High Courts09 Jul 1990Dismissed
A.M. Abdul Rahman Vs V. Jayaram
Karnataka High Court · (1990) ILR (Kar) 2962
Civil Procedure Code, 1908 (CPC) — Section 151, 24
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 21 of 35
High Courts09 Jul 1990
Virupaxi Vs Smt. Sarojini and another
Karnataka High Court · AIR 1991 Kar 128 : (1992) 4 KarLJ 103
Hindu Marriage Act, 1955 — Section 10 (1) (b), 13 (1) (b), 23 (1) (b)
High Courts09 Jul 1990
Venkata Rao Mukunda Rao Sarekar Vs Assistant Commissioner, Bidar and Others
Karnataka High Court · (1991) 1 KarLJ 109
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(2)
High Courts06 Jul 1990
Gangaiah and Another Vs Hosalaiah and Another
Karnataka High Court · (1990) 2 KarLJ 147
High Courts06 Jul 1990
Haridavar Gir Vs Mallinath @ Malikar Jun and another
Karnataka High Court · AIR 1991 Kar 58 : (1990) 3 KarLJ 583
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Jul 1990
Meer Dastagir and Others Vs V. Ramachandra Setty
Karnataka High Court · (1991) 1 KarLJ 120
Evidence Act, 1872 — Section 3
High Courts05 Jul 1990Dismissed
B.G. Anand Rao Vs Mohammed Akbar
Karnataka High Court · (1991) ILR (Kar) 86 : (1990) 3 KarLJ 262
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jul 1990
Ravu Babaji Berad Vs Maruthi Krishna Naik
Karnataka High Court · (1992) ILR (Kar) 877 : (1991) 4 KarLJ 225
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 27, 40Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 30, 57
High Courts03 Jul 1990
Between Smt. Girajawwa and Others Vs Smt. Basawwa
Karnataka High Court · AIR 1991 Kar 51 : (1990) 3 KarLJ 231
Specific Relief Act, 1963 — Section 6
High Courts03 Jul 1990
M/s. T.T. (Pvt.) Ltd. Vs Union of India and Others
Karnataka High Court · AIR 1991 Kar 79
Constitution of India, 1950 — Article 19 (1) (g), 226, 301Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33Standards of Weights and Measures Act, 1976 — Section 39, 83
High Courts03 Jul 1990Dismissed
Workmen of Saw Mills and Wood Working Factory of Madras Sapper Ex-Servicemen''s Rehabilitation Association Vs Bangalore Timber Industries
Karnataka High Court · (1990) ILR (Kar) 1(1) : (1990) 3 KarLJ 72
Companies Act, 1956 — Section 582Constitution of India, 1950 — Article 12
High Courts03 Jul 1990
Zahira Begum Vs Visalakshi
Karnataka High Court · (1991) ILR (Kar) 2092
Karnataka Rent Control Act, 1961 — Section 18 (2), 18 (3)
High Courts02 Jul 1990
Venkataramana Reddy Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1991) 1 ACC 516
Motor Vehicles Act, 1988 — Section 110 A
High Courts02 Jul 1990
S.L. Vasanthakumar Vs Union Government of India and others
Karnataka High Court · (1991) 72 CompCas 489 : (1990) ILR (Kar) 2843 : (1990) 3 KarLJ 273
Constitution of India, 1950 — Article 133, 134AGold (Control) Act, 1968 — Section 66
High Courts02 Jul 1990Dismissed
Dharmapal Vs Vagjibhai
Karnataka High Court · (1990) 3 KarLJ 101
Karnataka Rent Control Act, 1961 — Section 21 (1), 26, 27, 28
High Courts30 Jun 1990Allowed
Canara Bank Relief and Welfare Society and Others Vs Nil
Karnataka High Court · (1990) ILR (Kar) 1339 : (1990) 3 KarLJ 76
Family Courts Act, 1984 — Section 7Hindu Adoption and Maintenance Act, 1956 — Section 9, 9 (4)
High Courts29 Jun 1990
M/s. Cadila Laboratories (P) Ltd., Ahmedabad and another Vs M/s. Kamath Atul and Co., Nellekeri, Kumta
Karnataka High Court · AIR 1991 Kar 303 : (1990) ILR (Kar) 2576
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts29 Jun 1990Allowed
Paramound Industries Vs C.M. Malliga
Karnataka High Court · (1991) ILR (Kar) 254 : (1990) 3 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 10Specific Relief Act, 1963 — Section 41
High Courts29 Jun 1990
Smt. Govindamma Vs Murugesh Mudaliar and others
Karnataka High Court · AIR 1991 Kar 290 : (1990) ILR (Kar) 2639
Karnataka Rent Control Act, 1961 — Section 21, 3 (d)Transfer of Property Act, 1882 — Section 106, 111 (g), 53 (A)
High Courts28 Jun 1990Allowed
K.G. Belliappa Vs F.C. Kunder
Karnataka High Court · (1990) ILR (Kar) 4003 : (1990) 3 KarLJ 79
Karnataka Rent Control Act, 1961 — Section 21 (1) (i), 21 (1) (k), 21 C