High Courts21 Sept 1983
Commissioner of Income Tax Vs Maryam Mirza
Karnataka High Court · (1987) 165 ITR 339
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 5 of 17
High Courts20 Sept 1983
Commissioner of Income Tax Vs Corporation Bank Ltd.
Karnataka High Court · (1987) 60 CTR 162 : (1986) 157 ITR 509 : (1987) 30 TAXMAN 605
Income Tax Act, 1961 — Section 147 (a), 256 (1), 4 (1)
High Courts20 Sept 1983
Malkamma Vs Subhashchandra Reddy and Others
Karnataka High Court · (1986) 59 CompCas 113
Motor Vehicles Act, 1939 — Section 110 (1)
High Courts19 Sept 1983
D.S. Mahadevasa and Co. Vs Commissioner of Income Tax, Karantaka-II
Karnataka High Court · (1984) 38 CTR 243 : (1984) 145 ITR 187 : (1984) 16 TAXMAN 355
Income Tax Act, 1961 — Section 184, 184 (4), 185, 256 (1)
High Courts19 Sept 1983
International Instruments Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1994) 205 ITR 483
Income Tax Act, 1961 — Section 217 (1A), 220 (2), 256 (1), 40 A (5)
High Courts19 Sept 1983Dismissed
Regional Director, ESIC Vs Fibre Bangalore (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 1692
Employees State Insurance Act, 1948 — Section 2 (22), 45, 45 A, 45 A (1)
High Courts16 Sept 1983
Lakshminarayana Adiga. Vs Town Municipal Council, Hiriyur
Karnataka High Court · (1984) 1 KarLJ 36
High Courts16 Sept 1983
C.M. Shivamallappa Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 725
Income Tax Act, 1961 — Section 147 (a), 148, 256 (2)
High Courts15 Sept 1983
Abdul Basheer Vs T. Veeranna
Karnataka High Court · AIR 1984 Kar 84 : (1984) 1 KarLJ 185
Motor Vehicles Act, 1939 — Section 68 D, 68 D (2), 68 D (3), 68 F, 68 F (1C)
High Courts14 Sept 1983
Commissioner of Income Tax, Karnataka Vs International Instruments (P) Ltd.
Karnataka High Court · (1984) 39 CTR 182 : (1983) 144 ITR 936 : (1984) 16 TAXMAN 282
Income Tax Act, 1961 — Section 109, 109 (i), 109 (i) (b), 220 (2), 35
High Courts14 Sept 1983Dismissed
Ryots'' Agricultural Produce Co-operative Society Ltd. Vs Bilal Bibi and Others
Karnataka High Court · (1985) ACJ 814
High Courts09 Sept 1983Allowed
Assistant Commissioner and Land Acquisition Officer, Bagalkot Vs Basappa Ramappa Badardinni and others
Karnataka High Court · AIR 1985 Kar 75
High Courts09 Sept 1983
K. Narayan Rao Vs Bhagyalakshmi
Karnataka High Court · (1983) 09 KAR CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126 (2), 488Hindu Marriage Act, 1955 — Section 9
High Courts07 Sept 1983
Amrut Talkies Vs Second Income Tax Officer
Karnataka High Court · (1984) 150 ITR 386 : (1984) 17 TAXMAN 341
Income Tax Act, 1961 — Section 147 (b), 55 AWealth Tax Act, 1957 — Section 16 A, 17 (1) (b)
High Courts02 Sept 1983
Oriental Fire and General Insurance Co. Ltd. Vs Shivana Gouda and Others
Karnataka High Court · (1984) 2 ACC 522
Motor Vehicles Act, 1988 — Section 95, 95 (a), 95 (b) (i)
High Courts02 Sept 1983
Commissioner of Income Tax, Karnataka (Central) Vs Sree Durga Enterprises
Karnataka High Court · (1984) 38 CTR 249 : (1984) 145 ITR 351 : (1984) 16 TAXMAN 350
Income Tax Act, 1961 — Section 187, 188, 256 (1)
High Courts02 Sept 1983
Oriental Fire and General Insurance Co. Ltd. Vs Shivanagouda and Others
Karnataka High Court · (1984) ACJ 786 : (1990) 68 CompCas 267
Motor Vehicles Act, 1939 — Section 95, 95 (1) (a), 95 (2)
High Courts01 Sept 1983
Sri Channappa Vs Basappa
Karnataka High Court · (1984) 1 KarLJ 204
Criminal Procedure Code, 1973 (CrPC) — Section 340Karnataka High Court Act, 1961 — Section 4
High Courts31 Aug 1983
Mysore Vinyl Industries Vs Assistant Collector of Central Excise, Bangalore and Another
Karnataka High Court · (1984) 15 ELT 322
Central Excise Act, 1944 — Section 6Central Excise Rules, 1944 — Rule 8 (1)
High Courts30 Aug 1983
K. Gurusiddaiah Vs A. Vittal Bhat
Karnataka High Court · AIR 1984 Kar 66
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (h), 21 (1) (i)