High Courts05 Oct 1989
Sri Jagadguru Murugarajendra Polytechnic and others Vs State of Karnataka and anothers
Karnataka High Court · AIR 1990 Kar 231 : (1990) ILR (Kar) 1004 : (1989) 3 KarLJ 626
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 6 of 23
High Courts05 Oct 1989
S. Vijayalakshmi Vs Bangalore University and Another
Karnataka High Court · (1989) 3 KarLJ 457
High Courts05 Oct 1989
Mir Fatheulla @ Babajan by Lr Vs Syed Nazir Sab and Others
Karnataka High Court · (1989) 3 KarLJ 90
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1963 — Article 137
High Courts04 Oct 1989Allowed
R. Krishnaswamy Rao Vs Lakshmaiah Setty
Karnataka High Court · (1990) ILR (Kar) 369 : (1989) 3 KarLJ 440
Karnataka Land Reforms Act, 1961 — Section 121 A, 48 A (3)
High Courts04 Oct 1989
M. Abdul Majeed Vs A.K. Batabyal and Another
Karnataka High Court · (1990) CriLJ 766 : (1989) ILR (Kar) 3609
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Customs Act, 1962 — Section 123, 2 (39)
High Courts03 Oct 1989
G.N. Rajappa Naik Vs The Deputy Commissioner, Kolar Dist. and others
Karnataka High Court · AIR 1990 Kar 318 : (1990) 3 KarLJ 182
Constitution of India, 1950 — Article 226Revenue Recovery Act, 1890 — Section 3 (3), 7 (b)
High Courts28 Sept 1989
Moosa Salt Wakf Vs Special Land Acquisition Officer
Karnataka High Court · (1990) ILR (Kar) 535 : (1989) 3 KarLJ 466
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 24 (2), 3 (1), 7 (1)
High Courts28 Sept 1989
M. Mruthyanjaya Vs Premjit Singh and Others
Karnataka High Court · (1989) ILR (Kar) 3210
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 341, 397, 399Penal Code, 1860 (IPC) — Section 409, 420, 477 A
High Courts28 Sept 1989
Y. Dass and Another Vs State
Karnataka High Court · (1990) CriLJ 234 : (1989) ILR (Kar) 3409 : (1989) 3 KarLJ 595
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23Penal Code, 1860 (IPC) — Section 148, 149, 302, 324 (34), 326
High Courts28 Sept 1989Allowed
Cool All Corporation Vs Miss Jane A. Vaz
Karnataka High Court · (1989) ILR (Kar) 3199 : (1989) 3 KarLJ 85
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 8
High Courts27 Sept 1989Allowed
Siddalingayya Gurayya Vastrad Vs Assistant Commissioner
Karnataka High Court · (1990) ILR (Kar) 1241 : (1990) 3 KarLJ 535
Karnataka Land Grant Rules, 1969 — Rule 18 (2), 25
High Courts27 Sept 1989
Chowdappa and Others Vs State of Karnataka
Karnataka High Court · (1989) 2 KarLJ 532
Criminal Procedure Code, 1973 (CrPC) — Section 251
High Courts26 Sept 1989
Smt. Jayadevi Vs Basavaraj
Karnataka High Court · AIR 1990 Kar 273 : (1990) 1 DMC 41 : (1989) 2 KarLJ 519
Criminal Procedure Code, 1898 (CrPC) — Section 24
High Courts26 Sept 1989Dismissed
Bangalore University Vs Ram Narayan Sah Prabhat
Karnataka High Court · (1989) ILR (Kar) 3292 : (1989) 2 KarLJ 475
Karnataka State Universities Act, 1976 — Section 12 (5)
High Courts25 Sept 1989
Rudra Muniswamy Vs Mallikarjunagoud and Another
Karnataka High Court · (1989) 3 KarLJ 367
Transfer of Property Act, 1882 — Section 58(C)
High Courts25 Sept 1989
Harihar Polyfibres Vs Regional P.F. Commissioner, Bangalore
Karnataka High Court · (1989) 3 KarLJ 39 : (1991) 2 LLJ 477
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 12, 17, 7 A
High Courts23 Sept 1989Dismissed
Danappa Revappa Kolli Vs Gurupadappa Mallappa Pattanashetti
Karnataka High Court · (1990) ILR (Kar) 610 : (1990) 3 KarLJ 497
High Courts23 Sept 1989
Vishwabharathi House Building Co-operative Society Ltd., Bangalore and another Vs The Bangalore Development Authority
Karnataka High Court · AIR 1990 Kar 214 : (1989) 3 KarLJ 434
Bangalore Development Authority Act, 1976 — Section 15 (1) (a), 35Land Acquisition Act, 1894 — Section 50 (2)
High Courts22 Sept 1989
Durga Distillery Vs Excise Commissioner and Another
Karnataka High Court · (1989) 3 KarLJ 345
Karnataka Excise (Distillery and Warehouse) Rules, 1967 — Rule 3
High Courts22 Sept 1989
Dr. K. Panduranga Nayak Vs Smt. Jayashree and others
Karnataka High Court · AIR 1990 Kar 236 : (1989) ILR (Kar) 3104 : (1989) 3 KarLJ 497
Easements Act, 1882 — Section 32, 33, 7Karnataka Municipal Corporations Act, 1976 — Section 321, 444