High Courts30 Aug 1983
Canara Bank Vs B. Seshagiri Prabhu and Others
Karnataka High Court · (1984) 1 KarLJ 121
Civil Procedure Code, 1908 (CPC) — Section 35
COURT ARCHIVE
Karnataka High Court judgments, 1983
325 judgments · page 6 of 17
High Courts30 Aug 1983
Raja Hussain Vs Gaviappa and Others
Karnataka High Court · AIR 1984 Kar 108 : (1984) 1 KarLJ 47
Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113
High Courts29 Aug 1983
New India Assurance Co. and Others Vs H. Siddalinga Naik and Others
Karnataka High Court · (1984) 2 ACC 528
Motor Vehicles Act, 1988 — Section 102Succession Act, 1925 — Section 306
High Courts29 Aug 1983
Syndicate Bank Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1984) 39 CTR 186 : (1984) 150 ITR 198 : (1984) 16 TAXMAN 363
Income Tax Act, 1961 — Section 256 (1)263, 33 (6)
High Courts29 Aug 1983
New India Assurance Co. Ltd. Vs H. Siddalinganakia and Others
Karnataka High Court · (1984) ILR (Kar) 706
Motor Vehicles Act, 1939 — Section 102Succession Act, 1925 — Section 306
High Courts29 Aug 1983
Manchaiah Vs Director of Medical Edn.
Karnataka High Court · (1983) 2 KarLJ 531
High Courts29 Aug 1983
The New India Assurance Co. Ltd. Vs H. Siddalinga Naika and Others
Karnataka High Court · (1985) ACJ 89 : AIR 1984 Kar 228 : (1986) 59 CompCas 850
Motor Vehicles Act, 1939 — Section 102Succession Act, 1925 — Section 306
High Courts29 Aug 1983
Commissioner of Income Tax, Karnataka Vs Insotex (Private) Limited
Karnataka High Court · (1984) 39 CTR 172 : (1984) 150 ITR 195 : (1984) 16 TAXMAN 353
Income Tax Act, 1961 — Section 256 (1), 36 (1) (iii)
High Courts26 Aug 1983
Commissioner of Income Tax, Karnataka-I Vs Society of the Sisters of St. Anne
Karnataka High Court · (1984) 39 CTR 9 : (1984) 146 ITR 28 : (1984) 16 TAXMAN 400
Income Tax Act, 1961 — Section 11 (1), 11 (1) (a), 11 (4), 256 (1)
High Courts26 Aug 1983
Commissioner of Income Tax, Karnataka-I Vs Academy of General Education, Manipal
Karnataka High Court · (1984) 38 CTR 239 : (1984) 150 ITR 135 : (1984) 16 TAXMAN 418
Income Tax Act, 1961 — Section 10 (20), 10 (22), 11, 256 (1)
High Courts25 Aug 1983
Meenakshi and etc. Vs State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1984 Kar 221
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47 (3), 57 (8)
High Courts25 Aug 1983
S. Muniyappa Vs H.L. Narasimhaiah and Others
Karnataka High Court · (1984) 1 ACC 85 : (1984) ACJ 299 : AIR 1984 Kar 63 : (1984) 1 KarLJ 41
Motor Vehicles Act, 1939 — Section 110 A, 120Succession Act, 1925 — Section 306
High Courts25 Aug 1983
Gajanand Motor Transport Co. and Another Vs State Transport Appellate Tribunal and Others
Karnataka High Court · (1984) 2 ACC 531
Motor Vehicles Act, 1939 — Section 47 (3), 57 (8)
High Courts25 Aug 1983
Narasing Gopalrao Desai Vs The Land Tribunal, Khanapur and Others
Karnataka High Court · AIR 1984 Kar 69 : (1984) 1 KarLJ 360
Karnataka Land Reforms Act, 1961 — Section 15, 15 (6), 18 (2), 44, 48 A
High Courts24 Aug 1983
Narasing Gopalrao Desai Vs Land Tribunal, Khanapur
Karnataka High Court · (1984) 1 KarLJ 387
Karnataka Land Reforms Act, 1961 — Section 5
High Courts24 Aug 1983Allowed
B. Ganapathy Bhandarkar Vs Regional Provident Fund Commissioner
Karnataka High Court · (1994) 3 LLJ 1193
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 16 (1) (b)
High Courts23 Aug 1983
Hafijabi Vs State of Karnataka and Another
Karnataka High Court · (1984) 1 KarLJ 268
Karnataka Land Reforms Act, 1961 — Section 5
High Courts23 Aug 1983
K.R. Prabhakar Vs P.R. Srinivasalu
Karnataka High Court · (1984) 1 KarLJ 448
Constitution of India, 1950 — Article 226
High Courts23 Aug 1983
Mallikarjunayya and Others Vs State of Karnataka.
Karnataka High Court · (1984) 1 KarLJ 89
High Courts19 Aug 1983
Fazaul Rahiman and Others Vs State of Karnataka
Karnataka High Court · (1983) 08 KAR CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 190 (1)Karnataka Forest Act, 1963 — Section 62, 65, 70, 82, 86