High Courts04 Jul 1988
Ramu Dada Panade Vs State of Karnataka and Others
Karnataka High Court · (1989) 1 KarLJ 143
Karnataka Co-operative Societies Act, 1959 — Section 64(1)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,025 of 2,387
High Courts04 Jul 1988
Bangalore Horticultural Producers Marketing and Processing Co-operative Society Limited Vs Deputy Registrar of Co-operative Societies and Others
Karnataka High Court · (1989) 66 CompCas 707 : (1988) 2 KarLJ 217
Constitution of India, 1950 — Article 226, 227
High Courts04 Jul 1988Allowed
Sahyadri Education Trust Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 2188 : (1988) 3 KarLJ 266
Constitution of India, 1950 — Article 14, 19 (1) (g), 350A, 360A, 45
High Courts01 Jul 1988
Babulal Vaktaji Shah and Another Vs Chandabai
Karnataka High Court · AIR 1989 Kar 221 : (1988) ILR (Kar) 2437 : (1988) 3 KarLJ 588
Limitation Act, 1963 — Section 17, 18, 9Partnership Act, 1932 — Section 42 (c)
High Courts01 Jul 1988
Sri Kottureswara Rice and Oil Mills and Another Vs The State of Karnataka and Others
Karnataka High Court · (1988) 71 STC 356
Karnataka Sales Tax (Amendment) Rules, 1986 — Rule 26 (10), 26AKarnataka Sales Tax Act, 1957 — Section 12, 12 (1), 12 (3)
High Courts01 Jul 1988
Basappa and Others Vs Ujjanagouda Mannappagouda Hosagoudra and Another
Karnataka High Court · (1988) 3 KarLJ 559
Evidence Act, 1872 — Section 76
High Courts01 Jul 1988Allowed
Koripalli Vijayalakshmi Vs Tahsildar
Karnataka High Court · (1989) ILR (Kar) 3401 : (1988) 2 KarLJ 282
Karnataka Irrigation Act, 1965 — Section 28 (5), 32 (4), 68
High Courts01 Jul 1988
H.S. Ranga Swamy Vs Bangaramma and Another
Karnataka High Court · (1988) 3 KarLJ 260
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Karnataka Small Cause Courts Act, 1964 — Section 18
High Courts30 Jun 1988
State of Karnatka Vs A. Joseph
Karnataka High Court · (1989) 1 ACC 6 : (1989) ACJ 956
Penal Code, 1860 (IPC) — Section 279, 304 A
High Courts30 Jun 1988
L. Shivanna Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 2121 : (1989) 1 KarLJ 294
Constitution of India, 1950 — Article 171 (3) (a), 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 100, 139, 139 (2, 27
High Courts29 Jun 1988
M/s. the Hotel Owner''s Consumers'' Co-op. Society Ltd. Vs Syed Khaleel Ahmed
Karnataka High Court · (1988) 3 KarLJ 434
Karnataka Rent Control Act, 1961 — Section 2(7)(Iv)(Bc)
High Courts28 Jun 1988
Commissioner of Income Tax Vs Pandavapura Sahakara Sakkare Karkhane Ltd.
Karnataka High Court · (1988) 74 CTR 54 : (1988) 174 ITR 475
Income Tax Act, 1961 — Section 256 (1), 28, 36Karnataka Co-operative Societies Act, 1959 — Section 57, 57 (4) (a)
High Courts28 Jun 1988
Huchegowda Vs Channamma and Others
Karnataka High Court · (1988) 3 KarLJ 252
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts28 Jun 1988
Akkavva Vs State of Karnataka and Others
Karnataka High Court · (1988) 3 KarLJ 533
Karnataka Land Revenue Act, 1964 — Section 133
High Courts27 Jun 1988
State of Karnataka Vs Mohd. Ismail
Karnataka High Court · (1988) 3 KarLJ 141
Penal Code, 1860 (IPC) — Section 279, 304 A, 337
High Courts27 Jun 1988
Smt. Kalyani @ Kalyani Soans Vs Sanjeeva Soans and Others
Karnataka High Court · (1989) 1 KarLJ 139
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 95(1)
High Courts27 Jun 1988
Munibathappa Vs Somaiah and Another
Karnataka High Court · (1988) 3 KarLJ 88
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Jun 1988
The State of Karnataka Vs Mohd. Ismail @ Alias Maqbool Ahmed
Karnataka High Court · (1988) 3 KarLJ 141
Penal Code, 1860 (IPC) — Section 304a
High Courts27 Jun 1988
Kalyani Alias Kalyani Soans Vs Sanjeeva Soans and Others
Karnataka High Court · (1988) 3 KarLJ 593
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Land Revenue Act, 1964 — Section 95(2)
High Courts27 Jun 1988
Cement Distributors Ltd. Vs Komal Traders and Others
Karnataka High Court · (1988) 3 KarLJ 64
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5