High Courts06 Apr 1989
A.P. Gopalakrishnan Vs Secretary, K.S.T.A. and Another
Karnataka High Court · (1989) 3 KarLJ 606
Motor Vehicles Act, 1939 — Section 62
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,004 of 2,387
High Courts06 Apr 1989Dismissed
K.C. Saree Emporium Vs Achal Chand K. Kothari
Karnataka High Court · (1989) ILR (Kar) 1981
Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28
High Courts05 Apr 1989
Akka Bai and Another Vs Gowrawwa
Karnataka High Court · (1991) 4 KarLJ 756
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Limitation Act, 1963 — Article 137
High Courts05 Apr 1989
Kallappa Yashwant Patil and Others Vs State of Karnataka and Another
Karnataka High Court · (1989) 3 KarLJ 638
Constitution of India, 1950 — Article 226
High Courts05 Apr 1989
N.A. Gopala Gowda and Another Vs N.A. Ningegowda and Others
Karnataka High Court · (1989) 3 KarLJ 402
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts05 Apr 1989
Akka Bai and another Vs Gowrawwa
Karnataka High Court · AIR 1990 Kar 278 : (1991) 4 KarLJ 756
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, 146
High Courts05 Apr 1989
B.A. Bhat Vs Syndicate Bank and Others
Karnataka High Court · (1990) 1 LLJ 266
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226
High Courts04 Apr 1989
M.S. Nagaraja Rao Vs Special Deputy Commissioner, Bangalore and another
Karnataka High Court · AIR 1990 Kar 35 : (1990) ILR (Kar) 877
Karnataka Rent Control Act, 1961 — Section 14, 8 (4)
High Courts04 Apr 1989
KARNATAKA ELECTRICITY BOARD EMPLOYEES UNION Vs UNION OF INDIA AND OTHERS
Karnataka High Court · (1989) 78 CTR 42 : (1989) 179 ITR 521 : (1989) 46 TAXMAN 45
Income Tax Act, 1961 — Section 2 (24)
High Courts04 Apr 1989
India Saree Museum Vs P. Kapurchand and Another
Karnataka High Court · (1992) 73 CompCas 375 : (1989) 2 KarLJ 410
Civil Procedure Code, 1908 (CPC) — Section 115Negotiable Instruments Act, 1881 (NI) — Section 118 (a), 9
High Courts04 Apr 1989
Karnataka Electricity Board Employees'' Union Vs Union of India and Others
Karnataka High Court · (1989) ILR (Kar) 1498 : (1989) 1 KarLJ 323
Income Tax Act, 1961 — Section 2 (24), 4
High Courts03 Apr 1989
Smt. Sarojamma Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 88
Karnataka Village Offices Abolition Act, 1961 — Section 5
High Courts03 Apr 1989
Chikkarangaiah Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1989) 2 KarLJ 240
High Courts02 Apr 1989
Oriental Fire and General Insurance Co. Ltd. Vs Sathyanarayana Transport
Karnataka High Court · (1989) 2 ACC 321 : (1993) 76 CompCas 135
Carriers Act, 1865 — Section 9
High Courts31 Mar 1989
Commissioner of Income Tax Vs K.R. Honnappa (Indl.)
Karnataka High Court · (1989) 180 ITR 660
High Courts31 Mar 1989Dismissed
E. Muniswamappa Vs Kanyakumari
Karnataka High Court · (1989) ILR (Kar) 3083
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58 (1), Order 21 Rule 58 (5), Order 21 Rule 63, 96
High Courts31 Mar 1989Dismissed
Sri Gowrishankara Swamigalu Vs Sri Siddhaganga Mutt
Karnataka High Court · (1989) ILR (Kar) 1701 : (1989) 2 KarLJ 548
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1R, 104, 107Penal Code, 1860 (IPC) — Section 377
High Courts31 Mar 1989
E. Muniswamappa Vs S. Kanyakumari and Others
Karnataka High Court · (1989) 2 ACC 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 28, Order 21 Rule 58, Order 21 Rule 58 (4), Order 21 Rule 58 (5)
High Courts29 Mar 1989
M/s. Happy Home Builders (Karnataka) Pvt. Ltd. and others, Vs Corporation of the City of Bangalore and others
Karnataka High Court · AIR 1990 Kar 56 : (1989) ILR (Kar) 1430
Karnataka Municipal Corporations Act, 1976 — Section 310
High Courts29 Mar 1989
Smt. Rajamma Vs Chokla Naik and Others
Karnataka High Court · (1989) 2 KarLJ 43