High Courts21 Jun 1988
Gadigeyya Siddalingayya Hiremath and Others Vs Veerayya Savalageyya Savalagimath (Since Deceased) by Lrs.
Karnataka High Court · (1989) 2 KarLJ 6
Karnataka Land Reforms Act, 1961 — Section 121A
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,027 of 2,387
High Courts21 Jun 1988
Sri Gadigeyya Siddlingayya Hiremath and Others Vs Veerayya Savalageyya Savalagimath and Another
Karnataka High Court · (1989) 3 KarLJ 194
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts21 Jun 1988
K.N. Venkataramaniah Setty Vs B.N. Srinivasa and Others
Karnataka High Court · (1988) 3 KarLJ 208
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jun 1988Dismissed
K. Subbaraju Vs Dattamurthy
Karnataka High Court · (1989) ILR (Kar) 792
Karnataka Rent Control Act, 1961 — Section 45, 62
High Courts20 Jun 1988
Subba Raju K. and Another Vs G.S. Dattamurthy and Another
Karnataka High Court · (1988) 2 KarLJ 190
Karnataka Rent Control Act, 1961 — Section 45
High Courts20 Jun 1988
Hussain Sab (Since Deceased) by L Rs. Vs Rahim Khan
Karnataka High Court · (1988) 2 KarLJ 221
Karnataka Rent Control Act, 1961 — Section 21(1)
High Courts17 Jun 1988
B. Ganesha Krishna Bhat Vs State of Karnataka and Another
Karnataka High Court · (1989) 73 STC 267
Constitution of India, 1950 — Article 14, 32Karnataka Entertainment Tax Act, 1958 — Section 3, 3 A, 4 B
High Courts17 Jun 1988
Dattatreya Raghavendra Patki Vs Sumitrabai
Karnataka High Court · (1989) ILR (Kar) 701 : (1988) 2 KarLJ 335
Karnataka Rent Control Act, 1961 — Section 14 (4) (i), 17
High Courts17 Jun 1988
Narayana Rao K. Vs R.T.A., Bangalore and Another
Karnataka High Court · (1988) 2 KarLJ 203
Motor Vehicles Act, 1939 — Section 60
High Courts17 Jun 1988
Dattatraya Raghavendra Patki Vs Smt. Sumitrabai
Karnataka High Court · (1988) 2 KarLJ 335
Karnataka Rent Control Act, 1961 — Section 14(4)
High Courts16 Jun 1988Dismissed
K. Narayan Vs Central Bureau of Investigation
Karnataka High Court · (1989) ILR (Kar) 1810
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts15 Jun 1988
Mahadevaswamy and Others Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1970
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 482
High Courts15 Jun 1988
State Bank of Mysore Vs Commissioner of Income Tax
Karnataka High Court · (1988) 74 CTR 52 : (1989) 175 ITR 607 : (1988) 2 KarLJ 187 : (1988) 41 TAXMAN 275
Interest Tax Act, 1974 — Section 2 (7)Negotiable Instruments Act, 1881 (NI) — Section 32
High Courts15 Jun 1988
Zoo Authority of Karnataka Vs Ranga
Karnataka High Court · (1988) 2 KarLJ 347
Workmens Compensation Act, 1923 — Section 2(1) (N)
High Courts15 Jun 1988
Umakanth M. Vs M. Malathi and Others
Karnataka High Court · (1988) 2 KarLJ 220
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 11(2)
High Courts15 Jun 1988
Are Thimmappa Vs Bandian and Others
Karnataka High Court · (1988) 2 KarLJ 251
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts14 Jun 1988
Palekanda Karumbaiah Vs State of Karnataka
Karnataka High Court · (1988) 3 KarLJ 504
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386(2)(B)
High Courts14 Jun 1988
Rajashekhar Vs Deputy Commissioner, Dharwad and Another
Karnataka High Court · (1988) 2 KarLJ 224
Administrative Tribunals Act, 1975 — Section 15
High Courts13 Jun 1988
Venkateswara Oil Mills Vs Syndicate Bank
Karnataka High Court · AIR 1989 Kar 225 : (1989) 1 KarLJ 31
High Courts13 Jun 1988
Raghavendra and Another Vs Ramakrishna, Since Deceased by Lrs.
Karnataka High Court · (1988) 3 KarLJ 473
Civil Procedure Code, 1908 (CPC) — Section 47