High Courts30 Aug 1988
Krishnabhat B. and Others Vs Bangalore Development Authority
Karnataka High Court · (1988) 2 KarLJ 481
Bangalore Development Authority Act, 1976 — Section 29Karnataka Municipal Corporation Act, 1976 — Section 104 to 106
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,018 of 2,387
High Courts27 Aug 1988
S. Sachidananda Chatra and Others Vs The Regional Transport Authority, Dakshina Kannada, Mangalore and Another
Karnataka High Court · AIR 1989 Kar 303 : (1988) ILR (Kar) 2957
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 57 (3), 64 (l) (a)
High Courts27 Aug 1988
Patil R.B. and Another Vs Registering Authority and Regional Transport Authority, Bijapur and Another
Karnataka High Court · (1988) 2 KarLJ 406
Motor Vehicles Act, 1939 — Section 33(1)(B)
High Courts26 Aug 1988
M/s. Milap Cut Piece Centre Vs M/s. Sarvade Cut Piece Cloth Stores
Karnataka High Court · (1989) 1 KarLJ 6
Evidence Act, 1872 — Section 65(E)Partnership Act, 1932 — Section 68
High Courts26 Aug 1988Dismissed
State of Karnataka Vs C. Thimmaiah
Karnataka High Court · (1988) ILR (Kar) 3105 : (1988) 2 KarLJ 365
Karnataka State Servants (Determination of Age) Act, 1974 — Section 3 (2), 5, 5 (1), 5 (2)
High Courts26 Aug 1988
B. Rahamathulla Khan and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 157 : (1988) ILR (Kar) 2646 : (1988) 3 KarLJ 395
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Motor Vehicles Rules, 1963 — Rule 366
High Courts26 Aug 1988
Mineral Miners'' Union Vs Kudremukh Iron Ore Co. Ltd.
Karnataka High Court · (1988) ILR (Kar) 2878 : (1988) 3 KarLJ 162 : (1989) 1 LLJ 277
Industrial Disputes Act, 1947 — Section 12 (1), 20 (1), 22, 23 (a)
High Courts26 Aug 1988
Venkataswamy Reddy, D.N. Vs Administrator, Kothanur Village Panchayat and Another
Karnataka High Court · (1988) 2 KarLJ 449
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 55
High Courts25 Aug 1988
Maratt Rubber Ltd. Vs Commercial Tax Officer, District Circle-IV, Bangalore and Others
Karnataka High Court · (1988) ILR (Kar) 2894 : (1989) 72 STC 18
Karnataka Sales Tax Act, 1957 — Section 144 A, 22 A (1), 3 B
High Courts25 Aug 1988
Vidyacharan Shukla Vs B.S. Adityan
Karnataka High Court · (1989) ILR (Kar) 2784
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 20, 34, 35, 36, 38
High Courts23 Aug 1988
C.A. Venkatesh Vs Azad Commercial Chit Fund
Karnataka High Court · (1990) 68 CompCas 10 : (1989) 1 KarLJ 251
Karnataka Debt Relief Act, 1980 — Section 10 (1), 25, 31
High Courts23 Aug 1988
Fakru Sab and Others Vs Hussain Be and Another
Karnataka High Court · (1988) 2 KarLJ 542
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts23 Aug 1988
Life Insurance Corporation of India Vs Smt. B. Kusua Rai
Karnataka High Court · (1989) ACJ 520 : (1992) 75 CompCas 712 : (1989) 1 KarLJ 52
Contract Act, 1872 — Section 17, 64, 65Evidence Act, 1872 — Section 67Insurance Act, 1938 — Section 123 (7) (c), 45, 47
High Courts23 Aug 1988Allowed
Fakru Sab Vs Hussain Be
Karnataka High Court · (1989) ILR (Kar) 681 : (1988) 2 KarLJ 542
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A (1)
High Courts23 Aug 1988Dismissed
Kariyappa Gadageppa Amaljari Vs Additional Special Land Acquistion Officer
Karnataka High Court · (1988) ILR (Kar) 3040 : (1988) 2 KarLJ 369
Karnataka Land Reforms Act, 1961 — Section 44 (2) (b)Land Acquisition Act, 1894 — Section 18, 30
High Courts23 Aug 1988
Sri Ramakrishna Suvarna Vs Smt. Sheshi Hengsu
Karnataka High Court · (1988) 3 KarLJ 139
Specific Relief Act, 1963 — Section 6
High Courts22 Aug 1988Allowed
Boramma Vs Rent and Accomodation Controller
Karnataka High Court · (1988) ILR (Kar) 3029
Karnataka Rent Control Act, 1961 — Section 10 A (2), 10 A (3A), 8 (1) (a)
High Courts22 Aug 1988
Laxman T. Vs Asst. Registrar of Co-operative Societies and Others
Karnataka High Court · (1988) 32 KarLJ 172
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts22 Aug 1988
Subash Datta Kini Vs Deputy Commissioner and Others
Karnataka High Court · (1988) 2 KarLJ 375
Karnataka Rent Control Act, 1961 — Section 8
High Courts19 Aug 1988
Kariyappa Vs Haladappa
Karnataka High Court · AIR 1989 Kar 163 : (1988) ILR (Kar) 3269
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32 (5)