High Courts08 Jul 1987
Kempanna Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 263
Karnataka Village Offices Abolition Act, 1961 — Section 5
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,050 of 2,387
High Courts07 Jul 1987Dismissed
Inter State Transports Vs Pfizer Ltd.
Karnataka High Court · (1987) 2 ACC 366 : (1989) ACJ 62 : (1987) ILR (Kar) 2870
Carriers Act, 1865 — Section 3, 4, 6, 8
High Courts06 Jul 1987
Deputy General Manager and Divisional Controller, Ksrtc Vs B. Sriramulu and Another
Karnataka High Court · (1987) 2 KarLJ 43
Karnataka State Road Transport Corporation (Conduct and Discipline) Regulations, 1971 — Regulation 3
High Courts02 Jul 1987
Vijaya Commercial Credit Ltd. Vs Sixth Income Tax Officer
Karnataka High Court · (1989) 65 CompCas 427b : (1987) ILR (Kar) 2317 : (1987) 2 KarLJ 68 : (1987) 34 TAXMAN 235
Civil Procedure Code, 1908 (CPC) — Section 397, 401Income Tax Act, 1961 — Section 277, 278, 279, 285
High Courts02 Jul 1987Allowed
Kamalamma Vs Ramabhadra Gupta
Karnataka High Court · (1988) ILR (Kar) 20
Registration Act, 1908 — Section 58, 58 (1), 59, 60
High Courts01 Jul 1987
John D''Souza Vs State of Karnataka
Karnataka High Court · (1988) ILR (Kar) 1279 : (1987) 2 KarLJ 181
Notaries Act, 1952 — Section 10, 3, 5
High Courts29 Jun 1987
Anjanappa Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 2326 : (1987) 2 KarLJ 201
Criminal Procedure Code, 1973 (CrPC) — Section 308, 397, 397 (1), 401, 401 (4)Karnataka Police Act, 1963 — Section 56, 56 (d), 78 (3)
High Courts26 Jun 1987
Mahboob Pasha Vs Syed Zaheeruddin and Others
Karnataka High Court · AIR 1988 Kar 83 : (1987) ILR (Kar) 2830 : (1987) 2 KarLJ 57
Limitation Act, 1963 — Section 3
High Courts25 Jun 1987Allowed
G. Lakshman Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2177
Arms Act, 1959 — Section 13, 14, 14 (1) (b) (i) (3), 15, 17
High Courts25 Jun 1987Allowed
Muniswamappa Vs Nagamma
Karnataka High Court · (1987) ILR (Kar) 2280
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 401
High Courts23 Jun 1987Dismissed
State of Karnataka Vs G. Lakshman
Karnataka High Court · (1987) ILR (Kar) 2223
Arms Act, 1959 — Section 13 (3), 14 (1) (b), 17 (3), 5 (1)
High Courts23 Jun 1987
Hanumanthappa M. Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 103
Bangalore Development Authority Act, 1976 — Section 17Land Acquisition Act, 1894 — Section 11a
High Courts23 Jun 1987
B. Gurusiddappa Setty Vs Veerashalva Samaj, Chikmagalur and Others
Karnataka High Court · (1987) 3 KarLJ 569
Constitution of India, 1950 — Article 226
High Courts23 Jun 1987
Lingamma Vs Regional Transport Officer
Karnataka High Court · (1987) ILR (Kar) 3307
Karnataka Motor Vehicles Taxation Act, 1957 — Section 7Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 20, 23
High Courts22 Jun 1987
M. Lakshminarayana Reddy Vs The Union of India and Others
Karnataka High Court · (1987) 06 KAR CK 0024
Constitution of India, 1950 — Article 17
High Courts19 Jun 1987
Shamrao Nagappa Chasme Vs Chairman, Karnataka Housing Board and Others
Karnataka High Court · (1987) 3 KarLJ 594
Constitution of India, 1950 — Article 226
High Courts19 Jun 1987
Chikkabyatagaiah Vs A. Gopala Rao and Others
Karnataka High Court · AIR 1988 Kar 89 : (1987) 2 KarLJ 322
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Jun 1987
Govindaraja Mudaliar Vs University of Mysore
Karnataka High Court · (1987) ILR (Kar) 3415
Evidence Act, 1872 — Section 13, 13 (a), 32 (7)
High Courts18 Jun 1987
Anand Steels Vs Bharath Earth Movers Limited
Karnataka High Court · (1989) 65 CompCas 427 : (1987) 2 KarLJ 52
Companies Act, 1956 — Section 433 (e)
High Courts18 Jun 1987Allowed
Shivaswamia Vs State Bank of Mysore
Karnataka High Court · (1987) ILR (Kar) 2297
Constitution of India, 1950 — Article 22Limitation Act, 1963 — Section 14