High Courts10 Oct 1985Dismissed
Krupasheela Vs State of Karnataka
Karnataka High Court · (1985) 10 KAR CK 0004
Karnataka Medical Colleges (Selection of Candidates for Admission) Rules, 1983 — Rule 4 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1985
521 judgments · page 5 of 27
High Courts09 Oct 1985
Syed Amjad Pasha Qadi Vs Rahimunnisa Begum
Karnataka High Court · (1985) ILR (Kar) 4004
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14
High Courts09 Oct 1985Allowed
Sri Jayadeva Institute of Commerce Vs Commissioner of Public Instruction
Karnataka High Court · (1986) ILR (Kar) 398
Rules for Commerce Education — Rule 3 (A), 3 (A) (ix)
High Courts09 Oct 1985
Karnataka State Financial Corporation Vs Commissioner of Income Tax
Karnataka High Court · (1988) 174 ITR 206
Income Tax Act, 1961 — Section 2 (45), 256 (1), 36 (1), 36 (1) (viii)
High Courts09 Oct 1985
Commissioner of Wealth Tax Vs N. Krishnan
Karnataka High Court · (1986) 50 CTR 75 : (1986) 162 ITR 309 : (1986) 24 TAXMAN 269
Income Tax Act, 1922 — Section 18 A, 210Wealth Tax Rules, 1957 — Rule 1D
High Courts09 Oct 1985
Commissioner of Income Tax, Karnataka-I, Bangalore Vs M.P. Davis
Karnataka High Court · (1986) 50 CTR 78 : (1986) 162 ITR 251 : (1986) 27 TAXMAN 59
Income Tax Act, 1961 — Section 139 (1), 139 (2), 147, 256 (1)
High Courts08 Oct 1985Allowed
Silver Audio Systems Vs Associated Electronic and Electrical Industries
Karnataka High Court · (1986) ILR (Kar) 217
Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457Trade and Merchandise Marks Act, 1958 — Section 76, 77, 78, 79
High Courts08 Oct 1985
M. Abdul Sattar Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 642 : (1986) 26 TAXMAN 760
Income Tax Act, 1961 — Section 256 (1), 45, 53, 54
High Courts08 Oct 1985
Narayana Bhatta Vs R.T.O.
Karnataka High Court · (1985) 10 KAR CK 0015
Karnataka Motor Vehicles Rules, 1963 — Rule 216, 231Motor Vehicles Act, 1939 — Section 63 (6), 63 (7)
High Courts08 Oct 1985Allowed
R. Venkatesham Chetty Vs Secretary KSTA
Karnataka High Court · (1987) ILR (Kar) 77
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 62, 68 F (1A), 68 F (1D)
High Courts08 Oct 1985
Chandrakantha R. Ghodke Vs Commercial Tax Officer, V Circle, Hubli and Others
Karnataka High Court · (1987) ILR (Kar) 132 : (1986) 63 STC 440
Karnataka Sales Tax Act, 1957 — Section 13, 16Mysore Sales Tax Act, 1957 — Section 13 (3), 13 (3) (b)
High Courts07 Oct 1985Allowed
Phipson and Co. Ltd. Vs Deputy Commissioner of Commercial Taxes
Karnataka High Court · (1986) ILR (Kar) 2465
Karnataka Sales Tax Act, 1957 — Section 21, 21 (2)
High Courts07 Oct 1985
Ramanna Vs Abdulla
Karnataka High Court · (1986) ILR (Kar) 953
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 50, 50 (2)
High Courts07 Oct 1985
M.A. Sreenivasan Vs Commissioner of Wealth Tax
Karnataka High Court · (1986) 51 CTR 115 : (1986) 162 ITR 106 : (1986) 24 TAXMAN 543
Wealth Tax Act, 1957 — Section 2, 3, 4, 5 (1) (ivb)
High Courts07 Oct 1985
Ningappa Shivappa Gowri and Others Vs Kalavathi and Another
Karnataka High Court · (1986) ILR (Kar) 211
Criminal Procedure Code, 1973 (CrPC) — Section 182, 482Penal Code, 1860 (IPC) — Section 109, 34, 494
High Courts07 Oct 1985
Commissioner of Gift Tax Vs K. Bhoomiamma
Karnataka High Court · (1986) 50 CTR 178 : (1986) 158 ITR 615 : (1986) 24 TAXMAN 101
Gift Tax Act, 1958 — Section 26 (1), 4 (1) (a)
High Courts07 Oct 1985Dismissed
Basappa Lachamappa Mongyal Vs Hanumantha Rao Roaoji Rao
Karnataka High Court · (1987) ILR (Kar) 867
Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 1985
Ningappa Shivappa Gowri and Others Vs Smt. Kalavathi and Another
Karnataka High Court · (1986) CriLJ 1719
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts04 Oct 1985Dismissed
B.N. Sathyanarayana Rao Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 790
Bangalore Development Authority Act, 1976 — Section 17, 19Constitution of India, 1950 — Article 226
High Courts04 Oct 1985
Management of City of Bangalore Municipal Corporation Employees Cooperative Society Ltd. Vs E.V. Raju
Karnataka High Court · (1986) ILR (Kar) 2372 : (1987) 1 LLJ 22
Industrial Disputes Act, 1947 — Section 10, 23, 33