High Courts11 Aug 1989
H.M.T. Limited Vs Hindustan Exports and Imports Corporation Ltd. and Another
Karnataka High Court · (1990) 1 KarLJ 41
Arbitration Act, 1940 — Section 2(A), 9
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 10 of 23
High Courts11 Aug 1989
B.K. Manjunath Gowda Vs Deputy Director of Mines and Geology and Another
Karnataka High Court · (1989) 3 KarLJ 535
Karnataka Minor Mineral Concession Rules, 1969 — Rule 7
High Courts10 Aug 1989Dismissed
Smt. Therojamma and Another Vs D.H. Sadashivaiah
Karnataka High Court · (1989) 08 KAR CK 0031
High Courts10 Aug 1989
West Coast Paper Mills Ltd., and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 329
Constitution of India, 1950 — Article 14Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 31.01
High Courts09 Aug 1989
Sri Kalidasa Kurubara Sangha Vs The Deputy Commissioner and District Registrar of Societies and Another
Karnataka High Court · (1989) 2 KarLJ 343
Karnataka Societies Registration Act, 1960 — Section 22
High Courts08 Aug 1989
Anjanappa Vs Central Bank of India Agricultural Development Branch and Others
Karnataka High Court · (1990) 1 KarLJ 46
Karnataka Agricultural Operations and Miscellaneous Provisions Act, 1974 — Section 12
High Courts08 Aug 1989
Venkataramana Ganapayya Bhat Vs Karnataka Appellate Tribunal and Another
Karnataka High Court · (1989) 2 KarLJ 537
Karnataka Co-operative Societies Act, 1959 — Section 119Karnataka Co-operative Societies Rules, 1960 — Rule 31(4)Limitation Act, 1963 — Section 12
High Courts08 Aug 1989Dismissed
United Theological College Vs Sunny Kulathakkal
Karnataka High Court · (1989) ILR (Kar) 3320 : (1989) 2 KarLJ 456
Specific Relief Act, 1963 — Section 34
High Courts08 Aug 1989
Ram Narayan Sah Prabhat, Bangalore and others Vs Bangalore University Bangalore and others
Karnataka High Court · AIR 1990 Kar 39 : (1989) ILR (Kar) 3253 : (1989) 2 KarLJ 438
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 12 (5), 37, 38, 62
High Courts04 Aug 1989
S.R. Bommai and others Vs Union of India and others
Karnataka High Court · AIR 1990 Kar 5 : (1989) ILR (Kar) 2425
Constitution of India, 1950 — Article 131, 174 (2) (b), 32, 356, 74 (2)Karnataka Legislative Assembly (Disqualification of Members on Ground of Defection) Rules, 1986 — Rule 3
High Courts04 Aug 1989
D. Basavaraju Vs Chief Secretary, Tumkur Zilla Parishad and Others
Karnataka High Court · (1989) 3 KarLJ 590
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 49
High Courts04 Aug 1989Allowed
Mahadevaiah Vs Sales Officer
Karnataka High Court · (1989) 3 KarLJ 450
Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Co-operative Societies Act, 1959 — Section 125
High Courts04 Aug 1989
Chief Secretary Vs Gopal Ramachandra Nadgouda
Karnataka High Court · (1989) ILR (Kar) 3371 : (1989) 2 KarLJ 406
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts02 Aug 1989
Khatunbi Vs Deputy Commissioner, Bijapur and Others
Karnataka High Court · (1989) 3 KarLJ 397
Karnataka Debt Relief Act, 1976 — Section 14
High Courts01 Aug 1989Allowed
Hombamma Vs Kempamma
Karnataka High Court · (1989) ILR (Kar) 3395 : (1989) 2 KarLJ 369
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17 (1)Constitution of India, 1950 — Article 136
High Courts31 Jul 1989
M. Virupaksha Gowda and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 384
Constitution of India, 1950 — Article 226
High Courts31 Jul 1989
B.S. Viswanath Vs Smt. Chandika ben J. Mehta and Others
Karnataka High Court · AIR 1990 Kar 142 : (1989) ILR (Kar) 3245 : (1989) 2 KarLJ 398
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts31 Jul 1989Allowed
Rajesh Joshi Vs Pre-University Board
Karnataka High Court · (1990) ILR (Kar) 723 : (1989) 2 KarLJ 345
Two Year Pre-University Course Regulations, Course of Study and Scheme of Examinations & Syllabus, 1974 — Regulation 10, 11
High Courts28 Jul 1989
M. Papanna Vs The Hon''ble Chief Justice and Others
Karnataka High Court · (1989) 2 KarLJ 372
Constitution of India, 1950 — Article 14
High Courts28 Jul 1989
Victory Glass and Industries Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1990) 25 ECC 72 : (1992) 41 ECR 317 : (1990) 47 ELT 540 : (1989) ILR (Kar) 3302 : (1989) 2 KarLJ 484
Criminal Procedure Code, 1973 (CrPC) — Section 165Customs Act, 1962 — Section 105 (c), 2, 2 (34)