High Courts05 Sept 1990
Srinivasa Raghava Bhattar Vs State of Karnataka and Another
Karnataka High Court · (1991) 1 KarLJ 125
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,966 of 2,388
High Courts04 Sept 1990Allowed
Y.R. Shanbhag Vs Mohammed Gouse and Others
Karnataka High Court · (1991) ACJ 699 : (1990) 2 KarLJ 398
Motor Vehicles Act, 1988 — Section 110 A
High Courts04 Sept 1990
G.K. Sheygoor and another Vs Corporation of the City of Bangalore and another
Karnataka High Court · AIR 1991 Kar 161 : (1990) 2 KarLJ 460
Karnataka Municipal Corporations Act, 1976 — Section 103, 2 (41), 265, 348, 65 (1)
High Courts03 Sept 1990
Kamath Packaging Ltd. Vs Union of India
Karnataka High Court · (1991) 31 ECC 240 : (1992) 61 ELT 548
Customs Act, 1962 — Section 11, 111 (o), 12, 25, 25 (1)
High Courts03 Sept 1990
Nanjundappa Vs Returning Officer, Mysore City Corporation Election, Mysore and Others
Karnataka High Court · (1991) 1 KarLJ 96
Constitution of India, 1950 — Article 226Karnataka Municipal Corporation Act, 1976 — Section 33 To 38
High Courts31 Aug 1990Partly Allowed
Karnataka State Road Transport Corporation Vs Reny Mammen
Karnataka High Court · (1991) ACJ 403 : (1990) ILR (Kar) 3181
Karnataka Motor Vehicles Rules, 1963 — Rule 343Motor Vehicles Act, 1939 — Section 110 A, 110 D
High Courts31 Aug 1990
University of Agricultural Sciences Employees Association (Regd.), Bangalore and Others Vs Registrar, University of Agricultural Sciences, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 345
University of Agricultural Sciences Act, 1963 — Section 13
High Courts31 Aug 1990
Shivarame Gowda Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 1008 : (1990) ILR (Kar) 3544
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 143, 144, 147, 148, 149
High Courts31 Aug 1990Allowed
Byamma Vs Ramdev
Karnataka High Court · (1991) ILR (Kar) 3245 : (1991) 1 KarLJ 221
Mysore Hindu Women Right to Property Act, 1933 — Section 8 (1) (d)
High Courts31 Aug 1990
Karnataka State Road Transport Corporation Vs Reny Mammen and others
Karnataka High Court · (1993) 77 CompCas 266
Karnataka Motor Vehicles Rules, 1963 — Rule 343Motor Vehicles Act, 1939 — Section 110 D
High Courts31 Aug 1990
M/s. Rose Chit Funds (P) Ltd., Bangalore Vs G. Venkatachalam
Karnataka High Court · (1991) 4 KarLJ 353
Companies Act, 1956 — Section 635
High Courts31 Aug 1990Allowed
West Coast Paper Mills Ltd. Vs Indira Rao
Karnataka High Court · (1991) ILR (Kar) 2516 : (1991) 2 KarLJ 202
Karnataka Rent Control Act, 1961 — Section 21
High Courts31 Aug 1990Dismissed
M. Devaraj Vs Vijayalakshmi
Karnataka High Court · (1990) ILR (Kar) 4045
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts30 Aug 1990Allowed
Mallamma Vs B.S. Venkataram
Karnataka High Court · (1991) ILR (Kar) 2761 : (1991) 4 KarLJ 526
Evidence Act, 1872 — Section 110Transfer of Property Act, 1882 — Section 52
High Courts29 Aug 1990Dismissed
H.N. Ramesh Vs Primary Co-operative Agriculture and Rural Development Bank Ltd.
Karnataka High Court · (1991) ILR (Kar) 24 : (1990) 2 KarLJ 479
Karnataka Co-operative Societies Act, 1959 — Section 2 (g), 27 (1), 28, 28 A (4)
High Courts29 Aug 1990
Shankarlal Vs Alhaz Khaja Abdul Hasan and another
Karnataka High Court · (1991) CriLJ 1556 : (1990) 3 KarLJ 302
Criminal Procedure Code, 1973 (CrPC) — Section 145 (1), 146 (1), 397, 401, 482
High Courts29 Aug 1990
Doddaballapur Spinning Mills Ltd. Vs Asstt. Collector of C. Ex.
Karnataka High Court · (1991) 31 ECC 379 : (1992) 61 ELT 539 : (1990) 3 KarLJ 431
Central Excise Act, 1944 — Section 11 A, 12 A, 33Central Excise Rules, 1944 — Rule 173Q (1) (a)
High Courts28 Aug 1990Allowed
H. Hiriyannaiah Vs Divisional Commissioner
Karnataka High Court · (1990) ILR (Kar) 3947
Karnataka Land Revenue Act, 1964 — Section 56, 56 (1), 56 (3), 95 (3)
High Courts28 Aug 1990
Shilpa Products Vs Karnataka State Financial Corporation and others T. Subrraya Bhat Vs Karnataka State Financial Corporation and others N. Gopal and another Vs Karnataka State Financial Corporation and another
Karnataka High Court · (1993) 76 CompCas 878 : (1990) 2 KarLJ 472
State Financial Corporations Act, 1951 — Section 24, 25, 29, 3
High Courts28 Aug 1990
Bahman Baybordi Vs State of Karnataka
Karnataka High Court · (1990) 2 KarLJ 291
Criminal Procedure Code, 1973 (CrPC) — Section 482