High Courts25 Jun 1988Dismissed
Byadara Bheemapa Vs Bangara Raju
Karnataka High Court · (1988) 06 KAR CK 0083
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,026 of 2,387
High Courts25 Jun 1988
A.M. Mallegowda Vs Karnataka State Transport Authority and Others
Karnataka High Court · (1988) 3 KarLJ 249
Karnataka Motor Vehicles Rules, 1963 — Rule 100
High Courts25 Jun 1988
Parameshwara Poojary Vs B. Thimmappa Shetty
Karnataka High Court · (1988) 3 KarLJ 172
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts25 Jun 1988
Parameshwara Poojary Vs B. Thimmappa Shetty and Others
Karnataka High Court · (1988) 3 KarLJ 539
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts25 Jun 1988
Byadara Bheemappa Vs Bangara Raju
Karnataka High Court · (1988) 2 KarLJ 260
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jun 1988Allowed
Umakanta Rao Vs Lalitabai
Karnataka High Court · (1988) ILR (Kar) 2067 : (1988) 2 KarLJ 155
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Registration Act, 1908 — Section 17 (1) (b)
High Courts24 Jun 1988Allowed
Selvan M. and Another Vs Vivek Finance Corporation and Anr
Karnataka High Court · (1988) 06 KAR CK 0076
High Courts24 Jun 1988
Commissioner of Income Tax Vs M.D. Veeranarasimhaiah
Karnataka High Court · (1988) 72 CTR 234 : (1988) 174 ITR 435 : (1988) 2 KarLJ 301 : (1988) 41 TAXMAN 1
Income Tax Act, 1961 — Section 256 (1), 263, 64 (1) (vii)
High Courts24 Jun 1988
Selvan M. and Another Vs Vivek Finance Corporation and Another
Karnataka High Court · (1988) 2 KarLJ 215
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts23 Jun 1988
Doddavenkatappa Vs Narayanamma
Karnataka High Court · (1988) 3 KarLJ 90
Hindu Marriage Act, 1955 — Section 24
High Courts23 Jun 1988Allowed
Sulochana S. Shetty Vs Chief Executive Officer
Karnataka High Court · (1988) ILR (Kar) 1998 : (1988) 2 KarLJ 179
Industrial Disputes Act, 1947 — Section 10 (8)
High Courts23 Jun 1988Allowed
G. Venkataramanappa Vs C. Kotappa
Karnataka High Court · (1988) ILR (Kar) 2037 : (1988) 2 KarLJ 136
Industrial Disputes Act, 1947 — Section 22, 33 C (2)
High Courts23 Jun 1988
Mudlaiah Vs A.R. Nagarajaiah and Others
Karnataka High Court · (1988) 3 KarLJ 247
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Karnataka Land Reforms Act, 1961 — Section 133
High Courts23 Jun 1988
Dr. H.S. Appaji Vs Bangalore University
Karnataka High Court · (1988) ILR (Kar) 2385 : (1988) 3 KarLJ 200
Constitution of India, 1950 — Article 226
High Courts22 Jun 1988
Manikappa @ Manick Rao and Another Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 206
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts22 Jun 1988
Gautam Budha Education Society Vs Neelamma
Karnataka High Court · (1989) 1 KarLJ 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30
High Courts22 Jun 1988
G.E. Thippaiah Vs Agricultural Income Tax Officer
Karnataka High Court · (1991) 187 ITR 668
Income Tax Act, 1961 — Section 171
High Courts22 Jun 1988
Shivananda Kasha Vs Regional Transport Officer, and Registering Authority, Bijapur and Another
Karnataka High Court · (1988) 2 KarLJ 207
Motor Vehicles Act, 1939 — Section 33(1)(B)
High Courts22 Jun 1988
K. Mohiyuddin Khan Vs A.N. Mallikarjuna
Karnataka High Court · (1988) 3 KarLJ 89
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts22 Jun 1988
Manikappa @ Manick Rao Chidri and Another Vs State of Karnataka and Others
Karnataka High Court · (1988) 3 KarLJ 173
Karnataka Land Reforms Act, 1961 — Section 121AKarnataka Land Reforms Appellate Authority Rules, 1986 — Rule 9(4)(Iv)