High Courts15 Feb 1989
C.E. Nagarathnamma Vs Abdul Gafoor Sab
Karnataka High Court · (1989) ILR (Kar) 1052 : (1989) 3 KarLJ 82
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 12, 5
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,008 of 2,387
High Courts15 Feb 1989Dismissed
Putta Bhatta N.V. Vs P. Uttamchand
Karnataka High Court · (1989) 02 KAR CK 0002
High Courts14 Feb 1989
Somashekara Desai Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 476
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47(3)
High Courts13 Feb 1989
John Baptis Lobo Vs Boniface Felix Lobo and Others
Karnataka High Court · (1989) 2 KarLJ 42
High Courts13 Feb 1989
Canara Bank Vs K.S. Kushalappa and others
Karnataka High Court · AIR 1990 Kar 145
Civil Procedure Code, 1908 (CPC) — Section 34 (1)
High Courts13 Feb 1989
Canara Bank Vs K.S. Kushalappa and Others
Karnataka High Court · (1989) 66 CompCas 122
Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)
High Courts13 Feb 1989
C. Mohammed Nasarulla Sheriff Vs Regional Transport Authority, Chitradurga and Others
Karnataka High Court · (1989) 3 KarLJ 42
Motor Vehicles Act, 1939 — Section 68f, 68f(1d)
High Courts10 Feb 1989Allowed
Thimmegowda Vs Dyavegowda
Karnataka High Court · (1989) ILR (Kar) 1942 : (1989) 2 KarLJ 41
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, Order 12 Rule 2, Order 41 Rule 27
High Courts09 Feb 1989Dismissed
Ameer Vs Chandrasekharappa
Karnataka High Court · (1989) ILR (Kar) 2408
Evidence Act, 1872 — Section 92Karnataka Stamp Act, 1957 — Section 32
High Courts09 Feb 1989
N.K. Basheer Ahamed Vs State of Karnataka and Another
Karnataka High Court · (1989) 2 KarLJ 260
Karnataka Land Revenue Act, 1964 — Section 91
High Courts09 Feb 1989
V.S. Norti and Others Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 943
Criminal Procedure Code, 1973 (CrPC) — Section 438, 458Penal Code, 1860 (IPC) — Section 302, 330
High Courts08 Feb 1989
Patel Byrappa and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 283 : (1989) 1 KarLJ 375
High Courts08 Feb 1989
K. Ravindra Devadiga Vs Sebastian Britto
Karnataka High Court · AIR 1989 Kar 280
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts08 Feb 1989
Kondapalli Subbanna Vs The Managing Director and Another
Karnataka High Court · (1989) 2 KarLJ 25
Karnataka Co-operative Societies Act, 1959 — Section 70(2)(D)
High Courts08 Feb 1989
C.S. Shyamala Vs C.S. Srikantaiah
Karnataka High Court · AIR 1990 Kar 146 : (1989) 1 KarLJ 381
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts08 Feb 1989
A. Ramesh Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 1695 : (1989) 1 KarLJ 207
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Police Act, 1963 — Section 92 (1) (r)
High Courts07 Feb 1989Dismissed
Soudager Abdul Rahim Vs Soudager Gulam Rasool
Karnataka High Court · (1989) ILR (Kar) 830
High Courts07 Feb 1989
S.N. Ramachandra Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 249
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts03 Feb 1989
Karnataka State Financial Corporation Vs Patil Dyes and Chemicals (P.) Ltd. and others, Electromobiles India Ltd. and Kabini Papers Ltd.
Karnataka High Court · (1991) 70 CompCas 86
Companies Act, 1956 — Section 2 (11) ; 46 (2), 231, 391, 443, 444State Financial Corporations Act, 1951 — Section 29
High Courts03 Feb 1989
H. Hombaiaiah Vs Zilla Parishad
Karnataka High Court · (1989) ILR (Kar) 816
Administrative Tribunals Act, 1985 — Section 15 (1), 15 (2)Constitution of India, 1950 — Article 226