COURT ARCHIVE

Karnataka High Court judgments, 1986

464 judgments · page 16 of 24

High Courts25 Mar 1986

K.B. Foams (P.) Ltd. Vs Deputy Commissioner of Commercial Taxes, Bangalore City Division, Bangalore-9 and Another

Karnataka High Court · (1986) ILR (Kar) 3382 : (1986) 2 KarLJ 116 : (1986) 62 STC 233

Karnataka Sales Tax Act, 1957 — Section 21, 21 (2), 25 A, 5 (3A)

Read judgment

High Courts25 Mar 1986

Khajamiya Miransaheb Mujahid Vs Peerapasha Miransaheb Mujahid

Karnataka High Court · (1987) 61 CompCas 106 : (1986) ILR (Kar) 2240

Companies Act, 1956 — Section 187 C, 187 C (5) (a), 187 D

Read judgment

High Courts25 Mar 1986

United India Insurance Co. Ltd. Vs Commissioner of Commercial Taxes, Bangalore and Another

Karnataka High Court · (1986) ILR (Kar) 3418 : (1986) 2 KarLJ 107 : (1986) 63 STC 252

Karnataka Sales Tax Act, 1957 — Section 10 (1), 2 (k), 2 (k) (i)

Read judgment

High Courts24 Mar 1986

Sanghameshwar Coffee Estates Ltd. Vs State of Karnataka

Karnataka High Court · (1986) 55 CTR 252 : (1986) 55 CTR 232 : (1986) 160 ITR 203 : (1986) 28 TAXMAN 41

Mysore Agricultural Income Tax Act, 1957 — Section 12 (g), 5 (1) (k), 55

Read judgment

High Courts24 Mar 1986

B.S. Jayachandra Vs Income Tax Officer and Another

Karnataka High Court · (1986) 54 CTR 342 : (1987) ILR (Kar) 1088 : (1986) 161 ITR 190

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2 (14) (iii), 47, 54 B

Read judgment

High Courts23 Mar 1986

Commissioner of Income Tax Vs Naidu''s Bar and Restaurant

Karnataka High Court · (1987) 166 ITR 352

Income Tax Act, 1961 — Section 256 (1)

Read judgment

High Courts21 Mar 1986Allowed

Mohamed Safiulla Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 3072

Karnataka State Civil Services (Direct Recruitment to Class III Posts) Rules, 1966 — Rule 3, 4, 41A, 5, 53

Read judgment

High Courts20 Mar 1986

P.B. Gajendragad Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 2423

Karnataka Government Servants Conduct Rules — Rule 16 (2), 21 (4)

Read judgment

High Courts20 Mar 1986Dismissed

Uppara Basappa Vs Spl. L.A.O.

Karnataka High Court · (1986) ILR (Kar) 2102 : (1987) 1 KarLJ 215

Land Acquisition Act, 1894 — Section 12, 18, 18 (1), 18 (3) (a), 19

Read judgment

High Courts19 Mar 1986

Madappa Vs Lingappa and Another

Karnataka High Court · AIR 1987 Kar 60 : (1986) ILR (Kar) 2081 : (1986) 2 KarLJ 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 90, 151

Read judgment

High Courts18 Mar 1986

Anupama Stationery Supplies Vs Vishnuvardhana Enterprises and Others

Karnataka High Court · (1987) 62 CompCas 271 : (1986) ILR (Kar) 2998

Karnataka Co-operative Societies Act, 1959 — Section 125Negotiable Instruments Act, 1881 (NI) — Section 128

Read judgment

High Courts18 Mar 1986

Prahlad Venkanna Mundargi and etc. Vs The Gadag Betageri City Municipal Council and Another

Karnataka High Court · AIR 1987 Kar 183

Constitution of India, 1950 — Article 14, 16, 226

Read judgment

High Courts17 Mar 1986

Pierce Leslie India Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1988) 174 ITR 623

Income Tax Act, 1961 — Section 256 (1), 35 B

Read judgment

High Courts15 Mar 1986

Commissioner of Income Tax Vs Cap Steel Ltd.

Karnataka High Court · (1986) 57 CTR 134 : (1986) ILR (Kar) 3306 : (1986) 162 ITR 533

Income Tax Act, 1961 — Section 256 (1)

Read judgment

High Courts14 Mar 1986

Commissioner of Income Tax Vs Srimal Rikabchand and Co.

Karnataka High Court · (1987) 166 ITR 193

Income Tax Act, 1961 — Section 147 (a), 147 (b), 256 (2)

Read judgment

High Courts13 Mar 1986Dismissed

Siddalingappa Vs Bangalore Development Authority

Karnataka High Court · (1986) ILR (Kar) 3023

Bangalore Development Authority Act, 1976 — Section 16, 2 (b), 2 (bb), 38 AConstitution of India, 1950 — Article 226

Read judgment

High Courts12 Mar 1986

Somappa Hanamantappa Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 1766

Constitution of India, 1950 — Article 22, 39ACriminal Procedure Code, 1973 (CrPC) — Section 303

Read judgment

High Courts12 Mar 1986

State of Karnataka Vs Shivalingaiah Abbas Ahmed Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 2922

Mineral Concession Rules, 1960 — Rule 54, 58, 59, 60

Read judgment

High Courts12 Mar 1986

Hiralal Nemchand Shah and Others Vs Union of India and Others Nandlal Tejmal Kothari Vs Inspecting Assistant Commissioner of Income Tax and Others

Karnataka High Court · (1986) 162 ITR 180 : (1986) 26 TAXMAN 585

Constitution of India, 1950 — Article 133, 134A, 14, 226

Read judgment

High Courts12 Mar 1986

B.S. Kamath and Co. and Ors Vs Union of India and Others

Karnataka High Court · (1986) 8 ECC 92 : (1986) 24 ELT 456 : (1986) ILR (Kar) 3895

Constitution of India, 1950 — Article 14, 226, 300ACustoms Act, 1962 — Section 12, 15Customs Tariff Act, 1975 — Section 2, 3

Read judgment