CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Karnataka High Court/1986

COURT ARCHIVE

Karnataka High Court judgments, 1986

464 judgments · page 10 of 24

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
High Courts14 Jul 1986

Commissioner of Income Tax Vs Srimal Rikabchand and Co.

Karnataka High Court · (1986) 28 TAXMAN 581

Read judgment
High Courts11 Jul 1986

Kudremukh Iron Ore Co. Ltd. Vs Korula Rubber Co. P. Ltd. and another

Karnataka High Court · (1990) 68 CompCas 450

Contract Act, 1872 — Section 124, 125, 126
Read judgment
High Courts11 Jul 1986

Kudremukh Iron Ore Co. Ltd. Vs Koruls Rubber Co. Pvt. Ltd. and Another

Karnataka High Court · AIR 1987 Kar 139 : (1986) ILR (Kar) 3313

Contract Act, 1872 — Section 124, 125, 126
Read judgment
High Courts10 Jul 1986

Commissioner of Income Tax Vs L.N. Horkeri

Karnataka High Court · (1986) 56 CTR 290 : (1986) 162 ITR 513 : (1986) 28 TAXMAN 575

Income Tax Act, 1961 — Section 256 (1), 64, 64 (1), 64 (1) (iii)
Read judgment
High Courts04 Jul 1986Allowed

Bharath Gold Mines Ltd. Vs Regional Labour Commissioner

Karnataka High Court · (1986) ILR (Kar) 2755

Payment of Gratuity Act, 1972 — Section 4 (6) (b), 4 (6) (b) (b)Penal Code, 1860 (IPC) — Section 378
Read judgment
High Courts04 Jul 1986Allowed

Bharath Gold Mines Ltd. Vs Reg. Labour Commissioner (Central) and Others

Karnataka High Court · (1994) 3 LLJ 54

Payment of Gratuity Act, 1972 — Section 4 (6) (b) (ii)Penal Code, 1860 (IPC) — Section 378
Read judgment
High Courts04 Jul 1986Dismissed

State of Karnataka Vs Mandya District Wine Merchants Association

Karnataka High Court · (1986) ILR (Kar) 2943 : (1986) 2 KarLJ 299

Karnataka Excise (Sale of Indian and Foreign Liquor) Rules, 1968 — Rule 12, 12 (1), 12 (2), 12 (3)Karnataka Excise (Sale of Indian and Foreign Liquors) Act, 1968 — Section 15 (2), 71 (1) (e)
Read judgment
High Courts04 Jul 1986

Suman Vs Vithal Rama Power and Others

Karnataka High Court · AIR 1987 Kar 92 : (1986) ILR (Kar) 2631 : (1987) 1 KarLJ 30

Civil Procedure Code, 1908 (CPC) — Section 151, 47
Read judgment
High Courts03 Jul 1986Allowed

Jayanna and Bros. Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 2655 : (1986) 2 KarLJ 143

Karnataka Land Revenue Act, 1964 — Section 190
Read judgment
High Courts03 Jul 1986

Jayakumari and Dilharkumari (Executrixes and Trustees of Late H.H. Rajkuverba) Vs Commissioner of Income Tax (No. 2)

Karnataka High Court · (1986) ILR (Kar) 3302

Income Tax Act, 1961 — Section 168, 256 (1)
Read judgment
High Courts03 Jul 1986

Jayakumari and Dilharkumari (Executrixes and Trustees of Late H.H. Rajkuverba) Vs Commissioner of Income Tax (No. 3)

Karnataka High Court · (1986) 56 CTR 289 : (1987) 165 ITR 792 : (1986) 29 TAXMAN 177

Income Tax Act, 1961 — Section 168, 256 (1)
Read judgment
High Courts03 Jul 1986Dismissed

Chief Secretary to Government of Karnataka and Another Vs Charles Perea and Another

Karnataka High Court · (1986) 2 ACC 523 : (1987) ACJ 446 : (1989) 65 CompCas 777 : (1986) ILR (Kar) 2627

Motor Vehicles Act, 1939 — Section 110 (1)
Read judgment
High Courts03 Jul 1986Dismissed

Sukumar Vs Deputy Commissioner for Transport

Karnataka High Court · (1986) ILR (Kar) 2394

Karnataka Motor Vehicles Taxation Act, 1957 — Section 16Motor Vehicles Act, 1939 — Section 3 (1), 3 (2), 63
Read judgment
High Courts02 Jul 1986Dismissed

Sajjan Raj Vs House Rent and Accommodation Controller

Karnataka High Court · (1987) ILR (Kar) 776

Read judgment
High Courts02 Jul 1986

Commissioner of Income Tax Vs Canara Bank

Karnataka High Court · (1986) 57 CTR 38 : (1986) ILR (Kar) 3299 : (1986) 29 TAXMAN 200

Income Tax Act, 1961 — Section 256 (1), 80 G, 80 G (1), 80 G (2)
Read judgment
High Courts01 Jul 1986

Land Acquisition Officer Vs Chandrasekhar Reddy

Karnataka High Court · (1986) ILR (Kar) 2827

Land Acquisition Act, 1894 — Section 18, 24, 4 (1)
Read judgment
High Courts01 Jul 1986

Mohiyuddin, B.S. Vs State of Karnataka

Karnataka High Court · (1986) 2 KarLJ 338

Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 2(12)
Read judgment
High Courts01 Jul 1986

Robert D''Silva Vs Roshim Enterprises and Another

Karnataka High Court · AIR 1987 Kar 57 : (1986) 1 KarLJ 120

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 14 (1) (b), 41 (e)
Read judgment
High Courts01 Jul 1986

H. Padmanabha Rao Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 2480 : (1987) 1 KarLJ 176

Karnataka Rent Control Act, 1961 — Section 21, 31, 5
Read judgment
High Courts01 Jul 1986

D.R. Puttanna Sons (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1986) 29 TAXMAN 158

Read judgment
Previous1…89101112…24Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions