High Courts14 Sept 1984
Commissioner of Wealth Tax, Karnataka-I Vs K.N. Nagabhushana Setty (HUF)
Karnataka High Court · (1985) 47 CTR 150 : (1985) ILR (Kar) 329 : (1985) 156 ITR 484 : (1985) 20 TAXMAN 428
Wealth Tax Act, 1957 — Section 27 (1), 7
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 8 of 22
High Courts14 Sept 1984
M/s S.P. Kamat and A.B. Kamat Vs The Regional Provident Fund Commissioner in Karnataka and Others
Karnataka High Court · (1985) 1 KarLJ 27
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts13 Sept 1984Allowed
Syndicate Bank Vs Mahadevappa
Karnataka High Court · (1985) ILR (Kar) 530
Civil Procedure Code, 1908 (CPC) — Section 37, 38, 39
High Courts13 Sept 1984
Commissioner of Income Tax, Karnataka (Central) Vs Khoday Eswarsa and Sons
Karnataka High Court · (1985) 46 CTR 96 : (1985) ILR (Kar) 1312 : (1985) 152 ITR 423 : (1985) 20 TAXMAN 394
Income Tax Act, 1961 — Section 256 (1), 30, 32, 35, 40 (b)
High Courts13 Sept 1984
Syndicate Bank, Bangalore Vs Mahadevappa Basappa Kuppalur and Another
Karnataka High Court · AIR 1985 Kar 85 : (1985) 1 KarLJ 48
Civil Procedure Code, 1908 (CPC) — Section 37, 38
High Courts12 Sept 1984
Hotel Sanman and Others Vs State of Karnataka and Others
Karnataka High Court · (1985) 29 KarLJ 104
Constitution (Forty-Sixth Amendment) Act, 1982 — Section 6
High Courts10 Sept 1984
Sulochana Vs Karnataka State Warehousing Corpn. and Another
Karnataka High Court · (1985) 2 KarLJ 155
Industrial Disputes Act, 1947 — Section 25(R)
High Courts10 Sept 1984
Dr. T.M.A. Pai Foundation Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1056
Constitution of India, 1950 — Article 14, 19 (1) (g), 30Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 3, 4 (1), 5 (1), 5 (4), 5 (5)
High Courts10 Sept 1984
K.S. Ramakrishan Setty Vs Clarin Fisheries P. Ltd. and Others
Karnataka High Court · (1986) 59 CompCas 508
Companies Act, 1956 — Section 433 (e), 433 (f), 439 (1) (b)
High Courts10 Sept 1984Dismissed
Ramakrishna Setty Vs Clarian Fisheries (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 1102
Companies Act, 1956 — Section 433 (e), 433 (f), 439 (1) (b), 446
High Courts06 Sept 1984Dismissed
Maharashtra Apex Corporation Ltd. Vs Poovappa and Another
Karnataka High Court · (1985) ILR (Kar) 255
Contract Act, 1872 — Section 135, 140, 141
High Courts06 Sept 1984
C. Munichowdappa Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 858 : (1985) 1 KarLJ 110 : (1985) 1 LLJ 356
Industrial Disputes Act, 1947 — Section 10, 12, 12 (4), 12 (5), 2 (k)
High Courts06 Sept 1984
Maharashtra Apex Corporation Ltd. Vs Poovappa Salian and Another
Karnataka High Court · AIR 1985 Kar 116
Contract Act, 1872 — Section 135, 140, 141
High Courts06 Sept 1984Allowed
B.S. Giridhar Vs P.V. Shetty
Karnataka High Court · (1984) ILR (Kar) 1115 : (1985) 1 KarLJ 105
Karnataka Rent Control Act, 1961 — Section 18, 3 (r), 31
High Courts05 Sept 1984
S.A. Hokrani Vs S. Kouslyabai and Others
Karnataka High Court · AIR 1985 Kar 138 : (1984) ILR (Kar) 825
Karnataka Rent Control Act, 1961 — Section 8 (2)Karnataka Rent Control Rules, 1961 — Rule 4, 4B
High Courts05 Sept 1984Dismissed
Ramagouda Rudregouda Patil Vs Lagmavva
Karnataka High Court · (1985) ILR (Kar) 462
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18 (1), 54
High Courts05 Sept 1984
Ramagouda Rudregowda Patil and Others Vs Lagmavva and Others
Karnataka High Court · AIR 1985 Kar 82
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54
High Courts04 Sept 1984Allowed
Vasudev Pandurang Malawade Vs Basappa Hanumanthappa
Karnataka High Court · (1985) ILR (Kar) 546
Karnataka Stamp Act, 1957 — Section 2 (17), 2 (n)Transfer of Property Act, 1882 — Section 58, 59
High Courts04 Sept 1984
Koira Group Panchayat Vs State of Karnataka and Others
Karnataka High Court · (1985) 2 KarLJ 280
Karnataka Minor Mineral Concession Rules, 1969 — Rule 3
High Courts04 Sept 1984
Best and Crompton Engineering Ltd. Vs Joint Secretary, Govt. of India
Karnataka High Court · (1995) 76 ELT 571
Central Excise Rules, 1944 — Rule 10A (2)