High Courts28 Mar 1989Allowed
Janardhan Jog Vs Srikrishna
Karnataka High Court · (1989) ILR (Kar) 1895 : (1989) 3 KarLJ 65
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,005 of 2,387
High Courts28 Mar 1989
Mrs. Gladys D''souza and Others Vs Land Tribunal, Mudigere Tq. and Others
Karnataka High Court · (1989) 2 KarLJ 102
Karnataka Land Reforms Act, 1961 — Section 66
High Courts27 Mar 1989
H.N. Krishnappa and Others Vs Bangalore University
Karnataka High Court · (1989) 3 KarLJ 550
High Courts23 Mar 1989
M.D. Farooq Vs State of Karnataka
Karnataka High Court · (1990) CriLJ 286 : (1990) ILR (Kar) 161 : (1989) 1 KarLJ 346
Criminal Procedure Code, 1973 (CrPC) — Section 374, 397Penal Code, 1860 (IPC) — Section 279, 338
High Courts23 Mar 1989
Noorunnisa Begum Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (1989) 2 KarLJ 270
Karnataka General Clauses Act, 1899 — Section 5(2)Motor Vehicles Act, 1939 — Section 68f(1d)
High Courts22 Mar 1989Allowed
Chikkanarasaiah Vs Tirupataiah
Karnataka High Court · (1989) ILR (Kar) 1520
Karnataka Village Offices Abolition Act, 1961 — Section 5 (3), 7Transfer of Property Act, 1882 — Section 43
High Courts22 Mar 1989
S.M. Mahadeva Vs Bangalore Development Authority and Others
Karnataka High Court · (1989) 3 KarLJ 352
Constitution of India, 1950 — Article 226
High Courts22 Mar 1989
Chikkabalusa K. and Another Vs S. Nagaraju and Another
Karnataka High Court · (1989) 1 KarLJ 309
Karnataka Debt Relief Act, 1976 — Section 3(G) Sec 2(Ii)
High Courts22 Mar 1989Dismissed
K. Chikkabalusa Vs S. Nagaraju
Karnataka High Court · (1989) ILR (Kar) 1268 : (1989) 1 KarLJ 309
Karnataka Debt Relief Act, 1976 — Section 2, 3
High Courts21 Mar 1989Dismissed
Shant Kumar Vs Zherabi
Karnataka High Court · (1989) ILR (Kar) 2418 : (1989) 3 KarLJ 101
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 97
High Courts21 Mar 1989
Madaiah Vs Taluka Magistrate and Spl. Tahsildar, T.N. Purs and Others
Karnataka High Court · (1989) 1 KarLJ 340
Karnataka Debt Relief Act, 1976 — Section 2
High Courts21 Mar 1989Allowed
A.L. Lamba Vs Steel Authority of India Ltd.
Karnataka High Court · (1989) ILR (Kar) 1408
Conduct Discipline and Appeal Rules — Rule 28Industrial Disputes Act, 1947 — Section 2 (s)
High Courts20 Mar 1989
B.T. Ravindranath Punja Vs Commissioner of Income Tax
Karnataka High Court · (1989) 78 CTR 116 : (1989) 179 ITR 243 : (1990) 3 KarLJ 196 : (1989) 46 TAXMAN 165
Income Tax Act, 1961 — Section 171, 263
High Courts20 Mar 1989
State of Karnataka Vs Managing Director, M/s. Wadi Stone Marketing Co. Pvt. Ltd.
Karnataka High Court · (1989) 3 KarLJ 1
Karnataka Civil Courts Act, 1964 — Section 28(3)(B)
High Courts17 Mar 1989
Chamundeswari Dharma Nidhi Vs Agricultural Income Tax Officer and Others
Karnataka High Court · (1989) 80 CTR 10 : (1990) ILR (Kar) 946 : (1990) 181 ITR 139 : (1989) 3 KarLJ 375 : (1990) 50 TAXMAN 138
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2 (15)Mysore Agricultural Income Tax Act, 1957 — Section 12
High Courts15 Mar 1989Dismissed
Channabassavaiah Vs Shivamma
Karnataka High Court · (1990) 1 DMC 196 : (1990) ILR (Kar) 1193 : (1989) 2 KarLJ 257
Hindu Marriage Act, 1955 — Section 7 (2)
High Courts15 Mar 1989
Shamsundar Sales Corporation and Others Vs M/s. Canara Finances (Regd)
Karnataka High Court · (1989) 2 KarLJ 184
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1(5)
High Courts15 Mar 1989
Mohamed Ameer and others Vs Hafeez Khan, and others
Karnataka High Court · AIR 1990 Kar 32 : (1989) ILR (Kar) 1423 : (1989) 1 KarLJ 348
Karnataka Rent Control Act, 1961 — Section 21, 30Specific Relief Act, 1963 — Section 41
High Courts15 Mar 1989
Commissioner of Income Tax Vs Indian Telephone Industries
Karnataka High Court · (1989) 78 CTR 39 : (1989) 179 ITR 129 : (1989) 3 KarLJ 443 : (1989) 45 TAXMAN 430
Income Tax Act, 1961 — Section 80 I
High Courts15 Mar 1989Dismissed
H. Shivappa Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1741 : (1989) 2 KarLJ 295
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 121, 154, 30 (1) (b), 30 A, 54