High Courts18 Mar 1987Allowed
State of Karnataka Vs Bhaskar Auto Financier
Karnataka High Court · (1987) ILR (Kar) 1212 : (1987) 1 KarLJ 369
Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1) (a)
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 18 of 21
High Courts18 Mar 1987Allowed
State of Karnataka Vs Bohra Dalichand
Karnataka High Court · (1987) ILR (Kar) 1208 : (1987) 1 KarLJ 429
Karnataka Motor Vehicles Act, 1988 — Section 12 (1) (a), 12 (1) (b)
High Courts18 Mar 1987
Karnataka Industrial Areas Development Board Vs Commissioner of Income Tax and Another
Karnataka High Court · (1987) 64 CTR 332 : (1987) 168 ITR 96 : (1987) 33 TAXMAN 560
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10 (20A), 142 (1), 143 (2), 148
High Courts17 Mar 1987
The Karnataka State Tourism Development Corporation Vs T. Narayana Bhat and Others
Karnataka High Court · (1987) 1 KarLJ 437
Industrial Disputes Act, 1947 — Section 2(Oo)(Bb)
High Courts17 Mar 1987
Narashalli Kempanna and Others Vs Narasappa and Others
Karnataka High Court · AIR 1989 Kar 50 : (1988) ILR (Kar) 179
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2 (3)
High Courts17 Mar 1987
C.N. Ramaswamy Vs Town Municipal Council, Chickmagalur
Karnataka High Court · AIR 1988 Kar 168 : (1987) 1 KarLJ 356
Constitution of India, 1950 — Article 226Karnataka Town and Country Planning Act, 1961 — Section 4 C, 41 (2)
High Courts17 Mar 1987
Nageswara B.S. and Others Vs State of Karnataka and Another
Karnataka High Court · (1987) 1 KarLJ 384
Industrial Disputes Act, 1947 — Section 10(1)
High Courts16 Mar 1987Allowed
Special Deputy Commissioner Vs Narayanappa
Karnataka High Court · (1988) ILR (Kar) 1398
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 14, 24
High Courts13 Mar 1987Dismissed
Deepak Agencies Vs Seethalakshmi Hall Flour Mills
Karnataka High Court · (1987) ILR (Kar) 1349
Bangalore City Civil Court Act, 1979 — Section 5 (1)
High Courts13 Mar 1987
Chikkappa Vs Doddappa
Karnataka High Court · (1987) ILR (Kar) 1920 : (1987) 1 KarLJ 299
Civil Procedure Code, 1908 (CPC) — Section 100, 105
High Courts12 Mar 1987
Ambadas and Others Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 1481 : (1987) 1 KarLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Police Act, 1963 — Section 55, 55 (b), 59, 60
High Courts11 Mar 1987Dismissed
Tibba Boyi Vs K. Venkatappa
Karnataka High Court · (1987) 03 KAR CK 0033
High Courts11 Mar 1987Dismissed
Shankarappa Vs Puttamma
Karnataka High Court · (1987) ILR (Kar) 1145
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 5, Order 20 Rule 4 (1), Order 20 Rule 4 (2), 7Karnataka Rent Control Act, 1961 — Section 21 (1)Karnataka Rent Control Rules, 1961 — Rule 14
High Courts11 Mar 1987
Lakshmaiah Vs Assistant Commissioner and Sub-Divisional Magistrate
Karnataka High Court · (1987) ILR (Kar) 1909
Criminal Procedure Code, 1973 (CrPC) — Section 345, 379Penal Code, 1860 (IPC) — Section 178, 179, 180, 228
High Courts11 Mar 1987
Tibba Boyi @ Kariya and Others Vs K. Venkatappa
Karnataka High Court · (1987) 2 KarLJ 379
Specific Relief Act, 1963 — Section 26
High Courts10 Mar 1987Allowed
Vilas alias Gundu Ananthacharya Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1427
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27Karnataka Land Reforms Act, 1961 — Section 113, 113 (3), 121 A
High Courts09 Mar 1987Allowed
Suresh Heblikar Vs House Rent and Accommodation Controller
Karnataka High Court · (1987) ILR (Kar) 1215
Karnataka Rent Control Rules, 1961 — Rule 4B (15)
High Courts05 Mar 1987
Kalpatharu Vidya Samithi Vs Educational Appellate Tribunal
Karnataka High Court · (1988) ILR (Kar) 701 : (1988) 1 KarLJ 324
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10 (4) (c) (i)
High Courts05 Mar 1987
Laxman Bhat Vs Subbanna Bhat
Karnataka High Court · AIR 1988 Kar 40 : (1987) ILR (Kar) 1195 : (1987) 1 KarLJ 358
Civil Procedure Code, 1908 (CPC) — Section 60 (1), 60 (1) (c)
High Courts04 Mar 1987Allowed
Diocese of Mysore Vs Rev. Deepak Saraswathi Nirmale
Karnataka High Court · (1987) ILR (Kar) 1161
Civil Procedure Code, 1908 (CPC) — Section 9