COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,017 of 2,387

High Courts14 Sept 1988Dismissed

Guddanagouda Tirukanagouda Patil Vs Assistant Commissioner

Karnataka High Court · (1988) ILR (Kar) 3135 : (1989) 1 KarLJ 118

Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 128, 129, 136 (2), 136 (3)

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High Courts14 Sept 1988Allowed

V. Subba Reddy Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 101

Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 315

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High Courts14 Sept 1988Dismissed

B. Venkataswamy Reddy Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 75

Bangalore Development Authority Act, 1976 — Section 21 (2), 37, 38

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High Courts14 Sept 1988Dismissed

M.N. Muddiah Setty Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 1516 : (1988) 2 KarLJ 547

Karnataka Land Reforms Act, 1961 — Section 118Karnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9, 9 (4), 9 (4) (iii)

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High Courts14 Sept 1988Allowed

Chayadevi Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 3125 : (1988) 2 KarLJ 444

Bangalore Development Authority Act, 1976 — Section 19 (1), 27, 36Land Acquisition Act, 1894 — Section 12

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High Courts13 Sept 1988

M/s. Rohan Sacks and Plastics Industries Vs Karnataka Electricity Board and Another

Karnataka High Court · (1988) 2 KarLJ 538

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High Courts13 Sept 1988

Gouse Mohuddin Imam Hussain Mulla Vs Hubli Dharwad Municipal Corporation and Others

Karnataka High Court · (1988) 2 KarLJ 452

Karnataka Municipal Corporation Act, 1976 — Section 176

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High Courts13 Sept 1988

Ramakrishna Rao, A. Vs District Registrar, Bangalore Urban District

Karnataka High Court · (1988) 2 KarLJ 544

Constitution of India, 1950 — Article 226

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High Courts13 Sept 1988

Sudhir Mehta Vs Dist. Magistrate and Dy Commissioner, Gulbarga and Others

Karnataka High Court · (1988) 2 KarLJ 474

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105

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High Courts09 Sept 1988

Venkappa Shettigar Vs Special Tahsildar for Land Reforms

Karnataka High Court · (1989) ILR (Kar) 1308 : (1989) 1 KarLJ 14

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 A

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High Courts08 Sept 1988Allowed

Thomas D'' Castelino Vs Special Deputy Commissioner

Karnataka High Court · (1988) ILR (Kar) 2936

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (q), 4 (9), 6 (1), 8 (1), 8 (4)

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High Courts05 Sept 1988

Manjunatha, S. and Another Vs The Chief Secretary, Zilla Parishad, Kolar and Another

Karnataka High Court · (1988) 2 KarLJ 549

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 4(2)

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High Courts05 Sept 1988

R.S. Prabhakar Vs The Land Tribunal and Others

Karnataka High Court · (1988) 09 KAR CK 0022

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High Courts05 Sept 1988

Prabhakar R.S. Vs Land Tribunal, Sakaleshpur and Others

Karnataka High Court · (1988) 2 KarLJ 540

Constitution of India, 1950 — Article 226

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High Courts02 Sept 1988

M. Shankara Rao Vs State of Karnataka and Others

Karnataka High Court · (1988) 3 KarLJ 25

Constitution of India, 1950 — Article 226

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High Courts02 Sept 1988

Sri Krishna Vilas Tourist Hotel and Another Vs State of Karnataka and Others

Karnataka High Court · (1989) ILR (Kar) 1214

Constitution of India, 1950 — Article 366Karnataka Sales Tax Act, 1957 — Section 12 (3)

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High Courts01 Sept 1988

Patil L.S. Vs Joint Registrar of Co-op Societies, Belgaum Division and Another

Karnataka High Court · (1988) 2 KarLJ 404

Constitution of India, 1950 — Article 226

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High Courts01 Sept 1988

Sha M. Hastimal and Co. and Others Vs Deputy Commissioner of Commercial Taxes, Administration, City Division-II, Bangalore

Karnataka High Court · (1989) 72 STC 308

Karnataka Sales Tax Act, 1957 — Section 21 (4), 25 A, 5 (1)

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High Courts30 Aug 1988Allowed

B. Krishnabhat Vs Bangalore Development Authority

Karnataka High Court · (1988) ILR (Kar) 2865 : (1988) 2 KarLJ 481

Bangalore Development Authority Act, 1976 — Section 29Karnataka Municipal Corporations Act, 1976 — Section 103, 104, 105, 106, 2 (c)

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High Courts30 Aug 1988

Sri A.G. Channabasappa Vs Chief Secretary and Others

Karnataka High Court · (1988) 2 KarLJ 363

Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 3(1)

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