High Courts20 Oct 1983
Commissioner of Income Tax, Karnataka Vs R. Giridhar
Karnataka High Court · (1984) 43 CTR 253 : (1984) 145 ITR 246 : (1984) 17 TAXMAN 20 : (1984) 17 TAXMAN 120
Income Tax Act, 1961 — Section 143 (3), 256 (1), 292 B
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 4 of 17
High Courts20 Oct 1983
Basettiyavar Company Vs Commercial Tax Officer, Haveri
Karnataka High Court · (1983) 2 KarLJ 514 : (1984) 57 STC 193
Karnataka Sales Tax Act, 1957 — Section 13, 13 (3), 13 (3) (b), 38, 39
High Courts20 Oct 1983
K. Premananda Shetty Vs State of Karnataka
Karnataka High Court · (1984) 28 KarLJ 43
High Courts19 Oct 1983
L.R. Naidu Vs State of Karnataka
Karnataka High Court · (1984) 1 KarLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438 (1)Penal Code, 1860 (IPC) — Section 420
High Courts19 Oct 1983
Commissioner of Income Tax, Karnataka-I Vs Lakshmi Talkies
Karnataka High Court · (1984) 39 CTR 169 : (1984) 145 ITR 191 : (1984) 16 TAXMAN 380
Income Tax Act, 1961 — Section 184 (4), 184 (5), 256 (1)Stamp Act, 1899 — Section 35, 36, 41
High Courts19 Oct 1983
Mohammed Hayath Vs Adinarayana Associates.
Karnataka High Court · (1984) 1 KarLJ 113
Karnataka Rent Control Act, 1961 — Section 1(4)
High Courts18 Oct 1983Allowed
Manjunatha Rao Vs Rukminiyamma
Karnataka High Court · (1986) ILR (Kar) 327
Limitation Act, 1963 — Section 5
High Courts05 Oct 1983
Asgar Hussain and Others Vs University of Bangalore
Karnataka High Court · (1984) 1 KarLJ 579
Constitution of India, 1950 — Article 15(4)
High Courts05 Oct 1983
Commissioner of Income Tax, Karnataka Vs Master Raghuveer Trust
Karnataka High Court · (1984) 40 CTR 163 : (1985) 151 ITR 368 : (1984) 16 TAXMAN 406
Companies Act, 1956 — Section 394Income Tax Act, 1961 — Section 2 (47), 256 (1), 47 (vii), 53
High Courts05 Oct 1983
Commissioner of Income Tax, Karnataka-I Vs Bangalore Turf Club Benevolent Fund
Karnataka High Court · (1984) 38 CTR 235 : (1984) 145 ITR 323 : (1984) 16 TAXMAN 357
Income Tax Act, 1961 — Section 2 (31), 256 (1), 4
High Courts05 Oct 1983
Syed Noor Fathima Vs Selection Committee
Karnataka High Court · (1984) 1 KarLJ 19
Constitution of India, 1950 — Article 15(4)
High Courts04 Oct 1983
A.V. Kandaswamy Vs Special Dy. Commissioner.
Karnataka High Court · (1984) 1 KarLJ 131
Karnataka Rent Control Act, 1961 — Section 12
High Courts03 Oct 1983
State of Karnataka and Others Vs M.V. Chandrashekharamurthy and Others
Karnataka High Court · (1984) 2 KarLJ 48
Motor Vehicles Act, 1939 — Section 68e
High Courts30 Sept 1983
Rudolph Fernandes Vs Deputy Commissioner, Mangalore
Karnataka High Court · AIR 1984 Kar 106 : (1984) 1 KarLJ 200
Essential Commodities Act, 1955 — Section 3, 6 A, 6 B
High Courts29 Sept 1983
Binny Ltd. Vs The Collector of Central Excise
Karnataka High Court · AIR 1985 Kar 50
Companies Act, 1956 — Section 394 (2)Cotton Cess Act, 1923 — Section 2 (a)
High Courts29 Sept 1983
Binny Ltd. Vs Collector of Central Excise and Another
Karnataka High Court · (1984) 16 ELT 52
Companies Act, 1956 — Section 394 (2)Cotton Cess Act, 1923 — Section 3, 4General Clauses Act, 1897 — Section 6
High Courts27 Sept 1983
M/s. Jyothi Home Industries and Others Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 394
Constitution of India, 1950 — Article 226
High Courts27 Sept 1983
M/s. Jyothi Home Industries and Others. Vs State of Karnataka and Others
Karnataka High Court · (1984) 28 KarLJ 77
Constitution of India, 1950 — Article 226
High Courts23 Sept 1983
All India I.T.D.C. Employees'' Union Vs Hotel Ashok and Another
Karnataka High Court · (1984) 1 KarLJ 99
Employees State Insurance Act, 1948 — Section 2(12)
High Courts23 Sept 1983
Management of Hotel Ashok Vs Presiding Officer, Industrial Tribunal
Karnataka High Court · (1984) 1 KarLJ 530