High Courts13 Jun 1988
K. Laxmi Vs Sub-Inspector of Police (Traffic-West) and Another
Karnataka High Court · AIR 1989 Kar 311 : (1988) 2 KarLJ 292
Motor Vehicles Act, 1939 — Section 129 A, 22, 22 (1), 42 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,028 of 2,387
High Courts10 Jun 1988
Gangamalamma Vs State of Karnataka
Karnataka High Court · (1989) 1 KarLJ 285
Constitution of India, 1950 — Article 226, 227Karnataka Land Grant Rules, 1969 — Rule 12, 9Karnataka Scheduled Casts and Scheduled Tribes Act, 1978 — Section 5
High Courts10 Jun 1988Dismissed
Mangalore University Non-Teaching Employees Association Vs Mangalore University
Karnataka High Court · (1989) 58 FLR 173 : (1988) ILR (Kar) 2219 : (1988) 2 KarLJ 239
Constitution of India, 1950 — Article 14, 16 (1), 162Karnataka State Universities Act, 1976 — Section 49, 50, 51 B
High Courts10 Jun 1988
Commissioner of Income Tax Vs Canara Bank
Karnataka High Court · (1989) 175 ITR 601
Income Tax Act, 1961 — Section 2 (7), 21, 256 (1), 6
High Courts10 Jun 1988
Karnataka State Road Transport Corporation Vs Karnataka State Transport Authority and Others
Karnataka High Court · (1988) 3 KarLJ 192
Karnataka Motor Vehicles Rules, 1963 — Rule 104a(V)(2)(B)(I)Motor Vehicles Act, 1939 — Section 68f
High Courts10 Jun 1988
Commissioner of Income Tax Vs Diamond Dies Manufacturing Corporation Ltd.
Karnataka High Court · (1988) 71 CTR 189 : (1988) 172 ITR 655 : (1988) 2 KarLJ 66 : (1988) 40 TAXMAN 34
Income Tax Act, 1961 — Section 256 (1), 43 (1)
High Courts10 Jun 1988
Andhra Steel Corporation Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1990) 78 STC 234
Karnataka Sales Tax Act, 1957 — Section 21, 304 (a), 5 (4)
High Courts09 Jun 1988
J.C. Rudrasharma Vs State of Karnataka and Another
Karnataka High Court · (1988) 3 KarLJ 509
Constitution of India, 1950 — Article 226
High Courts09 Jun 1988
R.Krishna Murthy Vs Annapurnamma and Others
Karnataka High Court · AIR 1989 Kar 209 : (1988) 3 KarLJ 185
Limitation Act, 1963 — Section 30, 30 (a)Registration Act, 1908 — Section 17 (1), 17 (1) (b), 17 (2)
High Courts08 Jun 1988
H. Kenche Gowda Vs State of Karnataka (Joint Commissioner of Agrl. Income Tax)
Karnataka High Court · (1989) ILR (Kar) 1687
Mysore Agricultural Income Tax Act, 1957 — Section 35, 36
High Courts08 Jun 1988
Smt N. Jayarathna Vs Rent Controller and Others
Karnataka High Court · (1988) 2 KarLJ 186
Karnataka Rent Control Act, 1961 — Section 4A
High Courts08 Jun 1988
H. KENCHE GOWDA Vs STATE OF KARNATAKA. (JOINT COMMISSIONER OF AGRL. Income Tax).
Karnataka High Court · (1988) 75 CTR 85 : (1988) 174 ITR 389
Income Tax Act, 1922 — Section 34, 35, 36Mysore Agricultural Income Tax Act, 1957 — Section 30 (2), 55
High Courts06 Jun 1988
Smt. Putta Thayamma Vs Karagaiah and Others
Karnataka High Court · (1988) 2 KarLJ 212
Karnataka Land Reforms Act, 1961 — Section 121A
High Courts03 Jun 1988Dismissed
Oriental Insurance Co. Ltd. Vs Gowramma
Karnataka High Court · (1989) ILR (Kar) 1313
Motor Vehicles Act, 1939 — Section 93 (b), 95 (4)
High Courts03 Jun 1988
Narayan Devaru Bhat Vs Chandrakanta Sairu Kocharekar and Others
Karnataka High Court · (1989) 3 KarLJ 246
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14, 18
High Courts03 Jun 1988
Kukkavadeswari Meenugarara Sangha (R) Gunderi Vs Mandal Panchayathi, R. Nulenur and Others
Karnataka High Court · (1988) 3 KarLJ 23
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts03 Jun 1988
Karnataka Pharmacy Teachers Association (Regd) Vs State of Karnataka and Others
Karnataka High Court · (1989) 3 KarLJ 249
Constitution of India, 1950 — Article 226
High Courts03 Jun 1988
G.T. Swamy and Another Vs Goodluck Agencies and Another
Karnataka High Court · (1990) 69 CompCas 819 : (1988) ILR (Kar) 3147
Civil Procedure Code, 1908 (CPC) — Section 151Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 433 (e), 443, 466, 518, 529
High Courts03 Jun 1988
Oriental Insurance Company Ltd. Vs K. Gowramma and Others
Karnataka High Court · (1988) 2 ACC 593
Motor Vehicles Act, 1939 — Section 93 (b), 95 (4)
High Courts03 Jun 1988
Oriental Insurance Co. Ltd. Vs Smt. K. Gowramma and Others
Karnataka High Court · (1988) 2 KarLJ 237
Motor Vehicles Act, 1939 — Section 95