High Courts28 May 1985
Manjunatha Ramachandra Kamath Vs H.N. Kamath
Karnataka High Court · (1985) ILR (Kar) 2333
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,097 of 2,387
High Courts28 May 1985
R.V. Sundaram Vs The State of Karnataka and Another
Karnataka High Court · (1986) 61 STC 128
Karnataka Sales Tax Act, 1957 — Section 2 (1) (a), 22 A, 24
High Courts28 May 1985
Hutchamma Vs Meligowda @ Chikkahydegowda
Karnataka High Court · (1985) ILR (Kar) 3264
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Mysore Hindu Women Right to Property Act, 1933 — Section 16, 18
High Courts27 May 1985
Corporation of the City of Bangalore Vs Andanappa
Karnataka High Court · AIR 1986 Kar 231 : (1985) ILR (Kar) 2104 : (1985) 2 KarLJ 202
Karnataka Municipal Corporations Act, 1976 — Section 343
High Courts27 May 1985
T.S. Kotagi Vs Tahsildar, Gadag and Others
Karnataka High Court · AIR 1985 Kar 265
Contract Act, 1872 — Section 172, 173, 176Karnataka Debt Relief Act, 1976 — Section 4, 4 (f), 7
High Courts27 May 1985
Rudre Gowda Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3106 : (1986) 1 LLJ 448
Constitution of India, 1950 — Article 14, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 8
High Courts27 May 1985Allowed
Ameer Jan Vs Town Municipal Council
Karnataka High Court · (1987) ILR (Kar) 708
Karnataka Municipalities Act, 1964 — Section 303, 306, 322
High Courts27 May 1985Allowed
P.B. Rai Vs Reza Jalali
Karnataka High Court · (1985) ILR (Kar) 2385 : (1985) 2 KarLJ 457
Mysore Court-fees and Suits Valuation Act, 1958 — Section 66
High Courts13 May 1985
Rajamallaiah Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1802 : (1985) 2 KarLJ 541
Constitution of India, 1950 — Article 14, 229Karnataka Excise Act, 1965 — Section 21
High Courts26 Apr 1985Allowed
M. P. Jayaraj Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1460
Constitution of India, 1950 — Article 14, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 428, 432
High Courts25 Apr 1985
Khalimulla Khan Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1641
Constitution of India, 1950 — Article 19 (1) (g), 226Essential Commodities Act, 1955 — Section 3 (2), 3 (2) (d)
High Courts19 Apr 1985
State of Karnataka Vs Annegowda by LRs.
Karnataka High Court · (1985) ILR (Kar) 2121 : (1985) 2 KarLJ 67
Limitation Act, 1963 — Section 5
High Courts19 Apr 1985
D.A. Graham and N.G.F. Graham Vs Commissioner of Income Tax and Others
Karnataka High Court · (1986) 51 CTR 133 : (1985) ILR (Kar) 2143 : (1985) 154 ITR 879
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256 (1), 45, 48, 53, 54
High Courts19 Apr 1985
I.T.C. Limited Vs Government of Karnataka and Others
Karnataka High Court · (1985) 51 FLR 1 : (1985) 2 KarLJ 74 : (1985) 2 LLJ 430
Industrial Disputes Act, 1947 — Section 10 (1), 10 A, 33, 33 (2) (b)
High Courts19 Apr 1985
Sobhana Kumar S. and Others Vs The Mangalore University and Others
Karnataka High Court · AIR 1985 Kar 223
Advocates Act, 1961 — Section 49, 49 (1) (af), 7 (1) (h)Karnataka State Universities Act, 1976 — Section 27, 39, 57
High Courts19 Apr 1985
National Products Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 57 : (1987) 163 ITR 632 : (1986) 26 TAXMAN 755
Income Tax Act, 1961 — Section 256 (1), 45, 48, 51, 53
High Courts19 Apr 1985
G.B. Ramesh and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1985 Kar 237 : (1985) ILR (Kar) 2096 : (1985) 2 KarLJ 241
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 3 (1), 3 (g), 3 (g) (i), 31Motor Vehicles Act, 1988 — Section 2, 63, 63 (6), 68
High Courts18 Apr 1985
Arvind Motors and Another Vs The State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2675 : (1985) 59 STC 337
Kerala General Sales Tax Act, 1963 — Section 2, 21 (2), 22, 3
High Courts18 Apr 1985Dismissed
Amareshappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2092 : (1985) 2 KarLJ 228
Karnataka Irrigation Act, 1965 — Section 15 (1), 15 (2), 16 (1)
High Courts17 Apr 1985Allowed
N.R. Somashakar Vs Secretary, R.T.A.
Karnataka High Court · (1985) ILR (Kar) 3609
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 63, 63 (6)