High Courts08 Mar 1989
K.B. Balakrishna Rai Vs Karnataka State Transport Appellate Tribunal and Another
Karnataka High Court · (1989) 3 KarLJ 393
Motor Vehicles Act, 1939 — Section 48(3)(Xxiii)
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 19 of 23
High Courts08 Mar 1989
M.S. Poornima Vs Regional Transport Officer, Mysore.
Karnataka High Court · (1989) 3 KarLJ 369
Karnataka Motor Vehicles Rules, 1963 — Rule 216Motor Vehicles Act, 1939 — Section 32(2)
High Courts03 Mar 1989
Akka Bai and Another Vs Gowrawwa
Karnataka High Court · (1990) 1 KarLJ 57
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts03 Mar 1989
Lakke Gowda, K.B. Vs Commissioner, Bangalore City Corporation and Another
Karnataka High Court · (1989) 1 KarLJ 303
Karnataka Municipal Corporation Act, 1976 — Section 90(4)
High Courts03 Mar 1989
M/s. Anand Enterprises, Bangalore and others Vs Syndicate Bank, Bangalore
Karnataka High Court · AIR 1990 Kar 175 : (1990) ILR (Kar) 745 : (1989) 2 KarLJ 117
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 8, 9
High Courts02 Mar 1989Allowed
Dr. M. Srinivas Vs Corporation of the City of Bangalore
Karnataka High Court · (1989) ILR (Kar) 1166 : (1989) 1 KarLJ 357
Karnataka Municipal Corporations Act, 1976 — Section 27, 462, 463
High Courts02 Mar 1989Dismissed
Rajasekhar Vs Chandrakant Veerabhadrappa Desai
Karnataka High Court · (1989) ILR (Kar) 1829 : (1989) 2 KarLJ 37
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14 (3), 23
High Courts01 Mar 1989
Special Land Acquisition Officer Vs Gundappagowda
Karnataka High Court · (1990) ILR (Kar) 1585
Land Acquisition Act, 1894 — Section 16, 18, 4 (1), 9
High Courts01 Mar 1989Dismissed
M. Papanna Vs Hon''ble Chief Justice
Karnataka High Court · (1989) ILR (Kar) 1328 : (1989) 2 KarLJ 372
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 74, 76
High Courts28 Feb 1989
Hanumanthasastri Mahadevasastri Puranik and Another Vs Madhava Rao and Others
Karnataka High Court · (1989) 1 KarLJ 405
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6a(1)
High Courts28 Feb 1989
Balappa Vs Special Land Acquisition Officer, Upper Krishna Project
Karnataka High Court · (1989) 2 KarLJ 97
Land Acquisition Act, 1894 — Section 18
High Courts28 Feb 1989Dismissed
Someshwar Vs Narayan Govind Hegde and Others
Karnataka High Court · (1989) 02 KAR CK 0005
High Courts25 Feb 1989
Tharamandalpet House Building Co Operative Society Ltd., Vs The Bangalore Development Authority and Others
Karnataka High Court · (1989) 2 KarLJ 1
Constitution of India, 1950 — Article 226
High Courts25 Feb 1989
R.C. Puttaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (1989) 2 KarLJ 9
High Courts24 Feb 1989
Kuruvalli Shivalingappa Vs Y.S.M. Basaiah
Karnataka High Court · (1989) ILR (Kar) 1281 : (1989) 2 KarLJ 28
Registration Act, 1908 — Section 17 (1)
High Courts24 Feb 1989Dismissed
Syed Nizaiulla Vs Vice Chairman and Managing Director, KSRTC
Karnataka High Court · (1990) 60 FLR 124 : (1989) ILR (Kar) 2249 : (1989) 2 KarLJ 389
Constitution of India, 1950 — Article 14, 16, 226, 227Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 21 (6) (a), 21 (6) (b) (2)
High Courts24 Feb 1989
S.V. Bagi Vs Assistant Commissioner of Commercial Taxes, Appeals, Belgaum Division, Belgaum
Karnataka High Court · (1989) 74 STC 51
Central Sales Tax Act, 1956 — Section 14, 14 (viii)
High Courts23 Feb 1989
Ramachandra Vs Karnataka Agro Industries Corporation Ltd.
Karnataka High Court · (1989) 3 KarLJ 548
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts23 Feb 1989
K.T. Puttegowda Vs The Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (1989) 2 KarLJ 17
Karnataka Co-operative Societies Act, 1959 — Section 30(1)
High Courts23 Feb 1989
M.D. Nanjundaswamy Vs Basic Education Society (R) and others
Karnataka High Court · AIR 1990 Kar 245 : (1990) 1 KarLJ 173
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151