COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,066 of 2,387

High Courts25 Jul 1986

G. Pichaimani Vs State of Karnataka

Karnataka High Court · (1986) 10 ECC 148 : (1986) 9 ECR 194 : (1986) 2 KarLJ 206

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 2 (e), 3, 3 (1) (iii)Constitution of India, 1950 — Article 22, 22 (5), 226Customs Act, 1962 — Section 123, 2 (39)

Read judgment

High Courts25 Jul 1986

M.S. Rayta and Another etc. Vs Gowrawwa Channabasappa and Another etc.

Karnataka High Court · (1987) ACJ 846 : AIR 1987 Kar 107 : (1986) ILR (Kar) 3211 : (1986) 2 KarLJ 290

Motor Vehicles Rules, 1939 — Rule 161

Read judgment

High Courts25 Jul 1986

Mangalore Metal House Vs State of Karnataka and Others

Karnataka High Court · (1986) 63 STC 482

Constitution of India, 1950 — Article 301, 303, 304 (a)Karnataka Sales Tax Act, 1957 — Section 5 (4)

Read judgment

High Courts24 Jul 1986

The Commissioner, Corporation of the City of Bangalore Vs The I Addl. City Civil Judge, Bangalore and Others

Karnataka High Court · (1987) 1 KarLJ 199

Bangalore City Civil Courts Act, 1979 — Section 5(2)

Read judgment

High Courts24 Jul 1986Allowed

Narayan Hanamanth Murali Vs Land Tribunal

Karnataka High Court · (1986) ILR (Kar) 4059 : (1986) 2 KarLJ 257

Karnataka Land Reforms Act, 1961 — Section 44, 45

Read judgment

High Courts23 Jul 1986

Smt. A. Jalajakshi D. Alwa Vs Meenaxi Naik by L.Rs.

Karnataka High Court · (1987) 1 KarLJ 1

Karnataka Land Reforms Act, 1961 — Section 48a

Read judgment

High Courts23 Jul 1986

Commissioner of Income Tax Vs Naidu''s Bar and Restaurant

Karnataka High Court · (1986) 07 KAR CK 0012

Read judgment

High Courts22 Jul 1986Dismissed

Maratt Rubber Ltd. Vs Industrial Tribunal and Others

Karnataka High Court · (1987) 3 KarLJ 503 : (1994) 3 LLJ 851

Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Jul 1986

Parashuram Bharmanna Chougale Vs State of Karnataka

Karnataka High Court · (1986) 2 KarLJ 417

Evidence Act, 1872 — Section 6

Read judgment

High Courts21 Jul 1986

Shivaram, P. and Others Vs Secretary, K.S.T.A.T. and Another

Karnataka High Court · (1986) 2 KarLJ 309

Motor Vehicles Act, 1939 — Section 63

Read judgment

High Courts21 Jul 1986

Gangappa, M.P. and Another Vs Secretary, K.S.T.A. and Another

Karnataka High Court · (1987) 1 KarLJ 64

Motor Vehicles Act, 1939 — Section 63(3a)

Read judgment

High Courts21 Jul 1986

Bank of India Vs C.R. Ramalinga Gupta and Others

Karnataka High Court · (1989) 65 CompCas 322 : (1986) ILR (Kar) 3620

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11

Read judgment

High Courts21 Jul 1986Dismissed

Ramachandra Dattatreya Desai Vs Land Tribunal

Karnataka High Court · (1986) ILR (Kar) 4067 : (1987) 1 KarLJ 284

Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 70 (b), 84

Read judgment

High Courts18 Jul 1986

Laxminarayana Venkataraman Hegde Vs State of Karnataka

Karnataka High Court · AIR 1987 Kar 12 : (1986) ILR (Kar) 3163

Karnataka Land Reforms Act, 1961 — Section 17, 48 A

Read judgment

High Courts18 Jul 1986

Prof. Annaiah Gowda Vs Chancellor, University of Mysore

Karnataka High Court · (1987) ILR (Kar) 640

Karnataka State Universities Act, 1976 — Section 8, 8 (1)

Read judgment

High Courts18 Jul 1986

Muniswamy Vs Superintendent of Police

Karnataka High Court · (1986) ILR (Kar) 3447

Karnataka Civil Services (General Recruitment) (Seventeenth Amendment) Rules, 1982 — Rule 1, 1 (3), 3 (2)

Read judgment

High Courts18 Jul 1986Dismissed

Janaki Khandasari Sugar Mills Vs Government of India

Karnataka High Court · (1987) ILR (Kar) 1767 : (1986) 2 KarLJ 199

Read judgment

High Courts17 Jul 1986

Rama Murthy Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 3037

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 3 (1), 3 (1), 6, 7

Read judgment

High Courts17 Jul 1986

Jesaraj Ghasimal Betal Vs Ahammad Hussein and Others

Karnataka High Court · AIR 1987 Kar 75 : (1986) ILR (Kar) 2647

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98

Read judgment

High Courts17 Jul 1986

K.R. Raghuveer Vs General Manager, Vijaya Bank

Karnataka High Court · (1986) ILR (Kar) 3141 : (1986) 2 KarLJ 268 : (1987) 1 LLJ 89

Service Regulations Rules, 1982 — Rule 20 (2)

Read judgment