High Courts08 Aug 1990
P. Siddanna Vs Zilla Parishad, Bellary and Others
Karnataka High Court · (1991) 4 KarLJ 451
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 15 of 35
High Courts08 Aug 1990Dismissed
Sharanamma Vs State
Karnataka High Court · (1990) ILR (Kar) 3629
Karnataka Improvement Boards Act, 1976 — Section 15 (1)Land Acquisition Act, 1894 — Section 15, 4 (1), 50 (2)
High Courts08 Aug 1990
Registrar and Asst. Labour Commissioner, Belgaum Division, Belgaum Vs Factory Workers Union, Ugar Khurd and Another
Karnataka High Court · (1990) 2 KarLJ 382
Trade Unions Act, 1926 — Section 11(4)
High Courts08 Aug 1990Dismissed
Bangalore University Vs B.V. Om Prakash
Karnataka High Court · (1990) ILR (Kar) 2820 : (1990) 2 KarLJ 365
Karnataka State Universities Act, 1976 — Section 15 (2)
High Courts08 Aug 1990
Shivappa Karbasappa Karadigudda and Others Vs Hanumanthappa Karibasappa Karadigudda
Karnataka High Court · (1991) 4 KarLJ 379
Specific Relief Act, 1963 — Section 34
High Courts08 Aug 1990Dismissed
Angels Travels Vs K. Chikkayya Naik and Others
Karnataka High Court · (1991) ACJ 129 : (1991) 1 KarLJ 37
High Courts08 Aug 1990
Somashekarappa Vs State of Karnataka and another
Karnataka High Court · AIR 1992 Kar 206 : (1992) CriLJ 1318 : (1991) 1 KarLJ 207
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity (Supply) Act, 1948 — Section 82Penal Code, 1860 (IPC) — Section 337
High Courts07 Aug 1990
Asst. Commissioner, Gadag and Another Vs Davalappa and Others
Karnataka High Court · (1991) 1 KarLJ 137
Land Acquisition Act, 1894 — Section 54(1)
High Courts07 Aug 1990
Iqbal Vs K.S. Sai Baba, I.F.S. Authorised Officer and Dy. Conservator of Forests
Karnataka High Court · (1991) CriLJ 798 : (1990) ILR (Kar) 3083 : (1990) 2 KarLJ 239
Constitution of India, 1950 — Article 19 (1) (g), 301
High Courts07 Aug 1990
Mohammad Vs State of Karnataka
Karnataka High Court · (1992) CriLJ 89 : (1990) 2 KarLJ 278
Constitution of India, 1950 — Article 21, 22
High Courts07 Aug 1990Dismissed
Davanagere Sugar Co. Ltd. Vs Union of India (UOI)
Karnataka High Court · (1990) ILR (Kar) 3653
Constitution of India, 1950 — Article 14, 19Karnataka Land Revenue Act, 1964 — Section 158Levy of Sugar Price Equalisation Fund Act, 1976 — Section 11, 2 (b)
High Courts06 Aug 1990Dismissed
Balaji Paper Agency Vs Mysore Paper and Board Co.
Karnataka High Court · (1991) ILR (Kar) 2563
Contract Act, 1872 — Section 73Sale of Goods Act, 1930 — Section 47 (2), 54 (2)
High Courts06 Aug 1990
G. Vitobha Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 888
Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A, 24
High Courts06 Aug 1990
Canara Bank Vs Beauline and others
Karnataka High Court · (1992) 75 CompCas 775 : (1990) 2 KarLJ 392
Civil Procedure Code, 1908 (CPC) — Section 96 (3)
High Courts06 Aug 1990Dismissed
Ramaiah Setty Vs Meena
Karnataka High Court · (1991) ACJ 300 : (1991) ILR (Kar) 937 : (1990) 2 KarLJ 281
Motor Vehicles Act, 1939 — Section 110 A, 13 (1) (b)
High Courts03 Aug 1990
Unico Trading and Chit Funds (India) Pvt. Ltd. Vs Zahoor Hassan
Karnataka High Court · (1993) 76 CompCas 419
Companies Act, 1956 — Section 458 ALimitation Act, 1963 — Section 137
High Courts03 Aug 1990
Chandravadana Bai Vs Mani
Karnataka High Court · (1991) 3 KarLJ 679
Karnataka Rent Control Act, 1961 — Section 3(R)
High Courts03 Aug 1990
Karnataka State Road Transport Corporation Vs Lakshmidevamma and Another
Karnataka High Court · (1990) 2 KarLJ 421
High Courts03 Aug 1990
Gowri Vs Satish
Karnataka High Court · (1991) 2 DMC 350 : (1991) ILR (Kar) 1581
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 25, 27, 28
High Courts01 Aug 1990
Rev. Fr. Philip Pallichera Vs St. Antonys Educational Society and Others
Karnataka High Court · (1990) 2 KarLJ 368
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 8 Rule 1