COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,030 of 2,387

High Courts24 May 1988

Haradi Ragavendra Pai Vs University of Mysore and Others

Karnataka High Court · AIR 1989 Kar 176

Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 60Penal Code, 1860 (IPC) — Section 363, 366, 376

Read judgment

High Courts23 May 1988

J Adiveppa Babappa Hulasera Vs Divisional Forest Officer

Karnataka High Court · (1989) ILR (Kar) 1228 : (1988) 3 KarLJ 211

Constitution of India, 1950 — Article 226, 227Karnataka Land Grant Rules, 1969 — Rule 11 (2), 11 (3), 11 (4)Karnataka Preservation of Trees Act, 1976 — Section 8 (4)

Read judgment

High Courts12 May 1988Allowed

R.L. Jalappa Vs Delhi Police Establishment

Karnataka High Court · (1988) ILR (Kar) 1613 : (1989) 3 KarLJ 236

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts05 May 1988

Commissioner of Income Tax Vs Hindustan Aeronautics Ltd.

Karnataka High Court · (1988) 71 CTR 156 : (1988) 174 ITR 340 : (1988) 2 KarLJ 76 : (1988) 40 TAXMAN 31

Factories Act, 1948 — Section 79

Read judgment

High Courts02 May 1988

Indira Devi Vs The Karnataka State Transport Appellate Tribunal and Others

Karnataka High Court · AIR 1989 Kar 182

Motor Vehicles Act, 1939 — Section 59 (l), 61, 61 (1), 61 (2), 63 (7)

Read judgment

High Courts02 May 1988

Indira Devi Vs Karnataka State Transport Appellate Tribunal

Karnataka High Court · (1988) ILR (Kar) 2535 : (1988) 2 KarLJ 126

Motor Vehicles Act, 1939 — Section 59 (1)

Read judgment

High Courts29 Apr 1988

Sri Visalam Chit Fund Ltd. and others Vs Union of India and others

Karnataka High Court · (1990) 67 CompCas 203

Constitution of India, 1950 — Article 14, 19 (1) (g), 301A

Read judgment

High Courts22 Apr 1988

H.V. Prasanna Vs Deputy Commissioner and Returning Officer, Hassan City Municipal Council and Others

Karnataka High Court · (1988) 3 KarLJ 510

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Apr 1988

Bharat Textile and Proofing Industries and Others Vs State of Karnataka and Another

Karnataka High Court · (1988) 71 STC 10

Bombay Sales Tax Act, 1953 — Section 5 (1), 5 (2)Central Sales Tax Act, 1956 — Section 14, 15

Read judgment

High Courts19 Apr 1988

Subramanyam and Co. Vs Commissioner of Commercial Taxes, Bangalore and Another

Karnataka High Court · (1988) 71 STC 37

Constitution of India, 1950 — Article 226

Read judgment

High Courts19 Apr 1988

Hotel Nataraj and Others Vs Karnataka State Financial Corporation and Others

Karnataka High Court · AIR 1989 Kar 90 : (1991) 71 CompCas 685 : (1988) ILR (Kar) 2236

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 5, 36State Financial Corporations Act, 1951 — Section 31, 32 (12), 32 (9)

Read judgment

High Courts19 Apr 1988

Babugowda @ Bapugowda Vs State of Karnataka

Karnataka High Court · (1988) 2 KarLJ 98

Penal Code, 1860 (IPC) — Section 302

Read judgment

High Courts18 Apr 1988

Swarnamba B.R. Vs Karnataka State Agricultural Marketing Board and Another

Karnataka High Court · (1988) 1 KarLJ 504

Karnataka Civil Services Rules, 1958 — Rule 98

Read judgment

High Courts18 Apr 1988

Panchalingaiah B. Vs Karnataka State Construction Corporation Limited and Another

Karnataka High Court · (1988) 1 KarLJ 582

Read judgment

High Courts13 Apr 1988

J.S. Auto Machine Shop Vs State of Karnataka and Another

Karnataka High Court · (1988) ILR (Kar) 2510 : (1988) 70 STC 321

Constitution of India, 1950 — Article 286, 286 (1)Karnataka Entry Tax Act, 1979 — Section 2 (4), 2 (k)

Read judgment

High Courts13 Apr 1988

K.T. Venkatappa and Others Vs K.N. Krishnappa and Others

Karnataka High Court · (1988) 71 CTR 162 : (1988) 173 ITR 678 : (1988) 1 KarLJ 578

Income Tax Act, 1961 — Section 137, 138Mysore Agricultural Income Tax Act, 1957 — Section 53, 53 (1) (a) (i), 53 (1) (a) (ii)

Read judgment

High Courts13 Apr 1988

K.T. Venkatappa Vs K.N. Krishnappa

Karnataka High Court · (1988) 41 TAXMAN 52

Read judgment

High Courts13 Apr 1988

Suresh V. Talaraja Vs Gopal Pundalik Koparge

Karnataka High Court · (1988) ILR (Kar) 2368 : (1988) 2 KarLJ 296

Civil Procedure Code, 1908 (CPC) — Section 106, 115

Read judgment

High Courts12 Apr 1988

Motor Industries Co. Ltd. Vs Govt. of Karnataka and Others

Karnataka High Court · (1988) ILR (Kar) 2305 : (1988) 3 KarLJ 151 : (1989) 1 LLJ 88

Industrial Disputes Act, 1947 — Section 10, 33, 33 (2) (b)

Read judgment

High Courts12 Apr 1988Dismissed

R. Kempanna and Co. Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 3222

Karnataka Excise Act, 1965 — Section 22, 23, 24

Read judgment