High Courts23 Jul 1985Dismissed
N.A.K. Pathan Vs Julekhabi Pathan
Karnataka High Court · (1986) ILR (Kar) 2413
Workmens Compensation Act, 1923 — Section 4 A, 4 A (3)
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 11 of 27
High Courts23 Jul 1985Dismissed
Jainaullalbin Saheb Vs Dhanyakumaraiya
Karnataka High Court · (1986) ILR (Kar) 937
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Jul 1985Dismissed
M.K. Srikanta Setty Vs Commissioner of Income Tax
Karnataka High Court · (1986) 24 TAXMAN 613
High Courts22 Jul 1985Allowed
Principal Vs J. Mary Susheela
Karnataka High Court · (1986) ILR (Kar) 891
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Jul 1985
Gowramma Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3111
Karnataka Land Revenue Act, 1964 — Section 100, 104
High Courts19 Jul 1985Allowed
Lingamma Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3662 : (1986) 1 KarLJ 113
Karnataka Land Reforms Act, 1961 — Section 4
High Courts19 Jul 1985Dismissed
Gopal Prabhu Vs Mark Aloysius Pereira
Karnataka High Court · (1986) ILR (Kar) 924
Karnataka Rent Control Act, 1961 — Section 21
High Courts19 Jul 1985
Gandhi Chailshtori Mohmood Vs Vice Chancellor Karnataka University
Karnataka High Court · (1985) 07 KAR CK 0002
Karnataka State Universities Act, 1976 — Section 62, 62 (2)
High Courts18 Jul 1985Dismissed
Subbanna Vs Mudugodu Group Panchayat
Karnataka High Court · (1986) ILR (Kar) 888
Mysore Village Panchayats and Local Boards Act, 1959 — Section 232 (2)
High Courts18 Jul 1985Dismissed
K. Shambu Vs K.S.T.A.T.
Karnataka High Court · (1986) ILR (Kar) 1624
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47 (3), 64 A
High Courts18 Jul 1985
Girnar Builders (P.) Ltd. Vs Inspecting Assistant Commissioner
Karnataka High Court · (1986) 27 TAXMAN 371
High Courts17 Jul 1985
Jagadeeshmitra Suri Vs Anant Shankar Limaye and T.Y. Habib
Karnataka High Court · (1985) ILR (Kar) 2889
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Jul 1985
General Manager, KSRTC Vs Bhavani Bai
Karnataka High Court · (1987) ILR (Kar) 301
High Courts17 Jul 1985
N.G.E.F. Ltd. Vs Collector of Central Excise, Bangalore
Karnataka High Court · (1985) 6 ECC 68 : (1986) 6 ECR 127 : (1985) 22 ELT 705
Central Excise Rules, 1944 — Rule 56A, 56A (7), 8
High Courts17 Jul 1985
General Manager, K.S.R.T.C. Vs Bhavani Bai
Karnataka High Court · (1987) 2 ACC 506
Fatal Accidents Act, 1855 — Section 4 (1)
High Courts16 Jul 1985Allowed
Md. Abdul Waheed Vs K.S.R.T.C.
Karnataka High Court · (1985) ILR (Kar) 3502
Payment of Wages Act, 1936 — Section 15
High Courts16 Jul 1985
Dena Bank, Hubli and Another Vs Special Deputy Commissioner, Dharwad and Others
Karnataka High Court · AIR 1986 Kar 188 : (1985) ILR (Kar) 4065
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 4
High Courts16 Jul 1985Dismissed
Neelakantappa Vs Ambamma
Karnataka High Court · (1985) ILR (Kar) 3969 : (1986) 1 KarLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397Penal Code, 1860 (IPC) — Section 494, 495, 496
High Courts15 Jul 1985Dismissed
Narayana Govind Anikhindi Vs Venugopal Sitaram Sarada
Karnataka High Court · (1985) ILR (Kar) 2916 : (1986) 1 KarLJ 314
Karnataka Rent Control Act, 1961 — Section 21 (1) (j)
High Courts15 Jul 1985Allowed
T.K. Bose Vs Sree Venkatesha Electrical Industries (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 3189 : (1985) 2 KarLJ 333
Companies Act, 1956 — Section 299, 299 (2)