High Courts23 Jul 1990
Karnataka Wood and Plywood Industries Pvt. Ltd. and Another Vs Union of India and Others
Karnataka High Court · (1990) 2 KarLJ 162
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 18 of 35
High Courts23 Jul 1990
State of Karnataka and another Vs Javeed Hyder
Karnataka High Court · AIR 1991 Kar 235 : (1990) ILR (Kar) 2434 : (1990) 2 KarLJ 103
Constitution of India, 1950 — Article 19 (1) (g), 301Karnataka Cinemas (Regulation) Rules, 1971 — Rule 111GA
High Courts20 Jul 1990Allowed
P.V. Desai Vs State of Karnataka and Others
Karnataka High Court · (1995) 3 LLJ 859
Industrial Disputes Act, 1947 — Section 10, 10 (1), 25 FFA
High Courts20 Jul 1990
General Manager Vs Chickabora
Karnataka High Court · (1991) 1 ACC 187 : (1991) ACJ 395 : (1990) ILR (Kar) 2933
Employees Compensation Act, 1923 — Section 23, 30
High Courts20 Jul 1990
Pujappa Vs The State
Karnataka High Court · (1991) CriLJ 1189 : (1990) 3 KarLJ 213 : (1991) 2 RCR(Criminal) 274
Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 313, 328, 329Penal Code, 1860 (IPC) — Section 302, 323, 506, 84
High Courts20 Jul 1990
The Muslim Co-operative Bank Ltd. Vs The Assistant Registrar of Co-operative Societies, Mysore and others
Karnataka High Court · AIR 1991 Kar 243 : (1990) ILR (Kar) 3705 : (1990) 2 KarLJ 311
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 2 (1), 64, 64 (1), 64 (2)
High Courts20 Jul 1990
K.A. Venugopala Setty Vs Dr. Suryakantha U. Kamath
Karnataka High Court · AIR 1992 Kar 1
Copyright Act, 1957 — Section 18, 19, 19 A
High Courts20 Jul 1990
M/s. Sikka-n-sikka Engineers Pvt. Ltd. Vs Labour Court, Hubli and Another
Karnataka High Court · (1990) 4 KarLJ 605
Industrial Disputes Act, 1947 — Section 25F
High Courts20 Jul 1990
Chitradurga Copper Company Limited Vs Special Deputy Commissioner and Chief Controlling Revenue Authority, Chitradurga and Others
Karnataka High Court · (1991) 1 KarLJ 214
Karnataka Stamp Act, 1957 — Section 33(1)Registration Act, 1908 — Section 66
High Courts20 Jul 1990
National Fibres Vs State of Karnataka and another
Karnataka High Court · (1990) ILR (Kar) 2879
Constitution of India, 1950 — Article 26Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 B (4), 6 C, 8 A, 8 A (3-A)
High Courts20 Jul 1990
G.S. Rao Vs Hindustan Aeronautics Limited, Bangalore and Others
Karnataka High Court · (1993) 1 KarLJ 456
Hindustan Aeronautics Limited Disciplinary Action Rules — Rule 7(7)
High Courts20 Jul 1990Allowed
P.V. Desai Vs State of Karnataka
Karnataka High Court · (1991) 62 FLR 635 : (1991) ILR (Kar) 665
Industrial Disputes Act, 1947 — Section 10, 25 F, 25 FFA
High Courts19 Jul 1990
N. Manjaiah Shetty Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 273
Constitution of India, 1950 — Article 14Karnataka Forest Rules, 1969 — Rule 85
High Courts19 Jul 1990
D.S. Aswathanarayana Setty Vs M.S. Jayaram and Another
Karnataka High Court · (1991) 1 KarLJ 151
Karnataka Rent Control Act, 1961 — Section 3(R)
High Courts19 Jul 1990
Mohammed @ Mohammed Sab Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 3433 : (1990) 3 KarLJ 58
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161
High Courts19 Jul 1990
Channabasappa Veeranagouda Mallur Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 251
Arms Act, 1959 — Section 14
High Courts19 Jul 1990Allowed
Mrs. Veronica Mary Alison Das Vs Nil
Karnataka High Court · (1991) ILR (Kar) 1745
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Succession Act, 1925 — Section 226, 268, 276, 289
High Courts19 Jul 1990
The General Manager, Karnataka State Road Transport Corporation and others Vs Smt. Khatujabee and others
Karnataka High Court · (1990) 2 ACC 572 : (1991) ACJ 272 : AIR 1991 Kar 189 : (1990) ILR (Kar) 3243
Constitution of India, 1950 — Article 141
High Courts18 Jul 1990Dismissed
All Karnataka Conductors Manufacturers Association Vs Karnataka State Electricity Board
Karnataka High Court · (1990) ILR (Kar) 2483
Constitution of India, 1950 — Article 14, 226, 227
High Courts18 Jul 1990Dismissed
Syndicate Bank Vs Small Farmers, Marginal Farmers, Scheduled Caste and Scheduled Tribe Sprinkler Community Irrigation Wells, Co-operative Society Ltd. and Others
Karnataka High Court · (1992) 75 CompCas 405 : (1990) ILR (Kar) 2925 : (1990) 2 KarLJ 475
Karnataka Co-operative Societies Act, 1959 — Section 118, 70Limitation Act, 1963 — Section 12, 14, 4, 5