High Courts09 Sept 1989
Syed Imdad Vs R. Ramaswamy
Karnataka High Court · (1989) 3 KarLJ 422
Transfer of Property Act, 1882 — Section 111(D)
COURT ARCHIVE
Karnataka High Court judgments, 1989
443 judgments · page 8 of 23
High Courts08 Sept 1989Allowed
S. Vasudeva and D.P. Sharma and C. Kannan Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 39
Constitution of India, 1950 — Article 226, 227Karnataka Parks, Play-fields, and Open Space (Reservation and Regulation) Act, 1985 — Section 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20 (1)
High Courts08 Sept 1989
B.R. Somashekarappa Vs Vignan Industries Ltd.
Karnataka High Court · (1991) 70 CompCas 850 : (1990) ILR (Kar) 638 : (1989) 2 KarLJ 404 : (1990) 2 LLJ 414
Companies Act, 1956 — Section 318, 433 (e), 433 (f)
High Courts08 Sept 1989
M.K. Kinaikar Vs Belgaum Zilla Parishad and Others
Karnataka High Court · (1989) 3 KarLJ 438
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 135(2)
High Courts08 Sept 1989
H.S. Srikantaiah Vs Administrator, Town Municipal Council, Challakere and Another
Karnataka High Court · (1989) 2 KarLJ 495
Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provision) Rules, 1966 — Rule 39
High Courts08 Sept 1989
B.R. Somasekharappa Vs Vignan Industries Ltd.
Karnataka High Court · (1990) 2 LLJ 414
Companies Act, 1956 — Section 318, 433 (e), 439
High Courts08 Sept 1989
Kalyana Sundari Vs United India Insurance Company Ltd. and Another
Karnataka High Court · (1990) 1 ACC 494 : (1989) ACJ 1146
Motor Vehicles Act, 1988 — Section 110 A
High Courts06 Sept 1989
All Ameen Educational Society, Hazrat Madarasa Education Society, Evershine Education Trust, Jain Mahila Mandal and Sarabeshwar Vidya Peetha Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2715 : (1989) 3 KarLJ 104
Constitution of India, 1950 — Article 14, 16, 30, 41Karnataka State Universities Act, 1976 — Section 53, 53 (10), 53 (2), 53 (4), 53 (5)
High Courts06 Sept 1989
M.D. Bannigol and Others Vs Hubli Municipal Barough Primary Teachers'' Co-operative Credit Society Ltd. and Others
Karnataka High Court · (1989) 3 KarLJ 556
Karnataka Co-operative Societies Act, 1959 — Section 30(1)
High Courts06 Sept 1989
Sri Virupaksha Enterprises and Others Vs Commercial Tax Officer, Harapanahalli Circle, Harapanahalli, Dist. Bellary
Karnataka High Court · (1989) ILR (Kar) 3163
Andhra Pradesh General Sales Tax Act, 1957 — Section 9Karnataka Sales Tax Act, 1957 — Section 8 ATamil Nadu General Sales Tax Act, 1959 — Section 7 A
High Courts06 Sept 1989
Karnataka Bank Limited Vs Nazeer Ahmed Siddiqui and Others
Karnataka High Court · (1989) 2 KarLJ 471
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts06 Sept 1989
Shree Ambica Trading Co., and Another Vs Bank of Baroda
Karnataka High Court · (1989) 2 KarLJ 403
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts06 Sept 1989
Seebayya Vs City Municipal Council, Shimoga and Others
Karnataka High Court · (1989) 2 KarLJ 467
Constitution of India, 1950 — Article 226
High Courts05 Sept 1989
Canara Bank Vs Bapujinagar Industrial Workers'' Co-operative Society Ltd. and Others
Karnataka High Court · (1992) 73 CompCas 556 : (1989) 3 KarLJ 507
Civil Procedure Code, 1908 (CPC) — Section 21, 21 (1)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts05 Sept 1989
B. Maheswarappa Vs Subhan and Others
Karnataka High Court · (1989) 3 KarLJ 411
Constitution of India, 1950 — Article 226
High Courts05 Sept 1989
Dyna Foods Pvt. Ltd., Dharwar Vs Fakirappa and others
Karnataka High Court · AIR 1990 Kar 113 : (1989) ILR (Kar) 3125 : (1989) 2 KarLJ 377
Karnataka Village Offices Abolition Act, 1961 — Section 20, 5, 5 (3), 5 (4), 7
High Courts05 Sept 1989
Jaganmohan Rao Vs State of Karnataka
Karnataka High Court · (1989) 3 KarLJ 446
Karnataka Police Act, 1963 — Section 92(1)(O)
High Courts01 Sept 1989
Mariappa Vs State of Karnataka and Others
Karnataka High Court · (1991) CriLJ 1167 : (1989) 3 KarLJ 414
Constitution of India, 1950 — Article 19, 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 165 (2)Essential Commodities Act, 1955 — Section 3, 6 A
High Courts01 Sept 1989
Narayana Beer Naik and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 30
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47
High Courts01 Sept 1989
Chikkappa Tirukappa Vs Kakol Mandal Panchayat and Others
Karnataka High Court · (1989) 3 KarLJ 332
Karnataka Civil Services Rules, 1958 — Rule 32Karnataka Land Revenue Act, 1964 — Section 195Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(3)