High Courts30 Jul 1990
Majalise Muntasima Khudad Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 3505
Constitution of India, 1950 — Article 22, 226, 228
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,971 of 2,388
High Courts27 Jul 1990
The Chief Engineer Constructions, Southern Railway and Others Vs Hanumanthappa and Others
Karnataka High Court · (1991) 2 ACC 227
High Courts27 Jul 1990
A.S. Kupparaju Vs General Secretary, Raju Kshatriya Welfare Association
Karnataka High Court · (1990) ILR (Kar) 3721 : (1990) 2 KarLJ 403
Karnataka Societies Registration Act, 1960 — Section 25, 25 (1)Karnataka Societies Registration Rules, 1961 — Rule 8
High Courts27 Jul 1990
V.M. Salgaocar and Bros. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1991) 56 TAXMAN 309
High Courts27 Jul 1990
Venkatasubbareddy Vs The Assistant Commissioner, Chickballapur Sub-division, Chickballapur and Others
Karnataka High Court · (1991) 4 KarLJ 447
Karnataka Land Revenue Act, 1964 — Section 39
High Courts27 Jul 1990
K. Lakshmi Reddy and others Vs The Bangalore University and others
Karnataka High Court · AIR 1991 Kar 182 : (1990) ILR (Kar) 2941
Karnataka High Court Act, 1961 — Section 9Revised Regulations for B.Ed. Degree Course of Bangalore University — Regulation 2
High Courts27 Jul 1990
M/s. Designs and Constructions Vs State of Karnataka
Karnataka High Court · (1990) 34 KarLJ 97
Karnataka Sales Tax Act, 1957 — Section 5BKarnataka Sales Tax Rules, 1957 — Rule 6, 6(4)
High Courts27 Jul 1990Allowed
M.G. Kadali Vs A. Krishna
Karnataka High Court · (1990) ILR (Kar) 3446 : (1982) 2 KarLJ 453
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Companies Act, 1956 — Section 6
High Courts27 Jul 1990
Builders Association of India Vs State of Karnataka and others
Karnataka High Court · (1990) 79 STC 442
Central Sales Tax Act, 1956 — Section 4, 5Constitution of India, 1950 — Article 14, 19 (1) (g), 246, 254, 265Karnataka Sales Tax Act, 1957 — Section 5 B
High Courts27 Jul 1990
Reserve Bank of India Vs B.R. Srinivasa Prasad
Karnataka High Court · (1990) ILR (Kar) 2791 : (1990) 2 KarLJ 118
Industrial Disputes Act, 1947 — Section 33 CReserve Bank of India (Staff) Regulations, 1948 — Regulation 47 (1) (c), 47 (1) (d)
High Courts27 Jul 1990Dismissed
Ningappa Advivappa Desai Vs Madivalappa
Karnataka High Court · (1991) ILR (Kar) 1660 : (1990) 3 KarLJ 473
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Jul 1990
Jeevaraj and Another Vs Collector of Customs and Central Excise and Others
Karnataka High Court · (1993) 46 ECR 508
Customs Act, 1962 — Section 110, 110 (2), 124
High Courts26 Jul 1990
Mysore Paper Mills Labourers'' Association (R), Bhadravathi Vs Management of the Mysore Paper Mills Ltd., Bhadravathi and Others
Karnataka High Court · (1991) 4 KarLJ 285
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12
High Courts26 Jul 1990
Eramma and another Vs B.M. Basappa and another
Karnataka High Court · AIR 1991 Kar 57 : (1991) 1 KarLJ 167
Motor Vehicles Act, 1939 — Section 110 A
High Courts26 Jul 1990
Mrs. Lalitha Ubhayakar and another Vs Union of India and another
Karnataka High Court · AIR 1991 Kar 186 : (1990) 3 KarLJ 589
Constitution of India, 1950 — Article 14, 15 (3)Hindu Adoption and Maintenance Act, 1956 — Section 7, 8
High Courts26 Jul 1990
HMT Ltd. Vs Central Board of Direct Taxes
Karnataka High Court · (1992) 61 TAXMAN 16
High Courts25 Jul 1990Allowed
C.S. Kale Gowda Vs Chief Secretary, Hassan District Zilla Parishad
Karnataka High Court · (1990) ILR (Kar) 2781 : (1990) 2 KarLJ 221
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3 (1) (A), 4 (1) (a)
High Courts25 Jul 1990Dismissed
S. Gundappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 2764 : (1990) 2 KarLJ 144
Constitution of India, 1950 — Article 14
High Courts25 Jul 1990
Siddappa Vs The State of Karnataka
Karnataka High Court · (1991) CriLJ 458 : (1990) 2 KarLJ 242
Constitution of India, 1950 — Article 311Evidence Act, 1872 — Section 21, 25, 8Penal Code, 1860 (IPC) — Section 302
High Courts25 Jul 1990
Konkody Padmanabha Vs Deputy Commissioner, Dakshina Kannada District, Mangalore and Others
Karnataka High Court · (1992) 4 KarLJ 142
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 12(1)(Ii)