High Courts16 Apr 1986
Commissioner of Income Tax Vs D.C. Davis
Karnataka High Court · (1986) 56 CTR 54 : (1986) ILR (Kar) 1120 : (1986) 161 ITR 518 : (1986) 27 TAXMAN 574
Income Tax Act, 1961 — Section 147, 165, 256
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 14 of 24
High Courts15 Apr 1986
Jindal Aluminium Ltd. Vs State of Karnataka Associated Irrigation Equipment Co. (P) Ltd. Vs Secretary, Industries and Commerce Department
Karnataka High Court · (1986) ILR (Kar) 2339
Constitution of India, 1950 — Article 14, 166Karnataka Government (Transaction of Business) Rules, 1977 — Rule 15, 15 (1)
High Courts11 Apr 1986Dismissed
Adappa Bhau Magdum Vs Shripal Savant Chinchawade
Karnataka High Court · (1986) ILR (Kar) 3019
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts11 Apr 1986Allowed
L. Murthy Vs Commissioner for Transport
Karnataka High Court · (1986) ILR (Kar) 3057
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 322
High Courts09 Apr 1986
Ferro Concrete Company of India (Steels) Limited and Another Vs State of Karnataka and Another
Karnataka High Court · (1987) 64 STC 352
Constitution of India, 1950 — Article 213 (1), 246, 255, 304 (b)States Reorganisation Act, 1956 — Section 7
High Courts08 Apr 1986
New Government Electric Factory Ltd. Vs C.K. Poonacha
Karnataka High Court · (1986) 1 KarLJ 389
High Courts08 Apr 1986
Commissioner of Income Tax Vs Maganathi Amba Devi
Karnataka High Court · (1987) 60 CTR 137 : (1986) 162 ITR 796 : (1986) 28 TAXMAN 37
Gift Tax Act, 1958 — Section 26 (1), 4 (1) (a)
High Courts08 Apr 1986
Raibag Taluk Co-operative Primary Land Dev. Bank Ltd. Vs J.G. Suryavanshi and Others
Karnataka High Court · (1986) 1 KarLJ 381
High Courts08 Apr 1986
Poonacha Vs New Government Electric Factory
Karnataka High Court · (1986) ILR (Kar) 3181
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 420
High Courts08 Apr 1986Dismissed
Hemavathi Vs Vasudeva Bhat
Karnataka High Court · (1986) ILR (Kar) 3007
Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (j), 26, 27, 28
High Courts07 Apr 1986
Karnataka Small Industries Development Corporation Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 64 CTR 237 : (1987) 164 ITR 140 : (1986) 28 TAXMAN 34
Income Tax Act, 1961 — Section 256 (1), 35 B, 35 B (1) (a), 35 B (1) (b) (i)
High Courts07 Apr 1986
Deepak Vs Karnataka University
Karnataka High Court · (1987) ILR (Kar) 414 : (1987) 2 LLJ 93
Constitution of India, 1950 — Article 226Karnataka State Universities Act, 1976 — Section 12, 12 (1)
High Courts07 Apr 1986Dismissed
Dr. T.M.A. Pai Foundation Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1962 : (1986) 2 KarLJ 313
Constitution of India, 1950 — Article 14, 19 (1) (g), 30
High Courts04 Apr 1986
Bettamma Vs Narayanamurthy
Karnataka High Court · (1986) ILR (Kar) 2124
Karnataka Rent Control Rules, 1961 — Rule 30
High Courts04 Apr 1986
Karnataka Bank Ltd. Vs Narayana Bhatta
Karnataka High Court · (1986) ILR (Kar) 1887
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 26, 29, 4, 4 (1)
High Courts04 Apr 1986Dismissed
Arun Prasad Vs Chairman, Selection Committee
Karnataka High Court · (1986) ILR (Kar) 1781
Karnataka Medical Colleges (Selection for Admission to Post Graduate Courses) Rules, 1985 — Rule 11, 11 (2), 3, 7, 9
High Courts04 Apr 1986
Karnataka Bank Ltd. Vs S. Narayana Bhatta and others
Karnataka High Court · (1990) 69 CompCas 178
Transfer of Property Act, 1882 — Section 73 (2), 73 (3)
High Courts04 Apr 1986
Ravindranath Vs Rukminiammal
Karnataka High Court · (1986) ILR (Kar) 2389
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Karnataka High Court Act, 1961 — Section 9
High Courts04 Apr 1986Dismissed
Harinarayan Abhayankar Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 4125
Mysore Pawn Brokers Act, 1961 — Section 10, 10 (2), 22Mysore Pawn Brokers Rules, 1966 — Rule 15