High Courts13 Feb 1985Dismissed
Sadiq Sab Vs Akhilandamma
Karnataka High Court · (1985) ILR (Kar) 1737
Karnataka Rent Control Act, 1961 — Section 21, 21 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 24 of 27
High Courts13 Feb 1985
Mariyappa Vs Commissioner of Corporation of City of Bangalore
Karnataka High Court · (1985) 2 KarLJ 87
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts13 Feb 1985
Huchegowda Vs Karnataka Appellate Tribunal
Karnataka High Court · (1985) ILR (Kar) 3696
Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (b)
High Courts13 Feb 1985
Gulam Ali Vs Karnataka Board of Wakfs and Another
Karnataka High Court · AIR 1985 Kar 242 : (1985) ILR (Kar) 3321 : (1985) 1 KarLJ 385
Constitution of India, 1950 — Article 226, 227Waqf Act, 1954 — Section 15, 42, 43 A
High Courts12 Feb 1985Allowed
Pearson Sankaran Vs Director of Technical Education
Karnataka High Court · (1985) ILR (Kar) 3690
Constitution of India, 1950 — Article 14Karnataka Entrance Test for Admission to Certain Professional Courses Rules, 1984 — Rule 5
High Courts12 Feb 1985
Ganapati Santaram Bhosale and Another Vs Ramachandra Subbarao Kulkarni and Others
Karnataka High Court · AIR 1985 Kar 143 : (1985) ILR (Kar) 1115 : (1985) 2 KarLJ 104
Limitation Act, 1963 — Section 109, 60
High Courts12 Feb 1985Allowed
Chikka Kadirappa Vs Erappa and Others
Karnataka High Court · (1985) ILR (Kar) 1634
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule1 (5)
High Courts11 Feb 1985Allowed
Rafi Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1498
Karnataka Motor Vehicles Act, 1988 — Section 21 (2) (aaa), 4, 7Karnataka Motor Vehicles Rules, 1963 — Rule 5 (3) (a)
High Courts08 Feb 1985Dismissed
Bhoruka Textiles Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3710
Bombay Provincial Municipal Corporation Act, 1949 — Section 507Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 3
High Courts08 Feb 1985Dismissed
Channarevanna Vs K.P.S.C.
Karnataka High Court · (1985) ILR (Kar) 2011
Karnataka Recruitment of Gazetted Probationers Rules, 1966 — Rule 4
High Courts08 Feb 1985
Aruna Vs State of Karnataka and Others
Karnataka High Court · AIR 1985 Kar 196 : (1985) ILR (Kar) 3673
Constitution of India, 1950 — Article 15, 15 (4), 16 (4), 29Income Tax Act, 1961 — Section 28, 36, 37
High Courts08 Feb 1985
Ningegowda and Others Vs K.B. Doddegowda and Others
Karnataka High Court · AIR 1986 Kar 90
High Courts08 Feb 1985
R. Siddananjappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2631 : (1985) 1 KarLJ 237
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 18, 27 (l) (i) (a) (vi)
High Courts08 Feb 1985
Narasimhaiah and Others Vs Asst. Commercial Tax Officer-cum-entertainment Tax Officer, Ramanagaram and Others
Karnataka High Court · (1985) 2 KarLJ 152
Karnataka Entertainments Tax (Amendment) Act, 1966 — Section 6B
High Courts07 Feb 1985
Nanjundaradhya Vs Enquiry Authority
Karnataka High Court · (1985) ILR (Kar) 3331
Railway Establishment Code — Rule 153
High Courts05 Feb 1985
M/s Sangeeth Theatre Vs Commissioner, Corporation of the City of B''lore and Others
Karnataka High Court · (1985) 1 KarLJ 396
Karnataka Cinemas (Regulation) Act, 1964 — Section 11
High Courts05 Feb 1985
K.R. Varadaraja Iyengar Vs T. Lakshminarayana Setty
Karnataka High Court · AIR 1985 Kar 245 : (1985) ILR (Kar) 1268 : (1985) 2 KarLJ 89
Registration Act, 1908 — Section 47Specific Relief Act, 1963 — Section 27 (b)Transfer of Property Act, 1882 — Section 40, 42, 58
High Courts04 Feb 1985Dismissed
Krishna Bhat Vs Deputy Registrar of Co-operative Societies
Karnataka High Court · (1987) ILR (Kar) 702 : (1985) 1 KarLJ 326
Karnataka Co-operative Societies Act, 1959 — Section 126 A, 17, 29, 29 C (7)
High Courts04 Feb 1985
Virupaksha Gowda Vs A.N. Patil and Others
Karnataka High Court · AIR 1985 Kar 249 : (1985) 1 KarLJ 339
Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16, 16 (2) (i)
High Courts01 Feb 1985
K.S.R.T.C. Vs R.T.A.
Karnataka High Court · (1985) ILR (Kar) 3311
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 64