High Courts05 Mar 1990Dismissed
Narayana Rao Pawar Vs Arasoji Rao''s Charities
Karnataka High Court · (1990) ILR (Kar) 1490
Civil Procedure Code, 1908 (CPC) — Section 92
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 30 of 35
High Courts05 Mar 1990
S. Venkatesh Murthy Vs Union of India (UOI) and Others
Karnataka High Court · (1991) 1 ACC 597
High Courts02 Mar 1990
B.I. Tarali Vs Kenya Ravindranathshetty and Others
Karnataka High Court · AIR 1991 Kar 19 : (1990) ILR (Kar) 1114 : (1990) 1 KarLJ 367
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 20, 21 A, 23, 26, 27
High Courts02 Mar 1990
Venkateshvarulu Vs Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 989
Karnataka Municipal Corporations Act, 1976 — Section 310Karnataka Rent Control Act, 1961 — Section 10 A, 2 (2)
High Courts02 Mar 1990
Noor Mohammed Vs Navarthanmal
Karnataka High Court · (1990) ILR (Kar) 1522 : (1991) 4 KarLJ 571
Civil Procedure Code, 1908 (CPC) — Section 151, 152Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (4)
High Courts01 Mar 1990
Ganapati Mankalu Gouda Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1248 : (1990) 1 KarLJ 342
Karnataka Preservation of Trees Act, 1976 — Section 8 (4) (ii)
High Courts28 Feb 1990Dismissed
K.N. Muni Rama Vs Jayalakshmi and Others
Karnataka High Court · (1991) 1 DMC 630
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts28 Feb 1990
Sudhakar Vs Lakshamma
Karnataka High Court · (1990) ILR (Kar) 2269 : (1991) 1 KarLJ 90
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29
High Courts27 Feb 1990Dismissed
Chenna Reddy Vs Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 1757 : (1990) 2 KarLJ 16
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 11 (1) (j), 12 (2)
High Courts27 Feb 1990
Union of India Vs Binny Limited
Karnataka High Court · (1990) 31 ECR 341 : (1990) 50 ELT 23 : (1990) ILR (Kar) 1297
Central Excise Act, 1944 — Section 11 B, 11 B (4), 4Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 72
High Courts26 Feb 1990
Ramdas Puroshattam Vs Additional Commercial Tax Officer, Karwar and others
Karnataka High Court · (1991) 81 STC 280
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 21 (4), 5 (3), 6 B, 8 A
High Courts26 Feb 1990
Dr. C. Sharath Kumar Vs University of Mysore and Others
Karnataka High Court · (1993) 4 KarLJ 38
Karnataka State Universities Act, 1976 — Section 48
High Courts26 Feb 1990
H. Virupakshappa Vs Asst. Commercial Tax Officer and Entertainments Tax Officer, Bhadravathi and Another
Karnataka High Court · (1990) 34 KarLJ 86
Constitution of India, 1950 — Article 226Karnataka Entertainments Tax Act, 1958 — Section 9(3)(B)
High Courts26 Feb 1990
Manira A. Ramesh Vs Tahsildar, Virajpet Taluk, Kodagu District and Another
Karnataka High Court · (1993) 4 KarLJ 36
Coffee Act, 1942 — Section 14
High Courts22 Feb 1990
Haji Mohamed Iqbal Ahmed Vs State of Karnataka State of Karnataka Vs Haji Mohamed Ibrahim
Karnataka High Court · (1990) ILR (Kar) 1973
Penal Code, 1860 (IPC) — Section 114, 201, 302, 34
High Courts22 Feb 1990
Machettira Machaiah Vs Machettira Kariappa
Karnataka High Court · (1990) ILR (Kar) 977 : (1990) 1 KarLJ 304
Coorg Land and Revenue Regualtions, 1899 — Regulation 127
High Courts22 Feb 1990
S. Shashidhara Shetty and Others Vs Karnataka Cashew Development Corporation Ltd., Mangalore and Others
Karnataka High Court · (1991) 4 KarLJ 395
Constitution of India, 1950 — Article 226
High Courts22 Feb 1990
Maruthi and another Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 356 : (1990) ILR (Kar) 1378 : (1990) 3 KarLJ 614
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 21
High Courts22 Feb 1990
Kudremukh Iron Ore Co. Ltd. Vs Kooky Roadways P. Ltd.
Karnataka High Court · (1992) 73 CompCas 418 : (1990) ILR (Kar) 2230
Companies Act, 1956 — Section 433, 434, 438, 483
High Courts22 Feb 1990Dismissed
New Cement Concrete Works Vs Additional Superintendent of Police
Karnataka High Court · (1990) ILR (Kar) 1276 : (1990) 1 KarLJ 350
Constitution of India, 1950 — Article 226