High Courts08 Jul 1988
K.S. Dattatreya Vs C.S. Seshadri and Others
Karnataka High Court · (1988) 3 KarLJ 474
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,024 of 2,387
High Courts08 Jul 1988
Hanumantha Durga Naik Vs State of Karnataka and Others
Karnataka High Court · (1988) 3 KarLJ 294
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts08 Jul 1988
V.V. Suryanarayana Shetty Vs V. Prakash and Another
Karnataka High Court · (1988) 3 KarLJ 299
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29
High Courts08 Jul 1988
J.M. Kamalpasha Vs Chairman, District Wakf Committee Karnataka Wakf Board, Hassan
Karnataka High Court · (1988) 3 KarLJ 401
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Jul 1988Dismissed
Annayya Vs State of Karnataka
Karnataka High Court · (1989) ILR (Kar) 932 : (1988) 2 KarLJ 263
Constitution of India, 1950 — Article 21Karnataka Land Reforms Act, 1961 — Section 109, 79 BLand Acquisition Act, 1894 — Section 6
High Courts07 Jul 1988
G. Mariswamaiah Vs G. Channabasaiah and Others
Karnataka High Court · (1988) 3 KarLJ 403
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts07 Jul 1988
Gopal Vs Lakshmamma and Another
Karnataka High Court · (1988) 3 KarLJ 394
Specific Relief Act, 1963 — Section 41(A)
High Courts07 Jul 1988
S. Shivarudrappa and Another Vs Member Common Cadre Committee and M.D., Bellary District-central Co-op. Bank Ltd. and Others
Karnataka High Court · (1988) 3 KarLJ 597
Karnataka Co-operative Societies Act, 1959 — Section 128A
High Courts07 Jul 1988
Vijayakumari Vs State of Karnataka and Another
Karnataka High Court · (1988) 3 KarLJ 292
Constitution of India, 1950 — Article 14, 14
High Courts07 Jul 1988
Mehaboob M.S. Vs The Town Municipal Council, Chennapatna and Another
Karnataka High Court · (1988) 2 KarLJ 261
Constitution of India, 1950 — Article 226
High Courts06 Jul 1988
Shashikala Vs Mahadevappa
Karnataka High Court · (1988) 3 KarLJ 280
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts06 Jul 1988
C.N. Seetharam Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 2053 : (1988) 2 KarLJ 310
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195 (1) (b), 482Penal Code, 1860 (IPC) — Section 34, 465, 471
High Courts06 Jul 1988
Chandevarappa R. Vs Sanna Siddaiah and Others
Karnataka High Court · (1988) 2 KarLJ 252
Mysore Land Revenue Rules, 1938 — Rule 43(8)
High Courts06 Jul 1988
Smt. Venkamma Vs Regional Transport Officer and Registering Authority, Bellary
Karnataka High Court · (1988) 2 KarLJ 247
Motor Vehicles Act, 1939 — Section 33(1)(B)
High Courts06 Jul 1988Dismissed
Venkatalakshmamma Vs Rajkumar Bhatia
Karnataka High Court · (1988) ILR (Kar) 2352 : (1988) 2 KarLJ 227
Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts05 Jul 1988
I.T.C. Limited Vs Gunashekar V and Others
Karnataka High Court · (1988) 3 KarLJ 361
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Jul 1988Dismissed
Abdul Jabbar Vs Devarajaiah
Karnataka High Court · (1989) ILR (Kar) 705
Evidence Act, 1872 — Section 114Karnataka Irrigation Act, 1965 — Section 12, 3 (6)Limitation Act, 1963 — Section 100
High Courts05 Jul 1988
Commissioner of Income Tax Vs Vijaya Bank
Karnataka High Court · (1988) 41 TAXMAN 34
Interest Tax Act, 1974 — Section 2 (7)
High Courts04 Jul 1988
K. Varadarajagouda Vs Tahsildar and Prescribed Officer, Vithalapura Mandal Panchayat and Others
Karnataka High Court · (1988) 3 KarLJ 472
High Courts04 Jul 1988
Ashok and Others Vs State of Karnataka and Others
Karnataka High Court · (1988) 3 KarLJ 596
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 18