High Courts04 Dec 1987
Biddadeppa Ramappa Vs Shivayogappa Shivappa Herur and Co. and Another
Karnataka High Court · (1987) 3 KarLJ 564
Karnataka Debt Relief Act, 1980 — Section 10(K)
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 2 of 21
High Courts04 Dec 1987
Janaki Alwar Vs State of Karnataka and Others
Karnataka High Court · (1987) 3 KarLJ 145
Karnataka Land Reforms Act, 1961 — Section 51
High Courts04 Dec 1987
Binny Limited Vs Assistant Commercial Tax Officer (Int.)-Lr., South Zone, Bangalore
Karnataka High Court · (1988) ILR (Kar) 278 : (1988) 68 STC 366
Criminal Procedure Code, 1898 (CrPC) — Section 100, 165Karnataka Sales Tax Act, 1957 — Section 28, 28 (1), 28 (3)Madras General Sales Tax Act, 1939 — Section 41, 41 (2), 45
High Courts03 Dec 1987Dismissed
D.R. Shivappa Gowda Vs Zilla Parishad, Chief Secretary
Karnataka High Court · (1988) ILR (Kar) 509
Constitution of India, 1950 — Article 20 (1), 213Karnataka Local Authorities (Prohibition of Defection) Act, 1987 — Section 10, 3, 3 (1) (b)
High Courts02 Dec 1987
Veerarajendra Estate Ltd. Vs Agricultural Income Tax Officer
Karnataka High Court · (1988) 173 ITR 6
Mysore Agricultural Income Tax Act, 1957 — Section 5 (2) (b) (iii)
High Courts02 Dec 1987
Commissioner of Income Tax Vs Hindustan Machine Tools (No. 2)
Karnataka High Court · (1989) 175 ITR 216 : (1989) 43 TAXMAN 153
Income Tax Act, 1961 — Section 256 (1), 43 (3)
High Courts02 Dec 1987Allowed
State of Karnataka Vs Syed Adbul Rahim
Karnataka High Court · (1988) ILR (Kar) 771
Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1939 — Section 22, 42
High Courts02 Dec 1987
Sonakka Gopalagowda Shanthaveri and Others Vs U.R. Anantha Murthy and Others
Karnataka High Court · AIR 1988 Kar 255
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 39
High Courts01 Dec 1987
Marasu Venkatarayappa Vs The Tahsildar, Bagepalli and Another
Karnataka High Court · (1988) 1 KarLJ 116
Karnataka Village Offices Abolition Act, 1961 — Section 7
High Courts30 Nov 1987
Dinakara Dondu Kulkarni Vs The Joint Labour Commissioner and Others
Karnataka High Court · (1988) 1 KarLJ 169
Payment of Gratuity Act, 1972 — Section 8
High Courts30 Nov 1987Allowed
Dr. Krishna Prasad Vs State of Karnataka
Karnataka High Court · (1988) 2 ACC 423 : (1989) ACJ 392 : (1988) ILR (Kar) 923
Criminal Procedure Code, 1973 (CrPC) — Section 258, 482Penal Code, 1860 (IPC) — Section 304 A
High Courts27 Nov 1987
Karmadi Stone Cutting and Polishing Vs Joint Commissioner of Commercial Taxes (Vigilance), Bangalore
Karnataka High Court · (1988) 68 STC 345
Central Provinces and Berar Sales Tax Act, 1947 — Section 22 (1), 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 (2), 22 A, 22 A (1)
High Courts27 Nov 1987
Bharat Electronics Limited Vs The Industrial Tribunal in Karnataka and Another
Karnataka High Court · (1988) 1 KarLJ 162
Industrial Disputes Act, 1947 — Section 33(2)(B)
High Courts27 Nov 1987
M/s. Mark''s Exports Vs State of Karnataka and Others
Karnataka High Court · (1987) 3 KarLJ 204
Minimum Wages Act, 1948 — Section 20
High Courts27 Nov 1987
C.B. Bhandari Vs Provident Fund Inspector, Bangalore
Karnataka High Court · (1988) ILR (Kar) 900 : (1988) 2 LLJ 400
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 (2), 17
High Courts25 Nov 1987
N.G. Rama Prasad Vs B.C. Vanamala
Karnataka High Court · AIR 1988 Kar 162 : (1988) ILR (Kar) 142 : (1988) 1 KarLJ 30
Hindu Marriage Act, 1955 — Section 13 B, 13 B (1), 13 B (2)
High Courts25 Nov 1987
Bhoja Setty Vs Management of K.S.R.T.C. and Another
Karnataka High Court · (1988) 1 KarLJ 21
High Courts25 Nov 1987
C.B. Bhandari Vs Provident Fund Inspector, Bangalore
Karnataka High Court · (1988) 64 CompCas 850 : (1987) 3 KarLJ 244 : (1988) 2 LLJ 400
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468 (2), 469, 472
High Courts24 Nov 1987
Ramappa Vs Hanumanthappa and Another
Karnataka High Court · (1988) 1 KarLJ 132
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 14
High Courts23 Nov 1987
Sri Srinivasa Saw Mills and Wood Industries Vs Deputy Commissioner and Others
Karnataka High Court · (1988) 172 ITR 571 : (1988) 1 KarLJ 165
Constitution of India, 1950 — Article 162