High Courts05 Jul 1985Dismissed
Ramesh N. Dixit Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2571
Karnataka Forest Act, 1963 — Section 71 A, 71 A (2), 71 C, 71 D
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,093 of 2,387
High Courts05 Jul 1985Dismissed
A.P. Vilas Vs Karnataka Public Service Commission
Karnataka High Court · (1987) ILR (Kar) 1005
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Jul 1985
M.G. Brothers Vs M.A. Nagaraj
Karnataka High Court · (1985) ILR (Kar) 3474
Karnataka Rent Control Act, 1961 — Section 29, 29 (1)
High Courts04 Jul 1985
Bomma Kom Narayan Naik Vs Bomma Kom Narayan Naik
Karnataka High Court · (1985) ILR (Kar) 4038
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (8), 146 (1)
High Courts03 Jul 1985Dismissed
Aravinda Mallarao Patankar Vs Karigouda Bannappa Gowda
Karnataka High Court · (1985) ILR (Kar) 2897
Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts03 Jul 1985Dismissed
Prime Publicity Vs Union of India (UOI)
Karnataka High Court · (1986) ILR (Kar) 1610
Constitution of India, 1950 — Article 14, 226, 227
High Courts03 Jul 1985
U.N. Sharma Vs Puttegowda and Another
Karnataka High Court · AIR 1986 Kar 99
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 53 A
High Courts03 Jul 1985Dismissed
Sharma Vs Puttegowda
Karnataka High Court · (1986) ILR (Kar) 171
Transfer of Property Act, 1882 — Section 53 A
High Courts03 Jul 1985Dismissed
Prakashrao K. Vaidya Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1606
Constitution of India, 1950 — Article 226, 227
High Courts03 Jul 1985
Mudkappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3275 : (1986) 1 KarLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts03 Jul 1985
Chikkamariamma Vs Dr. Anantharamasingh
Karnataka High Court · (1985) ILR (Kar) 3281
Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Karnataka Rent Control Act, 1961 — Section 43 (5), 43 (6), 51 (a)
High Courts02 Jul 1985
Sadananda Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2813
Criminal Procedure Code, 1973 (CrPC) — Section 446, 446 (1)Penal Code, 1860 (IPC) — Section 279, 338
High Courts02 Jul 1985Dismissed
Sulemankhan Vs Mallappa
Karnataka High Court · (1986) ILR (Kar) 935
Criminal Procedure Code, 1973 (CrPC) — Section 115Karnataka Rent Control Act, 1961 — Section 24 (1)
High Courts02 Jul 1985Dismissed
Gabrel Saver Fernandis Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3113
High Courts28 Jun 1985
Babu Tayappa Appugol Vs Shanta
Karnataka High Court · (1985) ILR (Kar) 4013
Penal Code, 1860 (IPC) — Section 109, 34, 494
High Courts28 Jun 1985
State of Karnataka Vs Nagappa
Karnataka High Court · AIR 1986 Kar 199 : (1985) ILR (Kar) 2374
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3ALimitation Act, 1963 — Section 3, 5
High Courts28 Jun 1985
Sujatha Touring Talkies and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1986 Kar 21 : (1985) ILR (Kar) 2477
Constitution of India, 1950 — Article 14, 19, 19 (1) (g)Karnataka Cinemas (Regulation) Act, 1964 — Section 19 (2) (c)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 107, 90, 96 (5), 96 (5A)
High Courts28 Jun 1985Dismissed
Mahadevappa Irappa Jogur Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3521
Essential Commodities Act, 1955 — Section 10, 10 (1), 11, 7
High Courts27 Jun 1985
Salauddin Vs Bommegowda
Karnataka High Court · (1985) 06 KAR CK 0046
Transfer of Property Act, 1882 — Section 108 (a) (b) (c), 108/
High Courts27 Jun 1985
Special L.A.O. Vs Laxman Radavo Gawada
Karnataka High Court · (1985) ILR (Kar) 2734
Land Acquisition Act, 1894 — Section 18, 23 (2), 28