High Courts11 Dec 1984Dismissed
Basha Vs Shaik Hyder
Karnataka High Court · (1985) ILR (Kar) 1093 : (1985) 1 KarLJ 340
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,108 of 2,387
High Courts10 Dec 1984Dismissed
Dharam Rao Vs Shankarappa
Karnataka High Court · (1985) ILR (Kar) 1051
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84
High Courts10 Dec 1984
Chief Marketing Officer Vs Sudhakar Krishnappa Kamath
Karnataka High Court · (1985) ILR (Kar) 508
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 154, 61, 61, 61 (1), 9
High Courts10 Dec 1984
Dharam Rao Vs Shankarappa and Others
Karnataka High Court · AIR 1986 Kar 10 : (1985) 1 KarLJ 245
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 90
High Courts07 Dec 1984Dismissed
Basavaraj Chenna Naik Vs General Manager
Karnataka High Court · (1985) ILR (Kar) 2172 : (1985) 2 KarLJ 371
Criminal Procedure Code, 1973 (CrPC) — Section 397Minimum Wages Act, 1948 — Section 20, 20 (2), 20 (6)
High Courts07 Dec 1984
Sujeeth P.J. Ferrao Vs The University of Mysore and Others
Karnataka High Court · AIR 1985 Kar 250
Karnataka State Universities Act, 1976 — Section 62, 62 (1)
High Courts05 Dec 1984
West Coast Paper Mills Ltd. Vs Collector of Central Excise, Bangalore
Karnataka High Court · (1985) 4 ECC 324 : (1985) ILR (Kar) 644 : (1985) 1 KarLJ 227
Central Excise Act, 1944 — Section 35 GCentral Excise Rules, 1944 — Rule 56A, 56A (2)
High Courts04 Dec 1984
Mac Charles Brothers (Private) Limited and Another Vs The Commercial Tax Officer, X Additional Circle, Bangalore
Karnataka High Court · (1985) ILR (Kar) 3294 : (1986) 63 STC 452
Central Sales Tax Act, 1956 — Section 8 (3) (b)Karnataka Sales Tax Act, 1957 — Section 20Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13, 53
High Courts04 Dec 1984
Employment Officer, Mandya Vs S. Sevarinathan
Karnataka High Court · AIR 1986 Kar 167 : (1985) 1 KarLJ 153
Civil Procedure Code, 1908 (CPC) — Section 2 (14), 2 (2)Succession Act, 1925 — Section 181, 370, 377
High Courts04 Dec 1984
Commissioner of Income Tax Vs M. Ramaiah Reddy
Karnataka High Court · (1986) 56 CTR 121 : (1986) 158 ITR 611 : (1986) 24 TAXMAN 764
Income Tax Act, 1961 — Section 2 (14), 256 (1), 55 (2)
High Courts04 Dec 1984Allowed
Employment Officer Vs Sevarinathan
Karnataka High Court · (1985) ILR (Kar) 317
Civil Procedure Code, 1908 (CPC) — Section 2 (14), 2 (2)Succession Act, 1925 — Section 372, 374, 375 (2)
High Courts04 Dec 1984
Sidramappa Vs Divisional Commissioner, and Others
Karnataka High Court · (1985) 1 KarLJ 235
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 28A
High Courts03 Dec 1984
State of Karnataka Vs Venkatesh and Another
Karnataka High Court · (1985) ILR (Kar) 2272 : (1985) 2 KarLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 6 A, 6 BKarnataka Sugar Dealers Licensing Order, 1962 — Section 3 (1)
High Courts03 Dec 1984
P. Govinda Setty Son and Co. and Another Vs Deputy Commissioner of Commercial Taxes, Bangalore Division, Gandhinagar, Bangalore
Karnataka High Court · (1986) 61 STC 64
Karnataka Sales Tax Act, 1957 — Section 25 A, 6
High Courts03 Dec 1984
Municipal Commissioner Vs Paul Monteiro
Karnataka High Court · (1985) ILR (Kar) 3165 : (1985) 1 KarLJ 291
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 106, 107, 142, 150
High Courts30 Nov 1984
Sadananda Shetty Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 861
Criminal Procedure Code, 1973 (CrPC) — Section 130, 130 (1) (ii), 130 (2), 130 (3)Karnataka Motor Vehicles Rules, 1963 — Rule 106 (1), 181 (2), 54
High Courts30 Nov 1984
State of Karnataka and Another Vs B.V. Thimappa and Others
Karnataka High Court · (1985) 1 KarLJ 300
Karnataka Civil Services (Service and Kannada Language Examinations) Rules, 1974 — Rule 3(3)
High Courts29 Nov 1984Dismissed
B.K. Ajit Kumar Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3573
Capitation Fee Act — Section 10, 14, 6, 8Constitution of India, 1950 — Article 162, 30
High Courts28 Nov 1984Dismissed
Mohankumar and Nanjegowda Vs State
Karnataka High Court · (1985) ILR (Kar) 420
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1), 145 (2)
High Courts28 Nov 1984
Commissioner of Income Tax, Karnataka-I, Bangalore Vs Motor Industries Company Ltd.
Karnataka High Court · (1985) ILR (Kar) 1665 : (1986) 158 ITR 734 : (1985) 23 TAXMAN 261
Income Tax Act, 1961 — Section 256 (1)