High Courts26 Mar 1985
Srinivasa and Others Vs K.V. Srinivasa Rao
Karnataka High Court · AIR 1986 Kar 9 : (1985) ILR (Kar) 2370 : (1985) 2 KarLJ 169
Succession Act, 1925 — Section 213, 57
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 20 of 27
High Courts26 Mar 1985
Commissioner of Income Tax Vs J.B. Advani and Company (Mysore) (Private) Ltd.
Karnataka High Court · (1987) 163 ITR 638
Income Tax Act, 1961 — Section 35 (1) (b), 35 (B), 40 A (5), 40 A (5) (A)
High Courts26 Mar 1985Dismissed
Ramasiddappa Vs Director of Survey Settlement and Land Records
Karnataka High Court · (1985) ILR (Kar) 4170 : (1985) 2 KarLJ 225
Karnataka Civil Services (Recruitment to the Ministerial Posts) Rules, 1978 — Rule 14 (2)
High Courts25 Mar 1985
S. Krishna Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 357
Constitution of India, 1950 — Article 14, 16
High Courts25 Mar 1985
Syndicate Bank, Bangalore Vs I.K. Amitha and Others
Karnataka High Court · AIR 1985 Kar 213 : (1985) ILR (Kar) 1900 : (1985) 2 KarLJ 145
Contract Act, 1872 — Section 226
High Courts25 Mar 1985
Commissioner of Income Tax Vs Hegde and Golay Pvt. Ltd.
Karnataka High Court · (1987) 163 ITR 635
High Courts24 Mar 1985
Commissioner of Income Tax Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (1986) 54 CTR 247
Constitution of India, 1950 — Article 133, 133 (1), 134AIncome Tax Act, 1961 — Section 119, 263, 264
High Courts23 Mar 1985
M.K. Srikanta Setty Vs Commissioner of Income Tax
Karnataka High Court · (1986) 160 ITR 517
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 3, 4
High Courts22 Mar 1985
B.V. Aswathaiah and Bros. Vs Income Tax Officer, Assessment-4, Circle-II, Bangalore
Karnataka High Court · (1986) 52 CTR 49 : (1985) 155 ITR 422 : (1986) 27 TAXMAN 560
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139 (1), 139 (8)
High Courts20 Mar 1985
Sha Ghelabhai Devji and Co. Vs Assistant Commissioner of Commercial Taxes (Assessment), Dharwad and Another
Karnataka High Court · (1985) ILR (Kar) 1330 : (1986) 62 STC 418
Constitution of India, 1950 — Article 14, 19, 19 (1) (f)Karnataka Sales Tax Act, 1957 — Section 13, 13 (2), 13 (2A), 14, 25 AStates Reorganisation Act, 1956 — Section 119, 7
High Courts20 Mar 1985Dismissed
Raoof Vs Regional Transport Officer
Karnataka High Court · (1986) ILR (Kar) 1502
Constitution of India, 1950 — Article 226, 227Karnataka Motor Vehicles Rules, 1963 — Rule 216
High Courts19 Mar 1985
S.G. Thimmappa Vs T. Anantha and Others
Karnataka High Court · AIR 1986 Kar 1 : (1985) ILR (Kar) 1933 : (1985) 2 KarLJ 131
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A
High Courts18 Mar 1985
B.M. Marappa, B.V. Nagaraj, B.M. Byrappa and B.C. Hanumanthapp A. Vs Inspecting Assistant Commissioner of Income Tax Inspecting Assistant Commissioner of Income Tax Vs B.M. Marappa, B.V. Nagaraj, B.M. Byrappa and B.C. Hanumanthapp A.
Karnataka High Court · (1986) 160 ITR 642
Income Tax Act, 1961 — Section 119, 269 (C), 269 (D), 269 F (6), 269 G
High Courts18 Mar 1985
B.M. Maranna Vs Inspecting Assistant Commissioner
Karnataka High Court · (1986) 26 TAXMAN 401
High Courts18 Mar 1985
Girnar Builders (P.) Ltd. Vs Inspecting Assistant Commissioner of Income Tax, and Others
Karnataka High Court · (1986) 52 CTR 51 : (1985) 156 ITR 403
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 AB, 269 C, 269 D (1)
High Courts18 Mar 1985
Shankara Murthy Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 4157
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Stamp Act, 1957 — Section 15, 20
High Courts18 Mar 1985Allowed
Bhadravathi Division Saw Mills Owners and Timber Merchants Association Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2298
Karnataka Forest Act, 1963 — Section 50, 51, 52Karnataka Forest Rules, 1969 — Rule 148, 149, 153
High Courts15 Mar 1985
Hanumappa and Another Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · AIR 1985 Kar 276
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 63
High Courts15 Mar 1985
Kalikadevi and Others Vs Shivasaharanand Sadhu Maharaj and Others
Karnataka High Court · AIR 1986 Kar 186 : (1985) ILR (Kar) 2647 : (1985) 2 KarLJ 327
Bombay Public Trust Act, 1950 — Section 79, 80Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Mar 1985
Vijayalakshmi Oil Industries Vs Income Tax Officer
Karnataka High Court · (1985) 47 CTR 255 : (1985) ILR (Kar) 3301 : (1985) 155 ITR 748 : (1985) 22 TAXMAN 139
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143 (3), 147, 147 (b), 148