COURT ARCHIVE

Karnataka High Court judgments

47,742 judgments · page 1,948 of 2,388

High Courts21 Feb 1991

Kempaiah Vs Chaluvaiah

Karnataka High Court · (1992) 1 KarLJ 179

High Courts21 Feb 1991

Venkataramanappa and others Vs The State of Karnataka

Karnataka High Court · (1992) CriLJ 2268 : (1991) 1 KarLJ 490

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

High Courts20 Feb 1991

P. Balasubba Setty and Sons Vs Union of India and Others

Karnataka High Court · (1991) 2 KarLJ 109

High Courts20 Feb 1991Dismissed

Shantappa Vs Deputy Commissioner

Karnataka High Court · (1991) ILR (Kar) 3354 : (1991) 2 KarLJ 342

Constitution of India, 1950 — Article 19 (1) (g), 21, 226, 227, 39Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1)

High Courts19 Feb 1991Allowed

Vijayam Agencies Vs The General Manager, Bangalore Telephones

Karnataka High Court · (1991) 02 KAR CK 0090

High Courts19 Feb 1991Dismissed

National Insurance Co. Ltd. Vs Vishnu

Karnataka High Court · (1991) ILR (Kar) 2406

Workmens Compensation Act, 1923 — Section 10, 20, 21, 30

High Courts19 Feb 1991Dismissed

National Insurance Company Ltd. Vs R. Vishnu and Another

Karnataka High Court · (1992) 1 ACC 30 : (1992) ACJ 590 : (1991) 2 KarLJ 125 : (1994) 3 LLJ 635

Workmens Compensation Act, 1923 — Section 10, 20, 21, 30

High Courts19 Feb 1991Allowed

Balumal P. Seth Vs Giriyappa

Karnataka High Court · (1991) ILR (Kar) 1256

Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (p), 21 (3), 22, 23

High Courts19 Feb 1991Allowed

Karnataka Commercial Corporation Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 850 : (1991) 1 KarLJ 363

Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 2 (7), 3 (1)

High Courts18 Feb 1991

State of Karnataka and Others Vs Karim Sab

Karnataka High Court · (1991) 1 KarLJ 598

Specific Relief Act, 1963 — Section 35

High Courts18 Feb 1991

Special Land Acquisition Officer Vs Gurappa Channabasappa Paramaj

Karnataka High Court · AIR 1992 Kar 97 : (1991) ILR (Kar) 1109 : (1991) 1 KarLJ 613

Land Acquisition Act, 1894 — Section 12 (2), 18, 54 (1)Limitation Act, 1963 — Section 3 (1)

High Courts18 Feb 1991

Guddekoppud Guddanaik Vs Sogeda Thimma Naika and Others

Karnataka High Court · (1992) 1 KarLJ 177

Transfer of Property Act, 1882 — Section 60

High Courts18 Feb 1991Dismissed

Sri Gangadhara Rice Mills Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 1285 : (1991) 1 KarLJ 431

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65

High Courts15 Feb 1991Allowed

Rangappa Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 3208

Land Acquisition Act, 1894 — Section 17, 17 (1), 4, 4 (1), 6 (1)

High Courts15 Feb 1991

Shivappa Laxman Savadi Vs The State

Karnataka High Court · (1992) CriLJ 2845 : (1991) 3 KarLJ 728

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 5Penal Code, 1860 (IPC) — Section 105, 106, 299, 300, 302

High Courts15 Feb 1991

Dr. H.S. Halaswamy Vs Kumari Asha Halaswamy

Karnataka High Court · (1992) 1 KarLJ 100

Registration Act, 1908 — Section 40(1)Succession Act, 1925 — Section 63

High Courts15 Feb 1991

The State of Karnataka Vs D.S. Krishnaiah Setty, Bangalore

Karnataka High Court · (1992) CriLJ 1641 : (1991) ILR (Kar) 1533 : (1991) 2 KarLJ 50

Essential Commodities Act, 1955 — Section 3, 7

High Courts15 Feb 1991Dismissed

State of Karnataka Vs Harischandra Reddy

Karnataka High Court · (1991) ILR (Kar) 3084

Arbitration Act, 1940 — Section 17, 29Civil Procedure Code, 1908 (CPC) — Section 34

High Courts15 Feb 1991Dismissed

Revajeethu Builders and Developers Vs S. Vasudeva

Karnataka High Court · (1991) ILR (Kar) 1417 : (1991) 1 KarLJ 522

Constitution of India, 1950 — Article 226, 227, 300ASpecific Relief Act, 1963 — Section 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 5

High Courts14 Feb 1991

T.R. Srihari Vs Director, Pre-university Education

Karnataka High Court · (1991) 2 KarLJ 414