High Courts05 Jun 1987
Firm of K. C. Ramaiah Vs Kunjunny and Sons
Karnataka High Court · (1987) ILR (Kar) 2307
Limitation Act, 1908 — Section 18, 19
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,052 of 2,387
High Courts05 Jun 1987
Shamshoddin A. Hatnur Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 45
Constitution of India, 1950 — Article 19(1)(G)
High Courts28 May 1987
Balagangadhar B. Vs Accountant General in Karnataka
Karnataka High Court · (1987) 2 KarLJ 137
Karnataka Civil Services (Probation) Rules, 1977 — Rule 10
High Courts28 May 1987
Chandrappa P.B. Vs The Special Deputy Commissioner, Tumkur and Others
Karnataka High Court · (1987) 2 KarLJ 144
Karnataka Religious and Charitable Institutions Act, 1927 — Section 18
High Courts28 May 1987
Haneef Khan H.K. Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 238
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 24(D)
High Courts28 May 1987
Kalamankar D.B. Vs Syndicate Bank and Others
Karnataka High Court · (1987) 2 KarLJ 78
Limitation Act, 1963 — Section 18
High Courts28 May 1987Dismissed
Govind Janardhan Mahale Vs Ramdas Keshav Kamath
Karnataka High Court · (1987) ILR (Kar) 2617
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 69 (1), Order 21 Rule 69 (2), Order 21 Rule 72
High Courts27 May 1987
Keshava Murthy Vs Veeraiah
Karnataka High Court · (1987) ILR (Kar) 2285
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204 (2), 482
High Courts27 May 1987Allowed
Shivappa Fakirappa Shetsanadi Vs Kannappa Mallappa Shetsanadi
Karnataka High Court · (1987) ILR (Kar) 3155
Karnataka Village Offices Abolition Act, 1961 — Section 2 (h), 4, 5, 6, 7
High Courts26 May 1987
Smt. Ningavva F. Banagara and Others Vs The Tahsildar, Ranebennur and Ors.,
Karnataka High Court · (1987) 2 KarLJ 149
Constitution of India, 1950 — Article 226
High Courts26 May 1987
Madappa and Another Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 191
Land Acquisition Act, 1894 — Section 5a
High Courts26 May 1987
Bhoje Gowda @ Shivananjegowda and Another Vs State of Karnataka and Others
Karnataka High Court · (1987) 2 KarLJ 133
Land Acquisition Act, 1894 — Section 4(1)
High Courts15 May 1987Allowed
Mithravrinda Vs Deputy Commissioner
Karnataka High Court · (1987) ILR (Kar) 1923
Karnataka Rent Control Act, 1961 — Section 8 (5)
High Courts13 May 1987
K.V. Kundgol and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 3 KarLJ 653 : (1988) 1 LLJ 379
Administrative Tribunals Act, 1985 — Section 14, 15Constitution of India, 1950 — Article 14, 16, 21, 226, 309
High Courts12 May 1987
U.K. Shamanna Vs H.G. Govinde Gowda and Others
Karnataka High Court · (1987) 3 KarLJ 596
High Courts05 May 1987Allowed
Keshava Rao Vs Rama Rao
Karnataka High Court · (1987) ILR (Kar) 2660
Karnataka Land Reforms Act, 1961 — Section 118 (1A), 121 A, 48 C
High Courts30 Apr 1987
S. Kotrabasappa Vs The Indian Bank
Karnataka High Court · AIR 1987 Kar 236 : (1987) ILR (Kar) 1973 : (1987) 2 KarLJ 95
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 70, 72, 73
High Courts30 Apr 1987
S. Kotrabasappa Vs Indian Bank
Karnataka High Court · (1990) 69 CompCas 683
Contract Act, 1872 — Section 70, 72, 73Interest Act, 1978 — Section 4
High Courts30 Apr 1987
K.R. Ramaswami Rao and Others Vs Premabai and Others
Karnataka High Court · AIR 1988 Kar 116 : (1987) ILR (Kar) 1751
Transfer of Property Act, 1882 — Section 14
High Courts27 Apr 1987
The Bangalore Water Supply and Sewerage Board Vs Kantha Chandra and Others
Karnataka High Court · AIR 1989 Kar 1
Constitution of India, 1950 — Article 14, 226, 227Karnataka Land Revenue Act, 1964 — Section 53, 95, 95 (2), 95 (5)Karnataka Town and Country Planning Act, 1961 — Section 148, 148 (1)