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
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,042 of 2,387
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)
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
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)
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)
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)