High Courts13 Sept 1988
Ramakrishna Rao, A. Vs District Registrar, Bangalore Urban District
Karnataka High Court · (1988) 2 KarLJ 544
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 8 of 29
High Courts13 Sept 1988
Sudhir Mehta Vs Dist. Magistrate and Dy Commissioner, Gulbarga and Others
Karnataka High Court · (1988) 2 KarLJ 474
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105
High Courts09 Sept 1988
Venkappa Shettigar Vs Special Tahsildar for Land Reforms
Karnataka High Court · (1989) ILR (Kar) 1308 : (1989) 1 KarLJ 14
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts08 Sept 1988Allowed
Thomas D'' Castelino Vs Special Deputy Commissioner
Karnataka High Court · (1988) ILR (Kar) 2936
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (q), 4 (9), 6 (1), 8 (1), 8 (4)
High Courts05 Sept 1988
Manjunatha, S. and Another Vs The Chief Secretary, Zilla Parishad, Kolar and Another
Karnataka High Court · (1988) 2 KarLJ 549
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4(2)
High Courts05 Sept 1988
R.S. Prabhakar Vs The Land Tribunal and Others
Karnataka High Court · (1988) 09 KAR CK 0022
High Courts05 Sept 1988
Prabhakar R.S. Vs Land Tribunal, Sakaleshpur and Others
Karnataka High Court · (1988) 2 KarLJ 540
Constitution of India, 1950 — Article 226
High Courts02 Sept 1988
M. Shankara Rao Vs State of Karnataka and Others
Karnataka High Court · (1988) 3 KarLJ 25
Constitution of India, 1950 — Article 226
High Courts02 Sept 1988
Sri Krishna Vilas Tourist Hotel and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) ILR (Kar) 1214
Constitution of India, 1950 — Article 366Karnataka Sales Tax Act, 1957 — Section 12 (3)
High Courts01 Sept 1988
Patil L.S. Vs Joint Registrar of Co-op Societies, Belgaum Division and Another
Karnataka High Court · (1988) 2 KarLJ 404
Constitution of India, 1950 — Article 226
High Courts01 Sept 1988
Sha M. Hastimal and Co. and Others Vs Deputy Commissioner of Commercial Taxes, Administration, City Division-II, Bangalore
Karnataka High Court · (1989) 72 STC 308
Karnataka Sales Tax Act, 1957 — Section 21 (4), 25 A, 5 (1)
High Courts30 Aug 1988Allowed
B. Krishnabhat Vs Bangalore Development Authority
Karnataka High Court · (1988) ILR (Kar) 2865 : (1988) 2 KarLJ 481
Bangalore Development Authority Act, 1976 — Section 29Karnataka Municipal Corporations Act, 1976 — Section 103, 104, 105, 106, 2 (c)
High Courts30 Aug 1988
Sri A.G. Channabasappa Vs Chief Secretary and Others
Karnataka High Court · (1988) 2 KarLJ 363
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3(1)
High Courts30 Aug 1988
Krishnabhat B. and Others Vs Bangalore Development Authority
Karnataka High Court · (1988) 2 KarLJ 481
Bangalore Development Authority Act, 1976 — Section 29Karnataka Municipal Corporation Act, 1976 — Section 104 to 106
High Courts27 Aug 1988
S. Sachidananda Chatra and Others Vs The Regional Transport Authority, Dakshina Kannada, Mangalore and Another
Karnataka High Court · AIR 1989 Kar 303 : (1988) ILR (Kar) 2957
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 57 (3), 64 (l) (a)
High Courts27 Aug 1988
Patil R.B. and Another Vs Registering Authority and Regional Transport Authority, Bijapur and Another
Karnataka High Court · (1988) 2 KarLJ 406
Motor Vehicles Act, 1939 — Section 33(1)(B)
High Courts26 Aug 1988
M/s. Milap Cut Piece Centre Vs M/s. Sarvade Cut Piece Cloth Stores
Karnataka High Court · (1989) 1 KarLJ 6
Evidence Act, 1872 — Section 65(E)Partnership Act, 1932 — Section 68
High Courts26 Aug 1988Dismissed
State of Karnataka Vs C. Thimmaiah
Karnataka High Court · (1988) ILR (Kar) 3105 : (1988) 2 KarLJ 365
Karnataka State Servants (Determination of Age) Act, 1974 — Section 3 (2), 5, 5 (1), 5 (2)
High Courts26 Aug 1988
B. Rahamathulla Khan and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 157 : (1988) ILR (Kar) 2646 : (1988) 3 KarLJ 395
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Motor Vehicles Rules, 1963 — Rule 366
High Courts26 Aug 1988
Mineral Miners'' Union Vs Kudremukh Iron Ore Co. Ltd.
Karnataka High Court · (1988) ILR (Kar) 2878 : (1988) 3 KarLJ 162 : (1989) 1 LLJ 277
Industrial Disputes Act, 1947 — Section 12 (1), 20 (1), 22, 23 (a)