High Courts22 Jul 1987
Nageshwar Adiga Vs Kaveramma
Karnataka High Court · (1988) ILR (Kar) 860 : (1988) 1 KarLJ 72
Hindu Succession Act, 1956 — Section 15, 15 (2) (b), 16, 8
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,049 of 2,387
High Courts22 Jul 1987
B.Rajanna Vs Nimhans, Bangalore and Another
Karnataka High Court · (1987) 3 KarLJ 575
High Courts21 Jul 1987Dismissed
Digambar Rao and S.S. Gundaiah Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 3345
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 139, 139 (2) (b), 165 (1), 170, 170 (2
High Courts21 Jul 1987Allowed
Timmakka Kom Venkanna Naik Vs Land Tribunal
Karnataka High Court · (1987) ILR (Kar) 3336 : (1987) 2 KarLJ 337
Karnataka Land Reforms Act, 1961 — Section 2 A (34), 45, 48 A
High Courts21 Jul 1987
Zia Ulla Haq Vs N. Sivasailam and Others
Karnataka High Court · (1987) 31 KarLJ 67
Karnataka Land Revenue Act, 1964 — Section 94(2), 95
High Courts21 Jul 1987
Shakeel Pasha Vs N. Sivasailam and Others
Karnataka High Court · (1987) 2 KarLJ 219
Karnataka Land Revenue Act, 1964 — Section 95
High Courts21 Jul 1987
Hanamappa and Others Vs The Assistant Commissioner and Another
Karnataka High Court · (1987) 2 KarLJ 231
Civil Procedure Code, 1908 (CPC) — Section 47Land Acquisition Act, 1894 — Section 18
High Courts21 Jul 1987
Syndicate Bank Vs R.S.R. Engineering Works
Karnataka High Court · (1987) ILR (Kar) 2654 : (1987) 2 KarLJ 177
Mysore Court-fees and Suits Valuation Act, 1958 — Section 15, 48, 49
High Courts17 Jul 1987
Muniswamy Vs Laxmakka
Karnataka High Court · AIR 1989 Kar 67 : (1987) ILR (Kar) 2666
Mysore Hindu Women Right to Property Act, 1933 — Section 8 (2) (a), 81 (1) (b), 81 (1) (d)
High Courts16 Jul 1987Dismissed
Krishne Gowda Vs Ningegowda
Karnataka High Court · (1987) ILR (Kar) 2883
Evidence Act, 1872 — Section 101, 102
High Courts16 Jul 1987
Dr. (Mrs.) Sita Bhateja''s Nursing Home and Others Vs The District Judge, Bangalore and Another
Karnataka High Court · (1987) 2 KarLJ 218
Constitution of India, 1950 — Article 226
High Courts16 Jul 1987Dismissed
Kemparasaiah Vs Rajasetty
Karnataka High Court · (1987) ILR (Kar) 2863
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1C, Order 39 Rule 2
High Courts15 Jul 1987Allowed
Srinivas Vs Venkatappa
Karnataka High Court · (1988) ILR (Kar) 748 : (1988) 1 KarLJ 335
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 8 Rule 5
High Courts15 Jul 1987Allowed
Saraswathi Industries Rice Mill Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2849
Karnataka Rice and Paddy Procurement (Levy) Order, 1983 — Clauses 3 (3), Clauses 8, Clauses 9
High Courts15 Jul 1987
N. Vasantha Kumar Vs The Regional Transport Officer, Kolar
Karnataka High Court · AIR 1988 Kar 110 : (1987) ILR (Kar) 3295
Karnataka Motor Vehicles Rules, 1963 — Rule 216Motor Vehicles Act, 1939 — Section 30
High Courts15 Jul 1987
Molvi Azmathulla Saheb Vs Karnataka Board of Wakfs
Karnataka High Court · (1987) 2 KarLJ 215
Waqf Act, 1954 — Section 42
High Courts13 Jul 1987
Closeburn and Kakathur Estate Vs Secretary, Coorg District General Workers Union and Another
Karnataka High Court · (1987) 2 KarLJ 217
Constitution of India, 1950 — Article 226
High Courts13 Jul 1987
Thimmanna B. Vs Government of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 261
Karnataka Public Moneys (Recovery of Dues) Act, 1979 — Section 3
High Courts08 Jul 1987
Neelawwa Vs Shivawwa
Karnataka High Court · AIR 1989 Kar 45 : (1988) ILR (Kar) 2761 : (1988) 1 KarLJ 58
Hindu Succession Act, 1956 — Section 5, 8
High Courts08 Jul 1987
Mani C. Vs State of Karnataka
Karnataka High Court · (1987) 2 KarLJ 404
Criminal Procedure Code, 1973 (CrPC) — Section 2(H)