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
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,043 of 2,387
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
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
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
High Courts29 Sept 1987
Life Insurance Corporation of India Vs Gurappa Sangappa Katageri and others
Karnataka High Court · (1990) 69 CompCas 436
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
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)
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
High Courts28 Sept 1987Dismissed
Thayappa Vs Aswathanarayanappa
Karnataka High Court · (1987) ILR (Kar) 3710
Hindu Succession Act, 1956 — Section 13, 14, 4, 6
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
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)
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)
High Courts23 Sept 1987Dismissed
S.S. Ambe Vs Eskaylab Ltd.
Karnataka High Court · (1988) ILR (Kar) 1979
Constitution of India, 1950 — Article 14
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
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
High Courts21 Sept 1987Allowed
Narasimha Shastry Vs Mangesha Devaru
Karnataka High Court · (1988) ILR (Kar) 554
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
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