High Courts28 Nov 1986
Ramachandra Basappa Pattar Vs Channabasappa Basawantappa Sutagatti, by L.Rs.
Karnataka High Court · (1987) 1 KarLJ 122
Karnataka Rent Control Act, 1961 — Section 2
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 2 of 24
High Courts26 Nov 1986Dismissed
A.K. Subbaiah Vs B.N. Garudachar
Karnataka High Court · (1987) ILR (Kar) 100
Constitution of India, 1950 — Article 19, 19 (1), 19 (2), 361A
High Courts25 Nov 1986
Bhadra Reddy Vs Shanthamma
Karnataka High Court · AIR 1987 Kar 209 : (1987) ILR (Kar) 15
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Adoption and Maintenance Act, 1956 — Section 18, 18 (2), 4
High Courts25 Nov 1986
M.P. Abdul Khander Vs Vijaya Bank and Another
Karnataka High Court · (1988) 64 CompCas 199 : (1987) ILR (Kar) 970
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2 (e)
High Courts21 Nov 1986Dismissed
Yellappa Vs Yellavva Kom Subray Gowda
Karnataka High Court · (1987) ILR (Kar) 683
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (3)
High Courts21 Nov 1986Dismissed
Krishnamurthy Vs Hemanna
Karnataka High Court · (1987) ILR (Kar) 1466
High Courts21 Nov 1986Allowed
Pushpammal Vs Ganapathraj Kishanchand Jain
Karnataka High Court · (1986) ILR (Kar) 4188
Civil Procedure Code, 1908 (CPC) — Section 47Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts19 Nov 1986
Life Insurance Corporation Vs Vasappa
Karnataka High Court · AIR 1987 Kar 216 : (1987) ILR (Kar) 1
Insurance Act, 1938 — Section 45
High Courts19 Nov 1986
Life Insurance Corporation of India and Another Vs U.K. Vasappa
Karnataka High Court · (1987) ACJ 994 : (1989) 66 CompCas 375
Insurance Act, 1938 — Section 45
High Courts18 Nov 1986Dismissed
Dr. Kshama Kapur Vs Union of India (UOI) Puttaswamaiah Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 4007
Administrative Tribunals Act, 1985 — Section 14, 19, 21, 28
High Courts14 Nov 1986Allowed
Vishwa Bharathi House Building Co-operative Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (1987) ILR (Kar) 767
High Courts13 Nov 1986
Sri Krishna Rajendra Mills Co-operative Society Ltd. Vs New India Assurance Co. Ltd.
Karnataka High Court · (1992) 75 CompCas 266
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts12 Nov 1986
Mohammed Sadiq and Another Vs Mahboob Sab and Others
Karnataka High Court · (1987) 1 KarLJ 155
High Courts11 Nov 1986Dismissed
Jagalur Nayakara Sangha Vs Government of Karnataka
Karnataka High Court · (1987) ILR (Kar) 762
High Courts11 Nov 1986
State of Karnataka Vs Mehaboob and Others
Karnataka High Court · (1986) ILR (Kar) 4150
Penal Code, 1860 (IPC) — Section 366, 376, 395
High Courts11 Nov 1986Allowed
Pinjaru Shahabuddin Saheb Vs Soni Hiralal
Karnataka High Court · (1987) ILR (Kar) 159
Civil Procedure Code, 1908 (CPC) — Section 115, 34, 35Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts07 Nov 1986
Narunnisa Vs Shek Abdul Hamid
Karnataka High Court · AIR 1987 Kar 222 : (1986) ILR (Kar) 4207 : (1987) 1 KarLJ 143
High Courts05 Nov 1986
Managing Director, Karnataka Power Corporation Ltd. Vs Geetha and Others
Karnataka High Court · (1987) 2 ACC 1 : (1988) ACJ 250 : AIR 1989 Kar 104
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 110 AA
High Courts05 Nov 1986
S.M. Pattanaik Vs Secretary to Government of India
Karnataka High Court · (1986) ILR (Kar) 3954 : (1987) 2 LLJ 113
Administrative Tribunals Act, 1985 — Section 4, 4 (1), 4 (2)Constitution of India, 1950 — Article 14, 16 (1), 226
High Courts05 Nov 1986
Ranga Iyengar T. Vs Smt. H.R. Vishala
Karnataka High Court · (1987) 1 KarLJ 113
Specific Relief Act, 1963 — Section 10