High Courts13 Jun 1990Dismissed
Prof. H.H. Annaiah Gowda Vs Chancellor
Karnataka High Court · (1990) ILR (Kar) 2360
Karnataka State Universities Act, 1976 — Section 10, 10 (1), 37, 8, 8 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 24 of 35
High Courts13 Jun 1990Dismissed
Radhu Shedthi Vs Gopalakrishna Kedlaya
Karnataka High Court · (1991) ILR (Kar) 1693 : (1990) 2 KarLJ 271
Karnataka Land Reforms Act, 1961 — Section 121 A, 2 (2), 38, 48 A
High Courts12 Jun 1990
Broadway Complex Vs Administrator, Corporation of the City of Bangalore and others
Karnataka High Court · (1991) 188 ITR 358 : (1990) 2 KarLJ 139
Karnataka Municipal Corporations Act, 1976 — Section 112, 112 (6)
High Courts12 Jun 1990
Kallappa Shiddappa Jagajampi Vs Chandrakant Laxman Badave (deceased by L.R''s.) and others
Karnataka High Court · AIR 1991 Kar 311 : (1990) ILR (Kar) 3965 : (1990) 3 KarLJ 540
Civil Procedure Code, 1908 (CPC) — Section 11, 115Karnataka Rent Control Act, 1961 — Section 21 (1), 45, 50, 62
High Courts12 Jun 1990
K. Mallappa and Another Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 149
Constitution of India, 1950 — Article 16(4)
High Courts12 Jun 1990
Surender Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 132
High Courts12 Jun 1990
N.H. Peeran Saheb (Dead) by L.Rs. and Others Vs State of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 118
Mineral Concession Rules, 1960 — Rule 11
High Courts12 Jun 1990
Garments International Pvt. Ltd. and Others Vs Union of India and Another
Karnataka High Court · AIR 1991 Kar 52
Constitution of India, 1950 — Article 14, 19 (2)
High Courts12 Jun 1990Dismissed
Broadway Complex Vs Administrator, Corporation of the City of Bangalore
Karnataka High Court · (1991) 188 ITR 358 : (1990) 2 KarLJ 139
Karnataka Municipal Corporations Act, 1976 — Section 112, 112 (1) (a), 112 (2), 112 (6)
High Courts11 Jun 1990
Shreedhar Shanai Vs Chief Electoral Officer
Karnataka High Court · (1990) ILR (Kar) 2622
Representation of the Peoples Act, 1951 — Section 82, 86, 86 (4)
High Courts11 Jun 1990Dismissed
Muniswamappa Vs State
Karnataka High Court · (1990) ILR (Kar) 3923
Karnataka Villages Offices Abolition Act, 1961 — Section 5, 6, 7
High Courts11 Jun 1990
Hajee Abdul Sattar Sait Vs Commissioner of Wealth Tax
Karnataka High Court · (1990) 88 CTR 165 : (1990) 186 ITR 134 : (1990) 2 KarLJ 113 : (1991) 55 TAXMAN 46
Wealth Tax Act, 1957 — Section 2 (m), 27, 7 (1)
High Courts10 Jun 1990
M.S. Chokkalingam Chettiar Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 116 : (1990) 2 KarLJ 456
Karnataka Forest Act, 1963 — Section 104 (6), 104 A (4)Karnataka Forest Rules, 1969 — Rule 127A
High Courts08 Jun 1990Dismissed
Mr. J. Robert Vs Mr. Ram Jethmalani
Karnataka High Court · (1990) ILR (Kar) 1907
Constitution of India, 1950 — Article 226, 329Registration of Electors Rules, 1960 — Rule 26, 27Representation of the Peoples Act, 1951 — Section 100, 22, 23, 24, 25
High Courts06 Jun 1990Allowed
Society of Sisters of Charity, St. Gerosa Convent
Karnataka High Court · (1991) 2 DMC 95 : (1990) ILR (Kar) 2882
Guardian and Wards Act, 1890 — Section 10, 17, 26, 7
High Courts06 Jun 1990
Palamaneru Muniswamappa Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 198
Karnataka Village Offices Abolition Act, 1961 — Section 5
High Courts05 Jun 1990Dismissed
Guruputrappa Mallappa Harkuni Vs Tahsildar
Karnataka High Court · (1990) ILR (Kar) 3020
Karnataka Village Offices Abolition Act, 1961 — Section 5 (3), 5 (4)
High Courts05 Jun 1990
M.R. Rajasekharappa Vs H.N. Siddananjappa
Karnataka High Court · (1990) ILR (Kar) 2303
Civil Procedure Code, 1908 (CPC) — Section 24 (1) (b)
High Courts04 Jun 1990
The Karnataka Olympic Association Vs Vidyacharan Shukla and Others
Karnataka High Court · (1990) 2 KarLJ 185
Civil Procedure Code, 1908 (CPC) — Section 96Karnataka High Court Act, 1961 — Section 4
High Courts01 Jun 1990
Rajiv Kundra Vs University of Bangalore
Karnataka High Court · (1990) ILR (Kar) 1995
Constitution of India, 1950 — Article 51AKarnataka State Universities Act, 1976 — Section 62 (2) (b)