High Courts03 Jun 1989
Ramkumar Mills P. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1989) 78 CTR 141 : (1989) 180 ITR 464 : (1989) 2 KarLJ 424
Income Tax Act, 1961 — Section 22, 256 (1)Wealth Tax Act, 1957 — Section 2 (m)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,002 of 2,387
High Courts03 Jun 1989
Ramkumar Mills (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1989) 47 TAXMAN 125
High Courts03 Jun 1989
Hind Art Press, Mangalore Vs E.S.I. Corporation and Another
Karnataka High Court · (1990) 1 ACC 127 : (1989) 59 FLR 778 : (1989) ILR (Kar) 2001 : (1989) 2 KarLJ 227 : (1990) 2 LLJ 195
Employees State Insurance Act, 1948 — Section 2 (22), 75, 82 (2)Factories Act, 1948 — Section 51
High Courts03 Jun 1989Dismissed
A.R. Badarinarayana Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2016 : (1989) 2 KarLJ 610
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 17 (1), 26 D, 4, 5, 6
High Courts02 Jun 1989Dismissed
S. Harinatha Reddy Vs Bangalore University
Karnataka High Court · (1990) ILR (Kar) 457 : (1989) 3 KarLJ 25
Karnataka State Universities Act, 1976 — Section 27 (c), 27 (k), 39 (1), 39 (2)
High Courts02 Jun 1989Dismissed
K. Venkatachiapathy Setty Vs K. Radhakrishna Setty
Karnataka High Court · (1989) ILR (Kar) 2062
Limitation Act, 1963 — Section 14, 54Registration Act, 1908 — Section 71, 72, 73
High Courts01 Jun 1989
Giridharilal and Others Vs Pratap Rai Mehta and Another
Karnataka High Court · (1989) ILR (Kar) 2491 : (1989) 2 KarLJ 109
Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 424, 482Penal Code, 1860 (IPC) — Section 120 B, 403, 417, 420, 465
High Courts01 Jun 1989
Gurappa Kodli and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 523
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 135(3)
High Courts31 May 1989
Purushotham Pandit Kher Vs Special Deputy Commissioner (Spl. L.A.O.)
Karnataka High Court · (1989) ILR (Kar) 2042
Land Acquisition Act, 1894 — Section 18, 4 (1), 54, 9
High Courts31 May 1989Allowed
Onkarappa Vs Sanna Neelappa
Karnataka High Court · (1990) ILR (Kar) 727 : (1990) 1 KarLJ 54
Mysore Land Revenue Rules, 1960 — Rule 43A (3)
High Courts31 May 1989
Regional Director, ESI Corporation Vs S. Saravanam
Karnataka High Court · (1990) 60 FLR 165 : (1989) ILR (Kar) 3559 : (1990) 1 KarLJ 12 : (1991) 2 LLJ 494
Employees State Insurance Act, 1948 — Section 54 A (2) (i), 82 (2)
High Courts31 May 1989
Mahadevappa Yelavattiurs Poojar Vs Labour Enforcement Officer (Central), Government of India, Mangalore
Karnataka High Court · (1994) 4 KarLJ 523
Criminal Procedure Code, 1973 (CrPC) — Section 179Minimum Wages (Central) Rules, 1950 — Rule 21(4A)
High Courts31 May 1989
N. Subba Raju Vs H.S. Nagaraj and Others
Karnataka High Court · (1989) 2 KarLJ 116
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts31 May 1989
Channabasappa Honakerappa Belaladavar Vs S.H. Bhimakkanavar
Karnataka High Court · (1989) ILR (Kar) 1879 : (1989) 2 KarLJ 44
Contempt of Courts Act, 1971 — Section 15 (1), 15 (2)
High Courts31 May 1989
Gangadhara Shetty Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2199
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 302, 304, 306, 337Probation of Offenders Act, 1958 — Section 4
High Courts31 May 1989
Basavantappa Basappa Bannihalli and Another Vs Shankarappa Marigallappa Bannihalli
Karnataka High Court · (1990) CriLJ 360 : (1989) 2 KarLJ 95
Criminal Procedure Code, 1973 (CrPC) — Section 202, 397, 401, 468Penal Code, 1860 (IPC) — Section 323, 447
High Courts30 May 1989
A. Narayan Vs Special Land Acquisition Officer and Another
Karnataka High Court · (1989) 2 KarLJ 374
Land Acquisition Act, 1894 — Section 28
High Courts30 May 1989
Ganapathy Subraya Bhat and Others Vs Deputy Commissioner, Uttara Kannada and Another
Karnataka High Court · (1989) 3 KarLJ 625
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4
High Courts30 May 1989Dismissed
Sunanda Kom Vittal Pai Vs Mukund Srinivas Shanbhat
Karnataka High Court · (1989) ILR (Kar) 2676 : (1989) 2 KarLJ 364
Succession Act, 1925 — Section 213, 213 (1), 276
High Courts30 May 1989Allowed
Sanna Beere Gowda Vs Tahsildar
Karnataka High Court · (1990) ILR (Kar) 717 : (1989) 2 KarLJ 245
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7