COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,045 of 2,387

High Courts02 Sept 1987

Shree Dharma Sudar Industries Pvt. Ltd. and Others Vs Registrar of Companies, Bangalore

Karnataka High Court · (1989) 66 CompCas 337

Companies (Acceptance of Deposits) Rules, 1975 — Rule 10, 11Criminal Procedure Code, 1973 (CrPC) — Section 468, 469

High Courts02 Sept 1987

Shree Dharma Sugar Industries (P) Ltd. and Others Vs Registrar of Companies

Karnataka High Court · (1989) 66 CompCas 337

Companies (Acceptance of Deposits) Rules, 1975 — Rule 10, 11Criminal Procedure Code, 1973 (CrPC) — Section 468

High Courts02 Sept 1987

Naganna Gowda N.G. and Another Vs State of Karnataka and Others

Karnataka High Court · (1987) 2 KarLJ 389

Karnataka Co-operative Societies Act, 1959 — Section 29

High Courts02 Sept 1987

Imambi Vs Khaja Hussain and Others

Karnataka High Court · AIR 1988 Kar 51 : (1987) ILR (Kar) 3397 : (1988) 1 KarLJ 294

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 2 (1) (o), 47Transfer of Property Act, 1882 — Section 122, 129

High Courts01 Sept 1987

Taluka Agricultural Produce Co-operative Marketing Society Ltd. Vs New India Assurance Co. Ltd. and Another

Karnataka High Court · (1987) 09 KAR CK 0022

Limitation Act, 1963 — Section 44 (b)

High Courts01 Sept 1987

The Secretary, Taluka Agricultural Produce Co-operative Marketing Society Ltd. Vs The Custodian, New India Assurance Co. Ltd. and Another

Karnataka High Court · (1989) ACJ 26 : AIR 1988 Kar 185 : (1989) 65 CompCas 109

Limitation Act, 1963 — Section 44 (b)

High Courts31 Aug 1987

Seethamma Vs Bangalore Development Authority

Karnataka High Court · (1987) ILR (Kar) 2973

High Courts26 Aug 1987

B.N. Puttannaiah Vs State of Karnataka and Another Srinivasa Prasanna Talkies Vs State of Karnataka and Another

Karnataka High Court · (1988) 69 STC 267

Karnataka Entertainment Tax Act, 1958 — Section 3, 3 A, 4, 4 A, 4 A (6)Karnataka Entertainment Tax Rules, 1959 — Rule 41, 41C, 41C (6)

High Courts26 Aug 1987

M.C. Ponnamma and Others Vs Aspinwal and Co. Ltd.

Karnataka High Court · AIR 1988 Kar 99 : (1987) ILR (Kar) 3383 : (1987) 2 KarLJ 276

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

High Courts26 Aug 1987

Halappa Vs The Returning Officer and Another

Karnataka High Court · (1987) 3 KarLJ 580

Constitution of India, 1950 — Article 226(B)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 19

High Courts26 Aug 1987

Nirmala Chitra Mandira Vs The State of Karnataka and Another

Karnataka High Court · (1988) 69 STC 264

Karnataka Entertainment Tax Act, 1958 — Section 2 (g, 4 A, 4 A (6)

High Courts26 Aug 1987

P.Y. Kamat and Others Vs State of Karnataka and Others

Karnataka High Court · (1987) ILR (Kar) 2942 : (1988) 68 STC 3

Constitution of India, 1950 — Article 19 (1) (g), 25Karnataka Sales Tax (Amendment) Act, 1986 — Section 5, 6 BKarnataka Sales Tax (Amendment) Act, 1987 — Section 2 (1) (x)

High Courts25 Aug 1987

Padminibai Vs Arvind Purandhar Murabatte and Others

Karnataka High Court · AIR 1989 Kar 120 : (1987) ILR (Kar) 3583 : (1988) 1 KarLJ 291

High Courts25 Aug 1987

Imamsab Fakrusab Balekai Vs State of Karnataka

Karnataka High Court · (1987) 3 KarLJ 324

Criminal Procedure Code, 1973 (CrPC) — Section 302, 401

High Courts25 Aug 1987

Sangam Theatre and Others Vs Addl. Dist. Magistrate, Bangalore District., and Another

Karnataka High Court · (1987) 2 KarLJ 315

Karnataka Cinemas (Regulation) Act, 1964 — Section 15

High Courts24 Aug 1987

Rajagopala Rao B. Vs U. Vyasa Rao and Others

Karnataka High Court · (1988) 1 KarLJ 287

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Contract Act, 1872 — Section 55

High Courts21 Aug 1987Allowed

Koshy and Thomas Vs State

Karnataka High Court · (1987) ILR (Kar) 3814

Equal Remuneration Act, 1976 — Section 2 (a), 2 (a) (ii)

High Courts21 Aug 1987Dismissed

Rangamma Vs Appaji Murthy

Karnataka High Court · (1988) ILR (Kar) 1485

Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1-A)

High Courts20 Aug 1987Allowed

Ramappa alias Ramachandrappa Vs Venkappa Reddy

Karnataka High Court · (1987) ILR (Kar) 3172

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 7 Rule 10

High Courts20 Aug 1987

H. Dasappa and Sons Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 1678 : (1988) 2 KarLJ 19

Karnataka Excise (Tapping of Trees) Rules, 1991 — Rule 7, 8Karnataka Excise Act, 1965 — Section 71, 71 (3), 71 (4)