High Courts15 Jun 1989
State of Karnataka Vs D.S. Krishna Murthy
Karnataka High Court · (1989) 3 KarLJ 432
Essential Commodities Act, 1955 — Section 6c
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,001 of 2,387
High Courts15 Jun 1989
J. Bhawarilal Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (1989) 2 KarLJ 198
Karnataka Municipal Corporation Act, 1976 — Section 299
High Courts15 Jun 1989Allowed
T. Ramachandra Rao Vs Divisional Commissioner
Karnataka High Court · (1990) ILR (Kar) 778 : (1989) 3 KarLJ 318
Mysore Village Panchayats and Local Boards Act, 1959 — Section 182, 182 (2), 182 (3), 183 (a)
High Courts14 Jun 1989
Basavanthappa Dasharathappa Basthi Vs Land Tribunal
Karnataka High Court · (1990) ILR (Kar) 889
Karnataka Land Reforms Act, 1961 — Section 48 A (3), 48 A (4), 48 A (5)
High Courts14 Jun 1989
H.M. Krishna Murthy Vs Deputy Commissioner, Chickmagalur and Other
Karnataka High Court · (1989) 2 KarLJ 253
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5(8)
High Courts14 Jun 1989
B.N. Ramesh Vs Town Municipality, Arsikere and Others
Karnataka High Court · (1989) 3 KarLJ 510
Karnataka Municipalities Act, 1964 — Section 306(1)
High Courts14 Jun 1989Allowed
D. Shakuntala Vs D.P. Sharma
Karnataka High Court · (1989) ILR (Kar) 2215 : (1989) 2 KarLJ 172
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1)
High Courts13 Jun 1989
Manasa Nursing Home and Laboratory Vs Town Municipal Council, Thirthahalli and Another
Karnataka High Court · (1989) 2 KarLJ 236
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 83
High Courts13 Jun 1989
A.H. Thimmappa Vs T.H. Ramiah
Karnataka High Court · (1989) ILR (Kar) 2112 : (1989) 2 KarLJ 148
Constitution of India, 1950 — Article 46Karnataka Debt Relief Act, 1976 — Section 4Transfer of Property Act, 1882 — Section 58 (c)
High Courts12 Jun 1989
B.N. Suryanarayana Shetty Vs Chief Secretary, Zilla Parishad, Bangalore Rural District and Others
Karnataka High Court · (1989) 3 KarLJ 331
Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3
High Courts12 Jun 1989
Niranjan Provision Stores and Others Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 249
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65(2a)(Ia)
High Courts09 Jun 1989
Puttakamaiah Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 79 : (1990) ILR (Kar) 1265 : (1989) 2 KarLJ 521
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts08 Jun 1989
K. Purushothama Shenoy Vs Tahsildar, Puttur Taluk and Others
Karnataka High Court · (1989) 2 KarLJ 252
Karnataka Debt Relief Act, 1976 — Section 3(B)
High Courts08 Jun 1989
S. Ramesh and etc. Vs The Selection Committee for Admission to M.B.B.S. Course, Bangalore and others
Karnataka High Court · AIR 1990 Kar 36 : (1989) 2 KarLJ 192
Karnataka Medical Colleges (Selection of Candidates for Admission to First MBBS) Rules, 1987 — Rule 4 (2), 5
High Courts07 Jun 1989
Gopalakrishna Nelli Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 312
Constitution of India, 1950 — Article 226Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provision) Rules, 1966 — Rule 39
High Courts06 Jun 1989
Kabbu Belegarara Horata Samithi and Another Vs The State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 275
Karnataka Co-operative Societies Act, 1959 — Section 27(1)
High Courts06 Jun 1989
M. Jagannath Vs Divisional Commissioner and Others
Karnataka High Court · (1989) 3 KarLJ 288
Karnataka Municipalities Act, 1964 — Section 322
High Courts06 Jun 1989
V. Roja Srinivasalu Vs Universal Finance Corporation and Others
Karnataka High Court · (1992) 73 CompCas 403 : (1990) ILR (Kar) 1697
Limitation Act, 1963 — Section 22
High Courts06 Jun 1989
V.Lakkanna (since deceased by his L.Rs.) and others Vs Land Acquisition Officer and others
Karnataka High Court · AIR 1990 Kar 192
Constitution of India, 1950 — Article 133, 134ALand Acquisition Act, 1894 — Section 18, 3, 30, 31
High Courts05 Jun 1989
Shivanna Vs Tahsildar, T. N. Pura Taluk and Others
Karnataka High Court · (1989) 3 KarLJ 631
Karnataka Debt Relief Act, 1976 — Section 4(C)(Ii)