High Courts26 Jun 1985Dismissed
Noorulla Khan Vs Regional Transport Officer
Karnataka High Court · (1985) ILR (Kar) 2711
Karnataka Motor Vehicles Taxation (Amendment) Act, 1976 — Section 3, 4, 5, 6, 8
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,094 of 2,387
High Courts26 Jun 1985
Management of Samyukta Karnataka Vs M.L. Satyanarayana Rao and Another
Karnataka High Court · (1986) 52 FLR 104 : (1987) ILR (Kar) 40 : (1986) 2 LLJ 72
Industrial Disputes Act, 1947 — Section 10, 10 (1), 2 A
High Courts26 Jun 1985
Palthur Honnur Saheb Vs Bopanna Annapurnamma and Others
Karnataka High Court · AIR 1986 Kar 109 : (1985) ILR (Kar) 3243 : (1986) 1 KarLJ 393
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16 (c)
High Courts25 Jun 1985Allowed
Rajasekharaiah Vs President, Sri Jagadguru Annadaneshwara Samsthan Math
Karnataka High Court · (1985) ILR (Kar) 3080 : (1985) 2 KarLJ 464
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10, 10 (4) (c) (i), 10 (4) (d)
High Courts25 Jun 1985
Fakirappa Bailappa Kambar Vs Kristappa Bailappa Kambar
Karnataka High Court · (1985) ILR (Kar) 3062 : (1985) 2 KarLJ 312
Criminal Procedure Code, 1973 (CrPC) — Section 54
High Courts25 Jun 1985
Binny Limited Vs Presiding Officer, Labour Court and Another
Karnataka High Court · (1985) ILR (Kar) 3128 : (1986) 1 LLJ 237
Employees State Insurance Act, 1948 — Section 37, 73Industrial Disputes Act, 1947 — Section 10 (1), 2 (oo), 25 (B), 31 (2)
High Courts24 Jun 1985
Fakirasa Vs Shekharayya
Karnataka High Court · (1985) ILR (Kar) 2909
Karnataka Rent Control Act, 1961 — Section 21
High Courts24 Jun 1985Dismissed
Rukmini P. Kalburgi Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 154
Constitution of India, 1950 — Article 14, 19 (1) (f)Karnataka Development Boards Act, 1976 — Section 15, 16, 18, 68
High Courts24 Jun 1985Allowed
P.C. Khanapuri Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 829
Karnataka Co Operative Societies Act, 1959 — Section 111 A, 128 A
High Courts21 Jun 1985
S.V. Sequera Vs Nagesh Raghunath Goje
Karnataka High Court · (1985) ILR (Kar) 2877
Karnataka Rent Control Act, 1961 — Section 50
High Courts21 Jun 1985
Ramachandra Aided Higher Primary School Society Vs Joint Director of Public Instructions
Karnataka High Court · (1986) ILR (Kar) 4046
Constitution of India, 1950 — Article 19 (1) (c), 19 (1) (g), 226Karnataka Societies Registration Act, 1960 — Section 27
High Courts21 Jun 1985Dismissed
Bharath Gold Mines Ltd. Vs Kannappa
Karnataka High Court · (1986) ILR (Kar) 4050
Karnataka Rent Control Act, 1961 — Section 14
High Courts21 Jun 1985Dismissed
Kencha Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2819
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts19 Jun 1985
Mir Sanualla Vs Mohammad Ghouse
Karnataka High Court · (1985) ILR (Kar) 2670
Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts19 Jun 1985
Mohammad Zafar Sharief Vs Karnataka University
Karnataka High Court · (1987) ILR (Kar) 1056
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 62, 62 (2)
High Courts18 Jun 1985Dismissed
Managing Director, KSRTC Vs Annappa Vaidya
Karnataka High Court · (1985) ILR (Kar) 2979
Motor Vehicles Act, 1939 — Section 84
High Courts18 Jun 1985
M. Kamalaksha Shetty Vs Mizar Annappa Pai
Karnataka High Court · AIR 1986 Kar 250 : (1985) ILR (Kar) 2882
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21, 50
High Courts18 Jun 1985Dismissed
Thimmappa Vs Kousalya
Karnataka High Court · (1985) ILR (Kar) 2664
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h), 21 (1) (j)
High Courts18 Jun 1985
Venkateswara Minerals, Firm and Another Vs Jugalkishore Chiranjitlal, Firm
Karnataka High Court · AIR 1986 Kar 14 : (1985) ILR (Kar) 2992 : (1985) 2 KarLJ 319
Contract Act, 1872 — Section 4, 63
High Courts17 Jun 1985
Indian Telephone Industries Vs Jayaram Reddy
Karnataka High Court · (1985) ILR (Kar) 2967
Arbitration Act, 1940 — Section 17, 20Limitation Act, 1963 — Section 119 (b)