High Courts21 Jan 1987
Damu Vs Basavaraj Appayya Hiremath
Karnataka High Court · AIR 1987 Kar 247 : (1987) ILR (Kar) 836 : (1987) 1 KarLJ 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 21 of 21
High Courts19 Jan 1987Allowed
Dr. P. Raghupathi Vs Dr. R.G. Lavi
Karnataka High Court · (1987) ILR (Kar) 670
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts19 Jan 1987
T.V. Laxminarayana Setty and Others Vs B.C. Venkatakrishnaiah Setty
Karnataka High Court · AIR 1987 Kar 177
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29Constitution of India, 1950 — Article 141
High Courts19 Jan 1987
Pushpa, M. Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 77
Karnataka Stamp Act, 1957 — Section 45A
High Courts14 Jan 1987Allowed
G. Aswathanarayana Setty Vs M.N. Seshagiri Rao and Others
Karnataka High Court · (1987) 01 KAR CK 0029
High Courts13 Jan 1987
Union of India and Others Vs Narayan Bannappa Pakkanavar and Others
Karnataka High Court · (1988) 1 KarLJ 216
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Jan 1987
Vasanth Gururao Desai and Others Vs Nabhiraj Padmappa Kunder and Others
Karnataka High Court · AIR 1989 Kar 23
Karnataka Rent Control Act, 1961 — Section 25
High Courts12 Jan 1987
Vasanth Gururao Desai Vs Nabhiraj Padmappa Kunder
Karnataka High Court · (1987) ILR (Kar) 772 : (1987) 1 KarLJ 103
Karnataka Rent Control Act, 1961 — Section 25
High Courts12 Jan 1987
Siddaiah Vs Returning Officer, Bangalore and Others
Karnataka High Court · AIR 1988 Kar 135 : (1987) ILR (Kar) 595
Karnataka Municipal Corporation (Election) Rules, 1979 — Rule 81Karnataka Municipal Corporations Act, 1977 — Section 2 (3)
High Courts09 Jan 1987
Syed Haisanulla and Others Vs Ahmad Beig and Another
Karnataka High Court · AIR 1988 Kar 93 : (1987) ILR (Kar) 591
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Jan 1987Allowed
M. Narayanappa Vs Hemavathi
Karnataka High Court · (1987) ILR (Kar) 715
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 47 Rule 1Karnataka Land Reforms Act, 1961 — Section 133, 44, 44 (2) (a)
High Courts09 Jan 1987Dismissed
Abdul Azeez Vs Sakamma
Karnataka High Court · (1987) ILR (Kar) 498 : (1987) 1 KarLJ 202
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 30
High Courts08 Jan 1987
Seetharamakrishnaiah Setty Vs Satyanarayana Setty
Karnataka High Court · (1987) ILR (Kar) 579
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (3)
High Courts07 Jan 1987Dismissed
Thimmaiah Vs Kariyappa
Karnataka High Court · (1987) ILR (Kar) 2589 : (1987) 2 KarLJ 73
Karnataka Land Grant Rules, 1969 — Rule 25, 27
High Courts07 Jan 1987Dismissed
Hanumaiah Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 550
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7, 7 (3)
High Courts06 Jan 1987
Karnataka Trader, Hubli Vs Hiren Shamji Karamsey and Another
Karnataka High Court · AIR 1987 Kar 204 : (1987) ILR (Kar) 568
Transfer of Property Act, 1882 — Section 105Trusts Act, 1882 — Section 15, 36
High Courts05 Jan 1987Allowed
Kaverappa Vs District and Sessions Judge
Karnataka High Court · (1987) ILR (Kar) 892
Administrative Tribunals Act, 1985 — Section 15, 28, 29Constitution of India, 1950 — Article 235, 50
High Courts02 Jan 1987
Mysore Kirloskar Ltd. Vs Hubli Dharwar Municipal Corporation and another
Karnataka High Court · (1990) 67 CompCas 405 : (1990) 3 KarLJ 124
Karnataka Municipal Corporations Act, 1976 — Section 433, 433 (2) (a)