COURT ARCHIVE

Karnataka High Court judgments, 1983

325 judgments · page 8 of 17

High Courts03 Aug 1983Dismissed

Pratap Singh Dardi Vs Government of India

Karnataka High Court · (1986) ILR (Kar) 24

All India Services (Discipline and Appeal) Rules, 1969 — Rule 4 (ii) (a), 9 (4) (ii) (a), 9 (4) (ii) (b)Constitution of India, 1950 — Article 411 (2)

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High Courts03 Aug 1983

British Physical Laboratories India Ltd. Vs Assistant Collector, Directorate of Revenue, Intelligence Anti-evasion (Central Excise) and Another

Karnataka High Court · (1983) 3 ECR 1793D : (1983) 14 ELT 2270

Criminal Procedure Code, 1973 (CrPC) — Section 165, 165 (2), 165 (5)Customs Act, 1962 — Section 105, 110, 124 (a), 14, 18

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High Courts03 Aug 1983

Commissioner of Income Tax, Karnataka-II Vs Mysore Petro-chemical Ltd.

Karnataka High Court · (1984) 39 CTR 177 : (1984) 145 ITR 416 : (1984) 16 TAXMAN 276

Income Tax Act, 1961 — Section 256 (1), 80 HH, 80 J, 84

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High Courts02 Aug 1983

Commissioner of Income Tax, Karnataka-II Vs C. Chandrashekar

Karnataka High Court · (1984) 38 CTR 246 : (1984) 145 ITR 429 : (1984) 16 TAXMAN 297

Income Tax Act, 1961 — Section 256 (1), 54, 54 (1)

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High Courts01 Aug 1983

Srikantaradhya Vs Kamalamma and Others

Karnataka High Court · AIR 1984 Kar 236

Hindu Marriage Act, 1955 — Section 12, 12 (1) (c)

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High Courts29 Jul 1983

Hotel Ashok Vs Presiding Officer, Addl. Labour Court and Another

Karnataka High Court · (1984) 1 KarLJ 227

Industrial Disputes Act, 1947 — Section 36

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High Courts29 Jul 1983

Shantilal and Brothers Vs State of Karnataka and Another

Karnataka High Court · (1984) 1 KarLJ 69 : (1985) 59 STC 178

Constitution of India, 1950 — Article 226, 286Karnataka Sales Tax Act, 1957 — Section 5 (4), 5 (6), 6 B (1), 6 B (2)

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High Courts28 Jul 1983

Shankerappa Vs Sushilabai

Karnataka High Court · AIR 1984 Kar 112

Evidence Act, 1872 — Section 47, 50Hindu Marriage Act, 1955 — Section 5 (iii)

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High Courts27 Jul 1983

Hanumanthappa Vs Retg. Officer Tmc Chittapur and Others

Karnataka High Court · (1983) 2 KarLJ 432

Karnataka Municipalities Act, 1964 — Section 13

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High Courts27 Jul 1983

Subbaraya Narayana Bhat Vs Govind Ganapathi and Another

Karnataka High Court · (1983) 2 KarLJ 521

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High Courts26 Jul 1983

Gurubasappa Siddappa Kampli (by L.Rs.) and Another Vs Nagendrappa Veerabhadrappa Angadi (by L.Rs.)

Karnataka High Court · AIR 1984 Kar 1

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (4)

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High Courts26 Jul 1983

Venkataramanappa S.M. Vs State of Karnataka and Another

Karnataka High Court · (1983) 2 KarLJ 307

Karnataka Village Panchayat and Local Boards Act, 1959 — Section 8

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High Courts26 Jul 1983

Commissioner of Income Tax Vs Bangalore Turf Club Limited

Karnataka High Court · (1984) 38 CTR 162 : (1984) 150 ITR 23 : (1983) 15 TAXMAN 221

Income Tax Act, 1961 — Section 256 (1), 32 (1) (ii)Income Tax Rules, 1962 — Rule 5

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High Courts26 Jul 1983

Krishnamurthy B.P. Vs Diet. and Sessions Judge, Ednl. Appellate Authority and Others

Karnataka High Court · (1983) 2 KarLJ 440

Karnataka Court Fees and Suits Valuation Act, 1958 — Section 63(2)

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High Courts25 Jul 1983

Gurubasappa Siddappa by Lrs. Vs Nagendrappa Veerabhadrappa by Lrs.

Karnataka High Court · (1983) 2 KarLJ 236

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)

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High Courts25 Jul 1983

Shankaranarayana Bhat V.G. Vs Girija and Others

Karnataka High Court · (1983) 2 KarLJ 424

Karnataka Land Reforms Rules, 1974 — Rule 17(1)

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High Courts25 Jul 1983

Spl. Land Acquisition Officer, Hidkal Vs Balappa Hanumant

Karnataka High Court · (1983) 2 KarLJ 462

Land Acquisition Act, 1894 — Section 25

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High Courts22 Jul 1983

G.P. Ganapaiah Maiya and Others Vs M.T.R. Associates and Others

Karnataka High Court · (1986) 59 CompCas 359

Companies Act, 1956 — Section 433, 583, 583 (4)

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High Courts22 Jul 1983

S. Shankarappa Vs Inspecting Asst. Commr. of Income Tax, Acquisition Range and Another

Karnataka High Court · (1984) 16 TAXMAN 378

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 A (h), 269 D (1)

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High Courts22 Jul 1983

Honnagiri Gowda Vs State of N. Karnataka and Others

Karnataka High Court · (1984) 1 KarLJ 440

Karnataka Municipalities Act, 1964 — Section 16

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