High Courts28 Oct 1988
Vishwanatha Nayak U. Vs M.V. Kamath and Co.,
Karnataka High Court · (1989) 1 KarLJ 263
Karnataka Rent Control Act, 1961 — Section 21(1)
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 5 of 29
High Courts28 Oct 1988
Holehonnur Mandal Panchayat Vs Karnataka Appellate Tribunal and Others
Karnataka High Court · (1989) 1 KarLJ 132
Karnataka Land Revenue Act, 1964 — Section 49
High Courts28 Oct 1988
Channabasamma Vs Karnataka Appellate Tribunal
Karnataka High Court · (1989) ILR (Kar) 1285 : (1989) 3 KarLJ 485
Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 2 (15), 5, 6
High Courts28 Oct 1988
Manohar Tulajaram Vs Vallabha Ramagopal
Karnataka High Court · (1989) ILR (Kar) 968
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 114
High Courts25 Oct 1988
Katappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 127
Karnataka Co-operative Societies Act, 1959 — Section 7
High Courts14 Oct 1988
R. Narayanaswami Vs Deputy Commissioner
Karnataka High Court · (1989) ILR (Kar) 1014
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 14, 14 (2)
High Courts14 Oct 1988Allowed
Shri Shri Vidyapayonidhi Theertha Sreepadangalavaru Vs G.V.R. Achar
Karnataka High Court · (1989) ILR (Kar) 1783 : (1989) 2 KarLJ 21
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 254Mysore Religious and Charitable Institutions Act, 1927 — Section 21, 40, 40 A
High Courts13 Oct 1988
M. Muniyappa Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 615 : (1989) 3 KarLJ 254
Constitution of India, 1950 — Article 14, 162, 19 (1), 19 (1) (g), 19 (6)
High Courts13 Oct 1988Allowed
N.A. Nagendrappa Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 324
Constitution of India, 1950 — Article 226, 226, 40Karnataka General Clauses Act, 1899 — Section 21Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (1), 5 (2), 5 (4), 5 (5)
High Courts13 Oct 1988
Bangalore Dist. Co-op. Central Bank Employees'' Co-op. Society Ltd. Vs Bangalore Development Authority and Another
Karnataka High Court · (1989) 1 KarLJ 111
Bangalore Development Authority Act, 1976 — Section 15Constitution of India, 1950 — Article 14
High Courts07 Oct 1988Dismissed
Laxminarayan Vs Ramaswamy
Karnataka High Court · (1989) ILR (Kar) 1158 : (1989) 1 KarLJ 28
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 200, 249, 256 (1), 482Penal Code, 1860 (IPC) — Section 380, 427
High Courts07 Oct 1988Dismissed
Popular Automobiles Vs N. Veeraswamy
Karnataka High Court · (1989) ILR (Kar) 1555
Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (1), 19, 20, 5
High Courts06 Oct 1988Allowed
B.S. Suresh Vs B.S. Jagadish
Karnataka High Court · (1989) ILR (Kar) 1249
Civil Procedure Code, 1908 (CPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 26, 33, 50, 7 (2)
High Courts05 Oct 1988Allowed
Sadashivachari Vs Sri Chandramouleswara Swamy Temple Trust
Karnataka High Court · (1989) ILR (Kar) 1573 : (1988) 3 KarLJ 106
Karnataka Rent Control Act, 1961 — Section 21 (1) (h) (j), 21 (1) (p)Trusts Act, 1882 — Section 48
High Courts05 Oct 1988
D. Achariah Setty and Others Vs D. Adinarayana Setty and Others
Karnataka High Court · (1989) 1 KarLJ 79
Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts05 Oct 1988
Zia-ur-Rahaman Vs Regional Transport Officer
Karnataka High Court · (1989) ILR (Kar) 799
Karnataka Motor Vehicles Rules, 1963 — Rule 216Motor Vehicles Act, 1988 — Section 70
High Courts04 Oct 1988Allowed
B.V. Malla Reddy Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 60
Karnataka Land Revenue Act, 1964 — Section 94
High Courts04 Oct 1988Allowed
Anandappa Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 983 : (1989) 1 KarLJ 94
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 10, 49 (b)
High Courts04 Oct 1988
S. Krishna and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 291
Constitution of India, 1950 — Article 162, 21
High Courts03 Oct 1988
B.M. Gangadhariah Vs H.D. Devegowda
Karnataka High Court · AIR 1989 Kar 294
Constitution of India, 1950 — Article 164 (3), 191, 226