High Courts18 Dec 1987Dismissed
Akhila Publishers Pvt. Ltd. Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 481 : (1987) 3 KarLJ 378
Constitution of India, 1950 — Article 19 (1) (a), 21Penal Code, 1860 (IPC) — Section 292, 292 (1), 79
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 1 of 21
High Courts18 Dec 1987Dismissed
Maliappa Basappa Thotad Vs Deputy Commissioner
Karnataka High Court · (1988) ILR (Kar) 1065
Karnataka Acquisition of Land for Grant of House sites Rules, 1973 — Rule 6 (3)
High Courts17 Dec 1987Allowed
G. Ramakrishna Kamath Vs Aithappa Maistry
Karnataka High Court · (1989) ILR (Kar) 1901 : (1989) 2 KarLJ 56
Easements Act, 1882 — Section 7, 7 (b)
High Courts16 Dec 1987Allowed
K. Chandrashekar Hegde Vs Bangalore City Corporation N.B. Menon Vs Bangalore Development Authority
Karnataka High Court · (1988) ILR (Kar) 356
Bangalore Development Authority Act, 1976 — Section 73Karnataka Town and Country Planning Act, 1961 — Section 12
High Courts15 Dec 1987
Bangalore Baptist Hospital Society and Another Vs State of Karnataka and Others
Karnataka High Court · (1987) 3 KarLJ 223
Constitution of India, 1950 — Article 226
High Courts15 Dec 1987
A. Muniswamy Gowda and Others Vs Deputy Registrar of Co-op. Societies, Bangalore Rural District and Others
Karnataka High Court · (1987) 3 KarLJ 449
Karnataka Co-operative Societies Act, 1959 — Section 30
High Courts15 Dec 1987
G.W. Elias Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (1988) ILR (Kar) 3012 : (1989) 1 LLJ 284
Constitution of India, 1950 — Article 226, 310
High Courts11 Dec 1987
Venkata Nayak and Others Vs V. Narayana and Another
Karnataka High Court · (1987) 3 KarLJ 214
Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts11 Dec 1987Dismissed
Shivaram Bapuchand Shaha and Co. Vs Hirachand Sakharam Mehata and Co
Karnataka High Court · (1988) ILR (Kar) 1962 : (1987) 3 KarLJ 571
Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (3), 24 (d), 38
High Courts10 Dec 1987
Venkatesha Gupta E.S. Vs The District Magistrate, Tumkur District and Another
Karnataka High Court · (1988) 1 KarLJ 126
High Courts10 Dec 1987
Mohammed Zaheer Vs R.T.O., Bangalore
Karnataka High Court · (1988) 1 KarLJ 55
Motor Vehicles Act, 1939 — Section 63(6)
High Courts10 Dec 1987Dismissed
Mangalore Catholic Co-operative Bank Ltd. Vs M. Sundara Shetty
Karnataka High Court · (1988) ILR (Kar) 970 : (1987) 3 KarLJ 21
Contract Act, 1872 — Section 15, 171, 70
High Courts09 Dec 1987
K. Sampangirama Raju, S. Govindaraju, Venkatasubbaraju, S. Narayanappa (Decd.) (By Venkatasubbaraju) and S. Venkatasubbaraju (L.R. of Narayanappa) Vs Vth Income Tax Officer and Others
Karnataka High Court · (1988) 68 CTR 58 : (1988) 173 ITR 609 : (1988) 37 TAXMAN 274
Income Tax Act, 1961 — Section 139, 140, 140 (3)
High Courts09 Dec 1987Dismissed
Sathyanarayana Kamath Vs Revannappa
Karnataka High Court · (1988) ILR (Kar) 1817
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts09 Dec 1987
A.B. Chinagi Vs Registering Authority and Regional Transport Officer, Bijapur and Others
Karnataka High Court · AIR 1988 Kar 232 : (1988) ILR (Kar) 59 : (1988) 1 KarLJ 46
Motor Vehicles Act, 1939 — Section 33 (1) (b, 60)Motor Vehicles Rules, 1963 — Rule 67, 96
High Courts09 Dec 1987
K.T. Mohammed Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1129 : (1987) 3 KarLJ 407
Penal Code, 1860 (IPC) — Section 120 B, 302, 34, 392
High Courts09 Dec 1987
K.S. Susheela and Another Vs The Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · AIR 1988 Kar 178
Electricity Supply Regulations made by Karnataka Electricity Board — Regulation 2FKarnataka Land Revenue Act, 1964 — Section 95
High Courts09 Dec 1987Allowed
Sampkh and Mandal Panchayat Vs Kusumakara Vishnu Kodiya
Karnataka High Court · (1988) ILR (Kar) 2378 : (1988) 2 KarLJ 174
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 80, 94
High Courts08 Dec 1987
R.N. Bannad and Sons and Another Vs State Bank of India, Gadag and Another
Karnataka High Court · AIR 1989 Kar 28 : (1988) ILR (Kar) 855 : (1988) 1 KarLJ 64
Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts07 Dec 1987
Assistant Commissioner of Commercial Taxes, Bellary Vs India Sugars and Refineries Ltd.
Karnataka High Court · (1988) ILR (Kar) 694 : (1988) 69 STC 113
Karnataka Sales Tax Act, 1957 — Section 12 B, 13 (3) (b), 15, 15 (1)