High Courts21 Sept 1988
Nageeb Abdulqader Bamatraf Vs The University of Mysore and Others
Karnataka High Court · AIR 1989 Kar 302 : (1989) 1 KarLJ 36
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 7 of 29
High Courts21 Sept 1988Allowed
The Workmen of Gowribidanur Sahakari Sakkare Karkhane Ltd. Vs The Management of Gowribidanur Sahakari Sakkare Karkhane Ltd.
Karnataka High Court · (1989) 1 KarLJ 32 : (1993) 3 LLJ 552
High Courts21 Sept 1988
B.K. Ramesh Rao Vs Secretary, Regional Transport Authority
Karnataka High Court · (1989) ILR (Kar) 1680
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47 (1) (f), 64 (1) (f)
High Courts21 Sept 1988
Nagarajaia, K.B. Vs The Regional Transport Officer, Bangalore South
Karnataka High Court · (1988) 2 KarLJ 535
Motor Vehicles Act, 1939 — Section 32(4)
High Courts21 Sept 1988Allowed
Ningayya Erayya Hiremath Vs Land Tribunal
Karnataka High Court · (1988) ILR (Kar) 2915 : (1988) 3 KarLJ 60
Karnataka Land Reforms Act, 1961 — Section 21 (3), 22
High Courts20 Sept 1988
State of Karnataka Vs Land Tribunal, Sorab and Others
Karnataka High Court · (1989) 1 KarLJ 11
Karnataka Land Reforms Act, 1961 — Section 126
High Courts19 Sept 1988
Bonageri G.K. Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 477
Constitution of India, 1950 — Article 226
High Courts19 Sept 1988
Nanjappa Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 342
Karnataka Village Offices Abolition Act, 1961 — Section 5(1)
High Courts19 Sept 1988
Parikshatraj Vs Asst. Registrar of Co-op Societies, Raichur and Others
Karnataka High Court · (1989) 1 KarLJ 134
Karnataka Co-operative Societies Act, 1959 — Section 70Karnataka Co-operative Societies Rules, 1960 — Rule 38(2)(D)
High Courts19 Sept 1988
Smt. Bathal Guramma @ Guramma Vs Deputy Commissioner and Others
Karnataka High Court · (1989) 1 KarLJ 22
High Courts19 Sept 1988
Bonageri, G.K. Vs State of Karnataka
Karnataka High Court · (1989) 1 KarLJ 278
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 101
High Courts16 Sept 1988Allowed
Hanumegowda Vs Sudarshanachar
Karnataka High Court · (1988) ILR (Kar) 3238
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Sept 1988
Consolidated Coffee Ltd. and Others Vs The Coffee Board and Another
Karnataka High Court · (1989) ILR (Kar) 1532 : (1988) 2 KarLJ 488 : (1989) 74 STC 272
Karnataka Sales Tax Act, 1957 — Section 22, 25, 30
High Courts14 Sept 1988Dismissed
Guddanagouda Tirukanagouda Patil Vs Assistant Commissioner
Karnataka High Court · (1988) ILR (Kar) 3135 : (1989) 1 KarLJ 118
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 128, 129, 136 (2), 136 (3)
High Courts14 Sept 1988Allowed
V. Subba Reddy Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 101
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 315
High Courts14 Sept 1988Dismissed
B. Venkataswamy Reddy Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 75
Bangalore Development Authority Act, 1976 — Section 21 (2), 37, 38
High Courts14 Sept 1988Dismissed
M.N. Muddiah Setty Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1516 : (1988) 2 KarLJ 547
Karnataka Land Reforms Act, 1961 — Section 118Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9, 9 (4), 9 (4) (iii)
High Courts14 Sept 1988Allowed
Chayadevi Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 3125 : (1988) 2 KarLJ 444
Bangalore Development Authority Act, 1976 — Section 19 (1), 27, 36Land Acquisition Act, 1894 — Section 12
High Courts13 Sept 1988
M/s. Rohan Sacks and Plastics Industries Vs Karnataka Electricity Board and Another
Karnataka High Court · (1988) 2 KarLJ 538
High Courts13 Sept 1988
Gouse Mohuddin Imam Hussain Mulla Vs Hubli Dharwad Municipal Corporation and Others
Karnataka High Court · (1988) 2 KarLJ 452
Karnataka Municipal Corporation Act, 1976 — Section 176