High Courts27 Oct 1987
Subhani Rice Mill, Basavapatna Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 147
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 5 of 21
High Courts26 Oct 1987
G.N. Subba Rao Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (1987) 3 KarLJ 286
Karnataka Municipal Corporation Act, 1976 — Section 114
High Courts26 Oct 1987
Chandramohan Vs Regional Transport Officer, Dharwar
Karnataka High Court · (1987) 3 KarLJ 206
Motor Vehicles Act, 1939 — Section 122b, 33(1)(B)
High Courts20 Oct 1987Dismissed
Indira Bai Vs Parashuram Kallappa Hande
Karnataka High Court · (1988) ILR (Kar) 1307
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 54
High Courts20 Oct 1987Dismissed
T.M. Harpanahalli Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 3833
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 195 (1) (b) (iii)Penal Code, 1860 (IPC) — Section 463, 471, 475, 476
High Courts19 Oct 1987
Srikantha M.B. and Others Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 18
Karnataka Municipalities Act, 1964 — Section 42(11)
High Courts19 Oct 1987
Paramma Vs Chikarangappa
Karnataka High Court · AIR 1989 Kar 63 : (1988) ILR (Kar) 1949
High Courts16 Oct 1987
Nagaraju B.M. Vs The Regional Transport Authority, Bangalore and Another
Karnataka High Court · (1987) 2 KarLJ 419
Karnataka Motor Vehicles Rules, 1963 — Rule 87Motor Vehicles Act, 1939 — Section 16(2)
High Courts15 Oct 1987
Joseph Palanthinkal and Another Vs Deputy Commissioner for Transports, Mysore and Another
Karnataka High Court · (1987) 3 KarLJ 300
Karnataka Motor Vehicles Taxation Act, 1957 — Section 8A
High Courts15 Oct 1987
Irappa @ Veerappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 3793 : (1987) 3 KarLJ 536
Criminal Procedure Code, 1973 (CrPC) — Section 401, 401 (4)
High Courts14 Oct 1987Dismissed
Appayya Gowda and Others Vs Smt. Balakka
Karnataka High Court · (1987) 10 KAR CK 0030
High Courts14 Oct 1987
Narayana Murthy G.R. and Others Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 170
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68d(3)
High Courts13 Oct 1987Allowed
Corporation Bank Vs Prabhu
Karnataka High Court · (1988) ILR (Kar) 3113
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1Mysore Court-fees and Suits Valuation Act, 1958 — Section 21
High Courts13 Oct 1987
Vijayalatha Chit Fund (P) Ltd. and Others Vs K.L. Krishna Shetty and Others
Karnataka High Court · (1988) 1 KarLJ 143
Contract Act, 1872 — Section 227
High Courts13 Oct 1987
G.R. Sharanappa Vs Secretary, R.T.A., Chitradurga and Others
Karnataka High Court · (1987) 3 KarLJ 208
Motor Vehicles Act, 1939 — Section 68f(1d)
High Courts13 Oct 1987
E. Venkatakrishna Vs The Indian Oil Corporation Ltd.
Karnataka High Court · AIR 1989 Kar 35
Constitution of India, 1950 — Article 12, 14
High Courts12 Oct 1987
P.S. Mandanna Vs Deputy Commissioner for Transports, Mysore Division and Another
Karnataka High Court · (1987) 3 KarLJ 284
Motor Vehicles Act, 1939 — Section 34
High Courts12 Oct 1987
M.P.R. Perumalaswamy Chettiar and Others Vs R.V. Madhava Rao
Karnataka High Court · AIR 1988 Kar 165
Limitation Act, 1908 — Section 18
High Courts12 Oct 1987Dismissed
Basappa Vs Shivagangawwa
Karnataka High Court · (1988) ILR (Kar) 1246
Limitation Act, 1908 — Section 10, 134 B
High Courts12 Oct 1987
Babu Ningappa Yalgundri and Others Vs Arunkumar alias Basappa and Others
Karnataka High Court · AIR 1988 Kar 139 : (1987) ILR (Kar) 3590
Hindu Succession Act, 1956 — Section 12, 12 (c)