High Courts25 Feb 1988
Choma Naika Vs Rama Naika
Karnataka High Court · (1988) ILR (Kar) 1902 : (1988) 3 KarLJ 241
Civil Procedure Code, 1908 (CPC) — Section 99Karnataka Debt Relief Act, 1980 — Section 6
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 26 of 29
High Courts24 Feb 1988
Ambasa Nagosa Kabadi and Another Vs State of Karnataka
Karnataka High Court · (1989) 3 KarLJ 208
Prevention of Corruption Act, 1947 — Section 6
High Courts24 Feb 1988
Sethuraman Vs Karnataka State Transport Authority
Karnataka High Court · (1988) ILR (Kar) 2298
Motor Vehicles Act, 1939 — Section 57, 63 (7)
High Courts23 Feb 1988
Syndicate Bank Vs United Commercial Bank and others
Karnataka High Court · (1991) 71 CompCas 270
Negotiable Instruments Act, 1881 (NI) — Section 131
High Courts23 Feb 1988
Smt. Radha and Others Vs Sri Raman and Others
Karnataka High Court · (1988) 1 KarLJ 508
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Court Fees and Suits Valuation Act, 1958 — Section 26(A)
High Courts23 Feb 1988
N. Venkatachalapathy Vs The State of Karnataka and Others
Karnataka High Court · (1988) ILR (Kar) 1261
Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 106, 107
High Courts19 Feb 1988Allowed
Karnataka Construction Corporation Ltd. Employees'' Association Vs State of Karnataka and Another
Karnataka High Court · (1994) 3 LLJ 318
Industrial Disputes Act, 1947 — Section 10
High Courts18 Feb 1988Allowed
K.S. Mariyappa Vs K.T. Siddalinga Setty
Karnataka High Court · (1989) ILR (Kar) 425 : (1989) 1 KarLJ 150
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 18, Order 6 Rule 18, 54Limitation Act, 1963 — Section 17, 59
High Courts17 Feb 1988
Oriental Insurance Company Ltd. Vs Jevaramma and Others
Karnataka High Court · (1988) 2 ACC 379 : (1988) ACJ 671 : (1989) 65 CompCas 592 : (1988) ILR (Kar) 1469
Motor Vehicles Act, 1939 — Section 12, 12 (1), 4 A (3)
High Courts15 Feb 1988
Gadag Co-operative Textile Mills Ltd. Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1489 : (1989) 3 KarLJ 212
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (5), 173, 173 (8), 468Essential Commodities Act, 1955 — Section 12 A, 6, 7, 7 (1) (a) (ii)
High Courts15 Feb 1988
Jose Chake Manakattu Vs The Tree Officer and Deputy Conservator of Forests and Others
Karnataka High Court · AIR 1989 Kar 189 : (1988) 1 KarLJ 380
Karnataka Preservation of Trees Act, 1976 — Section 21, 21 (1) (a), 22, 8 (1)
High Courts12 Feb 1988Allowed
Cheepoorappanavara Munisami Vs Gangamma
Karnataka High Court · (1989) ILR (Kar) 762 : (1989) 1 KarLJ 289
Karnataka Co-operative Societies Act, 1959 — Section 89, 89 (c) (iii), 89 A, 89 C (1)
High Courts12 Feb 1988Dismissed
Vimala Bai Vs District Magistrate
Karnataka High Court · (1988) ILR (Kar) 648 : (1988) 3 KarLJ 579
Constitution of India, 1950 — Article 22 (5)Karnataka Prevention of Dangerous Activities of Bootleggers Drug Offenders Gamblers Goondas Immoral Traffic Offenders and Slum Grabbers Act, 1985 — Section 13, 3, 3 (2), 3 (3)
High Courts11 Feb 1988
C. Sharada Vs Karnataka Industrial Area Development Board and Others
Karnataka High Court · (1989) 3 KarLJ 250
High Courts11 Feb 1988
Town House Building Co-operative Society Ltd. Vs Special Deputy Commissioner
Karnataka High Court · AIR 1988 Kar 312 : (1988) ILR (Kar) 579 : (1988) 2 KarLJ 510
Companies Act, 1956 — Section 483Constitution of India, 1950 — Article 226, 227, 228
High Courts11 Feb 1988Allowed
Thimmappa Basappa Kurahatti Vs Somappa Venkappa Nagnur
Karnataka High Court · (1988) ILR (Kar) 1654 : (1988) 1 KarLJ 402
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21 (1) (b), Order 41 Rule 27
High Courts09 Feb 1988
Steelwyn Shutters and Engineering Works Vs Additional Commercial Tax Officer, VI Circle, Mangalore and Another
Karnataka High Court · (1989) 2 KarLJ 359 : (1990) 79 STC 322
Karnataka Sales Tax Act, 1957 — Section 8 A (1) (b)
High Courts09 Feb 1988
Subbanna Y.K. Vs Kamaiah and Others
Karnataka High Court · (1988) 2 KarLJ 37
Mysore Hindu Law Womens Rights Act, 1933 — Section 8(1)
High Courts08 Feb 1988Dismissed
Shankarayya Balayya Pujari Vs Champabai
Karnataka High Court · (1988) ILR (Kar) 2348 : (1988) 1 KarLJ 321
Transfer of Property Act, 1882 — Section 6 (h)
High Courts05 Feb 1988Dismissed
Gangamma Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 998 : (1988) 1 KarLJ 263
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 55, 6