High Courts02 Apr 1985Dismissed
Kempamma Vs Sha Devichand Misrimal and Co.
Karnataka High Court · (1985) ILR (Kar) 2426 : (1985) 2 KarLJ 180
Karnataka Debt Relief Act, 1976 — Section 2 (c) (vi), 3 (b), 8 (h), 9
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,099 of 2,387
High Courts02 Apr 1985
Doddarajappa Vs Venkoba Rao
Karnataka High Court · AIR 1986 Kar 70 : (1985) ILR (Kar) 2109
Contract Act, 1872 — Section 226
High Courts02 Apr 1985Allowed
Muniswamy Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3180
Criminal Procedure Code, 1973 (CrPC) — Section 167, 439General Clauses Act, 1897 — Section 10
High Courts02 Apr 1985
Shivaji Vs State of Karnataka
Karnataka High Court · (1985) 5 ECC 125 : (1995) 76 ELT 262 : (1985) ILR (Kar) 1455 : (1985) 2 KarLJ 101
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Constitution of India, 1950 — Article 20, 21Customs Act, 1962 — Section 123, 123 (1), 123 (2)
High Courts02 Apr 1985
Canara Workshops Vs Presiding Officer
Karnataka High Court · (1985) ILR (Kar) 2846 : (1986) 1 LLJ 181
Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 (3), 33 A
High Courts01 Apr 1985Dismissed
Karnataka Roller Flour Mills Vs Director of Food and Civil Supplies
Karnataka High Court · (1986) ILR (Kar) 1505
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3 (1), 3 (2) (c), 6
High Courts01 Apr 1985
Inspecting Assistant Commissioner (Acquisition Range) Vs K.B. Nagarala Assistant Commissioner (Acquisition Range) Vs Chunilal Compound Tenants'' Association
Karnataka High Court · (1987) 59 CTR 91 : (1986) 162 ITR 170 : (1987) 33 TAXMAN 409
Income Tax Act, 1961 — Section 269 F (6), 269 G, 269 H, 269 I
High Courts30 Mar 1985
Shivaputrappa Channappa Mungoli and Another Vs Agricultural Income Tax Officer and Others
Karnataka High Court · (1985) ILR (Kar) 3014 : (1986) 160 ITR 123
Constitution of India, 1950 — Article 226Mysore Agricultural Income Tax Act, 1957 — Section 18 (1), 18 (2), 19 (4), 35, 35 (1)
High Courts29 Mar 1985
C.J. Shekharappa Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 2775 : (1985) 2 KarLJ 111
Karnataka Land Reforms Act, 1961 — Section 66, 67, 67 (1), 67 (2), 73 (1)
High Courts29 Mar 1985Allowed
Shivalingaiah Vs Ananda Social and Educational Trust
Karnataka High Court · (1985) ILR (Kar) 1950 : (1985) 2 KarLJ 206
Trusts Act, 1882 — Section 34, 48
High Courts28 Mar 1985Allowed
Sumitrabai Vs Madhava rao
Karnataka High Court · (1985) ILR (Kar) 1911
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Succession Act, 1925 — Section 63
High Courts27 Mar 1985Dismissed
Sudha Vs Sharadamma
Karnataka High Court · (1985) ILR (Kar) 1483
Specific Relief Act, 1963 — Section 2 (b)
High Courts27 Mar 1985
Dattatraya Vs Srinivasa Bhat Thammanna
Karnataka High Court · (1985) ILR (Kar) 1946
Civil Procedure Code, 1908 (CPC) — Section 11, 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 45
High Courts26 Mar 1985Allowed
Abdul Rahim Vs Syed Abdul Rahaman
Karnataka High Court · (1985) ILR (Kar) 1988 : (1985) 2 KarLJ 238
Karnataka Rent Control Act, 1961 — Section 51
High Courts26 Mar 1985
Srinivasa and Others Vs K.V. Srinivasa Rao
Karnataka High Court · AIR 1986 Kar 9 : (1985) ILR (Kar) 2370 : (1985) 2 KarLJ 169
Succession Act, 1925 — Section 213, 57
High Courts26 Mar 1985
Commissioner of Income Tax Vs J.B. Advani and Company (Mysore) (Private) Ltd.
Karnataka High Court · (1987) 163 ITR 638
Income Tax Act, 1961 — Section 35 (1) (b), 35 (B), 40 A (5), 40 A (5) (A)
High Courts26 Mar 1985Dismissed
Ramasiddappa Vs Director of Survey Settlement and Land Records
Karnataka High Court · (1985) ILR (Kar) 4170 : (1985) 2 KarLJ 225
Karnataka Civil Services (Recruitment to the Ministerial Posts) Rules, 1978 — Rule 14 (2)
High Courts25 Mar 1985
S. Krishna Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 357
Constitution of India, 1950 — Article 14, 16
High Courts25 Mar 1985
Commissioner of Income Tax Vs Hegde and Golay Pvt. Ltd.
Karnataka High Court · (1987) 163 ITR 635
High Courts24 Mar 1985
Commissioner of Income Tax Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (1986) 54 CTR 247
Constitution of India, 1950 — Article 133, 133 (1), 134AIncome Tax Act, 1961 — Section 119, 263, 264