High Courts03 Jun 1986
Siddagangaiah G.S. Vs The Karnataka Appellate Tribunal and Others
Karnataka High Court · (1987) 1 KarLJ 150
Karnataka Co-operative Societies Rules, 1960 — Rule 31(4)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,070 of 2,387
High Courts29 May 1986Allowed
M.N. Shivappa Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2472 : (1986) 2 KarLJ 146
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 6 A
High Courts28 May 1986Allowed
Arun Shripadrao Kulkarni Vs Tanaji Hariba Shelar
Karnataka High Court · (1986) ILR (Kar) 2133
Karnataka Debt Relief Act, 1980 — Section 1 (2), 3 (a)
High Courts28 May 1986
Chigateri Brothers Vs Karnataka Industrial Co-operative Bank Ltd., and Others
Karnataka High Court · (1987) 1 KarLJ 291
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts28 May 1986Dismissed
Sri Satyanarayanaswamy Education Society Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2161 : (1986) 2 KarLJ 72
Constitution of India, 1950 — Article 162
High Courts27 May 1986
Belgaum Lubricants Vs The Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (1986) 100 KarLJ 234
Karnataka Sales Tax Act, 1957 — Section 28a(7)(A)
High Courts26 May 1986Dismissed
Bhadregowda Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2676
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4, 4 (1)
High Courts26 May 1986
Parshwanatha Stores Vs Commissioner of Commercial Taxes, Karnataka and Another
Karnataka High Court · (1988) 68 STC 340
Karnataka Sales Tax Act, 1957 — Section 22 A
High Courts26 May 1986
B. Varadha Rao Vs Commissioner for Transport
Karnataka High Court · (1986) ILR (Kar) 2135
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 17, 19, 19 (1) (b)
High Courts08 May 1986
Syed Khaleel Ahmed Vs S.T.A.T. Bangalore and Others
Karnataka High Court · (1986) 2 KarLJ 396
Motor Vehicles Act, 1939 — Section 58(1)Motor Vehicles Rules, 1963 — Rule 119
High Courts30 Apr 1986
Sir M. Visweswaraya Education Trust Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3095
Constitution of India, 1950 — Article 166, 226Karnataka State Universities Act, 1976 — Section 53
High Courts25 Apr 1986
Food Corporation of India Loading and Unloading Workers'' Union Vs Food Corporation of India
Karnataka High Court · (1987) 1 LLJ 407
Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 25 (F), 25 (N), 9 A
High Courts25 Apr 1986Allowed
FCI Loading and Unloading Workers Union Vs Food Corporation of India
Karnataka High Court · (1986) ILR (Kar) 2579
Contract Labour (Regulation and Abolition) Act, 1970 — Section 2 (e) (ii), 7Karnataka Rules, 1974 — Rule 18 (1), 18 (4)
High Courts24 Apr 1986
Balaji Vegetable Products P. Ltd. Vs Union of India and Others
Karnataka High Court · AIR 1987 Kar 113 : (1989) 65 CompCas 134 : (1987) ILR (Kar) 1536
Constitution of India, 1950 — Article 226Registration and Licensing of Industrial Undertaking Rules, 1952 — Rule 19A
High Courts18 Apr 1986Allowed
Md. Khalilur Rahman Vs Md. Fazlur Rahman
Karnataka High Court · (1986) ILR (Kar) 2115
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts18 Apr 1986Dismissed
Assistant Commissioner Vs Chandasaheb Mohaddinsab Mujawar
Karnataka High Court · (1986) ILR (Kar) 2151
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1
High Courts18 Apr 1986
Varada Bai Vs Mahadeva Mahendale
Karnataka High Court · (1986) ILR (Kar) 2277
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 5 (2)
High Courts18 Apr 1986
Joseph Vs Registrar, Mangalore University
Karnataka High Court · (1986) 04 KAR CK 0008
Arbitration Act, 1940 — Section 10XVIII Regulations Governing Master Degree Course in Dental Surgery M.D.S — Regulation 27. 7
High Courts18 Apr 1986
Mohamood Khan Vs Karnataka Public Service Commission
Karnataka High Court · (1987) ILR (Kar) 235
Constitution of India, 1950 — Article 14, 16, 226Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 — Rule 10, 4, 4 (3)
High Courts17 Apr 1986Dismissed
N.G. Purushothama Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 116
Constitution of India, 1950 — Article 226, 255, 304 (b)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 8, 8 (2)