High Courts09 Oct 1984
Nagarathnamma M.L. Vs S.R. Suryanarayana Rao.
Karnataka High Court · (1985) 1 KarLJ 136
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 7 of 22
High Courts08 Oct 1984
Sree Vinayaka Enterprises Vs District Magistrate.
Karnataka High Court · (1985) 1 KarLJ 251
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 49
High Courts05 Oct 1984Dismissed
K.S. Shenoy and Co. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 333
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v)Karnataka Sales Tax Rules, 1957 — Rule 6 (4) (ff)
High Courts05 Oct 1984
Motor Industries Co. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1985) 1 KarLJ 375
Industrial Disputes Act, 1947 — Section 33A
High Courts25 Sept 1984
M.P. Jayaraj Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1013
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts21 Sept 1984
M.G. Kulkarni Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2152 : (1984) 2 KarLJ 341
Constitution of India, 1950 — Article 226Karnataka Stamp Act, 1957 — Section 23, 45 A, 45 A (3)
High Courts21 Sept 1984
Honnayya and Others Vs Karnataka State Road Transport Corporation and Another
Karnataka High Court · (1985) ILR (Kar) 1390 : (1985) 1 KarLJ 314 : (1985) 2 LLJ 487
Industrial Disputes Act, 1947 — Section 25 B, 25 B (1), 25 F
High Courts21 Sept 1984
East West Hotels Ltd. Vs Regional Director E.S.I.C.
Karnataka High Court · (1985) ILR (Kar) 373 : (1985) 1 KarLJ 162 : (1986) 1 LLJ 172
Employees State Insurance Act, 1948 — Section 1 (5), 2 (12), 75 (g)
High Courts20 Sept 1984
R.K. Seth Vs CBCI Society for Medical Education and Another
Karnataka High Court · (1984) ILR (Kar) 1320 : (1985) 1 KarLJ 12 : (1985) 2 LLJ 41
Constitution of India, 1950 — Article 226, 30, 311 (2)
High Courts20 Sept 1984
C.B.C.I. Society Vs University
Karnataka High Court · (1985) ILR (Kar) 855
Constitution of India, 1950 — Article 30, 30 (1)Karnataka State Universities Act, 1976 — Section 53
High Courts19 Sept 1984
Achutha H.S. Vs Chief Engineer (Chakra) and Others
Karnataka High Court · (1985) 2 KarLJ 44 : (1985) 2 LLJ 481
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10
High Courts18 Sept 1984Allowed
Muddappa Vs Panchaksharaiah
Karnataka High Court · (1985) ILR (Kar) 1230
Karnataka Societies Registration Act, 1960 — Section 11, 11 (2), 11 (3), 15
High Courts18 Sept 1984
United India Fire and General Insurance Co. Ltd. Vs U.E. Prasad and Others
Karnataka High Court · (1985) ACJ 280 : (1986) 60 CompCas 409
Motor Vehicles Act, 1939 — Section 2 (15)
High Courts18 Sept 1984Dismissed
Guruvappa and Another Vs Manjappu Hengsu and Others
Karnataka High Court · (1985) ILR (Kar) 386 : (1985) 1 KarLJ 51
Karnataka Land Reforms Act, 1961 — Section 112 (b), 2 (17), 2 (34)
High Courts18 Sept 1984Dismissed
S.T. Krishnappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 920 : (1985) 1 KarLJ 142
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 10 (2)Mysore Religious and Charitable Institutions Regulation, 1927 — Regulation 5, 6
High Courts18 Sept 1984Allowed
Rayappa Thimmappa Hulekal Vs Annapurnabai
Karnataka High Court · (1985) ILR (Kar) 585 : (1985) 1 KarLJ 194
Karnataka Debt Relief Act, 1976 — Section 3 (c), 3 (d), 4
High Courts18 Sept 1984
Regional Director, E.S.I. Corporation Vs Fibre Mangalore (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 390 : (1986) 1 LLJ 216
Employees State Insurance Act, 1948 — Section 2 (22), 2 (9)
High Courts14 Sept 1984
Chief Controlling Revenue Authority Vs M.V. Chandrashekhar and Others
Karnataka High Court · AIR 1985 Kar 61 : (1984) ILR (Kar) 1003 : (1985) 1 KarLJ 99
Karnataka Stamp Act, 1957 — Section 2 (1) (a), 54 (1)Transfer of Property Act, 1882 — Section 105
High Courts14 Sept 1984
Shivagnanam Vs Ramalal Manickchand Jain and Another
Karnataka High Court · AIR 1985 Kar 122 : (1985) 1 KarLJ 151
Civil Procedure Code, 1908 (CPC) — Section 60 (h)
High Courts14 Sept 1984Dismissed
Shivagnanam Vs Ramalal Manickchand Jain
Karnataka High Court · (1985) ILR (Kar) 322
Civil Procedure Code, 1908 (CPC) — Section 60 (h)