High Courts27 Jul 1989
Basavareddy Ranga Reddy Yavagal and Others Vs State of Karnataka and Another
Karnataka High Court · (1989) 3 KarLJ 591
Karnataka Co-operative Societies Act, 1959 — Section 29
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 11 of 23
High Courts27 Jul 1989
Kundeera Ponnappa Vs H.S.Vasu and Others
Karnataka High Court · (1989) 3 KarLJ 399
Coorg Land Revenue Regulations, 1899 — Rule 122(2)(A)
High Courts26 Jul 1989
Visveswaraya Iron and Steel Ltd. Vs Dynacraft Machine Co. Ltd.
Karnataka High Court · (1990) ILR (Kar) 1831 : (1989) 2 KarLJ 567
Arbitration Act, 1940 — Section 32 (1), 34, 37, 9
High Courts26 Jul 1989
M.V. Latha and others Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 81 : (1989) ILR (Kar) 2682
Constitution of India, 1950 — Article 14, 29 (1), 30 (1)
High Courts21 Jul 1989
Coffee Board Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 3506 : (1990) 3 KarLJ 507
Central Sales Tax Act, 1956 — Section 2, 5, 5 (1)Constitution of India, 1950 — Article 286 (1) (b)
High Courts21 Jul 1989
The Spl. Land Acquisition Officer and another Vs L.K. Sunthakar and others
Karnataka High Court · AIR 1990 Kar 275 : (1989) ILR (Kar) 2272 : (1989) 2 KarLJ 395
Karnataka Civil Courts Act, 1964 — Section 19
High Courts20 Jul 1989
Gandhi Vidya Shala Educational Trust Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 416
Constitution of India, 1950 — Article 226
High Courts19 Jul 1989
Percy Pinto Vs R.T.A.D.K., Mangalore and others
Karnataka High Court · AIR 1990 Kar 117
Motor Vehicles Act, 1988 — Section 71, 74, 80
High Courts17 Jul 1989
Veerabhadrappa Vs State of Karnataka
Karnataka High Court · (1990) 2 ACC 287
Motor Vehicles Act, 1988 — Section 89 BPenal Code, 1860 (IPC) — Section 279, 338
High Courts17 Jul 1989
M.G. Kalegowda Vs Asst. Commissioner, Chickmagalur and Others
Karnataka High Court · (1990) 1 KarLJ 53
High Courts17 Jul 1989
Malleshappa Yellappa Kokar Vs V.B. Kolkar and Sons and others
Karnataka High Court · AIR 1991 Kar 3
High Courts13 Jul 1989
H. Sadananda Shetty Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 289
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182
High Courts13 Jul 1989Dismissed
H.A. Jayaram Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2277 : (1989) 2 KarLJ 161
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 5
High Courts13 Jul 1989Allowed
Ramayan Singh Vs Vijayalaxmi
Karnataka High Court · (1990) CivCC 225 : (1990) 1 DMC 437 : (1989) 2 KarLJ 507
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11
High Courts12 Jul 1989
Channaveerappala Dodda Halappa @ Channaveeregowda Vs Land Valuation Officer-cum-Sale Officer
Karnataka High Court · (1990) ILR (Kar) 1660 : (1989) 2 KarLJ 534
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Rules, 1960 — Rule 41, 41 (3)
High Courts07 Jul 1989
K. Sp. V. Shanmugam Vs Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd. and another
Karnataka High Court · (1991) 70 CompCas 38
Companies Act, 1956 — Section 398, 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 22, 25
High Courts05 Jul 1989
Hassan Sab Vs State of Karnataka
Karnataka High Court · (1990) CriLJ 2242
Penal Code, 1860 (IPC) — Section 325, 326
High Courts04 Jul 1989
Seenappa Vs State of Karnataka
Karnataka High Court · (1989) 3 KarLJ 406
Penal Code, 1860 (IPC) — Section 304a
High Courts04 Jul 1989
D. Shivalingappa Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 196
High Courts04 Jul 1989
Vishwabharathi House Building Co-operative Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (1989) 3 KarLJ 434
Bangalore Development Authority Act, 1976 — Section 32