High Courts11 Mar 1985
Verkey and Co. Vs Regional Labour Commissioner
Karnataka High Court · (1985) ILR (Kar) 3359
Minimum Wages Act, 1948 — Section 20 (2), 20 (3)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,101 of 2,387
High Courts11 Mar 1985
Deepchand Kishanlal Vs Commissioner of Income Tax and Another
Karnataka High Court · (1986) 159 ITR 495
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 246, 253, 256, 41 (1)
High Courts11 Mar 1985
Motiram Vs State
Karnataka High Court · (1985) ILR (Kar) 4151 : (1986) 1 KarLJ 308
Rental Housing Scheme (Revised) Rules, 1983 — Rule 10, 6
High Courts08 Mar 1985Allowed
Govindappa Vs Premanand
Karnataka High Court · (1985) ILR (Kar) 2214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95
High Courts08 Mar 1985
ITI, HMT, HAL, BEL and BGML Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1129
Constitution of India, 1950 — Article 136, 14, 19 (1) (f), 19 (f) (g), 226Karnataka Motor Vehicles Taxation Act, 1976 — Section 19, 3 (1)
High Courts08 Mar 1985
Jayanna Vs General Manager K.S.R.T.C.
Karnataka High Court · (1985) ILR (Kar) 3349 : (1986) 1 LLJ 199
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 12
High Courts08 Mar 1985
City Municipal Council, Bijapur Vs State of Karnataka and Others
Karnataka High Court · AIR 1986 Kar 205 : (1985) ILR (Kar) 2625 : (1986) 1 KarLJ 37
Karnataka Municipalities Act, 1964 — Section 322, 72, 72 (1), 72 (2)
High Courts08 Mar 1985
Indian Telephone Industries Limited, Bangalore and Vs State of Karnataka and etc. etc.
Karnataka High Court · AIR 1985 Kar 186 : (1985) 1 KarLJ 407
Constitution of India, 1950 — Article 136, 19, 226, 31 (1)Karnataka Motor Vehicles Taxation (Amendment) Act, 1978 — Section 1, 3
High Courts07 Mar 1985Dismissed
D.M. Madashetty Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2642
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 6 (2)
High Courts07 Mar 1985
M. Devaiah Vs Raja Singh
Karnataka High Court · (1985) ILR (Kar) 1892
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6
High Courts07 Mar 1985
Mukkatira Devaiah and Others Vs M.P. Raja Singh and Others
Karnataka High Court · AIR 1985 Kar 273 : (1985) 2 KarLJ 96
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11B, Order 34 Rule 6
High Courts07 Mar 1985
Executive Engineer P.W.D. Yadgiri Vs Abdul Salam
Karnataka High Court · (1985) ILR (Kar) 1927 : (1986) 1 LLJ 368
Limitation Act, 1908 — Section 102, 120, 7
High Courts07 Mar 1985
K.S. Shivappa Vs State Bank of Mysore and Others
Karnataka High Court · (1988) 63 CompCas 135 : (1985) ILR (Kar) 2040 : (1985) 2 KarLJ 220
Companies Act, 1956 — Section 171, 231, 439, 536, 537 (1)
High Courts07 Mar 1985Allowed
A.V. Muniswamy Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2409
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 38, 38 (i), 42 (2)
High Courts06 Mar 1985Allowed
Dinesh Lal Vs Major B.N. Kakde
Karnataka High Court · (1985) ILR (Kar) 2211
Karnataka Rent Control Act, 1961 — Section 21 B
High Courts06 Mar 1985Dismissed
Ganganarasaiah Vs The Managing Director, K.S.R.T.C.
Karnataka High Court · (1985) ILR (Kar) 2758
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 35, 35 (ii) (a)
High Courts06 Mar 1985Allowed
Umesh Vs Managing Director, KSRTC
Karnataka High Court · (1987) ILR (Kar) 31
Karnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 35, 35 (1), 35 (2)
High Courts06 Mar 1985
Inspecting Assistant Commissioner of Income Tax Vs National Flag Perfumery Works
Karnataka High Court · (1986) 56 CTR 113 : (1986) 159 ITR 737 : (1986) 24 TAXMAN 673
Income Tax Act, 1961 — Section 269 C, 269 D, 269 D (2) (a), 269 G
High Courts06 Mar 1985
Inspecting Assistant Commissioner of Income Tax Vs N. Vajram Setty Inspecting Assistant Commissioner of Income Tax Vs T.V. Viswanatha Gupta Inspecting Assistant Commissioner of Income Tax Vs K.S. Lalithamma
Karnataka High Court · (1986) 56 CTR 154 : (1986) 159 ITR 742 : (1986) 24 TAXMAN 682
Income Tax Act, 1961 — Section 269 C, 269 D, 269 F (6), 269 G
High Courts04 Mar 1985
Inspecting Assistant Commissioner of Income Tax Vs Laxmichand and Lalchand
Karnataka High Court · (1986) 159 ITR 730
Income Tax Act, 1961 — Section 269 C, 269 D, 269 D (1), 269 G