High Courts31 Jan 1990
Venkataswamy Vs Tahsildar, Bhadravati and Others
Karnataka High Court · (1992) 4 KarLJ 121
Constitution of India, 1950 — Article 226Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43D(2)
COURT ARCHIVE
Karnataka High Court judgments, 1990
681 judgments · page 32 of 35
High Courts30 Jan 1990Allowed
Venkatalakshmamma and Others Vs R. Vijayaraghavan and Others
Karnataka High Court · (1991) 1 ACC 638 : (1991) ACJ 1119 : (1991) 1 KarLJ 327
Motor Vehicles Act, 1939 — Section 84
High Courts30 Jan 1990Dismissed
P.V. Balakrishana Reddy Vs Director of Mines and Geology
Karnataka High Court · (1990) ILR (Kar) 1858
Constitution of India, 1950 — Article 226, 227Karnataka Minor Minerals Concession Rules, 1969 — Rule 3A
High Courts30 Jan 1990
Sathyanaravana Murthy and Others Vs Bangalore University, Bangalore and Another
Karnataka High Court · (1992) 4 KarLJ 71
Bangalore University Regulations Admission To B.Ed. Course — Regulation 3
High Courts30 Jan 1990Allowed
State of Karnataka Vs Mahadevappa Mallappa Hatti
Karnataka High Court · (1990) ILR (Kar) 765 : (1990) 1 KarLJ 258
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 135 (3)
High Courts29 Jan 1990Dismissed
Raja Silk House (P) Ltd. Vs P.S. Narayanaswamy
Karnataka High Court · (1990) 27 ECC 94 : (1990) ILR (Kar) 872
Penal Code, 1860 (IPC) — Section 195
High Courts29 Jan 1990
Anisul Haq Vs Government of India, Ministry of Steel and Mines, Department of Mines, New Delhi and Others
Karnataka High Court · (1991) 4 KarLJ 298
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 24(3)
High Courts25 Jan 1990
Satheesh Mines and Industries Vs Deputy Director of Mines and Geology and Another
Karnataka High Court · (1990) 1 KarLJ 377
Karnataka Minor Mineral Concession Rules, 1969 — Rule 61
High Courts25 Jan 1990
M/s. The Indian Hume Pipe Co. Ltd. and another Vs Bangalore Water Supply and Sewerage Board and others
Karnataka High Court · AIR 1990 Kar 305 : (1990) ILR (Kar) 1153
Constitution of India, 1950 — Article 14, 226, 299, 31, 32
High Courts25 Jan 1990
P. Nagaraj Vs Joint Registrar of Co-operative Societies
Karnataka High Court · (1990) ILR (Kar) 858 : (1990) 2 KarLJ 2
Karnataka Co-operative Societies Act, 1959 — Section 126 A, 29 (c), 64, 65
High Courts24 Jan 1990Dismissed
Venkatappa and Another Vs The Chairman, Family Courts and Others
Karnataka High Court · (1990) 2 DMC 144 : (1990) 1 KarLJ 225
Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 7
High Courts24 Jan 1990
Paul D''silva Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 247
Karnataka Preservation of Trees Act, 1976 — Section 21(2)
High Courts24 Jan 1990
Syed Muzafar Hussain and Another Vs City Municipal Council, Bidar and Another
Karnataka High Court · (1990) 1 KarLJ 250
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts23 Jan 1990
R. Palaksha Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 251
Constitution of India, 1950 — Article 226
High Courts19 Jan 1990Dismissed
H.G. Shivanandappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 2252
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 31, 31, 53
High Courts19 Jan 1990
Hotel Broadway Complex Vs Administrator, Corporation of the City of Bangalore and others
Karnataka High Court · (1990) ILR (Kar) 629 : (1990) 183 ITR 569 : (1990) 1 KarLJ 252
Karnataka Municipal Corporations Act, 1976 — Section 112 (2), 2 (28)
High Courts19 Jan 1990
A. Vinayagam Vs Regional Transport Officer, Mandya and Another
Karnataka High Court · (1990) 1 KarLJ 410
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(1)Motor Vehicles Act, 1939 — Section 63(6)
High Courts19 Jan 1990
T. Krishna Rao Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 171
High Courts19 Jan 1990
Rudregowda and Others Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 137
Karnataka Land Reforms Act, 1961 — Section 63
High Courts19 Jan 1990
State of Karnataka and Another Vs R.N. Shetty and Co., Engineers and Contractors
Karnataka High Court · AIR 1991 Kar 96 : (1990) ILR (Kar) 1309 : (1990) 1 KarLJ 286
Arbitration Act, 1940 — Section 39 (1)Civil Procedure Code, 1908 (CPC) — Section 34