High Courts11 Sept 1985
Satya Prema Manjunatha Gowda Vs Controller of Estate Duty
Karnataka High Court · (1986) 50 CTR 201 : (1986) 161 ITR 465
Estate Duty Act, 1953 — Section 64Mysore Hindu Women Right to Property Act, 1933 — Section 8
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,088 of 2,387
High Courts10 Sept 1985
M.P. Laxman Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1985) 51 CTR 18 : (1986) 157 ITR 1
Constitution of India, 1950 — Article 14, 226Mysore Agricultural Income Tax Act, 1957 — Section 18, 18 (2A), 18 (2A) (b), 19
High Courts06 Sept 1985
Hajee Ahmed Bava and Others Vs Assistant Commercial Tax Officer, Sagar and Others
Karnataka High Court · (1985) 60 STC 328
Karnataka Sales Tax Act, 1957 — Section 28 A, 28 A (2), 28 A (4)
High Courts06 Sept 1985
Sunanda Vs Lakshmi Bai
Karnataka High Court · (1986) ILR (Kar) 995
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 9 Rule 5, Order 9 Rule 5 (2), 151
High Courts06 Sept 1985
Madegowda Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3945
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226
High Courts06 Sept 1985Dismissed
Prathap Kumar Vs Bangalore University
Karnataka High Court · (1985) 2 KarLJ 531
Constitution of India, 1950 — Article 14, 226
High Courts05 Sept 1985Dismissed
K. Raghurama Rao Vs H. Venkatesh Nayak
Karnataka High Court · (1985) ILR (Kar) 3592
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Sept 1985Dismissed
Govind Neelkant Babanagare Vs Krishna Bala Patil
Karnataka High Court · (1985) ILR (Kar) 3597
Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts05 Sept 1985Allowed
Abdul Azeez Vs Regional Transport Officer
Karnataka High Court · (1986) ILR (Kar) 2446
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16, 16 (1)
High Courts04 Sept 1985
B. Varadha Rao Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 4054 : (1985) 2 KarLJ 517 : (1987) 1 LLJ 398
High Courts03 Sept 1985Allowed
Jotiba Demanna Patil Vs Purushottamlal Ramlal
Karnataka High Court · (1985) ILR (Kar) 4189
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts03 Sept 1985
K.T. Thimme Gowda Vs Thimme Gowda and Another
Karnataka High Court · AIR 1986 Kar 204 : (1986) ILR (Kar) 908
Succession Act, 1925 — Section 214, 214 (1) (b)
High Courts03 Sept 1985Dismissed
Dabade Vs Secretary-KSTA
Karnataka High Court · (1985) 09 KAR CK 0004
Karnataka Motor Vehicles Taxation Act, 1957 — Section 12, 12 A, 12 B, 3
High Courts02 Sept 1985Dismissed
Gulabi Hengsu Vs Vasu Kottari
Karnataka High Court · (1986) ILR (Kar) 3559
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h)
High Courts02 Sept 1985
Patil Exhibitors (Pvt.) Ltd. Vs The Corporation of the City of Bangalore
Karnataka High Court · AIR 1986 Kar 194 : (1985) ILR (Kar) 3700 : (1985) 2 KarLJ 533
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts30 Aug 1985
Babi D''Souza Vs Syndicate Bank
Karnataka High Court · (1986) ILR (Kar) 900
Civil Procedure Code, 1908 (CPC) — Section 44, 48 A, 61, 61 (2)
High Courts30 Aug 1985
K.V. Narayan Vs S. Sharana Gowda and Another
Karnataka High Court · AIR 1986 Kar 77 : (1986) ILR (Kar) 1130
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Limitation Act, 1963 — Section 64, 65
High Courts29 Aug 1985Allowed
State of Karnataka Vs Jayashree
Karnataka High Court · (1986) ILR (Kar) 820
Karnataka Land Revenue Act, 1964 — Section 95Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (2)
High Courts29 Aug 1985Allowed
Udayashankar Vs House Rent Controller
Karnataka High Court · (1986) ILR (Kar) 981
Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 17 (1), 17 (2)
High Courts28 Aug 1985Dismissed
Narayanamma Vs District Registrar and Special Deputy Commissioner
Karnataka High Court · (1987) ILR (Kar) 1064
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2Karnataka Registration Rules, 1965 — Rule 179