High Courts08 Jul 1991
Nanje Gowda Vs Channe Gowda
Karnataka High Court · (1991) ILR (Kar) 3978
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 29 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,939 of 2,390
High Courts05 Jul 1991Dismissed
Dr. A.S. Rashid Ahmed Vs Gopalakrishna Kamath
Karnataka High Court · (1991) ILR (Kar) 3648 : (1992) 1 KarLJ 195
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h)Tamil Nadu Buildings (Lease & Rent Control) Act, 1960 — Section 25
High Courts04 Jul 1991
National Airport Authority, Delhi Vs Bangalore Airport Service Coop. Society and others
Karnataka High Court · (1991) ILR (Kar) 2619 : (1991) 2 KarLJ 287 : (1992) 2 LLJ 534
Contract Labour (Regulation and Abolition) Act, 1970 — Section 1 (4), 12, 14, 2, 3Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts03 Jul 1991Allowed
Khaja Mohadin Vs Tahera Begum
Karnataka High Court · (1992) ILR (Kar) 261 : (1991) 4 KarLJ 110
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, 10
High Courts03 Jul 1991
Smt. Siddamma Vs Tahsildar, Tumkur and Others
Karnataka High Court · (1991) 2 KarLJ 492
Karnataka Village Offices Abolition Act, 1961 — Section 3(2), 7(1)(3)(A)
High Courts03 Jul 1991
Dr. M.A. Shakuntala Vs Bangalore University and Another
Karnataka High Court · (1991) 2 KarLJ 499
Karnataka State Universities Act, 1976 — Section 49
High Courts03 Jul 1991Dismissed
Bhojaiah Vs Samsan Metal Industries Pvt. Ltd.
Karnataka High Court · (1992) ILR (Kar) 2265 : (1991) 4 KarLJ 23
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19, 144, 151
High Courts02 Jul 1991
Karnataka Seeds Vs State of Karnataka and another
Karnataka High Court · (1991) ILR (Kar) 2611
Karnataka Sales Tax Act, 1957 — Section 5 (1)
High Courts02 Jul 1991
Gangappa Vs State of Karnataka and Others
Karnataka High Court · (1991) 2 KarLJ 501
Constitution of India, 1950 — Article 226Karnataka Village Offices Abolition Act, 1961 — Section 3
High Courts01 Jul 1991
S.K. Beeranna Vs Kwality Restaurant
Karnataka High Court · (1991) ILR (Kar) 2599 : (1991) 2 KarLJ 602
Constitution of India, 1950 — Article 226Karnataka High Court Act, 1961 — Section 4, 9Karnataka Rent Control Act, 1961 — Section 21 A, 21 A (2)
High Courts01 Jul 1991
K. Babu and another Vs Datta Rao and others
Karnataka High Court · AIR 1992 Kar 290 : (1991) 2 KarLJ 301
High Courts01 Jul 1991
Shuradamma Vs Byrappa
Karnataka High Court · (1991) 3 KarLJ 157
Benami Transactions (Prohibition) Act, 1988 — Section 4(1)
High Courts01 Jul 1991
Bank of Baroda Vs Mysore Chip Boards Ltd.
Karnataka High Court · (1991) ILR (Kar) 3271 : (1991) 2 KarLJ 310
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 8 Rule 1, 151Constitution of India, 1950 — Article 141
High Courts28 Jun 1991
Sangawwa Vs Shankarappa
Karnataka High Court · AIR 1992 Kar 211 : (1992) 1 DMC 316 : (1992) 1 KarLJ 42
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts28 Jun 1991
T.K. Chandraiah Vs Chandraiah and others
Karnataka High Court · AIR 1992 Kar 153
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Succession Act, 1956 — Section 14 (1)
High Courts27 Jun 1991Dismissed
Saraswathi R. Rai Vs Korapalu
Karnataka High Court · (1992) ILR (Kar) 416 : (1991) 3 KarLJ 283
Succession Act, 1925 — Section 82
High Courts27 Jun 1991
Smt. Venkatamma Vs State of Karnataka and Others
Karnataka High Court · (1991) 2 KarLJ 621
Karnataka Land Grant Rules, 1969 — Rule 43GKarnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts27 Jun 1991Dismissed
Basappa Siddagouda Biradar Patil Vs Basagondappa
Karnataka High Court · (1991) ILR (Kar) 4374
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7, Order 32 Rule 7 (2)
High Courts26 Jun 1991
Sangappa Sadappa Bhavari Vs Gouravva Chabari and Others
Karnataka High Court · AIR 1993 Kar 1 : (1992) ILR (Kar) 236
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 20 Rule 12, 11