High Courts17 Nov 1988Dismissed
Mrs. Leela Palani Vs J.R. Manjunath
Karnataka High Court · (1989) ILR (Kar) 1616
Civil Procedure Code, 1908 (CPC) — Section 115, 14, 15, 151, 16Specific Relief Act, 1963 — Section 41 b
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,013 of 2,387
High Courts16 Nov 1988
Shantabai Ramachandra Dhanai Vs The Divisional Commissioner, Belgaum and Another
Karnataka High Court · (1989) 2 KarLJ 10
Urban Land (Ceiling and Regulation) Act, 1976 — Section 19(1)
High Courts16 Nov 1988
Subbaraya Thimmappa Nayak Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 97
Constitution of India, 1950 — Article 226
High Courts16 Nov 1988
M.G. Raju and Another Vs City Municipal Council Mandya and Others
Karnataka High Court · (1989) 1 KarLJ 98
Constitution of India, 1950 — Article 226Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provision) Rules, 1966 — Rule 39
High Courts16 Nov 1988Allowed
S. Sridevi Vs S. Vijay and Another
Karnataka High Court · (1988) 11 KAR CK 0009
High Courts15 Nov 1988
K. Maruthi Vs K. Dasappa and Others
Karnataka High Court · (1989) 1 KarLJ 130
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70Karnataka Co-operative Societies Rules, 1960 — Rule 14
High Courts14 Nov 1988
K. Siddaramaiah Vs Managing Director and Vice Chairman, Ksrtc and Another
Karnataka High Court · (1989) 2 KarLJ 14
Karnataka State Road Transport Service Regulations — Regulation 28
High Courts07 Nov 1988
K. Vuikuntu Baliga and Others Vs Pangal Nayak Bank Ltd.
Karnataka High Court · (1988) 3 KarLJ 456
Civil Procedure Code, 1908 (CPC) — Section 11Provincial Insolvency Act, 1920 — Section 6(1)
High Courts05 Nov 1988
Shyama Naik Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 105
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts05 Nov 1988
K. Ram Mohan Rao Vs Endowments Commissioner in Karnataka, Bangalore and Another
Karnataka High Court · AIR 1989 Kar 192 : (1988) ILR (Kar) 3289
Constitution of India, 1950 — Article 226Easements Act, 1882 — Section 34, 52, 59Transfer of Property Act, 1882 — Section 105
High Courts04 Nov 1988
C. Somasekhar Vs K.R. Chokkalinga Raju
Karnataka High Court · (1989) ILR (Kar) 851
Karnataka Rent Control (Amendment) Act, 1984 — Section 21 C, 21 C (a) (i) (ii)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 C
High Courts04 Nov 1988Dismissed
H.G. Mahadevappa Vs G. Basavarajappa
Karnataka High Court · (1989) ILR (Kar) 1072 : (1989) 1 KarLJ 269
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11A
High Courts04 Nov 1988Allowed
J.S. Chikkannavar Vs Venkatesh
Karnataka High Court · (1989) 1 KarLJ 24
Penal Code, 1860 (IPC) — Section 499, 503, 504, 506, 506 (1)
High Courts03 Nov 1988Dismissed
Veerayya Siddaramayya Hasavimath Vs Zilla Parishad
Karnataka High Court · (1989) ILR (Kar) 159 : (1988) 3 KarLJ 215
Constitution of India, 1950 — Article 15 (4)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5 (3)
High Courts03 Nov 1988Partly Allowed
A. Gopal Naidu Vs State of Karnataka and Others
Karnataka High Court · (1989) 59 FLR 16 : (1989) 1 KarLJ 189 : (1995) 3 LLJ 692
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 33 C (2)
High Courts03 Nov 1988
Tungbhadra Sugar Works Private Ltd. Vs Collector of C. Ex.
Karnataka High Court · (1989) 19 ECC 94 : (1990) 26 ECR 202 : (1992) 61 ELT 592
Central Excise Act, 1944 — Section 35, 36
High Courts03 Nov 1988
Narasappaiah, K.S. Vs Educational Appellate Tribunal, Mysore and Others
Karnataka High Court · (1989) 1 KarLJ 165
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 8(1)
High Courts03 Nov 1988
Ganapati Vs Mandal Panchayat, Kagwad
Karnataka High Court · (1989) 1 KarLJ 171
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 Nov 1988
R. Gurulingaiah Vs Director of Municipal Administration and Another
Karnataka High Court · (1989) 1 KarLJ 103
Karnataka Municipalities Act, 1964 — Section 374(2)
High Courts03 Nov 1988Allowed
Ganapati Vs Mandal Panchayat
Karnataka High Court · (1988) 11 KAR CK 0011