High Courts12 Feb 1987
Abdul Khader Vs Mohammed Faizuddin
Karnataka High Court · (1987) ILR (Kar) 832
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 208
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 20 of 21
High Courts11 Feb 1987Allowed
M. Shankar Rao Vs City Improvement Board
Karnataka High Court · (1988) ILR (Kar) 963 : (1987) 1 KarLJ 99
Karnataka Improvement Boards Act, 1976 — Section 31 (8)
High Courts05 Feb 1987
Ramdhari Yadav Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 815 : (1987) 1 KarLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482
High Courts05 Feb 1987
Narayanamma and Another Vs Papanna
Karnataka High Court · (1988) 1 KarLJ 80
Transfer of Property Act, 1882 — Section 126
High Courts04 Feb 1987
P. Keshava Adiga Vs Additional District Magistrate
Karnataka High Court · AIR 1987 Kar 246 : (1987) 1 KarLJ 129
Petroleum Rules, 1976 — Rule 144
High Courts04 Feb 1987
Mallikarjuna H.V. Vs Rajaram and Others
Karnataka High Court · (1987) 1 KarLJ 97
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 56(1)(B)(Ii)
High Courts03 Feb 1987
State of Karnatake and Others Vs Smt. Suvarnamma
Karnataka High Court · (1987) 1 KarLJ 117
Karnataka Land Revenue Act, 1964 — Section 95
High Courts03 Feb 1987
Quraish Educational Society and Another Vs State of Karnataka
Karnataka High Court · AIR 1987 Kar 122
Constitution of India, 1950 — Article 19, 30, 31AKarnataka Societies Registration (Amendment) Act, 1964 — Section 27 A
High Courts03 Feb 1987
Shivaram Shetty R. and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 294
Karnataka Municipal Corporation Act, 1976 — Section 91A
High Courts02 Feb 1987
M/s. Circle Restaurant Vs Regional Provident Fund Commissioner, Bangalore.
Karnataka High Court · (1987) 1 KarLJ 131
Constitution of India, 1950 — Article 226
High Courts30 Jan 1987
Gujjala Hanumanthappa and Others Vs S. Bala Rangaiah
Karnataka High Court · AIR 1987 Kar 285 : (1987) ILR (Kar) 1201
Stamp Act, 1899 — Section 10, 11, 35Stamp Rules, 1925 — Rule 5
High Courts29 Jan 1987
Workmen of Cement Industry Vs Union of India (UOI)
Karnataka High Court · (1987) ILR (Kar) 2078
Industrial Disputes Act, 1947 — Section 10 (2), 10 A (1), 10 A (3A), 12 (1), 22
High Courts29 Jan 1987
Margadarshana Shikshana Saunsthe Vs State of Karnataka and Others
Karnataka High Court · AIR 1987 Kar 202
High Courts29 Jan 1987
Laxmi Nagappa Hegde Vs The Karnataka Bank Ltd., Sirsi and Others
Karnataka High Court · AIR 1988 Kar 44 : (1987) ILR (Kar) 1186
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts28 Jan 1987
The Karnataka Electricity Board Vs Sri A.A. Khateeb and Another
Karnataka High Court · (1987) 1 KarLJ 120
Constitution of India, 1950 — Article 226
High Courts28 Jan 1987
Gurupad K. Hegde Vs University of Mysore and Others
Karnataka High Court · AIR 1988 Kar 169
High Courts23 Jan 1987
Gauribidanur Sahakara Sakkare Karkhane Ltd. Vs The Government of Andhra Pradesh and Others
Karnataka High Court · (1988) 68 STC 257
Andhra Pradesh (Regulation of Supply and Purchase) Act, 1961 — Section 21 (a), 21 (a) (3)Constitution of India, 1950 — Article 226, 226 (1), 227
High Courts23 Jan 1987Dismissed
Venkatesh Pille Vs Padmavathi
Karnataka High Court · (1987) ILR (Kar) 946 : (1987) 1 KarLJ 110
Karnataka Rent Control Act, 1961 — Section 21 (1), 5
High Courts22 Jan 1987Dismissed
Thogataveera Sangha Vs R.M. Shenoy
Karnataka High Court · (1987) ILR (Kar) 940
Karnataka Rent Control Act, 1961 — Section 45
High Courts21 Jan 1987
Subban Shiva Rao Vs Anni Pinto
Karnataka High Court · (1987) ILR (Kar) 1968 : (1987) 1 KarLJ 173
Karnataka Land Reforms Act, 1961 — Section 19, 6