High Courts27 Oct 1989
Association of the Residents of Mahanteshnagar Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 796
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 5 of 23
High Courts27 Oct 1989Allowed
Shamaladevi and Sukanya Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 376 : (1990) 3 KarLJ 499
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Explosives Act, 1884 — Section 5 (3) (b)
High Courts24 Oct 1989
C.R. Narasimha Setty Vs Canara Bank and another
Karnataka High Court · (1990) ILR (Kar) 674
Contract Act, 1872 — Section 171
High Courts21 Oct 1989Allowed
Cipla Ltd. and Others Vs Union of India (UOI) and Others
Karnataka High Court · (1991) 34 ECR 234
Central Excise Act, 1944 — Section 3, 4
High Courts21 Oct 1989
Mechanical, Civil Engineers and Contractors Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 205
High Courts21 Oct 1989
Swathi Traders Vs Commercial Tax Officer, XII Circle, Bangalore and Others
Karnataka High Court · (1990) ILR (Kar) 425
Karnataka Sales Tax Act, 1957 — Section 20, 21, 22
High Courts21 Oct 1989
1dr. B.K. Shadaksharappa and Another; K. Suresh Nayak and Another Vs State of Karnataka and Another; State of Karnataka and Another
Karnataka High Court · (1993) 3 KarLJ 1
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 141
High Courts20 Oct 1989Allowed
Channabasappa Basappa Siddannavar Vs Chikkappa Tirukappa Motebennur
Karnataka High Court · (1989) ILR (Kar) 3492 : (1990) 1 KarLJ 116
Criminal Procedure Code, 1973 (CrPC) — Section 133Karnataka Land Revenue Act, 1964 — Section 14 (3)
High Courts20 Oct 1989Allowed
B. Shivappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1089 : (1990) 1 KarLJ 93
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 4, 4 (3), 7
High Courts19 Oct 1989Allowed
Amalgamated Electricity Company Limited Vs The Workmen of Amalgamated Electricity Co. Ltd. and Others
Karnataka High Court · (1995) 3 LLJ 769
Industrial Disputes Act, 1947 — Section 33 (2) (b)Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974 — Section 11, 4
High Courts18 Oct 1989Allowed
V. Srinivasa Rao Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 3455 : (1990) 1 KarLJ 3
Karnataka Civil Services Rules, 1957 — Rule 12, 12 (1)
High Courts18 Oct 1989
G.S. Basavaraj Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 515
Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts17 Oct 1989
Ravi Printers Vs Karnataka State Financial Corporation and others
Karnataka High Court · (1991) 71 CompCas 714 : (1989) ILR (Kar) 3343
State Financial Corporations Act, 1951 — Section 25, 27, 29, 30Transfer of Property Act, 1882 — Section 69
High Courts17 Oct 1989
Banashankary Leasing Co. Ltd. and Another Vs State of Karnataka and Another
Karnataka High Court · (1990) 182 ITR 8 : (1989) 3 KarLJ 562 : (1990) 79 STC 87
Constitution of India, 1950 — Article 14Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 3
High Courts17 Oct 1989
Sri Banashankary Leasing Co. Ltd. and another Vs State of Karnataka and another
Karnataka High Court · (1991) 71 CompCas 215
Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 — Section 19, 3
High Courts16 Oct 1989Dismissed
Abdul Sukur Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 649 : (1990) 3 KarLJ 194
Karnataka State Servants (Determination of Age) Act, 1974 — Section 4, 6
High Courts16 Oct 1989
Dr. S. Balaji Pai Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 246 : (1989) 3 KarLJ 454
Constitution of India, 1950 — Article 14Karnataka Entrance Test for Admission to Post Graduate Degree and Diploma (Medical and Dental) Courses Rules, 1987 — Rule 4 (b)
High Courts06 Oct 1989
P. Rajeev and Others Vs The Karnataka State Construction Corporation Ltd.
Karnataka High Court · (1990) 3 KarLJ 1 : (1992) 1 LLJ 217
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2 (oo), 25 F
High Courts06 Oct 1989Dismissed
Indian Hume Pipe Co. Ltd. Vs Bangalore Water Supply and Sewerage Board
Karnataka High Court · (1990) ILR (Kar) 1134
Constitution of India, 1950 — Article 14
High Courts05 Oct 1989Allowed
Moktesars of Ganapathi Temple Vs Archaks
Karnataka High Court · (1989) ILR (Kar) 3380 : (1989) 3 KarLJ 532
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 151, 96