High Courts10 Sept 1990
Raghunathji Saraf Vs Syed Shah Baqur Hussaini and Others
Karnataka High Court · (1991) 1 KarLJ 107
Transfer of Property Act, 1882 — Section 60
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 11 of 35
High Courts07 Sept 1990
Abdul Aziz Vs Kubrabee and Others
Karnataka High Court · (1990) 4 KarLJ 234
Karnataka Rent Control Act, 1961 — Section 21Transfer of Property Act, 1882 — Section 62
High Courts07 Sept 1990Allowed
S.R. Rangappa Vs Girijakumar
Karnataka High Court · (1990) ILR (Kar) 3256 : (1990) 3 KarLJ 234
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 94Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 11 (1) (j), 12 (2)
High Courts07 Sept 1990
Kishore Lal and others Vs State of Karnataka
Karnataka High Court · (1991) 72 CompCas 456 : (1990) ILR (Kar) 3876 : (1990) 3 KarLJ 129
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10
High Courts07 Sept 1990Dismissed
Cicilia D''Souza Vs Rent Controller
Karnataka High Court · (1991) ILR (Kar) 2848
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Sept 1990
Basappa Siddanahadli Vs Kotramma and Another
Karnataka High Court · (1990) 2 KarLJ 490
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Conduct of Election) Rules, 1985 — Rule 71(Ii)(B)
High Courts06 Sept 1990
M/s. Sri Krishnarajendra Mills Ltd., Mysore Vs The Chairman, Karnataka Electricity Board, Bangalore and another
Karnataka High Court · AIR 1991 Kar 345
Electricity Act, 1910 — Section 24, 26 (6), 449
High Courts06 Sept 1990Allowed
Tippanna Laxman Waghmode Vs Godavaribai
Karnataka High Court · (1990) ILR (Kar) 4054 : (1990) 2 KarLJ 326
Karnataka Rent Control Act, 1961 — Section 29 (1), 29 (4)
High Courts06 Sept 1990Allowed
Miss Gayathri Vs Bangalore University
Karnataka High Court · (1990) ILR (Kar) 3682
Constitution of India, 1950 — Article 14
High Courts05 Sept 1990
Srinivasa Raghava Bhattar Vs State of Karnataka and Another
Karnataka High Court · (1991) 1 KarLJ 125
Constitution of India, 1950 — Article 226
High Courts04 Sept 1990Allowed
Y.R. Shanbhag Vs Mohammed Gouse and Others
Karnataka High Court · (1991) ACJ 699 : (1990) 2 KarLJ 398
Motor Vehicles Act, 1988 — Section 110 A
High Courts04 Sept 1990
G.K. Sheygoor and another Vs Corporation of the City of Bangalore and another
Karnataka High Court · AIR 1991 Kar 161 : (1990) 2 KarLJ 460
Karnataka Municipal Corporations Act, 1976 — Section 103, 2 (41), 265, 348, 65 (1)
High Courts03 Sept 1990
Kamath Packaging Ltd. Vs Union of India
Karnataka High Court · (1991) 31 ECC 240 : (1992) 61 ELT 548
Customs Act, 1962 — Section 11, 111 (o), 12, 25, 25 (1)
High Courts03 Sept 1990
Nanjundappa Vs Returning Officer, Mysore City Corporation Election, Mysore and Others
Karnataka High Court · (1991) 1 KarLJ 96
Constitution of India, 1950 — Article 226Karnataka Municipal Corporation Act, 1976 — Section 33 To 38
High Courts31 Aug 1990Partly Allowed
Karnataka State Road Transport Corporation Vs Reny Mammen
Karnataka High Court · (1991) ACJ 403 : (1990) ILR (Kar) 3181
Karnataka Motor Vehicles Rules, 1963 — Rule 343Motor Vehicles Act, 1939 — Section 110 A, 110 D
High Courts31 Aug 1990
University of Agricultural Sciences Employees Association (Regd.), Bangalore and Others Vs Registrar, University of Agricultural Sciences, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 345
University of Agricultural Sciences Act, 1963 — Section 13
High Courts31 Aug 1990
Shivarame Gowda Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 1008 : (1990) ILR (Kar) 3544
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts31 Aug 1990Allowed
Byamma Vs Ramdev
Karnataka High Court · (1991) ILR (Kar) 3245 : (1991) 1 KarLJ 221
Mysore Hindu Women Right to Property Act, 1933 — Section 8 (1) (d)
High Courts31 Aug 1990
Karnataka State Road Transport Corporation Vs Reny Mammen and others
Karnataka High Court · (1993) 77 CompCas 266
Karnataka Motor Vehicles Rules, 1963 — Rule 343Motor Vehicles Act, 1939 — Section 110 D
High Courts31 Aug 1990
M/s. Rose Chit Funds (P) Ltd., Bangalore Vs G. Venkatachalam
Karnataka High Court · (1991) 4 KarLJ 353
Companies Act, 1956 — Section 635