High Courts06 Dec 1989
Satinderpal Bhandari Vs State of Karnataka and Another
Karnataka High Court · (1990) 1 KarLJ 195
Constitution of India, 1950 — Article 226Karnataka Forest Act, 1963 — Section 62, 71A(3)(B)
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 2 of 23
High Courts05 Dec 1989
Mirza Habib Aga Vs Karnataka Board of Wakfs and others
Karnataka High Court · AIR 1990 Kar 299 : (1990) ILR (Kar) 1702 : (1990) 1 KarLJ 109
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 27, 6
High Courts05 Dec 1989
M.H. Somasekharappa Vs Tahsildar, Bhadravathi and Others
Karnataka High Court · (1990) 1 KarLJ 180
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 11(1)(K)
High Courts05 Dec 1989
G.L. Jagadish and etc. Vs Shamantha Kumari and Others etc.
Karnataka High Court · (1990) CriLJ 1175 : (1990) 1 DMC 552 : (1990) ILR (Kar) 967 : (1990) 3 KarLJ 531
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7 (2)
High Courts04 Dec 1989Allowed
S.A. Wahab Vs Assistant Regional Transport Officer
Karnataka High Court · (1990) ILR (Kar) 1198 : (1990) 3 KarLJ 164
Karnataka Motor Vehicle Taxation Act, 1957 — Section 11 AMotor Vehicles Act, 1939 — Section 60
High Courts04 Dec 1989
State of Karnataka Vs Mohammed Jaffer
Karnataka High Court · (1991) CriLJ 777 : (1990) ILR (Kar) 597 : (1990) 3 KarLJ 504
Penal Code, 1860 (IPC) — Section 279, 304 A, 337, 338
High Courts01 Dec 1989
Deepak Insulated Cable Corporation Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1990) 82 CTR 260 : (1991) 187 ITR 436 : (1990) 3 KarLJ 42 : (1990) 51 TAXMAN 191
Income Tax Act, 1961 — Section 2 (5), 2 (8)
High Courts30 Nov 1989Dismissed
Ayaz Ahmed Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 687 : (1989) 1 KarLJ 454
Criminal Procedure Code, 1973 (CrPC) — Section 401Karnataka Forest Act, 1963 — Section 62 (3), 62 (3), 71 A
High Courts30 Nov 1989
Banhatti Co-operative Spinning Mill Ltd. Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 3518
Electricity (Supply) Act, 1948 — Section 60 ALimitation Act, 1963 — Section 14, 15
High Courts30 Nov 1989Allowed
Y. Diwakar Shetty Vs Vijaya Bank
Karnataka High Court · (1990) 60 FLR 449 : (1990) ILR (Kar) 205 : (1990) 1 KarLJ 159 : (1991) 1 LLJ 242
Vijaya Bank Officers (Retirement, Resignation and Termination) Rules — Rule 3
High Courts30 Nov 1989Dismissed
R.P. Shavi Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 270 : (1990) 1 KarLJ 78
Water (Prevention and Control of Pollution) Act, 1974 — Section 4, 5 (1)
High Courts30 Nov 1989
National Insurance Co Ltd. Vs Mallikarjun and others
Karnataka High Court · (1990) 2 ACC 547 : (1990) ACJ 688 : (1990) 67 CompCas 453 : (1990) ILR (Kar) 1
Motor Vehicles Act, 1939 — Section 103 A, 29 A, 31, 94
High Courts30 Nov 1989
Meturit A.G. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1990) 82 CTR 345 : (1990) 184 ITR 257 : (1990) 51 TAXMAN 289
Income Tax Act, 1961 — Section 57 (iii), 9, 9 (1) (i)
High Courts30 Nov 1989
National Insurance Co. Ltd. Vs Mallikarjun and others
Karnataka High Court · (1990) ACJ 688 : AIR 1990 Kar 166 : (1990) 3 KarLJ 154
Motor Vehicles Act, 1939 — Section 157, 29, 31, 96
High Courts30 Nov 1989
T.M. Mohan and Others Vs Additional Agricultural Income Tax Officer
Karnataka High Court · (1990) ILR (Kar) 642 : (1990) 184 ITR 190 : (1990) 3 KarLJ 203
Income Tax Act, 1961 — Section 119Mysore Agricultural Income Tax Act, 1957 — Section 17 (5)
High Courts30 Nov 1989
National Insurance Co. Ltd. Vs Mallikarjun and Others
Karnataka High Court · (1991) 1 ACC 414
Karnataka High Court Act, 1961 — Section 7Motor Vehicles Act, 1939 — Section 103 AMotor Vehicles Act, 1988 — Section 157
High Courts30 Nov 1989
M/s. United India Insurance Company, Bangalore Vs Imman Aminasab Nadaf and others
Karnataka High Court · (1990) ACJ 757 : AIR 1990 Kar 156 : (1990) 67 CompCas 287 : (1990) ILR (Kar) 16
Motor Vehicles Act, 1939 — Section 92 A, 95 (5)
High Courts29 Nov 1989Allowed
Deputy Commissioner Vs Veerappa
Karnataka High Court · (1990) ILR (Kar) 193 : (1990) 3 KarLJ 525
Karnataka Cinemas (Regulation) (Amendment) Rules, 1987 — Rule 105 (1), 90, 96
High Courts29 Nov 1989
B. Lokeswar and Another Vs Mysore City Municipal Corporation
Karnataka High Court · (1990) 1 KarLJ 113
Constitution of India, 1950 — Article 226, 226
High Courts29 Nov 1989Dismissed
State of Karnataka Vs Basavaraju
Karnataka High Court · (1990) 2 DMC 238 : (1990) ILR (Kar) 774 : (1990) 3 KarLJ 491
Criminal Procedure Code, 1973 (CrPC) — Section 498APenal Code, 1860 (IPC) — Section 307