High Courts17 Jul 1989
M.G. Kalegowda Vs Asst. Commissioner, Chickmagalur and Others
Karnataka High Court · (1990) 1 KarLJ 53
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 1,999 of 2,387
High Courts17 Jul 1989
Malleshappa Yellappa Kokar Vs V.B. Kolkar and Sons and others
Karnataka High Court · AIR 1991 Kar 3
High Courts13 Jul 1989
H. Sadananda Shetty Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 289
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 182
High Courts13 Jul 1989Dismissed
H.A. Jayaram Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2277 : (1989) 2 KarLJ 161
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3 (1) (b), 5
High Courts13 Jul 1989Allowed
Ramayan Singh Vs Vijayalaxmi
Karnataka High Court · (1990) CivCC 225 : (1990) 1 DMC 437 : (1989) 2 KarLJ 507
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11
High Courts12 Jul 1989
Channaveerappala Dodda Halappa @ Channaveeregowda Vs Land Valuation Officer-cum-Sale Officer
Karnataka High Court · (1990) ILR (Kar) 1660 : (1989) 2 KarLJ 534
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Rules, 1960 — Rule 41, 41 (3)
High Courts07 Jul 1989
K. Sp. V. Shanmugam Vs Maharashtra State Co-operative Cotton Growers Marketing Federation Ltd. and another
Karnataka High Court · (1991) 70 CompCas 38
Companies Act, 1956 — Section 398, 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 22, 25
High Courts05 Jul 1989
Hassan Sab Vs State of Karnataka
Karnataka High Court · (1990) CriLJ 2242
Penal Code, 1860 (IPC) — Section 325, 326
High Courts04 Jul 1989
Seenappa Vs State of Karnataka
Karnataka High Court · (1989) 3 KarLJ 406
Penal Code, 1860 (IPC) — Section 304a
High Courts04 Jul 1989
D. Shivalingappa Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 196
High Courts04 Jul 1989
Vishwabharathi House Building Co-operative Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (1989) 3 KarLJ 434
Bangalore Development Authority Act, 1976 — Section 32
High Courts04 Jul 1989
P. Rajasekharappa Vs Commissioner, Corporation of the City of Bangalore
Karnataka High Court · (1989) ILR (Kar) 3234
High Courts03 Jul 1989Allowed
Aktar Sakeena Vs Government of India
Karnataka High Court · (1989) ILR (Kar) 2373
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)
High Courts30 Jun 1989Allowed
United India Insurance Co. Vs Balasubramanyam
Karnataka High Court · (1990) 2 ACC 569 : (1990) ACJ 736 : (1990) ILR (Kar) 483
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110 D, 96 (2)
High Courts30 Jun 1989
Laxman Jarakiholi Vs State of Karnataka
Karnataka High Court · (1989) 3 KarLJ 581
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts29 Jun 1989
Gowramma Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 235
High Courts28 Jun 1989Dismissed
Shri Nithyananda Electrical Co-operative Society Ltd. Vs Joint Registrar of Co-operative Societies
Karnataka High Court · (1990) ILR (Kar) 665 : (1989) 2 KarLJ 356
Constitution of India, 1950 — Article 19, 226Karnataka Co-operative Societies Act, 1959 — Section 4, 7
High Courts28 Jun 1989
B. Gopal Vs Kolar Urban Co-op. Bank Ltd., and Others
Karnataka High Court · (1989) 2 KarLJ 285
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts28 Jun 1989
Sharanappa H.A. Vs Karnataka Electricity Board and Others
Karnataka High Court · (1989) 2 KarLJ 181
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts28 Jun 1989Dismissed
Tumkur Town Veerashiva Co-operative Bank Ltd. Vs H.C. Shyamala and Others
Karnataka High Court · (1993) 78 CompCas 182 : (1990) 1 KarLJ 48
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 176Karnataka Co-operative Societies Act, 1959 — Section 70