COURT ARCHIVE

Karnataka High Court judgments, 1987

418 judgments · page 6 of 21

High Courts08 Oct 1987

Bharath Motor Service and etc. Vs The Regional Transport Officer and Another

Karnataka High Court · AIR 1988 Kar 190 : (1987) 3 KarLJ 288

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47 (3), 57, 62

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High Courts07 Oct 1987

T.G. Niranjan Vs Regional Transport Authority, Chitradurga and Another

Karnataka High Court · (1987) 3 KarLJ 304

Motor Vehicles Act, 1939 — Section 68c, 68f, 68f(Id)

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High Courts07 Oct 1987

Smt. Maribasamma Vs State of Karnataka and Others

Karnataka High Court · (1987) 3 KarLJ 312

Karnataka Village Offices Abolition Act, 1961 — Section 4(3)

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High Courts07 Oct 1987

Janatha Touring Talkies Vs District Magistrate, Chitradurga Dist., and Others

Karnataka High Court · (1987) 3 KarLJ 365

Karnataka Cinema (Regulations) (Amendment) Rules, 1987, — Rule 105(1)

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High Courts06 Oct 1987

G. Rudrappa Vs Basappa and Others

Karnataka High Court · (1987) 3 KarLJ 59

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts06 Oct 1987

A.S. Puttaiah Naika and Others Vs G.S. Manjamma

Karnataka High Court · (1987) 3 KarLJ 45

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

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High Courts06 Oct 1987

State of Karnataka Vs Rajakumar

Karnataka High Court · (1987) ILR (Kar) 3774

Penal Code, 1860 (IPC) — Section 279, 304 A, 337

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High Courts05 Oct 1987

Mahendra Enterprises (R) Vs Commissioner, Bangalore City Corporation and Others

Karnataka High Court · (1987) 3 KarLJ 330

Land Acquisition Act, 1894 — Section 4

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High Courts29 Sept 1987

Life Insurance Corporation of India Vs Gurappa Sangappa Katageri and others

Karnataka High Court · (1990) 69 CompCas 436

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High Courts29 Sept 1987

Bharathiya Veterinary Educational Society and Others Vs P. Vajra Kumar and Others

Karnataka High Court · (1987) 3 KarLJ 504

University of Agricultural Sciences Act, 1963 — Section 64

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High Courts29 Sept 1987

B. Sathyanarayana Singh and Brothers Vs The Karnataka State Transport Appellate Tribunal and Others

Karnataka High Court · AIR 1988 Kar 275 : (1987) ILR (Kar) 3315 : (1988) 1 KarLJ 266

Motor Vehicles Act, 1939 — Section 47, 47 (1), 47 (3)

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High Courts28 Sept 1987

Srinivasa Murthy Vs Shatrugnaiah Setty

Karnataka High Court · (1987) ILR (Kar) 3367

Karnataka Rent Control Act, 1961 — Section 10 A, 4, 4 (2), 5

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High Courts28 Sept 1987Dismissed

Thayappa Vs Aswathanarayanappa

Karnataka High Court · (1987) ILR (Kar) 3710

Hindu Succession Act, 1956 — Section 13, 14, 4, 6

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High Courts25 Sept 1987

M/s. Bangalore Naturopathy and Yoga Centre and Others Vs State of Karnataka and Others

Karnataka High Court · (1987) 2 KarLJ 422

Karnataka General Clauses Act, 1899 — Section 13(2)Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 13

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High Courts24 Sept 1987

H. Abdul Rahim and Another Vs State of Karnataka and Others

Karnataka High Court · (1987) 3 KarLJ 279

Karnataka Municipalities Act, 1964 — Section 42(11)

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High Courts24 Sept 1987

Venkatraman Subray Raysad Vs Deputy Commissioner

Karnataka High Court · (1988) ILR (Kar) 449 : (1988) 1 KarLJ 222

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4 (1), 4 (2), 4 (3)

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High Courts23 Sept 1987Dismissed

S.S. Ambe Vs Eskaylab Ltd.

Karnataka High Court · (1988) ILR (Kar) 1979

Constitution of India, 1950 — Article 14

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High Courts21 Sept 1987

Manchalal and Another Vs Shah Manikchand and Others

Karnataka High Court · AIR 1988 Kar 221 : (1987) ILR (Kar) 3568

Evidence Act, 1872 — Section 65 (c), 88

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High Courts21 Sept 1987

All Karnataka Conductor Manufacturers'' Association and Another Vs State of Karnataka and Another

Karnataka High Court · (1988) 1 KarLJ 68

Electricity (Supply) Act, 1948 — Section 78a

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High Courts21 Sept 1987Allowed

Narasimha Shastry Vs Mangesha Devaru

Karnataka High Court · (1988) ILR (Kar) 554

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