High Courts29 Jan 1986Allowed
Gowramma Vs Taluk Magistrate
Karnataka High Court · (1986) ILR (Kar) 1016 : (1986) 1 KarLJ 406
Karnataka Debt Relief Act, 1976 — Section 4 (f)
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 21 of 24
High Courts29 Jan 1986
Commissioner of Income Tax Vs Vardhini and Co.
Karnataka High Court · (1987) 64 CTR 215 : (1987) 165 ITR 342(1) : (1986) 26 TAXMAN 752
Income Tax Act, 1961 — Section 256
High Courts29 Jan 1986
Noorullah K.M. Vs The Mangalore City Corporation and Another
Karnataka High Court · (1987) 1 KarLJ 244
Karnataka Municipal Corporation Act, 1976 — Section 218
High Courts29 Jan 1986
Mysodet (Pvt.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 49 : (1987) 163 ITR 848
Income Tax Act, 1961 — Section 256, 37 (1), 37 (2B)
High Courts28 Jan 1986Dismissed
S. Narayana Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1086
Karnataka Sales Tax Rules, 1957 — Rule 64, 64 (2)
High Courts28 Jan 1986
Basavaraj Nagappa Mailwar Vs Common Cadre Authority
Karnataka High Court · (1986) ILR (Kar) 701 : (1986) 2 LLJ 36
Karnataka Co-operative Societies Act, 1959 — Section 128 A, 30 B, 30 B (i)
High Courts27 Jan 1986
Sreeram, T. Vs The State of Karnataka and Another
Karnataka High Court · (1986) 1 KarLJ 274
Karnataka (Licensing of Electrical Contractor and Grant of Certificates and Permit to Electrical Supervisors and Wireman) Rules, 1976 — Rule 28(2)
High Courts27 Jan 1986Allowed
C. Vasudevachar Vs Corporation of the City of Bangalore
Karnataka High Court · (1986) ILR (Kar) 3389 : (1987) 1 KarLJ 372
Karnataka Municipal Corporations Act, 1976 — Section 27, 444, 444 (2)
High Courts24 Jan 1986Dismissed
M.G. Krishniah Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 1074 : (1986) 1 KarLJ 341
General Clauses Act, 1897 — Section 30Karnataka Municipalities (Election of Councilors) Rules, 1977 — Rule 8 (1) (c)
High Courts24 Jan 1986Dismissed
Gurusangappa Vs Sangameswar Primary Teachers'' Co-operative Society Ltd.
Karnataka High Court · (1986) ILR (Kar) 1095
Karnataka Co-operative Societies (Amendment) Act, 1976 — Section 69, 69 (1), 70 (2), 70 (2) (e)
High Courts24 Jan 1986Allowed
Munirathnam Mudaliar Vs Regional Transport Officer
Karnataka High Court · (1986) ILR (Kar) 3433
Motor Vehicles Act, 1939 — Section 112, 129 A, 133 A (4), 3, 32
High Courts24 Jan 1986
State of Karnataka and Another Vs N.K. Agrawal and Another
Karnataka High Court · (1986) 1 KarLJ 258
Karnataka Land Revenue Act, 1964 — Section 95
High Courts24 Jan 1986
Mohammed Hashim K. Vs The Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · (1986) 1 KarLJ 320
Motor Vehicles Act, 1939 — Section 63(3)(A)
High Courts24 Jan 1986
B.H.E.L. Employees Association Vs Chief Labour Commissioner
Karnataka High Court · (1986) ILR (Kar) 1313 : (1986) 2 LLJ 260
Industrial Employment (Standing Orders) Act, 1946 — Section 5, 6, 6 (1)
High Courts24 Jan 1986Dismissed
Collector of Central Excise Vs Y. Moideen Kunhi and Co.
Karnataka High Court · (2004) 163 ELT 299
High Courts23 Jan 1986Allowed
Uttam Veranekar Vs Shattu Laxman Donkari
Karnataka High Court · (1986) ILR (Kar) 1162
Karnataka Rent Control Act, 1961 — Section 2 (2), 2 (3), 2 (4)
High Courts22 Jan 1986
K.B. Rama Rao Vs Chief Conservator of Forests
Karnataka High Court · (1986) ILR (Kar) 1013 : (1986) 1 KarLJ 415 : (1986) 2 LLJ 152
Constitution of India, 1950 — Article 226Karnataka Civil Services Rules, 1974 — Rule 42B (1)
High Courts22 Jan 1986
Mahadeva Bhat Mehandale Vs Varada Bai Marate
Karnataka High Court · (1986) ILR (Kar) 1196
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3A
High Courts22 Jan 1986
M.S. Hemashankar Vs Regional Transport Officer, Central Bangalore and Another
Karnataka High Court · AIR 1987 Kar 155 : (1986) 1 KarLJ 286
Motor Vehicles Act, 1939 — Section 33
High Courts22 Jan 1986Dismissed
Commissioner of Income Tax Vs M. Parthasarathy
Karnataka High Court · (1986) 26 TAXMAN 498