COURT ARCHIVE

Karnataka High Court judgments, 1983

325 judgments · page 7 of 17

High Courts19 Aug 1983

Commissioner of Income Tax, Karnataka-II Vs Sheshappa Hegde

Karnataka High Court · (1984) 39 CTR 174 : (1984) 150 ITR 164 : (1984) 16 TAXMAN 331

Income Tax Act, 1961 — Section 41, 41 (2)Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 6

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High Courts19 Aug 1983

Sankaranarayana Construction Co. Vs Commissioner of Income Tax

Karnataka High Court · (1984) 38 CTR 252 : (1984) 145 ITR 467 : (1984) 16 TAXMAN 270

Income Tax Act, 1961 — Section 182 (2), 256 (1), 32 (2), 70, 72

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High Courts18 Aug 1983

B.K.D. Alloy P. Ltd. Vs Pavi Electrical Industries P. Ltd. and Another

Karnataka High Court · (1983) 2 KarLJ 489

Arbitration Act, 1940 — Section 8Contract Act, 1872 — Section 56

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High Courts17 Aug 1983

Yeddula Ramanna and Another Vs State of Karnataka and Others

Karnataka High Court · (1984) 1 KarLJ 463

Karnataka Land Revenue Rules, 1966 — Rule 102A

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High Courts17 Aug 1983

Sadashivaswamy and Another Vs Basavaraju and Others

Karnataka High Court · (1984) 1 KarLJ 375

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High Courts17 Aug 1983

State of Karnataka Vs Hindustan Construction Co. Ltd.

Karnataka High Court · AIR 1984 Kar 95 : (1984) 1 KarLJ 9

Arbitration Act, 1940 — Section 30, 33

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High Courts11 Aug 1983

Gurappa Basappa Dalal and Others Vs Modinsab Maliksab Bagwan

Karnataka High Court · (1984) 1 KarLJ 33

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 149, 379, 447, 504

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High Courts11 Aug 1983

Abdul Rasheed Vs Syed Mohamed

Karnataka High Court · (1983) 2 KarLJ 525

Karnataka Rent Control Act, 1961 — Section 29(4)

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High Courts11 Aug 1983

K.S.R.T.C. Vs P.S. Lakshminarayana Shetty and Others

Karnataka High Court · (1985) 1 ACC 23

Motor Vehicles Act, 1988 — Section 110 (1)Small Causes Courts Act, 1882 — Section 18

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High Courts10 Aug 1983

Supreme Motors Vs State of Karnataka

Karnataka High Court · (1987) 27 ELT 409 : (1983) 2 KarLJ 347 : (1983) 54 STC 308

Karnataka Sales Tax Act, 1957 — Section 21, 5 (1), 6 B

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High Courts09 Aug 1983

The Town Co-op. Society Ltd., Mandya Vs The Karnataka Appellate Tribunal and Others

Karnataka High Court · (1986) 2 KarLJ 474

Karnataka Co-operative Societies Act, 1959 — Section 70

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High Courts09 Aug 1983

Sri Padmamba Large Sized Co-operative Society Vs Labour Court and Another

Karnataka High Court · (1985) ILR (Kar) 50

Constitution of India, 1950 — Article 226, 227, 254 (2)Industrial Disputes Act, 1947 — Section 10, 70, 70 (1), 70 (2) (d)

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High Courts08 Aug 1983

B. Janaradhana Bhat Vs Lalitha

Karnataka High Court · AIR 1984 Kar 120

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Hindu Marriage Act, 1955 — Section 12 (1) (c)

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High Courts08 Aug 1983

Padubidri Krishna Prabhu Vs Corporation of City of Mangalore

Karnataka High Court · (1986) 2 KarLJ 476

Karnataka Municipal Corporation Act, 1976 — Section 321(1)(C)(Iii)

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High Courts08 Aug 1983

Kampli Co-operative Sugar Factory Ltd. Vs Union of India and Others

Karnataka High Court · (1984) 2 ECC 367 : (1984) 16 ELT 87

Central Excise Act, 1944 — Section 36Central Excise Rules, 1944 — Rule 8 (1)Constitution of India, 1950 — Article 226

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High Courts08 Aug 1983

Tejraj M. Jain and etc. Vs Karnataka State Agro Corporation Products Ltd. and Another

Karnataka High Court · AIR 1984 Kar 146

Constitution of India, 1950 — Article 12, 14, 226

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High Courts05 Aug 1983

Gadi Cheluvaraya Chetty Vs Commissioner of Income Tax

Karnataka High Court · (1984) 39 CTR 188 : (1984) 150 ITR 60 : (1984) 16 TAXMAN 307

Income Tax Act, 1961 — Section 256 (1), 60, 61, 62, 63 (a) (i)

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High Courts04 Aug 1983

Kariyavva and Another Vs Hanumantappa Mallurappa

Karnataka High Court · (1984) 1 KarLJ 273

Hindu Succession Act, 1956 — Section 23

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High Courts04 Aug 1983

Kashi @ Rukmini Bai and Another Vs The Assistant Commissioner, Coondapur and Others

Karnataka High Court · (1984) 1 KarLJ 215

Karnataka Land Reforms Act, 1961 — Section 83

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High Courts04 Aug 1983

Chikkavenkatarayappa Vs Lakshminarasimhaiah by L.Rs.

Karnataka High Court · (1983) 2 KarLJ 528

Karnataka Rent Control Act, 1961 — Section 3(A)

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