High Courts10 Jul 1990
S. Nagiah Vs India Aluminium Co. Limited
Karnataka High Court · (1990) ILR (Kar) 2744 : (1991) 1 LLJ 554
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 33 (1), 33 (2) (b)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,975 of 2,388
High Courts10 Jul 1990
Goudappa Appaya Patil Vs Shivari Bhimappa Pattar and another
Karnataka High Court · AIR 1992 Kar 71
Constitution of India, 1950 — Article 133, 226, 227Karnataka Land Revenue Act, 1964 — Section 177, 179, 182Transfer of Property Act, 1882 — Section 52
High Courts10 Jul 1990Allowed
H.B. Veerabhadra Goud Vs Returning Officer and Tahsildar
Karnataka High Court · (1990) ILR (Kar) 2850 : (1990) 3 KarLJ 217
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (3)
High Courts10 Jul 1990
New India Assurance Company Limited Vs Mahadev Jatta Naik and another
Karnataka High Court · (1992) ACJ 100 : (1991) 70 CompCas 599 : (1991) 61 FLR 572 : (1990) 3 KarLJ 275
High Courts10 Jul 1990
Karnataka State Rd. Trans. Corpn. Vs Jayalakshmi and Others
Karnataka High Court · (1992) 1 ACC 310
High Courts10 Jul 1990Dismissed
Goudappa Appayya Patil Vs Shivari Bhimappa Pattar
Karnataka High Court · (1991) ILR (Kar) 3288
Constitution of India, 1950 — Article 132, 226, 227Transfer of Property Act, 1882 — Section 52
High Courts10 Jul 1990Dismissed
Vijaya Bank Employees Housing Co-operative Society Ltd. Vs C. Srinivasa Raju
Karnataka High Court · (1990) ILR (Kar) 2451 : (1991) 4 KarLJ 587
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115, 115 (2)Constitution of India, 1950 — Article 227
High Courts09 Jul 1990Allowed
K. Babu Shetty Vs Sri Mahalakshmi Ravainath Devaru
Karnataka High Court · (1990) ILR (Kar) 3904
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts09 Jul 1990
C. Mohamed Zafrulla Sheriff Vs Regional Transport Authority
Karnataka High Court · (1990) ILR (Kar) 2475
Motor Vehicles Act, 1988 — Section 100, 100 (4), 217 (2) (e), 68 A
High Courts09 Jul 1990Dismissed
A.M. Abdul Rahman Vs V. Jayaram
Karnataka High Court · (1990) ILR (Kar) 2962
Civil Procedure Code, 1908 (CPC) — Section 151, 24
High Courts09 Jul 1990
Virupaxi Vs Smt. Sarojini and another
Karnataka High Court · AIR 1991 Kar 128 : (1992) 4 KarLJ 103
Hindu Marriage Act, 1955 — Section 10 (1) (b), 13 (1) (b), 23 (1) (b)
High Courts09 Jul 1990
Venkata Rao Mukunda Rao Sarekar Vs Assistant Commissioner, Bidar and Others
Karnataka High Court · (1991) 1 KarLJ 109
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(2)
High Courts06 Jul 1990
Gangaiah and Another Vs Hosalaiah and Another
Karnataka High Court · (1990) 2 KarLJ 147
High Courts06 Jul 1990
Haridavar Gir Vs Mallinath @ Malikar Jun and another
Karnataka High Court · AIR 1991 Kar 58 : (1990) 3 KarLJ 583
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts05 Jul 1990
Meer Dastagir and Others Vs V. Ramachandra Setty
Karnataka High Court · (1991) 1 KarLJ 120
Evidence Act, 1872 — Section 3
High Courts05 Jul 1990Dismissed
B.G. Anand Rao Vs Mohammed Akbar
Karnataka High Court · (1991) ILR (Kar) 86 : (1990) 3 KarLJ 262
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jul 1990
Ravu Babaji Berad Vs Maruthi Krishna Naik
Karnataka High Court · (1992) ILR (Kar) 877 : (1991) 4 KarLJ 225
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 27, 40Civil Procedure Code, 1908 (CPC) — Section 100Succession Act, 1925 — Section 30, 57
High Courts03 Jul 1990
Between Smt. Girajawwa and Others Vs Smt. Basawwa
Karnataka High Court · AIR 1991 Kar 51 : (1990) 3 KarLJ 231
Specific Relief Act, 1963 — Section 6
High Courts03 Jul 1990
M/s. T.T. (Pvt.) Ltd. Vs Union of India and Others
Karnataka High Court · AIR 1991 Kar 79
Constitution of India, 1950 — Article 19 (1) (g), 226, 301Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33Standards of Weights and Measures Act, 1976 — Section 39, 83
High Courts03 Jul 1990Dismissed
Workmen of Saw Mills and Wood Working Factory of Madras Sapper Ex-Servicemen''s Rehabilitation Association Vs Bangalore Timber Industries
Karnataka High Court · (1990) ILR (Kar) 1(1) : (1990) 3 KarLJ 72
Companies Act, 1956 — Section 582Constitution of India, 1950 — Article 12