act, 1872 — Section 17, 18Evidence Act, 1872 — Section 91, 92Registration Act, 1908 — Section 58, 59, 59 (c)
High Courts25 Feb 1988Allowed
Anil Kumar Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 2598
Constitution of India, 1950 — Article 226, 227Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 6, 7