High Courts24 Aug 1987
Rajagopala Rao B. Vs U. Vyasa Rao and Others
Karnataka High Court · (1988) 1 KarLJ 287
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Contract Act, 1872 — Section 55
COURT ARCHIVE
Karnataka High Court judgments, 1987
418 judgments · page 9 of 21
High Courts21 Aug 1987Allowed
Koshy and Thomas Vs State
Karnataka High Court · (1987) ILR (Kar) 3814
Equal Remuneration Act, 1976 — Section 2 (a), 2 (a) (ii)
High Courts21 Aug 1987Dismissed
Rangamma Vs Appaji Murthy
Karnataka High Court · (1988) ILR (Kar) 1485
Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1-A)
High Courts20 Aug 1987Allowed
Ramappa alias Ramachandrappa Vs Venkappa Reddy
Karnataka High Court · (1987) ILR (Kar) 3172
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, Order 7 Rule 10
High Courts20 Aug 1987
H. Dasappa and Sons Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1678 : (1988) 2 KarLJ 19
Karnataka Excise (Tapping of Trees) Rules, 1991 — Rule 7, 8Karnataka Excise Act, 1965 — Section 71, 71 (3), 71 (4)
High Courts20 Aug 1987
Prakash Road Lines Vs Oriental Fire And General Insurance Co. Ltd.
Karnataka High Court · (1988) 1 ACC 168
High Courts20 Aug 1987Dismissed
Prakash Road Lines Vs Oriental Fire and General Insurance Co., Ltd.
Karnataka High Court · (1987) ILR (Kar) 3576
High Courts19 Aug 1987
Kadarkari Vs Smt. Onkaramma and Others
Karnataka High Court · (1988) 1 KarLJ 159
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Karnataka Rent Control Act, 1961 — Section 21Specific Relief Act, 1963 — Section 19
High Courts19 Aug 1987
Venkataramaiah M. Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 188
Bangalore Development Authority Act, 1976 — Section 17Karnataka Land Revenue Act, 1964 — Section 95
High Courts19 Aug 1987
Raghbir Singh Vs Commissioner of Commercial Taxes in Karnataka and Another
Karnataka High Court · (1987) 67 STC 410
Karnataka Sales Tax Act, 1957 — Section 2 (f), 28 (1), 3 B
High Courts19 Aug 1987Allowed
Kadaraki Vs Smt. Onkaramma and Others
Karnataka High Court · (1987) 08 KAR CK 0009
High Courts18 Aug 1987
Chikkamadakka Vs Durgappa and Others
Karnataka High Court · (1987) 3 KarLJ 566
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4
High Courts18 Aug 1987
Basettappa Bangareppa Bangarshettar Vs Irawwa Kom. Totappa Pattanshetti and Others
Karnataka High Court · AIR 1988 Kar 174 : (1987) 2 KarLJ 394
Civil Procedure Code, 1908 (CPC) — Order 20Hindu Succession Act, 1956 — Section 23, 6, 8
High Courts17 Aug 1987
Chief Controlling Revenue Authority Vs Manager, State Bank of Mysore and Others
Karnataka High Court · AIR 1988 Kar 1 : (1988) 64 CompCas 167 : (1987) ILR (Kar) 2919 : (1987) 3 KarLJ 458
Companies Act, 1956 — Section 118, 119, 2 (1) (a)Karnataka Stamp Act, 1957 — Section 26, 31, 54 (1)
High Courts17 Aug 1987
Mohammed Moinuddin Vs Sadat Ali and Others
Karnataka High Court · (1987) 2 KarLJ 295
High Courts14 Aug 1987
State of Karnataka Vs M.S. Ramanujam and Others
Karnataka High Court · (1988) 1 KarLJ 195
Civil Procedure Code, 1908 (CPC) — Section 2(12)Coorg Land Revenue Regulations, 1899 — Regulation 95
High Courts14 Aug 1987
D.P. Sharma Vs State Transport Authority
Karnataka High Court · (1987) ILR (Kar) 3255 : (1988) 3 KarLJ 534
Motor Vehicles Act, 1939 — Section 62, 62 (2)
High Courts14 Aug 1987Allowed
Chandra Spinning and Weaving Mills Pvt. Ltd. Vs Registrar of Companies
Karnataka High Court · (1990) 69 CompCas 117 : (1988) ILR (Kar) 149
Companies Act, 1956 — Section 220 (1), 220 (1) (a), 633 (1)Criminal Procedure Code, 1973 (CrPC) — Section 309, 401
High Courts13 Aug 1987
M/s. Acc Babcock Ltd. Vs Sri Bhimsha and Another
Karnataka High Court · (1987) 2 KarLJ 429
High Courts12 Aug 1987Allowed
B.T. Thippajja Vs Regional Transport Authority
Karnataka High Court · (1988) ILR (Kar) 679
Motor Vehicles Act, 1939 — Section 60, 60 (3)