High Courts12 Mar 1990
Grameen Vidya Vardhak Sangh (Sc/st), Telagi, Basavana Bagewadi Vs State of Karnataka and Others
Karnataka High Court · (1992) 4 KarLJ 77
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 29 of 35
High Courts12 Mar 1990Dismissed
Shivanand Govind Nayak Vs Vivekanand Shrikamal Patil
Karnataka High Court · (1990) ILR (Kar) 1252 : (1990) 1 KarLJ 331
Karnataka Rent Control Act, 1961 — Section 11, 21 (1), 25 (1), 4 (1)
High Courts11 Mar 1990
Fifth Wealth Tax Officer Vs Abdul Qadar Adam and another
Karnataka High Court · (1990) ILR (Kar) 2863 : (1990) 186 ITR 549
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16, 17 (1) (a)
High Courts10 Mar 1990
Divya Export Enterprises Vs Producin Private Ltd.
Karnataka High Court · (1991) 70 CompCas 760 : (1990) ILR (Kar) 1610
Companies Act, 1956 — Section 433 (e)
High Courts09 Mar 1990
Nagaraju Vs Mahalingappa
Karnataka High Court · (1990) ILR (Kar) 1515
Civil Procedure Code, 1908 (CPC) — Section 115Electricity Act, 1910 — Section 12, 16, 18, 19, 51
High Courts09 Mar 1990
Management, Karur Vysya Bank Ltd. Vs K.V. Bank Employees Union and others
Karnataka High Court · (1991) 61 FLR 556 : (1990) ILR (Kar) 2244 : (1991) 4 KarLJ 568 : (1991) 2 LLJ 254
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts09 Mar 1990
Sanjiva @ Sanjiva Bhandary Vs Vasantha and others
Karnataka High Court · AIR 1991 Kar 86 : (1990) ILR (Kar) 1401 : (1990) 3 KarLJ 311
Succession Act, 1925 — Section 4, 4 (2), 63
High Courts09 Mar 1990
Gurappa Hanamantappa Bijapur and another Vs The State
Karnataka High Court · (1992) CriLJ 1653 : (1990) ILR (Kar) 1014
Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 482Essential Commodities Act, 1955 — Section 3, 7
High Courts08 Mar 1990
M.C. Gangegowda Vs Gurumallayya
Karnataka High Court · (1990) ILR (Kar) 1744
Constitution of India, 1950 — Article 226, 227Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 11 (1) (j), 19 (1) (a), 19 (1) (b)
High Courts08 Mar 1990
Vishwa Bharathi House Building Co-operative Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (1990) ILR (Kar) 1479 : (1990) 1 KarLJ 392
Bangalore Development Authority Act, 1976 — Section 32 (2)Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts08 Mar 1990
C. Narendra Babu Varma and Another Vs State of Karnataka and Others
Karnataka High Court · (1992) 4 KarLJ 84
Karnataka Housing Board Regulations, 1983 — Regulation 10
High Courts08 Mar 1990
Nanje Gowda Vs Mandal Panchayat, Heeresave and Others
Karnataka High Court · (1990) 1 KarLJ 388
High Courts08 Mar 1990
C. Krishnappa Vs Commissioner, Corporation of the City of Bangalore and Another
Karnataka High Court · (1990) 1 KarLJ 414
Karnataka Municipal Corporation Act, 1976 — Section 114
High Courts08 Mar 1990Allowed
Arokiamary Vs Sampammal
Karnataka High Court · (1991) 1 DMC 162 : (1990) ILR (Kar) 3917 : (1990) 2 KarLJ 379
Criminal Procedure Code, 1973 (CrPC) — Section 151Family Courts Act, 1984 — Section 7, 7 (1)Succession Act, 1925 — Section 372, 383
High Courts08 Mar 1990
P. Seshagiriyappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1719
High Courts06 Mar 1990
Sirigeri Kanakappa Shetty and Sons Vs Deputy Commissioner of Income Tax
Karnataka High Court · (1990) 185 ITR 394
Income Tax Act, 1961 — Section 139 (3)
High Courts06 Mar 1990
Eyelite Optical Industries Pvt. Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1991) 33 ECR 295 : (1990) 50 ELT 3
Central Excise Act, 1944 — Section 6Central Excise Rules, 1944 — Rule 173Q, 174
High Courts06 Mar 1990
Sankappa Bhandari Vs State of Karnataka and Others
Karnataka High Court · (1990) 34 KarLJ 63
Karnataka Land Revenue Act, 1964 — Section 69
High Courts06 Mar 1990
Bhakthavatsalam and others Vs The Assistant Regional Transport Officer, Bangalore
Karnataka High Court · AIR 1990 Kar 297 : (1990) 1 KarLJ 363
Motor Vehicles Act, 1988 — Section 2 (22)Motor Vehicles Rules, 1989 — Rule 151 (2)
High Courts06 Mar 1990
Sudharshan and another Vs Assistant Commissioner of Commercial Taxes (Dharwad) and others
Karnataka High Court · (1990) ILR (Kar) 924
Criminal Procedure Code, 1973 (CrPC) — Section 421 (1) (a)Karnataka Sales Tax Act, 1957 — Section 13 (2), 13 (4), 15 (2)