High Courts03 Sept 1984Allowed
Binny Limited Vs The Assistant Collector of Central Excise and Others
Karnataka High Court · (1985) 5 ECC 16
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments, 1984
430 judgments · page 9 of 22
High Courts03 Sept 1984
Bapuji Educational Association Vs State
Karnataka High Court · (1985) ILR (Kar) 80
Constitution of India, 1950 — Article 14, 19 (1) (c), 21Karnataka Educational Institutions Act, 1984 — Section 2 (b), 4 (2), 4 (3), 5 (1)
High Courts31 Aug 1984Allowed
Mallappa Vs Appanappa
Karnataka High Court · (1985) ILR (Kar) 461
Karnataka Debt Relief Act, 1980 — Section 3 (b), 3 (c), 4 (a)
High Courts31 Aug 1984
Dharak Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 734 : (1986) 25 TAXMAN 196
Income Tax Act, 1961 — Section 256 (1), 256 (2)
High Courts31 Aug 1984Dismissed
Ramesh Enterprises Vs Coffee Board
Karnataka High Court · (1985) ILR (Kar) 982 : (1985) 2 KarLJ 31
Constitution of India, 1950 — Article 12, 13, 226Customs Act, 1962 — Section 26 (1)
High Courts31 Aug 1984
Commissioner of Income Tax Vs Janatha Textiles
Karnataka High Court · (1987) 163 ITR 731
Income Tax Act, 1961 — Section 184 (7), 187, 256 (1)
High Courts29 Aug 1984Dismissed
M.S. Seethamma Vs M.K. Neelamma
Karnataka High Court · (1985) ILR (Kar) 883
Registration Act, 1908 — Section 17, 17 (1) (b), 17 (2) (viii)
High Courts29 Aug 1984
K. Chandrasekhar and Others Vs Management of Binny Ltd.
Karnataka High Court · (1984) ILR (Kar) 840 : (1984) 2 KarLJ 389 : (1985) 2 LLJ 65
Industrial Disputes Act, 1947 — Section 33, 33 (2) (b)
High Courts29 Aug 1984
Food Inspector, Corporation of The City of Mangalore Vs A.G. Suvarna
Karnataka High Court · (1984) ILR (Kar) 752 : (1985) 1 KarLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (4)Prevention of Food Adulteration Act, 1954 — Section 16 (1) (a), 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 16, 7
High Courts28 Aug 1984
Commissioner of Income Tax Vs G.J. Fernandez
Karnataka High Court · (1987) 60 CTR 143 : (1986) 160 ITR 602 : (1986) 26 TAXMAN 450
Income Tax Act, 1961 — Section 214, 256 (1), 263
High Courts27 Aug 1984Dismissed
Parvathagowda Basanagowda Patil Vs Sri Veeramaheswara Vidya Vardhaka Sangha and Others
Karnataka High Court · (1985) ILR (Kar) 316
Constitution of India, 1950 — Article 226
High Courts24 Aug 1984
Webb''s Sales and Services Ltd. Vs Commissioner of Income Tax, Karnataka, Bangalore
Karnataka High Court · (1985) 155 ITR 401 : (1985) 21 TAXMAN 1
Income Tax Act, 1961 — Section 104, 109, 256 (1)
High Courts23 Aug 1984Dismissed
Shivashankar Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 303
Criminal Procedure Code, 1973 (CrPC) — Section 143, 144, 145, 324Karnataka Civil Services Rules, 1974 — Rule 102Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 10 (1) (b), 10B
High Courts22 Aug 1984
State of Karnataka Vs B.G. Desai
Karnataka High Court · (1984) 150 ITR 382
Mysore Agricultural Income Tax Act, 1957 — Section 19 (4), 21, 32, 32 (1)
High Courts22 Aug 1984
M.R. Thammiah Vs Agricultural Income Tax Officer, Madikeri and Another
Karnataka High Court · (1985) ILR (Kar) 1305 : (1984) 150 ITR 403
Income Tax Act, 1961 — Section 2 (8), 34 (1) (b)Mysore Agricultural Income Tax Act, 1957 — Section 19, 30, 36
High Courts22 Aug 1984
Visvarama Hotels Ltd. Vs Anjuman-e-Imamia
Karnataka High Court · (1983) ILR (Kar) 223 : (1984) 2 KarLJ 185
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (b), 41, 7 (b)
High Courts21 Aug 1984
M.M. Jamadhar Vs Amirbi
Karnataka High Court · AIR 1985 Kar 91 : (1984) ILR (Kar) 1310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35 (1), 115, 151, 47
High Courts21 Aug 1984Allowed
Hajaresab Vs Udachappa deceased by L.Rs.
Karnataka High Court · (1984) ILR (Kar) 900
Civil Procedure Code, 1908 (CPC) — Section 50Transfer of Property Act, 1882 — Section 52
High Courts20 Aug 1984
Commissioner of Income Tax Vs Datacons (P.) Ltd.
Karnataka High Court · (1985) 47 CTR 162 : (1985) ILR (Kar) 1109 : (1985) 155 ITR 66
Finance Act, 1977 — Section 2 (7) (c)Income Tax Act, 1961 — Section 256 (1)
High Courts20 Aug 1984
Commissioner of Income Tax Vs Metal Lamp Caps (P.) Ltd.
Karnataka High Court · (1987) 163 ITR 822
Income Tax Act, 1961 — Section 256 (1), 80 J, 80 J (4)