High Courts26 Jul 1988
Anthony Swamy Vs Chowramma
Karnataka High Court · (1989) ILR (Kar) 1294
Mysore Court-fees and Suits Valuation Act, 1958 — Section 11 (1), 11 (4), 4Succession Act, 1925 — Section 213, 295, 299
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,022 of 2,387
High Courts26 Jul 1988
Venkataramappa Vs Moogappa @ Munivenkatappa and Others
Karnataka High Court · (1988) 3 KarLJ 338
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts26 Jul 1988
Servothama Anchan Vs Chitta Ranjan Shetty and Others
Karnataka High Court · (1989) 1 KarLJ 123
Karnataka Co-operative Societies Act, 1959 — Section 17
High Courts22 Jul 1988Allowed
Suryanarayana Setty Vs Special Deputy Commissioner
Karnataka High Court · (1988) ILR (Kar) 2907
Karnataka Rent Control Act, 1961 — Section 12
High Courts22 Jul 1988
Gadigeyya Vs Assistant Commissioner, Savanur
Karnataka High Court · (1988) 3 KarLJ 336
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (No Confidence) Rules, 1985 — Rule 4Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 47
High Courts22 Jul 1988
Jayasree S and Others Vs Bangalore University and Another
Karnataka High Court · (1988) 3 KarLJ 323
Constitution of India, 1950 — Article 226
High Courts22 Jul 1988
Ramachandra Omna Muchandi Vs Ramachandra Shankar Kulkandri (Since Deceased) by L.Rs.
Karnataka High Court · (1988) 2 KarLJ 328
Karnataka Debt Relief Act, 1980 — Section 2(9) 2(11)
High Courts21 Jul 1988
Munilakshmamma Vs Deputy Commissioner
Karnataka High Court · (1988) ILR (Kar) 2814 : (1988) 2 KarLJ 209
High Courts21 Jul 1988
B. Kariyappa Vs Land Tribunal
Karnataka High Court · (1989) ILR (Kar) 671 : (1988) 3 KarLJ 365
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 149
High Courts21 Jul 1988
Mangala Plastopacks Vs Commissioner, Mangalore City Corporation and Others
Karnataka High Court · (1988) 3 KarLJ 318
Karnataka Municipal Corporation Act, 1976 — Section 358
High Courts21 Jul 1988Dismissed
City Municipal Council Vs C. Ramu
Karnataka High Court · (1989) ILR (Kar) 2138
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 40, 41, 42, 43, 44Karnataka Municipalities Act, 1964 — Section 283
High Courts20 Jul 1988Dismissed
Sarabheshwara Vidya Peetha Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 3182 : (1988) 3 KarLJ 415
Constitution of India, 1950 — Article 14, 16, 19 (1) (g), 245, 246
High Courts20 Jul 1988
N. Swaminathan Vs State of Karnataka and Others
Karnataka High Court · (1988) 3 KarLJ 320
Motor Vehicles Act, 1939 — Section 129A
High Courts20 Jul 1988
Veerabhadrappa @ Irappa Vs Basavannappa and Others
Karnataka High Court · (1988) 3 KarLJ 315
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Jul 1988
Vallikunni Vs B. Kalyani Gowda and Others
Karnataka High Court · (1988) 3 KarLJ 376
Karnataka Land Reforms Act, 1961 — Section 121AKarnataka Land Revenue Act, 1964 — Section 133
High Courts20 Jul 1988
Ibrahim Katnalsab Maskawale and Others Vs Joint Registrar of Co-op. Societies, Belgaum
Karnataka High Court · (1988) 2 KarLJ 213
Karnataka Co-operative Societies Act, 1959 — Section 30(1)
High Courts20 Jul 1988Dismissed
Parvathamma B.N. and Others Vs B.M. Nagaraja Setty and Others
Karnataka High Court · (1988) 07 KAR CK 0014
High Courts20 Jul 1988Dismissed
State Vs Abdul Razak Mohamed Saheb
Karnataka High Court · (1988) ILR (Kar) 3175 : (1988) 2 KarLJ 453
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (5), 2 (x)Essential Commodities Act, 1955 — Section 12 AA (c), 12 AA (f)
High Courts19 Jul 1988
M.J. Rodrigues Vs Controller of Estate Duty
Karnataka High Court · (1988) 07 KAR CK 0081
High Courts19 Jul 1988
Smt. G.N. Sunanda Vs Commissioner of Income Tax
Karnataka High Court · (1988) 41 TAXMAN 29