High Courts15 Jul 1987Allowed
Saraswathi Industries Rice Mill Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2849
Karnataka Rice and Paddy Procurement (Levy) Order, 1983 — Clauses 3 (3), Clauses 8, Clauses 9
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 13 of 21
High Courts15 Jul 1987
N. Vasantha Kumar Vs The Regional Transport Officer, Kolar
Karnataka High Court · AIR 1988 Kar 110 : (1987) ILR (Kar) 3295
Karnataka Motor Vehicles Rules, 1963 — Rule 216Motor Vehicles Act, 1939 — Section 30
High Courts15 Jul 1987
Molvi Azmathulla Saheb Vs Karnataka Board of Wakfs
Karnataka High Court · (1987) 2 KarLJ 215
Waqf Act, 1954 — Section 42
High Courts13 Jul 1987
Closeburn and Kakathur Estate Vs Secretary, Coorg District General Workers Union and Another
Karnataka High Court · (1987) 2 KarLJ 217
Constitution of India, 1950 — Article 226
High Courts13 Jul 1987
Thimmanna B. Vs Government of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 261
Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3
High Courts08 Jul 1987
Neelawwa Vs Shivawwa
Karnataka High Court · AIR 1989 Kar 45 : (1988) ILR (Kar) 2761 : (1988) 1 KarLJ 58
Hindu Succession Act, 1956 — Section 5, 8
High Courts08 Jul 1987
Mani C. Vs State of Karnataka
Karnataka High Court · (1987) 2 KarLJ 404
Criminal Procedure Code, 1973 (CrPC) — Section 2(H)
High Courts08 Jul 1987
Kempanna Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 263
Karnataka Village Offices Abolition Act, 1961 — Section 5
High Courts07 Jul 1987Dismissed
Inter State Transports Vs Pfizer Ltd.
Karnataka High Court · (1987) 2 ACC 366 : (1989) ACJ 62 : (1987) ILR (Kar) 2870
Carriers Act, 1865 — Section 3, 4, 6, 8
High Courts06 Jul 1987
Deputy General Manager and Divisional Controller, Ksrtc Vs B. Sriramulu and Another
Karnataka High Court · (1987) 2 KarLJ 43
Karnataka State Road Transport Corporation (Conduct and Discipline) Regulations, 1971 — Regulation 3
High Courts03 Jul 1987
Ramanna Gowda and Others Vs Shankarappa and Others
Karnataka High Court · AIR 1988 Kar 248 : (1988) ILR (Kar) 1
Hindu Adoption and Maintenance Act, 1956 — Section 11, 12, 16
High Courts02 Jul 1987
Vijaya Commercial Credit Ltd. Vs Sixth Income Tax Officer
Karnataka High Court · (1989) 65 CompCas 427b : (1987) ILR (Kar) 2317 : (1987) 2 KarLJ 68 : (1987) 34 TAXMAN 235
Civil Procedure Code, 1908 (CPC) — Section 397, 401Income Tax Act, 1961 — Section 277, 278, 279, 285
High Courts02 Jul 1987Allowed
Kamalamma Vs Ramabhadra Gupta
Karnataka High Court · (1988) ILR (Kar) 20
Registration Act, 1908 — Section 58, 58 (1), 59, 60
High Courts01 Jul 1987
John D''Souza Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1279 : (1987) 2 KarLJ 181
Notaries Act, 1952 — Section 10, 3, 5
High Courts29 Jun 1987Allowed
Government of Karnataka Vs M.R. Thammaiah
Karnataka High Court · (1987) ILR (Kar) 3538
Karnataka Excise Act, 1965 — Section 68, 69
High Courts29 Jun 1987
Anjanappa Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 2326 : (1987) 2 KarLJ 201
Criminal Procedure Code, 1973 (CrPC) — Section 308, 397, 397 (1), 401, 401 (4)Karnataka Police Act, 1963 — Section 56, 56 (d), 78 (3)
High Courts26 Jun 1987
Mahboob Pasha Vs Syed Zaheeruddin and Others
Karnataka High Court · AIR 1988 Kar 83 : (1987) ILR (Kar) 2830 : (1987) 2 KarLJ 57
Limitation Act, 1963 — Section 3
High Courts25 Jun 1987Allowed
G. Lakshman Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2177
Arms Act, 1959 — Section 13, 14, 14 (1) (b) (i) (3), 15, 17
High Courts25 Jun 1987Allowed
Muniswamappa Vs Nagamma
Karnataka High Court · (1987) ILR (Kar) 2280
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 401
High Courts23 Jun 1987Dismissed
State of Karnataka Vs G. Lakshman
Karnataka High Court · (1987) ILR (Kar) 2223
Arms Act, 1959 — Section 13 (3), 14 (1) (b), 17 (3), 5 (1)