High Courts04 Jun 1984
Abdul Wahid Khan Vs Alan Chafas
Karnataka High Court · (1984) ILR (Kar) 712 : (1984) 2 KarLJ 202
Provincial Insolvency Act, 1920 — Section 6 (d), 6 (d) (ii), 6 (d) (iii)
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 16 of 22
High Courts01 Jun 1984
B. Girija and Another Vs State of Karnataka
Karnataka High Court · (1984) 56 STC 297
Karnataka Sales Tax Act, 1957 — Section 12 B (2)
High Courts01 Jun 1984
Sterling Foods Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1985) 47 CTR 157 : (1984) 150 ITR 292 : (1985) 20 TAXMAN 55
Income Tax Act, 1961 — Section 33 B, 80 E, 80 HH, 80 J
High Courts31 May 1984Dismissed
Pascal Lazarous Lobo Vs K. Sundara Shetty
Karnataka High Court · (1984) ILR (Kar) 250 : (1984) 2 KarLJ 99
Karnataka Rent Control Act, 1961 — Section 21 (1) (f), 21 (1) (j)
High Courts31 May 1984
Laxmi Rice Mills and Ors Vs Chief Marketing Officer
Karnataka High Court · (1985) 1 KarLJ 89
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65(2)
High Courts30 May 1984
Kothari (Madras) Ltd. Vs Myleaf Tobacco Development Co. Pvt. Ltd. and Another
Karnataka High Court · (1985) 57 CompCas 690
Companies Act, 1956 — Section 454 (1), 454 (2) (a), 454 (5A)
High Courts06 May 1984
C.N. Krishna Murthy Vs Abdul Subban and Another
Karnataka High Court · (1984) 05 KAR CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 197 (1), 222 (20Penal Code, 1860 (IPC) — Section 409, 477 A
High Courts19 Apr 1984
Chandrana Brothers Vs Jalajalaxmi S. Bhat
Karnataka High Court · AIR 1985 Kar 33 : (1984) ILR (Kar) 141
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3 (5), 115Constitution of India, 1950 — Article 141
High Courts18 Apr 1984Dismissed
Sugesan Finance Investment Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 78
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 405, 406
High Courts18 Apr 1984
Mangharam and Sons, Bangalore Vs R.C. Morzaria and Another
Karnataka High Court · (1984) ILR (Kar) 923
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 378
High Courts18 Apr 1984Dismissed
Mohan Ramappa Jadhav Vs Special Deputy Commissioner
Karnataka High Court · (1986) ILR (Kar) 3265
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (h), 6
High Courts18 Apr 1984
Mangharam and Sons Vs R.C. Morzaria and Another
Karnataka High Court · (1984) ILR (Kar) 923
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 378
High Courts18 Apr 1984
K.V. Rudraiah, Bangalore Vs B.S. Mudda Gangamma
Karnataka High Court · (1984) ILR (Kar) 261 : (1985) 1 RCR(Criminal) 6
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3), 421, 421 (1) (a)
High Courts17 Apr 1984Dismissed
Kodanda Touring Talkies Vs State of Karnataka and Another
Karnataka High Court · (1985) ILR (Kar) 1
Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 89 (1), 89 (2), 98 (2)
High Courts17 Apr 1984
Oriental Machinery and Civil Construction Ltd. Vs Vikrant Tyres Ltd.
Karnataka High Court · (1985) 1 KarLJ 35
Arbitration Act, 1940 — Section 41Companies Act, 1956 — Section 433, 433 (e)
High Courts17 Apr 1984
Kodanda Touring Talkies Vs State of Karnataka
Karnataka High Court · AIR 1986 Kar 158
Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 11, 98 (2)
High Courts16 Apr 1984
Sharma D.P. Vs Karnataka State Transport Authority and Others
Karnataka High Court · (1985) 2 KarLJ 16
Civil Procedure Code, 1908 (CPC) — Section 98(2)
High Courts12 Apr 1984
Jayalaxamma. G Vs H.M. Lingegowda.
Karnataka High Court · (1985) 1 KarLJ 45
Negotiable Instruments Act, 1881 (NI) — Section 9
High Courts12 Apr 1984
K. Venkataramanappa Vs The State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 205
Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (3), 28 (4)
High Courts12 Apr 1984
Gallalappa and Others Vs State of Karnataka
Karnataka High Court · (1984) 2 KarLJ 145
Criminal Procedure Code, 1973 (CrPC) — Section 438