High Courts04 Dec 1984
Sidramappa Vs Divisional Commissioner, and Others
Karnataka High Court · (1985) 1 KarLJ 235
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 28A
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 3 of 22
High Courts03 Dec 1984
State of Karnataka Vs Venkatesh and Another
Karnataka High Court · (1985) ILR (Kar) 2272 : (1985) 2 KarLJ 377
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 6 A, 6 BKarnataka Sugar Dealers Licensing Order, 1962 — Section 3 (1)
High Courts03 Dec 1984
P. Govinda Setty Son and Co. and Another Vs Deputy Commissioner of Commercial Taxes, Bangalore Division, Gandhinagar, Bangalore
Karnataka High Court · (1986) 61 STC 64
Karnataka Sales Tax Act, 1957 — Section 25 A, 6
High Courts03 Dec 1984
Municipal Commissioner Vs Paul Monteiro
Karnataka High Court · (1985) ILR (Kar) 3165 : (1985) 1 KarLJ 291
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities Act, 1964 — Section 106, 107, 142, 150
High Courts30 Nov 1984
Sadananda Shetty Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 861
Criminal Procedure Code, 1973 (CrPC) — Section 130, 130 (1) (ii), 130 (2), 130 (3)Karnataka Motor Vehicles Rules, 1963 — Rule 106 (1), 181 (2), 54
High Courts30 Nov 1984
State of Karnataka and Another Vs B.V. Thimappa and Others
Karnataka High Court · (1985) 1 KarLJ 300
Karnataka Civil Services (Service and Kannada Language Examinations) Rules, 1974 — Rule 3(3)
High Courts29 Nov 1984Dismissed
B.K. Ajit Kumar Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3573
Capitation Fee Act — Section 10, 14, 6, 8Constitution of India, 1950 — Article 162, 30
High Courts28 Nov 1984Dismissed
Mohankumar and Nanjegowda Vs State
Karnataka High Court · (1985) ILR (Kar) 420
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1), 145 (2)
High Courts28 Nov 1984
Commissioner of Income Tax, Karnataka-I, Bangalore Vs Motor Industries Company Ltd.
Karnataka High Court · (1985) ILR (Kar) 1665 : (1986) 158 ITR 734 : (1985) 23 TAXMAN 261
Income Tax Act, 1961 — Section 256 (1)
High Courts28 Nov 1984
Rita Bheemaiah Vs Bangalore University
Karnataka High Court · AIR 1986 Kar 214
Constitution of India, 1950 — Article 14
High Courts27 Nov 1984Dismissed
Madhukar Virupax Mutalik Desai Vs Virupaxmi Basayya and Others
Karnataka High Court · (1985) ILR (Kar) 636
Bombay Public Trust Act, 1950 — Section 70 (A), 72 (1)Evidence Act, 1872 — Section 11, 42
High Courts27 Nov 1984
I.P. Munavalli and Sons Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 744
Income Tax Act, 1961 — Section 256 (2)
High Courts27 Nov 1984
D.N. Bhandarkar and Others Vs Commissioner of Income Tax
Karnataka High Court · (1986) 54 CTR 223 : (1985) ILR (Kar) 1659 : (1986) 158 ITR 724
Income Tax Act, 1961 — Section 256 (2)
High Courts26 Nov 1984
C.P. Kushalappa Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 739
Income Tax Act, 1961 — Section 256 (2)
High Courts26 Nov 1984
C.P. Kushalappa and Sons Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 76
Income Tax Act, 1961 — Section 256 (2)
High Courts26 Nov 1984
K.G. Tulasiram by LRs Vs K.G. Venkatesh and Others
Karnataka High Court · (1985) ILR (Kar) 945
Estate Duty Act, 1953 — Section 57 (2), 67Mysore Court-fees and Suits Valuation Act, 1958 — Section 52Probate and Succession Matters (Relating to Subordinate Court) Rules — Rule 12, 5 (a)
High Courts26 Nov 1984
Commissioner of Income Tax Vs Bharat Motors Service
Karnataka High Court · (1987) 60 CTR 114 : (1987) 163 ITR 843 : (1986) 26 TAXMAN 437
Income Tax Act, 1961 — Section 214, 246 (c), 256 (1)
High Courts23 Nov 1984
Syed Ilias Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 4098 : (1986) 1 LLJ 288
Karnataka Civil Services Rules, 1974 — Rule 110, 95
High Courts23 Nov 1984
Udandappa Hanamappa Pujari and etc. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 311
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Police Act, 1963 — Section 54, 55, 56, 58
High Courts23 Nov 1984
R. Dinesh Kumar Vs Director of Technical Education, Govt. of Karnataka, Bangalore and Another
Karnataka High Court · AIR 1985 Kar 280