High Courts04 Apr 1989
M.S. Nagaraja Rao Vs Special Deputy Commissioner, Bangalore and another
Karnataka High Court · AIR 1990 Kar 35 : (1990) ILR (Kar) 877
Karnataka Rent Control Act, 1961 — Section 14, 8 (4)
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 17 of 23
High Courts04 Apr 1989
KARNATAKA ELECTRICITY BOARD EMPLOYEES UNION Vs UNION OF INDIA AND OTHERS
Karnataka High Court · (1989) 78 CTR 42 : (1989) 179 ITR 521 : (1989) 46 TAXMAN 45
Income Tax Act, 1961 — Section 2 (24)
High Courts04 Apr 1989
India Saree Museum Vs P. Kapurchand and Another
Karnataka High Court · (1992) 73 CompCas 375 : (1989) 2 KarLJ 410
Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118 (a), 9
High Courts04 Apr 1989
Karnataka Electricity Board Employees'' Union Vs Union of India and Others
Karnataka High Court · (1989) ILR (Kar) 1498 : (1989) 1 KarLJ 323
Income Tax Act, 1961 — Section 2 (24), 4
High Courts03 Apr 1989
Smt. Sarojamma Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 88
Karnataka Village Offices Abolition Act, 1961 — Section 5
High Courts03 Apr 1989
Chikkarangaiah Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1989) 2 KarLJ 240
High Courts02 Apr 1989
Oriental Fire and General Insurance Co. Ltd. Vs Sathyanarayana Transport
Karnataka High Court · (1989) 2 ACC 321 : (1993) 76 CompCas 135
Carriers Act, 1865 — Section 9
High Courts31 Mar 1989
Commissioner of Income Tax Vs K.R. Honnappa (Indl.)
Karnataka High Court · (1989) 180 ITR 660
High Courts31 Mar 1989Dismissed
E. Muniswamappa Vs Kanyakumari
Karnataka High Court · (1989) ILR (Kar) 3083
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58 (1), Order 21 Rule 58 (5), Order 21 Rule 63, 96
High Courts31 Mar 1989Dismissed
Sri Gowrishankara Swamigalu Vs Sri Siddhaganga Mutt
Karnataka High Court · (1989) ILR (Kar) 1701 : (1989) 2 KarLJ 548
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1R, 104, 107Penal Code, 1860 (IPC) — Section 377
High Courts31 Mar 1989
E. Muniswamappa Vs S. Kanyakumari and Others
Karnataka High Court · (1989) 2 ACC 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 28, Order 21 Rule 58, Order 21 Rule 58 (4), Order 21 Rule 58 (5)
High Courts29 Mar 1989
M/s. Happy Home Builders (Karnataka) Pvt. Ltd. and others, Vs Corporation of the City of Bangalore and others
Karnataka High Court · AIR 1990 Kar 56 : (1989) ILR (Kar) 1430
Karnataka Municipal Corporations Act, 1976 — Section 310
High Courts29 Mar 1989
Smt. Rajamma Vs Chokla Naik and Others
Karnataka High Court · (1989) 2 KarLJ 43
High Courts29 Mar 1989
Kesoram Rayon Vs Commissioner of Commercial Taxes, Bangalore and Another
Karnataka High Court · (1989) 2 KarLJ 322 : (1989) 75 STC 13
Karnataka Sales Tax Act, 1957 — Section 12 A
High Courts28 Mar 1989Allowed
Janardhan Jog Vs Srikrishna
Karnataka High Court · (1989) ILR (Kar) 1895 : (1989) 3 KarLJ 65
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts28 Mar 1989
Mrs. Gladys D''souza and Others Vs Land Tribunal, Mudigere Tq. and Others
Karnataka High Court · (1989) 2 KarLJ 102
Karnataka Land Reforms Act, 1961 — Section 66
High Courts27 Mar 1989
H.N. Krishnappa and Others Vs Bangalore University
Karnataka High Court · (1989) 3 KarLJ 550
High Courts23 Mar 1989
M.D. Farooq Vs State of Karnataka
Karnataka High Court · (1990) CriLJ 286 : (1990) ILR (Kar) 161 : (1989) 1 KarLJ 346
Criminal Procedure Code, 1973 (CrPC) — Section 374, 397Penal Code, 1860 (IPC) — Section 279, 338
High Courts23 Mar 1989
Noorunnisa Begum Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (1989) 2 KarLJ 270
Karnataka General Clauses Act, 1899 — Section 5(2)Motor Vehicles Act, 1939 — Section 68f(1d)
High Courts22 Mar 1989Allowed
Chikkanarasaiah Vs Tirupataiah
Karnataka High Court · (1989) ILR (Kar) 1520
Karnataka Village Offices Abolition Act, 1961 — Section 5 (3), 7Transfer of Property Act, 1882 — Section 43