High Courts03 Sept 1986Dismissed
Sudhakar Vs Court of Examiners in Homoeopathic Education
Karnataka High Court · (1986) 09 KAR CK 0003
Homoeopathy (Degree Course) BHMS Regulations, 1983 — Regulation 11 (6), 11 (7)
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 6 of 24
High Courts02 Sept 1986
B.S.M. Ganganna Vs State of Karnataka and Others
Karnataka High Court · (1987) CriLJ 561
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 143, 147, 149, 324, 341
High Courts01 Sept 1986
Kallappa Sangappa Salagatti Vs Deputy Commissioner
Karnataka High Court · (1987) 1 KarLJ 250
Karnataka Land Reforms Act, 1961 — Section 138, 95Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (3), 42
High Courts01 Sept 1986Allowed
Channabasappa Vs Nanjundappa
Karnataka High Court · (1986) ILR (Kar) 3536
Civil Procedure Code, 1908 (CPC) — Section 47Karnataka Civil Practice Rules, 1967 — Rule 138
High Courts29 Aug 1986
Nagella Venkataramana Reddy Vs Special Deputy Commissioner (Revenue)
Karnataka High Court · (1986) ILR (Kar) 3800
Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5Transfer of Property Act, 1882 — Section 51, 55
High Courts29 Aug 1986
Smt. Noor Jahan Begum Vs The Regional Transport Officer, Mysore.
Karnataka High Court · (1987) 1 KarLJ 38
High Courts29 Aug 1986Dismissed
State of Karnataka Vs Yaseen
Karnataka High Court · (1986) ILR (Kar) 3310
Karnataka Civil Services Rules, 1958 — Rule 1, 26
High Courts29 Aug 1986
Bichamma and Others Vs Nagreddy and Another
Karnataka High Court · (1986) 2 KarLJ 390
Evidence Act, 1872 — Section 145
High Courts29 Aug 1986Dismissed
Neelasekhara Raju Vs Returning Officer
Karnataka High Court · (1987) ILR (Kar) 224
Karnataka Municipalities (Election of Councilors) Rules, 1977 — Rule 28, 8Karnataka Municipalities Act, 1964 — Section 14 (1), 38, 38 (1)
High Courts28 Aug 1986Allowed
President-Roshan Mosque Vs Sharfunnissa
Karnataka High Court · (1986) ILR (Kar) 3243 : (1987) 1 KarLJ 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 144, 151
High Courts28 Aug 1986
Ramakrishnappa Vs Presiding Officer
Karnataka High Court · (1987) ILR (Kar) 378
Industrial Disputes Act, 1947 — Section 25 C, 25 F, 33 (2) (b)
High Courts28 Aug 1986Allowed
Puttavva Kom Mallappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 737 : (1987) 1 KarLJ 275
High Courts28 Aug 1986
Escorts Ltd. Vs Regional Director, ESIC
Karnataka High Court · (1986) ILR (Kar) 3595
Employees State Insurance Act, 1948 — Section 2 (9), 2 (9) (ii), 75, 82 (2)
High Courts28 Aug 1986
K.M. Vishnudas Prabhu, K.M. Ramdas Prabhu and K.M. Shankar Prabhu (HUF) Vs First Wealth Tax Officer and Another
Karnataka High Court · (1987) 59 CTR 285 : (1987) 166 ITR 706 : (1987) 32 TAXMAN 568
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 16 A, 2 (ca)
High Courts27 Aug 1986
Chamundi Hotels (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 166 ITR 683 : (1987) 30 TAXMAN 556
Income Tax Act, 1961 — Section 2 (13), 256 (1), 256 (2)
High Courts27 Aug 1986Dismissed
R. Gopal Vs Bangalore City Corporation
Karnataka High Court · (1986) ILR (Kar) 3394 : (1987) 2 KarLJ 430
Constitution of India, 1950 — Article 226, 227Karnataka Municipal Corporations Act, 1976 — Section 27
High Courts25 Aug 1986Dismissed
Panchakshari Vs Chairman, Land Tribunal
Karnataka High Court · (1986) ILR (Kar) 2890 : (1987) 1 KarLJ 12
Civil Procedure Code, 1908 (CPC) — Section 107, 148 AKarnataka Land Reforms Act, 1961 — Section 113, 116, 2 (9a)
High Courts25 Aug 1986
S.A. Chiniwar Vs D.I.G. of Police
Karnataka High Court · (1987) ILR (Kar) 854 : (1987) 2 LLJ 322
Constitution of India, 1950 — Article 226Karnataka Civil Services (Probation) Rules, 1977 — Rule 5 (i) (b)
High Courts22 Aug 1986Dismissed
Kulusumbi Vs Azeeza Begum
Karnataka High Court · (1986) ILR (Kar) 4027 : (1986) 2 KarLJ 388
High Courts22 Aug 1986Dismissed
Venkatesha Gowda Vs P.L.D. Bank Ltd.
Karnataka High Court · (1986) ILR (Kar) 3410
Karnataka Co-operative Societies Act, 1959 — Section 32, 33, 80, 88, 99