High Courts26 May 1987
Bhoje Gowda @ Shivananjegowda and Another Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 133
Land Acquisition Act, 1894 — Section 4(1)
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 16 of 21
High Courts15 May 1987Allowed
Mithravrinda Vs Deputy Commissioner
Karnataka High Court · (1987) ILR (Kar) 1923
Karnataka Rent Control Act, 1961 — Section 8 (5)
High Courts13 May 1987
K.V. Kundgol and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 3 KarLJ 653 : (1988) 1 LLJ 379
Administrative Tribunals Act, 1985 — Section 14, 15Constitution of India, 1950 — Article 14, 16, 21, 226, 309
High Courts12 May 1987
U.K. Shamanna Vs H.G. Govinde Gowda and Others
Karnataka High Court · (1987) 3 KarLJ 596
High Courts05 May 1987Allowed
Keshava Rao Vs Rama Rao
Karnataka High Court · (1987) ILR (Kar) 2660
Karnataka Land Reforms Act, 1961 — Section 118 (1A), 121 A, 48 C
High Courts30 Apr 1987
S. Kotrabasappa Vs The Indian Bank
Karnataka High Court · AIR 1987 Kar 236 : (1987) ILR (Kar) 1973 : (1987) 2 KarLJ 95
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 70, 72, 73
High Courts30 Apr 1987
S. Kotrabasappa Vs Indian Bank
Karnataka High Court · (1990) 69 CompCas 683
Contract Act, 1872 — Section 70, 72, 73Interest Act, 1978 — Section 4
High Courts30 Apr 1987
K.R. Ramaswami Rao and Others Vs Premabai and Others
Karnataka High Court · AIR 1988 Kar 116 : (1987) ILR (Kar) 1751
Transfer of Property Act, 1882 — Section 14
High Courts27 Apr 1987
The Bangalore Water Supply and Sewerage Board Vs Kantha Chandra and Others
Karnataka High Court · AIR 1989 Kar 1
Constitution of India, 1950 — Article 14, 226, 227Karnataka Land Revenue Act, 1964 — Section 53, 95, 95 (2), 95 (5)Karnataka Town and Country Planning Act, 1961 — Section 148, 148 (1)
High Courts27 Apr 1987
Bangalore Water Supply and Sewerage Board Vs Kantha Chandra
Karnataka High Court · (1987) ILR (Kar) 1617
Constitution of India, 1950 — Article 14, 226, 227Karnataka Land Revenue Act, 1964 — Section 95, 95 (5)
High Courts16 Apr 1987Allowed
Agricultural Produce Market Committee Vs Siddeshwara Industries
Karnataka High Court · (1987) ILR (Kar) 1989
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 115, 116, 132, 132 (2)
High Courts16 Apr 1987
K.K. Govindaraju and Vinayaka Investments Vs Commissioner, Corporation of City of Bangalore
Karnataka High Court · (1987) ILR (Kar) 1570
Karnataka Municipal Corporations Act, 1976 — Section 461, 505
High Courts15 Apr 1987
Mysore Cements Limited Vs Income Tax Officer
Karnataka High Court · (1987) 64 CTR 205 : (1987) 167 ITR 370 : (1987) 35 TAXMAN 40
Income Tax Act, 1961 — Section 139, 143, 147, 148, 148 (1)
High Courts15 Apr 1987
Ladies Corner, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 1710 : (1987) 1 KarLJ 402
Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 173, 174, 193
High Courts13 Apr 1987
Gowthamchand, M. Vs Kempaiah @ Thammaiah, Since Deceased by Lrs.
Karnataka High Court · (1988) 1 KarLJ 24
Karnataka Money Lenders Act, 1961 — Section 20
High Courts10 Apr 1987
M.M. Yaragatti Vs Vasant and Others
Karnataka High Court · AIR 1987 Kar 186 : (1987) ILR (Kar) 1286 : (1987) 2 KarLJ 9
Constitution of India, 1950 — Article 254, 254 (2)
High Courts10 Apr 1987Allowed
M.R. Nagaraju Vs Bangalore University
Karnataka High Court · (1987) ILR (Kar) 1930
Karnataka State Universities Act, 1976 — Section 50
High Courts10 Apr 1987
Assistant Commissioner Vs Lakshmi Bai
Karnataka High Court · AIR 1988 Kar 11 : (1987) ILR (Kar) 2132
Land Acquisition Act, 1894 — Section 110 (1), 18, 18 (1), 18 (3) (a)
High Courts08 Apr 1987
Ratnakar B. Kailaje Vs Ramrao Narasingrao Divigi
Karnataka High Court · (1987) ILR (Kar) 1486
Bombay Public Trust Act, 1950 — Section 50, 50 (g)
High Courts07 Apr 1987Dismissed
H.L. Shivarame Gowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2033
Karnataka Municipalities Act, 1964 — Section 175 (1), 72 (2)