High Courts11 Feb 1985Allowed
Rafi Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1498
Karnataka Motor Vehicles Act, 1988 — Section 21 (2) (aaa), 4, 7Karnataka Motor Vehicles Rules, 1963 — Rule 5 (3) (a)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,104 of 2,387
High Courts08 Feb 1985Dismissed
Bhoruka Textiles Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3710
Bombay Provincial Municipal Corporation Act, 1949 — Section 507Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 3
High Courts08 Feb 1985Dismissed
Channarevanna Vs K.P.S.C.
Karnataka High Court · (1985) ILR (Kar) 2011
Karnataka Recruitment of Gazetted Probationers Rules, 1966 — Rule 4
High Courts08 Feb 1985
Aruna Vs State of Karnataka and Others
Karnataka High Court · AIR 1985 Kar 196 : (1985) ILR (Kar) 3673
Constitution of India, 1950 — Article 15, 15 (4), 16 (4), 29Income Tax Act, 1961 — Section 28, 36, 37
High Courts08 Feb 1985
Ningegowda and Others Vs K.B. Doddegowda and Others
Karnataka High Court · AIR 1986 Kar 90
High Courts08 Feb 1985
R. Siddananjappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2631 : (1985) 1 KarLJ 237
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 18, 27 (l) (i) (a) (vi)
High Courts08 Feb 1985
Narasimhaiah and Others Vs Asst. Commercial Tax Officer-cum-entertainment Tax Officer, Ramanagaram and Others
Karnataka High Court · (1985) 2 KarLJ 152
Karnataka Entertainments Tax (Amendment) Act, 1966 — Section 6B
High Courts07 Feb 1985
Nanjundaradhya Vs Enquiry Authority
Karnataka High Court · (1985) ILR (Kar) 3331
Railway Establishment Code — Rule 153
High Courts05 Feb 1985
M/s Sangeeth Theatre Vs Commissioner, Corporation of the City of B''lore and Others
Karnataka High Court · (1985) 1 KarLJ 396
Karnataka Cinemas (Regulation) Act, 1964 — Section 11
High Courts05 Feb 1985
K.R. Varadaraja Iyengar Vs T. Lakshminarayana Setty
Karnataka High Court · AIR 1985 Kar 245 : (1985) ILR (Kar) 1268 : (1985) 2 KarLJ 89
Registration Act, 1908 — Section 47Specific Relief Act, 1963 — Section 27 (b)Transfer of Property Act, 1882 — Section 40, 42, 58
High Courts04 Feb 1985Dismissed
Krishna Bhat Vs Deputy Registrar of Co-operative Societies
Karnataka High Court · (1987) ILR (Kar) 702 : (1985) 1 KarLJ 326
Karnataka Co-operative Societies Act, 1959 — Section 126 A, 17, 29, 29 C (7)
High Courts04 Feb 1985
Virupaksha Gowda Vs A.N. Patil and Others
Karnataka High Court · AIR 1985 Kar 249 : (1985) 1 KarLJ 339
Constitution of India, 1950 — Article 226, 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 16, 16 (2) (i)
High Courts01 Feb 1985
K.S.R.T.C. Vs R.T.A.
Karnataka High Court · (1985) ILR (Kar) 3311
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 64
High Courts31 Jan 1985Allowed
K.S.R.T.C. Vs R.T.O.
Karnataka High Court · (1985) ILR (Kar) 4139 : (1985) 1 KarLJ 199
Motor Vehicles Act, 1939 — Section 47 (3), 68 B
High Courts31 Jan 1985
Shanmugam Vs Mysore Mineral Ltd.
Karnataka High Court · (1985) ILR (Kar) 3117 : (1986) 1 LLJ 464
Industrial Disputes Act, 1947 — Section 32Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4
High Courts31 Jan 1985
Canara Bank Vs Vasudeva Rao
Karnataka High Court · (1985) ILR (Kar) 2388 : (1986) 1 LLJ 211
Industrial Disputes Act, 1947 — Section 29, 33, 33 (1) (a), 33 A
High Courts31 Jan 1985Dismissed
Mahalinga Shetty Vs Krishnaraj
Karnataka High Court · (1985) ILR (Kar) 2194
Limitation Act, 1908 — Section 148
High Courts30 Jan 1985
Y.D. Nanje Gowda Vs Union of India and Another
Karnataka High Court · (1985) 48 CTR 78 : (1985) ILR (Kar) 955 : (1985) 152 ITR 618
Constitution of India, 1950 — Article 14, 19 (1) (f), 226Finance (Amendment) Act, 1976 — Section 14, 2Income Tax Act, 1961 — Section 3, 64
High Courts30 Jan 1985
Universal Instruments Co. and Others Vs Assistant Commercial Tax Officer (Intelligence), South Zone, Bangalore
Karnataka High Court · (1985) ILR (Kar) 594 : (1985) 59 STC 252
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132 (1), 132 (8)Karnataka Sales Tax Act, 1957 — Section 28, 28 (3)
High Courts30 Jan 1985
S.A. Razack Vs Kuppuswami Pillai by LRs.
Karnataka High Court · (1985) ILR (Kar) 2457
Karnataka Rent Control Act, 1961 — Section 50 (1), 51