High Courts18 Sept 1989Dismissed
A. Chidambar Vs Leela
Karnataka High Court · (1989) ILR (Kar) 3230 : (1989) 2 KarLJ 469
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 1,995 of 2,387
High Courts18 Sept 1989
I.Y. Chanda Earappa Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2882 : (1989) 2 KarLJ 585
Criminal Procedure Code, 1973 (CrPC) — Section 438Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts18 Sept 1989
H.C. Thammaiah Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 557
Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 4(8)
High Courts15 Sept 1989
Channegowda Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 412
Constitution of India, 1950 — Article 226Karnataka Land Grant Rules, 1969 — Rule 43(G)
High Courts15 Sept 1989
Imamkhan Mohammadkhan Pathan Vs Sirsi Urban Co-operative Bank Ltd.
Karnataka High Court · (1989) 3 KarLJ 365
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts14 Sept 1989
Halagappa Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 576
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3(1)(B)
High Courts13 Sept 1989
Nagamma and Another Vs Deputy Commissioner, Chickmagalur and Others
Karnataka High Court · (1989) 3 KarLJ 561
High Courts13 Sept 1989
B.S. Muddappa and others Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 87 : (1989) ILR (Kar) 3027 : (1989) 2 KarLJ 540
Bangalore Development Authority Act, 1976 — Section 19 (4), 2City of Bangalore Improvement Act, 1945 — Section 23 (1)Constitution of India, 1950 — Article 226
High Courts12 Sept 1989
K. Shivananda Shenoy Vs The Special Deputy Commissioner and Competent Authority, Mangalore
Karnataka High Court · AIR 1990 Kar 302 : (1989) ILR (Kar) 3357 : (1989) 2 KarLJ 496
Urban Land (Ceiling and Regulation) Act, 1976 — Section 26
High Courts12 Sept 1989
K.C. Kempegowda Vs Nanjundaiah and Others
Karnataka High Court · (1989) 3 KarLJ 579
Constitution of India, 1950 — Article 226
High Courts11 Sept 1989Dismissed
D.K. Janaki Vs Dr. Linga Raju
Karnataka High Court · (1990) 1 DMC 121 : (1989) ILR (Kar) 3048 : (1989) 3 KarLJ 308
Civil Procedure Code, 1908 (CPC) — Section 151, 24Hindu Marriage Act, 1955 — Section 13
High Courts11 Sept 1989
Phillipos and Company and others Vs The State
Karnataka High Court · (1990) 67 CompCas 154 : (1989) ILR (Kar) 3135
Companies Act, 1956 — Section 227Karnataka Shops and Commercial Establishments Act, 1961 — Section 2
High Courts11 Sept 1989
Phillipos and Co. Vs State
Karnataka High Court · (1990) 67 CompCas 453(1) : (1989) 3 KarLJ 473 : (1990) 1 LLJ 227
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Shops and Commercial Establishments Act, 1961 — Section 2 (e), 7
High Courts09 Sept 1989
Syed Imdad Vs R. Ramaswamy
Karnataka High Court · (1989) 3 KarLJ 422
Transfer of Property Act, 1882 — Section 111(D)
High Courts08 Sept 1989
B.R. Somashekarappa Vs Vignan Industries Ltd.
Karnataka High Court · (1991) 70 CompCas 850 : (1990) ILR (Kar) 638 : (1989) 2 KarLJ 404 : (1990) 2 LLJ 414
Companies Act, 1956 — Section 318, 433 (e), 433 (f)
High Courts08 Sept 1989
M.K. Kinaikar Vs Belgaum Zilla Parishad and Others
Karnataka High Court · (1989) 3 KarLJ 438
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 135(2)
High Courts08 Sept 1989
H.S. Srikantaiah Vs Administrator, Town Municipal Council, Challakere and Another
Karnataka High Court · (1989) 2 KarLJ 495
Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provision) Rules, 1966 — Rule 39
High Courts08 Sept 1989
B.R. Somasekharappa Vs Vignan Industries Ltd.
Karnataka High Court · (1990) 2 LLJ 414
Companies Act, 1956 — Section 318, 433 (e), 439
High Courts08 Sept 1989
Kalyana Sundari Vs United India Insurance Company Ltd. and Another
Karnataka High Court · (1990) 1 ACC 494 : (1989) ACJ 1146
Motor Vehicles Act, 1988 — Section 110 A
High Courts06 Sept 1989
All Ameen Educational Society, Hazrat Madarasa Education Society, Evershine Education Trust, Jain Mahila Mandal and Sarabeshwar Vidya Peetha Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2715 : (1989) 3 KarLJ 104
Constitution of India, 1950 — Article 14, 16, 30, 41Karnataka State Universities Act, 1976 — Section 53, 53 (10), 53 (2), 53 (4), 53 (5)