High Courts12 Mar 1986
State of Karnataka Vs Shivalingaiah Abbas Ahmed Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2922
Mineral Concession Rules, 1960 — Rule 54, 58, 59, 60
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,074 of 2,387
High Courts12 Mar 1986
Hiralal Nemchand Shah and Others Vs Union of India and Others Nandlal Tejmal Kothari Vs Inspecting Assistant Commissioner of Income Tax and Others
Karnataka High Court · (1986) 162 ITR 180 : (1986) 26 TAXMAN 585
Constitution of India, 1950 — Article 133, 134A, 14, 226
High Courts12 Mar 1986
B.S. Kamath and Co. and Ors Vs Union of India and Others
Karnataka High Court · (1986) 8 ECC 92 : (1986) 24 ELT 456 : (1986) ILR (Kar) 3895
Constitution of India, 1950 — Article 14, 226, 300ACustoms Act, 1962 — Section 12, 15Customs Tariff Act, 1975 — Section 2, 3
High Courts12 Mar 1986
Somappa Hanamantappa Chouraddi Vs State of Karnataka
Karnataka High Court · (1986) 1 KarLJ 387
Constitution of India, 1950 — Article 22, 39ACriminal Procedure Code, 1973 (CrPC) — Section 303
High Courts12 Mar 1986Allowed
Shankar Rao Vs Chancellor, Karnataka University
Karnataka High Court · (1986) ILR (Kar) 1432
Karnataka State Universities Act, 1976 — Section 10, 49, 49 (6)
High Courts10 Mar 1986
S. Abdul Jabbar Vs Khaleel Ahamed and Others
Karnataka High Court · (1986) ILR (Kar) 1769
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 451, 457, 457
High Courts10 Mar 1986
M.N.R. Mallya and Co., and Others Vs Syndicate Bank and Others
Karnataka High Court · (1987) 1 KarLJ 106
Provincial Insolvency Act, 1920 — Section 28(1)(2)(4)
High Courts10 Mar 1986
Venkatachala Shetty Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2419 : (1986) 2 LLJ 464
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 161
High Courts10 Mar 1986
Spl. L.A.O. Vs Irasangavva
Karnataka High Court · (1986) ILR (Kar) 1353
Land Acquisition Act, 1894 — Section 18, 23, 23 (1A), 28, 54 (1)
High Courts07 Mar 1986Dismissed
Haji Abdul Ghanisaheb Vs Rajan Sharma
Karnataka High Court · (1986) ILR (Kar) 2038
Karnataka Rent Control Act, 1961 — Section 21Transfer of Property Act, 1882 — Section 109, 36, 37
High Courts07 Mar 1986Dismissed
Mohan Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1924
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 4, 5, 6, 6 (2) (b), 6 (4)
High Courts07 Mar 1986Allowed
Malleswaram Co-operative Society Vs Karnataka Appellate Tribunal
Karnataka High Court · (1986) ILR (Kar) 2329
Advocates Act, 1961 — Section 33, 33 (4)Karnataka Co-operative Societies Act, 1959 — Section 117 (2), 14 (g) (p), 16 (j)
High Courts07 Mar 1986
K. Kunhambu Vs Syndicate Bank, Manipal and Another
Karnataka High Court · AIR 1987 Kar 40 : (1986) ILR (Kar) 1843
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8, Order 39 Rule 8 (3), Order 40 Rule 1
High Courts07 Mar 1986Dismissed
Ashoka Baskar Chittar Vs Shimoga Housing Co-operative Society
Karnataka High Court · (1987) ILR (Kar) 220
Civil Procedure Code, 1908 (CPC) — Section 34, 34 (1)Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts06 Mar 1986
Shanta and Another Vs Commissioner, Corporation of City of Bangalore and Another
Karnataka High Court · AIR 1987 Kar 48 : (1986) ILR (Kar) 1037
Constitution of India, 1950 — Article 226
High Courts06 Mar 1986Dismissed
Abdul Gaffar Vs Jaffar Saheb
Karnataka High Court · (1986) ILR (Kar) 2990
Civil Procedure Code, 1908 (CPC) — Section 148, 2 (2), 2 (3), 97
High Courts05 Mar 1986Dismissed
Arun Prasad Vs Chairman, Selection Committee
Karnataka High Court · (1986) ILR (Kar) 1331 : (1986) 1 KarLJ 384
Karnataka Medical Colleges (Selection for Admission to Post Graduate Courses) Rules, 1985 — Rule 11, 11 (2) (c)
High Courts05 Mar 1986
Mysore Kirloskar Ltd. and Others Vs Union of India and Others
Karnataka High Court · (1986) 53 CTR 128 : (1986) 160 ITR 50
Constitution of India, 1950 — Article 14, 19, 19 (1) (g), 246Income Tax Act, 1961 — Section 37 (3A), 40 A (10), 40 A (8), 40 A (9), 43 B
High Courts05 Mar 1986
Shivamurthy Mahalingappa Kuchanaur Vs Dannamma devi Cycle Mart, Rabakavi
Karnataka High Court · AIR 1987 Kar 26 : (1986) ILR (Kar) 2127
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32 (f)
High Courts04 Mar 1986Dismissed
Dhalumal Lakhimal Vs Vimal Shivarudra Wajantri
Karnataka High Court · (1986) ILR (Kar) 1349 : (1986) 1 KarLJ 335
Motor Vehicles Rules, 1989 — Rule 161