High Courts28 Sept 1989
M. Mruthyanjaya Vs Premjit Singh and Others
Karnataka High Court · (1989) ILR (Kar) 3210
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 341, 397, 399Penal Code, 1860 (IPC) — Section 409, 420, 477 A
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 1,994 of 2,387
High Courts28 Sept 1989
Y. Dass and Another Vs State
Karnataka High Court · (1990) CriLJ 234 : (1989) ILR (Kar) 3409 : (1989) 3 KarLJ 595
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23Penal Code, 1860 (IPC) — Section 148, 149, 302, 324 (34), 326
High Courts28 Sept 1989Allowed
Cool All Corporation Vs Miss Jane A. Vaz
Karnataka High Court · (1989) ILR (Kar) 3199 : (1989) 3 KarLJ 85
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 8
High Courts27 Sept 1989Allowed
Siddalingayya Gurayya Vastrad Vs Assistant Commissioner
Karnataka High Court · (1990) ILR (Kar) 1241 : (1990) 3 KarLJ 535
Karnataka Land Grant Rules, 1969 — Rule 18 (2), 25
High Courts27 Sept 1989
Chowdappa and Others Vs State of Karnataka
Karnataka High Court · (1989) 2 KarLJ 532
Criminal Procedure Code, 1973 (CrPC) — Section 251
High Courts26 Sept 1989
Smt. Jayadevi Vs Basavaraj
Karnataka High Court · AIR 1990 Kar 273 : (1990) 1 DMC 41 : (1989) 2 KarLJ 519
Criminal Procedure Code, 1898 (CrPC) — Section 24
High Courts26 Sept 1989Dismissed
Bangalore University Vs Ram Narayan Sah Prabhat
Karnataka High Court · (1989) ILR (Kar) 3292 : (1989) 2 KarLJ 475
Karnataka State Universities Act, 1976 — Section 12 (5)
High Courts25 Sept 1989
Rudra Muniswamy Vs Mallikarjunagoud and Another
Karnataka High Court · (1989) 3 KarLJ 367
Transfer of Property Act, 1882 — Section 58(C)
High Courts25 Sept 1989
Harihar Polyfibres Vs Regional P.F. Commissioner, Bangalore
Karnataka High Court · (1989) 3 KarLJ 39 : (1991) 2 LLJ 477
Constitution of India, 1950 — Article 226Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 12, 17, 7 A
High Courts23 Sept 1989Dismissed
Danappa Revappa Kolli Vs Gurupadappa Mallappa Pattanashetti
Karnataka High Court · (1990) ILR (Kar) 610 : (1990) 3 KarLJ 497
High Courts23 Sept 1989
Vishwabharathi House Building Co-operative Society Ltd., Bangalore and another Vs The Bangalore Development Authority
Karnataka High Court · AIR 1990 Kar 214 : (1989) 3 KarLJ 434
Bangalore Development Authority Act, 1976 — Section 15 (1) (a), 35Land Acquisition Act, 1894 — Section 50 (2)
High Courts22 Sept 1989
Durga Distillery Vs Excise Commissioner and Another
Karnataka High Court · (1989) 3 KarLJ 345
Karnataka Excise (Distillery and Warehouse) Rules, 1967 — Rule 3
High Courts22 Sept 1989
Dr. K. Panduranga Nayak Vs Smt. Jayashree and others
Karnataka High Court · AIR 1990 Kar 236 : (1989) ILR (Kar) 3104 : (1989) 3 KarLJ 497
Easements Act, 1882 — Section 32, 33, 7Karnataka Municipal Corporations Act, 1976 — Section 321, 444
High Courts22 Sept 1989
Revanasiddaswamy H.M. Vs State Public Prosecutor and Another
Karnataka High Court · (1990) CriLJ 1001 : (1990) 3 KarLJ 34
Criminal Procedure Code, 1973 (CrPC) — Section 198, 493, 496Penal Code, 1860 (IPC) — Section 109, 420, 495
High Courts21 Sept 1989Dismissed
Capt. M.V. Subbarayappa Vs Bharat Electronics Employees Co-operative House Building Society Ltd.
Karnataka High Court · (1990) ILR (Kar) 390 : (1990) 3 KarLJ 520
Bangalore Development Authority Act, 1976 — Section 2 (bb)Constitution of India, 1950 — Article 226, 227
High Courts20 Sept 1989Allowed
Gajanan Sambarao Gunjikar Vs Vishwanath Mahadev Deshpande
Karnataka High Court · (1989) ILR (Kar) 3091 : (1989) 2 KarLJ 434
Mysore Court-fees and Suits Valuation Act, 1958 — Section 64Rules Governing Probate and Succession Matters — Rule 5 (a) (iv)Succession Act, 1925 — Section 15 (1), 15 (2), 276, 299
High Courts20 Sept 1989
The Telecom Employees Co-operative Housing Society Ltd. Vs The Special Deputy Commissioner and Competent Authority, Mangalore and another
Karnataka High Court · AIR 1990 Kar 363 : (1990) ILR (Kar) 467 : (1989) 2 KarLJ 382
Constitution of India, 1950 — Article 226, 252Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (3), 20, 33, 5 (3), 6 (1) (2)
High Courts19 Sept 1989
P. Maribasavaradhya Vs University of Mysore
Karnataka High Court · (1991) 62 FLR 376 : (1990) ILR (Kar) 550 : (1991) 2 LLJ 217
Constitution of India, 1950 — Article 14Karnataka State Universities Act, 1976 — Section 23 (2) (h), 35, 36, 49, 50
High Courts19 Sept 1989
L.C. Ashok Vs Divisional Commissioner, Bangalore and Others
Karnataka High Court · (1989) 3 KarLJ 521
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105(6)
High Courts18 Sept 1989
Archana Vs University of Mysore
Karnataka High Court · (1990) ILR (Kar) 522
Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 4 (2) (b), 9 (4)