High Courts12 Mar 1986
Somappa Hanamantappa Chouraddi Vs State of Karnataka
Karnataka High Court · (1986) 1 KarLJ 387
Constitution of India, 1950 — Article 22, 39ACriminal Procedure Code, 1973 (CrPC) — Section 303
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 17 of 24
High Courts12 Mar 1986Allowed
Shankar Rao Vs Chancellor, Karnataka University
Karnataka High Court · (1986) ILR (Kar) 1432
Karnataka State Universities Act, 1976 — Section 10, 49, 49 (6)
High Courts10 Mar 1986Dismissed
P. Tej Raj Sharma Vs Union of India (UOI)
Karnataka High Court · (1986) ILR (Kar) 2701 : (1986) 2 KarLJ 24
Constitution of India, 1950 — Article 14, 19, 19 (1), 19 (1) (g)Motor Vehicles Act, 1939 — Section 49, 50, 51, 63, 63 (7)
High Courts10 Mar 1986
S. Abdul Jabbar Vs Khaleel Ahamed and Others
Karnataka High Court · (1986) ILR (Kar) 1769
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 451, 457, 457
High Courts10 Mar 1986
M.N.R. Mallya and Co., and Others Vs Syndicate Bank and Others
Karnataka High Court · (1987) 1 KarLJ 106
Provincial Insolvency Act, 1920 — Section 28(1)(2)(4)
High Courts10 Mar 1986
Venkatachala Shetty Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2419 : (1986) 2 LLJ 464
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 161
High Courts10 Mar 1986
Spl. L.A.O. Vs Irasangavva
Karnataka High Court · (1986) ILR (Kar) 1353
Land Acquisition Act, 1894 — Section 18, 23, 23 (1A), 28, 54 (1)
High Courts07 Mar 1986Dismissed
Haji Abdul Ghanisaheb Vs Rajan Sharma
Karnataka High Court · (1986) ILR (Kar) 2038
Karnataka Rent Control Act, 1961 — Section 21Transfer of Property Act, 1882 — Section 109, 36, 37
High Courts07 Mar 1986Dismissed
Mohan Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1924
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 4, 5, 6, 6 (2) (b), 6 (4)
High Courts07 Mar 1986Allowed
Malleswaram Co-operative Society Vs Karnataka Appellate Tribunal
Karnataka High Court · (1986) ILR (Kar) 2329
Advocates Act, 1961 — Section 33, 33 (4)Karnataka Co-operative Societies Act, 1959 — Section 117 (2), 14 (g) (p), 16 (j)
High Courts07 Mar 1986
K. Kunhambu Vs Syndicate Bank, Manipal and Another
Karnataka High Court · AIR 1987 Kar 40 : (1986) ILR (Kar) 1843
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8, Order 39 Rule 8 (3), Order 40 Rule 1
High Courts07 Mar 1986Dismissed
Ashoka Baskar Chittar Vs Shimoga Housing Co-operative Society
Karnataka High Court · (1987) ILR (Kar) 220
Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts06 Mar 1986
Shanta and Another Vs Commissioner, Corporation of City of Bangalore and Another
Karnataka High Court · AIR 1987 Kar 48 : (1986) ILR (Kar) 1037
Constitution of India, 1950 — Article 226
High Courts06 Mar 1986Dismissed
Abdul Gaffar Vs Jaffar Saheb
Karnataka High Court · (1986) ILR (Kar) 2990
Civil Procedure Code, 1908 (CPC) — Section 148, 2 (2), 2 (3), 97
High Courts05 Mar 1986Dismissed
Arun Prasad Vs Chairman, Selection Committee
Karnataka High Court · (1986) ILR (Kar) 1331 : (1986) 1 KarLJ 384
Karnataka Medical Colleges (Selection for Admission to Post Graduate Courses) Rules, 1985 — Rule 11, 11 (2) (c)
High Courts05 Mar 1986
Mysore Kirloskar Ltd. and Others Vs Union of India and Others
Karnataka High Court · (1986) 53 CTR 128 : (1986) 160 ITR 50
Constitution of India, 1950 — Article 14, 19, 19 (1) (g), 246Income Tax Act, 1961 — Section 37 (3A), 40 A (10), 40 A (8), 40 A (9), 43 B
High Courts05 Mar 1986
Shivamurthy Mahalingappa Kuchanaur Vs Dannamma devi Cycle Mart, Rabakavi
Karnataka High Court · AIR 1987 Kar 26 : (1986) ILR (Kar) 2127
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32 (f)
High Courts04 Mar 1986Dismissed
Dhalumal Lakhimal Vs Vimal Shivarudra Wajantri
Karnataka High Court · (1986) ILR (Kar) 1349 : (1986) 1 KarLJ 335
Motor Vehicles Rules, 1989 — Rule 161
High Courts04 Mar 1986
Dhalumal Lakhimal Ramchandani Vs Vimal Shivarudra Wajantri
Karnataka High Court · (1987) ACJ 378 : (1989) 65 CompCas 543
Motor Vehicles Rules, 1989 — Rule 161
High Courts04 Mar 1986
S. Sundaram Vs Income Tax Officer and Another
Karnataka High Court · (1987) 60 CTR 46 : (1987) 163 ITR 662 : (1986) 26 TAXMAN 125
Constitution of India, 1950 — Article 226