High Courts31 Jan 1985Allowed
K.S.R.T.C. Vs R.T.O.
Karnataka High Court · (1985) ILR (Kar) 4139 : (1985) 1 KarLJ 199
Motor Vehicles Act, 1939 — Section 47 (3), 68 B
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 25 of 27
High Courts31 Jan 1985
Shanmugam Vs Mysore Mineral Ltd.
Karnataka High Court · (1985) ILR (Kar) 3117 : (1986) 1 LLJ 464
Industrial Disputes Act, 1947 — Section 32Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4
High Courts31 Jan 1985
Canara Bank Vs Vasudeva Rao
Karnataka High Court · (1985) ILR (Kar) 2388 : (1986) 1 LLJ 211
Industrial Disputes Act, 1947 — Section 29, 33, 33 (1) (a), 33 A
High Courts31 Jan 1985Dismissed
Mahalinga Shetty Vs Krishnaraj
Karnataka High Court · (1985) ILR (Kar) 2194
Limitation Act, 1908 — Section 148
High Courts30 Jan 1985
Y.D. Nanje Gowda Vs Union of India and Another
Karnataka High Court · (1985) 48 CTR 78 : (1985) ILR (Kar) 955 : (1985) 152 ITR 618
Constitution of India, 1950 — Article 14, 19 (1) (f), 226Finance (Amendment) Act, 1976 — Section 14, 2Income Tax Act, 1961 — Section 3, 64
High Courts30 Jan 1985
Universal Instruments Co. and Others Vs Assistant Commercial Tax Officer (Intelligence), South Zone, Bangalore
Karnataka High Court · (1985) ILR (Kar) 594 : (1985) 59 STC 252
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132 (1), 132 (8)Karnataka Sales Tax Act, 1957 — Section 28, 28 (3)
High Courts30 Jan 1985
S.A. Razack Vs Kuppuswami Pillai by LRs.
Karnataka High Court · (1985) ILR (Kar) 2457
Karnataka Rent Control Act, 1961 — Section 50 (1), 51
High Courts29 Jan 1985
Management of Ramesh Hydromachs Vs Labour Court, Hubli and Another
Karnataka High Court · (1985) 51 FLR 88 : (1987) ILR (Kar) 746 : (1986) 1 LLJ 334
Industrial Disputes Act, 1947 — Section 25 F, 25 F (a), 25 F (b)
High Courts29 Jan 1985Allowed
Andanoor Shivalingappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 936 : (1985) 1 KarLJ 336
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 3, 3 (1), 50, 50 (1) (c)
High Courts29 Jan 1985Allowed
T.H. Srinivasa Vs Bangalore University
Karnataka High Court · (1985) ILR (Kar) 2763
Evidence Act, 1872 — Section 115
High Courts28 Jan 1985
Draupadibai and Others Vs Narayan Masanu Sutar and Others
Karnataka High Court · AIR 1985 Kar 258 : (2011) 238 CTR 201 : (1985) ILR (Kar) 940 : (1985) 1 KarLJ 298
Arbitration Act, 1940 — Section 42
High Courts25 Jan 1985
Neelavva Vs Kareppa Bapu Bandigani and Another
Karnataka High Court · AIR 1986 Kar 224
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts25 Jan 1985
G.K. Kempegowda Vs Lucinda and Others
Karnataka High Court · AIR 1985 Kar 231 : (1985) ILR (Kar) 1645 : (1985) 2 KarLJ 61
Civil Procedure Code, 1908 (CPC) — Section 35Trusts Act, 1882 — Section 90
High Courts24 Jan 1985
Aspinwal and Co. Ltd. and Others Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 688
Constitution of India, 1950 — Article 14, 142, 226Minimum Wages Act, 1948 — Section 2 (1), 3, 5 (1) (b), 5 (2), 7
High Courts23 Jan 1985
Alembic Glass Industries Limited Vs Union of India and Others
Karnataka High Court · (1986) 10 ECC 281 : (1987) 10 ECR 679 : (1986) 24 ELT 23
Central Excise Act, 1944 — Section 4 (4) (d), 4 (4) (d) (i)Constitution of India, 1950 — Article 226
High Courts23 Jan 1985Dismissed
K. Thammaiah Vs Papanna
Karnataka High Court · (1985) ILR (Kar) 1885 : (1985) 2 KarLJ 120
Specific Relief Act, 1963 — Section 10
High Courts23 Jan 1985
Mohammed Samiullah Vs Commissioner of Commercial Taxes
Karnataka High Court · (1986) 61 STC 121
Constitution of India, 1950 — Article 14, 226Karnataka Sales Tax Act, 1957 — Section 20, 22 A
High Courts23 Jan 1985Allowed
Mysore Stoneware Pipes and Potteries Ltd. Vs Union of India (UOI)
Karnataka High Court · (1987) ILR (Kar) 89
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 24 28
High Courts22 Jan 1985Dismissed
Bheemanda Devaiah Vs Kanjithanda Karumbaiah
Karnataka High Court · (1985) ILR (Kar) 3073
Mysore Court-fees and Suits Valuation Act, 1958 — Section 7
High Courts21 Jan 1985
Mohamed Samiullah Vs Commissioner of Commercial Taxes
Karnataka High Court · (1985) ILR (Kar) 481 : (1986) 61 STC 107
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 18, 22 A, 24, 4, 40