COURT ARCHIVE

Karnataka High Court judgments, 1989

443 judgments · page 16 of 23

High Courts20 Apr 1989

Srikanta Datta Narasimharaja Wadiyar Vs Sri Venkateswara Real Estate Enterprises (Pvt.) Ltd. and others

Karnataka High Court · (1991) 72 CompCas 211

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 397, 398, 402

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High Courts20 Apr 1989

Srikanta Datta Narasimharaja Wadiyar Vs Sri Venkateswara Real Estate Enterprises (Pvt.) Ltd.

Karnataka High Court · (1989) ILR (Kar) 2603

Companies Act, 1956 — Section 394, 397, 398, 402

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High Courts19 Apr 1989Allowed

Vijaya Enterprises Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 1507 : (1990) 3 KarLJ 13

Constitution of India, 1950 — Article 226Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 15, 16, 17

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High Courts19 Apr 1989

N. Ramalingaiah Vs Government of India and Others

Karnataka High Court · (1989) 2 KarLJ 142

Karnataka Rice Procurement (Levy) Order, 1984 — Rule 8(4)

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High Courts17 Apr 1989

Bhagyalakshmi Wine Stores and Another Vs State of Karnataka and Others

Karnataka High Court · (1989) 3 KarLJ 326

Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 3Karnataka Excise Act, 1965 — Section 3

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High Courts17 Apr 1989

Jain Book Manufacturers Vs Commercial Tax Officer, IV Circle, Hubli and Others

Karnataka High Court · (1989) 2 KarLJ 317 : (1989) 75 STC 126

Karnataka Sales Tax Act, 1957 — Section 12 A, 6 B, 8 A

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High Courts13 Apr 1989

D. Ramesh Vs Govt. of India and Others

Karnataka High Court · (1989) ILR (Kar) 2694 : (1989) 2 KarLJ 602

Constitution of India, 1950 — Article 14, 226Death cum Retirement Gratuity Regulations, 1975 — Regulation 4E (1)

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High Courts12 Apr 1989

G. Hampamma Vs Kartigi Sajjivalada Kalingappa and Another

Karnataka High Court · AIR 1990 Kar 128 : (1989) ILR (Kar) 2764 : (1989) 2 KarLJ 523

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100, 103Registration Act, 1908 — Section 58Transfer of Property Act, 1882 — Section 54

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High Courts11 Apr 1989

Nanjanayaka and Vs State of Karnataka and others

Karnataka High Court · AIR 1990 Kar 97 : (1989) 2 KarLJ 202

Constitution of India, 1950 — Article 14, 19, 300A, 301Mines and Mineral (Development and Regulation) Act, 1957 — Section 15, 16, 19, 3, 4

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High Courts10 Apr 1989

Commissioner of Income Tax Vs Amco Batteries Ltd.

Karnataka High Court · (1993) 203 ITR 614

Income Tax Act, 1961 — Section 256 (1), 40 A (5)

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High Courts10 Apr 1989

Vijayvikram College of Engineering, Bangalore Vs Deputy Educational Adviser, Ministry of Human Resources Development, New Delhi and others

Karnataka High Court · AIR 1990 Kar 29 : (1989) 3 KarLJ 338

Constitution of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 22, 23, 24, 3

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High Courts10 Apr 1989Allowed

K.L. Madhusudhan Vs Secretary, KEB.

Karnataka High Court · (1990) ILR (Kar) 1182 : (1989) 3 KarLJ 537

Constitution of India, 1950 — Article 226, 227Karnataka Electricity Board Employees Service Regulations — Regulation 47B, 47D

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High Courts06 Apr 1989

M.L. Narasimha Gupta Vs Commercial Tax Officer, I Circle, Bangalore and Others

Karnataka High Court · (1989) 2 KarLJ 353 : (1989) 75 STC 154

Karnataka Land Revenue Rules, 1966 — Rule 112Karnataka Sales Tax Act, 1957 — Section 20

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High Courts06 Apr 1989

A.P. Gopalakrishnan Vs Secretary, K.S.T.A. and Another

Karnataka High Court · (1989) 3 KarLJ 606

Motor Vehicles Act, 1939 — Section 62

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High Courts06 Apr 1989Dismissed

K.C. Saree Emporium Vs Achal Chand K. Kothari

Karnataka High Court · (1989) ILR (Kar) 1981

Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28

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High Courts05 Apr 1989

Akka Bai and Another Vs Gowrawwa

Karnataka High Court · (1991) 4 KarLJ 756

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Limitation Act, 1963 — Article 137

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High Courts05 Apr 1989

Kallappa Yashwant Patil and Others Vs State of Karnataka and Another

Karnataka High Court · (1989) 3 KarLJ 638

Constitution of India, 1950 — Article 226

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High Courts05 Apr 1989

N.A. Gopala Gowda and Another Vs N.A. Ningegowda and Others

Karnataka High Court · (1989) 3 KarLJ 402

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33

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High Courts05 Apr 1989

Akka Bai and another Vs Gowrawwa

Karnataka High Court · AIR 1990 Kar 278 : (1991) 4 KarLJ 756

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 146

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High Courts05 Apr 1989

B.A. Bhat Vs Syndicate Bank and Others

Karnataka High Court · (1990) 1 LLJ 266

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226

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