High Courts18 Sept 1984
United India Fire and General Insurance Co. Ltd. Vs U.E. Prasad and Others
Karnataka High Court · (1985) ACJ 280 : (1986) 60 CompCas 409
Motor Vehicles Act, 1939 — Section 2 (15)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,113 of 2,387
High Courts18 Sept 1984Dismissed
Guruvappa and Another Vs Manjappu Hengsu and Others
Karnataka High Court · (1985) ILR (Kar) 386 : (1985) 1 KarLJ 51
Karnataka Land Reforms Act, 1961 — Section 112 (b), 2 (17), 2 (34)
High Courts18 Sept 1984Dismissed
S.T. Krishnappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 920 : (1985) 1 KarLJ 142
Constitution of India, 1950 — Article 226, 227Karnataka Land Revenue Act, 1964 — Section 10 (2)Mysore Religious and Charitable Institutions Regulation, 1927 — Regulation 5, 6
High Courts18 Sept 1984Allowed
Rayappa Thimmappa Hulekal Vs Annapurnabai
Karnataka High Court · (1985) ILR (Kar) 585 : (1985) 1 KarLJ 194
Karnataka Debt Relief Act, 1976 — Section 3 (c), 3 (d), 4
High Courts18 Sept 1984
Regional Director, E.S.I. Corporation Vs Fibre Mangalore (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 390 : (1986) 1 LLJ 216
Employees State Insurance Act, 1948 — Section 2 (22), 2 (9)
High Courts14 Sept 1984
Chief Controlling Revenue Authority Vs M.V. Chandrashekhar and Others
Karnataka High Court · AIR 1985 Kar 61 : (1984) ILR (Kar) 1003 : (1985) 1 KarLJ 99
Karnataka Stamp Act, 1957 — Section 2 (1) (a), 54 (1)Transfer of Property Act, 1882 — Section 105
High Courts14 Sept 1984
Shivagnanam Vs Ramalal Manickchand Jain and Another
Karnataka High Court · AIR 1985 Kar 122 : (1985) 1 KarLJ 151
Civil Procedure Code, 1908 (CPC) — Section 60 (h)
High Courts14 Sept 1984Dismissed
Shivagnanam Vs Ramalal Manickchand Jain
Karnataka High Court · (1985) ILR (Kar) 322
Civil Procedure Code, 1908 (CPC) — Section 60 (h)
High Courts14 Sept 1984
Commissioner of Wealth Tax, Karnataka-I Vs K.N. Nagabhushana Setty (HUF)
Karnataka High Court · (1985) 47 CTR 150 : (1985) ILR (Kar) 329 : (1985) 156 ITR 484 : (1985) 20 TAXMAN 428
Wealth Tax Act, 1957 — Section 27 (1), 7
High Courts14 Sept 1984
M/s S.P. Kamat and A.B. Kamat Vs The Regional Provident Fund Commissioner in Karnataka and Others
Karnataka High Court · (1985) 1 KarLJ 27
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts13 Sept 1984Allowed
Syndicate Bank Vs Mahadevappa
Karnataka High Court · (1985) ILR (Kar) 530
Civil Procedure Code, 1908 (CPC) — Section 37, 38, 39
High Courts13 Sept 1984
Commissioner of Income Tax, Karnataka (Central) Vs Khoday Eswarsa and Sons
Karnataka High Court · (1985) 46 CTR 96 : (1985) ILR (Kar) 1312 : (1985) 152 ITR 423 : (1985) 20 TAXMAN 394
Income Tax Act, 1961 — Section 256 (1), 30, 32, 35, 40 (b)
High Courts13 Sept 1984
Syndicate Bank, Bangalore Vs Mahadevappa Basappa Kuppalur and Another
Karnataka High Court · AIR 1985 Kar 85 : (1985) 1 KarLJ 48
Civil Procedure Code, 1908 (CPC) — Section 37, 38
High Courts12 Sept 1984
Hotel Sanman and Others Vs State of Karnataka and Others
Karnataka High Court · (1985) 29 KarLJ 104
Constitution (Forty-Sixth Amendment) Act, 1982 — Section 6
High Courts10 Sept 1984
Sulochana Vs Karnataka State Warehousing Corpn. and Another
Karnataka High Court · (1985) 2 KarLJ 155
Industrial Disputes Act, 1947 — Section 25(R)
High Courts10 Sept 1984
Dr. T.M.A. Pai Foundation Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1056
Constitution of India, 1950 — Article 14, 19 (1) (g), 30Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 3, 4 (1), 5 (1), 5 (4), 5 (5)
High Courts10 Sept 1984
K.S. Ramakrishan Setty Vs Clarin Fisheries P. Ltd. and Others
Karnataka High Court · (1986) 59 CompCas 508
Companies Act, 1956 — Section 433 (e), 433 (f), 439 (1) (b)
High Courts10 Sept 1984Dismissed
Ramakrishna Setty Vs Clarian Fisheries (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 1102
Companies Act, 1956 — Section 433 (e), 433 (f), 439 (1) (b), 446
High Courts06 Sept 1984Dismissed
Maharashtra Apex Corporation Ltd. Vs Poovappa and Another
Karnataka High Court · (1985) ILR (Kar) 255
Contract Act, 1872 — Section 135, 140, 141
High Courts06 Sept 1984
C. Munichowdappa Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 858 : (1985) 1 KarLJ 110 : (1985) 1 LLJ 356
Industrial Disputes Act, 1947 — Section 10, 12, 12 (4), 12 (5), 2 (k)