High Courts24 Sept 1985
Byrappa Vs B.W.S.S.B.
Karnataka High Court · (1986) ILR (Kar) 1697
Bangalore Water Supply and Sewerage Act, 1964 — Section 2 (13), 32Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 7 of 27
High Courts24 Sept 1985Dismissed
Kedargouda Vs Mallanagouda
Karnataka High Court · (1985) ILR (Kar) 3958
Criminal Procedure Code, 1973 (CrPC) — Section 200, 209, 319
High Courts23 Sept 1985
Stumpp Schedule and Somappa Pvt. Ltd. Vs S.M. Chandrappa and Others
Karnataka High Court · (1985) 2 KarLJ 483
High Courts23 Sept 1985
N.S. Dhamankar Vs Cantontment Board
Karnataka High Court · (1986) ILR (Kar) 4039 : (1987) 1 LLJ 401
Constitution of India, 1950 — Article 226
High Courts23 Sept 1985
Sanjeeva Shenoy Vs District Judge
Karnataka High Court · (1986) ILR (Kar) 1691
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 10, 5 (2), 7, 9
High Courts23 Sept 1985
Lakshman Gouda Vs The Karnataka University and Another
Karnataka High Court · AIR 1986 Kar 239 : (1986) ILR (Kar) 3666
Constitution of India, 1950 — Article 14
High Courts20 Sept 1985Dismissed
Ramachandra Dasharath Khade Vs Mohamad Iqbal Dastagirsaheb Sangolli
Karnataka High Court · (1985) ILR (Kar) 3741
Karnataka Rent Control Act, 1961 — Section 21, 23 (1), 61
High Courts20 Sept 1985
Shyam Sunder U. Nichani Vs Assistant Collector of Central Excise, Bangalore and Another
Karnataka High Court · (1985) 6 ECC 219 : (1985) 22 ELT 751 : (1986) ILR (Kar) 3232
Central Excise Act, 1944 — Section 11 A, 2 (f), 33Central Excise Rules, 1944 — Rule 173B, 8, 8 (1)
High Courts20 Sept 1985Allowed
Mineral Sales (P) Ltd. Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3226
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16, 16 (1)
High Courts19 Sept 1985Allowed
J.U. Prabhu Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3633
Contract Labour (Regulation and Abolition) Act, 1970 — Section 27
High Courts19 Sept 1985Allowed
B. Satyanarayana Singh Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1985) ILR (Kar) 395
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 68 F (1A), 68 F (1C)
High Courts17 Sept 1985Allowed
Indian Oil Corporation Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2439
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16, 16 (1), 3
High Courts17 Sept 1985Allowed
Katte Shivappa Vs Kori Eranna
Karnataka High Court · (1986) ILR (Kar) 180
Negotiable Instruments Act, 1881 (NI) — Section 118 (a)
High Courts13 Sept 1985
Darshak Limited Vs Industrial Tribunal and Another
Karnataka High Court · (1987) ILR (Kar) 50 : (1986) 1 LLJ 253
Industrial Disputes Act, 1947 — Section 10, 10 (1), 33, 33 A
High Courts13 Sept 1985Dismissed
Narendra Badigar Mattu Kammarar Sahakari Sangha Niyamitha Vs Krishnaji Vaikuntharao Deshpande
Karnataka High Court · (1985) ILR (Kar) 3589
Karnataka Rent Control Act, 1961 — Section 21
High Courts12 Sept 1985Allowed
Madhusudhan Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 688
Mines and Mineral (Development and Regulation) Act, 1957 — Section 15, 15 (1), 9, 9 (1)
High Courts12 Sept 1985Dismissed
Gururaja Rao Vs Krishnamurthy
Karnataka High Court · (1985) ILR (Kar) 4178
Karnataka Rent Control Act, 1961 — Section 21 (1), 50
High Courts12 Sept 1985Allowed
Siddamma Vs Agarwal and Co.
Karnataka High Court · (1985) ILR (Kar) 4071
Karnataka Rent Control Act, 1961 — Section 21
High Courts11 Sept 1985
Satya Prema Manjunatha Gowda Vs Controller of Estate Duty
Karnataka High Court · (1986) 50 CTR 201 : (1986) 161 ITR 465
Estate Duty Act, 1953 — Section 64Mysore Hindu Women Right to Property Act, 1933 — Section 8
High Courts10 Sept 1985
M.P. Laxman Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1985) 51 CTR 18 : (1986) 157 ITR 1
Constitution of India, 1950 — Article 14, 226Mysore Agricultural Income Tax Act, 1957 — Section 18, 18 (2A), 18 (2A) (b), 19