High Courts29 Jan 1987
Workmen of Cement Industry Vs Union of India (UOI)
Karnataka High Court · (1987) ILR (Kar) 2078
Industrial Disputes Act, 1947 — Section 10 (2), 10 A (1), 10 A (3A), 12 (1), 22
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,057 of 2,387
High Courts29 Jan 1987
Margadarshana Shikshana Saunsthe Vs State of Karnataka and Others
Karnataka High Court · AIR 1987 Kar 202
High Courts29 Jan 1987
Laxmi Nagappa Hegde Vs The Karnataka Bank Ltd., Sirsi and Others
Karnataka High Court · AIR 1988 Kar 44 : (1987) ILR (Kar) 1186
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts28 Jan 1987
The Karnataka Electricity Board Vs Sri A.A. Khateeb and Another
Karnataka High Court · (1987) 1 KarLJ 120
Constitution of India, 1950 — Article 226
High Courts28 Jan 1987
Gurupad K. Hegde Vs University of Mysore and Others
Karnataka High Court · AIR 1988 Kar 169
High Courts23 Jan 1987
Gauribidanur Sahakara Sakkare Karkhane Ltd. Vs The Government of Andhra Pradesh and Others
Karnataka High Court · (1988) 68 STC 257
Andhra Pradesh (Regulation of Supply and Purchase) Act, 1961 — Section 21 (a), 21 (a) (3)Constitution of India, 1950 — Article 226, 226 (1), 227
High Courts23 Jan 1987Dismissed
Venkatesh Pille Vs Padmavathi
Karnataka High Court · (1987) ILR (Kar) 946 : (1987) 1 KarLJ 110
Karnataka Rent Control Act, 1961 — Section 21 (1), 5
High Courts22 Jan 1987Dismissed
Thogataveera Sangha Vs R.M. Shenoy
Karnataka High Court · (1987) ILR (Kar) 940
Karnataka Rent Control Act, 1961 — Section 45
High Courts21 Jan 1987
Subban Shiva Rao Vs Anni Pinto
Karnataka High Court · (1987) ILR (Kar) 1968 : (1987) 1 KarLJ 173
Karnataka Land Reforms Act, 1961 — Section 19, 6
High Courts21 Jan 1987
Damu Vs Basavaraj Appayya Hiremath
Karnataka High Court · AIR 1987 Kar 247 : (1987) ILR (Kar) 836 : (1987) 1 KarLJ 125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90
High Courts19 Jan 1987Allowed
Dr. P. Raghupathi Vs Dr. R.G. Lavi
Karnataka High Court · (1987) ILR (Kar) 670
Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts19 Jan 1987
T.V. Laxminarayana Setty and Others Vs B.C. Venkatakrishnaiah Setty
Karnataka High Court · AIR 1987 Kar 177
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29Constitution of India, 1950 — Article 141
High Courts19 Jan 1987
Pushpa, M. Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 77
Karnataka Stamp Act, 1957 — Section 45A
High Courts14 Jan 1987Allowed
G. Aswathanarayana Setty Vs M.N. Seshagiri Rao and Others
Karnataka High Court · (1987) 01 KAR CK 0029
High Courts13 Jan 1987
Union of India and Others Vs Narayan Bannappa Pakkanavar and Others
Karnataka High Court · (1988) 1 KarLJ 216
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts12 Jan 1987
Vasanth Gururao Desai and Others Vs Nabhiraj Padmappa Kunder and Others
Karnataka High Court · AIR 1989 Kar 23
Karnataka Rent Control Act, 1961 — Section 25
High Courts12 Jan 1987
Vasanth Gururao Desai Vs Nabhiraj Padmappa Kunder
Karnataka High Court · (1987) ILR (Kar) 772 : (1987) 1 KarLJ 103
Karnataka Rent Control Act, 1961 — Section 25
High Courts12 Jan 1987
Siddaiah Vs Returning Officer, Bangalore and Others
Karnataka High Court · AIR 1988 Kar 135 : (1987) ILR (Kar) 595
Karnataka Municipal Corporation (Election) Rules, 1979 — Rule 81Karnataka Municipal Corporations Act, 1977 — Section 2 (3)
High Courts09 Jan 1987
Syed Haisanulla and Others Vs Ahmad Beig and Another
Karnataka High Court · AIR 1988 Kar 93 : (1987) ILR (Kar) 591
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts09 Jan 1987Allowed
M. Narayanappa Vs Hemavathi
Karnataka High Court · (1987) ILR (Kar) 715
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 47 Rule 1Karnataka Land Reforms Act, 1961 — Section 133, 44, 44 (2) (a)