High Courts04 Mar 1985
Shivalingaswamy Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1453
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 8 (v)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,102 of 2,387
High Courts01 Mar 1985
Vittalachar. M. Vs Tahsildar, Mangalore and Others
Karnataka High Court · (1985) 1 KarLJ 427
High Courts01 Mar 1985Dismissed
General Manager, KSRTC Vs Vijayalaxmi
Karnataka High Court · (1985) 03 KAR CK 0050
High Courts01 Mar 1985
Syndicate Bank Ltd. Vs Additional Commissioner of Income Tax
Karnataka High Court · (1985) 45 CTR 68 : (1985) 155 ITR 681 : (1986) 29 TAXMAN 32
Income Tax Act, 1961 — Section 2 (14), 256 (1), 41 (2), 55 (2)
High Courts01 Mar 1985
Mysore Plywoods Ltd., Bangalore Vs Assistant Collector of Central Excise, Bangalore and Others
Karnataka High Court · (1985) 5 ECC 76 : (1985) 20 ELT 267
Constitution of India, 1950 — Article 226
High Courts28 Feb 1985
H.P. Krishna Reddy Vs Canara Bank, Bangalore
Karnataka High Court · AIR 1985 Kar 228 : (1985) ILR (Kar) 1277 : (1985) 2 KarLJ 115
Banking (Regulation) Act, 1949 — Section 21 A, 46 (4)
High Courts28 Feb 1985
B.N. Sreeraman Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3147 : (1986) 1 LLJ 166
Constitution of India, 1950 — Article 19, 19 (1) (a), 19 (1) (g)Karnataka Universities Act, 2000 — Section 67
High Courts28 Feb 1985Allowed
Shantha Kumara Swamigalu Vs Spl. Land Acquisition Officer
Karnataka High Court · (1985) ILR (Kar) 1766
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Karnataka Land Acquisition Act, 1961 — Section 31, 32, 33, 34
High Courts27 Feb 1985Allowed
Gopreddy Vs Bhaganna
Karnataka High Court · (1985) ILR (Kar) 2783 : (1985) 2 KarLJ 561
High Courts27 Feb 1985
Subbas Malharirao Kachure, Vasant Malhari Rao Kachure, Shrikant Malharirao Kachure, Kodanpur Gurulingappa Mallikarjunappa and Kodanpur Gurulingappa Channaveerappa Vs Inspecting Assistant Commissioner of Income Tax
Karnataka High Court · (1986) 56 CTR 115 : (1986) 159 ITR 726 : (1986) 26 TAXMAN 407
Income Tax Act, 1961 — Section 269, 269 C, 269 D, 269 D (1), 269 D (2) (a)
High Courts27 Feb 1985
M.L. Suryanarayana Rao Vs Special Tahasildar and Magistrate, Mysore and Others
Karnataka High Court · AIR 1985 Kar 260
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1JKarnataka Debt Relief Act, 1976 — Section 3, 4, 7, 8
High Courts27 Feb 1985
A. Premchand and Others Vs Inspecting Assistant Commissioner of Income Tax and Others Inspecting Assistant Commissioner of Income Tax and Others Vs A. Premchand and Others
Karnataka High Court · (1986) 53 CTR 153 : (1985) ILR (Kar) 1151 : (1985) 153 ITR 774
Income Tax Act, 1961 — Section 269 C, 269 D, 269 D (1), 269 D (2) (a)
High Courts27 Feb 1985Allowed
D.N. Krishnamurthy Vs Union of India (UOI)
Karnataka High Court · (1985) ILR (Kar) 2025 : (1985) 2 KarLJ 566
Constitution of India, 1950 — Article 14
High Courts27 Feb 1985Allowed
Basavanneppa Yellapa Angadi Vs Shivappa Mallappa Hooli
Karnataka High Court · (1985) ILR (Kar) 1761
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10 (2)
High Courts26 Feb 1985
D. Kumar Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1450 : (1985) 1 KarLJ 313
Criminal Procedure Code, 1973 (CrPC) — Section 167 (5)Karnataka Excise Act, 1965 — Section 13 (1), 32
High Courts25 Feb 1985
A.K. Mohideen and Another Vs N.M. Krishna Chettiar and Others
Karnataka High Court · AIR 1985 Kar 240 : (1985) ILR (Kar) 2239 : (1985) 2 KarLJ 367
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts25 Feb 1985Partly Allowed
Y.R. Nagaraju Vs United India Fire and General Insurance Co. Ltd.
Karnataka High Court · (1990) ILR (Kar) 3590
High Courts22 Feb 1985Allowed
Gopalakrishna Narayana Hegde Vs Venkataramana Narayana Bhat
Karnataka High Court · (1985) ILR (Kar) 1756
Karnataka Debt Relief Act, 1980 — Section 3 (e)
High Courts22 Feb 1985Dismissed
Gajanan Shivappa Hegde Vs Nelemav Group Seva Sahakari Sangha
Karnataka High Court · (1985) ILR (Kar) 3685
Karnataka Cooperative Societies Rules, 1960 — Rule 14 (b) (2), 14 (b) (3), 70
High Courts22 Feb 1985Allowed
Devanidhi Thimmakka Vs Dodda Thimmappa
Karnataka High Court · (1985) ILR (Kar) 1759
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Transfer of Property Act, 1882 — Section 6