High Courts06 Nov 1984
Mysore Tobacco Co. Ltd. Vs C.I.T. (Karnataka).
Karnataka High Court · (1985) 29 KarLJ 10
Income Tax Act, 1961 — Section 147
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 5 of 22
High Courts06 Nov 1984
Associated Electronic and Electrical Industries Pvt. Ltd. Vs Assistant Collector of Central Excise, Bangalore and Others
Karnataka High Court · (1985) 4 ECC 11 : (1986) 6 ECR 68 : (1985) 22 ELT 368 : (1985) ILR (Kar) 3716
Constitution of India, 1950 — Article 226
High Courts02 Nov 1984Allowed
Kariyappa Vs Deputy Commissioner and Others
Karnataka High Court · (1985) ILR (Kar) 22
Constitution of India, 1950 — Article 226Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (3), 3 (4)
High Courts02 Nov 1984Dismissed
Hanuman Transport Co. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1315
Karnataka Motor Vehicles Rules, 1963 — Rule 120 (4)Motor Vehicles Act, 1939 — Section 132 (A)
High Courts02 Nov 1984
Dr. H. Nirmala Vs State of Karnataka and Karnataka Public Service Commission
Karnataka High Court · (1985) ILR (Kar) 3462
Constitution of India, 1950 — Article 226, 227Karnataka Civil Services Rules, 1977 — Rule 20
High Courts31 Oct 1984Dismissed
Anant Somappa Pattar Vs Kalappa Devendrappa Yarakad
Karnataka High Court · (1985) ILR (Kar) 1432
Evidence Act, 1872 — Section 68, 90Transfer of Property Act, 1882 — Section 123
High Courts31 Oct 1984Dismissed
Bandaiah and Laxmanna Vs Ningappa and Others Shivagangamma Vs Danappa and Another
Karnataka High Court · (1985) 2 ACC 254 : (1985) ACJ 746 : (1986) 60 CompCas 756 : (1985) ILR (Kar) 1702 : (1985) 2 KarLJ 125
High Courts30 Oct 1984
M.M. Anandaram and Others Vs Mysore Lachia Setty and Sons P. Ltd.
Karnataka High Court · (1985) 58 CompCas 162(1) : (1984) 2 KarLJ 433
Companies Act, 1956 — Section 108, 110, 150, 155
High Courts29 Oct 1984Allowed
Municipal Borough of Belgaum Vs Durga Prasad Company
Karnataka High Court · (1985) ILR (Kar) 1004
Bombay Municipal Boroughs Act, 1925 — Section 206 A, 6 (1) (n)Limitation Act, 1963 — Section 62
High Courts26 Oct 1984
Murthy M.V. Vs House Rent and Accommodation Controller and Another
Karnataka High Court · (1985) 1 KarLJ 96
Karnataka Rent Control Act, 1961 — Section 21a
High Courts26 Oct 1984
Controller of Estate Duty Vs Smt. Andal Thayaramma
Karnataka High Court · (1985) 151 ITR 197
High Courts26 Oct 1984Allowed
Commissioner of Income Tax Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (1986) ILR (Kar) 1
Income Tax Act, 1961 — Section 119, 256 (1), 263, 264
High Courts26 Oct 1984
Commissioner of Income Tax, Karnataka-I Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (1986) 54 ITR 158 : (1986) 157 ITR 315
Income Tax Act, 1961 — Section 119, 139 (1) (iii), 264, 264, 264 (4)
High Courts26 Oct 1984Dismissed
Nagavva Vs Tukaram
Karnataka High Court · (1985) ILR (Kar) 1036 : (1985) 1 KarLJ 184
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, 15, 47
High Courts26 Oct 1984
Commissioner of Income Tax, Karnataka-II, Bangalore Vs Mysore Iron and Steel Limited
Karnataka High Court · (1985) 46 CTR 93 : (1985) ILR (Kar) 1499 : (1986) 157 ITR 531 : (1985) 21 TAXMAN 111
Income Tax Act, 1961 — Section 143 (3), 147, 154, 154 (7), 256 (2)
High Courts26 Oct 1984
Peirceleslie India Ltd. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 339 : (1985) 59 STC 302
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (3), 5 (3) (b), 6
High Courts26 Oct 1984
C. Arunachalam Vs Commissioner of Income Tax, Karnataka, Bangalore Commissioner of Income Tax, Karnataka-I, Bangalore Vs K. Anantha Shenoy
Karnataka High Court · (1985) 46 CTR 83 : (1984) ILR (Kar) 1387 : (1985) 151 ITR 172 : (1986) 1 KarLJ 150
Income Tax Act, 1961 — Section 263, 64, 64 (1), 64 (1) (i)
High Courts26 Oct 1984
Mysore Bangle Works Vs Commissioner of Income Tax
Karnataka High Court · (1984) 10 KAR CK 0004
High Courts26 Oct 1984
Commissioner of Income Tax Vs Angadi Bros.
Karnataka High Court · (1985) 48 CTR 283 : (1985) ILR (Kar) 345 : (1986) 157 ITR 426
Income Tax Act, 1961 — Section 184 (7), 185, 2 (31), 246, 246 (1) (c)
High Courts24 Oct 1984Allowed
Jainabhi Vs Krishna
Karnataka High Court · (1985) ILR (Kar) 1923
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (b), 21 (1) (f), 61