High Courts04 Dec 1985Dismissed
Mizar Govinda Annappa Pai Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1293
Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 3, 3 (b), 5 (1) (a), 5 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 2 of 27
High Courts04 Dec 1985
Muthappa Rai Vs Deranna Rai
Karnataka High Court · (1986) ILR (Kar) 1884 : (1987) 1 KarLJ 154
Karnataka Debt Relief Act, 1980 — Section 10
High Courts03 Dec 1985Dismissed
State of Karnataka Vs Land Tribunal
Karnataka High Court · (1986) ILR (Kar) 1047
Karnataka Land Reforms Act, 1961 — Section 44, 48
High Courts03 Dec 1985
Devakka Vs Veerappa Virbasappa Palled
Karnataka High Court · (1986) ILR (Kar) 1701
Civil Procedure Code, 1908 (CPC) — Section 115, 2 (2), 96
High Courts29 Nov 1985Dismissed
Sachidanand S.S. Kakodkar Vs Deputy Commissioner of Transport
Karnataka High Court · (1986) ILR (Kar) 3082
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16, 16 (1), 3 (3)
High Courts28 Nov 1985Dismissed
Visalakshamma Vs Balaji Agencies
Karnataka High Court · (1986) ILR (Kar) 471
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts27 Nov 1985Allowed
State of Karnataka Vs Yellappa Hanamappa Arasal
Karnataka High Court · (1986) ILR (Kar) 4114
Karnataka Village Offices Abolition (Amendment) Act, 1978 — Section 5, 6, 7
High Courts27 Nov 1985
Bank of India Vs Karnam Ranga Rao and Others
Karnataka High Court · AIR 1986 Kar 242 : (1985) ILR (Kar) 4282 : (1986) 1 KarLJ 359
Banking (Regulation) Act, 1949 — Section 21, 21 A
High Courts26 Nov 1985Dismissed
Janaki Vs Rama Bangera
Karnataka High Court · (1986) ILR (Kar) 973
Karnataka Rent Control Act, 1961 — Section 2 (2)
High Courts22 Nov 1985Dismissed
Oriental Fire and General Insurance Co. Ltd. Vs Jagadish Babu and Others
Karnataka High Court · (1986) ACJ 890 : (1988) 63 CompCas 733 : (1986) ILR (Kar) 2660
Insurance Act, 1938 — Section 64 UCMotor Vehicles Act, 1939 — Section 95, 95 (5), 96
High Courts21 Nov 1985Allowed
State of Karnataka Vs Kallappa Yallappa Goni
Karnataka High Court · (1986) ILR (Kar) 1225
Criminal Procedure Code, 1973 (CrPC) — Section 155 (2), 155 (4), 156, 173 (2), 190Penal Code, 1860 (IPC) — Section 323, 336, 504
High Courts21 Nov 1985Dismissed
Naganagouda Vs Kamalaxi
Karnataka High Court · (1986) ILR (Kar) 1229
Criminal Procedure Code, 1973 (CrPC) — Section 191 (1) (a) (, 200, 203, 204, 210Penal Code, 1860 (IPC) — Section 207, 392, 395
High Courts21 Nov 1985Dismissed
Sheenappa Gowda Vs Somakka
Karnataka High Court · (1986) ILR (Kar) 999
Contract Act, 1872 — Section 10, 2 (g), 55, 65Karnataka Land Reforms Act, 1961 — Section 39, 83
High Courts20 Nov 1985Allowed
Parijanashram Swamiji Vs Kailaje
Karnataka High Court · (1986) ILR (Kar) 417
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Penal Code, 1860 (IPC) — Section 409, 420, 465
High Courts20 Nov 1985Dismissed
Hegde and Golay Limited Vs State Bank of India
Karnataka High Court · (1987) ILR (Kar) 2673
Companies Act, 1956 — Section 433, 433 (e) 433 (f), 439 (1) (b), 441 (2)
High Courts20 Nov 1985Allowed
Nanjappa Vs Management of Sri Krishnarajendra Mills
Karnataka High Court · (1986) 52 FLR 699 : (1987) ILR (Kar) 536
Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 4, 4 (a), 5
High Courts20 Nov 1985
Sterling Foods and Others Vs The State of Karnataka and Others
Karnataka High Court · (1986) ILR (Kar) 713 : (1986) 2 KarLJ 242 : (1986) 62 STC 238
Central Sales Tax Act, 1956 — Section 5, 5 (3)Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12 B, 12 B (2), 40, 9
High Courts20 Nov 1985
Management of Motor Industries Co., Ltd. Vs Presiding Officer
Karnataka High Court · (1987) ILR (Kar) 507 : (1987) 2 KarLJ 110
Employees State Insurance Act, 1948 — Section 73Employees State Insurance Regulations, 1950 — Regulation 98, 98 (2), 98 (3)Industrial Disputes Act, 1947 — Section 2 (oo), 25 F, 25 J
High Courts16 Nov 1985
Hemant Kumar W.A. Vs University of Agricultural Sciences, GKVK, Bangalore and Another
Karnataka High Court · AIR 1985 Kar 278 : (1985) 1 KarLJ 377
Constitution of India, 1950 — Article 14
High Courts15 Nov 1985
Muddebihal Housing Co-operative Society Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2291
Karnataka Co-operative Societies Act, 1959 — Section 108, 113 (2), 30