High Courts21 Mar 1984
Ramanatha Vs Kusuma and State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 1054 : (1984) 2 KarLJ 126
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202 (2), 204Penal Code, 1860 (IPC) — Section 376
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 18 of 22
High Courts20 Mar 1984Allowed
Mysore Lamp Works Vs State and Another
Karnataka High Court · (1984) ILR (Kar) 778
Industrial Disputes Act, 1947 — Section 11 A, 33, 33 (2) (b)
High Courts20 Mar 1984
Nazarabad Plantation Vs State of Karnataka
Karnataka High Court · (1984) 150 ITR 499
Mysore Agricultural Income Tax Act, 1957 — Section 29, 35, 5 (k)
High Courts20 Mar 1984
Kurumberahalli Estate Vs State of Karnataka
Karnataka High Court · (1984) 28 KarLJ 184
Karnataka Agricultural Income Tax Act, 1957 — Section 13
High Courts19 Mar 1984
V.G. Krishnamurthy Vs Commissioner of Income Tax, Karnataka-II
Karnataka High Court · (1985) 152 ITR 683 : (1985) 20 TAXMAN 65
Income Tax Act, 1961 — Section 144 B, 144 B, 246, 263
High Courts19 Mar 1984
Athithope Estate Vs State of Karnataka
Karnataka High Court · (1984) 43 CTR 80 : (1984) ILR (Kar) 180 : (1984) 150 ITR 490
Karnataka Agricultural Income Tax Rules, 1957 — Rule 13, 14, 15, 17Mysore Agricultural Income Tax Act, 1957 — Section 29, 35
High Courts19 Mar 1984Dismissed
Noorera Papu Vs Machimada Kushalappa
Karnataka High Court · (1985) ILR (Kar) 901 : (1985) 1 KarLJ 174
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114, 114 (e)Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (j)
High Courts19 Mar 1984
Nazarbad Planation Vs State of Karnataka
Karnataka High Court · (1984) 28 KarLJ 181
Karnataka Agricultural Income Tax Act, 1957 — Section 35
High Courts18 Mar 1984
Bhoomareddy Brothers Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 854
Income Tax Act, 1961 — Section 256 (1), 271 (1) (a), 273 (b)
High Courts16 Mar 1984
Paramananda L. Bajaj Vs Commissioner of Wealth Tax
Karnataka High Court · (1984) 150 ITR 58 : (1985) 1 KarLJ 33
Income Tax Act, 1961 — Section 36 (1) (vii)Wealth Tax Act, 1957 — Section 35, 4 (1) (b)
High Courts16 Mar 1984
Parmananda L. Bajaj Vs Commissioner of Wealth-Tax, Karnataka, Bangalore
Karnataka High Court · (1984) 150 ITR 58 : (1985) 1 KarLJ 33
Wealth Tax Act, 1957 — Section 35, 4 (1) (b)
High Courts16 Mar 1984
Nanjundappa Vs Mahaboob Saheb
Karnataka High Court · AIR 1985 Kar 20
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 50
High Courts15 Mar 1984
Kanthamma and Others Vs State of Karnataka and Another
Karnataka High Court · (1984) 2 KarLJ 271
Bangalore Development Authority Act, 1976 — Section 27
High Courts14 Mar 1984
Commissioner of Income Tax, Karnataka Vs Rex Talkies
Karnataka High Court · (1984) 42 CTR 97 : (1984) 148 ITR 560 : (1984) 18 TAXMAN 363
Income Tax Act, 1961 — Section 256 (1), 32 (1A)
High Courts14 Mar 1984
Balanoor Tea and Rubber Co. Ltd. Vs State of Karnataka and Another
Karnataka High Court · (1984) 43 CTR 94 : (1984) 148 ITR 736
Income Tax Act, 1961 — Section 37 (1)Karnataka Agricultural Income Tax Rules, 1957 — Rule 5 (d)Mysore Agricultural Income Tax Act, 1957 — Section 35, 36 (1) (v), 5 (k), 55
High Courts14 Mar 1984
Hotel Rajmahal Vs Commissioner of Income Tax
Karnataka High Court · (1984) 42 CTR 105 : (1985) 152 ITR 218 : (1984) 19 TAXMAN 22
Income Tax Act, 1961 — Section 256 (1), 263, 37
High Courts14 Mar 1984
T.M. Kousali Vs Sixth Income Tax Officer
Karnataka High Court · (1985) 155 ITR 739 : (1987) 30 TAXMAN 642
Income Tax Act, 1961 — Section 147, 148, 153 (1), 153 (2), 250
High Courts13 Mar 1984
Balaji Oil Traders and Others Vs Income Tax Officer, Central Circle-V, Bangalore
Karnataka High Court · (1984) 42 CTR 274 : (1984) 150 ITR 128 : (1984) 19 TAXMAN 31
Income Tax Act, 1961 — Section 252, 253, 276 C, 277, 279
High Courts13 Mar 1984Allowed
Hasanabba and Others Vs The State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 530
Karnataka Forest Act, 1963 — Section 62, 62 (3), 86, 87
High Courts13 Mar 1984
Mohammad Kasim Abdulgani Mestri Vs State of Karnataka
Karnataka High Court · (1984) ACJ 480
Evidence Act, 1872 — Section 101, 106Penal Code, 1860 (IPC) — Section 297, 337, 338