High Courts23 Jun 1987
Hanumanthappa M. Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 103
Bangalore Development Authority Act, 1976 — Section 17Land Acquisition Act, 1894 — Section 11a
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 14 of 21
High Courts23 Jun 1987
B. Gurusiddappa Setty Vs Veerashalva Samaj, Chikmagalur and Others
Karnataka High Court · (1987) 3 KarLJ 569
Constitution of India, 1950 — Article 226
High Courts23 Jun 1987
Lingamma Vs Regional Transport Officer
Karnataka High Court · (1987) ILR (Kar) 3307
Karnataka Motor Vehicles Taxation Act, 1957 — Section 7Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 20, 23
High Courts22 Jun 1987
M. Lakshminarayana Reddy Vs The Union of India and Others
Karnataka High Court · (1987) 06 KAR CK 0024
Constitution of India, 1950 — Article 17
High Courts19 Jun 1987
Shamrao Nagappa Chasme Vs Chairman, Karnataka Housing Board and Others
Karnataka High Court · (1987) 3 KarLJ 594
Constitution of India, 1950 — Article 226
High Courts19 Jun 1987
Chikkabyatagaiah Vs A. Gopala Rao and Others
Karnataka High Court · AIR 1988 Kar 89 : (1987) 2 KarLJ 322
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Jun 1987
Govindaraja Mudaliar Vs University of Mysore
Karnataka High Court · (1987) ILR (Kar) 3415
Evidence Act, 1872 — Section 13, 13 (a), 32 (7)
High Courts18 Jun 1987
Anand Steels Vs Bharath Earth Movers Limited
Karnataka High Court · (1989) 65 CompCas 427 : (1987) 2 KarLJ 52
Companies Act, 1956 — Section 433 (e)
High Courts18 Jun 1987Allowed
Shivaswamia Vs State Bank of Mysore
Karnataka High Court · (1987) ILR (Kar) 2297
Constitution of India, 1950 — Article 22Limitation Act, 1963 — Section 14
High Courts17 Jun 1987Partly Allowed
Rangappa Vs Jayamma
Karnataka High Court · (1987) ILR (Kar) 2889 : (1987) 2 KarLJ 369
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (2), Order 7 Rule 7
High Courts17 Jun 1987
Sayyad Saheb Jada and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 108
Land Acquisition Act, 1894 — Section 6
High Courts16 Jun 1987
Susheela G. Ullal Vs N.R.D. Rangappa
Karnataka High Court · (1987) 2 KarLJ 32
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts16 Jun 1987
Vaman Nayak M. and Another Vs Planning Authority, Mangalore and Others
Karnataka High Court · (1987) 2 KarLJ 235
Karnataka Municipal Corporation Act, 1976 — Section 299Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts15 Jun 1987
B.M. Shamanna Gowda @ Doddashamanna Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 259
Constitution of India, 1950 — Article 226
High Courts12 Jun 1987
Karibasappa A.E. Vs The Karnataka State Warehousing Corporation
Karnataka High Court · (1987) 2 KarLJ 80
High Courts11 Jun 1987
Sri Vijay Bhupal Desai and Another Vs Union of India and Others
Karnataka High Court · (1987) 2 KarLJ 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50Constitution of India, 1950 — Article 14
High Courts11 Jun 1987
Anjanappa and Co. Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2344
Constitution of India, 1950 — Article 14Karnataka Excise Act, 1965 — Section 3, 71, 71 (4)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 15
High Courts10 Jun 1987
A. Gopala Naidu Vs Tax Recovery Officer-I and Another
Karnataka High Court · (1987) 66 CTR 106 : (1987) 169 ITR 417 : (1987) 35 TAXMAN 396
Income Tax Rules, 1962 — Rule 26, 26 (1), 26 (3), 48
High Courts10 Jun 1987
A. GOPALA NAIDU Vs TAX RECOVERY OFFICER-I AND ANOTHER.
Karnataka High Court · (1988) 66 CTR 106 : (1988) 169 ITR 417 : (1988) 35 TAXMAN 396
Income Tax Rules, 1962 — Rule 26 (1) (iii), 48
High Courts09 Jun 1987
Kemwell Pvt. Ltd. Vs Union of India
Karnataka High Court · (1987) 13 ECC 279 : (1989) 20 ECR 87 : (1987) 31 ELT 669 : (1987) 2 KarLJ 49
Central Excise Act, 1944 — Section 35Central Excise Rules, 1944 — Rule 173B, 173B (2), 8