High Courts12 Jun 1989
B.N. Suryanarayana Shetty Vs Chief Secretary, Zilla Parishad, Bangalore Rural District and Others
Karnataka High Court · (1989) 3 KarLJ 331
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 14 of 23
High Courts12 Jun 1989
Niranjan Provision Stores and Others Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 249
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65(2a)(Ia)
High Courts09 Jun 1989
Puttakamaiah Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 79 : (1990) ILR (Kar) 1265 : (1989) 2 KarLJ 521
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts08 Jun 1989
K. Purushothama Shenoy Vs Tahsildar, Puttur Taluk and Others
Karnataka High Court · (1989) 2 KarLJ 252
Karnataka Debt Relief Act, 1976 — Section 3(B)
High Courts08 Jun 1989
S. Ramesh and etc. Vs The Selection Committee for Admission to M.B.B.S. Course, Bangalore and others
Karnataka High Court · AIR 1990 Kar 36 : (1989) 2 KarLJ 192
Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 4 (2), 5
High Courts07 Jun 1989
Gopalakrishna Nelli Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 312
Constitution of India, 1950 — Article 226Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provision) Rules, 1966 — Rule 39
High Courts06 Jun 1989
Kabbu Belegarara Horata Samithi and Another Vs The State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 275
Karnataka Co-operative Societies Act, 1959 — Section 27(1)
High Courts06 Jun 1989
M. Jagannath Vs Divisional Commissioner and Others
Karnataka High Court · (1989) 3 KarLJ 288
Karnataka Municipalities Act, 1964 — Section 322
High Courts06 Jun 1989
V. Roja Srinivasalu Vs Universal Finance Corporation and Others
Karnataka High Court · (1992) 73 CompCas 403 : (1990) ILR (Kar) 1697
Limitation Act, 1963 — Section 22
High Courts06 Jun 1989
V.Lakkanna (since deceased by his L.Rs.) and others Vs Land Acquisition Officer and others
Karnataka High Court · AIR 1990 Kar 192
Constitution of India, 1950 — Article 133, 134ALand Acquisition Act, 1894 — Section 18, 3, 30, 31
High Courts05 Jun 1989
Shivanna Vs Tahsildar, T. N. Pura Taluk and Others
Karnataka High Court · (1989) 3 KarLJ 631
Karnataka Debt Relief Act, 1976 — Section 4(C)(Ii)
High Courts03 Jun 1989
Ramkumar Mills P. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1989) 78 CTR 141 : (1989) 180 ITR 464 : (1989) 2 KarLJ 424
Income Tax Act, 1961 — Section 22, 256 (1)Wealth Tax Act, 1957 — Section 2 (m)
High Courts03 Jun 1989
Ramkumar Mills (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1989) 47 TAXMAN 125
High Courts03 Jun 1989
Hind Art Press, Mangalore Vs E.S.I. Corporation and Another
Karnataka High Court · (1990) 1 ACC 127 : (1989) 59 FLR 778 : (1989) ILR (Kar) 2001 : (1989) 2 KarLJ 227 : (1990) 2 LLJ 195
Employees State Insurance Act, 1948 — Section 2 (22), 75, 82 (2)Factories Act, 1948 — Section 51
High Courts03 Jun 1989Dismissed
A.R. Badarinarayana Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2016 : (1989) 2 KarLJ 610
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 17 (1), 26 D, 4, 5, 6
High Courts02 Jun 1989Dismissed
S. Harinatha Reddy Vs Bangalore University
Karnataka High Court · (1990) ILR (Kar) 457 : (1989) 3 KarLJ 25
Karnataka State Universities Act, 1976 — Section 27 (c), 27 (k), 39 (1), 39 (2)
High Courts02 Jun 1989Dismissed
K. Venkatachiapathy Setty Vs K. Radhakrishna Setty
Karnataka High Court · (1989) ILR (Kar) 2062
Limitation Act, 1963 — Section 14, 54Registration Act, 1908 — Section 71, 72, 73
High Courts01 Jun 1989
Giridharilal and Others Vs Pratap Rai Mehta and Another
Karnataka High Court · (1989) ILR (Kar) 2491 : (1989) 2 KarLJ 109
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 424, 482Penal Code, 1860 (IPC) — Section 120 B, 403, 417, 420, 465
High Courts01 Jun 1989
Gurappa Kodli and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 523
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 135(3)
High Courts31 May 1989
Purushotham Pandit Kher Vs Special Deputy Commissioner (Spl. L.A.O.)
Karnataka High Court · (1989) ILR (Kar) 2042
Land Acquisition Act, 1894 — Section 18, 4 (1), 54, 9