High Courts21 Jun 1990
L.J. Mohan Vs Dr. Rama Prasad and Another
Karnataka High Court · (1990) 2 KarLJ 212
Karnataka Rent Control Act, 1961 — Section 21(1)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 23 of 35
High Courts21 Jun 1990
K.M. Girishankar Vs Assistant Commissioner, Bellary and Others
Karnataka High Court · (1990) 2 KarLJ 128
Constitution of India, 1950 — Article 226
High Courts20 Jun 1990
Shanthaveerappa Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 431
Karnataka Irrigation Act, 1965 — Section 14
High Courts20 Jun 1990
The Vyavasaya Seva Sahakara Sangha Niyamitha, Nagenahalli Vs N. Yariswamy and Others
Karnataka High Court · (1990) 2 KarLJ 173
Karnataka Co-operative Societies Rules, 1960 — Rule 38a
High Courts20 Jun 1990
C.R. Rakin Ahmed Vs Deputy Commissioner, Mysore and Others
Karnataka High Court · (1990) 2 KarLJ 161
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 128, 136(2)
High Courts20 Jun 1990
Laxmamma Vs Zilla Parishat, Chitradurga and Others
Karnataka High Court · (1990) 2 KarLJ 448
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182
High Courts20 Jun 1990
Dr. Rajkumar and others Vs Gulbarga University and others
Karnataka High Court · AIR 1990 Kar 320 : (1990) ILR (Kar) 2125
Constitution of India, 1950 — Article 10, 14, 15 (4), 335, 340Karnataka State Universities Act, 1976 — Section 49 (3)
High Courts20 Jun 1990Allowed
Manohar Shivagouda Patil Vs Rent Controller
Karnataka High Court · (1991) ILR (Kar) 660 : (1990) 2 KarLJ 332
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 8
High Courts19 Jun 1990
Aswathappa and Others Vs Deputy Registrar of Co-op. Societies and Others
Karnataka High Court · (1990) 2 KarLJ 182
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30(1)
High Courts18 Jun 1990
M.S. Vasudev Vs Commissioner of Wealth Tax
Karnataka High Court · (1991) 100 CTR 44 : (1991) 191 ITR 181
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 16, 17, 17 (1) (b), 27 (1)
High Courts18 Jun 1990
Shami and others Vs State of Karnataka and others
Karnataka High Court · (1991) CriLJ 1018 : (1990) ILR (Kar) 2099
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Police Act, 1963 — Section 92 (g)
High Courts18 Jun 1990Dismissed
Asad Jangu Sheik Vs Transport Corporation of India
Karnataka High Court · (1990) ILR (Kar) 2421 : (1990) 2 KarLJ 485
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 151
High Courts18 Jun 1990Dismissed
K. Aswathanarayana Setty Vs Hindustan Finance Corporation
Karnataka High Court · (1991) ILR (Kar) 2415
Civil Procedure Code, 1908 (CPC) — Section 38, 39, 39 (3), 42
High Courts15 Jun 1990
W.S. Industries (India) Ltd. and another Vs The Inspector of Factories and others
Karnataka High Court · (1991) 61 FLR 542 : (1990) 2 KarLJ 186 : (1991) 2 LLJ 480
Constitution of India, 1950 — Article 14, 19 (1) (g)Factories Act, 1948 — Section 100, 101, 2 (n), 93
High Courts15 Jun 1990
A. Sreenivasacharlu and Others Vs State of Karnataka and Another
Karnataka High Court · AIR 1991 Kar 61 : (1990) 2 KarLJ 125
High Courts15 Jun 1990
N.G. Purushottam Vs Government of Karnataka and another
Karnataka High Court · (1990) 79 STC 227
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 14, 286, 304 (a)
High Courts14 Jun 1990
Y.N. Ramanath Vs Commissioner and Secretary of Education and Youth Services and Others
Karnataka High Court · (1990) 4 KarLJ 513
High Courts14 Jun 1990
K. Channappa and Others Vs The Union of India and Others
Karnataka High Court · AIR 1991 Kar 18 : (1990) 2 KarLJ 172
Telegraph Rules, 1951 — Rule 445
High Courts14 Jun 1990
D. Nagaraju Vs Union of India and Another
Karnataka High Court · AIR 1991 Kar 60 : (1991) 1 KarLJ 118
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4 (1), 5 (1), 6 (1)
High Courts14 Jun 1990Allowed
Commissioner Vs Committee Management of the Jeeva Samadhi of Sri Yerriswami Tata
Karnataka High Court · (1990) ILR (Kar) 2521 : (1990) 2 KarLJ 201
Karnataka Civil Courts Act, 1964 — Section 12 (2)Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 6 (6), 62