High Courts11 Aug 1987Partly Allowed
State of Karnataka Vs Coimbatore Premier Constructions
Karnataka High Court · (1988) ILR (Kar) 457 : (1988) 1 KarLJ 249
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11C
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,047 of 2,387
High Courts10 Aug 1987Dismissed
Huvappa Mahadev Mense Vs Land Tribunal
Karnataka High Court · (1987) ILR (Kar) 2797 : (1987) 2 KarLJ 327
Karnataka Land Reforms Act, 1961 — Section 108, 142, 45, 48 AMysore Agricultural Income Tax Act, 1957 — Section 5
High Courts10 Aug 1987
Subba Reddy and Another Vs Tahsildar and Presiding Officer, Mandal Panchayat, Gowribidnur Taluk and Others
Karnataka High Court · (1987) 3 KarLJ 166
Karnataka General Clauses Act, 1899 — Section 43Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 21
High Courts10 Aug 1987
Pratap Singh and Others Vs Jaibunnisa
Karnataka High Court · AIR 1989 Kar 70
Karnataka Rent Control Act, 1961 — Section 21 (1), 8, 8 (1)
High Courts10 Aug 1987
Vijaya Bank Vs Corporation of the City of Bangalore and Others
Karnataka High Court · (1987) 2 KarLJ 244
Constitution of India, 1950 — Article 226
High Courts10 Aug 1987
Oriental Insurance Co. Ltd. Vs Prakash Road Lines (P) Ltd.
Karnataka High Court · (1988) 1 ACC 153
Transfer of Property Act, 1882 — Section 130, 131
High Courts10 Aug 1987
Oriental Insurance Co. Ltd. Vs Prakash Road Lines (P.) Ltd.
Karnataka High Court · (1991) 70 CompCas 670
Marine Insurance Act, 1963 — Section 27, 27 (1), 27 (2)Transfer of Property Act, 1882 — Section 130, 131
High Courts10 Aug 1987Dismissed
L. Kumara Chandra Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2756
Constitution of India, 1950 — Article 136, 411 (2)Karnataka Civil Services (Probation) Rules, 1977 — Rule 4, 5, 5 (1), 6
High Courts10 Aug 1987Dismissed
Pratapsingh Vs Jaibunnisa Begum
Karnataka High Court · (1987) ILR (Kar) 3464
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)
High Courts07 Aug 1987
Umashankar V U. and Another Vs C.T.O. Xxx Circle and Another Bangalore
Karnataka High Court · (1987) 31 KarLJ 126
Karnataka Sales Tax Rules, 1957 — Rule 36C(B)
High Courts07 Aug 1987
Patel Basawegowda and Another Vs Prescribed Officer, Singarajapura Mandal Panchayat and Others
Karnataka High Court · (1987) 3 KarLJ 229
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Conduct of Elections) (Amendment) Rules, 1987 — Rule 2(2)
High Courts07 Aug 1987
H. Shankar Alva and Another Vs The Central Arecanut and Cocoa Marketing and Processing Co-operative Ltd. and Others
Karnataka High Court · AIR 1988 Kar 243 : (1988) 1 KarLJ 152
Constitution of India, 1950 — Article 226, 227Karnataka Cooperative Societies Rules, 1960 — Rule 6, 6 (2)Multi-State Co-operative Societies Act, 2002 — Section 12, 12 (2)
High Courts07 Aug 1987
Institute of Education, Mysore and Others Vs University of Mysore and Others
Karnataka High Court · (1987) 2 KarLJ 289
High Courts05 Aug 1987Allowed
Kishan Vs Sakharabai
Karnataka High Court · (1987) ILR (Kar) 3422 : (1987) 2 KarLJ 357
Hindu Marriage Act, 1955 — Section 11, 25, 5
High Courts05 Aug 1987
C. Nagaraja Bhat Vs Canara Bank and Others
Karnataka High Court · (1987) 3 KarLJ 232
High Courts05 Aug 1987
Gulbarga District Co-operative Central Bank Ltd. Vs Regional Transport Officer and Others
Karnataka High Court · (1990) 68 CompCas 413 : (1988) ILR (Kar) 846 : (1987) 3 KarLJ 220
Karnataka Co-operative Societies Act, 1959 — Section 16, 2, 30, 4
High Courts05 Aug 1987
Ananta Rao Vs The Assistant Commissioner and L.A. Officer, Savanur and Others
Karnataka High Court · (1987) 2 KarLJ 342
Land Acquisition Act, 1894 — Section 6(2), 6(3)
High Courts04 Aug 1987
Devashetty, D.S. Vs Smt. Parvathi and Others
Karnataka High Court · (1988) 1 KarLJ 3
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 22(A), 49
High Courts04 Aug 1987
Surendra Chintaman Hansmshet and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 3 KarLJ 199
High Courts31 Jul 1987
B.V. Krishnamurthy and Vs Commissioner of Commercial Taxes, Bangalore and Another etc.
Karnataka High Court · AIR 1987 Kar 269 : (1987) ILR (Kar) 2640 : (1987) 2 KarLJ 155
Constitution of India, 1950 — Article 309Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974 — Rule 3, 4Karnataka Service Examinations Act, 1976 — Section 3, 4