High Courts23 Nov 1984
Dr. T.M.A. Pai Foundation and Others Vs State of Karnataka.
Karnataka High Court · (1985) 1 KarLJ 418
Constitution of India, 1950 — Article 30(1)
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 4 of 22
High Courts22 Nov 1984
Sirigeri Thippamma Vs Appellate Controller of Estate Duty and Others S.C. Marulasiddappa Vs Appellate Controller of Estate Duty and Another S.N. Parthasarathy Vs Appellate Controller of Estate Duty and Others B. Venkanna Vs Assistant Controller of Estate Duty and Another Savithribai N. Gowda Vs Assistant Controller of Estate Duty and Others K. Krishnappa Vs Assistant Controller of Estate Duty and Others N. Ramachandra Bhat Vs Assistant Controller of Estate Duty and Another B.S. Venkatram Vs Assistant Controller of Estate Duty and Another H. Fatechand Vs Assistant Controller of Estate Duty and Others B.S. Venkataramaiah Vs Assistant Controller of Estate Duty and Others Rajalakshmiamma Vs Assistant Controller of Estate Duty and Another S.L. Sawkar Vs Assistant Controller of Estate Duty and Another B. Siddaramanna Vs Assistant Controller of Estate Duty and Others C. Krishnamurthy Vs Assistant Controller of Estate Duty and Others
Karnataka High Court · (1985) 48 CTR 31 : (1985) ILR (Kar) 786 : (1986) 158 ITR 548
Constitution of India, 1950 — Article 14, 19 (1) (f), 226Esate Duty Act, 1953 — Section 34, 34 (1) (c)
High Courts20 Nov 1984
Mohankumar V.M. Vs State of Karnataka and Others
Karnataka High Court · (1985) 1 KarLJ 217
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts19 Nov 1984Dismissed
Rahamathulla Vs Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (1985) ILR (Kar) 2749
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 64 A
High Courts16 Nov 1984
Ideal Jawa Employees Association Vs Umesh and Others
Karnataka High Court · (1985) ILR (Kar) 1080
Constitution of India, 1950 — Article 162, 226Trade Unions Act, 1926 — Section 6
High Courts13 Nov 1984
Commissioner of Income Tax, Karnataka-II, Bangalore Vs Senapathy Whiteley Limited
Karnataka High Court · (1986) 54 CTR 128 : (1985) ILR (Kar) 1655 : (1986) 158 ITR 181
Income Tax Act, 1961 — Section 256 (1), 32 (1) (vi)
High Courts13 Nov 1984
K.R. Aswathanarayana Setty Vs Commissioner of Income Tax, Karnataka, Bangalore
Karnataka High Court · (1985) 48 CTR 276 : (1985) ILR (Kar) 1527 : (1986) 158 ITR 203
Income Tax Act, 1961 — Section 147, 147 (a), 149 (1) (a) (ii), 256 (1)
High Courts13 Nov 1984Allowed
Sri Sidharood Swamy Math Trust Committee Vs Mallappa and Others
Karnataka High Court · (1985) ILR (Kar) 1440 : (1985) 1 KarLJ 331
Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 68, 90
High Courts13 Nov 1984Dismissed
Sharanappaswamy Gowda by LRs. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 627 : (1984) 2 KarLJ 382
Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 — Section 10, 11 (3), 2 (e)Mysore Irrigation (Levy of Water Rates) (Amendment) Rules, 1971 — Rule 3, 4
High Courts13 Nov 1984Allowed
Commissioner of Income Tax Vs Senapathy Whiteley Ltd.
Karnataka High Court · (1985) 23 TAXMAN 259
High Courts12 Nov 1984
G.R. Rangaswamaiah Vs Chancellor, University of Mysore
Karnataka High Court · (1985) ILR (Kar) 3452 : (1984) 2 KarLJ 361
Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 1976 — Section 49 (6)
High Courts09 Nov 1984Dismissed
Mohammed Sab Wallad Gafar Sab Vs Abdul Gani Wallad Mohammad Hayath
Karnataka High Court · (1985) ILR (Kar) 1614
Evidence Act, 1872 — Section 67, 68Waqf Act, 1954 — Section 3
High Courts09 Nov 1984
Mohammed Sab Wallad Gafar Sab Vs Abdul Gani Wallad Mohammed Hayath and Others
Karnataka High Court · AIR 1985 Kar 177
Limitation Act, 1963 — Section 65Waqf Act, 1954 — Section 55 (2)
High Courts09 Nov 1984
Hanumanthappa Vs Muniswamy and Others
Karnataka High Court · (1985) ILR (Kar) 365 : (1985) 1 KarLJ 190 : (1986) 1 LLJ 217
Constitution of India, 1950 — Article 309Karnataka Administrative Service (Tahsildars) (Recruitment) (Special) Rules, 1975 — Rule 4, 4 (2)
High Courts08 Nov 1984Dismissed
Laxmangowda Vs Maddamma
Karnataka High Court · (1985) ILR (Kar) 2227
Stamp Act, 1899 — Section 35Succession Act, 1925 — Section 214, 214 (1)
High Courts08 Nov 1984Dismissed
Monnanda Nanaiah Vs Balladichanda Caveriamma
Karnataka High Court · (1985) ILR (Kar) 1599
Evidence Act, 1872 — Section 32 (4), 35, 48Hindu Succession Act, 1956 — Section 14 (1)
High Courts07 Nov 1984
State of Karnataka Vs H. Somashekharaiah
Karnataka High Court · (1985) 1 KarLJ 135
Penal Code, 1860 (IPC) — Section 409
High Courts07 Nov 1984
Mysore Tobacco Co. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1985) ILR (Kar) 1517 : (1986) 157 ITR 606
Income Tax Act, 1961 — Section 147 (a), 147 (b), 148, 150, 153 (3)
High Courts07 Nov 1984
Kudremukh Iron Ore Co. Ltd. Vs Kooky Roadways P. Ltd.
Karnataka High Court · (1986) 60 CompCas 1069
Companies Act, 1956 — Section 433, 433 (e), 439
High Courts06 Nov 1984
Binny Ltd. Vs Union of India and Others
Karnataka High Court · (1985) 6 ECC 71 : (1985) 5 ECR 690 : (1986) 25 ELT 154
Central Excise Rules, 1944 — Rule 49, 9, 96V, 96W