CourtKutchehry.com

COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,009 of 2,387

High Courts31 Jan 1989Dismissed

C. Kannan Vs Returning Officer

Karnataka High Court · (1989) ILR (Kar) 1081 : (1989) 1 KarLJ 409

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the Peoples Act, 1951 — Section 100, 123 (7), 83, 87
Read judgment
High Courts30 Jan 1989Allowed

Mallayya Vs Totayya

Karnataka High Court · (1989) ILR (Kar) 807 : (1989) 1 KarLJ 225

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 151, 2 (9)
Read judgment
High Courts19 Jan 1989

Gopal A.T. Vs K. Hanumanthaiah and Others

Karnataka High Court · (1989) 1 KarLJ 172

Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 154
Read judgment
High Courts18 Jan 1989Dismissed

Gourawwa Vs Laxmibai

Karnataka High Court · (1989) ILR (Kar) 1029 : (1989) 1 KarLJ 302

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a)
Read judgment
High Courts16 Jan 1989Dismissed

Karnataka Bank Ltd. Vs State of Karnataka

Karnataka High Court · (1990) ILR (Kar) 1651 : (1989) 3 KarLJ 609

Constitution of India, 1950 — Article 226, 227Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 18 (3), 6 (1) (a), 6 (1) (b), 7
Read judgment