High Courts09 Nov 1989Dismissed
Bangalore Construction Co. Vs Executive Engineer
Karnataka High Court · (1989) ILR (Kar) 3483 : (1990) 1 KarLJ 97
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 15, 19
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 1,992 of 2,387
High Courts08 Nov 1989
Asma Begum and Others Vs Nisar Ahmed and Others
Karnataka High Court · (1990) 2 ACC 123 : (1990) ACJ 832
Motor Vehicles Act, 1988 — Section 110 A
High Courts08 Nov 1989
Smt. Asma Begum and others Vs Nisar Ahmed and others
Karnataka High Court · (1990) 2 ACC 501 : (1990) ACJ 832 : AIR 1990 Kar 353 : (1990) ILR (Kar) 357 : (1990) 1 KarLJ 182
Insurance Act, 1938 — Section 64 V (b)Motor Vehicles Act, 1988 — Section 110 A
High Courts08 Nov 1989
E.M.V.M. Viswanathan and Others Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1992) 193 ITR 499
Karnataka Agricultural Income Tax Rules, 1957 — Rule 9 (c)Mysore Agricultural Income Tax Act, 1957 — Section 3, 7
High Courts07 Nov 1989Allowed
K. Visvanathiah Setty Vs S.R. Chikka Veerappa
Karnataka High Court · (1990) ILR (Kar) 498 : (1989) 3 KarLJ 527
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (c), 21 (1) (f)
High Courts07 Nov 1989Allowed
D.V. Haridev Vs B. Narayanamurthy
Karnataka High Court · (1990) ILR (Kar) 346 : (1990) 1 KarLJ 138
Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28
High Courts06 Nov 1989
M. Inaithulla and Another Vs Karnataka Board of Wakf and Others
Karnataka High Court · (1990) 1 KarLJ 51
Waqf Act, 1954 — Section 15
High Courts03 Nov 1989Dismissed
Dinesh Bhat Vs Sri Mahaveera College
Karnataka High Court · (1990) ILR (Kar) 958 : (1990) 3 KarLJ 178
Constitution of India, 1950 — Article 14, 15Karnataka State Universities Act, 1976 — Section 62
High Courts02 Nov 1989Allowed
C.M. Iqbal Vs Vijaya alias Geetha
Karnataka High Court · (1989) ILR (Kar) 3432 : (1990) 1 KarLJ 59
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)
High Courts02 Nov 1989
A.P. Vedamurthy Vs University of Agricultural Sciences and Another
Karnataka High Court · (1990) 1 KarLJ 146
High Courts02 Nov 1989Dismissed
N. Chandrappa Vs Registrar
Karnataka High Court · (1990) ILR (Kar) 1667 : (1990) 1 KarLJ 107
Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 1976 — Section 33 A, 33 A (2)
High Courts31 Oct 1989Allowed
B. Sidramappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 1233
Karnataka Land Grant Rules, 1969 — Rule 27, 7 (3) (iii)
High Courts27 Oct 1989
A.T. Thippeswamy Vs Karnataka Electricity Board
Karnataka High Court · (1990) ILR (Kar) 1038 : (1990) 3 KarLJ 201
Electricity Act, 1910 — Section 51Telegraph Act, 1885 — Section 10, 11, 16 (1), 16 (2), 19
High Courts27 Oct 1989
Association of the Residents of Mahanteshnagar Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 796
High Courts27 Oct 1989Allowed
Shamaladevi and Sukanya Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 376 : (1990) 3 KarLJ 499
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Explosives Act, 1884 — Section 5 (3) (b)
High Courts24 Oct 1989
C.R. Narasimha Setty Vs Canara Bank and another
Karnataka High Court · (1990) ILR (Kar) 674
Contract Act, 1872 — Section 171
High Courts21 Oct 1989Allowed
Cipla Ltd. and Others Vs Union of India (UOI) and Others
Karnataka High Court · (1991) 34 ECR 234
Central Excise Act, 1944 — Section 3, 4
High Courts21 Oct 1989
Mechanical, Civil Engineers and Contractors Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 205
High Courts21 Oct 1989
Swathi Traders Vs Commercial Tax Officer, XII Circle, Bangalore and Others
Karnataka High Court · (1990) ILR (Kar) 425
Karnataka Sales Tax Act, 1957 — Section 20, 21, 22
High Courts21 Oct 1989
1dr. B.K. Shadaksharappa and Another; K. Suresh Nayak and Another Vs State of Karnataka and Another; State of Karnataka and Another
Karnataka High Court · (1993) 3 KarLJ 1
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 141