High Courts17 Jun 1985
K.M. Nagamallappa Vs B.J. Lalitha and Another
Karnataka High Court · (1985) ILR (Kar) 2283 : (1985) 2 KarLJ 268
Criminal Procedure Code, 1973 (CrPC) — Section 125, 392 (2), 397, 401, 482
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,095 of 2,387
High Courts17 Jun 1985
N. Chandrika Vs Chairman, Selection Committee
Karnataka High Court · (1987) ILR (Kar) 998
Constitution of India, 1950 — Article 14, 15, 16Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 10 (1) (c)
High Courts14 Jun 1985
Sampath Raj Vs Regional Transport Officer
Karnataka High Court · (1985) ILR (Kar) 3481
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3, 3 (1), 4
High Courts14 Jun 1985
D. Venkatesan Vs P. Lalitha
Karnataka High Court · (1985) ILR (Kar) 2611
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126 (1), 128
High Courts14 Jun 1985Dismissed
Mohamed Haneef Vs Thirthahalli Police
Karnataka High Court · (1985) ILR (Kar) 2793
Karnataka Civil Services Rules, 1958 — Rule 213, 214Penal Code, 1860 (IPC) — Section 408, 409, 482
High Courts14 Jun 1985Allowed
Kishenlal Vs Gissoolal
Karnataka High Court · (1985) ILR (Kar) 2943
Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 75 (1)
High Courts13 Jun 1985Allowed
Gangadhara Setty Vs Thirukappa Setty
Karnataka High Court · (1985) ILR (Kar) 2653
Karnataka Rent Control Act, 1961 — Section 21 (1) (p)
High Courts11 Jun 1985Dismissed
Keshawa Trading Co. Vs Commissioner of Commercial Taxes
Karnataka High Court · (1985) ILR (Kar) 2132 : (1985) 2 KarLJ 172
Karnataka Sales Tax Act, 1957 — Section 20, 22 A (1), 22 A (2)
High Courts11 Jun 1985
Keshawa Trading Company and Others Vs Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (1986) 62 STC 102
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 20, 22 A (1), 22 A (2), 6
High Courts11 Jun 1985
Commissioner of Income Tax Vs Karnataka Bank Ltd.
Karnataka High Court · (1986) 50 CTR 17 : (1986) 157 ITR 512 : (1985) 23 TAXMAN 565
High Courts11 Jun 1985Dismissed
Chondana Gopala Vs Chondana Monnappa
Karnataka High Court · (1986) ILR (Kar) 994
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, 100
High Courts09 Jun 1985Dismissed
Shama Iyengar Vs Mysore Sugar Company Ltd.
Karnataka High Court · (1985) ILR (Kar) 4161
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12
High Courts07 Jun 1985
Siddabasappa Vs Anjaneyalu
Karnataka High Court · (1985) ILR (Kar) 2886
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (f)
High Courts07 Jun 1985
Union of India and Others Vs I.T.C. Limited and Another
Karnataka High Court · (1986) 10 ECC 17 : (1985) 5 ECR 2013 : (1985) 21 ELT 655
Central Excise Rules, 1944 — Rule 11, 173JConstitution of India, 1950 — Article 133, 134A, 226
High Courts06 Jun 1985
Barikara Narasayya Vs Basavana Gowd
Karnataka High Court · (1985) ILR (Kar) 2937 : (1985) 2 KarLJ 274
Civil Procedure Code, 1908 (CPC) — Section 20, 20 (c)
High Courts06 Jun 1985
Narayana Vs Deputy Commissioner for Transport
Karnataka High Court · (1985) ILR (Kar) 4144
Constitution of India, 1950 — Article 226, 227
High Courts06 Jun 1985
Laxmidevi and Others Vs The Firm of Prakash and Co. and Another
Karnataka High Court · AIR 1987 Kar 32 : (1985) ILR (Kar) 3087
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63
High Courts06 Jun 1985
Lakshminarayana Vs Mithalal
Karnataka High Court · (1985) 2 KarLJ 296
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts06 Jun 1985
R. Joseph Vs R. Aralappa
Karnataka High Court · (1987) ILR (Kar) 1225
Succession Act, 1925 — Section 276, 59, 63
High Courts06 Jun 1985Allowed
Sathyanarayana Trading Co. Vs Union of India (UOI)
Karnataka High Court · (1985) ILR (Kar) 4185
Railways Act, 1890 — Section 73