COURT ARCHIVE

Karnataka High Court judgments, 1987

418 judgments · page 4 of 21

High Courts10 Nov 1987

Syed Abdul Wadood and etc. Vs State of Karnataka and Another, etc.

Karnataka High Court · AIR 1988 Kar 194 : (1987) ILR (Kar) 3679 : (1987) 3 KarLJ 549

Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 15 (7), 21 (1) (a), 29, 29 (1), 29 (4)

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High Courts09 Nov 1987

S. Sannappa Vs Bada Kenchappa

Karnataka High Court · (1987) 3 KarLJ 8

Karnataka Money Lenders Act, 1961 — Section 11(2)

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High Courts06 Nov 1987

Mahadeva Vs Karnataka Electricity Board

Karnataka High Court · (1987) ILR (Kar) 3720

Karnataka Municipal Corporations Act, 1976 — Section 310

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High Courts06 Nov 1987Dismissed

Pushpa Vs Devendrappa

Karnataka High Court · (1988) ILR (Kar) 1346

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High Courts06 Nov 1987

M/s. Bells Controls Ltd. Vs The Regional Provident Fund Commissioner Bangalore

Karnataka High Court · (1987) 3 KarLJ 314

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16

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High Courts06 Nov 1987Dismissed

E.I.D. Parry (India) Ltd. Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 105

Constitution of India, 1950 — Article 1, 14, 246Mysore Court-fees and Suits Valuation Act, 1958 — Section 20

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High Courts06 Nov 1987

Assam Bengal Roadways Ltd. and Another Vs Union of India

Karnataka High Court · (1988) ACJ 1037 : AIR 1988 Kar 157 : (1987) 3 KarLJ 172

Carriers Act, 1865 — Section 8, 9Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 104, 109

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High Courts06 Nov 1987

State of Karnataka Vs Sri Kumareshwar Sahakari Gruha Nirman Abhivrudhi Sangh Ltd. and Another

Karnataka High Court · (1987) 3 KarLJ 177

Karnataka Land Reforms Act, 1961 — Section 79bKarnataka Land Revenue Act, 1964 — Section 95

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High Courts06 Nov 1987Dismissed

Narayana Bhat Vs Narasimha Sastry

Karnataka High Court · (1988) ILR (Kar) 549 : (1988) 1 KarLJ 8

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9

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High Courts06 Nov 1987

Venkatesh Nilappa Talwar and Others Vs Laxmavva and Another

Karnataka High Court · (1988) 1 KarLJ 78

Criminal Procedure Code, 1973 (CrPC) — Section 200

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High Courts06 Nov 1987Allowed

M. Subramanyam Vs State of Karnataka

Karnataka High Court · (1988) ILR (Kar) 210

Criminal Procedure Code, 1973 (CrPC) — Section 258

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High Courts06 Nov 1987

Vinayaka Investments Vs Commissioner Corporation of the City of Bangalore

Karnataka High Court · (1987) ILR (Kar) 3742 : (1987) 3 KarLJ 585

Karnataka Muncipal Corporations Act, 1976 — Section 310, 310 (2) (b)

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High Courts04 Nov 1987Dismissed

Laxmanrao Krishnaji Kulkarni Vs Balakrishna Yellappa Ghodake

Karnataka High Court · (1988) ILR (Kar) 1987 : (1987) 3 KarLJ 589

Transfer of Property Act, 1882 — Section 60

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High Courts04 Nov 1987

Habeeb Khan, P.A. Vs Smt. Ashia Bee and Others

Karnataka High Court · (1988) 1 KarLJ 23

Karnataka Land Reforms Act, 1961 — Section 116b, 121A

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High Courts03 Nov 1987Dismissed

Akkavva Vs Basanagouda

Karnataka High Court · (1988) ILR (Kar) 545 : (1988) 1 KarLJ 66

Karnataka Land Reforms Act, 1961 — Section 48 A

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High Courts02 Nov 1987Allowed

Siddappa Vs General Manager, KSRTC

Karnataka High Court · (1988) ACJ 936 : (1988) ILR (Kar) 136

Workmens Compensation Act, 1923 — Section 4 (1) (b), 4 (a), 4 (c) (i)

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High Courts02 Nov 1987Dismissed

N.S. Bangera Vs Rama Bangera

Karnataka High Court · (1989) ILR (Kar) 1382 : (1987) 3 KarLJ 51

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts02 Nov 1987Allowed

Siddappa Vs The General Manager, K.S.R.T.C. and Another

Karnataka High Court · (1988) 2 ACC 539 : (1993) 3 LLJ 457

Workmens Compensation Act, 1923 — Section 4 (1) (b), 4 (1) (c) (i)

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High Courts31 Oct 1987Dismissed

Kumari Uma Vs Board of Pre-University Education

Karnataka High Court · (1989) ILR (Kar) 768 : (1987) 3 KarLJ 477

Constitution of India, 1950 — Article 14, 226

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High Courts28 Oct 1987

Nataraj Talkies Vs The State of Karnataka and Another Ashoka Talkies Vs The State of Karnataka and Others.

Karnataka High Court · (1988) ILR (Kar) 718 : (1988) 69 STC 278

Karnataka Entertainment Tax Act, 1958 — Section 13, 3, 3 A, 4 A (1), 6 B

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