High Courts20 Aug 1984
Kodandapani Vs Director of Text Books and Another
Karnataka High Court · (1985) ILR (Kar) 301
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 10 of 22
High Courts20 Aug 1984
B. Vasudeva Rao Vs K. Laxminarayana Bhatta
Karnataka High Court · AIR 1985 Kar 129 : (1984) ILR (Kar) 1075 : (1984) 2 KarLJ 354
Karnataka Debt Relief Act, 1976 — Section 3 (b), 3 (c), 4, 4 (c), 8
High Courts20 Aug 1984
M.N. Pushpavalli Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3733
Constitution of India, 1950 — Article 226Karnataka Stamps (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 4, 5, 6, 7
High Courts17 Aug 1984
V. Srinivasan Vs The Sub Registrar, Hiriyur and Another
Karnataka High Court · AIR 1985 Kar 56 : (1984) ILR (Kar) 989 : (1984) 2 KarLJ 334
Karnataka Stamp Act, 1957 — Section 30 (c), 39, 54Transfer of Property Act, 1882 — Section 105
High Courts17 Aug 1984
P. Nirmala Vs R. Anthony Raj
Karnataka High Court · AIR 1985 Kar 47 : (1984) ILR (Kar) 1015
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Divorce Act, 1869 — Section 14, 17
High Courts17 Aug 1984Dismissed
Seetharamiah Vs Land Tribunal
Karnataka High Court · (1985) ILR (Kar) 975
Constitution of India, 1950 — Article 226Karnataka Land Reforms Rules, 1974 — Rule 17, 17 (1)Karnataka Land Revenue Act, 1964 — Section 34, 48 A
High Courts17 Aug 1984
Commissioner of Income Tax Vs Indian Telephone Industries Ltd.
Karnataka High Court · (1989) 175 ITR 215
Income Tax Act, 1961 — Section 256 (1)
High Courts17 Aug 1984
Nagoji Rao Vs State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 1206 : (1984) 2 KarLJ 309 : (1985) 1 LLJ 205
Constitution of India, 1950 — Article 226, 310, 311 (2)Karnataka Civil Services Rules, 1958 — Rule 10, 285
High Courts17 Aug 1984
Sree Eswara Rice Mill Industries, Shimoga and etc. Vs Deputy Commissioner Shimoga District, Shimoga and Another
Karnataka High Court · (1984) 08 KAR CK 0008
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6 A, 6 A (2)
High Courts16 Aug 1984Dismissed
M.N. Laxminathaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 943 : (1984) 2 KarLJ 272
Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2), 28 (4), 28 (5)
High Courts16 Aug 1984
B.V. Narayana Reddy and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1985 Kar 99 : (1984) ILR (Kar) 631
Constitution of India, 1950 — Article 226Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 2 (1), 2 (1), 4, 4 (1)
High Courts13 Aug 1984
Enforcement Directorate, Government of India Vs Fr. J.M. Stevens
Karnataka High Court · (1986) 60 CompCas 670 : (1985) 4 ECC 233 : (1985) ILR (Kar) 1590
Foreign Exchange Regulation Act, 1973 (FERA) — Section 16 (1) (a), 16 (1) (a), 2 (p) (iii), 2 (p) (iii), 30 (1) (ii)
High Courts13 Aug 1984
Enforcement Directorate Vs Fr.J.M. Stevens
Karnataka High Court · (1985) 5 ECR 71 : (1986) 25 ELT 27 : (1985) 1 KarLJ 158
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 10 (1) (b), 14, 16 (1) (a), 2 (p) (iii)
High Courts13 Aug 1984Dismissed
Narasimha Vs Superintendent of Police and Another
Karnataka High Court · (1985) ILR (Kar) 309
Constitution of India, 1950 — Article 226, 311
High Courts10 Aug 1984
Patil Vijaykumar and Others Vs Union of India and Another S. Krishna Murthy and Others Vs Union of India and Another S. Vishwanathan and Others Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1985) 151 ITR 48
Income Tax Act, 1961 — Section 10, 10 (13A), 140 A (3), 17 (3), 27 (1)
High Courts10 Aug 1984
Commissioner of Income Tax, Karnataka-I, Bangalore Vs Cutchi Memon Union
Karnataka High Court · (1985) 46 CTR 98 : (1985) ILR (Kar) 362 : (1985) 155 ITR 51 : (1985) 1 KarLJ 133 : (1985) 20 TAXMAN 386
Income Tax Act, 1961 — Section 11, 256 (1), 61, 62
High Courts10 Aug 1984
The Printers (Mysore) Ltd. and Another Vs Assistant Commercial Tax Officer, VII Circle, Bangalore-9 and Others
Karnataka High Court · (1984) ILR (Kar) 1217 : (1985) 59 STC 306
Central Sales Tax Act, 1956 — Section 7Karnataka Sales Tax Act, 1957 — Section 2 (1) (m), 2 (d), 8 (1) (b)
High Courts10 Aug 1984
Ugar Sugar Works Ltd. Vs State of Karnataka
Karnataka High Court · (1985) 155 ITR 39 : (1985) 2 KarLJ 53
Income Tax Act, 1961 — Section 37 (1)Mysore Agricultural Income Tax Act, 1957 — Section 15, 5 (f), 5 (k)
High Courts10 Aug 1984Dismissed
Ramachandra Siddappa Kamgond Vs Lingawwa and Others
Karnataka High Court · (1985) ILR (Kar) 470
Transfer of Property Act, 1882 — Section 100, 55 (2)
High Courts09 Aug 1984Allowed
Bore Gowda Vs Asst. Registrar of Co-operative Societies
Karnataka High Court · (1985) ILR (Kar) 260
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 29 C, 29 C (1) (f), 70