High Courts12 Oct 1984
J.V. Nazareth Vs Philomina Marie Nazareth and Another
Karnataka High Court · AIR 1985 Kar 135 : (1984) ILR (Kar) 1101
Divorce Act, 1869 — Section 14, 47, 51
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,112 of 2,387
High Courts11 Oct 1984Dismissed
Dakshina Maharashtra Jain Sabha Vs Rabiyabi
Karnataka High Court · (1985) ILR (Kar) 1405 : (1985) 1 KarLJ 57
Karnataka Rent Control Act, 1961 — Section 2 (5), 2 (6), 2 (7), 62
High Courts11 Oct 1984
Ugarmal Nemichand Vs Second Income Tax Officer and Another
Karnataka High Court · (1987) 60 CTR 126 : (1987) 163 ITR 630 : (1986) 26 TAXMAN 469
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 171
High Courts11 Oct 1984
N.S. Dhamankar Vs Cantonment Board, Belgaum
Karnataka High Court · (1985) 1 KarLJ 289 : (1985) 2 LLJ 485
Constitution of India, 1950 — Article 226
High Courts10 Oct 1984
Dhareppa Balappa Gondaj Vs Sub-divisional Magistrate, Jamkhandi.
Karnataka High Court · (1984) 2 KarLJ 444
Criminal Procedure Code, 1973 (CrPC) — Section 133(1)(B)
High Courts10 Oct 1984
Ballal and Padival Tiles Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 752
Income Tax Act, 1961 — Section 185 (1) (b), 256 (1)
High Courts09 Oct 1984
Yeragatti Y.B. Vs Sarvodaya Shikshana Trust.
Karnataka High Court · (1985) 1 KarLJ 130
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10(4)
High Courts09 Oct 1984Allowed
Deputy Commissioner and Court of Wards Vs Ishwari Bai and Others
Karnataka High Court · (1985) ILR (Kar) 1423
Bombay Court of Wards Act, 1905 — Section 28, 31Civil Procedure Code, 1908 (CPC) — Section 100, 2 (11)Karnataka Land Revenue Act, 1964 — Section 39
High Courts09 Oct 1984
Nagarathnamma M.L. Vs S.R. Suryanarayana Rao.
Karnataka High Court · (1985) 1 KarLJ 136
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20
High Courts08 Oct 1984
Sree Vinayaka Enterprises Vs District Magistrate.
Karnataka High Court · (1985) 1 KarLJ 251
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 49
High Courts05 Oct 1984Dismissed
K.S. Shenoy and Co. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 333
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v)Karnataka Sales Tax Rules, 1957 — Rule 6 (4) (ff)
High Courts05 Oct 1984
Motor Industries Co. Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1985) 1 KarLJ 375
Industrial Disputes Act, 1947 — Section 33A
High Courts25 Sept 1984
M.P. Jayaraj Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1013
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts21 Sept 1984
M.G. Kulkarni Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2152 : (1984) 2 KarLJ 341
Constitution of India, 1950 — Article 226Karnataka Stamp Act, 1957 — Section 23, 45 A, 45 A (3)
High Courts21 Sept 1984
Honnayya and Others Vs Karnataka State Road Transport Corporation and Another
Karnataka High Court · (1985) ILR (Kar) 1390 : (1985) 1 KarLJ 314 : (1985) 2 LLJ 487
Industrial Disputes Act, 1947 — Section 25 B, 25 B (1), 25 F
High Courts21 Sept 1984
East West Hotels Ltd. Vs Regional Director E.S.I.C.
Karnataka High Court · (1985) ILR (Kar) 373 : (1985) 1 KarLJ 162 : (1986) 1 LLJ 172
Employees State Insurance Act, 1948 — Section 1 (5), 2 (12), 75 (g)
High Courts20 Sept 1984
R.K. Seth Vs CBCI Society for Medical Education and Another
Karnataka High Court · (1984) ILR (Kar) 1320 : (1985) 1 KarLJ 12 : (1985) 2 LLJ 41
Constitution of India, 1950 — Article 226, 30, 311 (2)
High Courts20 Sept 1984
C.B.C.I. Society Vs University
Karnataka High Court · (1985) ILR (Kar) 855
Constitution of India, 1950 — Article 30, 30 (1)Karnataka State Universities Act, 1976 — Section 53
High Courts19 Sept 1984
Achutha H.S. Vs Chief Engineer (Chakra) and Others
Karnataka High Court · (1985) 2 KarLJ 44 : (1985) 2 LLJ 481
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 10
High Courts18 Sept 1984Allowed
Muddappa Vs Panchaksharaiah
Karnataka High Court · (1985) ILR (Kar) 1230
Karnataka Societies Registration Act, 1960 — Section 11, 11 (2), 11 (3), 15