High Courts23 Jun 1989
Siddappa Sangappa Kotegudd Vs State of Karnataka
Karnataka High Court · (1989) 2 KarLJ 347
Criminal Procedure Code, 1973 (CrPC) — Section 202(1), 482
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 13 of 23
High Courts23 Jun 1989Allowed
Manval Luis Desouza Vs State of Karnataka
Karnataka High Court · (1990) 2 ACC 418 : (1991) ACJ 479 : (1989) 3 KarLJ 302
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts22 Jun 1989
Faizunnisa Begum Vs Divisional Commissioner, Gulbarga and Others
Karnataka High Court · (1989) 2 KarLJ 200
Karnataka Municipalities Act, 1964 — Section 302
High Courts22 Jun 1989
Manchegowda Vs Zilla Parishad, Bangalore and another
Karnataka High Court · AIR 1990 Kar 28
Constitution of India, 1950 — Article 226
High Courts21 Jun 1989
Equipment Sales Corporation Vs Asstt. Collector of Customs
Karnataka High Court · (1990) 25 ECC 145 : (1989) 24 ECR 767 : (1989) 43 ELT 256 : (1989) 2 KarLJ 242
Customs Act, 1962 — Section 45
High Courts20 Jun 1989
The Navajeevan Co-operative Housing Society Vs Girish Education and Others
Karnataka High Court · (1989) 2 KarLJ 264
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Karnataka Co-operative Societies Act, 1959 — Section 16
High Courts20 Jun 1989
Sayyad Umar Vs State of Karnataka
Karnataka High Court · (1990) 1 KarLJ 188
Constitution of India, 1950 — Article 226
High Courts20 Jun 1989
K.V. Venkatesh Vs Taluka Executive Magistrate and another
Karnataka High Court · AIR 1990 Kar 86 : (1989) ILR (Kar) 3225 : (1989) 2 KarLJ 81
Constitution of India, 1950 — Article 226
High Courts20 Jun 1989
Veeranna Vs Sumitrabai
Karnataka High Court · (1991) CriLJ 774 : (1990) 1 DMC 49 : (1989) 3 KarLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts19 Jun 1989Dismissed
Venkategowda Vs Shivanegowda and Another
Karnataka High Court · (1989) 06 KAR CK 0011
High Courts15 Jun 1989
State of Karnataka Vs D.S. Krishna Murthy
Karnataka High Court · (1989) 3 KarLJ 432
Essential Commodities Act, 1955 — Section 6c
High Courts15 Jun 1989
J. Bhawarilal Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (1989) 2 KarLJ 198
Karnataka Municipal Corporation Act, 1976 — Section 299
High Courts15 Jun 1989Allowed
T. Ramachandra Rao Vs Divisional Commissioner
Karnataka High Court · (1990) ILR (Kar) 778 : (1989) 3 KarLJ 318
Mysore Village Panchayats and Local Boards Act, 1959 — Section 182, 182 (2), 182 (3), 183 (a)
High Courts14 Jun 1989
Basavanthappa Dasharathappa Basthi Vs Land Tribunal
Karnataka High Court · (1990) ILR (Kar) 889
Karnataka Land Reforms Act, 1961 — Section 48 A (3), 48 A (4), 48 A (5)
High Courts14 Jun 1989Allowed
M.R. Suryanarayana Murthy Vs University of Mysore
Karnataka High Court · (1990) ILR (Kar) 688 : (1989) 3 KarLJ 4
Karnataka Civil Services Rules, 1957 — Rule 10, 6, 7
High Courts14 Jun 1989
H.M. Krishna Murthy Vs Deputy Commissioner, Chickmagalur and Other
Karnataka High Court · (1989) 2 KarLJ 253
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5(8)
High Courts14 Jun 1989
B.N. Ramesh Vs Town Municipality, Arsikere and Others
Karnataka High Court · (1989) 3 KarLJ 510
Karnataka Municipalities Act, 1964 — Section 306(1)
High Courts14 Jun 1989Allowed
D. Shakuntala Vs D.P. Sharma
Karnataka High Court · (1989) ILR (Kar) 2215 : (1989) 2 KarLJ 172
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1)
High Courts13 Jun 1989
Manasa Nursing Home and Laboratory Vs Town Municipal Council, Thirthahalli and Another
Karnataka High Court · (1989) 2 KarLJ 236
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 83
High Courts13 Jun 1989
A.H. Thimmappa Vs T.H. Ramiah
Karnataka High Court · (1989) ILR (Kar) 2112 : (1989) 2 KarLJ 148
Constitution of India, 1950 — Article 46Karnataka Debt Relief Act, 1976 — Section 4Transfer of Property Act, 1882 — Section 58 (c)