High Courts06 Sept 1989
M.D. Bannigol and Others Vs Hubli Municipal Barough Primary Teachers'' Co-operative Credit Society Ltd. and Others
Karnataka High Court · (1989) 3 KarLJ 556
Karnataka Co-operative Societies Act, 1959 — Section 30(1)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 1,996 of 2,387
High Courts06 Sept 1989
Sri Virupaksha Enterprises and Others Vs Commercial Tax Officer, Harapanahalli Circle, Harapanahalli, Dist. Bellary
Karnataka High Court · (1989) ILR (Kar) 3163
Andhra Pradesh General Sales Tax Act, 1957 — Section 9Karnataka Sales Tax Act, 1957 — Section 8 ATamil Nadu General Sales Tax Act, 1959 — Section 7 A
High Courts06 Sept 1989
Karnataka Bank Limited Vs Nazeer Ahmed Siddiqui and Others
Karnataka High Court · (1989) 2 KarLJ 471
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
High Courts06 Sept 1989
Shree Ambica Trading Co., and Another Vs Bank of Baroda
Karnataka High Court · (1989) 2 KarLJ 403
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2
High Courts06 Sept 1989
Seebayya Vs City Municipal Council, Shimoga and Others
Karnataka High Court · (1989) 2 KarLJ 467
Constitution of India, 1950 — Article 226
High Courts05 Sept 1989
Canara Bank Vs Bapujinagar Industrial Workers'' Co-operative Society Ltd. and Others
Karnataka High Court · (1992) 73 CompCas 556 : (1989) 3 KarLJ 507
Civil Procedure Code, 1908 (CPC) — Section 21, 21 (1)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts05 Sept 1989
B. Maheswarappa Vs Subhan and Others
Karnataka High Court · (1989) 3 KarLJ 411
Constitution of India, 1950 — Article 226
High Courts05 Sept 1989
Dyna Foods Pvt. Ltd., Dharwar Vs Fakirappa and others
Karnataka High Court · AIR 1990 Kar 113 : (1989) ILR (Kar) 3125 : (1989) 2 KarLJ 377
Karnataka Village Offices Abolition Act, 1961 — Section 20, 5, 5 (3), 5 (4), 7
High Courts05 Sept 1989
Jaganmohan Rao Vs State of Karnataka
Karnataka High Court · (1989) 3 KarLJ 446
Karnataka Police Act, 1963 — Section 92(1)(O)
High Courts01 Sept 1989
Mariappa Vs State of Karnataka and Others
Karnataka High Court · (1991) CriLJ 1167 : (1989) 3 KarLJ 414
Constitution of India, 1950 — Article 19, 226, 31Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 165 (2)Essential Commodities Act, 1955 — Section 3, 6 A
High Courts01 Sept 1989
Narayana Beer Naik and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 30
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47
High Courts01 Sept 1989
Chikkappa Tirukappa Vs Kakol Mandal Panchayat and Others
Karnataka High Court · (1989) 3 KarLJ 332
Karnataka Civil Services Rules, 1958 — Rule 32Karnataka Land Revenue Act, 1964 — Section 195Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(3)
High Courts01 Sept 1989
Commissioner of Income Tax Vs Nippon Electronics (India) Pvt. Ltd.
Karnataka High Court · (1990) 81 CTR 24 : (1990) 181 ITR 518 : (1990) 1 KarLJ 8 : (1990) 51 TAXMAN 187
Income Tax Act, 1961 — Section 148, 80 J, 80 J (1), 80 J (4) (ii)
High Courts01 Sept 1989
S.I. Myadar Vs Registrar, Karnataka University
Karnataka High Court · (1989) 3 KarLJ 543
Karnataka Civil Services Rules, 1958 — Rule 101
High Courts01 Sept 1989
E.M.V. Muthappan Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1990) 88 CTR 169 : (1989) ILR (Kar) 3517 : (1990) 184 ITR 161
Karnataka Agricultural Income Tax Rules, 1957 — Rule 9 (c)Mysore Agricultural Income Tax Act, 1957 — Section 26 (4), 3, 7
High Courts29 Aug 1989Dismissed
A.R. Somasekhar Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 672 : (1989) 2 KarLJ 402
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9
High Courts29 Aug 1989
Mallappa Basappa Baragi Vs Vijaya Bank and Another
Karnataka High Court · (1989) 2 KarLJ 368
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts28 Aug 1989Dismissed
Krishna Murthy Setty Vs Karnataka Housing Board
Karnataka High Court · (1989) ILR (Kar) 3479
Karnataka Housing Board Act, 1962 — Section 72
High Courts28 Aug 1989Dismissed
Special Land Acquisition Officer Vs Gurusangappa
Karnataka High Court · (1990) ILR (Kar) 89 : (1990) 1 KarLJ 165
Land Acquisition (Amendment) Act, 1984 — Section 23 (2), 28Land Acquisition Act, 1894 — Section 18, 30
High Courts28 Aug 1989
K. Chikkalingaiah Vs Deputy Commissioner, Mandya and Others
Karnataka High Court · (1989) 3 KarLJ 286
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3