High Courts24 Jul 1990Dismissed
United India Insurance Co. Ltd. Vs Siman Juje Borges and Others
Karnataka High Court · (1991) ACJ 286 : (1991) 1 KarLJ 130
Motor Vehicles Act, 1988 — Section 110 A, 110 F
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,972 of 2,388
High Courts24 Jul 1990
Siddaramappa Bapurao Patil and others Vs Ratna Cements (Yadwad) Ltd. and others
Karnataka High Court · (1991) 70 CompCas 27 : (1990) 3 KarLJ 75
Companies Act, 1956 — Section 397, 398
High Courts24 Jul 1990
Jairaj Vs State of Karnataka
Karnataka High Court · (1991) 4 KarLJ 498
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts24 Jul 1990
Babu Vs State of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 517
Constitution of India, 1950 — Article 226Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 3Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 43(2)
High Courts24 Jul 1990
Indian Tool Manufacturers Ltd. Vs State of Karnataka
Karnataka High Court · (1990) 79 STC 396
Karnataka Sales Tax Act, 1957 — Section 23 (1), 8 A, 8 A (1) (a)
High Courts24 Jul 1990Dismissed
Mahalakshmi Kesava Rao Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 3693
Land Acquisition Act, 1894 — Section 4, 6, 6 (1-A), 6 (2)
High Courts23 Jul 1990
New India Assurance Co. Ltd. Vs R. Shridhara and another
Karnataka High Court · (1991) ACJ 204 : (1991) 62 FLR 641 : (1991) ILR (Kar) 933
High Courts23 Jul 1990
Shivashankar Tallur and another Vs The Mysore University and others
Karnataka High Court · AIR 1991 Kar 169 : (1991) 4 KarLJ 383
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 62
High Courts23 Jul 1990
S. Raghavendra Vs Smt. Shantha
Karnataka High Court · (1991) 4 KarLJ 491
Hindu Marriage Act, 1955 — Section 13(1)(A)
High Courts23 Jul 1990
Karnataka Wood and Plywood Industries Pvt. Ltd. and Another Vs Union of India and Others
Karnataka High Court · (1990) 2 KarLJ 162
Constitution of India, 1950 — Article 226
High Courts23 Jul 1990
State of Karnataka and another Vs Javeed Hyder
Karnataka High Court · AIR 1991 Kar 235 : (1990) ILR (Kar) 2434 : (1990) 2 KarLJ 103
Constitution of India, 1950 — Article 19 (1) (g), 301Karnataka Cinemas (Regulation) Rules, 1971 — Rule 111GA
High Courts20 Jul 1990Allowed
P.V. Desai Vs State of Karnataka and Others
Karnataka High Court · (1995) 3 LLJ 859
Industrial Disputes Act, 1947 — Section 10, 10 (1), 25 FFA
High Courts20 Jul 1990
General Manager Vs Chickabora
Karnataka High Court · (1991) 1 ACC 187 : (1991) ACJ 395 : (1990) ILR (Kar) 2933
Employees Compensation Act, 1923 — Section 23, 30
High Courts20 Jul 1990
Pujappa Vs The State
Karnataka High Court · (1991) CriLJ 1189 : (1990) 3 KarLJ 213 : (1991) 2 RCR(Criminal) 274
Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 313, 328, 329Penal Code, 1860 (IPC) — Section 302, 323, 506, 84
High Courts20 Jul 1990
The Muslim Co-operative Bank Ltd. Vs The Assistant Registrar of Co-operative Societies, Mysore and others
Karnataka High Court · AIR 1991 Kar 243 : (1990) ILR (Kar) 3705 : (1990) 2 KarLJ 311
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 2 (1), 64, 64 (1), 64 (2)
High Courts20 Jul 1990
K.A. Venugopala Setty Vs Dr. Suryakantha U. Kamath
Karnataka High Court · AIR 1992 Kar 1
Copyright Act, 1957 — Section 18, 19, 19 A
High Courts20 Jul 1990
M/s. Sikka-n-sikka Engineers Pvt. Ltd. Vs Labour Court, Hubli and Another
Karnataka High Court · (1990) 4 KarLJ 605
Industrial Disputes Act, 1947 — Section 25F
High Courts20 Jul 1990
Chitradurga Copper Company Limited Vs Special Deputy Commissioner and Chief Controlling Revenue Authority, Chitradurga and Others
Karnataka High Court · (1991) 1 KarLJ 214
Karnataka Stamp Act, 1957 — Section 33(1)Registration Act, 1908 — Section 66
High Courts20 Jul 1990
National Fibres Vs State of Karnataka and another
Karnataka High Court · (1990) ILR (Kar) 2879
Constitution of India, 1950 — Article 26Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 B (4), 6 C, 8 A, 8 A (3-A)
High Courts20 Jul 1990
G.S. Rao Vs Hindustan Aeronautics Limited, Bangalore and Others
Karnataka High Court · (1993) 1 KarLJ 456
Hindustan Aeronautics Limited Disciplinary Action Rules — Rule 7(7)