High Courts27 Jul 1987
Kareem Baig Vs Dr. Mohammad Khizar Hussain
Karnataka High Court · (1988) ILR (Kar) 631 : (1988) 1 KarLJ 227
Transfer of Property Act, 1882 — Section 53 A
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 12 of 21
High Courts27 Jul 1987Dismissed
Galappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2989
Bangalore Development Authority Act, 1976 — Section 17 (5), 17 (6)Karnataka Village Offices Abolition Act, 1961 — Section 5, 6
High Courts24 Jul 1987
Anneppa Sharanappa Halkai Vs Babu Rao Sharanappa Halkai and Others
Karnataka High Court · (1987) 3 KarLJ 240
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts24 Jul 1987Dismissed
L.R. Naik Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2521
Constitution of India, 1950 — Article 330, 55, 81, 82Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 140, 140, 141, 143, 3
High Courts24 Jul 1987
Srinivasa (T.) Vs Flemming (India) Apotheke P. Ltd.
Karnataka High Court · (1990) 68 CompCas 506
Companies Act, 1956 — Section 433
High Courts24 Jul 1987Allowed
Shafiulla Khan Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2903 : (1987) 3 KarLJ 470
Penal Code, 1860 (IPC) — Section 109, 302, 324
High Courts22 Jul 1987
Papanna and Others Vs H. Dodde Gowda and Others
Karnataka High Court · AIR 1989 Kar 61 : (1987) ILR (Kar) 2898
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10
High Courts22 Jul 1987
Nageshwar Adiga Vs Kaveramma
Karnataka High Court · (1988) ILR (Kar) 860 : (1988) 1 KarLJ 72
Hindu Succession Act, 1956 — Section 15, 15 (2) (b), 16, 8
High Courts22 Jul 1987
B.Rajanna Vs Nimhans, Bangalore and Another
Karnataka High Court · (1987) 3 KarLJ 575
High Courts21 Jul 1987Dismissed
Digambar Rao and S.S. Gundaiah Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 3345
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 139, 139 (2) (b), 165 (1), 170, 170 (2
High Courts21 Jul 1987Allowed
Timmakka Kom Venkanna Naik Vs Land Tribunal
Karnataka High Court · (1987) ILR (Kar) 3336 : (1987) 2 KarLJ 337
Karnataka Land Reforms Act, 1961 — Section 2 A (34), 45, 48 A
High Courts21 Jul 1987
Zia Ulla Haq Vs N. Sivasailam and Others
Karnataka High Court · (1987) 31 KarLJ 67
Karnataka Land Revenue Act, 1964 — Section 94(2), 95
High Courts21 Jul 1987
Shakeel Pasha Vs N. Sivasailam and Others
Karnataka High Court · (1987) 2 KarLJ 219
Karnataka Land Revenue Act, 1964 — Section 95
High Courts21 Jul 1987
Hanamappa and Others Vs The Assistant Commissioner and Another
Karnataka High Court · (1987) 2 KarLJ 231
Civil Procedure Code, 1908 (CPC) — Section 47Land Acquisition Act, 1894 — Section 18
High Courts21 Jul 1987
Syndicate Bank Vs R.S.R. Engineering Works
Karnataka High Court · (1987) ILR (Kar) 2654 : (1987) 2 KarLJ 177
Mysore Court-fees and Suits Valuation Act, 1958 — Section 15, 48, 49
High Courts17 Jul 1987
Muniswamy Vs Laxmakka
Karnataka High Court · AIR 1989 Kar 67 : (1987) ILR (Kar) 2666
Mysore Hindu Women Right to Property Act, 1933 — Section 8 (2) (a), 81 (1) (b), 81 (1) (d)
High Courts16 Jul 1987Dismissed
Krishne Gowda Vs Ningegowda
Karnataka High Court · (1987) ILR (Kar) 2883
Evidence Act, 1872 — Section 101, 102
High Courts16 Jul 1987
Dr. (Mrs.) Sita Bhateja''s Nursing Home and Others Vs The District Judge, Bangalore and Another
Karnataka High Court · (1987) 2 KarLJ 218
Constitution of India, 1950 — Article 226
High Courts16 Jul 1987Dismissed
Kemparasaiah Vs Rajasetty
Karnataka High Court · (1987) ILR (Kar) 2863
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1C, Order 39 Rule 2
High Courts15 Jul 1987Allowed
Srinivas Vs Venkatappa
Karnataka High Court · (1988) ILR (Kar) 748 : (1988) 1 KarLJ 335
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 8 Rule 5