High Courts16 Jan 1989
Seshagiri Rao, C.N. Vs Commissioner, Bangalore City Corporation and Others
Karnataka High Court · (1989) 1 KarLJ 168
Karnataka Municipal Corporation Act, 1976 — Section 147
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,010 of 2,387
High Courts16 Jan 1989
Commissioner of Income Tax Vs A.B. Kakatkar
Karnataka High Court · (1993) 202 ITR 301
Income Tax Act, 1961 — Section 256 (1)
High Courts11 Jan 1989
Mudde Gowda Vs Deputy Commissioner, Mandya and Others
Karnataka High Court · (1989) 2 KarLJ 124
Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 4, 7
High Courts09 Jan 1989
Hajee Abdulla Sait Vs Commissioner of Income Tax
Karnataka High Court · (1989) 78 CTR 162 : (1989) 177 ITR 71 : (1989) 47 TAXMAN 270
Government of India Act, 1935 — Section 213Mysore Cutchi Memons Act, 1943 — Section 2, 3
High Courts05 Jan 1989
Ramanna Vs M/s. Karnataka State Finance Corporation and Another
Karnataka High Court · (1989) 1 KarLJ 207
State Financial Corporations Act, 1951 — Section 29
High Courts04 Jan 1989
Hameed and Hameed Enterprises Vs Nicky''s Parlour
Karnataka High Court · (1989) ILR (Kar) 835
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 144, 151Karnataka Rent Control Act, 1961 — Section 21
High Courts03 Jan 1989
M.G. Automobiles, Bellary and etc. Vs Karnataka State Transport Authority, Bangalore and others
Karnataka High Court · AIR 1990 Kar 151
Motor Vehicles Act, 1939 — Section 2, 45 (2), 63 (1), 68 F (1D), 68 F (2)
High Courts17 Dec 1988Dismissed
Siddalingiah Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 2311
Constitution of India, 1950 — Article 226, 227Darkhast Rules — Rule 43 (8)
High Courts16 Dec 1988
S.R. Anjan Setty Vs Government of Karnataka and Another
Karnataka High Court · (1989) 1 KarLJ 95
Criminal Procedure Code, 1973 (CrPC) — Section 248Essential Commodities Act, 1955 — Section 6 A, 6 A (1), 6 B
High Courts16 Dec 1988Allowed
Ramalah Vs Gowdappa
Karnataka High Court · (1989) ILR (Kar) 962
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94
High Courts15 Dec 1988
A. Ram Mohan Vs Labour Court, Bangalore and Another
Karnataka High Court · (1989) 59 FLR 1 : (1989) 2 LLJ 179
Industrial Disputes Act, 1947 — Section 10 (1), 2 (s), 25 F
High Courts15 Dec 1988
Kallayya Ningayya Hiremath and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 315 : (1989) ILR (Kar) 218 : (1989) 1 KarLJ 444
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68 C, 68 D
High Courts14 Dec 1988Allowed
Naganagouda Vs S. Hanumanthappa
Karnataka High Court · (1989) ILR (Kar) 1244 : (1989) 2 KarLJ 19
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 158 (2)
High Courts14 Dec 1988Allowed
Kapoor Investments (P) Ltd. Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 183
Constitution of India, 1950 — Article 19 (1) (g), 301Karnataka Cinemas (Regulation) Act, 1964 — Section 19 (1) (2), 5 (2)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 7A
High Courts14 Dec 1988Dismissed
Pee Kay Constructions Vs Chandrasekhar Hegde
Karnataka High Court · (1989) ILR (Kar) 241
City of Bangalore Improvement Act, 1945 — Section 505Karnataka Town and Country Planning Act, 1961 — Section 76 M, 81 B, 82 (2)Transfer of Property Act, 1882 — Section 40
High Courts13 Dec 1988
Ramu Vs District and Sessions Judge, Kolar and Others
Karnataka High Court · (1989) ILR (Kar) 3191
Army Act, 1950 — Section 41 (2)
High Courts13 Dec 1988Dismissed
Ashok Vs Tawanappa Siddappa Jakkannavara
Karnataka High Court · (1989) ILR (Kar) 123 : (1988) 3 KarLJ 562
Constitution of India, 1950 — Article 226, 329 (b)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14, 18, 43, 5 (3), 55
High Courts13 Dec 1988
Aswathanarayanappa, A. and Others Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 292
Karnataka Co-operative Societies Act, 1959 — Section 30, 30(1)
High Courts13 Dec 1988
Ub-Mac Batteries Ltd. Vs T. Rajendran and Another
Karnataka High Court · (1989) 59 FLR 239 : (1989) 1 KarLJ 360 : (1990) 1 LLJ 134
Industrial Disputes Act, 1947 — Section 2 (rr), 33 (2) (b)
High Courts12 Dec 1988
Major Obanna Kamma Pedda Vs Union of India and Another
Karnataka High Court · (1988) 3 KarLJ 225
Army Act, 1950 — Section 70