High Courts13 Feb 1989
C. Mohammed Nasarulla Sheriff Vs Regional Transport Authority, Chitradurga and Others
Karnataka High Court · (1989) 3 KarLJ 42
Motor Vehicles Act, 1939 — Section 68f, 68f(1d)
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 21 of 23
High Courts10 Feb 1989Allowed
Thimmegowda Vs Dyavegowda
Karnataka High Court · (1989) ILR (Kar) 1942 : (1989) 2 KarLJ 41
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 2, Order 41 Rule 27
High Courts09 Feb 1989Dismissed
Ameer Vs Chandrasekharappa
Karnataka High Court · (1989) ILR (Kar) 2408
Evidence Act, 1872 — Section 92Karnataka Stamp Act, 1957 — Section 32
High Courts09 Feb 1989
N.K. Basheer Ahamed Vs State of Karnataka and Another
Karnataka High Court · (1989) 2 KarLJ 260
Karnataka Land Revenue Act, 1964 — Section 91
High Courts09 Feb 1989
V.S. Norti and Others Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 943
Criminal Procedure Code, 1973 (CrPC) — Section 438, 458Penal Code, 1860 (IPC) — Section 302, 330
High Courts08 Feb 1989
Patel Byrappa and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 283 : (1989) 1 KarLJ 375
High Courts08 Feb 1989
K. Ravindra Devadiga Vs Sebastian Britto
Karnataka High Court · AIR 1989 Kar 280
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts08 Feb 1989
Kondapalli Subbanna Vs The Managing Director and Another
Karnataka High Court · (1989) 2 KarLJ 25
Karnataka Co-operative Societies Act, 1959 — Section 70(2)(D)
High Courts08 Feb 1989
C.S. Shyamala Vs C.S. Srikantaiah
Karnataka High Court · AIR 1990 Kar 146 : (1989) 1 KarLJ 381
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts08 Feb 1989
A. Ramesh Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1695 : (1989) 1 KarLJ 207
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Police Act, 1963 — Section 92 (1) (r)
High Courts07 Feb 1989Dismissed
Soudager Abdul Rahim Vs Soudager Gulam Rasool
Karnataka High Court · (1989) ILR (Kar) 830
High Courts07 Feb 1989
S.N. Ramachandra Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 249
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts03 Feb 1989
Karnataka State Financial Corporation Vs Patil Dyes and Chemicals (P.) Ltd. and others, Electromobiles India Ltd. and Kabini Papers Ltd.
Karnataka High Court · (1991) 70 CompCas 86
Companies Act, 1956 — Section 2 (11) ; 46 (2), 231, 391, 443, 444State Financial Corporations Act, 1951 — Section 29
High Courts03 Feb 1989
H. Hombaiaiah Vs Zilla Parishad
Karnataka High Court · (1989) ILR (Kar) 816
Administrative Tribunals Act, 1985 — Section 15 (1), 15 (2)Constitution of India, 1950 — Article 226
High Courts03 Feb 1989
Karnataka State Financial Corporation Vs Patil Dyes and Chemicals (P) Ltd. (in liquidation) Chaitanya Food Products (P) Ltd. (in liquidation) Mysore Surgical Cotton (P) Ltd. (in liquidation) Electromobiles India Ltd. (in liquidation) Kabini Papers Ltd. (in liquidation) Official Liquidator Vs K.S.F.C.
Karnataka High Court · (1989) ILR (Kar) 2524
Companies Act, 1956 — Section 446 (2) (b), 446 (2) (d)
High Courts02 Feb 1989Dismissed
Basappa Mallappa Sonnad Vs Bhagawwa
Karnataka High Court · (1989) ILR (Kar) 2261 : (1989) 2 KarLJ 596
Hindu Succession Act, 1956 — Section 6, 8
High Courts31 Jan 1989Dismissed
C. Kannan Vs Returning Officer
Karnataka High Court · (1989) ILR (Kar) 1081 : (1989) 1 KarLJ 409
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the Peoples Act, 1951 — Section 100, 123 (7), 83, 87
High Courts30 Jan 1989Allowed
Mallayya Vs Totayya
Karnataka High Court · (1989) ILR (Kar) 807 : (1989) 1 KarLJ 225
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 151, 2 (9)
High Courts28 Jan 1989
Commissioner of Income Tax Vs Eminent Enterprises
Karnataka High Court · (1989) 01 KAR CK 0023
Income Tax Act, 1961 — Section 256 (2), 271 (1) (a)
High Courts25 Jan 1989Allowed
N.P. Krishna Reddy Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1869 : (1989) 3 KarLJ 67
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7