High Courts12 Mar 1987
Ambadas and Others Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 1481 : (1987) 1 KarLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Police Act, 1963 — Section 55, 55 (b), 59, 60
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,055 of 2,387
High Courts11 Mar 1987Dismissed
Tibba Boyi Vs K. Venkatappa
Karnataka High Court · (1987) 03 KAR CK 0033
High Courts11 Mar 1987Dismissed
Shankarappa Vs Puttamma
Karnataka High Court · (1987) ILR (Kar) 1145
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 13, Order 18 Rule 5, Order 20 Rule 4 (1), Order 20 Rule 4 (2), 7Karnataka Rent Control Act, 1961 — Section 21 (1)Karnataka Rent Control Rules, 1961 — Rule 14
High Courts11 Mar 1987
Lakshmaiah Vs Assistant Commissioner and Sub-Divisional Magistrate
Karnataka High Court · (1987) ILR (Kar) 1909
Criminal Procedure Code, 1973 (CrPC) — Section 345, 379Penal Code, 1860 (IPC) — Section 178, 179, 180, 228
High Courts11 Mar 1987
Tibba Boyi @ Kariya and Others Vs K. Venkatappa
Karnataka High Court · (1987) 2 KarLJ 379
Specific Relief Act, 1963 — Section 26
High Courts10 Mar 1987Allowed
Vilas alias Gundu Ananthacharya Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1427
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 27Karnataka Land Reforms Act, 1961 — Section 113, 113 (3), 121 A
High Courts09 Mar 1987Allowed
Suresh Heblikar Vs House Rent and Accommodation Controller
Karnataka High Court · (1987) ILR (Kar) 1215
Karnataka Rent Control Rules, 1961 — Rule 4B (15)
High Courts05 Mar 1987
Kalpatharu Vidya Samithi Vs Educational Appellate Tribunal
Karnataka High Court · (1988) ILR (Kar) 701 : (1988) 1 KarLJ 324
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10 (4) (c) (i)
High Courts04 Mar 1987Allowed
Diocese of Mysore Vs Rev. Deepak Saraswathi Nirmale
Karnataka High Court · (1987) ILR (Kar) 1161
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts04 Mar 1987
Food Labour Contract Co-operative Society Ltd. Vs Food Corporation of India and Others
Karnataka High Court · AIR 1988 Kar 332
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14
High Courts03 Mar 1987
Iravva Vs Shivappa Shiddalingappa Angadi
Karnataka High Court · AIR 1987 Kar 241 : (1987) ILR (Kar) 1955
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 9 Rule 13
High Courts02 Mar 1987
Vijaya Commercial Credit Ltd. Vs Sixth Income Tax Officer
Karnataka High Court · (1987) 65 CTR 74 : (1988) 170 ITR 55
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Income Tax Act, 1961 — Section 2 (31), 276 C, 277, 278 B, 279
High Courts27 Feb 1987Dismissed
Mahaveera Vs Mangaraj
Karnataka High Court · (1987) ILR (Kar) 1940 : (1987) 1 KarLJ 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Karnataka Rent Control Act, 1961 — Section 30
High Courts27 Feb 1987
S.V. Kanakaraj and Others Vs Vijaya Bank, Mangalore and Others
Karnataka High Court · AIR 1987 Kar 252 : (1987) ILR (Kar) 1317
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151
High Courts25 Feb 1987
Shaik Ismail Shaik Moidin Vs Ramachandra Mahabaleshwar Raikar and Others
Karnataka High Court · (1988) 1 KarLJ 207
High Courts25 Feb 1987
Chitalia Bros. Vs The South Indian Bank, Trichur and Others
Karnataka High Court · AIR 1988 Kar 59 : (1987) ILR (Kar) 1242
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 92Transfer of Property Act, 1882 — Section 52, 55 (1) (f)
High Courts25 Feb 1987
U.M. Puttaswamy Gowda Vs Union of India and Others
Karnataka High Court · (1987) 2 KarLJ 239 : (1988) 2 LLJ 1
Central Civil Services (Pension) Rules, 1972 — Rule 9, 9 (2) (b)Coffee Board Servants Conduct Rules, 1968 — Rule 18 (1), 18 (2), 18 (3), 3
High Courts23 Feb 1987Dismissed
M. Lingaraju Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1788
Karnataka Co-operative Societies Act, 1959 — Section 72, 72 (3)
High Courts23 Feb 1987
M/s. Dasappa H. and Sons Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 163
Constitution of India, 1950 — Article 14
High Courts20 Feb 1987
Sunita Chemicals Pvt. Ltd. Vs Canara Bank and Others
Karnataka High Court · AIR 1987 Kar 198 : (1987) ILR (Kar) 985
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 7 (3), Order 9 Rule 8, Order 9 Rule 9