High Courts11 Apr 1984
Ananth Gopal Pai Vs Gopal Narayan Pai
Karnataka High Court · (1985) ILR (Kar) 2607
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 156, 177
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 17 of 22
High Courts06 Apr 1984
M.H. Aquill Vs Union Bank of India, Madikeri
Karnataka High Court · AIR 1985 Kar 120 : (1984) ILR (Kar) 171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 58 (1), 58 (1) (a), 58 (2)
High Courts05 Apr 1984
Commissioner of Income Tax Vs Century Hotels Pvt. Ltd.
Karnataka High Court · (1992) 197 ITR 282
Income Tax Act, 1961 — Section 143 (3), 256 (2)
High Courts05 Apr 1984
Executive Engineer (Electrical), Karnataka Electricity Board Vs Sudegala Thippanna and etc. etc.
Karnataka High Court · AIR 1985 Kar 54
Karnataka Electricity Board (Recovery of Dues) Act, 1976 — Section 2 (2), 6Khadi and Village Industries Commission Act, 1956 — Section 25 A
High Courts30 Mar 1984
Balappa Karnal Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3098
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167 (2)General Clauses Act, 1897 — Section 10
High Courts28 Mar 1984
K. Venkatagirigowda and Another Vs Bangalore University, Bangalore and Another
Karnataka High Court · AIR 1985 Kar 195
Constitution of India, 1950 — Article 213, 226Karnataka State Universities Act, 1976 — Section 25, 25 (1), 37 (j)
High Courts27 Mar 1984
C.G. Thimmaiah Vs Commissioner of Income Tax
Karnataka High Court · (1984) 42 CTR 262 : (1984) 148 ITR 741 : (1984) 19 TAXMAN 539
Income Tax Act, 1961 — Section 148, 256 (1)
High Courts26 Mar 1984
S.P. Chandrakanth and Another Vs Commissioner of Income Tax
Karnataka High Court · (1984) 42 CTR 108 : (1984) 148 ITR 714 : (1984) 18 TAXMAN 365
Income Tax Act, 1961 — Section 256 (2), 37 (1)
High Courts25 Mar 1984
Chandrakanth, S.P. Vs Commissioner of Income-tax.
Karnataka High Court · (1984) 28 KarLJ 131
Income Tax Act, 1961 — Section 37
High Courts25 Mar 1984
Commissioner of Income Tax, Karnataka, Bangalore Vs K.N. Nayaran
Karnataka High Court · (1984) 150 ITR 103
Income Tax Act, 1961 — Section 256 (1)
High Courts25 Mar 1984
Indira Vs Income Tax Officer, Tumkur Circle and Others
Karnataka High Court · (1984) 03 KAR CK 0026
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230 A, 230 A (2)
High Courts25 Mar 1984Dismissed
Subbanna Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 992
Karnataka Town and Country Planning Act, 1961 — Section 19 (2), 4 A (1), 4 A (3), 76 J (a), 76 J (e
High Courts23 Mar 1984
Narayanaswamy. Vs Mayor, Corporation of the City of Bangalore and Others
Karnataka High Court · (1984) 2 KarLJ 180
Karnataka Municipal Corporation Act, 1976 — Section 103
High Courts23 Mar 1984
A. Venkataramanappa Vs State of Karnataka
Karnataka High Court · (1984) 03 KAR CK 0038
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5 (1) (a), 5 (1) (c), 5 (2)
High Courts23 Mar 1984
Annaparai Estate Limited Vs State of Karnataka
Karnataka High Court · (1984) 150 ITR 254
Mysore Agricultural Income Tax Act, 1957 — Section 32, 32 (5), 32 (5) (a), 32 (5) (b), 33 (4)
High Courts23 Mar 1984
Commissioner of Income Tax, Karnataka (Central) Vs B. Narasimha Reddy
Karnataka High Court · (1984) 03 KAR CK 0021
Income Tax Act, 1961 — Section 256 (1)
High Courts22 Mar 1984
Kurumberhall Estate "A" Vs State of Karnataka
Karnataka High Court · (1984) 148 ITR 577
Mysore Agricultural Income Tax Act, 1957 — Section 35
High Courts22 Mar 1984
Sri Vardhaman Stanakvisi Jain Sravak Sangh Vs Chandrakumar and Another
Karnataka High Court · (1984) ILR (Kar) 889
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1, 151
High Courts21 Mar 1984Allowed
Narayana Bhatta Vs Secretary, Regional Transport Authority
Karnataka High Court · (1985) ILR (Kar) 4147
Karnataka Motor Vehicles Rules, 1963 — Rule 127 (1), 127 (3), 127 (5), 127 (7)Motor Vehicles Act, 1939 — Section 63 (6)
High Courts21 Mar 1984
C.M. Aleemullakhan Vs Commissioner of Agricultural Income Tax
Karnataka High Court · (1984) 148 ITR 696
Mysore Agricultural Income Tax Act, 1957 — Section 2 (p), 3 (3), 35, 55