High Courts11 Jul 1990
Suresh Mahajan Vs Myveneers
Karnataka High Court · (1990) ILR (Kar) 2910 : (1991) 4 KarLJ 604
Contract Act, 1872 — Section 23
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 20 of 35
High Courts11 Jul 1990Dismissed
Arun Enterprises Vs Karnataka Agro Industries Corporation Ltd.
Karnataka High Court · (1991) ILR (Kar) 2435
Bangalore City Civil Court Act, 1979 — Section 12, 18Karnataka Civil Courts Act, 1964 — Section 4, 4 (1), 4 (2)
High Courts11 Jul 1990Dismissed
B.M. Baliga Vs Vijaya Bank
Karnataka High Court · (1991) ILR (Kar) 4361 : (1991) 4 KarLJ 721
High Courts11 Jul 1990
K.P. Basheer Khan and Others Vs Union of India and Others
Karnataka High Court · (1991) 1 KarLJ 219
Constitution of India, 1950 — Article 14Waqf Act, 1954 — Section 16
High Courts11 Jul 1990
P. Seenappa Setty and Sons Vs State of Karnataka
Karnataka High Court · (1991) 83 STC 273
Karnataka Sales Tax Act, 1957 — Section 21, 23 (1), 5 (1)
High Courts11 Jul 1990
Mohamed Yaseen and Another Vs State of Karnataka and Another
Karnataka High Court · (1990) 2 KarLJ 247
Karnataka Treasure Trove Act, 1962 — Section 4
High Courts11 Jul 1990
Visl Contract Workers Association (R) and Another Vs Visvesaraya Iron and Steel Ltd.
Karnataka High Court · (1990) 2 KarLJ 168
Constitution of India, 1950 — Article 226
High Courts11 Jul 1990
Devaji Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 276
Constitution of India, 1950 — Article 226
High Courts11 Jul 1990Dismissed
Fifth Wealth Tax Officer Vs Abdul Qadar Adam
Karnataka High Court · (1990) 186 ITD 549
High Courts11 Jul 1990
Commercial Tax Officer, X Additional Circle, Bangalore Vs Mac Charles Brothers (Private) Limited and another
Karnataka High Court · (1991) 82 STC 162
Central Sales Tax Act, 1956 — Section 8 (3) (b)
High Courts10 Jul 1990Dismissed
Karnataka State Road Trans. Corpn. Vs Jayalakshmi and Others
Karnataka High Court · (1991) ACJ 988
High Courts10 Jul 1990
S. Nagiah Vs India Aluminium Co. Limited
Karnataka High Court · (1990) ILR (Kar) 2744 : (1991) 1 LLJ 554
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 33 (1), 33 (2) (b)
High Courts10 Jul 1990
Goudappa Appaya Patil Vs Shivari Bhimappa Pattar and another
Karnataka High Court · AIR 1992 Kar 71
Constitution of India, 1950 — Article 133, 226, 227Karnataka Land Revenue Act, 1964 — Section 177, 179, 182Transfer of Property Act, 1882 — Section 52
High Courts10 Jul 1990Allowed
H.B. Veerabhadra Goud Vs Returning Officer and Tahsildar
Karnataka High Court · (1990) ILR (Kar) 2850 : (1990) 3 KarLJ 217
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (3)
High Courts10 Jul 1990
New India Assurance Company Limited Vs Mahadev Jatta Naik and another
Karnataka High Court · (1992) ACJ 100 : (1991) 70 CompCas 599 : (1991) 61 FLR 572 : (1990) 3 KarLJ 275
High Courts10 Jul 1990
Karnataka State Rd. Trans. Corpn. Vs Jayalakshmi and Others
Karnataka High Court · (1992) 1 ACC 310
High Courts10 Jul 1990Dismissed
Goudappa Appayya Patil Vs Shivari Bhimappa Pattar
Karnataka High Court · (1991) ILR (Kar) 3288
Constitution of India, 1950 — Article 132, 226, 227Transfer of Property Act, 1882 — Section 52
High Courts10 Jul 1990Dismissed
Vijaya Bank Employees Housing Co-operative Society Ltd. Vs C. Srinivasa Raju
Karnataka High Court · (1990) ILR (Kar) 2451 : (1991) 4 KarLJ 587
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115, 115 (2)Constitution of India, 1950 — Article 227
High Courts09 Jul 1990Allowed
K. Babu Shetty Vs Sri Mahalakshmi Ravainath Devaru
Karnataka High Court · (1990) ILR (Kar) 3904
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts09 Jul 1990
C. Mohamed Zafrulla Sheriff Vs Regional Transport Authority
Karnataka High Court · (1990) ILR (Kar) 2475
Motor Vehicles Act, 1988 — Section 100, 100 (4), 217 (2) (e), 68 A