High Courts27 Feb 1985Allowed
Basavanneppa Yellapa Angadi Vs Shivappa Mallappa Hooli
Karnataka High Court · (1985) ILR (Kar) 1761
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 23 of 27
High Courts26 Feb 1985
D. Kumar Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1450 : (1985) 1 KarLJ 313
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5)Karnataka Excise Act, 1965 — Section 13 (1), 32
High Courts25 Feb 1985
A.K. Mohideen and Another Vs N.M. Krishna Chettiar and Others
Karnataka High Court · AIR 1985 Kar 240 : (1985) ILR (Kar) 2239 : (1985) 2 KarLJ 367
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts25 Feb 1985Partly Allowed
Y.R. Nagaraju Vs United India Fire and General Insurance Co. Ltd.
Karnataka High Court · (1990) ILR (Kar) 3590
High Courts22 Feb 1985Allowed
Gopalakrishna Narayana Hegde Vs Venkataramana Narayana Bhat
Karnataka High Court · (1985) ILR (Kar) 1756
Karnataka Debt Relief Act, 1980 — Section 3 (e)
High Courts22 Feb 1985Dismissed
Gajanan Shivappa Hegde Vs Nelemav Group Seva Sahakari Sangha
Karnataka High Court · (1985) ILR (Kar) 3685
Karnataka Cooperative Societies Rules, 1960 — Rule 14 (b) (2), 14 (b) (3), 70
High Courts22 Feb 1985Allowed
Devanidhi Thimmakka Vs Dodda Thimmappa
Karnataka High Court · (1985) ILR (Kar) 1759
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Transfer of Property Act, 1882 — Section 6
High Courts21 Feb 1985Dismissed
A. Ekambara Vs K. Leela
Karnataka High Court · (1985) ILR (Kar) 2233 : (1985) 2 KarLJ 246
Karnataka Rent Control Act, 1961 — Section 21
High Courts21 Feb 1985
S.B. Mamle Desai Vs Controller of Estate Duty and Others
Karnataka High Court · (1985) 48 CTR 264 : (1985) 155 ITR 667 : (1985) 23 TAXMAN 85
Constitution of India, 1950 — Article 14, 226Estate Duty Act, 1953 — Section 50, 64, 64 (7)
High Courts21 Feb 1985Dismissed
Rubbani Rice Mills Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3601
Karnataka Rice Procurement (Levy) Order, 1981 — Section, 3
High Courts20 Feb 1985
Busunur Industries Vs The State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1322 : (1986) 61 STC 123
Karnataka Sales Tax Act, 1957 — Section 21 (1), 22 A, 22 A (1), 22 A (2), 24
High Courts20 Feb 1985Dismissed
Narayan Ishwar Hegde Vs Vigneshwar Venkataraman Bhat
Karnataka High Court · (1985) ILR (Kar) 1749
Karnataka Land Reforms Act, 1961 — Section 21, 44, 44 (2) (g), 45
High Courts20 Feb 1985Allowed
Dr. A. Narayana Rao Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 4103
Karnataka Directorate of Health and Family Welfare Services Recruitment Rules, 1965 — Rule 14, 16 (1)
High Courts19 Feb 1985
Somaiya Sugar Works Vs Union of India and Others
Karnataka High Court · (1986) 10 ECC 27 : (1986) 24 ELT 252 : (1986) 159 ITR 464
Central Excise Rules, 1944 — Rule 10, 12, 173J, 8
High Courts19 Feb 1985
Mineral Miner''s Union Vs Kudremukh Iron Ore Co. Ltd.
Karnataka High Court · (1989) 58 FLR 915 : (1985) ILR (Kar) 2833 : (1986) 1 LLJ 204
Industrial Disputes Act, 1947 — Section 20 (1), 22 (1), 22 (d), 23 (a)Payment of Wages Act, 1936 — Section 15, 9 (2)
High Courts18 Feb 1985Allowed
B.S. Shankar Vs Regional Transport Authority
Karnataka High Court · (1985) ILR (Kar) 2249
Karnataka Motor Vehicles Rules, 1963 — Rule 178 (4) (i)Motor Vehicles Act, 1939 — Section 64 A
High Courts15 Feb 1985Dismissed
Veeraswamy Vs Nil
Karnataka High Court · (1985) ILR (Kar) 2298
Karnataka Rent Control Act, 1961 — Section 21, 21 (1), 50 (1)
High Courts15 Feb 1985
H.C. Bhogegowda Vs District Magistrate, Mandya District, Mandya
Karnataka High Court · AIR 1985 Kar 218
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Rules, 1971 — Rule 111, 28
High Courts15 Feb 1985Allowed
Parwatewwa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1257
Karnataka Land Reforms Act, 1961 — Section 65, 67 (1) (a), 67 (1) (b)Karnataka Land Reforms Rules, 1974 — Rule 24
High Courts14 Feb 1985Allowed
Nagabhusappa Vs Laxminarayana
Karnataka High Court · (1985) ILR (Kar) 1742
Transfer of Property Act, 1882 — Section 58, 58 (a), 58 (b)