High Courts31 May 1989Allowed
Onkarappa Vs Sanna Neelappa
Karnataka High Court · (1990) ILR (Kar) 727 : (1990) 1 KarLJ 54
Mysore Land Revenue Rules, 1960 — Rule 43A (3)
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 15 of 23
High Courts31 May 1989
Regional Director, ESI Corporation Vs S. Saravanam
Karnataka High Court · (1990) 60 FLR 165 : (1989) ILR (Kar) 3559 : (1990) 1 KarLJ 12 : (1991) 2 LLJ 494
Employees State Insurance Act, 1948 — Section 54 A (2) (i), 82 (2)
High Courts31 May 1989
Mahadevappa Yelavattiurs Poojar Vs Labour Enforcement Officer (Central), Government of India, Mangalore
Karnataka High Court · (1994) 4 KarLJ 523
Criminal Procedure Code, 1973 (CrPC) — Section 179Minimum Wages (Central) Rules, 1950 — Rule 21(4A)
High Courts31 May 1989
N. Subba Raju Vs H.S. Nagaraj and Others
Karnataka High Court · (1989) 2 KarLJ 116
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts31 May 1989
Channabasappa Honakerappa Belaladavar Vs S.H. Bhimakkanavar
Karnataka High Court · (1989) ILR (Kar) 1879 : (1989) 2 KarLJ 44
Contempt of Courts Act, 1971 — Section 15 (1), 15 (2)
High Courts31 May 1989
Gangadhara Shetty Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2199
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 302, 304, 306, 337Probation of Offenders Act, 1958 — Section 4
High Courts31 May 1989
Basavantappa Basappa Bannihalli and Another Vs Shankarappa Marigallappa Bannihalli
Karnataka High Court · (1990) CriLJ 360 : (1989) 2 KarLJ 95
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397, 401, 468Penal Code, 1860 (IPC) — Section 323, 447
High Courts30 May 1989
A. Narayan Vs Special Land Acquisition Officer and Another
Karnataka High Court · (1989) 2 KarLJ 374
Land Acquisition Act, 1894 — Section 28
High Courts30 May 1989
Ganapathy Subraya Bhat and Others Vs Deputy Commissioner, Uttara Kannada and Another
Karnataka High Court · (1989) 3 KarLJ 625
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4
High Courts30 May 1989Dismissed
Sunanda Kom Vittal Pai Vs Mukund Srinivas Shanbhat
Karnataka High Court · (1989) ILR (Kar) 2676 : (1989) 2 KarLJ 364
Succession Act, 1925 — Section 213, 213 (1), 276
High Courts30 May 1989Allowed
Sanna Beere Gowda Vs Tahsildar
Karnataka High Court · (1990) ILR (Kar) 717 : (1989) 2 KarLJ 245
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7
High Courts29 May 1989Dismissed
State of Karnataka Vs Basalingappa
Karnataka High Court · (1989) ILR (Kar) 3363 : (1989) 2 KarLJ 189
Constitution of India, 1950 — Article 19 (1), 19 (1) (f), 300A
High Courts19 May 1989Allowed
N. Gundappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 223 : (1989) 3 KarLJ 425
Constitution of India, 1950 — Article 226Karnataka Lokayukta Act, 1984 — Section 9, 9 (3)
High Courts04 May 1989
Mahadevaiah Vs Deputy Commissioner, Tumkur and Others
Karnataka High Court · (1989) 2 KarLJ 138
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 12(1)(Iii)
High Courts29 Apr 1989Dismissed
General Secretary, Linguistic Minorities Protection Committee Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1595
Constitution of India, 1950 — Article 14, 19 (1) (g), 29, 30, 350AGrant-In-aid Code for Primary Schools, 1969 — Rule 12, 12 (1), 12 (2)Karnataka High Court Act, 1961 — Section 9
High Courts21 Apr 1989
Oriental Fire and General Insurance Company Ltd. Vs Sree Sathyanayana Transport
Karnataka High Court · (1989) ACJ 1160
Carriers Act, 1865 — Section 9
High Courts21 Apr 1989
Boranna Vs M.A. Chandra Raju
Karnataka High Court · AIR 1990 Kar 121 : (1989) ILR (Kar) 2095 : (1989) 2 KarLJ 131
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 114Karnataka Rent Control Act, 1961 — Section 21, 50 (1)
High Courts21 Apr 1989Allowed
Manohar Bondade Vs District Magistrate
Karnataka High Court · (1989) ILR (Kar) 2232 : (1989) 2 KarLJ 499
Cinematograph Act, 1952 — Section 7Karnataka Cinemas (Regulation) Act, 1964 — Section 16, 17Karnataka Entertainment Tax Act, 1958 — Section 13
High Courts21 Apr 1989Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Sree Sathyanarayana Transport
Karnataka High Court · (1990) ILR (Kar) 1286 : (1989) 2 KarLJ 129
Carriers Act, 1865 — Section 9
High Courts20 Apr 1989Dismissed
Dr. K. Chowdappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 798 : (1989) 3 KarLJ 512
Karnataka Lokayukta Act, 1984 — Section 7 (2A), 9, 9 (3), 9 (5)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14A (1)