High Courts27 Jun 1989
T.S. Renukaradhya Vs H.S. Subhash Chandra
Karnataka High Court · (1991) 71 CompCas 441
Karnataka Co-operative Societies Act, 1959 — Section 17 (1) (c), 29 C (1) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,000 of 2,387
High Courts27 Jun 1989
Kadli Dodda Dyamappa Vs Deputy Registrar of Co-op. Societies, Bellary and Others
Karnataka High Court · (1989) 2 KarLJ 274
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 101Karnataka Land Reforms Act, 1961 — Section 44
High Courts27 Jun 1989
Benkosa Baskarasa Kabadi Vs Champabai and Another
Karnataka High Court · (1989) 2 KarLJ 351
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 302
High Courts27 Jun 1989
M.S. Suryanarayana Vs Regional Transport Officer, Bellary and Others
Karnataka High Court · (1989) 3 KarLJ 634
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16
High Courts27 Jun 1989
Mahaveer Co-operative Credit Bank Ltd. and anothers Vs Mohan Bhupal Dorle and others
Karnataka High Court · (1991) 71 CompCas 560
Karnataka Co-operative Societies Act, 1959 — Section 117 (3) (a)
High Courts27 Jun 1989Dismissed
Nrupathunga Nagara Nivasigala Kshemabhivrudhi Sangha Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 734
Bangalore Development Authority Act, 1976 — Section 16
High Courts27 Jun 1989Allowed
B.U. Dalu Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 3076 : (1989) 2 KarLJ 237
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 13Land Acquisition Act, 1894 — Section 64
High Courts26 Jun 1989Allowed
Deelip V. Telisra Vs Government of India
Karnataka High Court · (1989) ILR (Kar) 2344
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Customs Act, 1962 — Section 108
High Courts26 Jun 1989
Venkataraman Laxminarayan Bhat and Others Vs Karnataka Appellate Tribunal and Others
Karnataka High Court · (1989) 2 KarLJ 291
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts26 Jun 1989Dismissed
Shivaji Dondoji Padaki Vs Government of India
Karnataka High Court · (1989) ILR (Kar) 2361
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Constitution of India, 1950 — Article 22 (5)Customs Act, 1962 — Section 108
High Courts23 Jun 1989
Siddappa Sangappa Kotegudd Vs State of Karnataka
Karnataka High Court · (1989) 2 KarLJ 347
Criminal Procedure Code, 1973 (CrPC) — Section 202(1), 482
High Courts23 Jun 1989Allowed
Manval Luis Desouza Vs State of Karnataka
Karnataka High Court · (1990) 2 ACC 418 : (1991) ACJ 479 : (1989) 3 KarLJ 302
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts22 Jun 1989
Faizunnisa Begum Vs Divisional Commissioner, Gulbarga and Others
Karnataka High Court · (1989) 2 KarLJ 200
Karnataka Municipalities Act, 1964 — Section 302
High Courts22 Jun 1989
Manchegowda Vs Zilla Parishad, Bangalore and another
Karnataka High Court · AIR 1990 Kar 28
Constitution of India, 1950 — Article 226
High Courts21 Jun 1989
Equipment Sales Corporation Vs Asstt. Collector of Customs
Karnataka High Court · (1990) 25 ECC 145 : (1989) 24 ECR 767 : (1989) 43 ELT 256 : (1989) 2 KarLJ 242
Customs Act, 1962 — Section 45
High Courts20 Jun 1989
The Navajeevan Co-operative Housing Society Vs Girish Education and Others
Karnataka High Court · (1989) 2 KarLJ 264
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Karnataka Co-operative Societies Act, 1959 — Section 16
High Courts20 Jun 1989
Sayyad Umar Vs State of Karnataka
Karnataka High Court · (1990) 1 KarLJ 188
Constitution of India, 1950 — Article 226
High Courts20 Jun 1989
K.V. Venkatesh Vs Taluka Executive Magistrate and another
Karnataka High Court · AIR 1990 Kar 86 : (1989) ILR (Kar) 3225 : (1989) 2 KarLJ 81
Constitution of India, 1950 — Article 226
High Courts20 Jun 1989
Veeranna Vs Sumitrabai
Karnataka High Court · (1991) CriLJ 774 : (1990) 1 DMC 49 : (1989) 3 KarLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts19 Jun 1989Dismissed
Venkategowda Vs Shivanegowda and Another
Karnataka High Court · (1989) 06 KAR CK 0011