High Courts18 Sept 1987Dismissed
Parasmal Vs Krishnappa
Karnataka High Court · (1987) ILR (Kar) 3580
Karnataka Money Lenders Act, 1961 — Section 11 (5)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,044 of 2,387
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
High Courts04 Sept 1987
Chandra Spinning and Weaving Mills (P.) Ltd. and others Vs Registrar of Companies
Karnataka High Court · (1990) 69 CompCas 117 : (1988) ILR (Kar) 149
Companies Act, 1956 — Section 220 (1), 5, 633 (1), 633 (2)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts04 Sept 1987
M. Akkawa Vs New India Assurance Co and Others
Karnataka High Court · (1988) ACJ 445 : (1988) 63 CompCas 319
Motor Vehicles Act, 1939 — Section 95 (1), 95 (1) (b)
High Courts04 Sept 1987
M. Akkavva Vs New India Assurance Co. and Others
Karnataka High Court · (1988) 2 ACC 452 : AIR 1988 Kar 238 : (1988) ILR (Kar) 938 : (1988) 1 KarLJ 120
Motor Vehicles Act, 1939 — Section 95 (a), 95 (b) (i)
High Courts04 Sept 1987
K.R. Subbakrishna Vs Ningiah and Others
Karnataka High Court · AIR 1989 Kar 31
Hindu Minority and Guardianship Act, 1956 — Section 8