High Courts31 May 1990
V. Laxmaiah Vs Assistant Commercial Tax Officer, Intelligence, Challakere
Karnataka High Court · (1990) 79 STC 144
Criminal Procedure Code, 1973 (CrPC) — Section 165Karnataka Sales Tax Act, 1957 — Section 10, 2 (1) (k), 28 (3)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 25 of 35
High Courts31 May 1990Dismissed
Dakshayini Vs Hindustan Petroleum Corporation Ltd.
Karnataka High Court · (1991) ILR (Kar) 670
ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 3, 4 (1), 4 (3), 4 (4), 4 (5)
High Courts30 May 1990Dismissed
T. Venkoba Rao Vs Vinod Babu
Karnataka High Court · (1990) ILR (Kar) 2058
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Rules, 1971 — Rule 27 (2)
High Courts29 May 1990Dismissed
M.P. Siddananjappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 2116 : (1990) 2 KarLJ 177
Constitution of India, 1950 — Article 323-AKarnataka High Court Act, 1961 — Section 9
High Courts29 May 1990Dismissed
D. Venkatesha Gowda Vs State
Karnataka High Court · (1991) ILR (Kar) 3096 : (1990) 1 KarLJ 242
High Courts29 May 1990
D. Venkatesha Gowda Vs State of Karnataka and Others
Karnataka High Court · (1993) 4 KarLJ 1
Karnataka Land Grant Rules, 1969 — Rule 25
High Courts29 May 1990Allowed
K.C. Thimmaiah Vs M.M. Somaiah
Karnataka High Court · (1990) ILR (Kar) 3583 : (1990) 2 KarLJ 495
Constitution of India, 1950 — Article 226, 227Karnataka Land Grant Rules, 1969 — Rule 27
High Courts28 May 1990
M/s. Katwe Jaggery Traders, Hubli and Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 63 : (1990) ILR (Kar) 1882
Bombay Act, 1956 — Section 36, 6 (2), 7, 8Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 117, 3 (1), 4, 5
High Courts03 May 1990Allowed
Malaprabha Co-operative Society Vs State of Karnataka
Karnataka High Court · (1990) 05 KAR CK 0002
Civil Procedure Code, 1908 (CPC) — Section 151Karnataka Land Revenue Act, 1964 — Section 24, 25, 81 (2) (c)
High Courts20 Apr 1990Dismissed
M. Lakshminarayana Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 2388
Constitution of India, 1950 — Article 213 (2)Karnataka Municipal Corporations Act, 1976 — Section 100, 24, 55, 99 (8)
High Courts20 Apr 1990
D. Puttarajappa Vs Karnataka State Road Transport Corporation, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 391
Karnataka State Road Transport Corporation (Cadres and Recruitment) Regulations, 1968 — Regulation 6
High Courts20 Apr 1990
M/s. Balaji Structurals, Bangalore Vs Regional Provident Fund Commissioner, Bangalore
Karnataka High Court · (1991) 4 KarLJ 319
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts20 Apr 1990
B.N. Raghavendra Rao Vs Presiding Officer, II Additional Labour Court, Bangalore and Another
Karnataka High Court · (1991) 4 KarLJ 330
Industrial Disputes Act, 1947 — Section 10
High Courts20 Apr 1990
Miss. Annie Abraham and others etc. Vs The Sarvajna Education Society and others
Karnataka High Court · AIR 1991 Kar 148 : (1990) ILR (Kar) 1553 : (1990) 2 KarLJ 38
Constitution of India, 1950 — Article 14, 166, 19 (1) (g), 226Karnataka State Universities Act, 1976 — Section 28, 53 (10) (b)
High Courts20 Apr 1990
N.E. Krishna Murthy and Another Vs University of Mysore and Others
Karnataka High Court · AIR 1991 Kar 35 : (1990) ILR (Kar) 1871
High Courts20 Apr 1990Allowed
UB Mec Batteries Ltd. Vs State Apprenticeship Advisor
Karnataka High Court · (1991) ILR (Kar) 188
Apprentices Act, 1961 — Section 9 (8) (a) (i)
High Courts19 Apr 1990
Dr. Miss Parveen Rukhsana Vs Management of Khaja Education Society (R) and Anr.,
Karnataka High Court · (1990) 2 KarLJ 356
Constitution of India, 1950 — Article 30
High Courts19 Apr 1990
Dr. Miss Parveen Rukhsana Vs Management of Khaja Education Society
Karnataka High Court · (1990) ILR (Kar) 2259 : (1990) 2 KarLJ 356
Constitution of India, 1950 — Article 226, 29, 30
High Courts19 Apr 1990
P.K.M. Aboobacker Vs Union of India and another
Karnataka High Court · (1990) CriLJ 1570 : (1990) ILR (Kar) 1425 : (1990) 2 KarLJ 64 : (1990) 3 RCR(Criminal) 511
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 5Constitution of India, 1950 — Article 14, 21
High Courts18 Apr 1990
K. Raja Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 1368 : (1990) 2 KarLJ 55