High Courts04 Mar 1986Dismissed
Rajajai Singh Vs Ranganathappa
Karnataka High Court · (1986) ILR (Kar) 2985
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12 (C)
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 18 of 24
High Courts04 Mar 1986Allowed
Basavant Dundappa Vs Shidalingappa Sidaraddi
Karnataka High Court · (1986) ILR (Kar) 1959
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts04 Mar 1986
Dhalumal Lakhimal Ramchandani Vs Vimal Shivarudra Wajantri and Others
Karnataka High Court · (1986) 2 ACC 507
Motor Vehicles Rules, 1989 — Rule 161
High Courts03 Mar 1986Allowed
Davangere Cotton Mills Ltd. Vs Union of India (UOI)
Karnataka High Court · (1986) 8 ECC 113 : (1986) 24 ELT 507
High Courts03 Mar 1986
Jayakumari and Dilharkumari (Executrixes and Trustees of Late H.H. Rajkuverba) Vs Commissoner of Income Tax (No. 1)
Karnataka High Court · (1986) 56 CTR 196 : (1987) 165 ITR 787
Income Tax Act, 1961 — Section 168, 2 (47), 256 (1)
High Courts03 Mar 1986
The Cashew Corporation of India Ltd. Vs The State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1803 : (1986) 63 STC 90
Central Sales Tax Act, 1956 — Section 2 (ab), 3, 5 (2)Karnataka Sales Tax Act, 1957 — Section 23, 5 (2)
High Courts03 Mar 1986
Jayakumari and Dilharkumari (Executrixes and Trustees of Late H.H. Rajkuverba) Vs Commissioner of Income Tax (No. 2)
Karnataka High Court · (1987) 165 ITR 791
Income Tax Act, 1961 — Section 168, 256 (1)
High Courts02 Mar 1986
Commissioner of Income Tax Vs Canara Bank
Karnataka High Court · (1986) 162 ITR 478
Income Tax Act, 1961 — Section 256 (1), 80 G
High Courts01 Mar 1986
D.R. Puttanna Sons Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 59 CTR 108 : (1986) 162 ITR 468
Income Tax Act, 1961 — Section 256 (1)
High Courts28 Feb 1986Dismissed
Sunderraj Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1324
Karnataka Civil Services Rules, 1957 — Rule 11, 11 (2), 13 (1)
High Courts28 Feb 1986
Rudramma Vs H.R. Puttaveerabhadrappa
Karnataka High Court · (1986) ILR (Kar) 1242
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 5, 5 (i)
High Courts28 Feb 1986
Mohammed Basheerulla Khan Vs The R.T.A., Tumkur and Another
Karnataka High Court · (1987) 2 KarLJ 142
Motor Vehicles Act, 1939 — Section 60
High Courts27 Feb 1986Allowed
Binny Ltd. Vs H.K. Madiah
Karnataka High Court · (1986) ILR (Kar) 1529
Karnataka Land Reforms Act, 1961 — Section 48, 48 A, 48 B
High Courts27 Feb 1986
Divisional Forest Officer Vs Kallur Rangappa
Karnataka High Court · (1986) ILR (Kar) 1029 : (1986) 1 KarLJ 348
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Forest Act, 1963 — Section 62 (1), 71, 71 A, 71 C
High Courts21 Feb 1986
Jyothi Home Industries Vs State of Karnataka and Another
Karnataka High Court · (1986) ILR (Kar) 3831 : (1987) 64 STC 208
Constitution of India, 1950 — Article 226, 255, 304 (b)Karnataka Sales Tax Act, 1957 — Section 7 (15), 71 (1) (a)Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sales Therein Act, 1979 — Section 2 (5)
High Courts21 Feb 1986
Special Land Acquisition Officer, Dandeli Vs Soma Gopal Gowda
Karnataka High Court · AIR 1986 Kar 179 : (1986) ILR (Kar) 848 : (1987) 1 KarLJ 441
Land Acquisition (Amendment) Act, 1984 — Section 30 (1)Land Acquisition Act, 1894 — Section 23 (1-A)
High Courts20 Feb 1986Allowed
Krishna Beeranna Gaonkar Vs Honnamma
Karnataka High Court · (1986) ILR (Kar) 1876 : (1987) 1 KarLJ 266
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts20 Feb 1986
Stumpp and Schuele Gmbh Vs Commissioner of Income Tax
Karnataka High Court · (1986) 53 CTR 121 : (1986) 160 ITR 581
Income Tax Act, 1961 — Section 256 (1), 45, 5, 5 (2), 53
High Courts20 Feb 1986
Kalappa Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1252
Karnataka Co-operative Societies Act, 1959 — Section 32, 32 (1), 70, 71, 99
High Courts19 Feb 1986Dismissed
Patel Doddakempe gowda Vs Chikkeere gowda
Karnataka High Court · (1986) ILR (Kar) 2404
Karnataka Land Revenue Act, 1964 — Section 109, 140, 61 (e), 61 (e) (ii)