High Courts23 Feb 1989
B.S. Bhagavan Singh and others Vs Smt. Sharada Bai
Karnataka High Court · AIR 1990 Kar 222
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 20 of 23
High Courts22 Feb 1989
Commissioner of Income Tax Vs Smith Kline and French (India) Ltd.
Karnataka High Court · (1994) 77 TAXMAN 153
High Courts21 Feb 1989
Union of India Vs Stumpp, Scheule and Somappa Ltd.
Karnataka High Court · (1989) 59 FLR 38 : (1989) ILR (Kar) 861 : (1989) 1 KarLJ 233 : (1989) 2 LLJ 4
Constitution of India, 1950 — Article 19 (1) (g)Industrial Disputes Act, 1947 — Section 25 O
High Courts21 Feb 1989
Umesh Chidambar Kulkarni Vs Chidambar Balawant Kulkarni and Another
Karnataka High Court · (1989) 3 KarLJ 373
Karnataka Land Reforms Act, 1961 — Section 132
High Courts21 Feb 1989
Kanthanagouda and Another Vs Chief Secretary, Zilla Parishad, Bijapur and Others
Karnataka High Court · (1989) 1 KarLJ 468
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3(1)(B)
High Courts21 Feb 1989
C. Channabasappa Vs Davangere Primary Co-operative Agriculture and Rural Development Bank Ltd., and another
Karnataka High Court · AIR 1990 Kar 290 : (1989) 2 KarLJ 277
Karnataka Co-operative Societies Act, 1959 — Section 27, 28 A, 28 A (4)
High Courts21 Feb 1989Dismissed
Management of Thungabhadra Sugar Works Ltd. Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 897
Karnataka Land Reforms Act, 1961 — Section 107 (i), 63 (8), 79 A, 79 B, 80
High Courts20 Feb 1989
H.M. Shanthappa Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (1989) 2 KarLJ 33
Motor Vehicles Act, 1939 — Section 48
High Courts17 Feb 1989Allowed
P. Mabusab and Sons Vs T. Nagendrappa
Karnataka High Court · (1989) ILR (Kar) 1022 : (1989) 2 KarLJ 48
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Feb 1989Dismissed
Basava Reddy D. Sunkapur Vs Shri Jagadguru Murugarajendra Vidhyapeeth
Karnataka High Court · (1989) ILR (Kar) 1668 : (1989) 3 KarLJ 59
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Mysore Court-fees and Suits Valuation Act, 1958 — Section 17, 17 (1), 17 (2)
High Courts17 Feb 1989
Squadron Leader S.R. Kohli Vs Union of India and Others
Karnataka High Court · (1989) 1 KarLJ 485
Air Force Rules, 1924 — Rule 59(3)
High Courts17 Feb 1989
K.P. Balaji Singh Vs Lakshmamma
Karnataka High Court · (1989) ILR (Kar) 823
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Family Courts Act, 1984 — Section 10
High Courts17 Feb 1989
Sanjay Kumar Vs The Sub Registrar and Another
Karnataka High Court · (1989) 2 KarLJ 7
Karnataka Stamp Act, 1957 — Section 45A
High Courts16 Feb 1989
K. Janakiram Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 613
Constitution of India, 1950 — Article 14, 16, 21Karnataka State University Teachers (Absorption of Lecturers) Act, 1987 — Section 3
High Courts15 Feb 1989
C.E. Nagarathnamma Vs Abdul Gafoor Sab
Karnataka High Court · (1989) ILR (Kar) 1052 : (1989) 3 KarLJ 82
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 12, 5
High Courts15 Feb 1989Dismissed
Putta Bhatta N.V. Vs P. Uttamchand
Karnataka High Court · (1989) 02 KAR CK 0002
High Courts14 Feb 1989
Somashekara Desai Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 476
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(3)
High Courts13 Feb 1989
John Baptis Lobo Vs Boniface Felix Lobo and Others
Karnataka High Court · (1989) 2 KarLJ 42
High Courts13 Feb 1989
Canara Bank Vs K.S. Kushalappa and others
Karnataka High Court · AIR 1990 Kar 145
Civil Procedure Code, 1908 (CPC) — Section 34 (1)
High Courts13 Feb 1989
Canara Bank Vs K.S. Kushalappa and Others
Karnataka High Court · (1989) 66 CompCas 122
Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)