High Courts26 Dec 1984Allowed
Recondo Ltd. Vs Board of Trustees
Karnataka High Court · (1985) ILR (Kar) 3794
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 1 of 22
High Courts21 Dec 1984
Business Forms Ltd. Vs Commissioner of Commercial Taxes, Karnataka, Bangalore
Karnataka High Court · (1985) 5 ECC 118 : (1992) 61 ELT 429 : (1985) 59 STC 87
Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A, 5 (1)
High Courts21 Dec 1984
Noreen R. Srikantaiah Vs L. Dasarath Ramaiah and Another
Karnataka High Court · (1986) 60 CompCas 341 : (1985) ILR (Kar) 572 : (1985) 1 KarLJ 278
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 14, 39A
High Courts21 Dec 1984Dismissed
Sundara Bai Ammal Vs Rajagopal
Karnataka High Court · (1985) ILR (Kar) 1706
Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 92
High Courts21 Dec 1984
Noreen R. Srikantaiah Vs L. Dasarath Ramaiah, Gulbarga and Another
Karnataka High Court · (1985) ACJ 628 : AIR 1985 Kar 208 : (1987) 61 CompCas 435(1)
Civil Procedure Code, 1908 (CPC) — Section 115, 24Motor Vehicles Act, 1939 — Section 110, 110 (1)
High Courts21 Dec 1984Allowed
Viswanatha Shenoy Vs Smt. Radhabai
Karnataka High Court · (1985) ILR (Kar) 2449
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1), 397, 482
High Courts20 Dec 1984
Sundara Bai Vs Laxmi Bai and Another
Karnataka High Court · (1985) ILR (Kar) 2591
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401Penal Code, 1860 (IPC) — Section 120 B, 500
High Courts20 Dec 1984Allowed
Hanuman Transport Co. (P) Ltd. Vs R.T.A.
Karnataka High Court · (1985) ILR (Kar) 4121
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47 (3), 62, 62 (2)
High Courts20 Dec 1984Allowed
Hanuman Transport Co. Ltd. Vs R.T.A.
Karnataka High Court · (1985) ILR (Kar) 4115
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 62 (1), 62 (2)
High Courts20 Dec 1984Dismissed
VMK Menon Vs Scientific Advisor
Karnataka High Court · (1985) ILR (Kar) 2071
High Courts19 Dec 1984
Indumai Manoharlal and Manibhai Prahladri Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 74 : (1987) 163 ITR 750 : (1986) 26 TAXMAN 464
Income Tax Act, 1961 — Section 256 (1), 64 (1), 64 (1) (iii)
High Courts19 Dec 1984
Commissioner of Income Tax, Karnataka-II Vs T. Gopal Bhandary
Karnataka High Court · (1985) 49 CTR 155 : (1985) ILR (Kar) 1687 : (1986) 159 ITR 828 : (1985) 22 TAXMAN 142
Income Tax Act, 1961 — Section 140 A, 212 (3A), 215 (2), 217 (1A), 256 (1)
High Courts18 Dec 1984
Smt. Sarojamma B.V. and Another Vs Spl. L.A.O., Bangalore and Another
Karnataka High Court · (1985) 1 KarLJ 328
Land Acquisition Act, 1894 — Section 54
High Courts18 Dec 1984
V. Soudhakumari Vs R.T.O. and Taxation Authority
Karnataka High Court · (1985) ILR (Kar) 615
Karnataka Motor Vehicles Taxation Act, 1957 — Section 10 A, 16, 3 (1), 3 (2)
High Courts18 Dec 1984
Shiddabasannagouda Vs State of Karnataka and Others
Karnataka High Court · (1985) 2 KarLJ 48
High Courts18 Dec 1984
C. Krishnalal Jain Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 90 : (1987) 163 ITR 747 : (1986) 26 TAXMAN 452
Income Tax Act, 1961 — Section 256 (1), 69 A
High Courts18 Dec 1984
Commissioner of Income Tax Vs R. Ranga Setty
Karnataka High Court · (1985) 49 CTR 366 : (1985) ILR (Kar) 1678 : (1986) 159 ITR 797
Income Tax Act, 1961 — Section 256 (1), 48, 48 (i)
High Courts17 Dec 1984Dismissed
Karnataka Bank Ltd. Vs Craft Tools P. Ltd. (In Liquidation) Dr. H. Job and Another Vs Mysore Tools Ltd. (In Liquidation)
Karnataka High Court · (1986) 60 CompCas 229 : (1985) ILR (Kar) 605 : (1985) 1 KarLJ 247
Companies Act, 1956 — Section 446 (2) (b), 446 (2) (d)Provincial Insolvency Act, 1920 — Section 47
High Courts17 Dec 1984
J.H. Morgan and Son Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 50 : (1987) 163 ITR 746 : (1986) 26 TAXMAN 462
Income Tax Act, 1961 — Section 256 (1)Partnership Act, 1932 — Section 37
High Courts17 Dec 1984
Shri Ramanjaneya Textiles, Bangalore Vs Commissioner of Income Tax
Karnataka High Court · (1985) 48 CTR 270 : (1985) ILR (Kar) 1673 : (1986) 159 ITR 509 : (1985) 22 TAXMAN 453
Income Tax Act, 1961 — Section 256 (1), 40 (b)