High Courts09 Jun 1987
Shah Narayanji Shamji and Another Vs The Cotton Corporation of India Limited
Karnataka High Court · (1987) 2 KarLJ 65
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 15 of 21
High Courts09 Jun 1987
Abdul Majeedh and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 198
Land Acquisition Act, 1894 — Section 17(4)
High Courts09 Jun 1987Dismissed
A.K. Subbaiah Vs Ramakrishna Hegde
Karnataka High Court · (1988) ILR (Kar) 227
Constitution of India, 1950 — Article 164 (1), 164 (3), 226
High Courts08 Jun 1987
Modi Abdul Subhan and Others Vs The Second Addl. Dist. Judge, Bangalore and Others
Karnataka High Court · (1987) 2 KarLJ 30
Limitation Act, 1963 — Article 5
High Courts08 Jun 1987
Modi Abdul Subhan and Others Vs The Second Addl. Dist. Judge, Bangalore
Karnataka High Court · (1987) 06 KAR CK 0006
High Courts08 Jun 1987
Rachappa Settappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 105
Constitution of India, 1950 — Article 226Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3
High Courts05 Jun 1987
Syed Yusuff Vs The Corporation of the City of Bangalore and Others
Karnataka High Court · (1987) 2 KarLJ 119
Constitution of India, 1950 — Article 226
High Courts05 Jun 1987Partly Allowed
Sree Raghavendra Touring Talkies Vs District Magistrate
Karnataka High Court · (1987) ILR (Kar) 2599 : (1987) 3 KarLJ 634
Karnataka Cinemas (Regulation) (Amendment) Rules, 1987 — Rule 105 (1), 105 (6)Karnataka Cinemas (Regulation) Act, 1964 — Section 5, 5 (3)
High Courts05 Jun 1987
H.H. Marthanda Varma and H.H. Bhupendra Narayana Singh Vs Registrar of Companies
Karnataka High Court · (1988) 64 CompCas 125 : (1987) ILR (Kar) 2257
Companies Act, 1956 — Section 58 A, 58 A (1), 633, 642Criminal Procedure Code, 1973 (CrPC) — Section 245 (1), 246 (1), 482
High Courts05 Jun 1987
Firm of K. C. Ramaiah Vs Kunjunny and Sons
Karnataka High Court · (1987) ILR (Kar) 2307
Limitation Act, 1908 — Section 18, 19
High Courts05 Jun 1987
Shamshoddin A. Hatnur Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 45
Constitution of India, 1950 — Article 19(1)(G)
High Courts28 May 1987
Balagangadhar B. Vs Accountant General in Karnataka
Karnataka High Court · (1987) 2 KarLJ 137
Karnataka Civil Services (Probation) Rules, 1977 — Rule 10
High Courts28 May 1987
Chandrappa P.B. Vs The Special Deputy Commissioner, Tumkur and Others
Karnataka High Court · (1987) 2 KarLJ 144
Karnataka Religious and Charitable Institutions Act, 1927 — Section 18
High Courts28 May 1987
Haneef Khan H.K. Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 238
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 24(D)
High Courts28 May 1987
Kalamankar D.B. Vs Syndicate Bank and Others
Karnataka High Court · (1987) 2 KarLJ 78
Limitation Act, 1963 — Section 18
High Courts28 May 1987Dismissed
Govind Janardhan Mahale Vs Ramdas Keshav Kamath
Karnataka High Court · (1987) ILR (Kar) 2617
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 69 (1), Order 21 Rule 69 (2), Order 21 Rule 72
High Courts27 May 1987
Keshava Murthy Vs Veeraiah
Karnataka High Court · (1987) ILR (Kar) 2285
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204 (2), 482
High Courts27 May 1987Allowed
Shivappa Fakirappa Shetsanadi Vs Kannappa Mallappa Shetsanadi
Karnataka High Court · (1987) ILR (Kar) 3155
Karnataka Village Offices Abolition Act, 1961 — Section 2 (h), 4, 5, 6, 7
High Courts26 May 1987
Smt. Ningavva F. Banagara and Others Vs The Tahsildar, Ranebennur and Ors.,
Karnataka High Court · (1987) 2 KarLJ 149
Constitution of India, 1950 — Article 226
High Courts26 May 1987
Madappa and Another Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 191
Land Acquisition Act, 1894 — Section 5a