High Courts17 Jan 1990
United India Insurance Co. Ltd. Vs Lakshmi
Karnataka High Court · (1990) 2 ACC 470
Motor Vehicles Act, 1939 — Section 110 A, 92 A
COURT ARCHIVE
Karnataka High Court judgments
47,733 judgments · page 1,987 of 2,387
High Courts17 Jan 1990Dismissed
S.P. Subramanya Shetty Vs Deputy Commissioner
Karnataka High Court · (1990) ILR (Kar) 477 : (1990) 1 KarLJ 185
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 5 A (2), 6
High Courts17 Jan 1990
Gowdara Papamma Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 405
Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 10(7)Limitation Act, 1963 — Section 4
High Courts17 Jan 1990
Nazir Ahammed Khan and Others Vs Mehaboob Khan and Others
Karnataka High Court · (1991) 4 KarLJ 390
Constitution of India, 1950 — Article 226
High Courts17 Jan 1990
Meenu Utpanna Mathumaratagarara Sahakara Sangha Niyamita, Harapanahalli and Others Vs State of Karnataka and Another
Karnataka High Court · (1991) 4 KarLJ 494
Constitution of India, 1950 — Article 226
High Courts17 Jan 1990
M.K. Chandappa Vs The State of Karnataka and others
Karnataka High Court · AIR 1991 Kar 203 : (1990) 2 KarLJ 23
Constitution of India, 1950 — Article 226
High Courts17 Jan 1990
United India Insurance Co. Ltd. and another Vs Smt. Lakshmi and another
Karnataka High Court · (1991) ACJ 239 : (1993) 76 CompCas 600 : (1990) ILR (Kar) 573
Motor Vehicles Act, 1939 — Section 92 A, 93, 93 D
High Courts16 Jan 1990
T. Vasudeva Pai and Others Vs Union of India and Others
Karnataka High Court · (1990) 1 KarLJ 403
Constitution of India, 1950 — Article 226
High Courts15 Jan 1990
Nayaz Ahmed Sheriff and others Vs Zahoor Ahmed Sheriff and others
Karnataka High Court · AIR 1990 Kar 348 : (1990) ILR (Kar) 807 : (1990) 1 KarLJ 230
Arbitration Act, 1940 — Section 2, 31, 32, 33, 34Civil Procedure Code, 1908 (CPC) — Section 148 AConstitution of India, 1950 — Article 136
High Courts15 Jan 1990
Patel Rama Reddy Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 KarLJ 133
Karnataka Land Revenue Act, 1964 — Section 94(3)
High Courts15 Jan 1990
Mallinath Patil Vs Land Tribunal, Chincholi and Others
Karnataka High Court · (1990) 1 KarLJ 175
Karnataka Land Reforms Act, 1961 — Section 67
High Courts15 Jan 1990
Choudhary Nagappa Enterprises Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 615
Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26 (6)
High Courts11 Jan 1990
Kariyappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1269 : (1990) 1 KarLJ 359
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 121 A
High Courts11 Jan 1990Dismissed
Indian National Trust for Art and Cultural Heritage Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1713 : (1990) 1 KarLJ 244
Karnataka Open Places (Prevention of Disfigurement) Act, 1981 — Section 10, 3
High Courts11 Jan 1990
M.N. Jayalakshmi Vs Nil
Karnataka High Court · (1990) ILR (Kar) 1273 : (1990) 3 KarLJ 323
Mysore Court-fees and Suits Valuation Act, 1958 — Section 49Succession Act, 1925 — Section 389
High Courts11 Jan 1990
P. Ramadas Nayak Vs Karnataka State Financial Corporation and others
Karnataka High Court · (1990) 68 CompCas 479 : (1990) 1 KarLJ 275
State Financial Corporations Act, 1951 — Section 29
High Courts11 Jan 1990
Corporation of The City of Mangalore Vs N.S. Giri
Karnataka High Court · (1990) 60 FLR 590 : (1990) ILR (Kar) 654 : (1990) 1 KarLJ 236 : (1991) 1 LLJ 150
Industrial Disputes Act, 1947 — Section 10 A, 2Karnataka Municipal Corporations Act, 1976 — Section 3, 503, 503 (1)
High Courts10 Jan 1990Dismissed
D. Venkatesha Gowda Vs State of Karnataka and Others
Karnataka High Court · (1990) 01 KAR CK 0063
High Courts10 Jan 1990Allowed
C.L. Kalappa Vs Deputy Commissioner (Excise)
Karnataka High Court · (1990) 1 KarLJ 226
Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 5, 6