High Courts14 Nov 1985Allowed
Karnataka State Co-operative Marketing Federation Ltd. Vs Boralingu
Karnataka High Court · (1985) 11 KAR CK 0036
Karnataka Co-operative Societies Act, 1959 — Section 63, 69, 70, 70 A
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 3 of 27
High Courts14 Nov 1985
Rama Bai @ Meenakshi Vs Mukunda Kamath
Karnataka High Court · (1986) 2 ACC 455 : (1986) ACJ 561 : (1986) ILR (Kar) 48
High Courts14 Nov 1985
Erachikkaiah and Others Vs State of Karnataka.
Karnataka High Court · (1986) 1 KarLJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts12 Nov 1985
Y. Moideen Kunhi and Others Vs Collector of Central Excise, Bangalore and Others
Karnataka High Court · (1986) 7 ECC 104 : (1986) 6 ECR 407 : (1986) 23 ELT 293
Central Excise Act, 1944 — Section 15, 2 (f)Transfer of Property Act, 1882 — Section 106
High Courts08 Nov 1985
M.S. Jaffer Sheriff Vs City Improvement Trust Board
Karnataka High Court · (1990) ILR (Kar) 3746
City of Mysore Improvement Act, 1903 — Section 15, 15 (1), 16, 16 (1), 16 (2)Land Acquisition Act, 1894 — Section 4, 4 (1)
High Courts08 Nov 1985Allowed
Kishorchand Vs Karnataka Bank Ltd.
Karnataka High Court · (1986) ILR (Kar) 964
Civil Procedure Code, 1908 (CPC) — Section 151, 51
High Courts08 Nov 1985Dismissed
Ankappa Vs Tahsildar and Returning Officer
Karnataka High Court · (1985) 11 KAR CK 0006
Karnataka Cooperative Societies Rules, 1960 — Rule 14, 14 (B) (2), 14A, 14B
High Courts07 Nov 1985
B.W.S.S.B. Vs Ramakrishna Aithal
Karnataka High Court · (1986) ILR (Kar) 488
Bangalore Water Supply and Sewerage Act, 1964 — Section 31Bangalore Water Supply Regulations, 1965 — Regulation 7A
High Courts07 Nov 1985Dismissed
Narayana Gowda Vs State of Karnataka
Karnataka High Court · (1985) 11 KAR CK 0018
Karnataka Co-operative Societies Act, 1959 — Section 17
High Courts07 Nov 1985
Thimmo Gowda Vs Kalegowda
Karnataka High Court · (1986) ILR (Kar) 960
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 16 (1)
High Courts05 Nov 1985
Ramegowda Vs Gowramma
Karnataka High Court · (1986) ILR (Kar) 992
Karnataka Rent Control Act, 1961 — Section 21 (1) (p)
High Courts05 Nov 1985
Additional Commissioner of Income Tax Vs Chikkaveerayya Lingaiah
Karnataka High Court · (1987) 164 ITR 41 : (1986) 24 TAXMAN 197
Income Tax Act, 1961 — Section 256 (2)
High Courts05 Nov 1985
Addl. Commissioner of Income Tax Vs Chikkaveerayya Lingaiah by Lrs.
Karnataka High Court · (1987) 164 ITR 41
Income Tax Act, 1961 — Section 256 (2)
High Courts04 Nov 1985Dismissed
Bheem Singh Vs Hemavathi
Karnataka High Court · (1986) ILR (Kar) 987
Karnataka Rent Control Act, 1961 — Section 21 (1) (p), 21 (a) (h)
High Courts04 Nov 1985
Raja Industrial Works, Sringeri Vs Assistant Collector of Central Excise Davangere and Others
Karnataka High Court · (1986) 9 ECC 212 : (1986) 24 ELT 9
Central Excise Act, 1944 — Section 4, 4 aCentral Excise Rules, 1944 — Rule 10, 10A
High Courts31 Oct 1985Allowed
Nandi Bevoor Virupakshappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 4025
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 307
High Courts31 Oct 1985
Abdul Khadar Vs Land Tribunal
Karnataka High Court · (1985) ILR (Kar) 3923
Karnataka Land Reforms Act, 1961 — Section 2 (17), 63, 63 (4)
High Courts30 Oct 1985
Khoday Industries Limited Vs Union of India and Others
Karnataka High Court · (1986) 7 ECC 135 : (1986) 23 ELT 337
High Courts29 Oct 1985Dismissed
Puttachannaiah Vs Shivalingaiah
Karnataka High Court · (1985) ILR (Kar) 4176
Workmens Compensation Act, 1923 — Section 2 (n)
High Courts29 Oct 1985
Sarawagi and Co. Vs Government of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1110
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13 (2) (ii), 13 (2A)