High Courts04 Jul 1989
P. Rajasekharappa Vs Commissioner, Corporation of the City of Bangalore
Karnataka High Court · (1989) ILR (Kar) 3234
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 12 of 23
High Courts03 Jul 1989Allowed
Aktar Sakeena Vs Government of India
Karnataka High Court · (1989) ILR (Kar) 2373
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)
High Courts30 Jun 1989Allowed
United India Insurance Co. Vs Balasubramanyam
Karnataka High Court · (1990) 2 ACC 569 : (1990) ACJ 736 : (1990) ILR (Kar) 483
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110 D, 96 (2)
High Courts30 Jun 1989
Laxman Jarakiholi Vs State of Karnataka
Karnataka High Court · (1989) 3 KarLJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts29 Jun 1989
Gowramma Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 235
High Courts28 Jun 1989Dismissed
Shri Nithyananda Electrical Co-operative Society Ltd. Vs Joint Registrar of Co-operative Societies
Karnataka High Court · (1990) ILR (Kar) 665 : (1989) 2 KarLJ 356
Constitution of India, 1950 — Article 19, 226Karnataka Co-operative Societies Act, 1959 — Section 4, 7
High Courts28 Jun 1989
B. Gopal Vs Kolar Urban Co-op. Bank Ltd., and Others
Karnataka High Court · (1989) 2 KarLJ 285
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts28 Jun 1989
Sharanappa H.A. Vs Karnataka Electricity Board and Others
Karnataka High Court · (1989) 2 KarLJ 181
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts28 Jun 1989Dismissed
Tumkur Town Veerashiva Co-operative Bank Ltd. Vs H.C. Shyamala and Others
Karnataka High Court · (1993) 78 CompCas 182 : (1990) 1 KarLJ 48
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 176Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts27 Jun 1989
T.S. Renukaradhya Vs H.S. Subhash Chandra
Karnataka High Court · (1991) 71 CompCas 441
Karnataka Co-operative Societies Act, 1959 — Section 17 (1) (c), 29 C (1) (c)
High Courts27 Jun 1989
Kadli Dodda Dyamappa Vs Deputy Registrar of Co-op. Societies, Bellary and Others
Karnataka High Court · (1989) 2 KarLJ 274
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 101Karnataka Land Reforms Act, 1961 — Section 44
High Courts27 Jun 1989
Benkosa Baskarasa Kabadi Vs Champabai and Another
Karnataka High Court · (1989) 2 KarLJ 351
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 302
High Courts27 Jun 1989
M.S. Suryanarayana Vs Regional Transport Officer, Bellary and Others
Karnataka High Court · (1989) 3 KarLJ 634
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16
High Courts27 Jun 1989
Mahaveer Co-operative Credit Bank Ltd. and anothers Vs Mohan Bhupal Dorle and others
Karnataka High Court · (1991) 71 CompCas 560
Karnataka Co-operative Societies Act, 1959 — Section 117 (3) (a)
High Courts27 Jun 1989Dismissed
Nrupathunga Nagara Nivasigala Kshemabhivrudhi Sangha Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 734
Bangalore Development Authority Act, 1976 — Section 16
High Courts27 Jun 1989Allowed
B.U. Dalu Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 3076 : (1989) 2 KarLJ 237
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 13Land Acquisition Act, 1894 — Section 64
High Courts27 Jun 1989Dismissed
The Assistant Collector of Central Excise and Another Vs Kashyap Engineering and Metallurgicals (P) Ltd.
Karnataka High Court · (1989) 24 ECC 422
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119
High Courts26 Jun 1989Allowed
Deelip V. Telisra Vs Government of India
Karnataka High Court · (1989) ILR (Kar) 2344
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Customs Act, 1962 — Section 108
High Courts26 Jun 1989
Venkataraman Laxminarayan Bhat and Others Vs Karnataka Appellate Tribunal and Others
Karnataka High Court · (1989) 2 KarLJ 291
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts26 Jun 1989Dismissed
Shivaji Dondoji Padaki Vs Government of India
Karnataka High Court · (1989) ILR (Kar) 2361
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Constitution of India, 1950 — Article 22 (5)Customs Act, 1962 — Section 108