High Courts23 Nov 1988Allowed
H. Anjanappa Vs Chancellor, Bangalore University
Karnataka High Court · (1989) ILR (Kar) 277 : (1988) 3 KarLJ 80
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 3 of 29
High Courts23 Nov 1988
Govind Shettappa Kakatkar Vs Nagubai and Others
Karnataka High Court · (1988) 3 KarLJ 33
Partition Act, 1893 — Section 2
High Courts23 Nov 1988
Rudraiah C.M. and Another Vs The Deputy Commissioner and Others
Karnataka High Court · (1989) 1 KarLJ 324
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5
High Courts23 Nov 1988
The Oriental Insurance Company Ltd. Vs Folix Correa and Others
Karnataka High Court · (1989) 1 ACC 465
Karnataka Motor Vehicles Rules, 1963 — Rule 19Motor Vehicles Act, 1988 — Section 3, 4, 5, 96 (2), 96 (2) (b) (ii)
High Courts21 Nov 1988
A.G. Basavarajappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 101
Karnataka Land Revenue Rules, 1966 — Rule 95(4)
High Courts18 Nov 1988
N.G.E.F. Ltd. Vs Presiding Officer, Additional Labour Court and Another
Karnataka High Court · (1991) 2 LLJ 139
Industrial Disputes Act, 1947 — Section 10 (4), 2
High Courts18 Nov 1988
Commissioner of Wealth Tax Vs R. Susheela (Legal Representative of Latem. Kasturi Ranga Setty)
Karnataka High Court · (1989) 79 CTR 138 : (1989) 176 ITR 232 : (1988) 3 KarLJ 101 : (1990) 49 TAXMAN 281
Wealth Tax Act, 1957 — Section 27 (3_
High Courts18 Nov 1988
R. Govendaraj and Others Vs Govt. Tool Room and Training Centre
Karnataka High Court · (1989) ILR (Kar) 1864
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10 A
High Courts18 Nov 1988
COMMISSIONER OF Income Tax/WEALTH-TAX Vs SMT. INDUMATHI R. KIRLOSKAR.
Karnataka High Court · (1989) 79 CTR 121 : (1989) 176 ITR 422 : (1990) 50 TAXMAN 24
Income Tax Act, 1961 — Section 2 (47)Indian Trust Act, 1882 — Section 56, 58
High Courts18 Nov 1988
Commissioner of Income Tax Vs Industrial Credit and Development Syndicate Ltd.
Karnataka High Court · (1989) 45 TAXMAN 170
High Courts18 Nov 1988
Commissioner of Income Tax/Wealth Tax Vs Indumathi R. Kirloskar
Karnataka High Court · (1990) ILR (Kar) 893 : (1988) 3 KarLJ 377
Income Tax Act, 1961 — Section 2 (47)Indian Trust Act, 1882 — Section 56, 58, 9
High Courts18 Nov 1988
Canara Sales Corporation Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1989) 79 CTR 64 : (1989) ILR (Kar) 3387 : (1989) 176 ITR 340 : (1988) 3 KarLJ 348 : (1989) 44 TAXMAN 430
Income Tax Act, 1961 — Section 147, 147 (a), 148, 41 (1)
High Courts18 Nov 1988
Velan Textiles Private Limited Vs Regional Provident Fund Commissioner, Bangalore and Another
Karnataka High Court · (1988) 3 KarLJ 234
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2(F)
High Courts17 Nov 1988Dismissed
Mrs. Leela Palani Vs J.R. Manjunath
Karnataka High Court · (1989) ILR (Kar) 1616
Civil Procedure Code, 1908 (CPC) — Section 115, 14, 15, 151, 16Specific Relief Act, 1963 — Section 41 b
High Courts16 Nov 1988
Shantabai Ramachandra Dhanai Vs The Divisional Commissioner, Belgaum and Another
Karnataka High Court · (1989) 2 KarLJ 10
Urban Land (Ceiling and Regulation) Act, 1976 — Section 19(1)
High Courts16 Nov 1988
Subbaraya Thimmappa Nayak Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 97
Constitution of India, 1950 — Article 226
High Courts16 Nov 1988
M.G. Raju and Another Vs City Municipal Council Mandya and Others
Karnataka High Court · (1989) 1 KarLJ 98
Constitution of India, 1950 — Article 226Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provision) Rules, 1966 — Rule 39
High Courts16 Nov 1988Allowed
S. Sridevi Vs S. Vijay and Another
Karnataka High Court · (1988) 11 KAR CK 0009
High Courts15 Nov 1988
K. Maruthi Vs K. Dasappa and Others
Karnataka High Court · (1989) 1 KarLJ 130
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70Karnataka Co-operative Societies Rules, 1960 — Rule 14
High Courts14 Nov 1988
K. Siddaramaiah Vs Managing Director and Vice Chairman, Ksrtc and Another
Karnataka High Court · (1989) 2 KarLJ 14
Karnataka State Road Transport Service Regulations — Regulation 28