High Courts03 Apr 1986
Abdul Khader Vs Land Tribunal, Sedam and Another
Karnataka High Court · AIR 1987 Kar 18 : (1986) ILR (Kar) 1446
Karnataka Land Reforms Act, 1961 — Section 63, 66, 67
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 15 of 24
High Courts03 Apr 1986Allowed
Mayor, Corporation of the City of Bangalore Vs K. Narayanaswamy
Karnataka High Court · (1986) ILR (Kar) 3129
Karnataka Municipal Corporations Act, 1976 — Section 11, 11 (2), 74Karnataka Taxation Rules, 1957 — Rule 15, 18, 4
High Courts02 Apr 1986Allowed
State of Karnataka Vs Veeranna
Karnataka High Court · (1986) ILR (Kar) 2245
Constitution of India, 1950 — Article 311 (2), 411 (2)
High Courts01 Apr 1986
Mahaveer Drug House Vs The State of Karnataka and Another
Karnataka High Court · (1986) 63 STC 262
Karnataka Sales Tax Act, 1957 — Section 21, 21 (2), 22 A
High Courts01 Apr 1986
Commissioner of Income Tax Vs B.S. Rajendrappa and Others
Karnataka High Court · (1987) 59 CTR 47 : (1986) 162 ITR 666 : (1986) 27 TAXMAN 460
Income Tax Act, 1961 — Section 2 (4) (iii), 256 (1)
High Courts31 Mar 1986
Udupi Taluk Agricultural Produce Co-operative Marketing Society Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1986) 57 CTR 205 : (1987) 166 ITR 365
Income Tax Act, 1961 — Section 256 (1), 80 P (2), 80 P (2) (e)
High Courts31 Mar 1986
Commissioner of Income Tax Vs Prakash Beedies (P.) Ltd.
Karnataka High Court · (1986) 55 CTR 419 : (1986) 161 ITR 241 : (1986) 28 TAXMAN 116
Income Tax Act, 1961 — Section 256, 263, 40 (c)
High Courts31 Mar 1986
Thyagarajan Vs State of Karnataka and Others
Karnataka High Court · (1986) 1 KarLJ 424
Karnataka Municipalities Act, 1964 — Section 361
High Courts31 Mar 1986
Kale Gowda, G. and Others Vs State of Karnataka and Others
Karnataka High Court · (1986) 2 KarLJ 252
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(3)
High Courts31 Mar 1986
Horace William Davies Vs International Investments and Finance Corporation
Karnataka High Court · (1986) ILR (Kar) 1752 : (1986) 2 KarLJ 75
Partnership Act, 1932 — Section 25, 43
High Courts30 Mar 1986
K. Ashok Kumar and Others Vs Commissioner of Income Tax
Karnataka High Court · (1987) 59 CTR 124 : (1986) 162 ITR 543
Income Tax Act, 1961 — Section 139 (2), 144 B, 256 (1)
High Courts30 Mar 1986
Commissioner of Income Tax Vs K.L. Venugopal
Karnataka High Court · (1986) 162 ITR 551
Income Tax Act, 1961 — Section 139, 144, 148
High Courts27 Mar 1986
Bandappa and Others Vs State of Karnataka and Others
Karnataka High Court · (1986) 1 KarLJ 419
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 4(3)
High Courts27 Mar 1986
Gurukrupa Service Station Vs Fifth Income Tax Officer and Another
Karnataka High Court · (1987) 60 CTR 171 : (1986) 162 ITR 831 : (1986) 28 TAXMAN 40
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 221 (1)
High Courts27 Mar 1986
Dr. P.B. Badiger Vs University of Mysore and Others
Karnataka High Court · (1986) 2 KarLJ 21
Karnataka State Universities Act, 1976 — Section 49
High Courts27 Mar 1986
Laly Vs Bangalore University
Karnataka High Court · (1987) ILR (Kar) 610
Karnataka State Universities Act, 1976 — Section 27, 27 (2) (c), 39, 39 (2) (a), 57
High Courts26 Mar 1986Allowed
A. Aziz Vs Managing Director, KSRTC
Karnataka High Court · (1986) ILR (Kar) 2007
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 2 (p), 25 B, 25 F
High Courts26 Mar 1986
B.C. Mandanna and etc. Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1987 Kar 69 : (1986) 2 KarLJ 273
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47 (3), 57
High Courts26 Mar 1986
Basavantappa Vs Gangadhar Narayan Dharwadkar and Another
Karnataka High Court · (1986) 59 CompCas 734 : (1986) ILR (Kar) 3003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92 (2)
High Courts26 Mar 1986
Jyothi Pai Vs P.N. Pratap Kumar Pai
Karnataka High Court · AIR 1987 Kar 24 : (1986) 1 KarLJ 422
Hindu Marriage Act, 1955 — Section 23, 9