COURT ARCHIVE

Karnataka High Court judgments, 1985

521 judgments · page 26 of 27

High Courts18 Jan 1985

Commissioner of Income Tax Vs Bharat Earth Movers Ltd. Bharat Earth Movers Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1985) 47 CTR 244 : (1985) 155 ITR 321 : (1985) 23 TAXMAN 400

Income Tax Act, 1961 — Section 256 (1), 32, 43 (3)

High Courts17 Jan 1985Allowed

Manjulatha Vs Dr. M.L. Narasimham

Karnataka High Court · (1985) ILR (Kar) 1413 : (1985) 1 KarLJ 380

Civil Procedure Code, 1908 (CPC) — Section 21, 23 (3), 24

High Courts17 Jan 1985

D. Ananthakrishna Bhat Vs Special Deputy Commissioner and Competent Authority, Mangalore and Others

Karnataka High Court · AIR 1987 Kar 5

Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 8 (1), 9

High Courts16 Jan 1985Dismissed

Amruthrao Vs Viswanath

Karnataka High Court · (1985) ILR (Kar) 3272

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59

High Courts16 Jan 1985

N.P. Siddaiah Vs K. Gopal and Sons

Karnataka High Court · AIR 1985 Kar 175 : (1986) ILR (Kar) 166 : (1985) 1 KarLJ 254

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 8

High Courts15 Jan 1985Allowed

Union of India (UOI) Vs Sripad Shankar Kulkarni

Karnataka High Court · (1985) ILR (Kar) 1630

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 144

High Courts11 Jan 1985

M.N. Doddamani Vs State of Karnataka and Another

Karnataka High Court · (1985) 1 KarLJ 284

High Courts11 Jan 1985

G. Subramanya Reddy and Co. Vs Karnataka Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1985) ILR (Kar) 3419 : (1985) 59 STC 84

Karnataka Sales Tax Act, 1957 — Section 5 (3)Karnataka Sales Tax Rules, 1957 — Rule 26 (9) (a)

High Courts11 Jan 1985

L.S. Jayappa and Another Vs N.S. Shamegowda and Another

Karnataka High Court · (1985) 1 KarLJ 223

Penal Code, 1860 (IPC) — Section 499, 500

High Courts11 Jan 1985

B. Basavalingappa and Others Vs The State of Karnataka and Others

Karnataka High Court · (1985) ILR (Kar) 773 : (1985) 1 KarLJ 400 : (1985) 59 STC 1

Constitution of India, 1950 — Article 14, 19 (1), 19 (1) (g), 246Karnataka Sales Tax Act, 1957 — Section 1 (2), 11, 11 (1), 2 (1), 5 (5)

High Courts11 Jan 1985Allowed

Krishnappa Vs Excise Commissioner

Karnataka High Court · (1986) ILR (Kar) 186

Constitution of India, 1950 — Article 226, 227

High Courts10 Jan 1985

Rajamma Vs Second Income Tax Officer, Circle-I, Bangalore

Karnataka High Court · (1985) 152 ITR 657

Income Tax Act, 1961 — Section 154

High Courts09 Jan 1985

Sudershan and Co. Vs The State of Karnataka and Others

Karnataka High Court · (1985) ILR (Kar) 661 : (1985) 58 STC 177

Karnataka Sales Tax Act, 1957 — Section 17, 2 (1), 2 (k), 2 (t), 4 (3)

High Courts08 Jan 1985

Tajunnissa Begum Vs Mydar Huligemma

Karnataka High Court · (1985) ILR (Kar) 3178 : (1985) 1 KarLJ 180

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts07 Jan 1985

Teepusabi and Others Vs K. Rudraiah and Others

Karnataka High Court · (1985) 1 KarLJ 345

Karnataka Debt Relief Act, 1980 — Section 3

High Courts07 Jan 1985Dismissed

Mahadevaiah Vs Enquiry Officer

Karnataka High Court · (1985) ILR (Kar) 2244

Karnataka Co-operative Societies Act, 1959 — Section 107, 117 (2), 18 (11), 55

High Courts04 Jan 1985

Srinivasa Traders and Others Vs Commercial Tax Officer, Chintamani Circle and Others

Karnataka High Court · (1985) ILR (Kar) 1179 : (1985) 58 STC 343

Central Sales Tax Act, 1956 — Section 15, 15Constitution of India, 1950 — Article 286Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 B (4), 6 A, 6 A (2)

High Courts04 Jan 1985

Somasundaram P. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1985) 47 CTR 252 : (1985) ILR (Kar) 3412 : (1985) 152 ITR 664 : (1985) 22 TAXMAN 353

Income Tax Act, 1961 — Section 104, 104 (1), 256 (2), 271 (4A)

High Courts04 Jan 1985

Malagarasamma and Another Vs Gurusiddamma and Another

Karnataka High Court · AIR 1985 Kar 207 : (1985) ILR (Kar) 1628 : (1985) 1 KarLJ 206

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 136

High Courts02 Jan 1985

M/s Kothari and Co. Vs State of Karnataka and Others

Karnataka High Court · (1985) 1 KarLJ 320

Karnataka Forest Act, 1963 — Section 71D