High Courts07 Feb 1986
Govindamma and Another Vs Secretary of the Municipal First Grade College, Chintamani and Another
Karnataka High Court · AIR 1987 Kar 227 : (1986) ILR (Kar) 1175
Transfer of Property Act, 1882 — Section 11, 11 (ii), 126, 31, 5
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 20 of 24
High Courts07 Feb 1986
The Manager, Reserve Bank of India Vs Gururaja Rao
Karnataka High Court · (1986) 1 KarLJ 288
Constitution of India, 1950 — Article 14
High Courts06 Feb 1986Dismissed
United India Fire and General Insurance Co., Ltd. Vs Machinery Manufacturers Corporation Ltd.
Karnataka High Court · (1986) ACJ 1079 : (1986) ILR (Kar) 1773 : (1986) 2 KarLJ 67
Workmens Compensation Act, 1923 — Section 14, 19, 19 (1), 30 (1)
High Courts06 Feb 1986
United India Fire and General Insurance Co. Ltd. Vs Machinery Manufacturers Corporation Ltd. and Others
Karnataka High Court · (1989) 65 CompCas 596
Workmens Compensation Act, 1923 — Section 14, 19, 30 (1), 4, 4 A
High Courts06 Feb 1986
Ladder Siddabasappa Vs The State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1216
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Mysore Cotton Control Act, 1964 — Section 12, 3 (1) (b) (ii)
High Courts06 Feb 1986
Inspector of Central Excise and Others Vs S.T. Venkataramanappa and Others
Karnataka High Court · (1986) 9 ECC 60 : (1986) 24 ELT 484
Central Excise Rules, 1944 — Rule 19, 2 (11), 24, 29, 3 (1)
High Courts06 Feb 1986
Commissioner of Income Tax Vs Karnataka State Industrial and Investment Development Corporation
Karnataka High Court · (1987) 60 CTR 45 : (1987) 163 ITR 657
Income Tax Act, 1922 — Section 256 (1)
High Courts05 Feb 1986
S. Thyagarajan Vs Unit Trust of India
Karnataka High Court · (1986) 1 ACC 467 : (1986) 59 CompCas 458
High Courts05 Feb 1986
B.T. Shanker Hegde Vs Income Tax Officer and Another
Karnataka High Court · (1987) 62 CTR 122
Income Tax Act, 1961 — Section 148Wealth Tax Act, 1957 — Section 16 (2)
High Courts05 Feb 1986
Mysore Cements Ltd. and Another Vs Karnataka Industrial Areas Development Board
Karnataka High Court · (1986) 59 CompCas 706
Constitution of India, 1950 — Article 12Karnataka Industrial Area Development Act, 1966 — Section 14, 14 (a)
High Courts05 Feb 1986
Shankar Rao Vs Land Acquisition Officer, Bidar and Another
Karnataka High Court · (1987) 2 KarLJ 126
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 9Land Acquisition Act, 1894 — Section 3(Cc)
High Courts05 Feb 1986Dismissed
B.T. Shanker Hegde Vs Income Tax Officer
Karnataka High Court · (1986) 26 TAXMAN 112
High Courts04 Feb 1986
Machado H.L. and Others Vs Government of Karnataka and Others
Karnataka High Court · (1988) 1 KarLJ 172
Karnataka Co-operative Societies Act, 1959 — Section 30a
High Courts04 Feb 1986Allowed
Arokyamari Vs House Rent Controller
Karnataka High Court · (1986) ILR (Kar) 1099
Karnataka Rent Control Act, 1961 — Section 12, 4 (2), 8
High Courts03 Feb 1986
Motor Industries Co. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1986) 55 CTR 36 : (1987) 163 ITR 659
Income Tax Act, 1961 — Section 256 (1), 37, 37 (1)
High Courts31 Jan 1986
Rudraiah Raju Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 587
High Courts30 Jan 1986
The Indian Bank, Bangalore Vs Blaze and Central (P) Ltd. and Others
Karnataka High Court · AIR 1986 Kar 258 : (1986) ILR (Kar) 743 : (1986) 1 KarLJ 260
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2 (e), 3, 4, 5
High Courts30 Jan 1986Dismissed
K.E. Goverdhan Vs N. Krishna Rao
Karnataka High Court · (1986) ILR (Kar) 1024 : (1986) 1 KarLJ 297
Karnataka Rent Control Act, 1961 — Section 3 (a), 3 (n), 31
High Courts30 Jan 1986Dismissed
Mohammad Vazeer Ahmed Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1322
Karnataka State Police (Disciplinary Proceedings) Rules, 1965 — Rule 5