High Courts26 Mar 1990
C.B. Pardhanani and others Vs M.B. Pardhanani
Karnataka High Court · (1993) 78 CompCas 540 : (1990) ILR (Kar) 2604 : (1990) 2 KarLJ 298
Companies Act, 1956 — Section 397, 398, 400, 402, 406
COURT ARCHIVE
Karnataka High Court judgments
47,742 judgments · page 1,982 of 2,388
High Courts26 Mar 1990Dismissed
P. Shanmugam Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 1631 : (1990) 2 KarLJ 192
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 27
High Courts23 Mar 1990Allowed
Scheduled Caste, Scheduled Tribe, Minority Communities and Backward Classes Improvement Centre Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1456
Bangalore Development Authority Act, 1976 — Section 14, 31, 32, 32 (2)
High Courts23 Mar 1990
Garment Creations Vs Sr. Assistant I, Karnataka Electricity Board and Others
Karnataka High Court · (1991) 1 KarLJ 69
Electricity Act, 1910 — Section 26Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 41(D)(Iv)
High Courts23 Mar 1990
Shankaragouda Vs State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 62
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts21 Mar 1990
K. Srinivas Vs The Additional Judge, Family Court, Bangalore and Others
Karnataka High Court · (1991) 4 KarLJ 393
High Courts21 Mar 1990
Lawrence Brito Vs Union of India and others
Karnataka High Court · (1990) 67 CompCas 357
Foreign Exchange Regulation Act, 1973 (FERA) — Section 51, 52, 53, 9 (1) (b)
High Courts21 Mar 1990
Kumarappa and Another Vs B. Manjunath and Others
Karnataka High Court · AIR 1991 Kar 73 : (1990) ILR (Kar) 2041 : (1991) 4 KarLJ 619
Constitution of India, 1950 — Article 141, 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (3)
High Courts21 Mar 1990Dismissed
M. Radhakrishna Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1542
Karnataka Police Act, 1963 — Section 2 (14), 31Mysore Cinematograph Shows Tax Act — Section 2
High Courts20 Mar 1990
Management of Rangaswamy and Co. Vs D.V. Jagadish
Karnataka High Court · (1991) 62 FLR 346 : (1990) ILR (Kar) 1387 : (1990) 2 KarLJ 307
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (4-A)
High Courts20 Mar 1990
Chandra Prabha and Another Vs Vijaya and Others
Karnataka High Court · (1992) 4 KarLJ 136
Karnataka Religious and Charitable Institutions Act, 1927 — Section 13
High Courts20 Mar 1990
Sannarevanappa Bharamajappa Kalal @ Kuncharkar and others Vs State of Karnataka
Karnataka High Court · (1991) CriLJ 21 : (1990) ILR (Kar) 1205 : (1990) 1 KarLJ 361
Criminal Procedure Code, 1973 (CrPC) — Section 173, 311, 319Penal Code, 1860 (IPC) — Section 323, 34, 447, 504, 506
High Courts19 Mar 1990
Vyavasaya Seva Sahakara Sangha Niyamitha and others Vs State of Karnataka and others
Karnataka High Court · (1993) 76 CompCas 278 : (1990) ILR (Kar) 2080
Banking (Regulation) Act, 1949 — Section 21Reserve Bank of India Act, 1934 — Section 54
High Courts19 Mar 1990Dismissed
Dharmappa Sabanna Madar Vs Chief Secretary
Karnataka High Court · (1990) ILR (Kar) 1637
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4
High Courts16 Mar 1990
Khoday Eswarsa and Sons Vs Commisioner of Gift Tax Commissioner of Income Tax Vs Khoday Eswarsa and Sons
Karnataka High Court · (1990) 86 CTR 250 : (1990) ILR (Kar) 2403 : (1990) 186 ITR 388 : (1990) 53 TAXMAN 297
Gift Tax Act, 1958 — Section 26, 26 (1), 26 (3), 4 (1) (a), 5 (1) (xiv)
High Courts16 Mar 1990
Controller of Estate Duty Vs Master Krishna Kumar
Karnataka High Court · (1990) 186 ITR 644 : (1990) 3 KarLJ 300
Estate Duty Act, 1953 — Section 2 (15), 64 (1), 9Hindu Adoption and Maintenance Act, 1956 — Section 12, 12 (c)Hindu Succession Act, 1956 — Section 14
High Courts15 Mar 1990Dismissed
D.M. Samyulla Vs Commissioner, Corporation of the City of Bangalore
Karnataka High Court · (1990) ILR (Kar) 1097 : (1990) 1 KarLJ 352
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 151Contempt of Courts Act, 1971 — Section 10, 12
High Courts15 Mar 1990
B. Jagannatha Shetty Vs Karnataka State Small Industries Development Corporation Limited, Bangalore and Another
Karnataka High Court · (1993) 4 KarLJ 105
Constitution of India, 1950 — Article 226
High Courts14 Mar 1990
K.V. Indira Vs Karnataka Electricity Board and Another
Karnataka High Court · (1990) 2 KarLJ 355
Karnataka Electricity Board Electricity Supply Regulations, 1988 — Regulation 28(A)
High Courts13 Mar 1990
Dr. G.M. Mascarenhas Vs R. Venkatachalm
Karnataka High Court · (1990) ILR (Kar) 911 : (1990) 3 KarLJ 324
Succession Act, 1925 — Section 283 (1) (c), 284 (1)