High Courts31 Mar 1987
H.N. Nanjegowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1912 : (1987) 1 KarLJ 344
Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 397 (1), 401Penal Code, 1860 (IPC) — Section 143, 186, 341
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,054 of 2,387
High Courts29 Mar 1987
Kukrappa Gowda Vs Veerappa Gowda and Another
Karnataka High Court · (1988) 1 KarLJ 478
Transfer of Property Act, 1882 — Section 58(C)
High Courts27 Mar 1987Dismissed
Shivaram Vs Chinnanna
Karnataka High Court · (1987) ILR (Kar) 1827
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 Mar 1987
Shivaji Jadhav Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 2011
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Customs Act, 1962 — Section 108
High Courts27 Mar 1987
State of Karnataka and Vs K.M. Madhusudhan and etc. etc.
Karnataka High Court · AIR 1988 Kar 34 : (1987) ILR (Kar) 1412
Karnataka Minor Minerals Concession Rules, 1969 — Rule 20 (1) (2)Mines and Mineral (Development and Regulation) Act, 1957 — Section 15, 15 (1), 150
High Courts26 Mar 1987
P.K. Varghese Vs J.T.V. Metal Finishers (P.) Ltd.
Karnataka High Court · (1987) ILR (Kar) 1934 : (1987) 2 KarLJ 145
Companies Act, 1956 — Section 433
High Courts25 Mar 1987Allowed
Special Deputy Commissioner Vs Bhargavi Madhavan
Karnataka High Court · (1987) ILR (Kar) 1260
Karnataka Land Revenue Act, 1964 — Section 95, 95 (3A), 95 (3B)Karnataka Town and Country Planning Act, 1961 — Section 14, 15, 16, 76 M
High Courts24 Mar 1987
The Sugar-cane Growers'' Association Vs State of Karnataka and Others
Karnataka High Court · AIR 1988 Kar 132
Constitution of India, 1950 — Article 19, 226Sugarcane (Control) Order, 1966 — Section 3
High Courts20 Mar 1987Dismissed
N.S. Nandeesh Gowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2809 : (1987) 3 KarLJ 643
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 4 (1), 4 (1A), 5 A
High Courts19 Mar 1987Dismissed
Dr. R. Srinivasan Vs Karnataka State Industrial Investment and Development Corporation Ltd.
Karnataka High Court · (1987) ILR (Kar) 2567
Karnataka State Industrial Investment and Development Corporation Limited Service Rules, 1977 — Rule 15, 16, 17
High Courts18 Mar 1987Allowed
State of Karnataka Vs Bhaskar Auto Financier
Karnataka High Court · (1987) ILR (Kar) 1212 : (1987) 1 KarLJ 369
Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1) (a)
High Courts18 Mar 1987Allowed
State of Karnataka Vs Bohra Dalichand
Karnataka High Court · (1987) ILR (Kar) 1208 : (1987) 1 KarLJ 429
Karnataka Motor Vehicles Act, 1988 — Section 12 (1) (a), 12 (1) (b)
High Courts18 Mar 1987
Karnataka Industrial Areas Development Board Vs Commissioner of Income Tax and Another
Karnataka High Court · (1987) 64 CTR 332 : (1987) 168 ITR 96 : (1987) 33 TAXMAN 560
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10 (20A), 142 (1), 143 (2), 148
High Courts17 Mar 1987
The Karnataka State Tourism Development Corporation Vs T. Narayana Bhat and Others
Karnataka High Court · (1987) 1 KarLJ 437
Industrial Disputes Act, 1947 — Section 2(Oo)(Bb)
High Courts17 Mar 1987
Narashalli Kempanna and Others Vs Narasappa and Others
Karnataka High Court · AIR 1989 Kar 50 : (1988) ILR (Kar) 179
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2 (3)
High Courts17 Mar 1987
C.N. Ramaswamy Vs Town Municipal Council, Chickmagalur
Karnataka High Court · AIR 1988 Kar 168 : (1987) 1 KarLJ 356
Constitution of India, 1950 — Article 226Karnataka Town and Country Planning Act, 1961 — Section 4 C, 41 (2)
High Courts17 Mar 1987
Nageswara B.S. and Others Vs State of Karnataka and Another
Karnataka High Court · (1987) 1 KarLJ 384
Industrial Disputes Act, 1947 — Section 10(1)
High Courts16 Mar 1987Allowed
Special Deputy Commissioner Vs Narayanappa
Karnataka High Court · (1988) ILR (Kar) 1398
Karnataka Land Revenue Act, 1964 — Section 95Karnataka Town and Country Planning Act, 1961 — Section 14, 24
High Courts13 Mar 1987Dismissed
Deepak Agencies Vs Seethalakshmi Hall Flour Mills
Karnataka High Court · (1987) ILR (Kar) 1349
Bangalore City Civil Court Act, 1979 — Section 5 (1)
High Courts13 Mar 1987
Chikkappa Vs Doddappa
Karnataka High Court · (1987) ILR (Kar) 1920 : (1987) 1 KarLJ 299
Civil Procedure Code, 1908 (CPC) — Section 100, 105