High Courts21 Feb 1985Dismissed
A. Ekambara Vs K. Leela
Karnataka High Court · (1985) ILR (Kar) 2233 : (1985) 2 KarLJ 246
Karnataka Rent Control Act, 1961 — Section 21
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,103 of 2,387
High Courts21 Feb 1985
S.B. Mamle Desai Vs Controller of Estate Duty and Others
Karnataka High Court · (1985) 48 CTR 264 : (1985) 155 ITR 667 : (1985) 23 TAXMAN 85
Constitution of India, 1950 — Article 14, 226Estate Duty Act, 1953 — Section 50, 64, 64 (7)
High Courts21 Feb 1985Dismissed
Rubbani Rice Mills Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3601
Karnataka Rice Procurement (Levy) Order, 1981 — Section, 3
High Courts20 Feb 1985
Busunur Industries Vs The State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1322 : (1986) 61 STC 123
Karnataka Sales Tax Act, 1957 — Section 21 (1), 22 A, 22 A (1), 22 A (2), 24
High Courts20 Feb 1985Dismissed
Narayan Ishwar Hegde Vs Vigneshwar Venkataraman Bhat
Karnataka High Court · (1985) ILR (Kar) 1749
Karnataka Land Reforms Act, 1961 — Section 21, 44, 44 (2) (g), 45
High Courts20 Feb 1985Allowed
Dr. A. Narayana Rao Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 4103
Karnataka Directorate of Health and Family Welfare Services Recruitment Rules, 1965 — Rule 14, 16 (1)
High Courts19 Feb 1985
Somaiya Sugar Works Vs Union of India and Others
Karnataka High Court · (1986) 10 ECC 27 : (1986) 24 ELT 252 : (1986) 159 ITR 464
Central Excise Rules, 1944 — Rule 10, 12, 173J, 8
High Courts19 Feb 1985
Mineral Miner''s Union Vs Kudremukh Iron Ore Co. Ltd.
Karnataka High Court · (1989) 58 FLR 915 : (1985) ILR (Kar) 2833 : (1986) 1 LLJ 204
Industrial Disputes Act, 1947 — Section 20 (1), 22 (1), 22 (d), 23 (a)Payment of Wages Act, 1936 — Section 15, 9 (2)
High Courts18 Feb 1985Allowed
B.S. Shankar Vs Regional Transport Authority
Karnataka High Court · (1985) ILR (Kar) 2249
Karnataka Motor Vehicles Rules, 1963 — Rule 178 (4) (i)Motor Vehicles Act, 1939 — Section 64 A
High Courts15 Feb 1985Dismissed
Veeraswamy Vs Nil
Karnataka High Court · (1985) ILR (Kar) 2298
Karnataka Rent Control Act, 1961 — Section 21, 21 (1), 50 (1)
High Courts15 Feb 1985
H.C. Bhogegowda Vs District Magistrate, Mandya District, Mandya
Karnataka High Court · AIR 1985 Kar 218
Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Rules, 1971 — Rule 111, 28
High Courts15 Feb 1985Allowed
Parwatewwa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1257
Karnataka Land Reforms Act, 1961 — Section 65, 67 (1) (a), 67 (1) (b)Karnataka Land Reforms Rules, 1974 — Rule 24
High Courts14 Feb 1985Allowed
Nagabhusappa Vs Laxminarayana
Karnataka High Court · (1985) ILR (Kar) 1742
Transfer of Property Act, 1882 — Section 58, 58 (a), 58 (b)
High Courts13 Feb 1985Dismissed
Sadiq Sab Vs Akhilandamma
Karnataka High Court · (1985) ILR (Kar) 1737
Karnataka Rent Control Act, 1961 — Section 21, 21 (1)
High Courts13 Feb 1985
Mariyappa Vs Commissioner of Corporation of City of Bangalore
Karnataka High Court · (1985) 2 KarLJ 87
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts13 Feb 1985
Huchegowda Vs Karnataka Appellate Tribunal
Karnataka High Court · (1985) ILR (Kar) 3696
Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (b)
High Courts13 Feb 1985
Gulam Ali Vs Karnataka Board of Wakfs and Another
Karnataka High Court · AIR 1985 Kar 242 : (1985) ILR (Kar) 3321 : (1985) 1 KarLJ 385
Constitution of India, 1950 — Article 226, 227Waqf Act, 1954 — Section 15, 42, 43 A
High Courts12 Feb 1985Allowed
Pearson Sankaran Vs Director of Technical Education
Karnataka High Court · (1985) ILR (Kar) 3690
Constitution of India, 1950 — Article 14Karnataka Entrance Test for Admission to Certain Professional Courses Rules, 1984 — Rule 5
High Courts12 Feb 1985
Ganapati Santaram Bhosale and Another Vs Ramachandra Subbarao Kulkarni and Others
Karnataka High Court · AIR 1985 Kar 143 : (1985) ILR (Kar) 1115 : (1985) 2 KarLJ 104
Limitation Act, 1963 — Section 109, 60
High Courts12 Feb 1985Allowed
Chikka Kadirappa Vs Erappa and Others
Karnataka High Court · (1985) ILR (Kar) 1634
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule1 (5)