COURT ARCHIVE

Karnataka High Court judgments, 1989

443 judgments · page 7 of 23

High Courts22 Sept 1989

Revanasiddaswamy H.M. Vs State Public Prosecutor and Another

Karnataka High Court · (1990) CriLJ 1001 : (1990) 3 KarLJ 34

Criminal Procedure Code, 1973 (CrPC) — Section 198, 493, 496Penal Code, 1860 (IPC) — Section 109, 420, 495

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High Courts21 Sept 1989Dismissed

Capt. M.V. Subbarayappa Vs Bharat Electronics Employees Co-operative House Building Society Ltd.

Karnataka High Court · (1990) ILR (Kar) 390 : (1990) 3 KarLJ 520

Bangalore Development Authority Act, 1976 — Section 2 (bb)Constitution of India, 1950 — Article 226, 227

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High Courts20 Sept 1989Allowed

Gajanan Sambarao Gunjikar Vs Vishwanath Mahadev Deshpande

Karnataka High Court · (1989) ILR (Kar) 3091 : (1989) 2 KarLJ 434

Mysore Court-fees and Suits Valuation Act, 1958 — Section 64Rules Governing Probate and Succession Matters — Rule 5 (a) (iv)Succession Act, 1925 — Section 15 (1), 15 (2), 276, 299

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High Courts20 Sept 1989

The Telecom Employees Co-operative Housing Society Ltd. Vs The Special Deputy Commissioner and Competent Authority, Mangalore and another

Karnataka High Court · AIR 1990 Kar 363 : (1990) ILR (Kar) 467 : (1989) 2 KarLJ 382

Constitution of India, 1950 — Article 226, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (3), 20, 33, 5 (3), 6 (1) (2)

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High Courts19 Sept 1989

P. Maribasavaradhya Vs University of Mysore

Karnataka High Court · (1991) 62 FLR 376 : (1990) ILR (Kar) 550 : (1991) 2 LLJ 217

Constitution of India, 1950 — Article 14Karnataka State Universities Act, 1976 — Section 23 (2) (h), 35, 36, 49, 50

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High Courts19 Sept 1989

L.C. Ashok Vs Divisional Commissioner, Bangalore and Others

Karnataka High Court · (1989) 3 KarLJ 521

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105(6)

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High Courts18 Sept 1989

Archana Vs University of Mysore

Karnataka High Court · (1990) ILR (Kar) 522

Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 4 (2) (b), 9 (4)

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High Courts18 Sept 1989Dismissed

A. Chidambar Vs Leela

Karnataka High Court · (1989) ILR (Kar) 3230 : (1989) 2 KarLJ 469

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99

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High Courts18 Sept 1989

I.Y. Chanda Earappa Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 2882 : (1989) 2 KarLJ 585

Criminal Procedure Code, 1973 (CrPC) — Section 438Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 304

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High Courts18 Sept 1989

H.C. Thammaiah Vs State of Karnataka and Others

Karnataka High Court · (1989) 3 KarLJ 557

Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 4(8)

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High Courts15 Sept 1989

Channegowda Vs State of Karnataka and Others

Karnataka High Court · (1989) 3 KarLJ 412

Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 43(G)

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High Courts15 Sept 1989

Imamkhan Mohammadkhan Pathan Vs Sirsi Urban Co-operative Bank Ltd.

Karnataka High Court · (1989) 3 KarLJ 365

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts14 Sept 1989

Halagappa Vs State of Karnataka and Others

Karnataka High Court · (1989) 3 KarLJ 576

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(B)

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High Courts13 Sept 1989

Nagamma and Another Vs Deputy Commissioner, Chickmagalur and Others

Karnataka High Court · (1989) 3 KarLJ 561

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High Courts13 Sept 1989

B.S. Muddappa and others Vs State of Karnataka and others

Karnataka High Court · AIR 1990 Kar 87 : (1989) ILR (Kar) 3027 : (1989) 2 KarLJ 540

Bangalore Development Authority Act, 1976 — Section 19 (4), 2City of Bangalore Improvement Act, 1945 — Section 23 (1)Constitution of India, 1950 — Article 226

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High Courts12 Sept 1989

K. Shivananda Shenoy Vs The Special Deputy Commissioner and Competent Authority, Mangalore

Karnataka High Court · AIR 1990 Kar 302 : (1989) ILR (Kar) 3357 : (1989) 2 KarLJ 496

Urban Land (Ceiling and Regulation) Act, 1976 — Section 26

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High Courts12 Sept 1989

K.C. Kempegowda Vs Nanjundaiah and Others

Karnataka High Court · (1989) 3 KarLJ 579

Constitution of India, 1950 — Article 226

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High Courts11 Sept 1989Dismissed

D.K. Janaki Vs Dr. Linga Raju

Karnataka High Court · (1990) 1 DMC 121 : (1989) ILR (Kar) 3048 : (1989) 3 KarLJ 308

Civil Procedure Code, 1908 (CPC) — Section 151, 24Hindu Marriage Act, 1955 — Section 13

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High Courts11 Sept 1989

Phillipos and Company and others Vs The State

Karnataka High Court · (1990) 67 CompCas 154 : (1989) ILR (Kar) 3135

Companies Act, 1956 — Section 227Karnataka Shops and Commercial Establishments Act, 1961 — Section 2

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High Courts11 Sept 1989

Phillipos and Co. Vs State

Karnataka High Court · (1990) 67 CompCas 453(1) : (1989) 3 KarLJ 473 : (1990) 1 LLJ 227

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Shops and Commercial Establishments Act, 1961 — Section 2 (e), 7

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