High Courts22 Oct 1986Allowed
R. Lakshmikantan Vs Commissioner for Public Instruction
Karnataka High Court · (1987) ILR (Kar) 882
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,061 of 2,387
High Courts21 Oct 1986
Habeeb Khandasari Industries Vs Karnataka Appellate Tribunal and Another
Karnataka High Court · (1987) 1 KarLJ 57
Karnataka Land Revenue Act, 1964 — Section 95(5)
High Courts21 Oct 1986
Francis M.V. Vs V. Lingamma and Another
Karnataka High Court · (1987) 1 KarLJ 94
Limitation Act, 1963 — Article 65
High Courts21 Oct 1986
Chikkalingaiah Vs Annaiah and Another
Karnataka High Court · (1987) 1 KarLJ 159
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A
High Courts17 Oct 1986
Life Insurance Corporation of India Vs Devendrappa Bujjappa Kadabi and others
Karnataka High Court · (1990) 69 CompCas 404
Companies Act, 1913 — Section 54, 54 AContract Act, 1872 — Section 23, 24
High Courts17 Oct 1986
T.B. Mody and Others Vs Ghanshyam J. Sanghrajka and Others
Karnataka High Court · AIR 1987 Kar 268 : (1987) 1 KarLJ 96
High Courts17 Oct 1986
Life Insurance Corporation of India Vs Devendrappa Bujjappa Kadabi and Others
Karnataka High Court · AIR 1987 Kar 129 : (1986) ILR (Kar) 3759
Companies Act, 1956 — Section 54, 54 AContract Act, 1872 — Section 23, 24
High Courts16 Oct 1986
T.R.N. Swamy Vs Director of Mines and Geology
Karnataka High Court · (1987) ILR (Kar) 262
Karnataka Minor Minerals Concession Rules, 1969 — Rule 3, 61 (1) (a), 62, 64
High Courts16 Oct 1986Dismissed
Basti Venkatesh Shanthappa Shanbogue Vs Narasimha Kamath
Karnataka High Court · (1986) ILR (Kar) 4172
Hindu Succession Act, 1956 — Section 6
High Courts16 Oct 1986Dismissed
Syndicate Bank Vs Pundalika Nayak
Karnataka High Court · (1986) 10 KAR CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 97, Order 34 Rule 1Transfer of Property Act, 1882 — Section 52
High Courts15 Oct 1986
Anil Kumar Sukhwani Vs Bangalore University and Others
Karnataka High Court · (1987) 1 KarLJ 261
High Courts14 Oct 1986
Bhawarlal Vs Mahmad Hussain Sab
Karnataka High Court · (1986) ILR (Kar) 4130
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Karnataka Civil Courts Act, 1964 — Section 28 (3), 28 (3) (b)
High Courts14 Oct 1986
Shivaram Vs Kashiraya Devanagouda Patil
Karnataka High Court · (1987) ILR (Kar) 287
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 35, 41, 44, 45
High Courts13 Oct 1986
Karnataka Central Cooperative Bank Ltd. Vs Karpi
Karnataka High Court · (1986) ILR (Kar) 3794 : (1987) 1 LLJ 179
Payment of Wages Act, 1936 — Section 15, 15 (2), 7
High Courts04 Oct 1986
Chikkabasavaiah Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 169
Karnataka Secretariat Service Recruitment Rules, 1957 — Rule 17
High Courts01 Oct 1986Allowed
Chikkeeraiah Vs Basappa
Karnataka High Court · (1986) ILR (Kar) 3549
Karnataka Debt Relief Act, 1980 — Section 11 (2), 17
High Courts30 Sept 1986
Nanjanna Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3635 : (1986) 2 KarLJ 463 : (1987) 2 RCR(Criminal) 585
Criminal Procedure Code, 1973 (CrPC) — Section 2 (d)Dowry Prohibition Act, 1961 — Section 2, 3, 4, 7 (b)Penal Code, 1860 (IPC) — Section 307
High Courts30 Sept 1986
Mohammed Ilyas Vs Regional Transport Officer and Registering Authority and Another
Karnataka High Court · AIR 1987 Kar 137 : (1987) 1 KarLJ 123
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 33, 33 (1) (b)
High Courts30 Sept 1986Dismissed
Rajasekhar Vs Gulbarga University
Karnataka High Court · (1987) ILR (Kar) 490
Karnataka State Universities Act, 1976 — Section 6, 6 (3)
High Courts29 Sept 1986Dismissed
Subashchandra Sethia Vs Registrar, Court of City Civil Judge
Karnataka High Court · (1987) ILR (Kar) 164
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 6, 75 (2)