High Courts05 Dec 1986Allowed
Leelavathi alias Ranjan Bai Vs Sharada
Karnataka High Court · AIR 1988 Kar 26 : (1987) ILR (Kar) 469 : (1987) 1 KarLJ 225
Karnataka Rent Control Act, 1961 — Section 24, 24 (1), 25, 26, 27
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,059 of 2,387
High Courts04 Dec 1986Allowed
Iswarappa Magundappa Aribenchi Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 676
Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 167, 167 (5)Essential Commodities Act, 1955 — Section 12 AA (1) (f), 12 AC
High Courts04 Dec 1986
Venkangouda Vs Siddappa
Karnataka High Court · (1987) ILR (Kar) 297
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 344Penal Code, 1860 (IPC) — Section 211, 323, 504
High Courts01 Dec 1986Dismissed
Annasaheb Ramachandra Patil Vs Ramachandra Sataba Mane Wakerekar
Karnataka High Court · (1987) ILR (Kar) 979
High Courts01 Dec 1986
Manchegowda and Another Vs M. Madaiah
Karnataka High Court · (1987) 1 KarLJ 119
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts01 Dec 1986
Karnataka Electricity Board and Others Vs Halappa
Karnataka High Court · (1987) 1 ACC 408 : (1987) ACJ 968 : AIR 1987 Kar 261 : (1987) ILR (Kar) 329 : (1987) 1 KarLJ 88
Contract Act, 1872 — Section 180
High Courts01 Dec 1986Allowed
Manchagowda and Another Vs M. Madaiah
Karnataka High Court · (1986) 12 KAR CK 0002
High Courts28 Nov 1986
Ramachandra Basappa Pattar Vs Channabasappa Basawantappa Sutagatti, by L.Rs.
Karnataka High Court · (1987) 1 KarLJ 122
Karnataka Rent Control Act, 1961 — Section 2
High Courts26 Nov 1986Dismissed
A.K. Subbaiah Vs B.N. Garudachar
Karnataka High Court · (1987) ILR (Kar) 100
Constitution of India, 1950 — Article 19, 19 (1), 19 (2), 361A
High Courts25 Nov 1986
Bhadra Reddy Vs Shanthamma
Karnataka High Court · AIR 1987 Kar 209 : (1987) ILR (Kar) 15
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Hindu Adoption and Maintenance Act, 1956 — Section 18, 18 (2), 4
High Courts25 Nov 1986
M.P. Abdul Khander Vs Vijaya Bank and Another
Karnataka High Court · (1988) 64 CompCas 199 : (1987) ILR (Kar) 970
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2 (e)
High Courts21 Nov 1986Dismissed
Yellappa Vs Yellavva Kom Subray Gowda
Karnataka High Court · (1987) ILR (Kar) 683
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 4 (1), 4 (3)
High Courts21 Nov 1986Dismissed
Krishnamurthy Vs Hemanna
Karnataka High Court · (1987) ILR (Kar) 1466
High Courts21 Nov 1986Allowed
Pushpammal Vs Ganapathraj Kishanchand Jain
Karnataka High Court · (1986) ILR (Kar) 4188
Civil Procedure Code, 1908 (CPC) — Section 47Karnataka Rent Control Act, 1961 — Section 21 (1) (h)
High Courts19 Nov 1986
Life Insurance Corporation Vs Vasappa
Karnataka High Court · AIR 1987 Kar 216 : (1987) ILR (Kar) 1
Insurance Act, 1938 — Section 45
High Courts19 Nov 1986
Life Insurance Corporation of India and Another Vs U.K. Vasappa
Karnataka High Court · (1987) ACJ 994 : (1989) 66 CompCas 375
Insurance Act, 1938 — Section 45
High Courts18 Nov 1986Dismissed
Dr. Kshama Kapur Vs Union of India (UOI) Puttaswamaiah Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 4007
Administrative Tribunals Act, 1985 — Section 14, 19, 21, 28
High Courts14 Nov 1986Allowed
Vishwa Bharathi House Building Co-operative Society Ltd. Vs Bangalore Development Authority
Karnataka High Court · (1987) ILR (Kar) 767
High Courts13 Nov 1986
Sri Krishna Rajendra Mills Co-operative Society Ltd. Vs New India Assurance Co. Ltd.
Karnataka High Court · (1992) 75 CompCas 266
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts12 Nov 1986
Mohammed Sadiq and Another Vs Mahboob Sab and Others
Karnataka High Court · (1987) 1 KarLJ 155