COURT ARCHIVE

Karnataka High Court judgments, 1986

464 judgments · page 22 of 24

High Courts20 Jan 1986

Motor Industries Company Limited Vs Monopolies and Restrictive Trade Practices Commission and another

Karnataka High Court · (1990) 67 CompCas 418

Constitution of India, 1950 — Article 226, 227Monopolies and Restrictive Trade Practices Act, 1969 — Section 10 (a)

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High Courts20 Jan 1986

B. Babu and Co. Vs Sixth Income Tax Officer and Another

Karnataka High Court · (1987) 60 CTR 33 : (1987) 163 ITR 654

Income Tax Act, 1961 — Section 139 (8), 147 (a)

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High Courts20 Jan 1986

Ideal Jawa (India) Pvt. Ltd. Vs Assistant Collector of Central Excise, I.D.O., Mysore and Others

Karnataka High Court · (1986) 9 ECC 178 : (1989) 20 ECR 107 : (1986) 24 ELT 226

Central Excise Rules, 1944 — Rule 8, 8 (1)

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High Courts20 Jan 1986Allowed

Motor Industries Co. Ltd. Vs Monopolies and Restrictive Trade Practices Commission

Karnataka High Court · (1986) ILR (Kar) 2844

Constitution of India, 1950 — Article 226, 227Monopolies and Restrictive Trade Practices Act, 1969 — Section 10 (a), 10 (a) (iv), 37

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High Courts20 Jan 1986Allowed

Srimanmaharaja Niranjana Jagadguru Mallikarjuna Murugarajendra Mahaswamy Vs Deputy Commissioner

Karnataka High Court · (1986) ILR (Kar) 1059 : (1986) 1 KarLJ 373

Karnataka Land Revenue Act, 1964 — Section 127, 129, 135, 136, 136 (2)

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High Courts20 Jan 1986

Primary Co-operative Land Development Bank Ltd. Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 427

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High Courts17 Jan 1986Dismissed

Appaji Gowda Vs Deputy Commissioner

Karnataka High Court · (1986) ILR (Kar) 833

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High Courts17 Jan 1986

Chandrakanth Narayan Nayak Vs Deputy Commissioner for Transport, Belgaum and Another

Karnataka High Court · AIR 1987 Kar 52 : (1986) ILR (Kar) 2878

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 22, 33 (1) (b), 42

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High Courts17 Jan 1986

Bharath Electronics Ltd. Vs K. Kasi

Karnataka High Court · (1987) ILR (Kar) 366 : (1987) 2 LLJ 203

Industrial Disputes Act, 1947 — Section 33 (2) (b)

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High Courts17 Jan 1986Allowed

Kaduveera Mada Thammadi Vs G.P. Madathimmadi

Karnataka High Court · (1986) ILR (Kar) 1051

Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 57, 57 (e)

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High Courts17 Jan 1986

Hindustan Aeronautics Limited Vs Gulab Singh and Others

Karnataka High Court · (1986) 52 FLR 443 : (1987) ILR (Kar) 353 : (1986) 2 LLJ 95

Industrial Disputes Act, 1947 — Section 10, 11 A, 33 (2) (b)

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High Courts16 Jan 1986

Morzaria Products Private Ltd. and Another Vs Bangalore Telephones and Another

Karnataka High Court · AIR 1988 Kar 96 : (1986) ILR (Kar) 4119

Telegraph Rules, 1951 — Rule 420, 421, 422

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High Courts16 Jan 1986

Karnataka Electricity Board Vs Venkatkrishna

Karnataka High Court · (1986) ILR (Kar) 570 : (1986) 1 LLJ 506

Constitution of India, 1950 — Article 14Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974 — Rule 3

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High Courts16 Jan 1986Dismissed

Shanthamallappa Vs Madavan

Karnataka High Court · (1986) ILR (Kar) 1008

Civil Procedure Code, 1908 (CPC) — Section 11, 97 (2) (3)

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High Courts15 Jan 1986Allowed

Tahsildar Vs Yellappa Tippanna Vadawadagi

Karnataka High Court · (1986) ILR (Kar) 882

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10 (2) (3)

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High Courts15 Jan 1986

T. Ranganna Vs Bhagirathi Bai and Another

Karnataka High Court · AIR 1986 Kar 256 : (1986) ILR (Kar) 1169

Easements Act, 1882 — Section 41

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High Courts15 Jan 1986

Merry Muttu Vs Tahsildar

Karnataka High Court · AIR 1988 Kar 24 : (1986) ILR (Kar) 1259 : (1986) 2 KarLJ 1

Karnataka Debt Relief Act, 1980 — Section 3, 4

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High Courts13 Jan 1986

Karim Khan Vs Assistant Commissioner

Karnataka High Court · (1986) ILR (Kar) 460

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High Courts13 Jan 1986

Maruthi Enterprises Vs Muniyanjamma and Others

Karnataka High Court · AIR 1987 Kar 264

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 13, 148, 151, 2 (2)

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High Courts13 Jan 1986Dismissed

Maruthi Enterprises Vs Muniyanjamma

Karnataka High Court · (1986) ILR (Kar) 872

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 2 (2)

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