High Courts09 Jan 1987Dismissed
Abdul Azeez Vs Sakamma
Karnataka High Court · (1987) ILR (Kar) 498 : (1987) 1 KarLJ 202
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 30
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,058 of 2,387
High Courts08 Jan 1987
Seetharamakrishnaiah Setty Vs Satyanarayana Setty
Karnataka High Court · (1987) ILR (Kar) 579
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (3)
High Courts07 Jan 1987Dismissed
Thimmaiah Vs Kariyappa
Karnataka High Court · (1987) ILR (Kar) 2589 : (1987) 2 KarLJ 73
Karnataka Land Grant Rules, 1969 — Rule 25, 27
High Courts07 Jan 1987Dismissed
Hanumaiah Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 550
Karnataka Village Offices Abolition Act, 1961 — Section 5, 6, 7, 7 (3)
High Courts06 Jan 1987
Karnataka Trader, Hubli Vs Hiren Shamji Karamsey and Another
Karnataka High Court · AIR 1987 Kar 204 : (1987) ILR (Kar) 568
Transfer of Property Act, 1882 — Section 105Trusts Act, 1882 — Section 15, 36
High Courts05 Jan 1987Allowed
Kaverappa Vs District and Sessions Judge
Karnataka High Court · (1987) ILR (Kar) 892
Administrative Tribunals Act, 1985 — Section 15, 28, 29Constitution of India, 1950 — Article 235, 50
High Courts02 Jan 1987
Mysore Kirloskar Ltd. Vs Hubli Dharwar Municipal Corporation and another
Karnataka High Court · (1990) 67 CompCas 405 : (1990) 3 KarLJ 124
Karnataka Municipal Corporations Act, 1976 — Section 433, 433 (2) (a)
High Courts16 Dec 1986
Abdul Qadar Adam and Abdul Razak Adam Vs Wealth Tax Officer
Karnataka High Court · (1987) 62 CTR 1 : (1987) 168 ITR 420 : (1987) 31 TAXMAN 119
Constitution of India, 1950 — Article 226Voluntary Disclosure of Income and Wealth Act, 1976 — Section 13Wealth Tax Act, 1957 — Section 17, 17 (1) (a), 17 (1) (b)
High Courts15 Dec 1986
The State of Karnataka Vs R. Nanda Gopal
Karnataka High Court · (1987) ILR (Kar) 562
Karnataka Shops and Commercial Establishments Act, 1961 — Section 29, 30, 4 (2)Prevention of Corruption Act, 1988 — Section 6
High Courts13 Dec 1986
Basavaraju, M Vs Asst. Commissioner of Sales-tax-and Ors.
Karnataka High Court · (1986) 1 KarLJ 142
High Courts12 Dec 1986
E. Krishna Narayana Vs The Bangalore Development Authority and Others
Karnataka High Court · AIR 1988 Kar 95 : (1987) ILR (Kar) 950
City of Bangalore Improvement (Disposal of Coiner Sites and Commercial Sites) Rules, 1972 — Rule 3, 4, 5
High Courts12 Dec 1986Dismissed
K.R. Govind Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 2041
High Courts12 Dec 1986Dismissed
B.K. Madappa Vs Karnataka Bank Ltd.
Karnataka High Court · (1987) ILR (Kar) 750
High Courts10 Dec 1986
M.S. Suresh Vs K.V. Sudhakar
Karnataka High Court · AIR 1987 Kar 249
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 3
High Courts10 Dec 1986
T.M. Mohan, T.M. Belliappa and T.M. Muddappa Vs Additional Agricultural Income Tax Officer A.D. Mandanna and A.D. Madappa Vs Additional Agricultural Income Tax Officer Emmanuel Thomas Ramapuram, Abbe Thomas Ramapuram and George Thomas Ramapuram Vs Additional Agricultural Income Tax Officer
Karnataka High Court · (1986) 56 CTR 156 : (1987) 1 KarLJ 349 : (1986) 24 TAXMAN 697
Constitution of India, 1950 — Article 213Mysore Agricultural Income Tax Act, 1957 — Section 17 (5)
High Courts10 Dec 1986
Mohan T.M. and Others Vs The Addl. Agricultural Income Tax Officer
Karnataka High Court · (1987) 1 KarLJ 349
Karnataka Agricultural Income Tax Act, 1957 — Section 17(5)
High Courts10 Dec 1986
Ahmed M. Vs Vaishalli and Another
Karnataka High Court · (1987) 1 KarLJ 207
Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5
High Courts10 Dec 1986
Kashibai and Others Vs Putalabai and Another
Karnataka High Court · AIR 1987 Kar 156
High Courts10 Dec 1986
1. T. M. MOHAN. 2. T. M. BELLIAPPA. 3. T. M. MUDDAPPA Vs ADDITIONAL AGRICULTURAL Income Tax OFFICER. 1. A. D. MANDANNA. 2. A. D. MADAPPA v. ADDITIONAL AGRICULTURAL Income Tax OFFICER. 1. EMMANUEL THOMAS RAMAPURAM. 2. ABBE THOMAS RAMAPURAM. 3. GEORGE THOMAS RAMAPURAM v. ADDITIONAL AGRICULTURAL Income Tax OFFICER.
Karnataka High Court · (1987) 63 CTR 223 : (1987) 168 ITR 384
Constitution of India, 1950 — Article 213
High Courts08 Dec 1986Dismissed
Shidlingappa Basawantappa Shipari and Neelappa Basawantappa Hadapad Vs Padmabai
Karnataka High Court · (1987) ILR (Kar) 336
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18 (1)