High Courts02 Dec 1983
Mysore Cements Ltd. Vs State of Karnataka
Karnataka High Court · (1985) 59 STC 193
Karnataka Sales Tax Act, 1957 — Section 12 (1), 12 (3), 12 AKarnataka Sales Tax Rules, 1957 — Rule 18, 21, 21
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 2 of 17
High Courts01 Dec 1983
H.M. Jayappa Vs Prasannappa and Others
Karnataka High Court · (1984) 1 KarLJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 397(1)
High Courts30 Nov 1983
Dr. Thimmegowda Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 486
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14a
High Courts28 Nov 1983
Asia Engineering Co. Vs Life Insurance Corporation of India
Karnataka High Court · AIR 1985 Kar 13 : (1984) 1 KarLJ 458
Arbitration Act, 1940 — Section 20, 8, 9
High Courts28 Nov 1983
K.H. Chayabba Vs State of Karnataka
Karnataka High Court · (1985) 58 STC 329
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 (4)
High Courts25 Nov 1983
Shivalingawwa and Others Vs State of Karnataka
Karnataka High Court · (1984) 1 KarLJ 321
Criminal Procedure Code, 1973 (CrPC) — Section 101
High Courts24 Nov 1983
Hosangadi Shoe and Stationery Dealer Vs State of Karnataka
Karnataka High Court · (1985) 58 STC 158
Karnataka Sales Tax Act, 1957 — Section 21, 3 A, 8Karnataka Sales Tax Rules, 1957 — Rule 25A, 25B, 25B (3)
High Courts24 Nov 1983
Syed Rafiq Ahmed and Another Vs Regional Transport Officer and Others
Karnataka High Court · (1984) 1 KarLJ 281
Karnataka Motor Vehicles Taxation Act, 1957 — Section 4
High Courts23 Nov 1983
India Sugars and Refineries Limited Vs State of Karnataka
Karnataka High Court · (1984) 56 STC 145
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v)
High Courts22 Nov 1983
The State of Karnataka Vs Consolidated Coffee Limited
Karnataka High Court · (1984) 55 STC 363
Karnataka Sales Tax Act, 1957 — Section 2 (1) (f-2), 2 (1) (k) (v)
High Courts21 Nov 1983
The State of Karnataka Vs Dada and Co.
Karnataka High Court · (1984) 55 STC 367
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v)
High Courts18 Nov 1983
Commissioner of Income Tax, Karnataka-I Vs S.K. Nayak
Karnataka High Court · (1984) 41 CTR 301 : (1984) 145 ITR 791 : (1984) 18 TAXMAN 495
Income Tax Act, 1961 — Section 16 (1), 16 (1), 256 (1), 256 (1), 64, 64
High Courts18 Nov 1983
Commissioner of Income Tax, Karnataka Vs R. Ramaiah and Others
Karnataka High Court · (1984) 41 CTR 307 : (1984) 146 ITR 39 : (1984) 17 TAXMAN 164
Income Tax Act, 1961 — Section 2 (13), 256 (1)
High Courts18 Nov 1983
Gangamma and Another Vs Viswanatha J. Salian.
Karnataka High Court · (1984) 1 KarLJ 322
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts17 Nov 1983
N.G.E.F. Limited Vs Commissioner of Income Tax, Karnataka-II, Bangalore
Karnataka High Court · (1984) 43 CTR 91 : (1985) 153 ITR 197 : (1984) 18 TAXMAN 499
Income Tax Act, 1961 — Section 256 (1), 37, 37 (4)
High Courts17 Nov 1983
H.H. Maharajakumari Meenakshideviavaru Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1984) 150 ITR 247 : (1985) 20 TAXMAN 347
Income Tax Act, 1961 — Section 256 (1)
High Courts16 Nov 1983
Velumurugan Stores. Vs Kamadhenu Stores.
Karnataka High Court · (1984) 28 KarLJ 49
Evidence Act, 1872 — Section 162
High Courts15 Nov 1983
Commissioner of Income Tax, Karnataka-II Vs Maithreyi Pai
Karnataka High Court · (1984) 43 CTR 88 : (1985) 152 ITR 247 : (1984) 18 TAXMAN 75
Income Tax Act, 1961 — Section 256 (1), 48, 55, 55 (2), 57
High Courts15 Nov 1983
Commissioner of Income Tax Vs Balaji Commercial Syndicate
Karnataka High Court · (1987) 165 ITR 596
Income Tax Act, 1961 — Section 256 (2), 30, 33, 35, 39
High Courts14 Nov 1983
G.R. Steel and Alloys Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1984) 42 CTR 107 : (1985) 152 ITR 220 : (1984) 17 TAXMAN 29
Income Tax Act, 1961 — Section 144 B, 144 B (4)