High Courts15 Jul 1985
Budan Sab and Others Vs M.S. Sharadamma and Others
Karnataka High Court · AIR 1986 Kar 198 : (1985) ILR (Kar) 2921
Karnataka Rent Control Act, 1961 — Section 14, 50 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 12 of 27
High Courts15 Jul 1985
Girija Sheshu Vs Bangalore University
Karnataka High Court · (1986) ILR (Kar) 3276
M.A. M.Sc. Degree Courses Regulations — Regulation 2
High Courts12 Jul 1985
A.S.N. Swamy Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3158 : (1986) 2 LLJ 162
Bombay Civil Services Rules, 1932 — Rule 161, 161 (2) (ii)Karnataka Civil Services Rules, 1957 — Rule 285, 53 (b) (ii), 8
High Courts12 Jul 1985
Mallikarjuna Gowda and Others Vs Deputy Commissioner, Shimoga and Another
Karnataka High Court · (1986) 1 KarLJ 353
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105
High Courts11 Jul 1985Dismissed
Panchaksharappa Vs Vijayakumar
Karnataka High Court · (1985) ILR (Kar) 2904
Karnataka Rent Control Act, 1961 — Section 18, 29 (1)
High Courts11 Jul 1985
Yallawwa Vs Kenchappa Hanamappa Battur and Others
Karnataka High Court · (1985) 2 KarLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts11 Jul 1985
Jeeva Transport Corporation Ltd. and Others Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1985) 2 KarLJ 440
Motor Vehicles Act, 1939 — Section 62(2)
High Courts11 Jul 1985Dismissed
Deepchand Kishanlal Vs Income Tax Officer
Karnataka High Court · (1986) 27 TAXMAN 379
High Courts11 Jul 1985Dismissed
Karnataka Forest Plantations Corpn. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1986) 27 TAXMAN 431
High Courts10 Jul 1985Dismissed
Arjun Vs Zempanna Gangappa Sambanni
Karnataka High Court · (1985) ILR (Kar) 3637
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts10 Jul 1985
A.C. Bhandary Vs V.S.J. Lobo
Karnataka High Court · AIR 1986 Kar 241 : (1986) ILR (Kar) 929
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (c)
High Courts10 Jul 1985
The Hanuman Transport Co. Pvt. Ltd. Vs State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1987 Kar 29 : (1985) 1 KarLJ 139
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1985
Industrial Credit and Development Syndicate Vs B. Suryanarayana Bhat
Karnataka High Court · AIR 1986 Kar 98 : (1986) ILR (Kar) 886
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts10 Jul 1985Allowed
Hanuman Transport Co. (P) Ltd. Vs S.T.A.T.
Karnataka High Court · (1985) ILR (Kar) 4132
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1985Allowed
Annappa Manjappa Gudigar Vs Amarnath Vishwanath Dhakappa
Karnataka High Court · (1985) ILR (Kar) 2900
Karnataka Rent Control Act, 1961 — Section 50
High Courts10 Jul 1985Allowed
M.M. Ganapathy Vs New Premier Chemical Industries (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 3635 : (1986) 1 KarLJ 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51
High Courts09 Jul 1985
Karnataka Electricity Board Vs Assistant Collector of C. Excise
Karnataka High Court · (1985) 6 ECC 30 : (1986) 6 ECR 237 : (1993) 66 ELT 147
Central Excise Act, 1944 — Section 35 FConstitution of India, 1950 — Article 12, 226
High Courts09 Jul 1985
Basavegowda and etc. Vs S. Narayanaswamy (by Lrs.) and Others
Karnataka High Court · AIR 1986 Kar 225 : (1985) ILR (Kar) 3048 : (1985) 2 KarLJ 389
Transfer of Property Act, 1882 — Section 53, 53 (1)
High Courts09 Jul 1985Allowed
State of Karnataka Vs Vishwanatha Rao
Karnataka High Court · (1985) ILR (Kar) 2460
Civil Procedure Code, 1908 (CPC) — Section 100 (5), 2, 9Specific Relief Act, 1963 — Section 34, 35
High Courts08 Jul 1985Dismissed
Ullal Raghuvir Rao Vs Mrs. Savithri Bai
Karnataka High Court · (1986) ILR (Kar) 931
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21