High Courts05 Feb 1988Dismissed
Gopal Purushotham Bichu Vs Purushotham Govind Bichu
Karnataka High Court · (1989) ILR (Kar) 169 : (1988) 3 KarLJ 1
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 27 of 29
High Courts05 Feb 1988Allowed
Gangamma Vs Kundalapady Venkappa
Karnataka High Court · (1988) ILR (Kar) 1480
Appellate Authority Rules, 1986 — Rule 9 (4), 9 (4) (iii)Karnataka Land Reforms Act, 1961 — Section 121 A
High Courts05 Feb 1988Dismissed
Narayan Mukund Shet Vs Narayan Nagesh Shetty
Karnataka High Court · (1988) ILR (Kar) 3035
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146 (1)
High Courts03 Feb 1988Dismissed
United Breweries Vs D.C. Srinivasa
Karnataka High Court · (1988) ILR (Kar) 3117 : (1989) 1 KarLJ 18
Limitation Act, 1963 — Section 14, 19
High Courts02 Feb 1988Dismissed
Mrs. Latha Vs State of Karnataka
Karnataka High Court · (1988) 16 ECC 216 : (1988) ILR (Kar) 810 : (1988) 3 KarLJ 71
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3, 3 (1) (iii)Customs Act, 1962 — Section 108, 11 M, 123
High Courts02 Feb 1988
H.S. Prakash and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1988 Kar 211 : (1988) ILR (Kar) 619 : (1988) 1 KarLJ 416
Karnataka Municipalities Act, 1964 — Section 42 (12)
High Courts02 Feb 1988Dismissed
Dr. (Mrs) Sita Bhateja''s Nursing Home Vs District Judge
Karnataka High Court · (1988) ILR (Kar) 779 : (1988) 1 KarLJ 366
Civil Procedure Code, 1908 (CPC) — Section 115Income Tax Act, 1961 — Section 256Karnataka Municipal Corporation Taxation Rules — Rule 20, 22, 23
High Courts01 Feb 1988
Deputy Commissioner and Court of Wards, Dharwar Vs Durgappa Fakirappa Ramadurg, Since Deceased by Lrs.
Karnataka High Court · (1988) 3 KarLJ 65
Civil Procedure Code, 1908 (CPC) — Section 9Mysore Revenue Appellate Tribunals Act, 1957 — Section 8
High Courts30 Jan 1988Dismissed
Cinema Workers'' Union Vs Gopal Naidu and Another
Karnataka High Court · (1994) 3 LLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Industrial Disputes Act, 1947 — Section 29
High Courts30 Jan 1988
Deepak Extrusions and Mohanbhai Vs J.T. Chopra, Asstt. Collector of Central Excise and The Union of India (UOI)
Karnataka High Court · (1988) 17 ECR 83
Central Excise Act, 1944 — Section 2 (f), 2 (f) (v), 2 (f) (vii), 4
High Courts30 Jan 1988Dismissed
President, Cinema Workers Union Vs Gopal Naidu
Karnataka High Court · (1988) ILR (Kar) 1825
Criminal Procedure Code, 1973 (CrPC) — Section 468, 472Industrial Disputes Act, 1947 — Section 29
High Courts28 Jan 1988
Muneer Ahamed Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 396
Criminal Procedure Code, 1973 (CrPC) — Section 446
High Courts28 Jan 1988
C.M. Eisaw Vs State of Karnataka
Karnataka High Court · (1988) 01 KAR CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 421, 446 (2)
High Courts28 Jan 1988
State of Karnataka Vs Gangadhar Mari Naik
Karnataka High Court · (1988) ILR (Kar) 873 : (1988) 2 KarLJ 200
Karnataka Land Reforms Act, 1961 — Section 45
High Courts27 Jan 1988Dismissed
Gurushanthappa Veerappa Kulkarni Vs Parappa Fakirappa Ayathi
Karnataka High Court · (1989) ILR (Kar) 2483 : (1989) 2 KarLJ 52
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 499
High Courts27 Jan 1988
Jayanna Vs Assistant Regional Transport Officer
Karnataka High Court · (1988) ILR (Kar) 2402
Constitution of India, 1950 — Article 226, 227Karnataka Motor Vehicles Taxation Act, 1957 — Section 8
High Courts25 Jan 1988Dismissed
Manjunath V. Jannu Vs Latha M. Ralkar
Karnataka High Court · (1989) ILR (Kar) 2078
Arbitration Act, 1940 — Section 3, 34
High Courts25 Jan 1988Allowed
State of Karnataka Vs Senapathy Whitely Ltd.
Karnataka High Court · (1988) ILR (Kar) 879
Karnataka Land Reforms Act, 1961 — Section 79 B (1), 79 B (2)
High Courts25 Jan 1988Dismissed
Mohamadsa Vs Allisa
Karnataka High Court · (1988) 2 KarLJ 89
Indian Trust Act, 1882 — Section 90
High Courts21 Jan 1988
Dharmapala C. Vs Hon''ble the Chief Justice of High Court of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 88
Constitution of India, 1950 — Article 14