COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,029 of 2,387

High Courts02 Jun 1988

Binny Limited and P. Ramachandrasetty Vs Assistant Commercial Tax Officer (Intelligence)-LR, South Zone, Bangalore

Karnataka High Court · (1988) 71 STC 240

Karnataka Sales Tax Act, 1957 — Section 28, 28 (3)Madras General Sales Tax Act, 1939 — Section 41

High Courts02 Jun 1988

South Kanara Dist. Co-op. Fish Marketing Federation Ltd. Vs South Canara Dist Central Co-op. Bank Ltd., and Others

Karnataka High Court · (1988) 2 KarLJ 194

Karnataka Co-operative Societies Act, 1959 — Section 70

High Courts02 Jun 1988

S.A. Jaffar Vs The University of Gulbarga

Karnataka High Court · AIR 1989 Kar 174

Constitution of India, 1950 — Article 226

High Courts01 Jun 1988

Mallappa Channappa Dharmoji and Others Vs Land Tribunal, Belgaum and Others

Karnataka High Court · (1988) 3 KarLJ 210

Karnataka Land Reforms Act, 1961 — Section 121A, 4

High Courts01 Jun 1988

M. Nagappa and Others Vs Deputy Commissioner, Shimoga and Others

Karnataka High Court · (1989) 3 KarLJ 245

Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 41

High Courts01 Jun 1988

Laxman Punappa Chaugala Vs Ramesh Malakappa Balloll and Others

Karnataka High Court · (1988) 3 KarLJ 245

Karnataka Land Reforms Act, 1961 — Section 121A

High Courts31 May 1988

Thimmappa Vs State of Karnataka and Others

Karnataka High Court · (1988) 3 KarLJ 104

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Karnataka Land Reforms Act, 1961 — Section 121A

High Courts31 May 1988

Ganapathi Ramachandra Hegde Vs The Deputy Commissioner of Transport , Belgaum division , Belgaum and Others

Karnataka High Court · AIR 1989 Kar 123 : (1988) 2 KarLJ 318

Motor Vehicles Act, 1939 — Section 32, 36 (4)

High Courts31 May 1988

Sanulla Vs Deputy Commissioner

Karnataka High Court · (1988) ILR (Kar) 3316

Karnataka Land Grant Rules, 1969 — Rule 25Karnataka Land Revenue Act, 1964 — Section 197, 56, 56 (3), 69Karnataka Sales Tax Act, 1957 — Section 22 A (2)

High Courts30 May 1988Dismissed

Narayana Raju Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 376

Constitution of India, 1950 — Article 14Karnataka Extension and Amendments Act, 1961 — Section 4 (1), 5 A, 6, 6 (1)Land Acquisition Act, 1894 — Section 30, 4 (1), 6 (1A)

High Courts30 May 1988Dismissed

Panchappa Vs State of Karnataka

Karnataka High Court · (1989) ILR (Kar) 974 : (1988) 3 KarLJ 332

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 15, 15 (6), 42, 48 A

High Courts27 May 1988Allowed

Life Insurance Corporation Vs Bangalore L.I.C. Employees Housing Co-operative Society Ltd.

Karnataka High Court · (1988) ILR (Kar) 2817 : (1988) 2 KarLJ 455

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 10

High Courts26 May 1988

Kenchappa Kallu Kurubar Vs Balasaheb Kalagouda Patil and Others

Karnataka High Court · (1988) 2 KarLJ 274

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)

High Courts26 May 1988

M/s. National Video and Others Vs State of Karnataka and Others

Karnataka High Court · (1988) 2 KarLJ 258

Karnataka Police Act, 1963 — Section 31(1)Licensing and Controlling of Places of Public Amusements Order, 1985 — Section 2(14)

High Courts26 May 1988Dismissed

Vishakante Gowda Vs Assistant Commissioner

Karnataka High Court · (1989) ILR (Kar) 664 : (1989) 1 KarLJ 144

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 67 (2), 81, 92

High Courts25 May 1988Dismissed

Dasappa and Sons Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 1710 : (1988) 1 KarLJ 574

Constitution of India, 1950 — Article 265Karnataka Excise Act, 1965 — Section 71 (1), 71 (2)

High Courts25 May 1988

Mulimani Murulappa and Another Vs Mulimani Shanmukappa and Others

Karnataka High Court · (1988) 3 KarLJ 24

Civil Procedure Code, 1908 (CPC) — Section 144

High Courts25 May 1988

Kaddipudi Siddappa Shetty Vs M. Ibrahim Baig

Karnataka High Court · (1988) 2 KarLJ 317

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts25 May 1988

Mulimani Marulappa and Another Vs Mulimani Shanmukappa and Others

Karnataka High Court · (1988) 2 KarLJ 177

Civil Procedure Code, 1908 (CPC) — Section 115, 144

High Courts24 May 1988Allowed

Mohammed Kalemulla Khan Vs House Rent and Accommodation Controller

Karnataka High Court · (1988) ILR (Kar) 2609 : (1988) 2 KarLJ 269

Karnataka Rent Control Act, 1961 — Section 21, 21 A