High Courts09 Dec 1988Allowed
Joseph D''Souza Vs Prescilla Rodrigues
Karnataka High Court · (1990) 1 DMC 151 : (1988) 3 KarLJ 70
Divorce Act, 1869 — Section 22
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,011 of 2,387
High Courts09 Dec 1988
Dada Jinnappa Khot Vs Shivalingappa Ganapati Bellanki
Karnataka High Court · (1989) ILR (Kar) 993 : (1989) 1 KarLJ 377
Limitation Act, 1963 — Section 58
High Courts08 Dec 1988
Aiyaz Pasha Vs Commissioner, Bangalore City Corporation and Another
Karnataka High Court · (1989) 1 KarLJ 161
Karnataka Municipal Corporation Act, 1976 — Section 114
High Courts07 Dec 1988
R. Bhardwaj Vs Chief Commissioner (Admn.) and Others
Karnataka High Court · (1989) 78 CTR 172 : (1990) 182 ITR 149
Income Tax Act, 1961 — Section 132
High Courts07 Dec 1988
Premchand Gupta Vs P. Suryanarayana and Another
Karnataka High Court · (1989) 1 KarLJ 199
Karnataka Rent Control Act, 1961 — Section 21(1)
High Courts05 Dec 1988
State of Karnataka Vs E. Maruthi Rao Pawar and Another
Karnataka High Court · (1989) 1 KarLJ 273
Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 471
High Courts03 Dec 1988Allowed
Shantha Kumar Vs Commissioner
Karnataka High Court · (1989) ILR (Kar) 2518
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 306, 309
High Courts02 Dec 1988
M.V. Chayapathi Rao and Others Vs M.V. Sathyanarayanarao and Another
Karnataka High Court · (1988) 3 KarLJ 31
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 35
High Courts01 Dec 1988
Gadigeppa Mahadevappa Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 53
Constitution of India, 1950 — Article 19 (1) (g), 21
High Courts01 Dec 1988Dismissed
Bombay Swadeshi Stores Vs State Bank of Mysore
Karnataka High Court · (1989) ILR (Kar) 2506
Constitution of India, 1950 — Article 12, 19 (1) (c), 300APublic Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2 (c), 2 (e), 4
High Courts01 Dec 1988
Gadigeppa Mahadevappa Chikkumbi Vs State of Karnataka and others
Karnataka High Court · AIR 1990 Kar 2 : (1989) 1 KarLJ 3
Constitution of India, 1950 — Article 19 (1) (g), 21
High Courts01 Dec 1988
Associated Electro Ceramics Vs Chairman, Central Board of Direct Taxes and Another
Karnataka High Court · (1993) 201 ITR 501
Income Tax Act, 1961 — Section 119, 119 (2), 119 (2) (b), 139, 72
High Courts01 Dec 1988
Mudukappa Hanumappa Hadapad Vs Davalawwa and Others
Karnataka High Court · (1988) 3 KarLJ 68
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts30 Nov 1988
Kenchappa and Another Vs Land Tribunal, Bijapur and Another
Karnataka High Court · (1989) 1 KarLJ 330
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts30 Nov 1988Dismissed
Rasal Bai Vs Bangalore Development Authority
Karnataka High Court · (1989) ILR (Kar) 2299
Bangalore Development Authority Act, 1976 — Section 38Land Acquisition Act, 1894 — Section 12 (2)
High Courts30 Nov 1988
K. Raghavendra Rao Vs K. Srinivasa Rao and Others
Karnataka High Court · AIR 1989 Kar 334
Partition Act, 1893 — Section 2, 3
High Courts28 Nov 1988
Dinakar C. Vs State of Karnataka and Others
Karnataka High Court · (1989) 2 KarLJ 145
All India Services (Confidential Roll) Rules, 1970 — Rule 2(A)
High Courts28 Nov 1988
K. Karunakar Shetty Vs Syndicate Bank, Manipal
Karnataka High Court · AIR 1990 Kar 1 : (1989) 1 KarLJ 276
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38, 51, 58
High Courts28 Nov 1988
1his Holiness Shri Vidya Payonidhi Theertha Sreepadangalavaru; H.J. Sri Vidya Payonidhi Theertharu Vs Special Deputy Commissioner, Raichur and Others; Karnataka Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1993) 2 KarLJ 313
Constitution of India, 1950 — Article 226
High Courts28 Nov 1988
Krishnappa Reddi S.A. Vs Government of Karnataka and Another
Karnataka High Court · (1989) 1 KarLJ 158
Bangalore Development Authority Act, 1976 — Section 36Land Acquisition Act, 1894 — Section 11a