High Courts26 Aug 1985
I.P. Raveendra Vs Bangalore University and Another
Karnataka High Court · AIR 1986 Kar 234
General Clauses Act, 1897 — Section 21
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 9 of 27
High Courts26 Aug 1985Dismissed
Sadananda Hegde Vs Regional Transport Authority
Karnataka High Court · (1986) ILR (Kar) 3364
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 64 A
High Courts23 Aug 1985Dismissed
State of Karnataka Vs Channabasappa
Karnataka High Court · (1985) ILR (Kar) 3290
Essential Commodities Act, 1955 — Section 15, 3, 7
High Courts23 Aug 1985
Rajendra Bhat, M. Vs State of Karnataka
Karnataka High Court · (1985) 2 KarLJ 451
Penal Code, 1860 (IPC) — Section 309
High Courts22 Aug 1985Allowed
Management of International Instruments Vs Labour Officer
Karnataka High Court · (1985) ILR (Kar) 3648
Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 3
High Courts22 Aug 1985Allowed
International Instruments Ltd. and Others Vs Labour Officer and Others
Karnataka High Court · (1995) 3 LLJ 550
Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 11, 3Karnataka Industrial Establishments (National and Festival Holidays) Rules, 1964 — Rule 6, 7
High Courts20 Aug 1985
Southern Steelmet and Alloys Ltd. Vs Lakshmi Nivas Mittal and Others
Karnataka High Court · (1986) 60 CompCas 132 : (1985) ILR (Kar) 3091 : (1986) 1 KarLJ 47
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts16 Aug 1985Allowed
Veerappa Lakshmappa Angadi Vs Siddanagouda Basalinganagouda Dharmayat
Karnataka High Court · (1985) ILR (Kar) 3841
Specific Relief Act, 1877 — Section 12, 27 ATransfer of Property Act, 1882 — Section 53 A
High Courts16 Aug 1985
Neelavva Vs Iravva and Others
Karnataka High Court · AIR 1986 Kar 240 : (1985) ILR (Kar) 3832 : (1986) 1 KarLJ 80
Partition Act, 1893 — Section 2, 3, 4
High Courts16 Aug 1985
The Coffee Board Vs Commissioner of Commercial Taxes and Others
Karnataka High Court · (1986) ILR (Kar) 1365 : (1985) 2 KarLJ 397 : (1985) 60 STC 142
Karnataka Sales Tax Act, 1957 — Section 2 t, 40, 6, 6 B
High Courts16 Aug 1985
Commissioner of Gift Tax Vs B.K. Sampangiram
Karnataka High Court · (1986) 54 CTR 209 : (1986) 160 ITR 188 : (1986) 24 TAXMAN 621
Gift Tax Act, 1958 — Section 24, 26 (1), 5, 5 (1) (viii)
High Courts13 Aug 1985Dismissed
John Soloman Gundi Vs Sushila John Gundi
Karnataka High Court · (1986) ILR (Kar) 66
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts12 Aug 1985
State of Karnataka Vs N.P. Kuvarakar
Karnataka High Court · (1985) ILR (Kar) 3827 : (1985) 2 KarLJ 477 : (1986) 1 LLJ 306
Karnataka Police Act, 1963 — Section 19, 2 (16), 20, 6
High Courts12 Aug 1985Allowed
Mallappa Vs Thippanna
Karnataka High Court · (1985) ILR (Kar) 3622
Mysore Court-fees and Suits Valuation Act, 1958 — Section 19, 49
High Courts12 Aug 1985
Shivaji High School Vs Prabhakar Jotiba Bamane
Karnataka High Court · (1985) ILR (Kar) 3979
High Courts09 Aug 1985
Indian Aluminium Co. Ltd. Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1986) ILR (Kar) 2451 : (1985) 60 STC 361
Central Sales Tax Act, 1956 — Section 12, 12 (2), 3, 9, 9 (2)Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A
High Courts09 Aug 1985Dismissed
Nagendra Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3394
Constitution of India, 1950 — Article 14, 16, 309Karnataka General Services Rules, 1979 — Rule 21, 6
High Courts09 Aug 1985Allowed
Gajanan Mahadev Hegde Vs Ramakrishna Jatti Naik
Karnataka High Court · (1985) ILR (Kar) 3490
Karnataka Land Reforms Act, 1961 — Section 43, 44
High Courts08 Aug 1985
Eskayef Ltd. Vs Income Tax Officer and Another
Karnataka High Court · (1986) 54 CTR 151 : (1986) 160 ITR 164 : (1985) 2 KarLJ 469
Companies (Profits) Surtax Act, 1964 — Section 5, 6, 7 (2)Income Tax Act, 1961 — Section 141, 7 (2)
High Courts08 Aug 1985Allowed
Ramachandra Bhat Vs Rao Talithaya
Karnataka High Court · (1986) ILR (Kar) 3552
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (j)