COURT ARCHIVE

Karnataka High Court judgments, 1984

430 judgments · page 19 of 22

High Courts10 Mar 1984

State of Karnataka and Another Vs Thimmappa H.S. and etc.

Karnataka High Court · (1984) ILR (Kar) 933

Criminal Procedure Code, 1973 (CrPC) — Section 397, 40, 482Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 — Section 13, 13 (3)

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High Courts09 Mar 1984

Globe Detective Agency P. Ltd. Vs Subbiah Machine Tools P. Ltd. and Others

Karnataka High Court · (1985) 58 CompCas 271 : (1984) 2 KarLJ 207

Companies Act, 1956 — Section 433, 433 (e), 433 (f)

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High Courts07 Mar 1984

S.V. Halavapalli and Sons and Others Vs Commissioner of Commercial Taxes and Others

Karnataka High Court · (1984) 57 STC 343

Central Sales Tax Act, 1956 — Section 14, 14 (1)Karnataka Sales Tax Act, 1957 — Section 5 (1), 5 (4)

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High Courts06 Mar 1984

Veerarajendra Corporation Vs State of Karnataka

Karnataka High Court · (1985) 58 STC 199

Karnataka Sales Tax Act, 1957 — Section 21, 5 (1)

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High Courts06 Mar 1984

S. Bangarappa Vs Ganesh Narayan Hegde and Another

Karnataka High Court · (1984) ILR (Kar) 278

Criminal Procedure Code, 1973 (CrPC) — Section 179, 220Penal Code, 1860 (IPC) — Section 499, 500

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High Courts06 Mar 1984

G. Rajendra Vs The Deputy Commissioner, Belgaum and Others

Karnataka High Court · AIR 1985 Kar 118 : (1985) 1 KarLJ 149

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6 A, 6 C

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High Courts05 Mar 1984

K.S. Muthukali Chettiar Vs Commissioner of Wealth Tax, Karnataka, Bangalore

Karnataka High Court · (1985) 44 CTR 215 : (1985) ILR (Kar) 672 : (1984) 150 ITR 359

Income Tax Act, 1961 — Section 64 (1), 64 (2)Wealth Tax Act, 1957 — Section 27 (1), 4, 4 (1A)

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High Courts05 Mar 1984

State of Karnataka Vs Kempaiah and Another

Karnataka High Court · AIR 1984 Kar 208 : (1984) 1 KarLJ 521

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 6, 9

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High Courts03 Mar 1984

N. Seenappa Vs Commissioner of Income Tax

Karnataka High Court · (1987) 60 CTR 94 : (1987) 163 ITR 253 : (1986) 26 TAXMAN 445

Income Tax Act, 1961 — Section 256 (2), 52 (2)

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High Courts02 Mar 1984Dismissed

The State of Karnataka Vs Balappa Bhau Vadagave and Others

Karnataka High Court · (1984) ILR (Kar) 21 : (1984) 2 KarLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 173, 378 (1), 378 (3)Penal Code, 1860 (IPC) — Section 148, 149, 302

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High Courts01 Mar 1984

Ummer Plantations Vs State of Karnataka

Karnataka High Court · (1984) 43 CTR 248 : (1984) ILR (Kar) 177 : (1984) 148 ITR 564

Mysore Agricultural Income Tax Act, 1957 — Section 35

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High Courts01 Mar 1984

Sheik Dawood Sahib Vs Regional Transport Authority, Kolar and Another

Karnataka High Court · AIR 1985 Kar 17

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High Courts27 Feb 1984

G.M. Patel Vs The State of Karnataka

Karnataka High Court · (1987) 65 STC 56

Karnataka Sales Tax Act, 1957 — Section 25 a

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High Courts24 Feb 1984

M/s. Ganesh Trading and Industries (P) Ltd., Vs State of Karnataka and Others

Karnataka High Court · (1985) 29 KarLJ 35

Constitution of India, 1950 — Article 14

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High Courts22 Feb 1984Allowed

Seena Seregara Vs Land Tribunal

Karnataka High Court · (1985) ILR (Kar) 805

Karnataka Land Reforms Act, 1961 — Section 2 (34), 45, 5Mysore Land Revenue (Amendment) Rules, 1960 — Rule 43D (2), 43G, 43G (4), 43G (5)

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High Courts20 Feb 1984

A.S. Parameshwaraiah Vs State of Karnataka and Others

Karnataka High Court · AIR 1985 Kar 161

Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6 A, 6 A (20, 6 B

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High Courts16 Feb 1984

K. Mir Altaf Hussain Vs Bibimohara and Others

Karnataka High Court · (1985) 1 KarLJ 11

Motor Vehicles Act, 1939 — Section 110A

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High Courts16 Feb 1984

Economic Chit Funds Pvt. Ltd., Mandya and Another Vs P.S. Krishnoji Rao and Others

Karnataka High Court · AIR 1986 Kar 211 : (1985) 58 CompCas 838

Karnataka Debt Relief Act, 1980 — Section 2 (5), 2 (c)

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High Courts16 Feb 1984

Economic Chit Funds Pvt. Ltd. and Another Vs P.S. Krishnoji Rao and Others

Karnataka High Court · (1984) 56 CompCas 265

Karnataka Debt Relief Act, 1976 — Section 10, 10 (1)

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High Courts15 Feb 1984

Srinivasa Murthy D.S. Vs Shatrugnaiah Shetty C.S. and Others

Karnataka High Court · (1984) 2 KarLJ 210

Karnataka Rent Control Act, 1961 — Section 4

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