High Courts20 Feb 1987Dismissed
M/s. Sunita Chemicals Pvt. Ltd. Vs Canara Bank and others
Karnataka High Court · (1987) 02 KAR CK 0006
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,056 of 2,387
High Courts19 Feb 1987Dismissed
S. S. Gundiah Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 906
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 139, 167 (3), 170
High Courts18 Feb 1987Allowed
Dr. Gopalakrishna Vs Pukhraj D. Jain
Karnataka High Court · (1987) ILR (Kar) 957 : (1987) 1 KarLJ 164
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11
High Courts18 Feb 1987Dismissed
K. Janardhana Vs K.S.R.T.C
Karnataka High Court · (1987) ILR (Kar) 1965
Penal Code, 1860 (IPC) — Section 304 A
High Courts18 Feb 1987
Lingaraju B. and Others Vs State of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 421
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(3)
High Courts18 Feb 1987
Lakshmi V.V.S. Vs State of Karnataka and Others
Karnataka High Court · AIR 1988 Kar 43
Constitution of India, 1950 — Article 14Karnataka Medical Colleges (Selection for Admission to Post Graduate Courses) Rules, 1985 — Rule 3 (8)
High Courts17 Feb 1987
Basappa and Others Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 994 : (1987) 1 KarLJ 351
Penal Code, 1860 (IPC) — Section 147, 148, 149, 427, 447
High Courts12 Feb 1987
Balappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1019 : (1987) 1 KarLJ 320
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157
High Courts12 Feb 1987Dismissed
Sharanappa Vs Yellamma
Karnataka High Court · (1988) ILR (Kar) 1257 : (1987) 2 KarLJ 334
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 2, Order 32 Rule 3, Order 32 Rule 4
High Courts12 Feb 1987
Abdul Khader Vs Mohammed Faizuddin
Karnataka High Court · (1987) ILR (Kar) 832
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 208
High Courts11 Feb 1987Allowed
M. Shankar Rao Vs City Improvement Board
Karnataka High Court · (1988) ILR (Kar) 963 : (1987) 1 KarLJ 99
Karnataka Improvement Boards Act, 1976 — Section 31 (8)
High Courts05 Feb 1987
Ramdhari Yadav Vs State of Karnataka and Another
Karnataka High Court · (1987) ILR (Kar) 815 : (1987) 1 KarLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482
High Courts05 Feb 1987
Narayanamma and Another Vs Papanna
Karnataka High Court · (1988) 1 KarLJ 80
Transfer of Property Act, 1882 — Section 126
High Courts04 Feb 1987
P. Keshava Adiga Vs Additional District Magistrate
Karnataka High Court · AIR 1987 Kar 246 : (1987) 1 KarLJ 129
Petroleum Rules, 1976 — Rule 144
High Courts04 Feb 1987
Mallikarjuna H.V. Vs Rajaram and Others
Karnataka High Court · (1987) 1 KarLJ 97
Constitution of India, 1950 — Article 226Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 56(1)(B)(Ii)
High Courts03 Feb 1987
State of Karnatake and Others Vs Smt. Suvarnamma
Karnataka High Court · (1987) 1 KarLJ 117
Karnataka Land Revenue Act, 1964 — Section 95
High Courts03 Feb 1987
Quraish Educational Society and Another Vs State of Karnataka
Karnataka High Court · AIR 1987 Kar 122
Constitution of India, 1950 — Article 19, 30, 31AKarnataka Societies Registration (Amendment) Act, 1964 — Section 27 A
High Courts03 Feb 1987
Shivaram Shetty R. and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 294
Karnataka Municipal Corporation Act, 1976 — Section 91A
High Courts02 Feb 1987
M/s. Circle Restaurant Vs Regional Provident Fund Commissioner, Bangalore.
Karnataka High Court · (1987) 1 KarLJ 131
Constitution of India, 1950 — Article 226
High Courts30 Jan 1987
Gujjala Hanumanthappa and Others Vs S. Bala Rangaiah
Karnataka High Court · AIR 1987 Kar 285 : (1987) ILR (Kar) 1201
Stamp Act, 1899 — Section 10, 11, 35Stamp Rules, 1925 — Rule 5