High Courts03 Jul 1990
Zahira Begum Vs Visalakshi
Karnataka High Court · (1991) ILR (Kar) 2092
Karnataka Rent Control Act, 1961 — Section 18 (2), 18 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,976 of 2,388
High Courts02 Jul 1990
Venkataramana Reddy Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1991) 1 ACC 516
Motor Vehicles Act, 1988 — Section 110 A
High Courts02 Jul 1990
S.L. Vasanthakumar Vs Union Government of India and others
Karnataka High Court · (1991) 72 CompCas 489 : (1990) ILR (Kar) 2843 : (1990) 3 KarLJ 273
Constitution of India, 1950 — Article 133, 134AGold (Control) Act, 1968 — Section 66
High Courts02 Jul 1990Dismissed
Dharmapal Vs Vagjibhai
Karnataka High Court · (1990) 3 KarLJ 101
Karnataka Rent Control Act, 1961 — Section 21 (1), 26, 27, 28
High Courts30 Jun 1990Allowed
Canara Bank Relief and Welfare Society and Others Vs Nil
Karnataka High Court · (1990) ILR (Kar) 1339 : (1990) 3 KarLJ 76
Family Courts Act, 1984 — Section 7Hindu Adoption and Maintenance Act, 1956 — Section 9, 9 (4)
High Courts29 Jun 1990
M/s. Cadila Laboratories (P) Ltd., Ahmedabad and another Vs M/s. Kamath Atul and Co., Nellekeri, Kumta
Karnataka High Court · AIR 1991 Kar 303 : (1990) ILR (Kar) 2576
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts29 Jun 1990Allowed
Paramound Industries Vs C.M. Malliga
Karnataka High Court · (1991) ILR (Kar) 254 : (1990) 3 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 10Specific Relief Act, 1963 — Section 41
High Courts29 Jun 1990
Smt. Govindamma Vs Murugesh Mudaliar and others
Karnataka High Court · AIR 1991 Kar 290 : (1990) ILR (Kar) 2639
Karnataka Rent Control Act, 1961 — Section 21, 3 (d)Transfer of Property Act, 1882 — Section 106, 111 (g), 53 (A)
High Courts28 Jun 1990Allowed
K.G. Belliappa Vs F.C. Kunder
Karnataka High Court · (1990) ILR (Kar) 4003 : (1990) 3 KarLJ 79
Karnataka Rent Control Act, 1961 — Section 21 (1) (i), 21 (1) (k), 21 C
High Courts28 Jun 1990
C.D. Komkalimuth and Co. Vs Commissioner of Commercial Taxes in Karnataka, Bangalore-9
Karnataka High Court · (1990) 79 STC 305
Karnataka Sales Tax Act, 1957 — Section 22 A, 24, 8 A
High Courts27 Jun 1990
V. Pappanna and Bros. Vs Commissioner of Commercial Taxes in Karnataka, Bangalore-9
Karnataka High Court · (1990) 79 STC 177
Karnataka Sales Tax Act, 1957 — Section 12 (3), 23 (1)
High Courts27 Jun 1990
Sri Raghavendra Swamigalu, Kadalabal and Others Vs State of Karnataka and Others
Karnataka High Court · (1990) 4 KarLJ 204
Karnataka Certain Inams Abolition Act, 1977 — Section 5(1)
High Courts27 Jun 1990Dismissed
Rajasab Husseinsab Mulla Vs Inayuthullakhan
Karnataka High Court · (1992) ILR (Kar) 1649
Karnataka Land Revenue Act, 1964 — Section 2 (16), 61, 62
High Courts27 Jun 1990
1anna Transport Corporation Limited, Salem Vs Karnataka State Transport Authority, Bangalore and Another
Karnataka High Court · (1993) 2 KarLJ 310
Motor Vehicles Act, 1939 — Section 62
High Courts26 Jun 1990Allowed
S.R. Sanna Shetty Vs Shanthamma
Karnataka High Court · (1990) ILR (Kar) 2542 : (1990) 2 KarLJ 166
Guardianship Act, 1956 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts26 Jun 1990
Biliyaneppa Vs Danappa
Karnataka High Court · (1990) ILR (Kar) 3764 : (1990) 2 KarLJ 255
Karnataka Civil Courts Laws (Amendment) Act, 1989 — Section 4 (1) (c)Mysore Court-fees and Suits Valuation Act, 1958 — Section 16, 19, 50
High Courts26 Jun 1990
G. Sridharamurthi Vs Hindustan Petroleum Corporation Ltd. and another
Karnataka High Court · AIR 1991 Kar 249 : (1991) ILR (Kar) 65
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 23
High Courts26 Jun 1990
Regional Labour Commissioner, Bangalore and Others Vs T.K. Verkey and Company, Yelahanka and Another
Karnataka High Court · (1990) 4 KarLJ 193
Minimum Wages Act, 1948 — Section 2(B)
High Courts26 Jun 1990
Holeppa Krushnappa Chikkur and Others Vs Chief Secretary, Zilla Parishad, Belgaum and Others
Karnataka High Court · (1990) 4 KarLJ 186
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4(3)
High Courts26 Jun 1990
J.S. Basavaraj and another Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 279 : (1990) ILR (Kar) 2595
Karnataka Municipalities Act, 1964 — Section 18, 20, 38