High Courts31 Jul 1987
Abdul Khaleel Saheb and Others Vs Karnataka Board of Wakfs and Another
Karnataka High Court · (1987) 3 KarLJ 169
Waqf Act, 1954 — Section 42
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,048 of 2,387
High Courts31 Jul 1987
Rama Shetty Vs Dalapathy Shetty
Karnataka High Court · (1987) 3 KarLJ 16
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts31 Jul 1987Dismissed
Sri Gajanana Motor Transport Co. Ltd. Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1988) ILR (Kar) 255 : (1987) 3 KarLJ 161
Motor Vehicles Act, 1939 — Section 64
High Courts30 Jul 1987
Sharada Bai Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1987) 2 ACC 428 : (1988) ACJ 490
High Courts30 Jul 1987Dismissed
Ramachandran Vs Khaleeq Ahmed
Karnataka High Court · (1988) ILR (Kar) 265
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 29, 29 (4)
High Courts30 Jul 1987Allowed
Katyanamma Vs Deputy Commissioner for Transport
Karnataka High Court · (1988) ILR (Kar) 352
Karnataka Motor Vehicles Taxation Act, 1957 — Section 8 A
High Courts29 Jul 1987
Mohamed Llias and Others Vs Deputy Conservator of Forests, Mysore.
Karnataka High Court · (1987) 2 KarLJ 421
High Courts29 Jul 1987
Bommaiah Vs Deputy Commissioner, Mysore
Karnataka High Court · (1987) 2 KarLJ 265
High Courts28 Jul 1987
Mamtaj Gaffar Mulla and Others Vs Vilas Beedi Factory and Others
Karnataka High Court · (1987) ILR (Kar) 3282 : (1988) 2 LLJ 128
Beedi and Cigar Workers (Condition of Employment) Act, 1966 — Section 39, 39 (1), 8, 9Industrial Disputes Act, 1947 — Section 2 (k), 33 C (2)
High Courts28 Jul 1987
M/s. Indian Aluminium Co. Ltd., and Another Vs Corporation of the City of Belgaum and Another
Karnataka High Court · (1987) 2 KarLJ 381
Karnataka Municipal Corporation Act, 1976 — Section 326
High Courts28 Jul 1987
Belgaum District Beedi Workers'' Union and Others Vs M/s. Vilas Beedi Factory and Another
Karnataka High Court · (1987) 3 KarLJ 155
Industrial Disputes Act, 1947 — Section 33c2
High Courts27 Jul 1987
M.C. Basappa Setty Vs Marie Mandal Panchayat and Others
Karnataka High Court · (1987) 3 KarLJ 183
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats (Election of Pradhan and Upa-Pradhan) Rules, 1987 — Rule 4
High Courts27 Jul 1987
B. K. Nanjundaiah and Others Vs The B.D.A., Bangalore and Another
Karnataka High Court · AIR 1988 Kar 227 : (1987) ILR (Kar) 2977
Bangalore Development Authority Act, 1976 — Section 17, 17 (5), 17 (6), 19, 6Land Acquisition Act, 1894 — Section 23, 23 (1A)
High Courts27 Jul 1987
Kareem Baig Vs Dr. Mohammad Khizar Hussain
Karnataka High Court · (1988) ILR (Kar) 631 : (1988) 1 KarLJ 227
Transfer of Property Act, 1882 — Section 53 A
High Courts27 Jul 1987Dismissed
Galappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2989
Bangalore Development Authority Act, 1976 — Section 17 (5), 17 (6)Karnataka Village Offices Abolition Act, 1961 — Section 5, 6
High Courts24 Jul 1987
Anneppa Sharanappa Halkai Vs Babu Rao Sharanappa Halkai and Others
Karnataka High Court · (1987) 3 KarLJ 240
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts24 Jul 1987Dismissed
L.R. Naik Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2521
Constitution of India, 1950 — Article 330, 55, 81, 82Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 140, 140, 141, 143, 3
High Courts24 Jul 1987
Srinivasa (T.) Vs Flemming (India) Apotheke P. Ltd.
Karnataka High Court · (1990) 68 CompCas 506
Companies Act, 1956 — Section 433
High Courts24 Jul 1987Allowed
Shafiulla Khan Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2903 : (1987) 3 KarLJ 470
Penal Code, 1860 (IPC) — Section 109, 302, 324
High Courts22 Jul 1987
Papanna and Others Vs H. Dodde Gowda and Others
Karnataka High Court · AIR 1989 Kar 61 : (1987) ILR (Kar) 2898
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10