High Courts29 Dec 1983
Ramappa Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 1064
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190, 200, 482Penal Code, 1860 (IPC) — Section 323, 325, 451, 506
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 1 of 17
High Courts20 Dec 1983
The Special Land Acqn. Officer Vs Kenchavva.
Karnataka High Court · (1984) 1 KarLJ 433
Land Acquisition Act, 1894 — Section 18
High Courts20 Dec 1983
C.P. Govindarajan and Another Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 328
Karnataka State Servants (Determination of Age) Act, 1974 — Section 5
High Courts20 Dec 1983
The Town Municipal Council Buntwal Vs P. Fernandez
Karnataka High Court · (1984) 1 KarLJ 316
Karnataka Municipalities Act, 1964 — Section 147
High Courts20 Dec 1983
Mahaboobsab Vs Ramachandrappa Narayanappa Kampli
Karnataka High Court · (1984) 1 KarLJ 303
Karnataka Rent Control Act, 1961 — Section 21(4)
High Courts20 Dec 1983
Devaraj Urs and Others Vs Divisional Controller Ksrtc
Karnataka High Court · (1984) 1 KarLJ 380
Karnataka State Road Transport Corporation (Conduct and Discipline) Regulations, 1971 — Regulation 1(2)
High Courts16 Dec 1983
B. Prabhakar and Another Vs Bachima
Karnataka High Court · (1985) 1 ACC 230 : (1984) ACJ 582 : AIR 1984 Kar 225
Motor Vehicles Act, 1939 — Section 110 AAWorkmens Compensation Act, 1923 — Section 3 (5)
High Courts16 Dec 1983
K. Avinashchandra Vs State of Karnataka and Others
Karnataka High Court · (1984) 2 KarLJ 42
Karnataka Civil Services (Service and Kannada Language Examinations) Rules, 1974 — Rule 4
High Courts15 Dec 1983Dismissed
Anjanappa and Co. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1772
Constitution of India, 1950 — Article 14, 19 (1) (g), 47Karnataka Excise Act, 1965 — Section 17 (1), 21
High Courts14 Dec 1983
Jansons Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1984) 41 CTR 3 : (1985) 154 ITR 432 : (1984) 17 TAXMAN 330
Income Tax Act, 1961 — Section 256 (1)Partnership Act, 1932 — Section 14
High Courts14 Dec 1983
Commissioner of Income Tax, Karnataka Vs D. Rajagopal
Karnataka High Court · (1984) 41 CTR 5 : (1985) 154 ITR 375 : (1984) 18 TAXMAN 321
Income Tax Act, 1961 — Section 256 (1), 64 (1) (ii), 65 (1) (ii)
High Courts13 Dec 1983
Annapurna and Others Vs Karnataka State Road Transport and Others
Karnataka High Court · (1984) 2 ACC 268 : (1984) ACJ 238
Employees State Insurance Act, 1948 — Section 2 (8), 51 (c), 61
High Courts13 Dec 1983
D.M. Chinnapapaiah Setty Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1984) 43 CTR 321 : (1985) 154 ITR 318
Income Tax Act, 1961 — Section 132, 148, 256 (1)Voluntary Disclosure of Income and Wealth Act, 1976 — Section 14 (1), 3 (1), 3 (1) (c)
High Courts13 Dec 1983
The National Insurance Co. Ltd. Vs H.N. Rama Prasad and Others
Karnataka High Court · (1985) 1 ACC 38 : (1985) ACJ 864
Motor Vehicles Act, 1988 — Section 96 (2)Workmens Compensation Act, 1923 — Section 95 (1)
High Courts09 Dec 1983
Koshy''s Private Limited Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1985) 43 CTR 175 : (1985) 154 ITR 53 : (1984) 18 TAXMAN 481
Finance Act, 1975 — Section 2 (8) (c)Income Tax Act, 1961 — Section 256 (1), 80 J
High Courts09 Dec 1983
Premier Breweries Ltd. Vs The State of Karnataka
Karnataka High Court · (1984) 56 STC 14
Karnataka Sales Tax Act, 1957 — Section 23 (1)Karnataka Sales Tax Rules, 1957 — Rule 6 (4) (f), 6 (4) (ff)
High Courts07 Dec 1983
Gowrishankara Vs K. Gayathridevi
Karnataka High Court · (1984) 1 KarLJ 443
Hindu Marriage Act, 1955 — Section 9
High Courts07 Dec 1983
Rangappa Srinivasa Prabhu Vs Bhoja and Others
Karnataka High Court · (1984) 1 KarLJ 466
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397Penal Code, 1860 (IPC) — Section 324, 325, 34Probation of Offenders Act, 1958 — Section 4
High Courts07 Dec 1983
Francis Jerone Fernandis Vs Anthony Pedad Cardoza
Karnataka High Court · AIR 1984 Kar 226
Transfer of Property Act, 1882 — Section 106
High Courts06 Dec 1983
M.G. Mahat and Another Vs Shivaputrappa and Another
Karnataka High Court · (1984) ILR (Kar) 266 : (1984) 1 KarLJ 343
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 405, 409