High Courts29 May 1985
Raghavendra P. Mudhol Vs Hanamant R. Kulkarni
Karnataka High Court · AIR 1986 Kar 219 : (1985) ILR (Kar) 2362 : (1985) 2 KarLJ 287
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 3 (ff)
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 17 of 27
High Courts29 May 1985Allowed
Yusuff Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2804
Essential Commodities Act, 1955 — Section 3, 7
High Courts29 May 1985Dismissed
Ranganayakamma Vs Srinivasa Setty
Karnataka High Court · (1985) ILR (Kar) 2294
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Penal Code, 1860 (IPC) — Section 109, 166, 167, 198
High Courts28 May 1985
Vijaya N. Vithal Vs M. H. Talageri
Karnataka High Court · (1985) ILR (Kar) 2316
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 11, Order 8 Rule 9
High Courts28 May 1985
Manjunatha Ramachandra Kamath Vs H.N. Kamath
Karnataka High Court · (1985) ILR (Kar) 2333
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)
High Courts28 May 1985
R.V. Sundaram Vs The State of Karnataka and Another
Karnataka High Court · (1986) 61 STC 128
Karnataka Sales Tax Act, 1957 — Section 2 (1) (a), 22 A, 24
High Courts28 May 1985
Hutchamma Vs Meligowda @ Chikkahydegowda
Karnataka High Court · (1985) ILR (Kar) 3264
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Mysore Hindu Women Right to Property Act, 1933 — Section 16, 18
High Courts28 May 1985Allowed
Lakshminarayan Bhatta Vs Narasimha Bhatta
Karnataka High Court · (1985) ILR (Kar) 2927
Civil Procedure Code, 1908 (CPC) — Section 60, 60 (i)
High Courts27 May 1985
Corporation of the City of Bangalore Vs Andanappa
Karnataka High Court · AIR 1986 Kar 231 : (1985) ILR (Kar) 2104 : (1985) 2 KarLJ 202
Karnataka Municipal Corporations Act, 1976 — Section 343
High Courts27 May 1985
T.S. Kotagi Vs Tahsildar, Gadag and Others
Karnataka High Court · AIR 1985 Kar 265
Contract Act, 1872 — Section 172, 173, 176Karnataka Debt Relief Act, 1976 — Section 4, 4 (f), 7
High Courts27 May 1985
Rudre Gowda Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3106 : (1986) 1 LLJ 448
Constitution of India, 1950 — Article 14, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 8
High Courts27 May 1985Allowed
Ameer Jan Vs Town Municipal Council
Karnataka High Court · (1987) ILR (Kar) 708
Karnataka Municipalities Act, 1964 — Section 303, 306, 322
High Courts27 May 1985Allowed
P.B. Rai Vs Reza Jalali
Karnataka High Court · (1985) ILR (Kar) 2385 : (1985) 2 KarLJ 457
Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts13 May 1985
Rajamallaiah Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1802 : (1985) 2 KarLJ 541
Constitution of India, 1950 — Article 14, 229Karnataka Excise Act, 1965 — Section 21
High Courts26 Apr 1985Allowed
M. P. Jayaraj Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1460
Constitution of India, 1950 — Article 14, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 428, 432
High Courts25 Apr 1985
Khalimulla Khan Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1641
Constitution of India, 1950 — Article 19 (1) (g), 226Essential Commodities Act, 1955 — Section 3 (2), 3 (2) (d)
High Courts19 Apr 1985Dismissed
D.A. Graham and N.G.F. Graham Vs Commissioner of Income Tax
Karnataka High Court · (1985) 23 TAXMAN 319
High Courts19 Apr 1985
State of Karnataka Vs Annegowda by LRs.
Karnataka High Court · (1985) ILR (Kar) 2121 : (1985) 2 KarLJ 67
Limitation Act, 1963 — Section 5
High Courts19 Apr 1985
D.A. Graham and N.G.F. Graham Vs Commissioner of Income Tax and Others
Karnataka High Court · (1986) 51 CTR 133 : (1985) ILR (Kar) 2143 : (1985) 154 ITR 879
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256 (1), 45, 48, 53, 54
High Courts19 Apr 1985
I.T.C. Limited Vs Government of Karnataka and Others
Karnataka High Court · (1985) 51 FLR 1 : (1985) 2 KarLJ 74 : (1985) 2 LLJ 430
Industrial Disputes Act, 1947 — Section 10 (1), 10 A, 33, 33 (2) (b)