High Courts17 Jun 1987Partly Allowed
Rangappa Vs Jayamma
Karnataka High Court · (1987) ILR (Kar) 2889 : (1987) 2 KarLJ 369
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (2), Order 7 Rule 7
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,051 of 2,387
High Courts17 Jun 1987
Sayyad Saheb Jada and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 108
Land Acquisition Act, 1894 — Section 6
High Courts16 Jun 1987
Susheela G. Ullal Vs N.R.D. Rangappa
Karnataka High Court · (1987) 2 KarLJ 32
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts16 Jun 1987
Vaman Nayak M. and Another Vs Planning Authority, Mangalore and Others
Karnataka High Court · (1987) 2 KarLJ 235
Karnataka Municipal Corporation Act, 1976 — Section 299Karnataka Town and Country Planning Act, 1961 — Section 14
High Courts15 Jun 1987
B.M. Shamanna Gowda @ Doddashamanna Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 259
Constitution of India, 1950 — Article 226
High Courts12 Jun 1987
Karibasappa A.E. Vs The Karnataka State Warehousing Corporation
Karnataka High Court · (1987) 2 KarLJ 80
High Courts11 Jun 1987
Sri Vijay Bhupal Desai and Another Vs Union of India and Others
Karnataka High Court · (1987) 2 KarLJ 35
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50Constitution of India, 1950 — Article 14
High Courts11 Jun 1987
Anjanappa and Co. Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2344
Constitution of India, 1950 — Article 14Karnataka Excise Act, 1965 — Section 3, 71, 71 (4)Karnataka Excise Licences (General Conditions) Rules, 1967 — Rule 15
High Courts10 Jun 1987
A. Gopala Naidu Vs Tax Recovery Officer-I and Another
Karnataka High Court · (1987) 66 CTR 106 : (1987) 169 ITR 417 : (1987) 35 TAXMAN 396
Income Tax Rules, 1962 — Rule 26, 26 (1), 26 (3), 48
High Courts10 Jun 1987
A. GOPALA NAIDU Vs TAX RECOVERY OFFICER-I AND ANOTHER.
Karnataka High Court · (1988) 66 CTR 106 : (1988) 169 ITR 417 : (1988) 35 TAXMAN 396
Income Tax Rules, 1962 — Rule 26 (1) (iii), 48
High Courts09 Jun 1987
Kemwell Pvt. Ltd. Vs Union of India
Karnataka High Court · (1987) 13 ECC 279 : (1989) 20 ECR 87 : (1987) 31 ELT 669 : (1987) 2 KarLJ 49
Central Excise Act, 1944 — Section 35Central Excise Rules, 1944 — Rule 173B, 173B (2), 8
High Courts09 Jun 1987
Shah Narayanji Shamji and Another Vs The Cotton Corporation of India Limited
Karnataka High Court · (1987) 2 KarLJ 65
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts09 Jun 1987
Abdul Majeedh and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 198
Land Acquisition Act, 1894 — Section 17(4)
High Courts09 Jun 1987Dismissed
A.K. Subbaiah Vs Ramakrishna Hegde
Karnataka High Court · (1988) ILR (Kar) 227
Constitution of India, 1950 — Article 164 (1), 164 (3), 226
High Courts08 Jun 1987
Modi Abdul Subhan and Others Vs The Second Addl. Dist. Judge, Bangalore and Others
Karnataka High Court · (1987) 2 KarLJ 30
Limitation Act, 1963 — Article 5
High Courts08 Jun 1987
Modi Abdul Subhan and Others Vs The Second Addl. Dist. Judge, Bangalore
Karnataka High Court · (1987) 06 KAR CK 0006
High Courts08 Jun 1987
Rachappa Settappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 105
Constitution of India, 1950 — Article 226Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3
High Courts05 Jun 1987
Syed Yusuff Vs The Corporation of the City of Bangalore and Others
Karnataka High Court · (1987) 2 KarLJ 119
Constitution of India, 1950 — Article 226
High Courts05 Jun 1987Partly Allowed
Sree Raghavendra Touring Talkies Vs District Magistrate
Karnataka High Court · (1987) ILR (Kar) 2599 : (1987) 3 KarLJ 634
Karnataka Cinemas (Regulation) (Amendment) Rules, 1987 — Rule 105 (1), 105 (6)Karnataka Cinemas (Regulation) Act, 1964 — Section 5, 5 (3)
High Courts05 Jun 1987
H.H. Marthanda Varma and H.H. Bhupendra Narayana Singh Vs Registrar of Companies
Karnataka High Court · (1988) 64 CompCas 125 : (1987) ILR (Kar) 2257
Companies Act, 1956 — Section 58 A, 58 A (1), 633, 642Criminal Procedure Code, 1973 (CrPC) — Section 245 (1), 246 (1), 482