High Courts17 Dec 1984
Dr. N.K. Palakshappa Vs Secretary to Government
Karnataka High Court · (1985) ILR (Kar) 3477
Constitution of India, 1950 — Article 226Karnataka Civil Services Rules, 1958 — Rule 100
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 2 of 22
High Courts14 Dec 1984
Gunderao Vs Jagnnathasingh
Karnataka High Court · (1985) ILR (Kar) 1625
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Karnataka Rent Control Act, 1961 — Section 50 (2)
High Courts14 Dec 1984
Commissioner of Income Tax, Karnataka-I, Bangalore Vs Fitwell Caps Private Limited
Karnataka High Court · (1986) 54 CTR 43 : (1985) ILR (Kar) 1667 : (1986) 159 ITR 454 : (1985) 23 TAXMAN 326
Income Tax Act, 1961 — Section 256 (1), 33, 80 J
High Courts14 Dec 1984
K.S. Muthukali Chettiar Vs Inspecting Assistant Commissioner of Income Tax and Others
Karnataka High Court · (1985) 49 CTR 157 : (1985) ILR (Kar) 650 : (1986) 159 ITR 477 : (1985) 21 TAXMAN 314
Constitution of India, 1950 — Article 14, 19 (1) (f), 19 (5)Income Tax Act, 1961 — Section 271, 271 (1), 271 (1) (c)
High Courts14 Dec 1984
Gopalakrishna Textile Mills Vs Workmen
Karnataka High Court · (1985) ILR (Kar) 3340
Industrial Disputes Act, 1947 — Section 10, 10 (1), 10 (1) (c)Industrial Disputes Rules, 1957 — Rule 25 (2)
High Courts13 Dec 1984Allowed
Dhariwal Silk House Vs General Manager, Telephones
Karnataka High Court · (1985) ILR (Kar) 1992 : (1985) 1 KarLJ 242
Constitution of India, 1950 — Article 226, 227Telegraph Rules, 1951 — Rule 443
High Courts12 Dec 1984
P. Kannan Vs Commissioner of Income Tax
Karnataka High Court · (1985) 48 CTR 273 : (1985) 154 ITR 441 : (1987) 30 TAXMAN 594
Income Tax Act, 1961 — Section 256 (1), 263
High Courts11 Dec 1984Allowed
Basappa and Others Vs Garemane Kamanna
Karnataka High Court · (1985) ILR (Kar) 912 : (1985) 1 KarLJ 207
Karnataka Money Lenders Act, 1961 — Section 11 (2), 11 (3), 11 (4)
High Courts11 Dec 1984Dismissed
Basha Vs Shaik Hyder
Karnataka High Court · (1985) ILR (Kar) 1093 : (1985) 1 KarLJ 340
High Courts10 Dec 1984Dismissed
Dharam Rao Vs Shankarappa
Karnataka High Court · (1985) ILR (Kar) 1051
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84
High Courts10 Dec 1984
Chief Marketing Officer Vs Sudhakar Krishnappa Kamath
Karnataka High Court · (1985) ILR (Kar) 508
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 154, 61, 61, 61 (1), 9
High Courts10 Dec 1984
Dharam Rao Vs Shankarappa and Others
Karnataka High Court · AIR 1986 Kar 10 : (1985) 1 KarLJ 245
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 90
High Courts07 Dec 1984Dismissed
Gundappa Achari Vs Seshappa Upadhyaya
Karnataka High Court · (1985) ILR (Kar) 283 : (1985) 1 KarLJ 362
Karnataka Land Reforms Act, 1961 — Section 112, 133, 2 (20), 2 (3)
High Courts07 Dec 1984Dismissed
Basavaraj Chenna Naik Vs General Manager
Karnataka High Court · (1985) ILR (Kar) 2172 : (1985) 2 KarLJ 371
Criminal Procedure Code, 1973 (CrPC) — Section 397Minimum Wages Act, 1948 — Section 20, 20 (2), 20 (6)
High Courts07 Dec 1984
Sujeeth P.J. Ferrao Vs The University of Mysore and Others
Karnataka High Court · AIR 1985 Kar 250
Karnataka State Universities Act, 1976 — Section 62, 62 (1)
High Courts05 Dec 1984
West Coast Paper Mills Ltd. Vs Collector of Central Excise, Bangalore
Karnataka High Court · (1985) 4 ECC 324 : (1985) ILR (Kar) 644 : (1985) 1 KarLJ 227
Central Excise Act, 1944 — Section 35 GCentral Excise Rules, 1944 — Rule 56A, 56A (2)
High Courts04 Dec 1984
Mac Charles Brothers (Private) Limited and Another Vs The Commercial Tax Officer, X Additional Circle, Bangalore
Karnataka High Court · (1985) ILR (Kar) 3294 : (1986) 63 STC 452
Central Sales Tax Act, 1956 — Section 8 (3) (b)Karnataka Sales Tax Act, 1957 — Section 20Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13, 53
High Courts04 Dec 1984
Employment Officer, Mandya Vs S. Sevarinathan
Karnataka High Court · AIR 1986 Kar 167 : (1985) 1 KarLJ 153
Civil Procedure Code, 1908 (CPC) — Section 2 (14), 2 (2)Succession Act, 1925 — Section 181, 370, 377
High Courts04 Dec 1984
Commissioner of Income Tax Vs M. Ramaiah Reddy
Karnataka High Court · (1986) 56 CTR 121 : (1986) 158 ITR 611 : (1986) 24 TAXMAN 764
Income Tax Act, 1961 — Section 2 (14), 256 (1), 55 (2)
High Courts04 Dec 1984Allowed
Employment Officer Vs Sevarinathan
Karnataka High Court · (1985) ILR (Kar) 317
Civil Procedure Code, 1908 (CPC) — Section 2 (14), 2 (2)Succession Act, 1925 — Section 372, 374, 375 (2)