COURT ARCHIVE

Karnataka High Court judgments, 1990

681 judgments · page 28 of 35

High Courts21 Mar 1990

Kumarappa and Another Vs B. Manjunath and Others

Karnataka High Court · AIR 1991 Kar 73 : (1990) ILR (Kar) 2041 : (1991) 4 KarLJ 619

Constitution of India, 1950 — Article 141, 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (3)

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High Courts21 Mar 1990Dismissed

M. Radhakrishna Vs State of Karnataka

Karnataka High Court · (1990) ILR (Kar) 1542

Karnataka Police Act, 1963 — Section 2 (14), 31Mysore Cinematograph Shows Tax Act — Section 2

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High Courts20 Mar 1990

Management of Rangaswamy and Co. Vs D.V. Jagadish

Karnataka High Court · (1991) 62 FLR 346 : (1990) ILR (Kar) 1387 : (1990) 2 KarLJ 307

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (4-A)

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High Courts20 Mar 1990

Chandra Prabha and Another Vs Vijaya and Others

Karnataka High Court · (1992) 4 KarLJ 136

Karnataka Religious and Charitable Institutions Act, 1927 — Section 13

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High Courts20 Mar 1990

Sannarevanappa Bharamajappa Kalal @ Kuncharkar and others Vs State of Karnataka

Karnataka High Court · (1991) CriLJ 21 : (1990) ILR (Kar) 1205 : (1990) 1 KarLJ 361

Criminal Procedure Code, 1973 (CrPC) — Section 173, 311, 319Penal Code, 1860 (IPC) — Section 323, 34, 447, 504, 506

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High Courts19 Mar 1990

Vyavasaya Seva Sahakara Sangha Niyamitha and others Vs State of Karnataka and others

Karnataka High Court · (1993) 76 CompCas 278 : (1990) ILR (Kar) 2080

Banking (Regulation) Act, 1949 — Section 21Reserve Bank of India Act, 1934 — Section 54

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High Courts19 Mar 1990Dismissed

Dharmappa Sabanna Madar Vs Chief Secretary

Karnataka High Court · (1990) ILR (Kar) 1637

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4

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High Courts16 Mar 1990

Khoday Eswarsa and Sons Vs Commisioner of Gift Tax Commissioner of Income Tax Vs Khoday Eswarsa and Sons

Karnataka High Court · (1990) 86 CTR 250 : (1990) ILR (Kar) 2403 : (1990) 186 ITR 388 : (1990) 53 TAXMAN 297

Gift Tax Act, 1958 — Section 26, 26 (1), 26 (3), 4 (1) (a), 5 (1) (xiv)

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High Courts16 Mar 1990

Controller of Estate Duty Vs Master Krishna Kumar

Karnataka High Court · (1990) 186 ITR 644 : (1990) 3 KarLJ 300

Estate Duty Act, 1953 — Section 2 (15), 64 (1), 9Hindu Adoption and Maintenance Act, 1956 — Section 12, 12 (c)Hindu Succession Act, 1956 — Section 14

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High Courts15 Mar 1990Dismissed

D.M. Samyulla Vs Commissioner, Corporation of the City of Bangalore

Karnataka High Court · (1990) ILR (Kar) 1097 : (1990) 1 KarLJ 352

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 151Contempt of Courts Act, 1971 — Section 10, 12

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High Courts15 Mar 1990

B. Jagannatha Shetty Vs Karnataka State Small Industries Development Corporation Limited, Bangalore and Another

Karnataka High Court · (1993) 4 KarLJ 105

Constitution of India, 1950 — Article 226

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High Courts14 Mar 1990

K.V. Indira Vs Karnataka Electricity Board and Another

Karnataka High Court · (1990) 2 KarLJ 355

Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 28(A)

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High Courts13 Mar 1990

Dr. G.M. Mascarenhas Vs R. Venkatachalm

Karnataka High Court · (1990) ILR (Kar) 911 : (1990) 3 KarLJ 324

Succession Act, 1925 — Section 283 (1) (c), 284 (1)

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High Courts13 Mar 1990

S.N. Nagaraja Setty Vs Bramalavathamma

Karnataka High Court · AIR 1991 Kar 1 : (1990) ILR (Kar) 1535

Karnataka Rent Control Act, 1961 — Section 21 (4)

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High Courts13 Mar 1990

Smt. Rachamma and Others Vs State of Karnataka and Another

Karnataka High Court · (1991) 4 KarLJ 677

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High Courts13 Mar 1990

A. Mukambika Vs A. Premananda Rao

Karnataka High Court · (1990) ILR (Kar) 2289 : (1990) 2 KarLJ 425

Karnataka Rent Control Act, 1961 — Section 21, 21 (1), 3 (r)

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High Courts13 Mar 1990

S.V. Venkatesha Murthy Vs Additional Land Tribunal, Shimoga and Others

Karnataka High Court · (1991) 4 KarLJ 299

Karnataka Land Reforms Act, 1961 — Section 63(10)

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High Courts12 Mar 1990

G.M. Bhaskaracharya Vs Deputy Commissioner and Others

Karnataka High Court · (1991) 1 ACC 492

Constitution of India, 1950 — Article 226

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High Courts12 Mar 1990

Dadmiya Mohammadsaheb Nomin and Others Vs Aktab Ahmad Nijamoddin Ahmed and Others

Karnataka High Court · (1990) 2 KarLJ 61

Karnataka Rent Control Act, 1961 — Section 50(1)

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High Courts12 Mar 1990

Mahantappa (Dead) by L.R. Vs State of Karnataka and Others

Karnataka High Court · (1992) 4 KarLJ 80

Karnataka Land Revenue Rules, 1966 — Rule 21(2)

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