COURT ARCHIVE

Karnataka High Court judgments, 1990

681 judgments · page 17 of 35

High Courts27 Jul 1990

Reserve Bank of India Vs B.R. Srinivasa Prasad

Karnataka High Court · (1990) ILR (Kar) 2791 : (1990) 2 KarLJ 118

Industrial Disputes Act, 1947 — Section 33 CReserve Bank of India (Staff) Regulations, 1948 — Regulation 47 (1) (c), 47 (1) (d)

High Courts27 Jul 1990Dismissed

Ningappa Advivappa Desai Vs Madivalappa

Karnataka High Court · (1991) ILR (Kar) 1660 : (1990) 3 KarLJ 473

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts26 Jul 1990

Jeevaraj and Another Vs Collector of Customs and Central Excise and Others

Karnataka High Court · (1993) 46 ECR 508

Customs Act, 1962 — Section 110, 110 (2), 124

High Courts26 Jul 1990

Mysore Paper Mills Labourers'' Association (R), Bhadravathi Vs Management of the Mysore Paper Mills Ltd., Bhadravathi and Others

Karnataka High Court · (1991) 4 KarLJ 285

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12

High Courts26 Jul 1990

Eramma and another Vs B.M. Basappa and another

Karnataka High Court · AIR 1991 Kar 57 : (1991) 1 KarLJ 167

Motor Vehicles Act, 1939 — Section 110 A

High Courts26 Jul 1990

Mrs. Lalitha Ubhayakar and another Vs Union of India and another

Karnataka High Court · AIR 1991 Kar 186 : (1990) 3 KarLJ 589

Constitution of India, 1950 — Article 14, 15 (3)Hindu Adoption and Maintenance Act, 1956 — Section 7, 8

High Courts26 Jul 1990

HMT Ltd. Vs Central Board of Direct Taxes

Karnataka High Court · (1992) 61 TAXMAN 16

High Courts25 Jul 1990Allowed

C.S. Kale Gowda Vs Chief Secretary, Hassan District Zilla Parishad

Karnataka High Court · (1990) ILR (Kar) 2781 : (1990) 2 KarLJ 221

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (A), 4 (1) (a)

High Courts25 Jul 1990Dismissed

S. Gundappa Vs State of Karnataka

Karnataka High Court · (1990) ILR (Kar) 2764 : (1990) 2 KarLJ 144

Constitution of India, 1950 — Article 14

High Courts25 Jul 1990

Siddappa Vs The State of Karnataka

Karnataka High Court · (1991) CriLJ 458 : (1990) 2 KarLJ 242

Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 21, 25, 8Penal Code, 1860 (IPC) — Section 302

High Courts25 Jul 1990

Konkody Padmanabha Vs Deputy Commissioner, Dakshina Kannada District, Mangalore and Others

Karnataka High Court · (1992) 4 KarLJ 142

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 12(1)(Ii)

High Courts24 Jul 1990Dismissed

United India Insurance Co. Ltd. Vs Siman Juje Borges and Others

Karnataka High Court · (1991) ACJ 286 : (1991) 1 KarLJ 130

Motor Vehicles Act, 1988 — Section 110 A, 110 F

High Courts24 Jul 1990

Siddaramappa Bapurao Patil and others Vs Ratna Cements (Yadwad) Ltd. and others

Karnataka High Court · (1991) 70 CompCas 27 : (1990) 3 KarLJ 75

Companies Act, 1956 — Section 397, 398

High Courts24 Jul 1990

Jairaj Vs State of Karnataka

Karnataka High Court · (1991) 4 KarLJ 498

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)

High Courts24 Jul 1990

Babu Vs State of Karnataka and Others

Karnataka High Court · (1990) 4 KarLJ 517

Constitution of India, 1950 — Article 226Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 3Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 43(2)

High Courts24 Jul 1990

Indian Tool Manufacturers Ltd. Vs State of Karnataka

Karnataka High Court · (1990) 79 STC 396

Karnataka Sales Tax Act, 1957 — Section 23 (1), 8 A, 8 A (1) (a)

High Courts24 Jul 1990Dismissed

Mahalakshmi Kesava Rao Vs State of Karnataka

Karnataka High Court · (1990) ILR (Kar) 3693

Land Acquisition Act, 1894 — Section 4, 6, 6 (1-A), 6 (2)

High Courts23 Jul 1990

New India Assurance Co. Ltd. Vs R. Shridhara and another

Karnataka High Court · (1991) ACJ 204 : (1991) 62 FLR 641 : (1991) ILR (Kar) 933

High Courts23 Jul 1990

Shivashankar Tallur and another Vs The Mysore University and others

Karnataka High Court · AIR 1991 Kar 169 : (1991) 4 KarLJ 383

Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 62

High Courts23 Jul 1990

S. Raghavendra Vs Smt. Shantha

Karnataka High Court · (1991) 4 KarLJ 491

Hindu Marriage Act, 1955 — Section 13(1)(A)