High Courts29 Oct 1985
National Insurance Co. Ltd. Vs Monawwa and Others
Karnataka High Court · (1987) ACJ 634 : (1986) 59 CompCas 825 : (1985) ILR (Kar) 4174
Motor Vehicles Rules, 1989 — Rule 161
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 4 of 27
High Courts29 Oct 1985
S.K. Sarawagi and Co. (P.) Ltd. Vs The Government of Karnataka
Karnataka High Court · (1986) 62 STC 218
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13 (2) (ii), 13 (2A)
High Courts18 Oct 1985Allowed
Bangalore University Vs Ramachandran
Karnataka High Court · (1985) ILR (Kar) 3774 : (1985) 2 KarLJ 520
Karnataka State Universities Act, 1976 — Section 49 (1), 49 (9)
High Courts18 Oct 1985
Karnataka Cement Pipe Factory Industrial Estate Vs Superintendent of Central Excise and Another
Karnataka High Court · (1986) 7 ECC 25 : (1986) 6 ECR 432 : (1986) 23 ELT 313
Central Excise Act, 1944 — Section 2 (d), 26 AA, 3Central Excise Rules, 1944 — Rule 8, 8 (1)
High Courts18 Oct 1985
Prema Vs Management Hulkah Group Service Cooperative Society Ltd.
Karnataka High Court · (1986) 52 FLR 163 : (1986) ILR (Kar) 1273 : (1986) 2 LLJ 54
Industrial Disputes Act, 1947 — Section 10, 10 (1), 10 (8), 11, 12
High Courts18 Oct 1985
United Breweries Limited Vs Commissioner of Income Tax
Karnataka High Court · (1986) 162 ITR 527
Companies Act, 1956 — Section 186Income Tax Act, 1961 — Section 12 (2), 37 (1), 57 (iii)
High Courts18 Oct 1985Dismissed
Air India Vs S.V. International
Karnataka High Court · (1985) ILR (Kar) 3983 : (1986) 1 KarLJ 34
Carriage By Air Act, 1934 — Section 22 (2), 25
High Courts18 Oct 1985
K. Srinivasa Setty Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 523
Constitution of India, 1950 — Article 14, 226Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 29, 29 (1)
High Courts18 Oct 1985
United Breweries Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1986) 24 TAXMAN 677
High Courts17 Oct 1985Allowed
State of Karnataka Vs Abdul Wahab
Karnataka High Court · (1985) ILR (Kar) 4028
Criminal Procedure Code, 1973 (CrPC) — Section 4, 5
High Courts16 Oct 1985Dismissed
Gurunathsa Madusa Khode Vs Transport Commissioner
Karnataka High Court · (1985) ILR (Kar) 3787 : (1985) 2 KarLJ 527
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3, 4, 4 (1)
High Courts16 Oct 1985
Manmad Ali Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 249
Karnataka Forest Act, 1963 — Section 104 (f), 87
High Courts15 Oct 1985
Krishna Bhat Vs I Land Tribunal
Karnataka High Court · (1986) ILR (Kar) 1574
Criminal Procedure Code, 1973 (CrPC) — Section 310Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts14 Oct 1985
The State of Karnataka Vs A.P. Abdul Lathieef and Another
Karnataka High Court · (1985) ILR (Kar) 4032
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts11 Oct 1985
Manjamma Vs S.N. Suryanarayana Rao and Others
Karnataka High Court · AIR 1986 Kar 268 : (1986) ILR (Kar) 912 : (1986) 1 KarLJ 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54 (2), Order 21 Rule 90
High Courts11 Oct 1985Dismissed
Nagaraj Vs Mohan
Karnataka High Court · (1986) ILR (Kar) 236
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 456, 457
High Courts11 Oct 1985
State of Karnataka Vs Appaiah Laxminarayana
Karnataka High Court · (1985) ILR (Kar) 3963 : (1985) 2 KarLJ 506
Criminal Procedure Code, 1973 (CrPC) — Section 100, 165Essential Commodities Act, 1955 — Section 10 A, 7
High Courts11 Oct 1985Allowed
Venkatachalaiah Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1987) ILR (Kar) 796
Civil Procedure Code, 1908 (CPC) — Order 22Motor Vehicles Act, 1939 — Section 47 (1) (f), 57 (3) (4) & (5) & 64 (1) (f)
High Courts11 Oct 1985Dismissed
Raghu Yane Raghavendra Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 4048 : (1986) 1 KarLJ 59
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts10 Oct 1985
State of Karnataka Vs The West Coast Paper Mills Ltd.
Karnataka High Court · AIR 1986 Kar 103 : (1985) ILR (Kar) 3857 : (1985) 2 KarLJ 498
Civil Procedure Code, 1908 (CPC) — Section 80Sale of Goods Act, 1930 — Section 18