High Courts25 Jun 1990
Sherappa Vs The State
Karnataka High Court · (1991) CriLJ 2215 : (1991) ILR (Kar) 1129
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,977 of 2,388
High Courts25 Jun 1990
V.S. Alevoor and Vs State of Karnataka and another
Karnataka High Court · AIR 1991 Kar 111
Constitution of India, 1950 — Article 265Karnataka Municipal Corporations Act, 1977 — Section 103 (ix), 104, 105, 187, 542
High Courts25 Jun 1990Allowed
B. Rudraiah Vs S.N. Prahlada Rao
Karnataka High Court · (1991) ILR (Kar) 513
Constitution of India, 1950 — Article 226, 227Karnataka Village Offices Abolition Act, 1961 — Section 3 (2), 5, 6, 7
High Courts25 Jun 1990Dismissed
C. Yethrappa Vs D. Yusuf Khan
Karnataka High Court · (1990) ILR (Kar) 3981 : (1990) 2 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 26, 27, 28, 50
High Courts22 Jun 1990
C. Channaiah Vs The Presiding Officer, Labour Court, Mysore and Another
Karnataka High Court · (1990) 4 KarLJ 158
Industrial Disputes Act, 1947 — Section 2(S)
High Courts22 Jun 1990
Regional Labour Commissioner, Bangalore and others Vs T.K. Varkey and Co. and another
Karnataka High Court · (1991) 62 FLR 718 : (1991) ILR (Kar) 946
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2 (a)Industrial Disputes Act, 1947 — Section 2 (a)Minimum Wages Act, 1948 — Section 2 (b), 2 (g), 20 (3)
High Courts22 Jun 1990
Sree Gajanan Motor Transport Company Ltd. and Vs State of Karnataka, and Others
Karnataka High Court · AIR 1991 Kar 40 : (1990) ILR (Kar) 2718 : (1990) 3 KarLJ 63
Constitution of India, 1950 — Article 14, 246 (2)Karnataka Motor Vehicles Taxation (Amendment) Act, 1989 — Section 7Motor Vehicles Act, 1988 — Section 12, 2 (33)
High Courts22 Jun 1990Dismissed
Dr. V.S. Acharya Vs Returning Officer and Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 2546
Constitution of India, 1950 — Article 191 (1) (a)Representation of the Peoples Act, 1951 — Section 31
High Courts21 Jun 1990
Ramappa Puttappa Gourannawar Vs Deveerawwa
Karnataka High Court · (1992) 1 ACC 208
High Courts21 Jun 1990
L.J. Mohan Vs Dr. Rama Prasad and Another
Karnataka High Court · (1990) 2 KarLJ 212
Karnataka Rent Control Act, 1961 — Section 21(1)
High Courts21 Jun 1990
K.M. Girishankar Vs Assistant Commissioner, Bellary and Others
Karnataka High Court · (1990) 2 KarLJ 128
Constitution of India, 1950 — Article 226
High Courts20 Jun 1990
Shanthaveerappa Vs State of Karnataka and Others
Karnataka High Court · (1990) 2 KarLJ 431
Karnataka Irrigation Act, 1965 — Section 14
High Courts20 Jun 1990
The Vyavasaya Seva Sahakara Sangha Niyamitha, Nagenahalli Vs N. Yariswamy and Others
Karnataka High Court · (1990) 2 KarLJ 173
Karnataka Co-operative Societies Rules, 1960 — Rule 38a
High Courts20 Jun 1990
C.R. Rakin Ahmed Vs Deputy Commissioner, Mysore and Others
Karnataka High Court · (1990) 2 KarLJ 161
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 128, 136(2)
High Courts20 Jun 1990
Laxmamma Vs Zilla Parishat, Chitradurga and Others
Karnataka High Court · (1990) 2 KarLJ 448
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182
High Courts20 Jun 1990
Dr. Rajkumar and others Vs Gulbarga University and others
Karnataka High Court · AIR 1990 Kar 320 : (1990) ILR (Kar) 2125
Constitution of India, 1950 — Article 10, 14, 15 (4), 335, 340Karnataka State Universities Act, 1976 — Section 49 (3)
High Courts20 Jun 1990Allowed
Manohar Shivagouda Patil Vs Rent Controller
Karnataka High Court · (1991) ILR (Kar) 660 : (1990) 2 KarLJ 332
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 8
High Courts19 Jun 1990
Aswathappa and Others Vs Deputy Registrar of Co-op. Societies and Others
Karnataka High Court · (1990) 2 KarLJ 182
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30(1)
High Courts18 Jun 1990
M.S. Vasudev Vs Commissioner of Wealth Tax
Karnataka High Court · (1991) 100 CTR 44 : (1991) 191 ITR 181
Income Tax Act, 1961 — Section 147Wealth Tax Act, 1957 — Section 16, 17, 17 (1) (b), 27 (1)
High Courts18 Jun 1990
Shami and others Vs State of Karnataka and others
Karnataka High Court · (1991) CriLJ 1018 : (1990) ILR (Kar) 2099
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Police Act, 1963 — Section 92 (g)