High Courts18 Jul 1990
Al Ameen Charitable Fund Trust Vs State of Karnataka and Another
Karnataka High Court · (1991) 4 KarLJ 374
Karnataka State Universities Act, 1976 — Section 53
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 19 of 35
High Courts18 Jul 1990
Syndicate Bank Vs Small Fanners, Marginal Farmers, Sc and St Sprinkler Community Irrigation Wells, Co-op. Society Ltd. and Others
Karnataka High Court · (1990) 34 KarLJ 182
Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 — Section 17Karnataka Co-operative Societies Act, 1959 — Section 70(1)(D)
High Courts18 Jul 1990Dismissed
Dr. H.T. Venkata Setty Vs Shiva Sailam
Karnataka High Court · (1990) ILR (Kar) 2874 : (1990) 3 KarLJ 276
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226, 323A
High Courts18 Jul 1990
O.M. Agency (P) Ltd. Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2543
Contract Act, 1872 — Section 186, 187, 188, 222
High Courts17 Jul 1990
Mrs. Nandita Menon Vs P. Anand Menon
Karnataka High Court · (1991) 1 DMC 521 : (1991) ILR (Kar) 1603 : (1990) 3 KarLJ 232
Special Marriage Act, 1954 — Section 31
High Courts17 Jul 1990
Smt. Changamma Vs State of Karnataka and another
Karnataka High Court · (1991) CriLJ 315 : (1990) ILR (Kar) 3031 : (1991) 4 KarLJ 577
Constitution of India, 1950 — Article 22 (5), 226, 32
High Courts17 Jul 1990
Maruthi Financiers and Traders Vs State of Karnataka and others
Karnataka High Court · (1991) 72 CompCas 453 : (1990) 2 KarLJ 175
Karnataka Prize Chits and Money Circulation Scheme (Banning) Rules, 1980 — Rule 4Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 12 (2), 3, 5
High Courts16 Jul 1990
Controller of Estate Duty Vs Master Krishna Kumar
Karnataka High Court · (1990) 07 KAR CK 0087
Estate Duty Act, 1953 — Section 2 (15), 64 (1), 9
High Courts16 Jul 1990
B.N. Vedanand Vs The Bangalore Development Authority
Karnataka High Court · AIR 1991 Kar 175 : (1990) ILR (Kar) 2504
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 10, 11, 12, 9
High Courts16 Jul 1990
M/s. Konkan Waterways Vs The Union of India and others
Karnataka High Court · AIR 1991 Kar 216 : (1990) ILR (Kar) 2631 : (1990) 2 KarLJ 261
Petroleum Act, 1934 — Section 29Petroleum Rules, 1976 — Rule 33
High Courts16 Jul 1990
M.P. Ramesh and others Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 1298 : (1990) ILR (Kar) 3846
Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 149
High Courts13 Jul 1990Dismissed
Ramachandrappa Erappa Kakkayanavar Vs Civil Rights Enforcement Cell
Karnataka High Court · (1990) ILR (Kar) 2426 : (1990) 2 KarLJ 156
High Courts13 Jul 1990
Karnataka State Road Transport Corporation and Another Vs Smt. Ningamma and Others
Karnataka High Court · (1990) 4 KarLJ 607
Motor Vehicles Act, 1939 — Section 110D
High Courts13 Jul 1990
Sri. P.G.C. Chengappa Vs The State of Karnataka
Karnataka High Court · AIR 1991 Kar 5 : (1990) 2 KarLJ 116
Constitution of India, 1950 — Article 226
High Courts13 Jul 1990
Sharad Ramarao Nadkarni Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 363
Karnataka Housing Board Allotment Regulations, 1983 — Regulation 4
High Courts13 Jul 1990
Vani Vilas Co-operative Sugar Factory Ltd. Vs Union of India and Another
Karnataka High Court · (1990) 2 KarLJ 195
High Courts12 Jul 1990
B.N. Rangegowda Vs Akbar Salt
Karnataka High Court · (1990) ILR (Kar) 2936
Constitution of India, 1950 — Article 226, 227, 228Karnataka High Court Act, 1961 — Section 10, 4
High Courts12 Jul 1990Allowed
Parasappa Rudrappa Pujari Vs Nagappa Balappa Ambi and Others
Karnataka High Court · (1991) ACJ 867 : (1990) 3 KarLJ 206
Motor Vehicles Act, 1988 — Section 2 (24)
High Courts12 Jul 1990Allowed
Savita Vs H.S. Achuta Rao
Karnataka High Court · (1990) ILR (Kar) 3174 : (1990) 3 KarLJ 580
Contract Act, 1872 — Section 69
High Courts12 Jul 1990Dismissed
B.S. Somasekaraiah Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 1691
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14A, 25State Vigilance Commission Rules — Rule 6 (2)