COURT ARCHIVE

Karnataka High Court judgments

47,742 judgments · page 1,967 of 2,388

High Courts28 Aug 1990

G. Venkanna Vs Dr. M.C. Kulkarni and Others

Karnataka High Court · (1991) 4 KarLJ 561

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14

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High Courts28 Aug 1990

M/s. Shilpa Products and etc. Vs Karnataka State Financial Corpn. and Others

Karnataka High Court · AIR 1991 Kar 108

State Financial Corporations Act, 1951 — Section 29, 3

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High Courts28 Aug 1990

Anjuman Hami-e-muslimeen and Another Vs State of Karnataka and Others

Karnataka High Court · (1991) 1 KarLJ 122

Constitution of India, 1950 — Article 29Karnataka State Universities Act, 1976 — Section 53

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High Courts28 Aug 1990

Mangalore Steel Agency Vs Government of Karnataka and others

Karnataka High Court · (1991) 81 STC 164

Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 11 (1), 5 (4)

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High Courts28 Aug 1990Dismissed

H.N. Srinivas Vs G.R. Narasimhaiah

Karnataka High Court · (1990) ILR (Kar) 4036 : (1990) 2 KarLJ 296

Karnataka Rent Control Act, 1961 — Section 29 (2)Karnataka Rent Control Rules, 1961 — Rule 9 (5)

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High Courts28 Aug 1990Dismissed

Uma Prasad Roy Vs Air Vice Marshal Abhay Kumar

Karnataka High Court · (1990) ILR (Kar) 4039 : (1990) 2 KarLJ 396

Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 B

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High Courts28 Aug 1990Dismissed

B.H. Inamdar Vs B.F. Swamy

Karnataka High Court · (1991) ILR (Kar) 1654

Karnataka Societies Registration Act, 1960 — Section 15

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High Courts27 Aug 1990

Manohar Yadavannavar and Others Vs Deputy Commissioner, Dharwad

Karnataka High Court · (1991) 4 KarLJ 519

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(2)(C)

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High Courts27 Aug 1990

Kamat and Co. and others Vs State of Karnataka and another

Karnataka High Court · (1991) 80 STC 226

Andhra Pradesh General Sales Tax Act, 1957 — Section 9 (1)Central Sales Tax Act, 1956 — Section 8, 8 (5)Constitution of India, 1950 — Article 14, 301

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High Courts27 Aug 1990

V. Shekar and others Vs State of Karnataka

Karnataka High Court · (1991) CriLJ 1100 : (1990) ILR (Kar) 3821

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 302, 330, 331, 439

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High Courts23 Aug 1990

Sharada Bai Vs Chaina Sattar and Others

Karnataka High Court · (1991) 1 KarLJ 201

Evidence Act, 1872 — Section 21

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High Courts23 Aug 1990

K. Venkoji Rao Vs M. Abdul Khuddur Kureshi

Karnataka High Court · AIR 1991 Kar 119 : (1991) 1 KarLJ 1

Contract Act, 1872 — Section 63Limitation Act, 1963 — Section 54Specific Relief Act, 1963 — Section 20, 21

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High Courts23 Aug 1990

Imamsab Maliksab Hallikeri and Others Vs Rasulbi and Another

Karnataka High Court · (1991) 1 KarLJ 146

Civil Procedure Code, 1908 (CPC) — Section 100, 11Specific Relief Act, 1963 — Section 34

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High Courts23 Aug 1990

West Coast Paper Mills Ltd., Bangur Nagar, Dandeli and Others Vs State of Karnataka and Others

Karnataka High Court · (1992) 3 KarLJ 525

Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 31.02

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High Courts23 Aug 1990Dismissed

K. Venkoji Rao Vs Abdul Khuddar Kureshi

Karnataka High Court · (1991) ILR (Kar) 1970

Limitation Act, 1963 — Section 54, 9Specific Relief Act, 1963 — Section 20, 21

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High Courts22 Aug 1990

Mir Iqbal Hussain and Others Vs Bangalore Development Authority

Karnataka High Court · (1990) 2 KarLJ 329

Constitution of India, 1950 — Article 226

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High Courts22 Aug 1990

R. Venkatachalam Vs G.M. Mascarenhas

Karnataka High Court · (1991) ILR (Kar) 197 : (1990) 3 KarLJ 479

Succession Act, 1925 — Section 283, 284

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High Courts22 Aug 1990Allowed

Munegowda Vs State of Karnataka

Karnataka High Court · (1990) ILR (Kar) 3668

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (4)

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High Courts22 Aug 1990

Dr. Mrs. G. Durga Nageswari Vs University of Agricultural Sciences

Karnataka High Court · (1991) ILR (Kar) 14 : (1990) 3 KarLJ 142

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High Courts22 Aug 1990Allowed

Somashankarappa Vs Shah Misrimal Indramal

Karnataka High Court · (1990) ILR (Kar) 3896

Karnataka Rent Control Act, 1961 — Section 21 (1) (b)Karnataka Rent Control Rules, 1961 — Rule 14, 35

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