High Courts19 Aug 1988Allowed
Abdul Salam Vs Ghouse Bi
Karnataka High Court · (1988) ILR (Kar) 3178 : (1989) 1 KarLJ 16
Karnataka Rent Control Act, 1961 — Section 21 (1) (a) (b) (h)Transfer of Property Act, 1882 — Section 109
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,019 of 2,387
High Courts19 Aug 1988
Chairman, Nimhans Vs G.N. Tumkur
Karnataka High Court · (1988) ILR (Kar) 2747 : (1988) 3 KarLJ 9
Central Civil Services (Classification, Control and Appeals) Rules, 1965 — Rule 25
High Courts19 Aug 1988
Nagarappa S. and Another Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 372
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts18 Aug 1988
Yellappa Vs Assistant Commissioner
Karnataka High Court · (1989) ILR (Kar) 1032 : (1988) 3 KarLJ 253
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 135, 136 (2)Karnataka Village Offices Abolition Act, 1961 — Section 5, 5 (3), 6, 7
High Courts18 Aug 1988
Sri Madhusudan Tivari and Another Vs House Rent and Accommodation Controller and Others
Karnataka High Court · (1988) 2 KarLJ 377
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 12
High Courts18 Aug 1988
Hanumantha Acharya G. Vs K. Madhava Prabhu
Karnataka High Court · (1988) 2 KarLJ 362
Karnataka Small Cause Courts Act, 1964 — Section 8
High Courts18 Aug 1988
The Shimoga Housing Co-op. Society Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 400
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts17 Aug 1988
State of Karnataka Vs Ahmed and Another
Karnataka High Court · AIR 1989 Kar 115 : (1988) ILR (Kar) 2624 : (1989) 1 KarLJ 76
Constitution of India, 1950 — Article 14, 20 (3)Penal Code, 1860 (IPC) — Section 272, 276Prevention of Food Adulteration Act, 1954 — Section 13 (1), 13 (5), 23 (1) (c)
High Courts17 Aug 1988
M. Abdul Zaheer Vs The Assistant Regional Transport Officer, Bangalore
Karnataka High Court · AIR 1989 Kar 171 : (1989) ILR (Kar) 1316
Motor Vehicles Act, 1939 — Section 32
High Courts17 Aug 1988
Kariappa and Others Vs State of Karnataka and Another
Karnataka High Court · (1988) 08 KAR CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 202, 210, 482Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts17 Aug 1988
M/s. Type Tools Corporation Vs The Registrar of Firms, Bangalore and Another
Karnataka High Court · (1988) 32 KarLJ 156
Karnataka Partnership (Registration of Firms) Rules, 1954 — Rule 4(2)Partnership Act, 1932 — Section 60
High Courts17 Aug 1988Dismissed
Thaniya Naika Vs Babu Mukhari
Karnataka High Court · (1989) ILR (Kar) 716
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14 (1), 14 (2), 14 (2) (a)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Rules, 1986 — Rule 28 (4)Representation of the Peoples Act, 1951 — Section 54 (4), 63, 82, 82 (b)
High Courts17 Aug 1988
Koosappa Gowda K. Vs Administrator, Koyyur Service Co-op. Bank Ltd., and Others
Karnataka High Court · (1988) 2 KarLJ 337
Karnataka Co-operative Societies Rules, 1960 — Rule 31(7)
High Courts17 Aug 1988
Koosappa Gowda K. Vs Administrator, Koyyur Service Co Op Bank Ltd., and Others
Karnataka High Court · (1988) 32 KarLJ 153
Karnataka Co-operative Societies Rules, 1960 — Rule 31(7)
High Courts17 Aug 1988
Nariappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1990) 1 DMC 324
Criminal Procedure Code, 1973 (CrPC) — Section 202, 202 (2), 209, 210, 323Penal Code, 1860 (IPC) — Section 302, 498A
High Courts17 Aug 1988
Satish Ramakrishna Rao Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 381
Constitution of India, 1950 — Article 15(4)
High Courts17 Aug 1988
Mariyappa Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 2930
Criminal Procedure Code, 1973 (CrPC) — Section 202, 209, 323, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Aug 1988
Installation Manager, Bharat Petroleum Corporation and Another Vs Kanieka Raj and Another
Karnataka High Court · (1989) 1 ACC 225 : (1989) ACJ 295
High Courts16 Aug 1988
Shanthi Institute of Commerce Vs The State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 325
Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6) (i), 226Contract Act, 1872 — Section 10
High Courts12 Aug 1988
Karnataka Bank Ltd. and Another Vs The Assistant Profession Tax Officer, Mangalore
Karnataka High Court · AIR 1989 Kar 204
Income Tax Act, 1961 — Section 15, 89Income Tax Rules, 1962 — Rule 21A