High Courts27 Jun 1986
Transport Corporation of India (P) Ltd. Vs Oriental Fire And General Insurance Company Ltd. and Another
Karnataka High Court · (1987) 2 ACC 140
Carriers Act, 1865 — Section 8
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 11 of 24
High Courts27 Jun 1986
Transport Corporation of India (P.) Limited and Another Vs Oriental Fire and General Insurance Company Limited
Karnataka High Court · (1988) ACJ 166 : (1989) 66 CompCas 208
Marine Insurance Act, 1963 — Section 4 (2), 79
High Courts26 Jun 1986
Shrenikraj and Others Vs Labour Officer and Another
Karnataka High Court · (1989) 66 CompCas 334 : (1986) ILR (Kar) 2623 : (1986) 2 KarLJ 309
Criminal Procedure Code, 1973 (CrPC) — Section 482Payment of Bonus Act, 1965 — Section 28, 30
High Courts25 Jun 1986
G. Pichaimani Vs State of Karnataka
Karnataka High Court · (1986) 26 ELT 24 : (1987) ILR (Kar) 1069
Constitution of India, 1950 — Article 133, 134A, 226Customs Act, 1962 — Section 123, 2 (39)
High Courts25 Jun 1986Dismissed
Muniappa Vs Tahsildar and Returning Officer
Karnataka High Court · (1986) ILR (Kar) 2698
Karnataka Co-operative Societies Act, 1959 — Section 20 (1)
High Courts25 Jun 1986Dismissed
Narasimhaiah Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2620 : (1986) 2 KarLJ 466
Criminal Procedure Code, 1973 (CrPC) — Section 167, 482
High Courts24 Jun 1986Allowed
K.M. Abbaiah Reddy Vs State of Karnataka State of Karnataka Vs Siddananjappa
Karnataka High Court · (1986) ILR (Kar) 2901 : (1986) 2 KarLJ 186
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226Karnataka Cinemas (Regulation) Act, 1964 — Section 18
High Courts23 Jun 1986
Commissioner of Income Tax Vs P. Satish Pai
Karnataka High Court · (1986) 57 CTR 77 : (1986) 162 ITR 457 : (1986) 29 TAXMAN 144
Income Tax Act, 1961 — Section 24 (I) (iv, 256 (1))
High Courts23 Jun 1986
Jainuddin Nizamuddin Munshi Vs Land Tribunal
Karnataka High Court · (1986) ILR (Kar) 2055
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms (Amendment) Act, 1986 — Section 118, 19, 48 A
High Courts17 Jun 1986
K.M. Puttaswamy (Decd. By Legal Representative) Vs Commercial Tax Officer (Intelligence), Mysore Circle, Mysore
Karnataka High Court · (1988) 68 STC 241
Karnataka Sales Tax Act, 1957 — Section 14, 29 (1) (e), 31
High Courts17 Jun 1986
Chikkanna R. by L.Rs. Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 141
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts16 Jun 1986
Commissioner of Income Tax Vs Kirana Traders
Karnataka High Court · (1986) 56 CTR 95 : (1986) 161 ITR 726 : (1986) 28 TAXMAN 430
Income Tax Act, 1961 — Section 154 (1), 186 (1), 256 (1)
High Courts16 Jun 1986
Commissioner of Income Tax Vs H.V. Mirchandani
Karnataka High Court · (1986) 55 CTR 415 : (1986) 161 ITR 800 : (1986) 28 TAXMAN 596
Income Tax Act, 1961 — Section 154, 155, 246 (1) (f), 256 (1)
High Courts13 Jun 1986
Dilip Kumar Peppermints Vs The State of Karnataka
Karnataka High Court · (1986) 63 STC 143
Central Sales Tax Act, 1956 — Section 14 (vii)Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (1), 5 (1), 8
High Courts12 Jun 1986
Commissioner of Income Tax Vs Hunsur Plywood Works Pvt. Ltd.
Karnataka High Court · (1986) 56 CTR 32 : (1986) 161 ITR 639 : (1986) 28 TAXMAN 427
Income Tax Act, 1961 — Section 155 (5) (ii) (a), 256 (1), 34 (3) (a) (i)
High Courts11 Jun 1986
Commissioner of Income Tax Vs A. Indiramma
Karnataka High Court · (1986) 56 CTR 92 : (1987) ILR (Kar) 1798 : (1986) 160 ITR 829 : (1986) 28 TAXMAN 482
Gift Tax Act, 1958 — Section 2 (xii), 4 (1) (e)Income Tax Act, 1961 — Section 256 (1), 64
High Courts11 Jun 1986
Commissioner of Income Tax Vs Kothari and Co.
Karnataka High Court · (1987) 64 CTR 255 : (1987) 165 ITR 594 : (1986) 28 TAXMAN 32
Income Tax Act, 1961 — Section 256 (1), 40 (b)
High Courts11 Jun 1986
Ganapathi Kini Vs Udupi Taluka Agricultural Produce Co-operative Marketing Society Ltd. and Others
Karnataka High Court · (1986) 2 KarLJ 104
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts11 Jun 1986
Subramanya T.S. Vs State of Karnataka and Others
Karnataka High Court · (1986) 2 KarLJ 465
Karnataka Municipalities Act, 1964 — Section 306(1)
High Courts11 Jun 1986
Smt. M.R. Dinaprabha and Another Vs The Officer-in-charge Records, Meg and Others
Karnataka High Court · (1987) 1 KarLJ 24
Administrative Tribunals Act, 1985 — Section 3(Q)(R)Constitution of India, 1950 — Article 226