High Courts30 Dec 1985
Special Land Acquisition Officer Vs Ayyappa Yamanappa Kirasur
Karnataka High Court · (1987) 3 KarLJ 132
Land Acquisition Act, 1894 — Section 23
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 1 of 27
High Courts20 Dec 1985Dismissed
Dr. G. Ramakrishna Vs Chancellor
Karnataka High Court · (1986) ILR (Kar) 289
Karnataka State Universities Act, 1976 — Section 48
High Courts19 Dec 1985
K. Shantharam and Others Vs A. Rama Amin and Others
Karnataka High Court · AIR 1987 Kar 1 : (1986) ILR (Kar) 1199
High Courts19 Dec 1985
Narayanaswamy Vs Regional Transport Officer
Karnataka High Court · (1986) ILR (Kar) 373
Motor Vehicles Act, 1939 — Section 33
High Courts18 Dec 1985
Workmen of Modern Mills Vs General Manager
Karnataka High Court · (1986) ILR (Kar) 1302 : (1986) 2 LLJ 329
Payment of Bonus Act, 1965 — Section 3, 31 A, 34
High Courts17 Dec 1985
Tata Oil Mills Company Limited Vs The Assistant Commissioner of Commercial Taxes (Assessment) I, Bangalore City Division, Bangalore and Another
Karnataka High Court · (1986) 62 STC 369
Sales Tax Act, 1957 — Section 11, 2, 2 (k), 5
High Courts16 Dec 1985
Lakshminarayana Hariyachar Vs Divisional Commissioner
Karnataka High Court · (1986) ILR (Kar) 532
Karnataka Land Reforms Act, 1961 — Section 118 A, 41, 44, 45
High Courts16 Dec 1985
Wajid, Y.S. and Others Vs State of Karnataka and Others
Karnataka High Court · (1986) 2 KarLJ 217
Karnataka Municipal Corporation Act, 1976 — Section 288
High Courts16 Dec 1985Dismissed
Ramakrishna Setty Vs Property Manager, CSI
Karnataka High Court · (1986) ILR (Kar) 979
Criminal Procedure Code, 1973 (CrPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 19
High Courts13 Dec 1985Dismissed
Wajid Vs State of Karnataka
Karnataka High Court · (1985) 12 KAR CK 0018
Constitution of India, 1950 — Article 14, 19 (1) (g), 21Karnataka Municipal Corporations Act, 1976 — Section 288, 288 (4), 95
High Courts13 Dec 1985
M. Basavaraju Vs The Assistant Commissioner of Sales Tax (III), Enforcement, Bombay and Others
Karnataka High Court · (1986) 1 KarLJ 142 : (1986) 62 STC 294
Revenue Recovery Act, 1890 — Section 3, 3 (2), 5
High Courts13 Dec 1985
Karimkhan and Others Vs Chairman and Asst. Commissioner, Land Tribunal, Hubli and Others
Karnataka High Court · (1986) 1 KarLJ 136
Constitution of India, 1950 — Article 226
High Courts13 Dec 1985
Inspecting Assistant Commissioner of Income Tax Vs N. Vajram Setty and Others
Karnataka High Court · (1986) 50 CTR 154 : (1986) ILR (Kar) 336 : (1986) 159 ITR 746
Constitution of India, 1950 — Article 133, 134AIncome Tax Act, 1961 — Section 256, 261
High Courts13 Dec 1985Dismissed
Town Municipal Council Vs Vijaya College
Karnataka High Court · (1986) ILR (Kar) 2895
Karnataka Municipalities Act, 1964 — Section 94
High Courts13 Dec 1985Dismissed
Inspecting Assistant Commissioner Vs N. Vajram Setty
Karnataka High Court · (1986) 24 TAXMAN 753
High Courts11 Dec 1985Dismissed
Consolidated Coffee Ltd. Vs Radha
Karnataka High Court · (1986) 52 FLR 695 : (1987) ILR (Kar) 543
Payment of Gratuity Act, 1972 — Section 4, 4 (2)
High Courts11 Dec 1985Dismissed
Indian Express Madurai Ltd. Vs Presiding Office
Karnataka High Court · (1987) ILR (Kar) 525
Industrial Disputes Act, 1947 — Section 11 A, 33 (2) (b)
High Courts09 Dec 1985
Commissioner of Income Tax Vs Lakshminarayana Mining Co.
Karnataka High Court · (1987) 62 CTR 221 : (1987) 165 ITR 326 : (1986) 28 TAXMAN 99
Income Tax Act, 1961 — Section 256, 256 (1)
High Courts09 Dec 1985
K. Ramabai Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 136 : (1987) 163 ITR 671
Income Tax Act, 1961 — Section 256, 256 (2)
High Courts05 Dec 1985
S.B. Walikar Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 804 : (1986) 1 KarLJ 95
Constitution of India, 1950 — Article 20, 20 (3), 21