High Courts07 Apr 1987
State of Karnataka Vs T. Srinivas
Karnataka High Court · (1987) 2 LLJ 462
Industrial Disputes Act, 1947 — Section 33 C
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 17 of 21
High Courts07 Apr 1987
State of Karnataka and Another Vs T. Srinivas
Karnataka High Court · AIR 1988 Kar 67 : (1987) ILR (Kar) 1843 : (1987) 1 KarLJ 387
Constitution of India, 1950 — Article 165 (2), 76, 76 (2)Specific Relief Act, 1963 — Section 34
High Courts06 Apr 1987
Erammanavara Aswathappa Vs Karnataka Electricity Board and Others
Karnataka High Court · AIR 1987 Kar 282
Telegraph Act, 1885 — Section 10, 16
High Courts03 Apr 1987
Basavaraj Vs Shekhar and Others
Karnataka High Court · (1987) ACJ 1022 : AIR 1988 Kar 105 : (1987) ILR (Kar) 1399
Motor Vehicles Act, 1939 — Section 110 D
High Courts03 Apr 1987
Veerabhadrappa Veerappa Mallihalli @ Aladakatti Vs Bashettappa Dodda Adiveppa Kalangi
Karnataka High Court · (1987) 2 KarLJ 253
Limitation Act, 1963 — Article 58
High Courts03 Apr 1987
Subray Narayan Hebbar Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 281
Constitution of India, 1950 — Article 14Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 37a
High Courts02 Apr 1987
Thimmaiah and Others Vs Smt. Khatumbi and Others
Karnataka High Court · (1987) 2 KarLJ 127
Karnataka Land Reforms Act, 1961 — Section 4Karnataka Land Reforms Rules, 1974 — Rule 19
High Courts01 Apr 1987Dismissed
Raghavendra Rao Vs Dodda Ramalingappa
Karnataka High Court · (1988) ILR (Kar) 215 : (1988) 1 KarLJ 181
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6
High Courts01 Apr 1987
State of Karnataka Vs Eshwaraiah and Another
Karnataka High Court · (1987) 04 KAR CK 0005
Penal Code, 1860 (IPC) — Section 302, 34
High Courts31 Mar 1987
H.N. Nanjegowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1912 : (1987) 1 KarLJ 344
Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 397 (1), 401Penal Code, 1860 (IPC) — Section 143, 186, 341
High Courts29 Mar 1987
Kukrappa Gowda Vs Veerappa Gowda and Another
Karnataka High Court · (1988) 1 KarLJ 478
Transfer of Property Act, 1882 — Section 58(C)
High Courts27 Mar 1987Dismissed
Shivaram Vs Chinnanna
Karnataka High Court · (1987) ILR (Kar) 1827
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 Mar 1987
Shivaji Jadhav Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 2011
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Customs Act, 1962 — Section 108
High Courts27 Mar 1987
State of Karnataka and Vs K.M. Madhusudhan and etc. etc.
Karnataka High Court · AIR 1988 Kar 34 : (1987) ILR (Kar) 1412
Karnataka Minor Minerals Concession Rules, 1969 — Rule 20 (1) (2)Mines and Mineral (Development and Regulation) Act, 1957 — Section 15, 15 (1), 150
High Courts26 Mar 1987Allowed
Seethadevi Vs Narayana Kamath
Karnataka High Court · (1987) ILR (Kar) 1779 : (1987) 2 KarLJ 89
Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 48 A (1)
High Courts26 Mar 1987
P.K. Varghese Vs J.T.V. Metal Finishers (P.) Ltd.
Karnataka High Court · (1987) ILR (Kar) 1934 : (1987) 2 KarLJ 145
Companies Act, 1956 — Section 433
High Courts25 Mar 1987Allowed
Special Deputy Commissioner Vs Bhargavi Madhavan
Karnataka High Court · (1987) ILR (Kar) 1260
Karnataka Land Revenue Act, 1964 — Section 95, 95 (3A), 95 (3B)Karnataka Town and Country Planning Act, 1961 — Section 14, 15, 16, 76 M
High Courts24 Mar 1987
The Sugar-cane Growers'' Association Vs State of Karnataka and Others
Karnataka High Court · AIR 1988 Kar 132
Constitution of India, 1950 — Article 19, 226Sugarcane (Control) Order, 1966 — Section 3
High Courts20 Mar 1987Dismissed
N.S. Nandeesh Gowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2809 : (1987) 3 KarLJ 643
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4 (1), 4 (1A), 5 A
High Courts19 Mar 1987Dismissed
Dr. R. Srinivasan Vs Karnataka State Industrial Investment and Development Corporation Ltd.
Karnataka High Court · (1987) ILR (Kar) 2567
Karnataka State Industrial Investment and Development Corporation Limited Service Rules, 1977 — Rule 15, 16, 17