High Courts18 Sept 1987
Smt. Rukminibai Kom Laxman Murkote and Others Vs Goususab Moulasab Matigar and Others
Karnataka High Court · (1988) 1 KarLJ 200
Karnataka Rent Control Act, 1961 — Section 21
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 7 of 21
High Courts18 Sept 1987
Nagamma Vs Divisional Manager, Life Insurance Corporation of India and Another
Karnataka High Court · (1990) 68 CompCas 545 : (1987) 3 KarLJ 293
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 45
High Courts18 Sept 1987Allowed
Karnataka State Road Transport Corporation Vs K.C. Mudalagiriyappa
Karnataka High Court · (1987) ILR (Kar) 3475
Karnataka State Road Transport Corporation Cadre and Recruitment Regulations, 1968 — Regulation 5, 5 (1), 6
High Courts18 Sept 1987
Srinivas Chitra Mandira Vs Government of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1431 : (1987) 3 KarLJ 350
Karnataka Cinemas (Regulation) (Amendment) Rules, 1987 — Rule 105 (1), 105 (6), 90
High Courts18 Sept 1987Dismissed
Parasmal Vs Krishnappa
Karnataka High Court · (1987) ILR (Kar) 3580
Karnataka Money Lenders Act, 1961 — Section 11 (5)
High Courts17 Sept 1987
Mallamma Vs Nanjamma and Others
Karnataka High Court · AIR 1988 Kar 225
Registration Act, 1908 — Section 49
High Courts17 Sept 1987
Town Municipal Council, Chickmagalur Vs State of Karnataka and Others
Karnataka High Court · AIR 1988 Kar 207 : (1988) 1 KarLJ 11
Land Acquisition Act, 1894 — Section 18, 20 (c), 6, 9
High Courts14 Sept 1987
Ningappa Ramachandra Gurav Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1348
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 138, 5 (2), 5 (3)
High Courts14 Sept 1987
Sri Ananteshwara and Chandra-Mouldeshwara Temple Vs The Dy. Commissioner for Hindu Religious and Charitable Endowments, D.K. Mangalore and Others
Karnataka High Court · AIR 1989 Kar 57
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 18, 20
High Courts10 Sept 1987
M.H. Devendrappa Vs Karnataka State Small Industries Development Corporation
Karnataka High Court · (1988) ILR (Kar) 950 : (1988) 1 KarLJ 136 : (1988) 2 LLJ 12
Bombay Provincial Municipal Corporation Rules — Rule 22Constitution of India, 1950 — Article 19, 26, 29
High Courts10 Sept 1987
Janab Imtiaz Ali Vs The Karnataka Board of Wakfs and Others
Karnataka High Court · (1987) 2 KarLJ 398
Waqf Act, 1954 — Section 15
High Courts10 Sept 1987
Lakshman Gidwani Vs Thimmamma
Karnataka High Court · (1987) 2 KarLJ 426
Civil Procedure Code, 1908 (CPC) — Section 102Transfer of Property Act, 1882 — Section 105
High Courts10 Sept 1987
Bangalore Timber Industries and others Vs Madras Sapper Ex-servicemen''s Rehabilitation Association and another
Karnataka High Court · (1990) 68 CompCas 641
Companies Act, 1956 — Section 235, 3, 439, 444
High Courts09 Sept 1987
M. Chandrashekar Vs State of Karnataka
Karnataka High Court · (1987) 3 KarLJ 526
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts09 Sept 1987
G.K. Kantharaja Setty Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 3653
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1) (iv)
High Courts08 Sept 1987Dismissed
S.R. Rangappa Vs Girijakumar
Karnataka High Court · (1987) ILR (Kar) 3273 : (1987) 3 KarLJ 630
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 11, 11 (j)Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Rules, 1986 — Rule 1B, 3
High Courts07 Sept 1987
Ramakrishnacharya and Others Vs Sreenivasacharya and Others
Karnataka High Court · AIR 1989 Kar 30
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54
High Courts07 Sept 1987
D. Ramappa and etc. Vs State of Karnataka and Others
Karnataka High Court · AIR 1989 Kar 24
Karnataka Improvement Boards Act, 1976 — Section 35
High Courts07 Sept 1987Allowed
Ramappa Kadappa Konnur Vs Sangappa Parappa Kavalli
Karnataka High Court · (1987) ILR (Kar) 3488
Karnataka Land Reforms Act, 1961 — Section 4, 45, 48 A
High Courts04 Sept 1987
Ballarpur Industries Ltd. Vs Court of the Civil Judge, Karwar and Others
Karnataka High Court · AIR 1988 Kar 150 : (1987) ILR (Kar) 3445
Land Acquisition Act, 1894 — Section 10 (c), 18, 20 (c), 28 (1), 30