High Courts04 Mar 1987
Food Labour Contract Co-operative Society Ltd. Vs Food Corporation of India and Others
Karnataka High Court · AIR 1988 Kar 332
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 19 of 21
High Courts03 Mar 1987
Iravva Vs Shivappa Shiddalingappa Angadi
Karnataka High Court · AIR 1987 Kar 241 : (1987) ILR (Kar) 1955
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 9 Rule 13
High Courts02 Mar 1987
Vijaya Commercial Credit Ltd. Vs Sixth Income Tax Officer
Karnataka High Court · (1987) 65 CTR 74 : (1988) 170 ITR 55
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Income Tax Act, 1961 — Section 2 (31), 276 C, 277, 278 B, 279
High Courts27 Feb 1987Dismissed
Mahaveera Vs Mangaraj
Karnataka High Court · (1987) ILR (Kar) 1940 : (1987) 1 KarLJ 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Karnataka Rent Control Act, 1961 — Section 30
High Courts27 Feb 1987
S.V. Kanakaraj and Others Vs Vijaya Bank, Mangalore and Others
Karnataka High Court · AIR 1987 Kar 252 : (1987) ILR (Kar) 1317
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151
High Courts25 Feb 1987
Shaik Ismail Shaik Moidin Vs Ramachandra Mahabaleshwar Raikar and Others
Karnataka High Court · (1988) 1 KarLJ 207
High Courts25 Feb 1987
Chitalia Bros. Vs The South Indian Bank, Trichur and Others
Karnataka High Court · AIR 1988 Kar 59 : (1987) ILR (Kar) 1242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 92Transfer of Property Act, 1882 — Section 52, 55 (1) (f)
High Courts25 Feb 1987
U.M. Puttaswamy Gowda Vs Union of India and Others
Karnataka High Court · (1987) 2 KarLJ 239 : (1988) 2 LLJ 1
Central Civil Services (Pension) Rules, 1972 — Rule 9, 9 (2) (b)Coffee Board Servants Conduct Rules, 1968 — Rule 18 (1), 18 (2), 18 (3), 3
High Courts23 Feb 1987Dismissed
M. Lingaraju Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1788
Karnataka Co-operative Societies Act, 1959 — Section 72, 72 (3)
High Courts23 Feb 1987
M/s. Dasappa H. and Sons Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 163
Constitution of India, 1950 — Article 14
High Courts20 Feb 1987
Sunita Chemicals Pvt. Ltd. Vs Canara Bank and Others
Karnataka High Court · AIR 1987 Kar 198 : (1987) ILR (Kar) 985
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 7 (3), Order 9 Rule 8, Order 9 Rule 9
High Courts20 Feb 1987Dismissed
M/s. Sunita Chemicals Pvt. Ltd. Vs Canara Bank and others
Karnataka High Court · (1987) 02 KAR CK 0006
High Courts19 Feb 1987Dismissed
S. S. Gundiah Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 906
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 139, 167 (3), 170
High Courts18 Feb 1987Allowed
Dr. Gopalakrishna Vs Pukhraj D. Jain
Karnataka High Court · (1987) ILR (Kar) 957 : (1987) 1 KarLJ 164
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11
High Courts18 Feb 1987Dismissed
K. Janardhana Vs K.S.R.T.C
Karnataka High Court · (1987) ILR (Kar) 1965
Penal Code, 1860 (IPC) — Section 304 A
High Courts18 Feb 1987
Lingaraju B. and Others Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 421
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(3)
High Courts18 Feb 1987
Lakshmi V.V.S. Vs State of Karnataka and Others
Karnataka High Court · AIR 1988 Kar 43
Constitution of India, 1950 — Article 14Karnataka Medical Colleges (Selection for Admission to Post Graduate Courses) Rules, 1985 — Rule 3 (8)
High Courts17 Feb 1987
Basappa and Others Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 994 : (1987) 1 KarLJ 351
Penal Code, 1860 (IPC) — Section 147, 148, 149, 427, 447
High Courts12 Feb 1987
Balappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1019 : (1987) 1 KarLJ 320
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157
High Courts12 Feb 1987Dismissed
Sharanappa Vs Yellamma
Karnataka High Court · (1988) ILR (Kar) 1257 : (1987) 2 KarLJ 334
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4