CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Karnataka High Court/1987

COURT ARCHIVE

Karnataka High Court judgments, 1987

418 judgments · page 11 of 21

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
High Courts05 Aug 1987

C. Nagaraja Bhat Vs Canara Bank and Others

Karnataka High Court · (1987) 3 KarLJ 232

Read judgment
High Courts05 Aug 1987

Gulbarga District Co-operative Central Bank Ltd. Vs Regional Transport Officer and Others

Karnataka High Court · (1990) 68 CompCas 413 : (1988) ILR (Kar) 846 : (1987) 3 KarLJ 220

Karnataka Co-operative Societies Act, 1959 — Section 16, 2, 30, 4
Read judgment
High Courts05 Aug 1987

Ananta Rao Vs The Assistant Commissioner and L.A. Officer, Savanur and Others

Karnataka High Court · (1987) 2 KarLJ 342

Land Acquisition Act, 1894 — Section 6(2), 6(3)
Read judgment
High Courts04 Aug 1987

Devashetty, D.S. Vs Smt. Parvathi and Others

Karnataka High Court · (1988) 1 KarLJ 3

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 22(A), 49
Read judgment
High Courts04 Aug 1987

Surendra Chintaman Hansmshet and Others Vs State of Karnataka and Others

Karnataka High Court · (1987) 3 KarLJ 199

Read judgment
High Courts31 Jul 1987

State of Karnataka Vs Y. Mohammed Kunhi and Another

Karnataka High Court · AIR 1987 Kar 275 : (1987) ILR (Kar) 2739 : (1987) 2 KarLJ 298

Limitation Act, 1963 — Section 22, 24, 55
Read judgment
High Courts31 Jul 1987

B.V. Krishnamurthy and Vs Commissioner of Commercial Taxes, Bangalore and Another etc.

Karnataka High Court · AIR 1987 Kar 269 : (1987) ILR (Kar) 2640 : (1987) 2 KarLJ 155

Constitution of India, 1950 — Article 309Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974 — Rule 3, 4Karnataka Service Examinations Act, 1976 — Section 3, 4
Read judgment
High Courts31 Jul 1987

Abdul Khaleel Saheb and Others Vs Karnataka Board of Wakfs and Another

Karnataka High Court · (1987) 3 KarLJ 169

Waqf Act, 1954 — Section 42
Read judgment
High Courts31 Jul 1987

Rama Shetty Vs Dalapathy Shetty

Karnataka High Court · (1987) 3 KarLJ 16

Civil Procedure Code, 1908 (CPC) — Section 11
Read judgment
High Courts31 Jul 1987Dismissed

Sri Gajanana Motor Transport Co. Ltd. Vs Karnataka State Transport Appellate Tribunal

Karnataka High Court · (1988) ILR (Kar) 255 : (1987) 3 KarLJ 161

Motor Vehicles Act, 1939 — Section 64
Read judgment
High Courts30 Jul 1987

Sharada Bai Vs Karnataka State Road Transport Corporation

Karnataka High Court · (1987) 2 ACC 428 : (1988) ACJ 490

Read judgment
High Courts30 Jul 1987Dismissed

Ramachandran Vs Khaleeq Ahmed

Karnataka High Court · (1988) ILR (Kar) 265

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 29, 29 (4)
Read judgment
High Courts30 Jul 1987Allowed

Katyanamma Vs Deputy Commissioner for Transport

Karnataka High Court · (1988) ILR (Kar) 352

Karnataka Motor Vehicles Taxation Act, 1957 — Section 8 A
Read judgment
High Courts29 Jul 1987

Mohamed Llias and Others Vs Deputy Conservator of Forests, Mysore.

Karnataka High Court · (1987) 2 KarLJ 421

Read judgment
High Courts29 Jul 1987

Bommaiah Vs Deputy Commissioner, Mysore

Karnataka High Court · (1987) 2 KarLJ 265

Read judgment
High Courts28 Jul 1987

Mamtaj Gaffar Mulla and Others Vs Vilas Beedi Factory and Others

Karnataka High Court · (1987) ILR (Kar) 3282 : (1988) 2 LLJ 128

Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 39, 39 (1), 8, 9Industrial Disputes Act, 1947 — Section 2 (k), 33 C (2)
Read judgment
High Courts28 Jul 1987

M/s. Indian Aluminium Co. Ltd., and Another Vs Corporation of the City of Belgaum and Another

Karnataka High Court · (1987) 2 KarLJ 381

Karnataka Municipal Corporation Act, 1976 — Section 326
Read judgment
High Courts28 Jul 1987

Belgaum District Beedi Workers'' Union and Others Vs M/s. Vilas Beedi Factory and Another

Karnataka High Court · (1987) 3 KarLJ 155

Industrial Disputes Act, 1947 — Section 33c2
Read judgment
High Courts27 Jul 1987

M.C. Basappa Setty Vs Marie Mandal Panchayat and Others

Karnataka High Court · (1987) 3 KarLJ 183

Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Election of Pradhan and Upa-Pradhan) Rules, 1987 — Rule 4
Read judgment
High Courts27 Jul 1987

B. K. Nanjundaiah and Others Vs The B.D.A., Bangalore and Another

Karnataka High Court · AIR 1988 Kar 227 : (1987) ILR (Kar) 2977

Bangalore Development Authority Act, 1976 — Section 17, 17 (5), 17 (6), 19, 6Land Acquisition Act, 1894 — Section 23, 23 (1A)
Read judgment
Previous1…910111213…21Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions