COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,083 of 2,387

High Courts20 Nov 1985

Management of Motor Industries Co., Ltd. Vs Presiding Officer

Karnataka High Court · (1987) ILR (Kar) 507 : (1987) 2 KarLJ 110

Employees State Insurance Act, 1948 — Section 73Employees State Insurance Regulations, 1950 — Regulation 98, 98 (2), 98 (3)Industrial Disputes Act, 1947 — Section 2 (oo), 25 F, 25 J

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High Courts16 Nov 1985

Hemant Kumar W.A. Vs University of Agricultural Sciences, GKVK, Bangalore and Another

Karnataka High Court · AIR 1985 Kar 278 : (1985) 1 KarLJ 377

Constitution of India, 1950 — Article 14

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High Courts15 Nov 1985

Muddebihal Housing Co-operative Society Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 2291

Karnataka Co-operative Societies Act, 1959 — Section 108, 113 (2), 30

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High Courts14 Nov 1985Allowed

Karnataka State Co-operative Marketing Federation Ltd. Vs Boralingu

Karnataka High Court · (1985) 11 KAR CK 0036

Karnataka Co-operative Societies Act, 1959 — Section 63, 69, 70, 70 A

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High Courts14 Nov 1985

Rama Bai @ Meenakshi Vs Mukunda Kamath

Karnataka High Court · (1986) 2 ACC 455 : (1986) ACJ 561 : (1986) ILR (Kar) 48

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High Courts14 Nov 1985

Erachikkaiah and Others Vs State of Karnataka.

Karnataka High Court · (1986) 1 KarLJ 85

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts12 Nov 1985

Y. Moideen Kunhi and Others Vs Collector of Central Excise, Bangalore and Others

Karnataka High Court · (1986) 7 ECC 104 : (1986) 6 ECR 407 : (1986) 23 ELT 293

Central Excise Act, 1944 — Section 15, 2 (f)Transfer of Property Act, 1882 — Section 106

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High Courts08 Nov 1985

M.S. Jaffer Sheriff Vs City Improvement Trust Board

Karnataka High Court · (1990) ILR (Kar) 3746

City of Mysore Improvement Act, 1903 — Section 15, 15 (1), 16, 16 (1), 16 (2)Land Acquisition Act, 1894 — Section 4, 4 (1)

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High Courts08 Nov 1985Allowed

Kishorchand Vs Karnataka Bank Ltd.

Karnataka High Court · (1986) ILR (Kar) 964

Civil Procedure Code, 1908 (CPC) — Section 151, 51

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High Courts08 Nov 1985Dismissed

Ankappa Vs Tahsildar and Returning Officer

Karnataka High Court · (1985) 11 KAR CK 0006

Karnataka Cooperative Societies Rules, 1960 — Rule 14, 14 (B) (2), 14A, 14B

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High Courts07 Nov 1985

B.W.S.S.B. Vs Ramakrishna Aithal

Karnataka High Court · (1986) ILR (Kar) 488

Bangalore Water Supply and Sewerage Act, 1964 — Section 31Bangalore Water Supply Regulations, 1965 — Regulation 7A

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High Courts07 Nov 1985Dismissed

Narayana Gowda Vs State of Karnataka

Karnataka High Court · (1985) 11 KAR CK 0018

Karnataka Co-operative Societies Act, 1959 — Section 17

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High Courts07 Nov 1985

Thimmo Gowda Vs Kalegowda

Karnataka High Court · (1986) ILR (Kar) 960

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 16 (1)

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High Courts05 Nov 1985

Ramegowda Vs Gowramma

Karnataka High Court · (1986) ILR (Kar) 992

Karnataka Rent Control Act, 1961 — Section 21 (1) (p)

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High Courts05 Nov 1985

Additional Commissioner of Income Tax Vs Chikkaveerayya Lingaiah

Karnataka High Court · (1987) 164 ITR 41 : (1986) 24 TAXMAN 197

Income Tax Act, 1961 — Section 256 (2)

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High Courts05 Nov 1985

Addl. Commissioner of Income Tax Vs Chikkaveerayya Lingaiah by Lrs.

Karnataka High Court · (1987) 164 ITR 41

Income Tax Act, 1961 — Section 256 (2)

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High Courts04 Nov 1985Dismissed

Bheem Singh Vs Hemavathi

Karnataka High Court · (1986) ILR (Kar) 987

Karnataka Rent Control Act, 1961 — Section 21 (1) (p), 21 (a) (h)

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High Courts04 Nov 1985

Raja Industrial Works, Sringeri Vs Assistant Collector of Central Excise Davangere and Others

Karnataka High Court · (1986) 9 ECC 212 : (1986) 24 ELT 9

Central Excise Act, 1944 — Section 4, 4 aCentral Excise Rules, 1944 — Rule 10, 10A

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High Courts31 Oct 1985Allowed

Nandi Bevoor Virupakshappa Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 4025

Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 307

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High Courts31 Oct 1985

Abdul Khadar Vs Land Tribunal

Karnataka High Court · (1985) ILR (Kar) 3923

Karnataka Land Reforms Act, 1961 — Section 2 (17), 63, 63 (4)

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