COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,015 of 2,387

High Courts05 Oct 1988Allowed

Sadashivachari Vs Sri Chandramouleswara Swamy Temple Trust

Karnataka High Court · (1989) ILR (Kar) 1573 : (1988) 3 KarLJ 106

Karnataka Rent Control Act, 1961 — Section 21 (1) (h) (j), 21 (1) (p)Trusts Act, 1882 — Section 48

High Courts05 Oct 1988

D. Achariah Setty and Others Vs D. Adinarayana Setty and Others

Karnataka High Court · (1989) 1 KarLJ 79

Civil Procedure Code, 1908 (CPC) — Section 115, 92

High Courts05 Oct 1988

Zia-ur-Rahaman Vs Regional Transport Officer

Karnataka High Court · (1989) ILR (Kar) 799

Karnataka Motor Vehicles Rules, 1963 — Rule 216Motor Vehicles Act, 1988 — Section 70

High Courts04 Oct 1988Allowed

B.V. Malla Reddy Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 60

Karnataka Land Revenue Act, 1964 — Section 94

High Courts04 Oct 1988Allowed

Anandappa Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 983 : (1989) 1 KarLJ 94

Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 10, 49 (b)

High Courts04 Oct 1988

S. Krishna and Others Vs The State of Karnataka and Others

Karnataka High Court · AIR 1989 Kar 291

Constitution of India, 1950 — Article 162, 21

High Courts03 Oct 1988

B.M. Gangadhariah Vs H.D. Devegowda

Karnataka High Court · AIR 1989 Kar 294

Constitution of India, 1950 — Article 164 (3), 191, 226

High Courts03 Oct 1988

Saroja B.R. Vs Addl. Principal Judge, Family Court Bangalore and Another

Karnataka High Court · (1989) 1 KarLJ 163

Family Courts Act, 1984 — Section 15Hindu Marriage Act, 1955 — Section 21

High Courts03 Oct 1988

Raitabandu Gramodyoga Vs Agricultural Produce Market Committee

Karnataka High Court · (1989) ILR (Kar) 1371

Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Agricultural Produce Marketing Rules, 1968 — Rule 77, 77 (2) (iii)

High Courts03 Oct 1988Dismissed

Karnataka Electricity Board Vs Ashok Iron Works Pvt. Ltd.

Karnataka High Court · (1989) ILR (Kar) 1501 : (1989) 1 KarLJ 306

Constitution of India, 1950 — Article 226Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (d), 38

High Courts30 Sept 1988Allowed

Babasaheb @ Ranganagouda Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 3081

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Karnataka Land Reforms (Amendment) Act, 1986 — Section 118 (1A), 67, 67 (1)

High Courts30 Sept 1988

Gerald C.S. Lobo Vs Canara Bank

Karnataka High Court · (1991) 71 CompCas 290 : (1989) 1 KarLJ 182

High Courts29 Sept 1988Allowed

Booda Poojari Vs Thomu Poojarthi

Karnataka High Court · (1989) ILR (Kar) 781

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 107, 117, 151Karnataka Land Reforms (Amendment) Act, 1986 — Section 113 (2), 113 (2) (a) (b) (c) (d), 116 A, 118 (1A)Karnataka Land Reforms Act, 1961 — Section 119 (2)

High Courts29 Sept 1988

Santosh Enterprises Vs Commissioner of Income Tax

Karnataka High Court · (1993) 200 ITR 353

Income Tax Act, 1961 — Section 256 (1), 32, 43 (3)

High Courts29 Sept 1988

P. Subbarayappa Vs The Regional Transport Authority, Mandya and Another

Karnataka High Court · AIR 1989 Kar 297

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 48 (3) (xxi), 57 (8), 64 (l) (b)

High Courts28 Sept 1988

M. Vasudeva Bhat Vs Estate Officer and Dy. Genl. Manager, Corporation Bank and Others

Karnataka High Court · (1989) 2 KarLJ 71

High Courts28 Sept 1988

Nagaraja Setty N.V. and Another Vs H.N. Krishnamurthy @ Maddurappa Since Deceased by L.Rs.

Karnataka High Court · (1989) 1 KarLJ 272

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

High Courts28 Sept 1988

Sudhir Kumar Sinha and Others Vs Bangalore University and Another

Karnataka High Court · AIR 1989 Kar 274 : (1988) 1 KarLJ 462

Constitution of India, 1950 — Article 14, 226

High Courts28 Sept 1988Dismissed

C.G. Somashankar Vs Town Muncipal Council

Karnataka High Court · (1989) ILR (Kar) 1255

Constitution of India, 1950 — Article 141Karnataka Muncipalities Act, 1964 — Section 36, 42, 42 (9), 47, 47 (3)

High Courts26 Sept 1988

Sri. P.L. Sannappa Vs The Common Cadre Authority and Another

Karnataka High Court · (1989) 3 KarLJ 277

Karnataka Co-operative Societies Act, 1959 — Section 128a