High Courts19 Jul 1988Dismissed
Vishal Enterprise Vs Union of India
Karnataka High Court · (1988) 41 TAXMAN 210
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,023 of 2,387
High Courts19 Jul 1988
K.N. Prabhakar Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (1988) 3 KarLJ 371
Motor Vehicles Act, 1939 — Section 68f
High Courts19 Jul 1988
T. Ramaiah Vs K.S. Roopraj and Others
Karnataka High Court · (1989) 1 KarLJ 34
Civil Procedure Code, 1908 (CPC) — Section 146
High Courts18 Jul 1988
Khanchand H. Chatiani by Lrs Vs Suresh Ramchand Chugani
Karnataka High Court · (1988) 3 KarLJ 389
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1
High Courts18 Jul 1988
Danakayuva Veerabhadrappa and Another Vs A. Gangamma and Others
Karnataka High Court · (1988) 3 KarLJ 370
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Karnataka Land Revenue Act, 1964 — Section 133
High Courts18 Jul 1988
Pamliagruha Hiremath Veerabhadraswami Pattad Prasannaswami Vs Devendrappa Manigappa Misal and Another
Karnataka High Court · (1988) 3 KarLJ 391
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts18 Jul 1988
Nage Gowda Vs Basavana Gowda and Another
Karnataka High Court · (1988) 2 KarLJ 334
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts15 Jul 1988
K. Laxminarayana Adiga and Another Vs R. Govindarajulu and Another
Karnataka High Court · (1988) 3 KarLJ 392
Karnataka Rent Control Act, 1961 — Section 30Specific Relief Act, 1963 — Section 41
High Courts14 Jul 1988
T.M. Maddanappa Vs Karnataka State Transport Authority and Others
Karnataka High Court · (1988) 3 KarLJ 355
Motor Vehicles Act, 1939 — Section 47
High Courts14 Jul 1988
State of Karnataka Vs Anand Manjunath Pai
Karnataka High Court · (1988) ILR (Kar) 3051 : (1988) 2 KarLJ 211
Criminal Procedure Code, 1973 (CrPC) — Section 457Karnataka Forest Act, 1963 — Section 71 (G)
High Courts14 Jul 1988
A. Basave Gowda Vs Returning Officer and Others
Karnataka High Court · (1989) 1 KarLJ 17
Karnataka Co-operative Societies Rules, 1960 — Rule 14(A)(5)
High Courts14 Jul 1988
Surendraiah H.M. Vs President, Zilla Parishad, Tumkur and Others
Karnataka High Court · (1988) 2 KarLJ 256
Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 4(5)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 55
High Courts13 Jul 1988
Sathyanarayana Rao Vs N. Abdul Kareem
Karnataka High Court · (1989) 2 ACC 81 : (1989) ACJ 1071 : (1989) ILR (Kar) 1311
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (5) (a)Motor Vehicles Act, 1939 — Section 110 A, 110 DMotor Vehicles Rules, 1963 — Rule 363
High Courts13 Jul 1988
Makbulahmmad and Others Vs The Shabazar Mandal Panchayat (Bankapur) and Others
Karnataka High Court · (1988) 2 KarLJ 235
Constitution of India, 1950 — Article 19Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 56(1)(Vii)
High Courts12 Jul 1988
G.B. Suresh Vs Sri G. Maheswarappa and Others
Karnataka High Court · (1989) 1 KarLJ 13
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14
High Courts12 Jul 1988
Indra Prakash Chabra Vs Regional Transport Officer
Karnataka High Court · (1988) ILR (Kar) 2977 : (1988) 2 KarLJ 389
Motor Vehicles Act, 1939 — Section 59, 59 A
High Courts11 Jul 1988
Sri M.L. Gopala Setty Vs M.A. Ayodyaram and Others
Karnataka High Court · (1988) 3 KarLJ 364
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 Jul 1988
Kapli Siddanagoud Vs Gangavvala Siddappa and Another
Karnataka High Court · (1988) 3 KarLJ 360
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts11 Jul 1988
K. Sathyanarayana Vs M. Govindraj
Karnataka High Court · (1988) 3 KarLJ 314
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11
High Courts11 Jul 1988
Leelavathamma Vs Deputy Commissioner, Chickmagalur and Others
Karnataka High Court · (1988) 3 KarLJ 297