High Courts22 Oct 1984
Gangavathi S.S. Vs Chairman and M.D. Karnataka Land Army Ltd., and Another
Karnataka High Court · (1985) 1 KarLJ 356
Karnataka Civil Services Rules, 1958 — Rule 104(1)
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 6 of 22
High Courts19 Oct 1984Allowed
Patel Bettegowda Vs Coorg and Mysore Coffee Co., Ltd.
Karnataka High Court · (1985) ILR (Kar) 273 : (1985) 1 KarLJ 53
Negotiable Instruments Act, 1881 (NI) — Section 118, 13, 4
High Courts18 Oct 1984Allowed
Venkataswamy and Others Vs Ningamma and Another
Karnataka High Court · (1985) ILR (Kar) 918
High Courts18 Oct 1984Dismissed
Ramakrishna Aithal Vs Varadappa
Karnataka High Court · (1985) ILR (Kar) 551
Civil Procedure Code, 1908 (CPC) — Section 151, 2 (14), 2 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 25, 26, 27
High Courts18 Oct 1984
Management of Belgaum D.C.C. Bank Ltd. Vs Labour Court and Another
Karnataka High Court · (1985) ILR (Kar) 1635
Industrial Disputes Act, 1947 — Section 10 (1), 11 A, 17
High Courts18 Oct 1984
G. Ramakrishna Aithal Vs Y. Varadappa
Karnataka High Court · AIR 1985 Kar 182 : (1985) 1 KarLJ 181
Civil Procedure Code, 1908 (CPC) — Section 2 (14)Karnataka Rent Control Act, 1961 — Section 2 (1) (j), 27, 28
High Courts15 Oct 1984
Mohammad lqbal Vs Bhimaiah and Others
Karnataka High Court · (1985) 2 ACC 289 : (1985) ACJ 546 : AIR 1985 Kar 171 : (1986) 60 CompCas 1094(1)
Motor Vehicles Act, 1939 — Section 110, 110 A, 110 B, 92 A
High Courts15 Oct 1984
Mohammad Iqbal Vs Bhimaiah and Others
Karnataka High Court · (1987) 61 CompCas 435 : (1984) ILR (Kar) 1358
Motor Vehicles Act, 1939 — Section 110 AA, 110 B, 110 B (2), 92 A
High Courts15 Oct 1984
Management of Karnataka Agro Industries Corporation Vs Presiding Officer, Industrial Tribunal
Karnataka High Court · (1985) ILR (Kar) 1880 : (1986) 1 LLJ 178
Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts15 Oct 1984
Indian Medical Association Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1202 : (1985) 2 KarLJ 1
Karnataka State Universities Act, 1976 — Section 2 (2), 53, 53 (1), 53 (3)
High Courts12 Oct 1984
Susanna Vs Yeshwanth
Karnataka High Court · AIR 1985 Kar 133 : (1984) ILR (Kar) 1108 : (1985) 1 KarLJ 93
Divorce Act, 1869 — Section 11, 12, 16, 17, 47
High Courts12 Oct 1984
J.V. Nazareth Vs Philomina Marie Nazareth and Another
Karnataka High Court · AIR 1985 Kar 135 : (1984) ILR (Kar) 1101
Divorce Act, 1869 — Section 14, 47, 51
High Courts11 Oct 1984Dismissed
Dakshina Maharashtra Jain Sabha Vs Rabiyabi
Karnataka High Court · (1985) ILR (Kar) 1405 : (1985) 1 KarLJ 57
Karnataka Rent Control Act, 1961 — Section 2 (5), 2 (6), 2 (7), 62
High Courts11 Oct 1984
Ugarmal Nemichand Vs Second Income Tax Officer and Another
Karnataka High Court · (1987) 60 CTR 126 : (1987) 163 ITR 630 : (1986) 26 TAXMAN 469
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 171
High Courts11 Oct 1984
N.S. Dhamankar Vs Cantonment Board, Belgaum
Karnataka High Court · (1985) 1 KarLJ 289 : (1985) 2 LLJ 485
Constitution of India, 1950 — Article 226
High Courts10 Oct 1984
Dhareppa Balappa Gondaj Vs Sub-divisional Magistrate, Jamkhandi.
Karnataka High Court · (1984) 2 KarLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 133(1)(B)
High Courts10 Oct 1984
Ballal and Padival Tiles Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 752
Income Tax Act, 1961 — Section 185 (1) (b), 256 (1)
High Courts09 Oct 1984
Yeragatti Y.B. Vs Sarvodaya Shikshana Trust.
Karnataka High Court · (1985) 1 KarLJ 130
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10(4)
High Courts09 Oct 1984
Srinand Talkies and Others Vs State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 1231 : (1984) 2 KarLJ 450
Constitution of India, 1950 — Article 19 (1) (g), 19 (6)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 41A
High Courts09 Oct 1984Allowed
Deputy Commissioner and Court of Wards Vs Ishwari Bai and Others
Karnataka High Court · (1985) ILR (Kar) 1423
Bombay Court of Wards Act, 1905 — Section 28, 31Civil Procedure Code, 1908 (CPC) — Section 100, 2 (11)Karnataka Land Revenue Act, 1964 — Section 39