COURT ARCHIVE

Karnataka High Court judgments, 1985

521 judgments · page 14 of 27

High Courts28 Jun 1985

Sujatha Touring Talkies and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1986 Kar 21 : (1985) ILR (Kar) 2477

Constitution of India, 1950 — Article 14, 19, 19 (1) (g)Karnataka Cinemas (Regulation) Act, 1964 — Section 19 (2) (c)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 107, 90, 96 (5), 96 (5A)

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High Courts28 Jun 1985Dismissed

Mahadevappa Irappa Jogur Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 3521

Essential Commodities Act, 1955 — Section 10, 10 (1), 11, 7

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High Courts27 Jun 1985

Salauddin Vs Bommegowda

Karnataka High Court · (1985) 06 KAR CK 0046

Transfer of Property Act, 1882 — Section 108 (a) (b) (c), 108/

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High Courts27 Jun 1985

Special L.A.O. Vs Laxman Radavo Gawada

Karnataka High Court · (1985) ILR (Kar) 2734

Land Acquisition Act, 1894 — Section 18, 23 (2), 28

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High Courts26 Jun 1985Dismissed

Noorulla Khan Vs Regional Transport Officer

Karnataka High Court · (1985) ILR (Kar) 2711

Karnataka Motor Vehicles Taxation (Amendment) Act, 1976 — Section 3, 4, 5, 6, 8

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High Courts26 Jun 1985

Management of Samyukta Karnataka Vs M.L. Satyanarayana Rao and Another

Karnataka High Court · (1986) 52 FLR 104 : (1987) ILR (Kar) 40 : (1986) 2 LLJ 72

Industrial Disputes Act, 1947 — Section 10, 10 (1), 2 A

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High Courts26 Jun 1985

Palthur Honnur Saheb Vs Bopanna Annapurnamma and Others

Karnataka High Court · AIR 1986 Kar 109 : (1985) ILR (Kar) 3243 : (1986) 1 KarLJ 393

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16 (c)

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High Courts25 Jun 1985Allowed

Rajasekharaiah Vs President, Sri Jagadguru Annadaneshwara Samsthan Math

Karnataka High Court · (1985) ILR (Kar) 3080 : (1985) 2 KarLJ 464

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 10 (4) (c) (i), 10 (4) (d)

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High Courts25 Jun 1985

Fakirappa Bailappa Kambar Vs Kristappa Bailappa Kambar

Karnataka High Court · (1985) ILR (Kar) 3062 : (1985) 2 KarLJ 312

Criminal Procedure Code, 1973 (CrPC) — Section 54

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High Courts25 Jun 1985

Binny Limited Vs Presiding Officer, Labour Court and Another

Karnataka High Court · (1985) ILR (Kar) 3128 : (1986) 1 LLJ 237

Employees State Insurance Act, 1948 — Section 37, 73Industrial Disputes Act, 1947 — Section 10 (1), 2 (oo), 25 (B), 31 (2)

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High Courts24 Jun 1985

Fakirasa Vs Shekharayya

Karnataka High Court · (1985) ILR (Kar) 2909

Karnataka Rent Control Act, 1961 — Section 21

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High Courts24 Jun 1985Dismissed

Rukmini P. Kalburgi Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 154

Constitution of India, 1950 — Article 14, 19 (1) (f)Karnataka Development Boards Act, 1976 — Section 15, 16, 18, 68

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High Courts24 Jun 1985Allowed

P.C. Khanapuri Vs State of Karnataka

Karnataka High Court · (1987) ILR (Kar) 829

Karnataka Co Operative Societies Act, 1959 — Section 111 A, 128 A

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High Courts21 Jun 1985

S.V. Sequera Vs Nagesh Raghunath Goje

Karnataka High Court · (1985) ILR (Kar) 2877

Karnataka Rent Control Act, 1961 — Section 50

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High Courts21 Jun 1985

Ramachandra Aided Higher Primary School Society Vs Joint Director of Public Instructions

Karnataka High Court · (1986) ILR (Kar) 4046

Constitution of India, 1950 — Article 19 (1) (c), 19 (1) (g), 226Karnataka Societies Registration Act, 1960 — Section 27

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High Courts21 Jun 1985Dismissed

Bharath Gold Mines Ltd. Vs Kannappa

Karnataka High Court · (1986) ILR (Kar) 4050

Karnataka Rent Control Act, 1961 — Section 14

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High Courts21 Jun 1985Dismissed

Kencha Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 2819

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482

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High Courts19 Jun 1985

Mir Sanualla Vs Mohammad Ghouse

Karnataka High Court · (1985) ILR (Kar) 2670

Criminal Procedure Code, 1973 (CrPC) — Section 115

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High Courts19 Jun 1985

Mohammad Zafar Sharief Vs Karnataka University

Karnataka High Court · (1987) ILR (Kar) 1056

Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 62, 62 (2)

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High Courts18 Jun 1985Dismissed

Managing Director, KSRTC Vs Annappa Vaidya

Karnataka High Court · (1985) ILR (Kar) 2979

Motor Vehicles Act, 1939 — Section 84

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