High Courts03 Oct 1988
Saroja B.R. Vs Addl. Principal Judge, Family Court Bangalore and Another
Karnataka High Court · (1989) 1 KarLJ 163
Family Courts Act, 1984 — Section 15Hindu Marriage Act, 1955 — Section 21
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 6 of 29
High Courts03 Oct 1988
Raitabandu Gramodyoga Vs Agricultural Produce Market Committee
Karnataka High Court · (1989) ILR (Kar) 1371
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Agricultural Produce Marketing Rules, 1968 — Rule 77, 77 (2) (iii)
High Courts03 Oct 1988Dismissed
Karnataka Electricity Board Vs Ashok Iron Works Pvt. Ltd.
Karnataka High Court · (1989) ILR (Kar) 1501 : (1989) 1 KarLJ 306
Constitution of India, 1950 — Article 226Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (d), 38
High Courts30 Sept 1988Allowed
Babasaheb @ Ranganagouda Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 3081
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Karnataka Land Reforms (Amendment) Act, 1986 — Section 118 (1A), 67, 67 (1)
High Courts30 Sept 1988
Gerald C.S. Lobo Vs Canara Bank
Karnataka High Court · (1991) 71 CompCas 290 : (1989) 1 KarLJ 182
High Courts29 Sept 1988Allowed
Booda Poojari Vs Thomu Poojarthi
Karnataka High Court · (1989) ILR (Kar) 781
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 107, 117, 151Karnataka Land Reforms (Amendment) Act, 1986 — Section 113 (2), 113 (2) (a) (b) (c) (d), 116 A, 118 (1A)Karnataka Land Reforms Act, 1961 — Section 119 (2)
High Courts29 Sept 1988
Santosh Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1993) 200 ITR 353
Income Tax Act, 1961 — Section 256 (1), 32, 43 (3)
High Courts29 Sept 1988
P. Subbarayappa Vs The Regional Transport Authority, Mandya and Another
Karnataka High Court · AIR 1989 Kar 297
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 48 (3) (xxi), 57 (8), 64 (l) (b)
High Courts28 Sept 1988
M. Vasudeva Bhat Vs Estate Officer and Dy. Genl. Manager, Corporation Bank and Others
Karnataka High Court · (1989) 2 KarLJ 71
High Courts28 Sept 1988
Nagaraja Setty N.V. and Another Vs H.N. Krishnamurthy @ Maddurappa Since Deceased by L.Rs.
Karnataka High Court · (1989) 1 KarLJ 272
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts28 Sept 1988
Sudhir Kumar Sinha and Others Vs Bangalore University and Another
Karnataka High Court · AIR 1989 Kar 274 : (1988) 1 KarLJ 462
Constitution of India, 1950 — Article 14, 226
High Courts28 Sept 1988Dismissed
C.G. Somashankar Vs Town Muncipal Council
Karnataka High Court · (1989) ILR (Kar) 1255
Constitution of India, 1950 — Article 141Karnataka Muncipalities Act, 1964 — Section 36, 42, 42 (9), 47, 47 (3)
High Courts26 Sept 1988
Sri. P.L. Sannappa Vs The Common Cadre Authority and Another
Karnataka High Court · (1989) 3 KarLJ 277
Karnataka Co-operative Societies Act, 1959 — Section 128a
High Courts26 Sept 1988
S.K. Sharma Vs The Regional Transport Authority
Karnataka High Court · (1989) 3 KarLJ 279
Karnataka Motor Vehicles Rules, 1963 — Rule 96(X)Motor Vehicles Act, 1939 — Section 44
High Courts23 Sept 1988
Shivamurthi Maliayya Swami Vs Mahadev Umarane
Karnataka High Court · (1989) 1 KarLJ 83
Civil Procedure Code, 1908 (CPC) — Section 21Karnataka Civil Courts Act, 1964 — Section 22Karnataka Small Cause Courts Act, 1964 — Section 9
High Courts23 Sept 1988
Bharat Fritz Werner Pvt. Ltd. Vs The Presiding Officer, Industrial Tribunal, Bangalore and Another
Karnataka High Court · (1988) 2 KarLJ 532
High Courts23 Sept 1988
Topasa Ramasa Patil Vs Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · AIR 1989 Kar 279
Electricity Act, 1910 — Section 26, 26 (6)
High Courts23 Sept 1988
M.B. Sadashiviah and Others Vs City Improvement Trust Board, Mysore and Others
Karnataka High Court · (1988) 3 KarLJ 91
City of Mysore Improvement (Disposal of Corner Sites and Commercial Sites) Rules, 1973 — Rule 3
High Courts22 Sept 1988
Sadashiva Parshuram Patil Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 148
Urban Land (Ceiling and Regulation) Act, 1976 — Section 8(3)
High Courts22 Sept 1988
Kumar Agencies and Another Vs Commissioner of Commercial Taxes and Another
Karnataka High Court · (1989) 72 STC 140
Constitution of India, 1950 — Article 226