High Courts27 Apr 1987
Bangalore Water Supply and Sewerage Board Vs Kantha Chandra
Karnataka High Court · (1987) ILR (Kar) 1617
Constitution of India, 1950 — Article 14, 226, 227Karnataka Land Revenue Act, 1964 — Section 95, 95 (5)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,053 of 2,387
High Courts16 Apr 1987Allowed
Agricultural Produce Market Committee Vs Siddeshwara Industries
Karnataka High Court · (1987) ILR (Kar) 1989
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 115, 116, 132, 132 (2)
High Courts16 Apr 1987
K.K. Govindaraju and Vinayaka Investments Vs Commissioner, Corporation of City of Bangalore
Karnataka High Court · (1987) ILR (Kar) 1570
Karnataka Municipal Corporations Act, 1976 — Section 461, 505
High Courts15 Apr 1987
Mysore Cements Limited Vs Income Tax Officer
Karnataka High Court · (1987) 64 CTR 205 : (1987) 167 ITR 370 : (1987) 35 TAXMAN 40
Income Tax Act, 1961 — Section 139, 143, 147, 148, 148 (1)
High Courts15 Apr 1987
Ladies Corner, Bangalore Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 1710 : (1987) 1 KarLJ 402
Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 173, 174, 193
High Courts13 Apr 1987
Gowthamchand, M. Vs Kempaiah @ Thammaiah, Since Deceased by Lrs.
Karnataka High Court · (1988) 1 KarLJ 24
Karnataka Money Lenders Act, 1961 — Section 20
High Courts10 Apr 1987
M.M. Yaragatti Vs Vasant and Others
Karnataka High Court · AIR 1987 Kar 186 : (1987) ILR (Kar) 1286 : (1987) 2 KarLJ 9
Constitution of India, 1950 — Article 254, 254 (2)
High Courts10 Apr 1987Allowed
M.R. Nagaraju Vs Bangalore University
Karnataka High Court · (1987) ILR (Kar) 1930
Karnataka State Universities Act, 1976 — Section 50
High Courts10 Apr 1987
Assistant Commissioner Vs Lakshmi Bai
Karnataka High Court · AIR 1988 Kar 11 : (1987) ILR (Kar) 2132
Land Acquisition Act, 1894 — Section 110 (1), 18, 18 (1), 18 (3) (a)
High Courts08 Apr 1987
Ratnakar B. Kailaje Vs Ramrao Narasingrao Divigi
Karnataka High Court · (1987) ILR (Kar) 1486
Bombay Public Trust Act, 1950 — Section 50, 50 (g)
High Courts07 Apr 1987Dismissed
H.L. Shivarame Gowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2033
Karnataka Municipalities Act, 1964 — Section 175 (1), 72 (2)
High Courts07 Apr 1987
State of Karnataka Vs T. Srinivas
Karnataka High Court · (1987) 2 LLJ 462
Industrial Disputes Act, 1947 — Section 33 C
High Courts07 Apr 1987
State of Karnataka and Another Vs T. Srinivas
Karnataka High Court · AIR 1988 Kar 67 : (1987) ILR (Kar) 1843 : (1987) 1 KarLJ 387
Constitution of India, 1950 — Article 165 (2), 76, 76 (2)Specific Relief Act, 1963 — Section 34
High Courts06 Apr 1987
Erammanavara Aswathappa Vs Karnataka Electricity Board and Others
Karnataka High Court · AIR 1987 Kar 282
Telegraph Act, 1885 — Section 10, 16
High Courts03 Apr 1987
Basavaraj Vs Shekhar and Others
Karnataka High Court · (1987) ACJ 1022 : AIR 1988 Kar 105 : (1987) ILR (Kar) 1399
Motor Vehicles Act, 1939 — Section 110 D
High Courts03 Apr 1987
Veerabhadrappa Veerappa Mallihalli @ Aladakatti Vs Bashettappa Dodda Adiveppa Kalangi
Karnataka High Court · (1987) 2 KarLJ 253
Limitation Act, 1963 — Article 58
High Courts03 Apr 1987
Subray Narayan Hebbar Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 281
Constitution of India, 1950 — Article 14Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 37a
High Courts02 Apr 1987
Thimmaiah and Others Vs Smt. Khatumbi and Others
Karnataka High Court · (1987) 2 KarLJ 127
Karnataka Land Reforms Act, 1961 — Section 4Karnataka Land Reforms Rules, 1974 — Rule 19
High Courts01 Apr 1987Dismissed
Raghavendra Rao Vs Dodda Ramalingappa
Karnataka High Court · (1988) ILR (Kar) 215 : (1988) 1 KarLJ 181
Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6
High Courts01 Apr 1987
State of Karnataka Vs Eshwaraiah and Another
Karnataka High Court · (1987) 04 KAR CK 0005
Penal Code, 1860 (IPC) — Section 302, 34