High Courts08 Aug 1988
G. Aswathanarayana Babu Vs Secretary, S.T.A. and Another
Karnataka High Court · (1988) 3 KarLJ 446
Motor Vehicles Act, 1988 — Section 62(1)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,021 of 2,387
High Courts08 Aug 1988Dismissed
S.S.K.T. Company Vs Food Corporation of India
Karnataka High Court · (1988) ILR (Kar) 3054
Constitution of India, 1950 — Article 12, 14, 226, 227Industrial Disputes Act, 1947 — Section 25 (F), 25 (N)
High Courts05 Aug 1988Allowed
Kasim Peer and Co. Vs Deputy Transport Commissioner
Karnataka High Court · (1989) ILR (Kar) 1172 : (1988) 2 KarLJ 410
Motor Vehicles Act, 1939 — Section 112, 123, 33 (1) (b)
High Courts04 Aug 1988
Shrimanth Ramagowda Patil Vs Tukaram Bharamanna Basrikatti and Others
Karnataka High Court · (1988) 2 KarLJ 408
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Conduct of Election) Rules, 1985 — Rule 4
High Courts03 Aug 1988
Shantharam Vajrappa Andagi Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 125
Karnataka Co-operative Societies Rules, 1960 — Rule 38a
High Courts02 Aug 1988
Commissioner of Income Tax Vs Corporation Bank Ltd.
Karnataka High Court · (1988) 73 CTR 81 : (1988) 174 ITR 616 : (1988) 3 KarLJ 146 : (1988) 41 TAXMAN 161
Income Tax Act, 1961 — Section 10, 10 (2) (xv), 256 (1)
High Courts02 Aug 1988
B. Sundara Gowda and Others Vs Martin D''Souza
Karnataka High Court · AIR 1989 Kar 207 : (1989) ILR (Kar) 1851 : (1988) 3 KarLJ 447
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, 24
High Courts02 Aug 1988
Shambu Shetty T. Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 342
Karnataka Co-operative Societies Act, 1959 — Section 53A
High Courts02 Aug 1988
Ningappa Basappa Hullara Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 2771 : (1988) 2 KarLJ 416
Constitution of India, 1950 — Article 14, 15 (4)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 2 (2), 5 (3)
High Courts01 Aug 1988
Mangalamba Vs Sulochana Bai
Karnataka High Court · (1988) ILR (Kar) 3374 : (1988) 3 KarLJ 437
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Karnataka Rent Control Act, 1961 — Section 21 (1)Transfer of Property Act, 1882 — Section 106, 111 (g)
High Courts01 Aug 1988
M.K. Ramanna Vs State of Karnataka and Others
Karnataka High Court · (1988) 3 KarLJ 450
Karnataka Land Reforms Act, 1961 — Section 48aKarnataka Land Revenue Act, 1964 — Section 133
High Courts01 Aug 1988
Sreenivasa Krishnappa Bilagi Vs Shivappa Channabasappa
Karnataka High Court · (1988) 2 KarLJ 388
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Jul 1988
Manick Enterprises Vs Haji Sulaiman
Karnataka High Court · (1989) ILR (Kar) 1078 : (1988) 2 KarLJ 216
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Karnataka Rent Control Act, 1961 — Section 21
High Courts29 Jul 1988
Gollappagouda and Others Vs Linganna
Karnataka High Court · (1988) 3 KarLJ 435
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Transfer of Property Act, 1882 — Section 53A
High Courts29 Jul 1988
Venkatamuniyappa Vs Kolar Agrl. Produce Market Committee and Others
Karnataka High Court · (1989) 1 KarLJ 110
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 20, 20
High Courts29 Jul 1988
Ningappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1988) 2 KarLJ 385
Constitution of India, 1950 — Article 14, 300aKarnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47
High Courts29 Jul 1988
Narayana Rao M.S. Vs M.S. Shivarama
Karnataka High Court · (1988) 2 KarLJ 330
Karnataka Stamp Act, 1957 — Section 34
High Courts28 Jul 1988Allowed
Gouri Vs N.K.D.P.S.T.C.C.S. Ltd.
Karnataka High Court · (1989) ILR (Kar) 1045 : (1988) 3 KarLJ 352
Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1) (c)Karnataka Land Reforms Act, 1961 — Section 2 A (10), 2 A (11), 2 A (3), 34, 44 (2)
High Courts27 Jul 1988Dismissed
Balasaheb Venkatesh Khasbag @ Kulkarni Vs Land Tribunal
Karnataka High Court · (1988) ILR (Kar) 2326
Constitution of India, 1950 — Article 252
High Courts27 Jul 1988
Ferro Concrete Co. of India (Steels) Vs The State of Karnataka and Another
Karnataka High Court · (1989) 72 STC 230
Karnataka Sales Tax Act, 1957 — Section 23 (1), 6 A