High Courts22 Aug 1986
Rayappa Sathyappa Sannakki and Another Vs Maheshwadgi Grama Seva Sahakari and Another
Karnataka High Court · (1987) 1 KarLJ 237
Karnataka Co-operative Societies Act, 1959 — Section 28a(2)
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 7 of 24
High Courts22 Aug 1986
Yohana Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 4016
Constitution of India, 1950 — Article 226
High Courts21 Aug 1986Dismissed
Shamaiah Gowda Vs Commissioner, City Municipal Council
Karnataka High Court · (1986) ILR (Kar) 3943
Karnataka Municipalities Act, 1964 — Section 345 (c), 72, 73Mysore Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39
High Courts21 Aug 1986Dismissed
Selson Vs Board of Examining Authority
Karnataka High Court · (1987) ILR (Kar) 493
Admission to Diploma in Pharmacy in Pharmacy Council of India Regulations — Rule 10, 3Constitution of India, 1950 — Article 14
High Courts20 Aug 1986
N. Ravishankar Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 847 : (1987) 2 LLJ 374
Constitution of India, 1950 — Article 14, 16, 226
High Courts19 Aug 1986
Leelavathi G. Naik and Others Vs The Assistant Superintendent of Police and Others
Karnataka High Court · AIR 1987 Kar 165 : (1987) 1 KarLJ 152
Motor Vehicles Act, 1939 — Section 33 (1) (b)
High Courts19 Aug 1986
V.M. Gheevarghese Vs Commissioner, Hubli-Dharwar Municipal Corporation
Karnataka High Court · (1987) ILR (Kar) 843
High Courts19 Aug 1986
Vidyaranya nagar Petty Shopkeepers'' Association and Others Vs The Corporation of the City of Bangalore and Others
Karnataka High Court · AIR 1987 Kar 159
Constitution of India, 1950 — Article 21, 226
High Courts13 Aug 1986
Union of India Vs Visveswaraya Iron and Steel Ltd. and Others
Karnataka High Court · AIR 1987 Kar 161 : (1986) ILR (Kar) 2961
Civil Procedure Code, 1908 (CPC) — Section 34Railways Act, 1890 — Section 76, 78
High Courts11 Aug 1986
Babajan H. Vs Dy. Conservator of Forests, Bhadravathi and Another
Karnataka High Court · (1986) 2 KarLJ 423
High Courts11 Aug 1986
Chaitanya Pulvarising Industry and Another Vs Karnataka State Pollution Control Board and Another
Karnataka High Court · AIR 1987 Kar 82 : (1987) ILR (Kar) 928 : (1987) 1 KarLJ 134
Air (Prevention and Control of Pollution) Act, 1981 — Section 23, 23 (2), 31, 37 (1), 4Karnataka Air (Prevention and Control of Pollution) Rules, 1983 — Rule 19
High Courts08 Aug 1986
Bangalore Timber Industries and Others Vs Madras Sapper Ex-Servicemen''s Rehabilitation Association and Another
Karnataka High Court · (1986) 60 CompCas 44 : (1988) ILR (Kar) 237 : (1987) 3 KarLJ 496
Companies Act, 1956 — Section 11, 11 (2), 582 (b), 583
High Courts08 Aug 1986
Commissioner of Income Tax Vs Sree Valliappa Textiles Ltd.
Karnataka High Court · (1986) 57 CTR 65 : (1986) 166 ITR 548 : (1986) 29 TAXMAN 150
Income Tax Act, 1961 — Section 256 (1), 80 J, 80 J (1), 80 J (3)
High Courts07 Aug 1986
Venkatalakshamma Vs Sub-Inspector of Police, Chikkamagalur and Others
Karnataka High Court · AIR 1987 Kar 79 : (1987) ILR (Kar) 1180
Karnataka Land Reforms Act, 1961 — Section 48 A (1)
High Courts07 Aug 1986
Mahendra Labs Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · AIR 1987 Kar 166
Constitution of India, 1950 — Article 14Drugs and Cosmetics Act, 1940 — Section 18, 3
High Courts06 Aug 1986
Commissioner of Income Tax Vs Mysore Minerals Ltd.
Karnataka High Court · (1986) 57 CTR 135 : (1986) 162 ITR 562 : (1986) 29 TAXMAN 141
Income Tax Act, 1961 — Section 256 (2), 37
High Courts06 Aug 1986Dismissed
Sangappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1555
High Courts05 Aug 1986
Naresh Chand Verma Vs Union of India and Another
Karnataka High Court · (1986) 9 ECR 366 : (1986) 26 ELT 205
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 111 (d), 111 (m), 48
High Courts05 Aug 1986
Syed Hafeezulla Pasha Vs State of Karnataka and Another
Karnataka High Court · (1986) ILR (Kar) 3349
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts05 Aug 1986Dismissed
Sri Siddalingeshwara Adike Stores Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 4073
Constitution of India, 1950 — Article 213, 254 (2)Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Ordinance, 1986 — Section 78, 79 A