COURT ARCHIVE

Karnataka High Court judgments, 1985

521 judgments · page 10 of 27

High Courts08 Aug 1985

State of Karnataka and Others Vs T.V. Ganji

Karnataka High Court · AIR 1986 Kar 94 : (1985) ILR (Kar) 3613

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Drugs and Cosmetics Act, 1940 — Section 33 B, 33 D, 9 B

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High Courts05 Aug 1985

State of Karnataka Vs Abdul Jaleel

Karnataka High Court · (1986) ILR (Kar) 1205 : (1985) 2 KarLJ 474

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959 — Section 13 (3), 8 A

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High Courts05 Aug 1985Dismissed

Jyotiba Shankar Karole Vs Gajanan Channappa Angolkar

Karnataka High Court · (1986) ILR (Kar) 1859 : (1987) 1 KarLJ 271

Karnataka Rent Control Act, 1961 — Section 21, 61

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High Courts01 Aug 1985Dismissed

Moiuddin Shariff Vs K.S.T.A.T.

Karnataka High Court · (1986) ILR (Kar) 3377

Motor Vehicles Act, 1939 — Section 68 F (1A), 68 F (1C), 68 F (1D)

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High Courts01 Aug 1985

D. Basappa Vs Commissioner of Wealth Tax

Karnataka High Court · (1986) 160 ITR 826

Wealth Tax Act, 1957 — Section 2, 2 (m) (i), 27 (1), 3, 5

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High Courts01 Aug 1985Allowed

Nanjamma Vs Subbanna @ Subbaraya

Karnataka High Court · (1986) ILR (Kar) 922 : (1985) 2 KarLJ 438

Karnataka Rent Control Act, 1961 — Section 43

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High Courts01 Aug 1985

Basappa Vs Commissioner of Wealth Tax

Karnataka High Court · (1986) ILR (Kar) 1116

Wealth Tax Act, 1957 — Section 2, 2 (m) (ii), 27 (1), 3, 5

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High Courts31 Jul 1985Allowed

Munivenkatappa Vs Vysya Bank Ltd.

Karnataka High Court · (1986) ILR (Kar) 897

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 90Limitation Act, 1963 — Section 127

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High Courts30 Jul 1985Dismissed

Col. G.K. Burli Vs Bangalore Development Authority

Karnataka High Court · (1986) ILR (Kar) 1628 : (1985) 2 KarLJ 510

Bangalore Development Authority Act, 1976 — Section 38 A, 69Constitution of India, 1950 — Article 14, 226

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High Courts27 Jul 1985Dismissed

Mandanna Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 2822

Criminal Procedure Code, 1973 (CrPC) — Section 159, 482

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High Courts26 Jul 1985

Commissioner of Income Tax Vs J.B. Advani and Company (Mysore) (Private) Ltd.

Karnataka High Court · (1987) 60 CTR 127

Income Tax Act, 1961 — Section 35 (1) (b), 35 B, 40 A (5) (a)

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High Courts26 Jul 1985

Raghuveera Shenoy H. Vs Commercial Tax Officer and Another

Karnataka High Court · (1985) 2 KarLJ 278

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High Courts26 Jul 1985

Raghuveera Shenoy. H. Vs Commercial Tax Officer and Another

Karnataka High Court · (1987) 31 KarLJ 97

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High Courts26 Jul 1985Dismissed

State Bank of India Vs Hegde and Golay Limited

Karnataka High Court · (1987) ILR (Kar) 2364

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Companies Act, 1956 — Section 433, 433 (e), 439 (1) (b), 528, 529

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High Courts25 Jul 1985Allowed

Sree Gajanana Motor Transport Co. (P) Ltd. Vs Karnataka State Transport Appellate Tribunal

Karnataka High Court · (1987) ILR (Kar) 409 : (1987) 1 KarLJ 304

Constitution of India, 1950 — Article 226, 227

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High Courts25 Jul 1985

Commissioner of Income Tax Vs Hegde and Golay Pvt. Ltd.

Karnataka High Court · (1985) 07 KAR CK 0035

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High Courts24 Jul 1985

Mallanna Vs Abdul Nabi and Others

Karnataka High Court · AIR 1986 Kar 221 : (1985) ILR (Kar) 3835 : (1985) 2 KarLJ 364

Registration Act, 1908 — Section 17 (1), 17 (1) (b), 17 (2) (v)Transfer of Property Act, 1882 — Section 53 A

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High Courts24 Jul 1985

Palghar Rolling Mills Pvt. Ltd. Vs Visvesvaraya Iron and Steel Ltd. and Another

Karnataka High Court · AIR 1985 Kar 282 : (1985) ILR (Kar) 3989

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 115, 151, 85 (1)

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High Courts24 Jul 1985

Commissioner of Income Tax Vs Hindustan Aeronautics Ltd.

Karnataka High Court · (1986) 157 ITR 549 : (1986) 24 TAXMAN 608

Constitution of India, 1950 — Article 133, 133 (1), 134AIncome Tax Act, 1961 — Section 119, 264

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High Courts24 Jul 1985Dismissed

State Bank of Mysore Vs G.P. Thulasi Bai

Karnataka High Court · (1985) ILR (Kar) 2976

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34

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