High Courts26 Aug 1988
Venkataswamy Reddy, D.N. Vs Administrator, Kothanur Village Panchayat and Another
Karnataka High Court · (1988) 2 KarLJ 449
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 55
COURT ARCHIVE
Karnataka High Court judgments, 1988
561 judgments · page 9 of 29
High Courts25 Aug 1988
Maratt Rubber Ltd. Vs Commercial Tax Officer, District Circle-IV, Bangalore and Others
Karnataka High Court · (1988) ILR (Kar) 2894 : (1989) 72 STC 18
Karnataka Sales Tax Act, 1957 — Section 144 A, 22 A (1), 3 B
High Courts25 Aug 1988
Vidyacharan Shukla Vs B.S. Adityan
Karnataka High Court · (1989) ILR (Kar) 2784
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 20, 34, 35, 36, 38
High Courts23 Aug 1988
C.A. Venkatesh Vs Azad Commercial Chit Fund
Karnataka High Court · (1990) 68 CompCas 10 : (1989) 1 KarLJ 251
Karnataka Debt Relief Act, 1980 — Section 10 (1), 25, 31
High Courts23 Aug 1988
Fakru Sab and Others Vs Hussain Be and Another
Karnataka High Court · (1988) 2 KarLJ 542
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts23 Aug 1988
Life Insurance Corporation of India Vs Smt. B. Kusua Rai
Karnataka High Court · (1989) ACJ 520 : (1992) 75 CompCas 712 : (1989) 1 KarLJ 52
Contract Act, 1872 — Section 17, 64, 65Evidence Act, 1872 — Section 67Insurance Act, 1938 — Section 123 (7) (c), 45, 47
High Courts23 Aug 1988Allowed
Fakru Sab Vs Hussain Be
Karnataka High Court · (1989) ILR (Kar) 681 : (1988) 2 KarLJ 542
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A (1)
High Courts23 Aug 1988Dismissed
Kariyappa Gadageppa Amaljari Vs Additional Special Land Acquistion Officer
Karnataka High Court · (1988) ILR (Kar) 3040 : (1988) 2 KarLJ 369
Karnataka Land Reforms Act, 1961 — Section 44 (2) (b)Land Acquisition Act, 1894 — Section 18, 30
High Courts23 Aug 1988
Sri Ramakrishna Suvarna Vs Smt. Sheshi Hengsu
Karnataka High Court · (1988) 3 KarLJ 139
Specific Relief Act, 1963 — Section 6
High Courts22 Aug 1988Allowed
Boramma Vs Rent and Accomodation Controller
Karnataka High Court · (1988) ILR (Kar) 3029
Karnataka Rent Control Act, 1961 — Section 10 A (2), 10 A (3A), 8 (1) (a)
High Courts22 Aug 1988
Laxman T. Vs Asst. Registrar of Co-operative Societies and Others
Karnataka High Court · (1988) 32 KarLJ 172
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts22 Aug 1988
Subash Datta Kini Vs Deputy Commissioner and Others
Karnataka High Court · (1988) 2 KarLJ 375
Karnataka Rent Control Act, 1961 — Section 8
High Courts19 Aug 1988
Kariyappa Vs Haladappa
Karnataka High Court · AIR 1989 Kar 163 : (1988) ILR (Kar) 3269
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32 (5)
High Courts19 Aug 1988Allowed
Abdul Salam Vs Ghouse Bi
Karnataka High Court · (1988) ILR (Kar) 3178 : (1989) 1 KarLJ 16
Karnataka Rent Control Act, 1961 — Section 21 (1) (a) (b) (h)Transfer of Property Act, 1882 — Section 109
High Courts19 Aug 1988
Chairman, Nimhans Vs G.N. Tumkur
Karnataka High Court · (1988) ILR (Kar) 2747 : (1988) 3 KarLJ 9
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 25
High Courts19 Aug 1988
Nagarappa S. and Another Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 372
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts18 Aug 1988
Yellappa Vs Assistant Commissioner
Karnataka High Court · (1989) ILR (Kar) 1032 : (1988) 3 KarLJ 253
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 135, 136 (2)Karnataka Village Offices Abolition Act, 1961 — Section 5, 5 (3), 6, 7
High Courts18 Aug 1988
Sri Madhusudan Tivari and Another Vs House Rent and Accommodation Controller and Others
Karnataka High Court · (1988) 2 KarLJ 377
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 12
High Courts18 Aug 1988
Hanumantha Acharya G. Vs K. Madhava Prabhu
Karnataka High Court · (1988) 2 KarLJ 362
Karnataka Small Cause Courts Act, 1964 — Section 8
High Courts18 Aug 1988
The Shimoga Housing Co-op. Society Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 400
Civil Procedure Code, 1908 (CPC) — Section 34