High Courts16 Nov 1989Dismissed
Regional Controller Vs Assistant Commissioner
Karnataka High Court · (1990) ILR (Kar) 448
Civil Procedure Code, 1908 (CPC) — Section 115, 152Limitation Act, 1963 — Section 5
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 4 of 23
High Courts13 Nov 1989
M/s. Jagadale and Sons, Bangalore and Vs State of Karnataka and Others, etc.
Karnataka High Court · AIR 1990 Kar 251 : (1990) ILR (Kar) 101 : (1990) 1 KarLJ 18
Constitution of India, 1950 — Article 14, 141, 19 (1), 300AKarnataka Excise (Bottling of Liquor) (Amended) Rules, 1989 — Rule 15AKarnataka Excise Act, 1965 — Section 13, 14, 15 (2), 16, 17
High Courts10 Nov 1989
United India Insurance Co. Ltd. Vs Commissioner of Commercial Taxes, Bangalore and Another
Karnataka High Court · (1989) ILR (Kar) 3473
High Courts10 Nov 1989
Yarana Feeds and Farms Vs Assistant Commissioner of Commercial Taxes, (Assessments), Hubli and Another Haris Marine Products Vs Commercial Tax Officer, I Circle, Mangalore
Karnataka High Court · (1990) 77 STC 144
Karnataka Sales Tax Act, 1957 — Section 6, 8
High Courts10 Nov 1989
V.B. Kori Vs Assistant Professional Tax Officer
Karnataka High Court · (1990) 81 CTR 20 : (1991) 192 ITR 278 : (1990) 51 TAXMAN 331
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3
High Courts10 Nov 1989
Anjay Bansal Vs Bangalore University and another
Karnataka High Court · AIR 1990 Kar 225 : (1990) ILR (Kar) 239
Constitution of India, 1950 — Article 12, 14, 15, 16Karnataka State Universities Act, 1976 — Section 38
High Courts09 Nov 1989Dismissed
Bangalore Construction Co. Vs Executive Engineer
Karnataka High Court · (1989) ILR (Kar) 3483 : (1990) 1 KarLJ 97
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 15, 19
High Courts08 Nov 1989
Asma Begum and Others Vs Nisar Ahmed and Others
Karnataka High Court · (1990) 2 ACC 123 : (1990) ACJ 832
Motor Vehicles Act, 1988 — Section 110 A
High Courts08 Nov 1989
Smt. Asma Begum and others Vs Nisar Ahmed and others
Karnataka High Court · (1990) 2 ACC 501 : (1990) ACJ 832 : AIR 1990 Kar 353 : (1990) ILR (Kar) 357 : (1990) 1 KarLJ 182
Insurance Act, 1938 — Section 64 V (b)Motor Vehicles Act, 1988 — Section 110 A
High Courts08 Nov 1989
E.M.V.M. Viswanathan and Others Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1992) 193 ITR 499
Karnataka Agricultural Income Tax Rules, 1957 — Rule 9 (c)Mysore Agricultural Income Tax Act, 1957 — Section 3, 7
High Courts07 Nov 1989Allowed
K. Visvanathiah Setty Vs S.R. Chikka Veerappa
Karnataka High Court · (1990) ILR (Kar) 498 : (1989) 3 KarLJ 527
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (c), 21 (1) (f)
High Courts07 Nov 1989Allowed
D.V. Haridev Vs B. Narayanamurthy
Karnataka High Court · (1990) ILR (Kar) 346 : (1990) 1 KarLJ 138
Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28
High Courts06 Nov 1989
M. Inaithulla and Another Vs Karnataka Board of Wakf and Others
Karnataka High Court · (1990) 1 KarLJ 51
Waqf Act, 1954 — Section 15
High Courts03 Nov 1989
Ramesh Enterprises, Bangalore and etc., M.S.P. Exports (P) Ltd., Bangalore and others, etc. Vs The Coffee Board, Bangalore
Karnataka High Court · AIR 1990 Kar 196 : (1989) ILR (Kar) 3537 : (1990) 1 KarLJ 123
Coffee Act, 1942 — Section 19, 20, 26, 5Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25 (1)
High Courts03 Nov 1989Dismissed
Dinesh Bhat Vs Sri Mahaveera College
Karnataka High Court · (1990) ILR (Kar) 958 : (1990) 3 KarLJ 178
Constitution of India, 1950 — Article 14, 15Karnataka State Universities Act, 1976 — Section 62
High Courts02 Nov 1989Allowed
C.M. Iqbal Vs Vijaya alias Geetha
Karnataka High Court · (1989) ILR (Kar) 3432 : (1990) 1 KarLJ 59
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)
High Courts02 Nov 1989
A.P. Vedamurthy Vs University of Agricultural Sciences and Another
Karnataka High Court · (1990) 1 KarLJ 146
High Courts02 Nov 1989Dismissed
N. Chandrappa Vs Registrar
Karnataka High Court · (1990) ILR (Kar) 1667 : (1990) 1 KarLJ 107
Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 1976 — Section 33 A, 33 A (2)
High Courts31 Oct 1989Allowed
B. Sidramappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1233
Karnataka Land Grant Rules, 1969 — Rule 27, 7 (3) (iii)
High Courts27 Oct 1989
A.T. Thippeswamy Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 1038 : (1990) 3 KarLJ 201
Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 10, 11, 16 (1), 16 (2), 19