High Courts12 Aug 1987
General Manager Vs Yellappa Dharmoji Kittur
Karnataka High Court · (1988) ACJ 556 : (1987) ILR (Kar) 3564
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 10 of 21
High Courts12 Aug 1987
The United Oxygen Co. (Pvt.) Ltd. Vs Karnataka Electricity Board, Bangalore and Another
Karnataka High Court · AIR 1988 Kar 78 : (1987) 3 KarLJ 254
Electricity (Supply) Regulations — Regulation 28, 28 (a) (1), 28 (a) (3), 29
High Courts12 Aug 1987
B. Madappa and Another Vs Commissioner for Religious and Charitable Endowment and Others
Karnataka High Court · (1987) 3 KarLJ 238
Constitution of India, 1950 — Article 226
High Courts12 Aug 1987
Muralidhar N. Inamadar and Another Vs Chairman, Bijapur Grameena Bank and Another
Karnataka High Court · (1987) 3 KarLJ 260
High Courts12 Aug 1987
K.M. Malli Vs Divisional Forest Officer, Mangalore and Others
Karnataka High Court · (1987) 3 KarLJ 237
Karnataka Land Revenue Rules, 1966 — Rule 95
High Courts11 Aug 1987Dismissed
State of Karnataka Vs Registered Firm of Ieo Metal Corporation
Karnataka High Court · (1988) ILR (Kar) 1474
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 38 Rule 10
High Courts11 Aug 1987Partly Allowed
State of Karnataka Vs Coimbatore Premier Constructions
Karnataka High Court · (1988) ILR (Kar) 457 : (1988) 1 KarLJ 249
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11C
High Courts10 Aug 1987Dismissed
Huvappa Mahadev Mense Vs Land Tribunal
Karnataka High Court · (1987) ILR (Kar) 2797 : (1987) 2 KarLJ 327
Karnataka Land Reforms Act, 1961 — Section 108, 142, 45, 48 AMysore Agricultural Income Tax Act, 1957 — Section 5
High Courts10 Aug 1987
Subba Reddy and Another Vs Tahsildar and Presiding Officer, Mandal Panchayat, Gowribidnur Taluk and Others
Karnataka High Court · (1987) 3 KarLJ 166
Karnataka General Clauses Act, 1899 — Section 43Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 21
High Courts10 Aug 1987
Pratap Singh and Others Vs Jaibunnisa
Karnataka High Court · AIR 1989 Kar 70
Karnataka Rent Control Act, 1961 — Section 21 (1), 8, 8 (1)
High Courts10 Aug 1987
Vijaya Bank Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (1987) 2 KarLJ 244
Constitution of India, 1950 — Article 226
High Courts10 Aug 1987
Oriental Insurance Co. Ltd. Vs Prakash Road Lines (P) Ltd.
Karnataka High Court · (1988) 1 ACC 153
Transfer of Property Act, 1882 — Section 130, 131
High Courts10 Aug 1987
Oriental Insurance Co. Ltd. Vs Prakash Road Lines (P.) Ltd.
Karnataka High Court · (1991) 70 CompCas 670
Marine Insurance Act, 1963 — Section 27, 27 (1), 27 (2)Transfer of Property Act, 1882 — Section 130, 131
High Courts10 Aug 1987Dismissed
L. Kumara Chandra Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2756
Constitution of India, 1950 — Article 136, 411 (2)Karnataka Civil Services (Probation) Rules, 1977 — Rule 4, 5, 5 (1), 6
High Courts10 Aug 1987Dismissed
Pratapsingh Vs Jaibunnisa Begum
Karnataka High Court · (1987) ILR (Kar) 3464
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)
High Courts07 Aug 1987
Umashankar V U. and Another Vs C.T.O. Xxx Circle and Another Bangalore
Karnataka High Court · (1987) 31 KarLJ 126
Karnataka Sales Tax Rules, 1957 — Rule 36C(B)
High Courts07 Aug 1987
Patel Basawegowda and Another Vs Prescribed Officer, Singarajapura Mandal Panchayat and Others
Karnataka High Court · (1987) 3 KarLJ 229
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Conduct of Elections) (Amendment) Rules, 1987 — Rule 2(2)
High Courts07 Aug 1987
H. Shankar Alva and Another Vs The Central Arecanut and Cocoa Marketing and Processing Co-operative Ltd. and Others
Karnataka High Court · AIR 1988 Kar 243 : (1988) 1 KarLJ 152
Constitution of India, 1950 — Article 226, 227Karnataka Cooperative Societies Rules, 1960 — Rule 6, 6 (2)Multi-State Co-operative Societies Act, 2002 — Section 12, 12 (2)
High Courts07 Aug 1987
Institute of Education, Mysore and Others Vs University of Mysore and Others
Karnataka High Court · (1987) 2 KarLJ 289
High Courts05 Aug 1987Allowed
Kishan Vs Sakharabai
Karnataka High Court · (1987) ILR (Kar) 3422 : (1987) 2 KarLJ 357
Hindu Marriage Act, 1955 — Section 11, 25, 5