High Courts11 Jul 1985Dismissed
Panchaksharappa Vs Vijayakumar
Karnataka High Court · (1985) ILR (Kar) 2904
Karnataka Rent Control Act, 1961 — Section 18, 29 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,092 of 2,387
High Courts11 Jul 1985
Yallawwa Vs Kenchappa Hanamappa Battur and Others
Karnataka High Court · (1985) 2 KarLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts11 Jul 1985
Jeeva Transport Corporation Ltd. and Others Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · (1985) 2 KarLJ 440
Motor Vehicles Act, 1939 — Section 62(2)
High Courts11 Jul 1985Dismissed
Deepchand Kishanlal Vs Income Tax Officer
Karnataka High Court · (1986) 27 TAXMAN 379
High Courts11 Jul 1985Dismissed
Karnataka Forest Plantations Corpn. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1986) 27 TAXMAN 431
High Courts10 Jul 1985Dismissed
Arjun Vs Zempanna Gangappa Sambanni
Karnataka High Court · (1985) ILR (Kar) 3637
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts10 Jul 1985
A.C. Bhandary Vs V.S.J. Lobo
Karnataka High Court · AIR 1986 Kar 241 : (1986) ILR (Kar) 929
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (c)
High Courts10 Jul 1985
The Hanuman Transport Co. Pvt. Ltd. Vs State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1987 Kar 29 : (1985) 1 KarLJ 139
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1985
Industrial Credit and Development Syndicate Vs B. Suryanarayana Bhat
Karnataka High Court · AIR 1986 Kar 98 : (1986) ILR (Kar) 886
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts10 Jul 1985Allowed
Hanuman Transport Co. (P) Ltd. Vs S.T.A.T.
Karnataka High Court · (1985) ILR (Kar) 4132
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 1985Allowed
Annappa Manjappa Gudigar Vs Amarnath Vishwanath Dhakappa
Karnataka High Court · (1985) ILR (Kar) 2900
Karnataka Rent Control Act, 1961 — Section 50
High Courts10 Jul 1985Allowed
M.M. Ganapathy Vs New Premier Chemical Industries (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 3635 : (1986) 1 KarLJ 312
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51
High Courts09 Jul 1985
Karnataka Electricity Board Vs Assistant Collector of C. Excise
Karnataka High Court · (1985) 6 ECC 30 : (1986) 6 ECR 237 : (1993) 66 ELT 147
Central Excise Act, 1944 — Section 35 FConstitution of India, 1950 — Article 12, 226
High Courts09 Jul 1985
Basavegowda and etc. Vs S. Narayanaswamy (by Lrs.) and Others
Karnataka High Court · AIR 1986 Kar 225 : (1985) ILR (Kar) 3048 : (1985) 2 KarLJ 389
Transfer of Property Act, 1882 — Section 53, 53 (1)
High Courts09 Jul 1985Allowed
State of Karnataka Vs Vishwanatha Rao
Karnataka High Court · (1985) ILR (Kar) 2460
Civil Procedure Code, 1908 (CPC) — Section 100 (5), 2, 9Specific Relief Act, 1963 — Section 34, 35
High Courts08 Jul 1985Dismissed
Ullal Raghuvir Rao Vs Mrs. Savithri Bai
Karnataka High Court · (1986) ILR (Kar) 931
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21
High Courts08 Jul 1985
Balappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3286 : (1985) 2 KarLJ 583
Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts08 Jul 1985
S. Ganeshmal Jain Vs Union of India (UOI)
Karnataka High Court · (1987) ILR (Kar) 804
Constitution of India, 1950 — Article 14, 19 (1) (g), 226
High Courts08 Jul 1985Allowed
Mallikarjunappa Vs Joint Director of Industries and Commerce
Karnataka High Court · (1987) ILR (Kar) 657
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 2 (f), 2 (g), 7Karnataka Public Premises (Eviction of Unauthorized Occupants) Rules, 1980 — Rule 7
High Courts05 Jul 1985Allowed
Jayamahadevaswamy Vs Krishna
Karnataka High Court · (1985) ILR (Kar) 2586
Criminal Procedure Code, 1973 (CrPC) — Section 197