High Courts22 Aug 1990
Simpson and Group Companies Workers and Staff Union Vs Amco Batteries Ltd.
Karnataka High Court · (1991) 61 FLR 708 : (1990) ILR (Kar) 3568 : (1990) 3 KarLJ 222
Trade Unions Act, 1926 — Section 1, 18
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,968 of 2,388
High Courts21 Aug 1990Dismissed
Sharat Chandra Lingappa Koshti Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 862 : (1990) 2 KarLJ 293
Karnataka Municipal Corporation Rules, 1977 — Rule 26Karnataka Municipal Corporations Act, 1976 — Section 82, 84
High Courts21 Aug 1990
State of Karnataka Vs Mohammed Kunhi
Karnataka High Court · (1991) ILR (Kar) 1500
Limitation Act, 1963 — Section 120, 58
High Courts21 Aug 1990
Hindustan Aeronautics Limited, Bangalore Vs Workmen of Hindustan Aeronautics Limited (Head Office), Bangalore and Another
Karnataka High Court · (1991) 4 KarLJ 456
Industrial Disputes Act, 1947 — Section 9A
High Courts21 Aug 1990
Ramachandrappa Vs Venkatarayappa and Others
Karnataka High Court · (1991) 2 KarLJ 469
High Courts20 Aug 1990
Seshumull M. Shah Vs Sayed Abdul Rashid and others
Karnataka High Court · AIR 1991 Kar 273 : (1991) 1 KarLJ 320
Limitation Act, 1963 — Section 58, 65Transfer of Property Act, 1882 — Section 41
High Courts20 Aug 1990Allowed
National Insurance Co. Ltd. Vs Masabi
Karnataka High Court · (1991) ACJ 173 : (1990) ILR (Kar) 3497
Karnataka Motor Vehicles Rules, 1963 — Rule 19 (1)Motor Vehicles Act, 1939 — Section 3 (1)
High Courts20 Aug 1990
Channabasappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 324
High Courts20 Aug 1990
Bangalore Soft Drinks (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 187 ITR 127 : (1990) 2 KarLJ 385
Income Tax Act, 1961 — Section 256 (2), 37 (3A)
High Courts20 Aug 1990
M.S. Malliah and Another Vs Gowramma
Karnataka High Court · (1991) 4 KarLJ 323
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts20 Aug 1990Dismissed
Seshmull M. Shah Vs Sayed Abdul Rashid
Karnataka High Court · (1991) ILR (Kar) 2857
Transfer of Property Act, 1882 — Section 41
High Courts17 Aug 1990
Vishwabharathi House Building Co-operative Society Limited and Another Vs The Bangalore Development Authority, Bangalore and Another
Karnataka High Court · AIR 1991 Kar 133 : (1990) ILR (Kar) 2975
Bangalore Development Authority (Allotment of Sites) Rules, 1984 — Rule 8, 9Bangalore Development Authority Act, 1976 — Section 69, 69 (1)Constitution of India, 1950 — Article 226, 227
High Courts17 Aug 1990
Azico Traders Vs Coffee Board and Another
Karnataka High Court · (1990) 2 KarLJ 334
Constitution of India, 1950 — Article 226
High Courts17 Aug 1990
Deputy Commissioner of Commercial Taxes, Bangalore Vs Mysore Breweries Ltd.
Karnataka High Court · (1990) ILR (Kar) 3089
Karnataka Sales Tax Act, 1957 — Section 21 (4)
High Courts16 Aug 1990
Shantivardhaka Education Society Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 250
Constitution of India, 1950 — Article 226
High Courts16 Aug 1990
Ramaiah Vs T. Gundappa and Others
Karnataka High Court · (1990) 2 KarLJ 450
Karnataka Land Reforms Act, 1961 — Section 133
High Courts14 Aug 1990
Mangalore Chemicals and Fertilizers Ltd. Vs Deputy Commissioner of Commercial Taxes, Mangalore Division, Mangalore and others
Karnataka High Court · (1991) 83 STC 228
Karnataka Sales Tax Act, 1957 — Section 13 (2), 13 (3), 8 A, 9
High Courts14 Aug 1990Partly Allowed
IIM Employees Association Vs Indian Institute of Management
Karnataka High Court · (1990) ILR (Kar) 3148 : (1990) 2 KarLJ 226
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1R, 151
High Courts14 Aug 1990
N. Rajasekhar Vs V.N. Roy
Karnataka High Court · (1990) ILR (Kar) 2826
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (4), 3
High Courts14 Aug 1990Allowed
Authorised Officer Vs Venkataraman Bommayya Naik
Karnataka High Court · (1990) ILR (Kar) 3936
Karnataka Forest Act, 1963 — Section 71 B (2)