High Courts20 Jul 1990Allowed
P.V. Desai Vs State of Karnataka
Karnataka High Court · (1991) 62 FLR 635 : (1991) ILR (Kar) 665
Industrial Disputes Act, 1947 — Section 10, 25 F, 25 FFA
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,973 of 2,388
High Courts19 Jul 1990
N. Manjaiah Shetty Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 273
Constitution of India, 1950 — Article 14Karnataka Forest Rules, 1969 — Rule 85
High Courts19 Jul 1990
D.S. Aswathanarayana Setty Vs M.S. Jayaram and Another
Karnataka High Court · (1991) 1 KarLJ 151
Karnataka Rent Control Act, 1961 — Section 3(R)
High Courts19 Jul 1990
Mohammed @ Mohammed Sab Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 3433 : (1990) 3 KarLJ 58
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161
High Courts19 Jul 1990
Channabasappa Veeranagouda Mallur Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 251
Arms Act, 1959 — Section 14
High Courts19 Jul 1990Allowed
Mrs. Veronica Mary Alison Das Vs Nil
Karnataka High Court · (1991) ILR (Kar) 1745
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Succession Act, 1925 — Section 226, 268, 276, 289
High Courts19 Jul 1990
The General Manager, Karnataka State Road Transport Corporation and others Vs Smt. Khatujabee and others
Karnataka High Court · (1990) 2 ACC 572 : (1991) ACJ 272 : AIR 1991 Kar 189 : (1990) ILR (Kar) 3243
Constitution of India, 1950 — Article 141
High Courts18 Jul 1990Dismissed
All Karnataka Conductors Manufacturers Association Vs Karnataka State Electricity Board
Karnataka High Court · (1990) ILR (Kar) 2483
Constitution of India, 1950 — Article 14, 226, 227
High Courts18 Jul 1990Dismissed
Syndicate Bank Vs Small Farmers, Marginal Farmers, Scheduled Caste and Scheduled Tribe Sprinkler Community Irrigation Wells, Co-operative Society Ltd. and Others
Karnataka High Court · (1992) 75 CompCas 405 : (1990) ILR (Kar) 2925 : (1990) 2 KarLJ 475
Karnataka Co-operative Societies Act, 1959 — Section 118, 70Limitation Act, 1963 — Section 12, 14, 4, 5
High Courts18 Jul 1990
Al Ameen Charitable Fund Trust Vs State of Karnataka and Another
Karnataka High Court · (1991) 4 KarLJ 374
Karnataka State Universities Act, 1976 — Section 53
High Courts18 Jul 1990
Syndicate Bank Vs Small Fanners, Marginal Farmers, Sc and St Sprinkler Community Irrigation Wells, Co-op. Society Ltd. and Others
Karnataka High Court · (1990) 34 KarLJ 182
Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 — Section 17Karnataka Co-operative Societies Act, 1959 — Section 70(1)(D)
High Courts18 Jul 1990Dismissed
Dr. H.T. Venkata Setty Vs Shiva Sailam
Karnataka High Court · (1990) ILR (Kar) 2874 : (1990) 3 KarLJ 276
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226, 323A
High Courts18 Jul 1990
O.M. Agency (P) Ltd. Vs State of Karnataka
Karnataka High Court · (1991) ILR (Kar) 2543
Contract Act, 1872 — Section 186, 187, 188, 222
High Courts17 Jul 1990
Mrs. Nandita Menon Vs P. Anand Menon
Karnataka High Court · (1991) 1 DMC 521 : (1991) ILR (Kar) 1603 : (1990) 3 KarLJ 232
Special Marriage Act, 1954 — Section 31
High Courts17 Jul 1990
Smt. Changamma Vs State of Karnataka and another
Karnataka High Court · (1991) CriLJ 315 : (1990) ILR (Kar) 3031 : (1991) 4 KarLJ 577
Constitution of India, 1950 — Article 22 (5), 226, 32
High Courts17 Jul 1990
Maruthi Financiers and Traders Vs State of Karnataka and others
Karnataka High Court · (1991) 72 CompCas 453 : (1990) 2 KarLJ 175
Karnataka Prize Chits and Money Circulation Scheme (Banning) Rules, 1980 — Rule 4Prize Chits and Money Circulation Schemes (Banning) Act, 1978 — Section 12 (2), 3, 5
High Courts16 Jul 1990
Controller of Estate Duty Vs Master Krishna Kumar
Karnataka High Court · (1990) 07 KAR CK 0087
Estate Duty Act, 1953 — Section 2 (15), 64 (1), 9
High Courts16 Jul 1990
B.N. Vedanand Vs The Bangalore Development Authority
Karnataka High Court · AIR 1991 Kar 175 : (1990) ILR (Kar) 2504
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 10, 11, 12, 9
High Courts16 Jul 1990
M/s. Konkan Waterways Vs The Union of India and others
Karnataka High Court · AIR 1991 Kar 216 : (1990) ILR (Kar) 2631 : (1990) 2 KarLJ 261
Petroleum Act, 1934 — Section 29Petroleum Rules, 1976 — Rule 33
High Courts16 Jul 1990
M.P. Ramesh and others Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 1298 : (1990) ILR (Kar) 3846
Explosive Substances Act, 1908 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 149