High Courts20 Nov 1987
Rajanna Vs Chayapathi
Karnataka High Court · (1988) ILR (Kar) 198
Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 246Penal Code, 1860 (IPC) — Section 417, 421
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,040 of 2,387
High Courts19 Nov 1987
S.N. Hada and Others Vs The Binny Ltd. Staff Association
Karnataka High Court · (1987) ILR (Kar) 3762 : (1988) 1 LLJ 405
Industrial Disputes Act, 1947 — Section 30, 34, 34 (1), 39
High Courts19 Nov 1987Allowed
State Vs Papireddy
Karnataka High Court · (1988) ILR (Kar) 666
Criminal Procedure Code, 1973 (CrPC) — Section 110 (e), 190, 200, 94
High Courts19 Nov 1987Allowed
Salar Jung Sugar Mills Ltd. Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 3903 : (1987) 3 KarLJ 372
Karnataka Land Reforms Act, 1961 — Section 66, 67 (1) (b), 67 (2)
High Courts19 Nov 1987
State of Karnataka Vs Chamansab
Karnataka High Court · (1988) 1 KarLJ 86
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts19 Nov 1987
Koraga Marakala and Another Vs Kamala and Others
Karnataka High Court · AIR 1988 Kar 123 : (1988) 1 KarLJ 34
Karnataka Land Reforms Act, 1961 — Section 132, 133, 3, 3 (1) (c)
High Courts18 Nov 1987
Karnataka Dairy Development Corporation Ltd. Vs The Presiding Officer, II Addl. Labour Court and Another
Karnataka High Court · (1988) 1 KarLJ 22
Constitution of India, 1950 — Article 226
High Courts18 Nov 1987Allowed
Lingamma Vs Basavaraju
Karnataka High Court · (1988) ILR (Kar) 433
Hindu Succession Act, 1956 — Section 14 (1), 14 (2)
High Courts17 Nov 1987Allowed
B.R. Bathla Vs Central Bureau of Investigation
Karnataka High Court · (1988) ILR (Kar) 406
Criminal Procedure Code, 1973 (CrPC) — Section 156, 250 (1), 258
High Courts17 Nov 1987
Varalakshmi Enterprises and Others Vs State of Karnataka and Another
Karnataka High Court · (1988) 69 STC 98
Karnataka Sales Tax Act, 1957 — Section 12 B, 12 B (1), 13, 13 (1), 13 (2)
High Courts17 Nov 1987
Shri Hotel Arjun Vs The Regional Provident Fund Commissioner and Another
Karnataka High Court · (1987) 3 KarLJ 42 : (1995) 3 LLJ 699
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16 (1) (b)
High Courts16 Nov 1987
Narasimhamoorthy Vs Mallanna
Karnataka High Court · (1988) 1 KarLJ 180
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Nov 1987
State of Karnataka Vs Aswathappa and Others
Karnataka High Court · (1988) 1 KarLJ 163
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)
High Courts16 Nov 1987
Abdul Nabi and Another Vs State of Karnataka and Others
Karnataka High Court · (1987) 3 KarLJ 270
Constitution of India, 1950 — Article 226(A)Karnataka Mandal Panchayats (Election of Pradhana and Upa-Pradhana) Rules, 1987 — Rule 10
High Courts16 Nov 1987
Shankar Appa Kokane Vs Narasinga Rama Kokane and Another
Karnataka High Court · (1988) 1 KarLJ 54
Karnataka Land Reforms Act, 1961 — Section 133
High Courts12 Nov 1987
G. Veerabhadrappa Vs M. Nagamma and Others
Karnataka High Court · AIR 1988 Kar 217
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)
High Courts09 Nov 1987
S. Sannappa Vs Bada Kenchappa
Karnataka High Court · (1987) 3 KarLJ 8
Karnataka Money Lenders Act, 1961 — Section 11(2)
High Courts06 Nov 1987
Mahadeva Vs Karnataka Electricity Board
Karnataka High Court · (1987) ILR (Kar) 3720
Karnataka Municipal Corporations Act, 1976 — Section 310