High Courts14 Feb 1984
The State of Karnataka Vs Babu and Others
Karnataka High Court · (1984) 56 STC 79
Criminal Procedure Code, 1973 (CrPC) — Section 360 (3)Karnataka Sales Tax Act, 1957 — Section 12 B (1), 29 (1) (g)
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 20 of 22
High Courts14 Feb 1984
The State of Karnataka Vs Babu
Karnataka High Court · (1984) 56 STC 79
Criminal Procedure Code, 1973 (CrPC) — Section 360 (3), 361Karnataka Sales Tax Act, 1957 — Section 12 B (1), 29 (1) (g)
High Courts14 Feb 1984
Javaraya Gowda Vs State of Karnataka and Others
Karnataka High Court · AIR 1984 Kar 231
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 15, 4, 6
High Courts11 Feb 1984
K.M.S. Rice and Flour Mills Vs State of Karnataka
Karnataka High Court · (1994) ILR (Kar) 1440
Karnataka Rice Procurement (Levy) Order, 1984 — Clauses 6, Clauses 6 (2a), Clauses 6 (b)
High Courts10 Feb 1984
Corporation of the City of Bangalore Vs Bangalore Chemical and Manufacturing Company Limited and Another
Karnataka High Court · (1984) ILR (Kar) 272
Constitution of India, 1950 — Article 227Karnataka Municipal Corporations Rules, 1977 — Rule 5, 6
High Courts10 Feb 1984
Abdul Raheem and Another Vs State of Karnataka and Another
Karnataka High Court · AIR 1985 Kar 66 : (1984) 2 KarLJ 172
Karnataka Municipalities (Election of Councilors) Rules, 1977 — Rule 15 (5)Karnataka Municipalities Act, 1964 — Section 11, 14 (2)
High Courts10 Feb 1984
Nilgiri Plantations Ltd. Vs State of Karnataka
Karnataka High Court · (1986) 160 ITR 200
Mysore Agricultural Income Tax Act, 1957 — Section 35, 5 (1) (k)
High Courts08 Feb 1984
Mahendra Perfumery Works Vs State of Karnataka
Karnataka High Court · (2000) 74 STC 118
Karnataka Sales Tax Act, 1957 — Section 6
High Courts08 Feb 1984
S. Narayana Bhatta Vs The State of Karnataka and Others
Karnataka High Court · AIR 1986 Kar 7 : (1985) 2 KarLJ 157
Karnataka Motor Vehicles Rules, 1963 — Rule 120 (3), 120 (4)Motor Vehicles Act, 1939 — Section 132 A, 2 (20), 63 (6), 68, 68 (2)
High Courts07 Feb 1984
Ramchandra Gajanana Hegde Vs State of Karnataka and Another
Karnataka High Court · (1984) 148 ITR 243
Mysore Agricultural Income Tax Act, 1957 — Section 3, 3 (1), 35, 67, 67 (1)
High Courts07 Feb 1984
D.G. Graig Jones Vs State of Karnataka
Karnataka High Court · (1984) 43 CTR 250 : (1984) 148 ITR 297
Karnataka Agrlicutural Income Tax Rules, 1957 — Rule 9 (c)
High Courts07 Feb 1984
H.N. Nirvane Gowda and Sons Vs Commissioner of Agrl. Income Tax, Karnataka
Karnataka High Court · (1984) 148 ITR 382
Income Tax Act, 1961 — Section 184 (7)Mysore Agricultural Income Tax Act, 1957 — Section 29, 35
High Courts03 Feb 1984
M/s. Tropical Timbers Vs M.V. Ramappa Hegde
Karnataka High Court · (1984) 2 KarLJ 92
Civil Procedure Code, 1908 (CPC) — Section 16(D)
High Courts03 Feb 1984
K. Rama Murthy and etc. Vs State of Karnataka and Another
Karnataka High Court · AIR 1984 Kar 182 : (1984) 2 KarLJ 236
Constitution of India, 1950 — Article 133, 19 (1) (g), 226, 246 (3)Mysore Betting Tax Act, 1932 — Section 12
High Courts03 Feb 1984
The State of Karnataka Vs Gwalior Rayons Silk Mfg. (Wvg.) Co. Ltd.
Karnataka High Court · (1984) 57 STC 81
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v), 5, 6
High Courts03 Feb 1984Allowed
Sowcar Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3263
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20 (1) (b)
High Courts03 Feb 1984
Vice Chairman, Village Panchayat, Maranbeed Vs Channabasappa B. Gaddi and Others
Karnataka High Court · AIR 1985 Kar 252
Karnataka General Clauses Act, 1899 — Section 3 (42)Mysore Village Panchayats and Local Boards Act, 1959 — Section 31 (2)
High Courts02 Feb 1984
Umarabba Vs Pathunni and Others
Karnataka High Court · (1984) 2 KarLJ 97
Civil Procedure Code, 1908 (CPC) — Section 115(1)
High Courts31 Jan 1984
Mohd. Abdul Sathar Khan Vs Sub-divisional Magistrate, Bidar and Others
Karnataka High Court · (1985) CriLJ 1097
Criminal Procedure Code, 1973 (CrPC) — Section 397 (1), 398, 435, 439
High Courts31 Jan 1984
Mohd. Abdul Sathar Khan Vs Sub-Divisional Magistrate and Others
Karnataka High Court · (1985) CriLJ 1097
Constitution of India, 1950 — Article 136, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 20, 21, 397 (1)