High Courts14 Mar 1989
Jayadev and Another Vs Secretary, K.L.E. Society and Others
Karnataka High Court · (1989) 3 KarLJ 567
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,006 of 2,387
High Courts13 Mar 1989
Controller of Estate Duty Vs M. Nalini Rao
Karnataka High Court · (1990) 81 CTR 247 : (1990) 183 ITR 523 : (1990) 3 KarLJ 537 : (1990) 50 TAXMAN 10
Estate Duty Act, 1953 — Section 34, 35 (1), 35 (3), 57
High Courts10 Mar 1989
M/s. Kirloskar Electric Co. Ltd., Vs Hubli-dharwar Municipal Corporation, Dharwar and Others
Karnataka High Court · (1989) 1 KarLJ 384
High Courts10 Mar 1989
N. Krishan (Decd. by Legal representative, K. Badrinarayan and Others) Vs Settlement Commission and Others
Karnataka High Court · (1989) 80 CTR 15 : (1990) ILR (Kar) 404 : (1989) 180 ITR 585
Income Tax Act, 1961 — Section 139 (8), 245, 36 (1) (iii)
High Courts09 Mar 1989Dismissed
Deputy Commissioner Vs K.V. Gururaja Rao
Karnataka High Court · (1989) ILR (Kar) 1855 : (1989) 2 KarLJ 84
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 14 (3)
High Courts08 Mar 1989
Commissioner of Gift Tax Vs C.S. Patil
Karnataka High Court · (1989) 78 CTR 194 : (1989) 180 ITR 97 : (1989) 46 TAXMAN 199
Gift Tax Act, 1958 — Section 26 (3)
High Courts08 Mar 1989
K.B. Balakrishna Rai Vs Karnataka State Transport Appellate Tribunal and Another
Karnataka High Court · (1989) 3 KarLJ 393
Motor Vehicles Act, 1939 — Section 48(3)(Xxiii)
High Courts08 Mar 1989
M.S. Poornima Vs Regional Transport Officer, Mysore.
Karnataka High Court · (1989) 3 KarLJ 369
Karnataka Motor Vehicles Rules, 1963 — Rule 216Motor Vehicles Act, 1939 — Section 32(2)
High Courts03 Mar 1989
Akka Bai and Another Vs Gowrawwa
Karnataka High Court · (1990) 1 KarLJ 57
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts03 Mar 1989
Lakke Gowda, K.B. Vs Commissioner, Bangalore City Corporation and Another
Karnataka High Court · (1989) 1 KarLJ 303
Karnataka Municipal Corporation Act, 1976 — Section 90(4)
High Courts03 Mar 1989
M/s. Anand Enterprises, Bangalore and others Vs Syndicate Bank, Bangalore
Karnataka High Court · AIR 1990 Kar 175 : (1990) ILR (Kar) 745 : (1989) 2 KarLJ 117
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 8, 9
High Courts02 Mar 1989Allowed
Dr. M. Srinivas Vs Corporation of the City of Bangalore
Karnataka High Court · (1989) ILR (Kar) 1166 : (1989) 1 KarLJ 357
Karnataka Municipal Corporations Act, 1976 — Section 27, 462, 463
High Courts02 Mar 1989Dismissed
Rajasekhar Vs Chandrakant Veerabhadrappa Desai
Karnataka High Court · (1989) ILR (Kar) 1829 : (1989) 2 KarLJ 37
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14 (3), 23
High Courts01 Mar 1989
Special Land Acquisition Officer Vs Gundappagowda
Karnataka High Court · (1990) ILR (Kar) 1585
Land Acquisition Act, 1894 — Section 16, 18, 4 (1), 9
High Courts01 Mar 1989Dismissed
M. Papanna Vs Hon''ble Chief Justice
Karnataka High Court · (1989) ILR (Kar) 1328 : (1989) 2 KarLJ 372
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 74, 76
High Courts28 Feb 1989
Hanumanthasastri Mahadevasastri Puranik and Another Vs Madhava Rao and Others
Karnataka High Court · (1989) 1 KarLJ 405
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6a(1)
High Courts28 Feb 1989
Balappa Vs Special Land Acquisition Officer, Upper Krishna Project
Karnataka High Court · (1989) 2 KarLJ 97
Land Acquisition Act, 1894 — Section 18
High Courts28 Feb 1989Dismissed
Someshwar Vs Narayan Govind Hegde and Others
Karnataka High Court · (1989) 02 KAR CK 0005
High Courts25 Feb 1989
Tharamandalpet House Building Co Operative Society Ltd., Vs The Bangalore Development Authority and Others
Karnataka High Court · (1989) 2 KarLJ 1
Constitution of India, 1950 — Article 226
High Courts25 Feb 1989
R.C. Puttaiah Vs The Deputy Commissioner and Others
Karnataka High Court · (1989) 2 KarLJ 9