Karnataka High Court Judgments 1986

High Courts16 Dec 1986

Abdul Qadar Adam and Abdul Razak Adam Vs Wealth Tax Officer

Karnataka High Court · (1987) 62 CTR 1 : (1987) 168 ITR 420 : (1987) 31 TAXMAN 119

Constitution of India, 1950 — Article 226Voluntary Disclosure of Income and Wealth Act, 1976 — Section 13Wealth Tax Act, 1957 — Section 17, 17 (1) (a), 17 (1) (b)

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High Courts15 Dec 1986

The State of Karnataka Vs R. Nanda Gopal

Karnataka High Court · (1987) ILR (Kar) 562

Karnataka Shops and Commercial Establishments Act, 1961 — Section 29, 30, 4 (2)Prevention of Corruption Act, 1988 — Section 6

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High Courts13 Dec 1986

Basavaraju, M Vs Asst. Commissioner of Sales-tax-and Ors.

Karnataka High Court · (1986) 1 KarLJ 142

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High Courts12 Dec 1986

E. Krishna Narayana Vs The Bangalore Development Authority and Others

Karnataka High Court · AIR 1988 Kar 95 : (1987) ILR (Kar) 950

City of Bangalore Improvement (Disposal of Coiner Sites and Commercial Sites) Rules, 1972 — Rule 3, 4, 5

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High Courts12 Dec 1986Dismissed

K.R. Govind Vs State of Karnataka

Karnataka High Court · (1987) ILR (Kar) 2041

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High Courts12 Dec 1986Dismissed

B.K. Madappa Vs Karnataka Bank Ltd.

Karnataka High Court · (1987) ILR (Kar) 750

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High Courts10 Dec 1986

M.S. Suresh Vs K.V. Sudhakar

Karnataka High Court · AIR 1987 Kar 249

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 3

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High Courts10 Dec 1986

T.M. Mohan, T.M. Belliappa and T.M. Muddappa Vs Additional Agricultural Income Tax Officer A.D. Mandanna and A.D. Madappa Vs Additional Agricultural Income Tax Officer Emmanuel Thomas Ramapuram, Abbe Thomas Ramapuram and George Thomas Ramapuram Vs Additional Agricultural Income Tax Officer

Karnataka High Court · (1986) 56 CTR 156 : (1987) 1 KarLJ 349 : (1986) 24 TAXMAN 697

Constitution of India, 1950 — Article 213Mysore Agricultural Income Tax Act, 1957 — Section 17 (5)

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High Courts10 Dec 1986

Mohan T.M. and Others Vs The Addl. Agricultural Income Tax Officer

Karnataka High Court · (1987) 1 KarLJ 349

Karnataka Agricultural Income Tax Act, 1957 — Section 17(5)

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High Courts10 Dec 1986

Ahmed M. Vs Vaishalli and Another

Karnataka High Court · (1987) 1 KarLJ 207

Civil Procedure Code, 1908 (CPC) — Order 45 Rule 5

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High Courts10 Dec 1986

Kashibai and Others Vs Putalabai and Another

Karnataka High Court · AIR 1987 Kar 156

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High Courts10 Dec 1986

1. T. M. MOHAN. 2. T. M. BELLIAPPA. 3. T. M. MUDDAPPA Vs ADDITIONAL AGRICULTURAL Income Tax OFFICER. 1. A. D. MANDANNA. 2. A. D. MADAPPA v. ADDITIONAL AGRICULTURAL Income Tax OFFICER. 1. EMMANUEL THOMAS RAMAPURAM. 2. ABBE THOMAS RAMAPURAM. 3. GEORGE THOMAS RAMAPURAM v. ADDITIONAL AGRICULTURAL Income Tax OFFICER.

Karnataka High Court · (1987) 63 CTR 223 : (1987) 168 ITR 384

Constitution of India, 1950 — Article 213

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High Courts08 Dec 1986Dismissed

Shidlingappa Basawantappa Shipari and Neelappa Basawantappa Hadapad Vs Padmabai

Karnataka High Court · (1987) ILR (Kar) 336

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18 (1)

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High Courts05 Dec 1986Allowed

Leelavathi alias Ranjan Bai Vs Sharada

Karnataka High Court · AIR 1988 Kar 26 : (1987) ILR (Kar) 469 : (1987) 1 KarLJ 225

Karnataka Rent Control Act, 1961 — Section 24, 24 (1), 25, 26, 27

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High Courts04 Dec 1986Allowed

Iswarappa Magundappa Aribenchi Vs State of Karnataka

Karnataka High Court · (1987) ILR (Kar) 676

Criminal Procedure Code, 1973 (CrPC) — Section 156, 157, 167, 167 (5)Essential Commodities Act, 1955 — Section 12 AA (1) (f), 12 AC

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High Courts04 Dec 1986

Venkangouda Vs Siddappa

Karnataka High Court · (1987) ILR (Kar) 297

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 344Penal Code, 1860 (IPC) — Section 211, 323, 504

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High Courts01 Dec 1986Dismissed

Annasaheb Ramachandra Patil Vs Ramachandra Sataba Mane Wakerekar

Karnataka High Court · (1987) ILR (Kar) 979

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High Courts01 Dec 1986

Manchegowda and Another Vs M. Madaiah

Karnataka High Court · (1987) 1 KarLJ 119

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

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High Courts01 Dec 1986

Karnataka Electricity Board and Others Vs Halappa

Karnataka High Court · (1987) 1 ACC 408 : (1987) ACJ 968 : AIR 1987 Kar 261 : (1987) ILR (Kar) 329 : (1987) 1 KarLJ 88

Contract Act, 1872 — Section 180

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High Courts01 Dec 1986Allowed

Manchagowda and Another Vs M. Madaiah

Karnataka High Court · (1986) 12 KAR CK 0002

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Karnataka High Court judgments, 1986