High Courts29 Jan 1985Allowed
Andanoor Shivalingappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 936 : (1985) 1 KarLJ 336
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 3, 3 (1), 50, 50 (1) (c)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,105 of 2,387
High Courts29 Jan 1985Allowed
T.H. Srinivasa Vs Bangalore University
Karnataka High Court · (1985) ILR (Kar) 2763
Evidence Act, 1872 — Section 115
High Courts28 Jan 1985
Draupadibai and Others Vs Narayan Masanu Sutar and Others
Karnataka High Court · AIR 1985 Kar 258 : (2011) 238 CTR 201 : (1985) ILR (Kar) 940 : (1985) 1 KarLJ 298
Arbitration Act, 1940 — Section 42
High Courts25 Jan 1985
Neelavva Vs Kareppa Bapu Bandigani and Another
Karnataka High Court · AIR 1986 Kar 224
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts25 Jan 1985
G.K. Kempegowda Vs Lucinda and Others
Karnataka High Court · AIR 1985 Kar 231 : (1985) ILR (Kar) 1645 : (1985) 2 KarLJ 61
Civil Procedure Code, 1908 (CPC) — Section 35Trusts Act, 1882 — Section 90
High Courts23 Jan 1985
Alembic Glass Industries Limited Vs Union of India and Others
Karnataka High Court · (1986) 10 ECC 281 : (1987) 10 ECR 679 : (1986) 24 ELT 23
Central Excise Act, 1944 — Section 4 (4) (d), 4 (4) (d) (i)Constitution of India, 1950 — Article 226
High Courts23 Jan 1985Dismissed
K. Thammaiah Vs Papanna
Karnataka High Court · (1985) ILR (Kar) 1885 : (1985) 2 KarLJ 120
Specific Relief Act, 1963 — Section 10
High Courts23 Jan 1985
Mohammed Samiullah Vs Commissioner of Commercial Taxes
Karnataka High Court · (1986) 61 STC 121
Constitution of India, 1950 — Article 14, 226Karnataka Sales Tax Act, 1957 — Section 20, 22 A
High Courts23 Jan 1985Allowed
Mysore Stoneware Pipes and Potteries Ltd. Vs Union of India (UOI)
Karnataka High Court · (1987) ILR (Kar) 89
Constitution of India, 1950 — Article 226, 227Mineral Concession Rules, 1960 — Rule 24 28
High Courts22 Jan 1985Dismissed
Bheemanda Devaiah Vs Kanjithanda Karumbaiah
Karnataka High Court · (1985) ILR (Kar) 3073
Mysore Court-fees and Suits Valuation Act, 1958 — Section 7
High Courts21 Jan 1985
Mohamed Samiullah Vs Commissioner of Commercial Taxes
Karnataka High Court · (1985) ILR (Kar) 481 : (1986) 61 STC 107
Constitution of India, 1950 — Article 14Karnataka Sales Tax Act, 1957 — Section 18, 22 A, 24, 4, 40
High Courts18 Jan 1985
Commissioner of Income Tax Vs Bharat Earth Movers Ltd. Bharat Earth Movers Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1985) 47 CTR 244 : (1985) 155 ITR 321 : (1985) 23 TAXMAN 400
Income Tax Act, 1961 — Section 256 (1), 32, 43 (3)
High Courts17 Jan 1985Allowed
Manjulatha Vs Dr. M.L. Narasimham
Karnataka High Court · (1985) ILR (Kar) 1413 : (1985) 1 KarLJ 380
Civil Procedure Code, 1908 (CPC) — Section 21, 23 (3), 24
High Courts17 Jan 1985
D. Ananthakrishna Bhat Vs Special Deputy Commissioner and Competent Authority, Mangalore and Others
Karnataka High Court · AIR 1987 Kar 5
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 8 (1), 9
High Courts16 Jan 1985Dismissed
Amruthrao Vs Viswanath
Karnataka High Court · (1985) ILR (Kar) 3272
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59
High Courts16 Jan 1985
N.P. Siddaiah Vs K. Gopal and Sons
Karnataka High Court · AIR 1985 Kar 175 : (1986) ILR (Kar) 166 : (1985) 1 KarLJ 254
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 8
High Courts15 Jan 1985Allowed
Union of India (UOI) Vs Sripad Shankar Kulkarni
Karnataka High Court · (1985) ILR (Kar) 1630
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 144
High Courts11 Jan 1985
M.N. Doddamani Vs State of Karnataka and Another
Karnataka High Court · (1985) 1 KarLJ 284
High Courts11 Jan 1985
G. Subramanya Reddy and Co. Vs Karnataka Appellate Tribunal, Bangalore and Others
Karnataka High Court · (1985) ILR (Kar) 3419 : (1985) 59 STC 84
Karnataka Sales Tax Act, 1957 — Section 5 (3)Karnataka Sales Tax Rules, 1957 — Rule 26 (9) (a)
High Courts11 Jan 1985
L.S. Jayappa and Another Vs N.S. Shamegowda and Another
Karnataka High Court · (1985) 1 KarLJ 223
Penal Code, 1860 (IPC) — Section 499, 500