COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,063 of 2,387

High Courts08 Sept 1986Dismissed

Ramalingappa Gurulingappa Madarkhandi Vs Deputy Commissioner

Karnataka High Court · (1987) ILR (Kar) 216

Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5, 5 (4)

High Courts08 Sept 1986

Mysore Kirloskar Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1987) 61 CTR 265 : (1987) 166 ITR 836 : (1987) 30 TAXMAN 467

Income Tax Act, 1961 — Section 256 (1), 32, 35, 35 (2), 80 G

High Courts08 Sept 1986Allowed

Seetharama Rao Vs Karnataka Appellate Tribunal

Karnataka High Court · (1987) ILR (Kar) 825

High Courts05 Sept 1986Dismissed

B.S. Jagannatha Shetty Vs Muthu Hengsu

Karnataka High Court · (1987) ILR (Kar) 346 : (1987) 1 KarLJ 7

Karnataka Land Reforms Act, 1961 — Section 38

High Courts05 Sept 1986

A. Malle Gowda Vs Agricultural Income Tax Officer

Karnataka High Court · (1988) 67 CTR 91 : (1987) 168 ITR 381

Constitution of India, 1950 — Article 213

High Courts03 Sept 1986

State Bank of India Vs Padmavathamma

Karnataka High Court · (1986) ILR (Kar) 3544

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (2) (b), Order 23 Rule 1 (3)

High Courts03 Sept 1986Dismissed

Management of Sri Siddaganga Training College Vs Shivanna

Karnataka High Court · (1986) 09 KAR CK 0004

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6, 6 (1)

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)

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)