COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 1,998 of 2,387

High Courts08 Aug 1989

Ram Narayan Sah Prabhat, Bangalore and others Vs Bangalore University Bangalore and others

Karnataka High Court · AIR 1990 Kar 39 : (1989) ILR (Kar) 3253 : (1989) 2 KarLJ 438

Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 12 (5), 37, 38, 62

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High Courts04 Aug 1989

D. Basavaraju Vs Chief Secretary, Tumkur Zilla Parishad and Others

Karnataka High Court · (1989) 3 KarLJ 590

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 49

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High Courts04 Aug 1989Allowed

Mahadevaiah Vs Sales Officer

Karnataka High Court · (1989) 3 KarLJ 450

Civil Procedure Code, 1908 (CPC) — Section 80Karnataka Co-operative Societies Act, 1959 — Section 125

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High Courts04 Aug 1989

Chief Secretary Vs Gopal Ramachandra Nadgouda

Karnataka High Court · (1989) ILR (Kar) 3371 : (1989) 2 KarLJ 406

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32

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High Courts02 Aug 1989

Khatunbi Vs Deputy Commissioner, Bijapur and Others

Karnataka High Court · (1989) 3 KarLJ 397

Karnataka Debt Relief Act, 1976 — Section 14

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High Courts01 Aug 1989Allowed

Hombamma Vs Kempamma

Karnataka High Court · (1989) ILR (Kar) 3395 : (1989) 2 KarLJ 369

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17 (1)Constitution of India, 1950 — Article 136

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High Courts31 Jul 1989

M. Virupaksha Gowda and Another Vs State of Karnataka and Others

Karnataka High Court · (1989) 3 KarLJ 384

Constitution of India, 1950 — Article 226

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High Courts31 Jul 1989

B.S. Viswanath Vs Smt. Chandika ben J. Mehta and Others

Karnataka High Court · AIR 1990 Kar 142 : (1989) ILR (Kar) 3245 : (1989) 2 KarLJ 398

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6

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High Courts31 Jul 1989Allowed

Rajesh Joshi Vs Pre-University Board

Karnataka High Court · (1990) ILR (Kar) 723 : (1989) 2 KarLJ 345

Two Year Pre-University Course Regulations, Course of Study and Scheme of Examinations & Syllabus, 1974 — Regulation 10, 11

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High Courts28 Jul 1989

M. Papanna Vs The Hon''ble Chief Justice and Others

Karnataka High Court · (1989) 2 KarLJ 372

Constitution of India, 1950 — Article 14

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High Courts28 Jul 1989

Victory Glass and Industries Ltd. Vs Collector of C. Ex.

Karnataka High Court · (1990) 25 ECC 72 : (1992) 41 ECR 317 : (1990) 47 ELT 540 : (1989) ILR (Kar) 3302 : (1989) 2 KarLJ 484

Criminal Procedure Code, 1973 (CrPC) — Section 165Customs Act, 1962 — Section 105 (c), 2, 2 (34)

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High Courts27 Jul 1989

Basavareddy Ranga Reddy Yavagal and Others Vs State of Karnataka and Another

Karnataka High Court · (1989) 3 KarLJ 591

Karnataka Co-operative Societies Act, 1959 — Section 29

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High Courts27 Jul 1989

Kundeera Ponnappa Vs H.S.Vasu and Others

Karnataka High Court · (1989) 3 KarLJ 399

Coorg Land Revenue Regulations, 1899 — Rule 122(2)(A)

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High Courts26 Jul 1989

Visveswaraya Iron and Steel Ltd. Vs Dynacraft Machine Co. Ltd.

Karnataka High Court · (1990) ILR (Kar) 1831 : (1989) 2 KarLJ 567

Arbitration Act, 1940 — Section 32 (1), 34, 37, 9

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High Courts26 Jul 1989

M.V. Latha and others Vs State of Karnataka and others

Karnataka High Court · AIR 1990 Kar 81 : (1989) ILR (Kar) 2682

Constitution of India, 1950 — Article 14, 29 (1), 30 (1)

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High Courts21 Jul 1989

Coffee Board Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 3506 : (1990) 3 KarLJ 507

Central Sales Tax Act, 1956 — Section 2, 5, 5 (1)Constitution of India, 1950 — Article 286 (1) (b)

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High Courts21 Jul 1989

The Spl. Land Acquisition Officer and another Vs L.K. Sunthakar and others

Karnataka High Court · AIR 1990 Kar 275 : (1989) ILR (Kar) 2272 : (1989) 2 KarLJ 395

Karnataka Civil Courts Act, 1964 — Section 19

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High Courts20 Jul 1989

Gandhi Vidya Shala Educational Trust Vs State of Karnataka and Others

Karnataka High Court · (1989) 2 KarLJ 416

Constitution of India, 1950 — Article 226

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High Courts19 Jul 1989

Percy Pinto Vs R.T.A.D.K., Mangalore and others

Karnataka High Court · AIR 1990 Kar 117

Motor Vehicles Act, 1988 — Section 71, 74, 80

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High Courts17 Jul 1989

Veerabhadrappa Vs State of Karnataka

Karnataka High Court · (1990) 2 ACC 287

Motor Vehicles Act, 1988 — Section 89 BPenal Code, 1860 (IPC) — Section 279, 338

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