High Courts29 May 1989Dismissed
State of Karnataka Vs Basalingappa
Karnataka High Court · (1989) ILR (Kar) 3363 : (1989) 2 KarLJ 189
Constitution of India, 1950 — Article 19 (1), 19 (1) (f), 300A
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,003 of 2,387
High Courts19 May 1989Allowed
N. Gundappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 223 : (1989) 3 KarLJ 425
Constitution of India, 1950 — Article 226Karnataka Lokayukta Act, 1984 — Section 9, 9 (3)
High Courts04 May 1989
Mahadevaiah Vs Deputy Commissioner, Tumkur and Others
Karnataka High Court · (1989) 2 KarLJ 138
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 12(1)(Iii)
High Courts29 Apr 1989Dismissed
General Secretary, Linguistic Minorities Protection Committee Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1595
Constitution of India, 1950 — Article 14, 19 (1) (g), 29, 30, 350AGrant-In-aid Code for Primary Schools, 1969 — Rule 12, 12 (1), 12 (2)Karnataka High Court Act, 1961 — Section 9
High Courts21 Apr 1989
Oriental Fire and General Insurance Company Ltd. Vs Sree Sathyanayana Transport
Karnataka High Court · (1989) ACJ 1160
Carriers Act, 1865 — Section 9
High Courts21 Apr 1989
Boranna Vs M.A. Chandra Raju
Karnataka High Court · AIR 1990 Kar 121 : (1989) ILR (Kar) 2095 : (1989) 2 KarLJ 131
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 114Karnataka Rent Control Act, 1961 — Section 21, 50 (1)
High Courts21 Apr 1989Allowed
Manohar Bondade Vs District Magistrate
Karnataka High Court · (1989) ILR (Kar) 2232 : (1989) 2 KarLJ 499
Cinematograph Act, 1952 — Section 7Karnataka Cinemas (Regulation) Act, 1964 — Section 16, 17Karnataka Entertainment Tax Act, 1958 — Section 13
High Courts21 Apr 1989Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Sree Sathyanarayana Transport
Karnataka High Court · (1990) ILR (Kar) 1286 : (1989) 2 KarLJ 129
Carriers Act, 1865 — Section 9
High Courts20 Apr 1989Dismissed
Dr. K. Chowdappa Vs State of Karnataka
Karnataka High Court · (1990) ILR (Kar) 798 : (1989) 3 KarLJ 512
Karnataka Lokayukta Act, 1984 — Section 7 (2A), 9, 9 (3), 9 (5)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14A (1)
High Courts20 Apr 1989
Srikanta Datta Narasimharaja Wadiyar Vs Sri Venkateswara Real Estate Enterprises (Pvt.) Ltd. and others
Karnataka High Court · (1991) 72 CompCas 211
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 397, 398, 402
High Courts19 Apr 1989Allowed
Vijaya Enterprises Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1507 : (1990) 3 KarLJ 13
Constitution of India, 1950 — Article 226Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 15, 16, 17
High Courts19 Apr 1989
N. Ramalingaiah Vs Government of India and Others
Karnataka High Court · (1989) 2 KarLJ 142
Karnataka Rice Procurement (Levy) Order, 1984 — Rule 8(4)
High Courts17 Apr 1989
Bhagyalakshmi Wine Stores and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 326
Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 3Karnataka Excise Act, 1965 — Section 3
High Courts17 Apr 1989
Jain Book Manufacturers Vs Commercial Tax Officer, IV Circle, Hubli and Others
Karnataka High Court · (1989) 2 KarLJ 317 : (1989) 75 STC 126
Karnataka Sales Tax Act, 1957 — Section 12 A, 6 B, 8 A
High Courts12 Apr 1989
G. Hampamma Vs Kartigi Sajjivalada Kalingappa and Another
Karnataka High Court · AIR 1990 Kar 128 : (1989) ILR (Kar) 2764 : (1989) 2 KarLJ 523
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 100, 103Registration Act, 1908 — Section 58Transfer of Property Act, 1882 — Section 54
High Courts11 Apr 1989
Nanjanayaka and Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 97 : (1989) 2 KarLJ 202
Constitution of India, 1950 — Article 14, 19, 300A, 301Mines and Mineral (Development and Regulation) Act, 1957 — Section 15, 16, 19, 3, 4
High Courts10 Apr 1989
Commissioner of Income Tax Vs Amco Batteries Ltd.
Karnataka High Court · (1993) 203 ITR 614
Income Tax Act, 1961 — Section 256 (1), 40 A (5)
High Courts10 Apr 1989
Vijayvikram College of Engineering, Bangalore Vs Deputy Educational Adviser, Ministry of Human Resources Development, New Delhi and others
Karnataka High Court · AIR 1990 Kar 29 : (1989) 3 KarLJ 338
Constitution of India, 1950 — Article 226University Grants Commission Act, 1956 — Section 22, 23, 24, 3
High Courts10 Apr 1989Allowed
K.L. Madhusudhan Vs Secretary, KEB.
Karnataka High Court · (1990) ILR (Kar) 1182 : (1989) 3 KarLJ 537
Constitution of India, 1950 — Article 226, 227Karnataka Electricity Board Employees Service Regulations — Regulation 47B, 47D
High Courts06 Apr 1989
M.L. Narasimha Gupta Vs Commercial Tax Officer, I Circle, Bangalore and Others
Karnataka High Court · (1989) 2 KarLJ 353 : (1989) 75 STC 154
Karnataka Land Revenue Rules, 1966 — Rule 112Karnataka Sales Tax Act, 1957 — Section 20