High Courts26 Sept 1988
S.K. Sharma Vs The Regional Transport Authority
Karnataka High Court · (1989) 3 KarLJ 279
Karnataka Motor Vehicles Rules, 1963 — Rule 96(X)Motor Vehicles Act, 1939 — Section 44
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,016 of 2,387
High Courts23 Sept 1988
Shivamurthi Maliayya Swami Vs Mahadev Umarane
Karnataka High Court · (1989) 1 KarLJ 83
Civil Procedure Code, 1908 (CPC) — Section 21Karnataka Civil Courts Act, 1964 — Section 22Karnataka Small Cause Courts Act, 1964 — Section 9
High Courts23 Sept 1988
Bharat Fritz Werner Pvt. Ltd. Vs The Presiding Officer, Industrial Tribunal, Bangalore and Another
Karnataka High Court · (1988) 2 KarLJ 532
High Courts23 Sept 1988
Topasa Ramasa Patil Vs Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · AIR 1989 Kar 279
Electricity Act, 1910 — Section 26, 26 (6)
High Courts23 Sept 1988
M.B. Sadashiviah and Others Vs City Improvement Trust Board, Mysore and Others
Karnataka High Court · (1988) 3 KarLJ 91
City of Mysore Improvement (Disposal of Corner Sites and Commercial Sites) Rules, 1973 — Rule 3
High Courts22 Sept 1988
Sadashiva Parshuram Patil Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 148
Urban Land (Ceiling and Regulation) Act, 1976 — Section 8(3)
High Courts22 Sept 1988
Kumar Agencies and Another Vs Commissioner of Commercial Taxes and Another
Karnataka High Court · (1989) 72 STC 140
Constitution of India, 1950 — Article 226
High Courts21 Sept 1988
Nageeb Abdulqader Bamatraf Vs The University of Mysore and Others
Karnataka High Court · AIR 1989 Kar 302 : (1989) 1 KarLJ 36
High Courts21 Sept 1988Allowed
The Workmen of Gowribidanur Sahakari Sakkare Karkhane Ltd. Vs The Management of Gowribidanur Sahakari Sakkare Karkhane Ltd.
Karnataka High Court · (1989) 1 KarLJ 32 : (1993) 3 LLJ 552
High Courts21 Sept 1988
B.K. Ramesh Rao Vs Secretary, Regional Transport Authority
Karnataka High Court · (1989) ILR (Kar) 1680
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47 (1) (f), 64 (1) (f)
High Courts21 Sept 1988
Nagarajaia, K.B. Vs The Regional Transport Officer, Bangalore South
Karnataka High Court · (1988) 2 KarLJ 535
Motor Vehicles Act, 1939 — Section 32(4)
High Courts21 Sept 1988Allowed
Ningayya Erayya Hiremath Vs Land Tribunal
Karnataka High Court · (1988) ILR (Kar) 2915 : (1988) 3 KarLJ 60
Karnataka Land Reforms Act, 1961 — Section 21 (3), 22
High Courts20 Sept 1988
State of Karnataka Vs Land Tribunal, Sorab and Others
Karnataka High Court · (1989) 1 KarLJ 11
Karnataka Land Reforms Act, 1961 — Section 126
High Courts19 Sept 1988
Bonageri G.K. Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 477
Constitution of India, 1950 — Article 226
High Courts19 Sept 1988
Nanjappa Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 342
Karnataka Village Offices Abolition Act, 1961 — Section 5(1)
High Courts19 Sept 1988
Parikshatraj Vs Asst. Registrar of Co-op Societies, Raichur and Others
Karnataka High Court · (1989) 1 KarLJ 134
Karnataka Co-operative Societies Act, 1959 — Section 70Karnataka Co-operative Societies Rules, 1960 — Rule 38(2)(D)
High Courts19 Sept 1988
Smt. Bathal Guramma @ Guramma Vs Deputy Commissioner and Others
Karnataka High Court · (1989) 1 KarLJ 22
High Courts19 Sept 1988
Bonageri, G.K. Vs State of Karnataka
Karnataka High Court · (1989) 1 KarLJ 278
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 101
High Courts16 Sept 1988Allowed
Hanumegowda Vs Sudarshanachar
Karnataka High Court · (1988) ILR (Kar) 3238
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts16 Sept 1988
Consolidated Coffee Ltd. and Others Vs The Coffee Board and Another
Karnataka High Court · (1989) ILR (Kar) 1532 : (1988) 2 KarLJ 488 : (1989) 74 STC 272
Karnataka Sales Tax Act, 1957 — Section 22, 25, 30