High Courts20 Feb 1986
Kalappa Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1252
Karnataka Co-operative Societies Act, 1959 — Section 32, 32 (1), 70, 71, 99
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,076 of 2,387
High Courts19 Feb 1986Dismissed
Patel Doddakempe gowda Vs Chikkeere gowda
Karnataka High Court · (1986) ILR (Kar) 2404
Karnataka Land Revenue Act, 1964 — Section 109, 140, 61 (e), 61 (e) (ii)
High Courts19 Feb 1986
Govindji Punshi and Another Vs The Tahsildar, Savanur, Savanur District, Dharwar and Another
Karnataka High Court · (1986) 62 STC 399
Karnataka Sales Tax Act, 1957 — Section 13 (2), 15, 15 (2), 6, 6 A
High Courts19 Feb 1986
Chief Secretary Vs Sheriff
Karnataka High Court · (1986) ILR (Kar) 1338
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 6, 6 (1)
High Courts18 Feb 1986Dismissed
Somasekhar Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1202
Criminal Procedure Code, 1973 (CrPC) — Section 12 (1), 125, 125 (3), 126 (3)
High Courts18 Feb 1986Dismissed
Basvanthappa Basappa Hiraraddi Vs Registrar of Co-Operative Socieities
Karnataka High Court · (1987) ILR (Kar) 257
Karnataka Co-operative Societies Act, 1959 — Section 12 (3), 28 A, 28 A (3)Karnataka Cooperative Societies Rules, 1960 — Rule 13, 13 (3)
High Courts14 Feb 1986
H.K. Chindaiah Vs M.K. Gopala Iyengar and Another
Karnataka High Court · (1986) ILR (Kar) 1222
Criminal Procedure Code, 1973 (CrPC) — Section 133 (1), 133 (1) (d), 136Penal Code, 1860 (IPC) — Section 188
High Courts14 Feb 1986
Oriental Insurance Co. Ltd. Vs Anantharam Raamachandra Kalluray and Others
Karnataka High Court · (1988) ACJ 367 : (1986) ILR (Kar) 2178 : (1986) 2 KarLJ 249
Motor Vehicles Act, 1939 — Section 110 CC
High Courts14 Feb 1986
Regional Provident Fund Commissioner Vs Ratna Enterprises
Karnataka High Court · (1986) 52 FLR 592 : (1986) ILR (Kar) 1265 : (1986) 2 LLJ 137
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (5), 7 A
High Courts13 Feb 1986Allowed
Parvathi Bai Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3258
Constitution of India, 1950 — Article 226, 227Karnataka Cinemas (Regulation) Act, 1964 — Section 11, 11 (2)
High Courts13 Feb 1986Dismissed
Mohamed Hanif Abdul Karimsab Lohar Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1317
Karnataka Civil Services Rules, 1977 — Rule 10
High Courts13 Feb 1986Dismissed
Krishnappa Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1219
Criminal Procedure Code, 1973 (CrPC) — Section 211 (7), 248 (3)
High Courts13 Feb 1986
Premier Irrigation Equipment Ltd. and Others Vs State of Karnataka and Others
Karnataka High Court · (1986) 02 KAR CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190, 193, 482Essential Commodities Act, 1955 — Section 7
High Courts13 Feb 1986
Channarajamanni Vs Union of India and Others
Karnataka High Court · AIR 1988 Kar 49
Constitution of India, 1950 — Article 19 (1) (g), 226Land Acquisition Act, 1894 — Section 18, 34
High Courts13 Feb 1986Allowed
Assistant Regional Transport Officer Vs Nagaraj
Karnataka High Court · AIR 1988 Kar 20 : (1986) ILR (Kar) 1270
Karnataka Motor Vehicles Taxation Act, 1957 — Section 12, 12 (1) (b)
High Courts12 Feb 1986Allowed
Narayanappa Vs Tahsildar and Returning Officer
Karnataka High Court · (1986) ILR (Kar) 2683
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 121, 20
High Courts12 Feb 1986
Precision Telecom Products Vs Superintendent of Central Excise and Others
Karnataka High Court · (1986) 9 ECC 25 : (1986) 24 ELT 235
Central Excise Rules, 1944 — Rule 8, 8 (1)Constitution of India, 1950 — Article 226
High Courts11 Feb 1986Dismissed
Town Municipal Council Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1369
High Courts10 Feb 1986Dismissed
Galappa Vs Bellary City Municipality
Karnataka High Court · (1987) ILR (Kar) 250
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 47, 47 (2), 47 (3), 47 (4), 56
High Courts07 Feb 1986
State of Karnataka Vs M. Chandrappa and Another
Karnataka High Court · (1986) ILR (Kar) 1210 : (1986) 1 KarLJ 338
Penal Code, 1860 (IPC) — Section 34, 353, 504