COURT ARCHIVE

Karnataka High Court judgments, 1984

430 judgments · page 11 of 22

High Courts08 Aug 1984

Commissioner of Income Tax, Karnataka-II Bangalore Vs Mandya National Paper Mills Ltd.

Karnataka High Court · (1985) 46 CTR 100 : (1985) ILR (Kar) 1298 : (1984) 150 ITR 26 : (1985) 20 TAXMAN 231

Income Tax Act, 1961 — Section 256 (1), 37 (1)Karnataka Sales Tax Act, 1957 — Section 13 (2)

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High Courts08 Aug 1984

Subramaiah Setty and Others Vs Official Liquidator

Karnataka High Court · (1986) 60 CompCas 700 : (1985) ILR (Kar) 1402

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15Companies (Central Govts) General Rules and Forms, 1956 — Rule 14ACompanies Act, 1956 — Section 549 (1)

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High Courts08 Aug 1984

Veeranarayana Vs Management of New Chitra Talkies

Karnataka High Court · (1985) ILR (Kar) 431

Industrial Disputes Act, 1947 — Section 25 F, 25 F (a)

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High Courts07 Aug 1984

1dada Haji Ibrahim Halari Vs State of Karnataka

Karnataka High Court · (2004) 56 KarLJ 462

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 8(4)

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High Courts07 Aug 1984Dismissed

N. Shivakumar deceased by L.R. Vs Sudarshan Trading Co. Ltd. and Another

Karnataka High Court · (1984) ILR (Kar) 914

Karnataka Debt Relief Act, 1976 — Section 2 (b), 4

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High Courts07 Aug 1984

Smt. Madhuramma Vs State of Karnataka and Others

Karnataka High Court · (1985) 1 KarLJ 354

Karnataka Civil Services Rules, 1958 — Rule 278

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High Courts06 Aug 1984

Mangilal Gotawat Charitable Trust Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1985) 46 CTR 101 : (1985) ILR (Kar) 1295 : (1984) 150 ITR 682

Income Tax Act, 1961 — Section 10 (22A), 11

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High Courts06 Aug 1984

K.A. Swami, J. Vs Motor Accidents Claims Tribunal and Others

Karnataka High Court · (1986) 2 ACC 80

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110 E

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High Courts06 Aug 1984Dismissed

Karson Kyamaji Patel Vs Motor Accidents Claims Tribunal and Others

Karnataka High Court · (1986) ACJ 110

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110 E

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High Courts02 Aug 1984

Commissioner of Income Tax, Karnataka, Bangalore Vs Amco Batteries Limited

Karnataka High Court · (1985) 46 CTR 103 : (1985) ILR (Kar) 1291 : (1984) 150 ITR 48 : (1985) 20 TAXMAN 151

Income Tax Act, 1961 — Section 17 (2), 256 (1), 40 A (5)

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High Courts02 Aug 1984

Mohammad Ismail Vs The State of Karnataka and Others

Karnataka High Court · AIR 1985 Kar 123

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts01 Aug 1984

Kuvarp Industries and Another Vs State Bank of Mysore

Karnataka High Court · AIR 1985 Kar 77 : (1984) ILR (Kar) 1086

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13, 2 (2)

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High Courts01 Aug 1984Dismissed

H.M.T. Karmika Sangha Vs Commissioner of Labour

Karnataka High Court · (1985) ILR (Kar) 411

Election Rules — Rule 4 (2) (a), 4 (2) (b), 4 (2) (h)Trade Unions Act, 1926 — Section 6, 8

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High Courts31 Jul 1984

Medical Research Laboratory Private Limited Vs K.C. Ajith

Karnataka High Court · AIR 1985 Kar 95 : (1984) ILR (Kar) 510 : (1984) 2 KarLJ 267

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1), 29 (4)

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High Courts31 Jul 1984Dismissed

Abdul Basheer Vs State of Karnataka and Others

Karnataka High Court · (1985) ILR (Kar) 298

Constitution of India, 1950 — Article 162, 309Karnataka Civil Services Rules, 1958 — Rule 20A

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High Courts30 Jul 1984

Bidar Sahakar Sakkare Karkhane Ltd. Vs The State of Karnataka

Karnataka High Court · (1984) ILR (Kar) 973 : (1985) 58 STC 65

Karnataka Sales Tax Act, 1957 — Section 12 A, 21 (2)Karnataka Sales Tax Rules, 1957 — Rule 14 (2), 17 (1), 32

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High Courts27 Jul 1984

P.K. Ahmed Vs The State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 1285 : (1985) 58 STC 213

Income Tax Act, 1961 — Section 283 (2)Karnataka Sales Tax Act, 1957 — Section 15 (2), 25 A

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High Courts27 Jul 1984

M.C. Raju Vs Executive Director

Karnataka High Court · (1983) ILR (Kar) 189 : (1985) 1 KarLJ 231 : (1985) 1 LLJ 210

Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10 (1), 10 (2), 12 A, 13 A

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High Courts27 Jul 1984Dismissed

Shesh Venkataraman Jathar and Others Vs Vigneshwar Damodar Dixit and Others

Karnataka High Court · (1984) ILR (Kar) 1044 : (1984) 2 KarLJ 292

Bombay Public Trust Act, 1950 — Section 47, 47 (1) (a), 47 (2), 47 (3)

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High Courts27 Jul 1984

E.S.I.C. Vs Management of Kirloskar Systems Ltd.

Karnataka High Court · (1984) 49 FLR 438 : (1984) ILR (Kar) 965 : (1985) 1 LLJ 173

Employees State Insurance Act, 1948 — Section 2 (22), 39, 75 (1)

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