High Courts14 Mar 1985Allowed
K. Mallappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2030 : (1985) 2 KarLJ 199
Karnataka Civil Services Rules, 1958 — Rule 214
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 21 of 27
High Courts13 Mar 1985
Anjuman-E-Islamia, Kollegal Vs Sakeenabi and Others
Karnataka High Court · AIR 1986 Kar 75 : (1985) ILR (Kar) 1930
Waqf Act, 1954 — Section 6
High Courts13 Mar 1985Allowed
Appa Saheb R. Kerakalamatti Vs Addl. Registrar of Co-operative Societies in Karnataka
Karnataka High Court · (1987) ILR (Kar) 1336
Karnataka Co-operative Societies Act, 1959 — Section 126 A, 2 (b), 30 (1)
High Courts13 Mar 1985
Appa Saheb, R. Kerakalamatti Vs Additional Registrar of Co-operative Societies in Karnataka and Others
Karnataka High Court · AIR 1985 Kar 202
Karnataka Co-operative Societies Act, 1959 — Section 126 A, 2 (b), 29 C, 30, 30 A
High Courts12 Mar 1985
Shankariah Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1985) ILR (Kar) 3644 : (1985) 2 KarLJ 94 : (1986) 1 LLJ 195
Industrial Disputes Act, 1947 — Section 2 (oo), 25 F
High Courts12 Mar 1985
H.T. Bhandary Vs Muniyamma
Karnataka High Court · (1985) ILR (Kar) 2337
Motor Vehicles Act, 1939 — Section 110 B
High Courts11 Mar 1985
Karnataka Forest Plantations Corporation Limited Vs Commissioner of Income Tax and Another
Karnataka High Court · (1986) 53 CTR 308 : (1985) 156 ITR 275
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 56, 57, 57 (iii)
High Courts11 Mar 1985
Verkey and Co. Vs Regional Labour Commissioner
Karnataka High Court · (1985) ILR (Kar) 3359
Minimum Wages Act, 1948 — Section 20 (2), 20 (3)
High Courts11 Mar 1985
Deepchand Kishanlal Vs Commissioner of Income Tax and Another
Karnataka High Court · (1986) 159 ITR 495
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 246, 253, 256, 41 (1)
High Courts11 Mar 1985
Motiram Vs State
Karnataka High Court · (1985) ILR (Kar) 4151 : (1986) 1 KarLJ 308
Rental Housing Scheme (Revised) Rules, 1983 — Rule 10, 6
High Courts08 Mar 1985Allowed
Govindappa Vs Premanand
Karnataka High Court · (1985) ILR (Kar) 2214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95
High Courts08 Mar 1985
ITI, HMT, HAL, BEL and BGML Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1129
Constitution of India, 1950 — Article 136, 14, 19 (1) (f), 19 (f) (g), 226Karnataka Motor Vehicles Taxation Act, 1976 — Section 19, 3 (1)
High Courts08 Mar 1985
Jayanna Vs General Manager K.S.R.T.C.
Karnataka High Court · (1985) ILR (Kar) 3349 : (1986) 1 LLJ 199
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 12
High Courts08 Mar 1985
City Municipal Council, Bijapur Vs State of Karnataka and Others
Karnataka High Court · AIR 1986 Kar 205 : (1985) ILR (Kar) 2625 : (1986) 1 KarLJ 37
Karnataka Municipalities Act, 1964 — Section 322, 72, 72 (1), 72 (2)
High Courts08 Mar 1985
Indian Telephone Industries Limited, Bangalore and Vs State of Karnataka and etc. etc.
Karnataka High Court · AIR 1985 Kar 186 : (1985) 1 KarLJ 407
Constitution of India, 1950 — Article 136, 19, 226, 31 (1)Karnataka Motor Vehicles Taxation (Amendment) Act, 1978 — Section 1, 3
High Courts07 Mar 1985Dismissed
D.M. Madashetty Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2642
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 6 (2)
High Courts07 Mar 1985
M. Devaiah Vs Raja Singh
Karnataka High Court · (1985) ILR (Kar) 1892
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts07 Mar 1985
Mukkatira Devaiah and Others Vs M.P. Raja Singh and Others
Karnataka High Court · AIR 1985 Kar 273 : (1985) 2 KarLJ 96
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11B, Order 34 Rule 6
High Courts07 Mar 1985
Executive Engineer P.W.D. Yadgiri Vs Abdul Salam
Karnataka High Court · (1985) ILR (Kar) 1927 : (1986) 1 LLJ 368
Limitation Act, 1908 — Section 102, 120, 7
High Courts07 Mar 1985
K.S. Shivappa Vs State Bank of Mysore and Others
Karnataka High Court · (1988) 63 CompCas 135 : (1985) ILR (Kar) 2040 : (1985) 2 KarLJ 220
Companies Act, 1956 — Section 171, 231, 439, 536, 537 (1)