High Courts29 Sept 1986Allowed
Deena Vs State of Karnataka
Karnataka High Court · (1986) 09 KAR CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468 (2) (c)Penal Code, 1860 (IPC) — Section 341, 355
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,062 of 2,387
High Courts26 Sept 1986Allowed
Jayarama Vs Ajjanna
Karnataka High Court · (1986) ILR (Kar) 3583
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 35, Order 21 Rule 37, 148 A, 151
High Courts25 Sept 1986Allowed
Dastagir Hussain Nadaf Vs Maharashtra Apex Corporation Ltd.
Karnataka High Court · (1986) ILR (Kar) 3547
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11 (2), Order 21 Rule 11A
High Courts24 Sept 1986
Suresh K. Bhat Vs University of Mangalore and Another
Karnataka High Court · AIR 1987 Kar 158
Constitution of India, 1950 — Article 226Mangalore University Regulations — Regulation 4, 40
High Courts24 Sept 1986Dismissed
State of Karnataka Vs Nageshwara Rao
Karnataka High Court · (1986) ILR (Kar) 4171
Essential Commodities Act, 1955 — Section 10 A, 3, 7Karnataka Pulses Dealers Licensing Order, 1977 — Section 17 (1)
High Courts24 Sept 1986Dismissed
Suresh Vs University of Mangalore
Karnataka High Court · (1987) ILR (Kar) 486
Constitution of India, 1950 — Article 226Mangalore University Post-Graduate Degree , Mangalore University Post-Graduate Diploma (Selection for Admission to MBA Course) Regulations — Regulation 3, 4 (3)
High Courts23 Sept 1986Allowed
Rudramma Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 211
Karnataka Municipal Corporations Act, 1976 — Section 443
High Courts23 Sept 1986Dismissed
Srinivasaiah Vs State of Karnataka
Karnataka High Court · (1986) 09 KAR CK 0001
Constitution of India, 1950 — Article 14, 15 (3), 16
High Courts22 Sept 1986
G.V. Hanamshet Vs Dada Chintamani Patravali and Others
Karnataka High Court · AIR 1987 Kar 102 : (1986) ILR (Kar) 3525
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Insolvency Act, 1920 — Section 59, 68
High Courts19 Sept 1986
Sahadev Bhairu Khannukar Vs Special Deputy Commissioner, Belgaum and Another
Karnataka High Court · (1987) 1 KarLJ 52
Karnataka Land Revenue Act, 1964 — Section 95(5)
High Courts17 Sept 1986
Ulhas Nature Cure Centre, Bangalore and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) ILR (Kar) 457
Constitution of India, 1950 — Article 14, 19 (1) (g), 21
High Courts17 Sept 1986Allowed
Ramegowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1358
High Courts12 Sept 1986
Ravi and Another Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3284
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 301, 302, 34
High Courts11 Sept 1986Allowed
Cheluvaraj Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3441 : (1987) 1 KarLJ 247
Karnataka Kerosene Dealers Licensing Order, 1969 — Clauses 2 (a), Clauses 2 (b)
High Courts11 Sept 1986
M.L.G. Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1987) 66 CTR 222 : (1987) 167 ITR 11 : (1987) 1 KarLJ 376 : (1987) 30 TAXMAN 324
Income Tax Act, 1961 — Section 256 (2)
High Courts11 Sept 1986Dismissed
Chandrasekharappa Vs State of Karnataka
Karnataka High Court · (1986) 09 KAR CK 0019
Constitution of India, 1950 — Article 226Karnataka State Co Operative Land Development Bank and Primary Land Development Banks Pool Officers Rules, 1966 — Rule 128A, 17A, 9
High Courts11 Sept 1986Dismissed
Siddappa alias Siddanna Vs Executive Engineer
Karnataka High Court · (1987) ILR (Kar) 953
High Courts11 Sept 1986Allowed
Fernandis Vs House Rent Controller
Karnataka High Court · (1986) ILR (Kar) 3249
Karnataka Rent Control Act, 1961 — Section 10 A, 12, 21
High Courts11 Sept 1986
Commissioner of Income Tax Vs Kalappa
Karnataka High Court · (1987) 66 CTR 205 : (1987) 167 ITR 22 : (1987) 1 KarLJ 371 : (1987) 30 TAXMAN 245
Income Tax Act, 1961 — Section 143 (1), 147, 256 (1)
High Courts09 Sept 1986Dismissed
Ganesh Vs K.S.T.A.T.
Karnataka High Court · (1987) ILR (Kar) 1831 : (1987) 1 KarLJ 378