High Courts07 Nov 1988
K. Vuikuntu Baliga and Others Vs Pangal Nayak Bank Ltd.
Karnataka High Court · (1988) 3 KarLJ 456
Civil Procedure Code, 1908 (CPC) — Section 11Provincial Insolvency Act, 1920 — Section 6(1)
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 4 of 29
High Courts05 Nov 1988
Shyama Naik Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 105
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts05 Nov 1988
K. Ram Mohan Rao Vs Endowments Commissioner in Karnataka, Bangalore and Another
Karnataka High Court · AIR 1989 Kar 192 : (1988) ILR (Kar) 3289
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 34, 52, 59Transfer of Property Act, 1882 — Section 105
High Courts04 Nov 1988
C. Somasekhar Vs K.R. Chokkalinga Raju
Karnataka High Court · (1989) ILR (Kar) 851
Karnataka Rent Control (Amendment) Act, 1984 — Section 21 C, 21 C (a) (i) (ii)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 C
High Courts04 Nov 1988Dismissed
H.G. Mahadevappa Vs G. Basavarajappa
Karnataka High Court · (1989) ILR (Kar) 1072 : (1989) 1 KarLJ 269
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11A
High Courts04 Nov 1988Allowed
J.S. Chikkannavar Vs Venkatesh
Karnataka High Court · (1989) 1 KarLJ 24
Penal Code, 1860 (IPC) — Section 499, 503, 504, 506, 506 (1)
High Courts03 Nov 1988Dismissed
Veerayya Siddaramayya Hasavimath Vs Zilla Parishad
Karnataka High Court · (1989) ILR (Kar) 159 : (1988) 3 KarLJ 215
Constitution of India, 1950 — Article 15 (4)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (3)
High Courts03 Nov 1988Partly Allowed
A. Gopal Naidu Vs State of Karnataka and Others
Karnataka High Court · (1989) 59 FLR 16 : (1989) 1 KarLJ 189 : (1995) 3 LLJ 692
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts03 Nov 1988
Tungbhadra Sugar Works Private Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1989) 19 ECC 94 : (1990) 26 ECR 202 : (1992) 61 ELT 592
Central Excise Act, 1944 — Section 35, 36
High Courts03 Nov 1988
Narasappaiah, K.S. Vs Educational Appellate Tribunal, Mysore and Others
Karnataka High Court · (1989) 1 KarLJ 165
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8(1)
High Courts03 Nov 1988
Ganapati Vs Mandal Panchayat, Kagwad
Karnataka High Court · (1989) 1 KarLJ 171
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Nov 1988
R. Gurulingaiah Vs Director of Municipal Administration and Another
Karnataka High Court · (1989) 1 KarLJ 103
Karnataka Municipalities Act, 1964 — Section 374(2)
High Courts03 Nov 1988Allowed
Ganapati Vs Mandal Panchayat
Karnataka High Court · (1988) 11 KAR CK 0011
High Courts03 Nov 1988Partly Allowed
A. Gopal Naidu Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1394
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 25 (j) (ii), 33 (c) (2)Karnataka Shops and Commercial Establishments Act, 1961 — Section 35, 39, 39 (1), 39 (3), 39 (7)
High Courts02 Nov 1988Dismissed
Kalappa Manappa Kummar Vs Assistant Commissioner
Karnataka High Court · (1989) ILR (Kar) 988
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 135Karnataka Land Revenue Rules, 1966 — Rule 16
High Courts02 Nov 1988
Gopinath A. Vs K. Ramalingam and Others
Karnataka High Court · (1989) 1 KarLJ 170
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 35(1)
High Courts02 Nov 1988
C.K. Mohammed Kunhi Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 109
Karnataka Rent Control Act, 1961 — Section 31
High Courts31 Oct 1988
P.A. Kannan etc. Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 285 : (1988) 3 KarLJ 95
Explosives Act, 1884 — Section 14 (2), 4 (d), 5Karnataka Police Act, 1963 — Section 31, 31 (1) (h)
High Courts31 Oct 1988Dismissed
M. Venkataramaiah Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1264 : (1989) 1 KarLJ 107
Constitution of India, 1950 — Article 14, 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 14, 14 (2)
High Courts28 Oct 1988Allowed
Balakrishna Narayan Vs Special Land Acquisition Officer
Karnataka High Court · (1989) ILR (Kar) 1887 : (1989) 1 KarLJ 213
Land Acquisition Act, 1894 — Section 28, 34