High Courts05 Jun 1985Allowed
S.P. Subhan Vs State and Another
Karnataka High Court · (1985) ILR (Kar) 2443
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 398Penal Code, 1860 (IPC) — Section 499, 500
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,096 of 2,387
High Courts05 Jun 1985Allowed
Sridhara Bhat Vs Prabhavathi Bhat
Karnataka High Court · (1985) ILR (Kar) 3381 : (1985) 2 KarLJ 453
Hindu Marriage Act, 1955 — Section 13 B, 13 B (2)
High Courts05 Jun 1985Dismissed
Antony Angeline Vs B. Vijaya
Karnataka High Court · (1986) ILR (Kar) 1866
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 3, 50
High Courts04 Jun 1985Dismissed
Shiva Rao Vs Cecilia Pereira
Karnataka High Court · (1985) ILR (Kar) 2304 : (1987) 1 KarLJ 182
Karnataka Rent Control Act, 1961 — Section 21
High Courts04 Jun 1985
Tara Bai Vs V.S. Krishnaswamy Rao
Karnataka High Court · AIR 1985 Kar 270 : (1985) ILR (Kar) 2930
Civil Procedure Code, 1908 (CPC) — Order 23 Rule3A, Order 47 Rule 1, 151
High Courts04 Jun 1985
Vittal Pai Vs Sharada Alias Padmavathi and Another
Karnataka High Court · (1985) 2 KarLJ 258
Karnataka Rent Control Act, 1961 — Section 21
High Courts04 Jun 1985
State Government Employees'' Co-operative Housing Society Ltd. Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2425 : (1985) 2 KarLJ 300
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 23, 23 (4), 24
High Courts04 Jun 1985Dismissed
Ramachandra Mayya Vs District Magistrate
Karnataka High Court · (1985) ILR (Kar) 2183
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133 (1) (c), 144, 482. 133 (1) (b)
High Courts03 Jun 1985Dismissed
Ramaiah Vs Narasaiah
Karnataka High Court · (1985) ILR (Kar) 2325
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (a), 29
High Courts03 Jun 1985
Commissioner of Income Tax Vs Bharat Earth Movers Limited
Karnataka High Court · (1986) 51 CTR 393 : (1985) 156 ITR 269
Income Tax Act, 1961 — Section 32, 32 (1) (iv)
High Courts03 Jun 1985
Srikanth Rao Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 2616 : (1985) 2 KarLJ 297 : (1986) 1 LLJ 197
High Courts31 May 1985Dismissed
Swamydas Vs Krishnan
Karnataka High Court · (1985) ILR (Kar) 2367
Karnataka Rent Control Act, 1961 — Section 3
High Courts31 May 1985
Rex Advertisers Vs Corporation of the City of Bangalore
Karnataka High Court · (1986) ILR (Kar) 2323 : (1985) 2 KarLJ 260
Karnataka Municipal Corporations Act, 1976 — Section 135, 138
High Courts30 May 1985
S.N. Ramesh Vs Commercial Tax Officer, Intelligence-III, Bangalore
Karnataka High Court · (1985) ILR (Kar) 3389 : (1987) 64 STC 143
Constitution of India, 1950 — Article 226Karnataka Sales Tax Rules, 1957 — Rule 43 (2)
High Courts30 May 1985Allowed
K.S.R.T.C. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3373 : (1985) 1 KarLJ 430
Karnataka Municipalities Act, 1964 — Section 325 (2)
High Courts29 May 1985Dismissed
Abbubakar Beary Vs Assistant Registrar of Co-operative Societies
Karnataka High Court · (1987) ILR (Kar) 35 : (1986) 1 KarLJ 316
Karnataka Cooperative Societies Rules, 1960 — Rule 38, 38 (2) (5a), 38 (2) (i), 38 (2) (j)
High Courts29 May 1985
Raghavendra P. Mudhol Vs Hanamant R. Kulkarni
Karnataka High Court · AIR 1986 Kar 219 : (1985) ILR (Kar) 2362 : (1985) 2 KarLJ 287
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 3 (ff)
High Courts29 May 1985Allowed
Yusuff Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2804
Essential Commodities Act, 1955 — Section 3, 7
High Courts29 May 1985Dismissed
Ranganayakamma Vs Srinivasa Setty
Karnataka High Court · (1985) ILR (Kar) 2294
Criminal Procedure Code, 1973 (CrPC) — Section 251, 482Penal Code, 1860 (IPC) — Section 109, 166, 167, 198
High Courts28 May 1985
Vijaya N. Vithal Vs M. H. Talageri
Karnataka High Court · (1985) ILR (Kar) 2316
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 11, Order 8 Rule 9