High Courts20 Apr 1990
B.N. Raghavendra Rao Vs Presiding Officer, II Additional Labour Court, Bangalore and Another
Karnataka High Court · (1991) 4 KarLJ 330
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,980 of 2,388
High Courts20 Apr 1990
Miss. Annie Abraham and others etc. Vs The Sarvajna Education Society and others
Karnataka High Court · AIR 1991 Kar 148 : (1990) ILR (Kar) 1553 : (1990) 2 KarLJ 38
Constitution of India, 1950 — Article 14, 166, 19 (1) (g), 226Karnataka State Universities Act, 1976 — Section 28, 53 (10) (b)
High Courts20 Apr 1990
N.E. Krishna Murthy and Another Vs University of Mysore and Others
Karnataka High Court · AIR 1991 Kar 35 : (1990) ILR (Kar) 1871
High Courts20 Apr 1990Allowed
UB Mec Batteries Ltd. Vs State Apprenticeship Advisor
Karnataka High Court · (1991) ILR (Kar) 188
Apprentices Act, 1961 — Section 9 (8) (a) (i)
High Courts19 Apr 1990
Dr. Miss Parveen Rukhsana Vs Management of Khaja Education Society (R) and Anr.,
Karnataka High Court · (1990) 2 KarLJ 356
Constitution of India, 1950 — Article 30
High Courts19 Apr 1990
Dr. Miss Parveen Rukhsana Vs Management of Khaja Education Society
Karnataka High Court · (1990) ILR (Kar) 2259 : (1990) 2 KarLJ 356
Constitution of India, 1950 — Article 226, 29, 30
High Courts19 Apr 1990
P.K.M. Aboobacker Vs Union of India and another
Karnataka High Court · (1990) CriLJ 1570 : (1990) ILR (Kar) 1425 : (1990) 2 KarLJ 64 : (1990) 3 RCR(Criminal) 511
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 5Constitution of India, 1950 — Article 14, 21
High Courts18 Apr 1990
K. Raja Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 1368 : (1990) 2 KarLJ 55
High Courts17 Apr 1990
State of Karnataka Vs West Coast Paper Mills Ltd.
Karnataka High Court · (1990) ILR (Kar) 2343 : (1991) 4 KarLJ 612
Civil Procedure Code, 1908 (CPC) — Section 80Forest Act, 1927 — Section 76 (d), 82, 83, 85
High Courts17 Apr 1990Dismissed
State of Karnataka Vs H. Sadananda Shetty
Karnataka High Court · (1991) ILR (Kar) 1993
Constitution of India, 1950 — Article 162, 226Essential Commodities Act, 1955 — Section 3 (3)
High Courts16 Apr 1990
T.V. Chacko Vs Controller of Examinations, Bangalore University, Bangalore and Another
Karnataka High Court · (1991) 4 KarLJ 317
Bangalore University Regulations — Regulation 8(B)(I)
High Courts12 Apr 1990Allowed
P.E. Manjunath Vs Chitradurga District Ambedkar Education Society
Karnataka High Court · (1990) ILR (Kar) 2021
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8
High Courts12 Apr 1990
Dr. G.M. Mascarenhas Vs R. Venkatachalam
Karnataka High Court · (1990) ILR (Kar) 1396
High Courts11 Apr 1990Dismissed
Veeraswamy Vs Special Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 1739
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (e), 4 (1), 5
High Courts06 Apr 1990Dismissed
Bagalkot Udyog Ltd. Vs Union of India (UOI)
Karnataka High Court · (1991) ILR (Kar) 1962
Constitution of India, 1950 — Article 226Sugarcane (Control) Order, 1966 — Clause 12
High Courts05 Apr 1990Allowed
Sri Vidya Mandir Education Society Vs Corporation of the City of Bangalore
Karnataka High Court · (1990) ILR (Kar) 2373
Karnataka Municipal Corporations Act, 1976 — Section 102, 58, 59
High Courts05 Apr 1990Allowed
Collector of Central Excise Vs Binny Ltd.
Karnataka High Court · (1990) ILR (Kar) 3051
Central Excise Rules, 1944 — Rule 10, 10A, 6Cotton Cess Act, 1923 — Section 14Produce Cess Act, 1966 — Section 15 (2), 2 (a)
High Courts04 Apr 1990
Dr. B.N. Vijayanarasimha Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 359 : (1990) ILR (Kar) 2279
Constitution of India, 1950 — Article 14, 15, 16, 226Karnataka Medical College and Dental Colleges (Selection and Admission to P.G. Course) Rules, 1987 — Rule 2, 5 (2)
High Courts04 Apr 1990
V.N. Satyanarayana Setty and Bros. Vs Commercial Tax Officer, Chintamani Circle, Kolar District
Karnataka High Court · (1990) 79 STC 277
Karnataka Sales Tax Act, 1957 — Section 25 A, 5, 6 B
High Courts04 Apr 1990
Management of M/s. Kirloskar Systems Ltd., Bangalore Vs Presiding Officer, II Additional Labour Court, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 312
Industrial Disputes Act, 1947 — Section 10(1)(C)