High Courts03 Jul 1984Allowed
Bhavasara Kshatriya Samaj Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1997 : (1985) 2 KarLJ 250
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 17, 17 (1), 3 (1), 5 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 14 of 22
High Courts03 Jul 1984
Y. Seetharama Holla and Another Vs Gopala Rao and etc.
Karnataka High Court · AIR 1985 Kar 219 : (1984) ILR (Kar) 369 : (1984) 2 KarLJ 168
Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28
High Courts03 Jul 1984
T. Vamana Kini and etc. Vs U. Ramachandra Pai
Karnataka High Court · AIR 1985 Kar 23 : (1984) ILR (Kar) 379
Karnataka Rent Control Act, 1961 — Section 11, 21, 21 (1) (h)
High Courts03 Jul 1984Allowed
Sogamall Peeraji Oswal Vs Hirabai
Karnataka High Court · (1985) ILR (Kar) 3018
Karnataka Debt Relief Act, 1976 — Section 3 (b), 4, 8, 8 (d)
High Courts02 Jul 1984
S.M. Hashim Vs State of Karnataka and Another
Karnataka High Court · (1984) ILR (Kar) 909 : (1984) 57 STC 335
Karnataka Sales Tax Act, 1957 — Section 12, 12 (1), 12 B, 29 (g)Karnataka Sales Tax Rules, 1957 — Rule 17, 18
High Courts29 Jun 1984
Regional Provident Fund Commissioner Vs Regional Labour Commissioner and Others
Karnataka High Court · (1985) ILR (Kar) 244 : (1985) 1 KarLJ 31 : (1985) 2 LLJ 63
Payment of Gratuity Act, 1972 — Section 1 (3), 14, 7 (7)
High Courts28 Jun 1984Dismissed
Fathimabi Vs Mehboob
Karnataka High Court · (1985) ILR (Kar) 393
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 148, 151
High Courts27 Jun 1984Allowed
State of Karnataka Vs Hemraj Achalchand
Karnataka High Court · (1985) ILR (Kar) 951 : (1985) 1 KarLJ 373
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, 2 (9)
High Courts22 Jun 1984
Lakshmamma and Others Vs C. Das and Others
Karnataka High Court · (1985) ACJ 199 : (1985) 58 CompCas 191
Motor Vehicles Act, 1939 — Section 110 B
High Courts22 Jun 1984Allowed
I.T.C. Limited Vs Presiding Officer and Others
Karnataka High Court · (1985) ILR (Kar) 208
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4), 11 (1), 33 (2) (b), 35
High Courts22 Jun 1984
I.T.C. Ltd. Vs Labour Court, Bangalore and Others
Karnataka High Court · (1985) 51 FLR 15 : (1985) 1 LLJ 243
Industrial Disputes Act, 1947 — Section 10 (1), 33, 33 (2) (b), 33 (5)
High Courts22 Jun 1984
I.T.C. Ltd. Vs Govt. of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 184 : (1984) 2 KarLJ 252 : (1985) 1 LLJ 227
Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 10 (4), 33 (1), 33 (2) (b)
High Courts21 Jun 1984
M.K. Venkatachalapathy Setty and Another Vs Sannarasaiah and Others
Karnataka High Court · AIR 1985 Kar 88 : (1984) ILR (Kar) 362
Karnataka Rent Control Rules, 1961 — Rule 30, 35Limitation Act, 1963 — Section 5
High Courts21 Jun 1984
Oriental Fire and General Insurance Company Ltd. Vs B. Parvathamma and Others
Karnataka High Court · (1985) 1 ACC 111 : (1984) ACJ 680 : AIR 1986 Kar 63 : (1984) ILR (Kar) 492
Motor Vehicles Act, 1939 — Section 96, 96 (2) (b)Motor Vehicles Rules, 1963 — Rule 161
High Courts21 Jun 1984
Oriental Fire and General Insurance Co. Ltd. Vs B. Parvathamma and Others
Karnataka High Court · (1984) 56 CompCas 441
Karnataka Motor Vehicles Rules, 1989 — Rule 161Motor Vehicles Act, 1988 — Section 2 (25), 2 (8)
High Courts21 Jun 1984Partly Allowed
Sajjan K. Sanyasi Vs Padmavathi Montessori School
Karnataka High Court · (1985) ILR (Kar) 1354 : (1984) 2 KarLJ 407
Karnataka Societies Registration Act, 1960 — Section 11 (1), 13, 15, 5, 6
High Courts21 Jun 1984
Commissioner of Wealth Tax, Karnataka, Bangalore Vs Vidyavathi Kapur
Karnataka High Court · (1985) 44 CTR 174 : (1984) 150 ITR 319
Wealth Tax Rules, 1957 — Rule 1BB
High Courts21 Jun 1984
Devaki Vs Kalyani
Karnataka High Court · AIR 1985 Kar 70 : (1984) ILR (Kar) 349 : (1984) 2 KarLJ 162
High Court of Karnataka Rules, 1959 — Rule 6, 6 (2)Karnataka Rent Control Act, 1961 — Section 50 (1), 50 (2)Limitation Act, 1963 — Section 5
High Courts18 Jun 1984
S. Narayana Setty Vs The State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 981 : (1985) 58 STC 81
Evidence Act, 1872 — Section 106Karnataka Sales Tax Act, 1957 — Section 10, 23 (1), 5 (4)
High Courts15 Jun 1984Allowed
Ananda and Others Vs Karnataka State Financial Corpn.
Karnataka High Court · (1985) ILR (Kar) 446
Constitution of India, 1950 — Article 12, 14, 16 (1)Karnataka State Civil Services Rules, 1977 — Rule 8 (1)