COURT ARCHIVE

Karnataka High Court judgments

47,742 judgments · page 1,970 of 2,388

High Courts07 Aug 1990Dismissed

Davanagere Sugar Co. Ltd. Vs Union of India (UOI)

Karnataka High Court · (1990) ILR (Kar) 3653

Constitution of India, 1950 — Article 14, 19Karnataka Land Revenue Act, 1964 — Section 158Levy of Sugar Price Equalisation Fund Act, 1976 — Section 11, 2 (b)

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High Courts06 Aug 1990Dismissed

Balaji Paper Agency Vs Mysore Paper and Board Co.

Karnataka High Court · (1991) ILR (Kar) 2563

Contract Act, 1872 — Section 73Sale of Goods Act, 1930 — Section 47 (2), 54 (2)

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High Courts06 Aug 1990

G. Vitobha Vs State of Karnataka

Karnataka High Court · (1991) ILR (Kar) 888

Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A, 24

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High Courts06 Aug 1990

Canara Bank Vs Beauline and others

Karnataka High Court · (1992) 75 CompCas 775 : (1990) 2 KarLJ 392

Civil Procedure Code, 1908 (CPC) — Section 96 (3)

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High Courts06 Aug 1990Dismissed

Ramaiah Setty Vs Meena

Karnataka High Court · (1991) ACJ 300 : (1991) ILR (Kar) 937 : (1990) 2 KarLJ 281

Motor Vehicles Act, 1939 — Section 110 A, 13 (1) (b)

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High Courts03 Aug 1990

Unico Trading and Chit Funds (India) Pvt. Ltd. Vs Zahoor Hassan

Karnataka High Court · (1993) 76 CompCas 419

Companies Act, 1956 — Section 458 ALimitation Act, 1963 — Section 137

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High Courts03 Aug 1990

Chandravadana Bai Vs Mani

Karnataka High Court · (1991) 3 KarLJ 679

Karnataka Rent Control Act, 1961 — Section 3(R)

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High Courts03 Aug 1990

Karnataka State Road Transport Corporation Vs Lakshmidevamma and Another

Karnataka High Court · (1990) 2 KarLJ 421

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High Courts03 Aug 1990

Gowri Vs Satish

Karnataka High Court · (1991) 2 DMC 350 : (1991) ILR (Kar) 1581

Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 25, 27, 28

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High Courts01 Aug 1990

Rev. Fr. Philip Pallichera Vs St. Antonys Educational Society and Others

Karnataka High Court · (1990) 2 KarLJ 368

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 8 Rule 1

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High Courts01 Aug 1990

Mahant P. Krishnananda Giri Goswamy Vs State Bank of Mysore and Others

Karnataka High Court · (1990) 2 KarLJ 344

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 49

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High Courts01 Aug 1990

Prathibha R.C.C. Spun Pipe and Cement Products and others Vs State of Karnataka and another

Karnataka High Court · (1991) 80 STC 425

Constitution of India, 1950 — Article 14, 19 (1) (g), 226

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High Courts01 Aug 1990Allowed

S. Sreenivasa Rao Vs Sub-Registrar (Headquarters)

Karnataka High Court · (1990) ILR (Kar) 3740 : (1990) 2 KarLJ 258

Karnataka Societies Registration Act, 1960 — Section 23

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High Courts01 Aug 1990

Moca Vs Morzaria Products (P) Ltd.

Karnataka High Court · (1991) ILR (Kar) 1492

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Constitution of India, 1950 — Article 14Karnataka Rent Control Act, 1961 — Section 3 (4)

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High Courts01 Aug 1990Dismissed

Town Municipal Council Vs Vijaya College

Karnataka High Court · (1990) ILR (Kar) 2952 : (1990) 2 KarLJ 339

Karnataka Municipalities Act, 1964 — Section 94 (1) (a) (iv)

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High Courts01 Aug 1990

Ramaiah Setty Vs Prakash

Karnataka High Court · (1991) 2 ACC 728

Motor Vehicles Act, 1988 — Section 173 (3)

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High Courts31 Jul 1990Dismissed

S.P. Gurjar Vs Muddanna Shetty

Karnataka High Court · (1990) ILR (Kar) 3099 : (1990) 2 KarLJ 213

Transfer of Property Act, 1882 — Section 106, 110, 116

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High Courts31 Jul 1990

Abdul Khader Vs Smt. Razia Begum

Karnataka High Court · (1991) CriLJ 247 : (1990) ILR (Kar) 3109

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127 (3) (b), 397

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High Courts31 Jul 1990

Regional Provident Fund Commissioner Vs B. Rukmini K. Shetty

Karnataka High Court · (1991) 62 FLR 99 : (1990) ILR (Kar) 2770 : (1990) 2 KarLJ 151

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 15, 16, 16 (1) (b), 7 A

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High Courts30 Jul 1990

Gammon India Limited Vs Regional P.F. Commissioner

Karnataka High Court · (1991) 62 FLR 478 : (1990) ILR (Kar) 2804 : (1991) 1 LLJ 523

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16, 16 (1) (b), 7 A

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