COURT ARCHIVE

Karnataka High Court judgments, 1986

464 judgments · page 23 of 24

High Courts10 Jan 1986

The Chairman, Karnataka Electricity Board and Others Vs Gadag Mining Co. and Others etc.

Karnataka High Court · AIR 1986 Kar 252 : (1986) ILR (Kar) 503

Electricity (Supply) Act, 1948 — Section 24, 49Electricity Supply Regulations — Regulation 55, 55B (2)

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High Courts10 Jan 1986

V.B. Kori Vs Assistant Professional Tax Officer

Karnataka High Court · (1986) 161 ITR 668

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High Courts09 Jan 1986

Associated Mechanical Industries Vs Commissioner of Commercial Taxes, Bangalore

Karnataka High Court · (1986) 61 STC 225

Central Sales Tax Act, 1956 — Section 14, 14 (iv) (xi), 9Constitution of India, 1950 — Article 256Karnataka Sales Tax Act, 1957 — Section 2 (a) (xi), 22 A, 24 (1), 3 A, 5 (1)

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High Courts09 Jan 1986Allowed

R.G. Devadhar Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 4095

Constitution of India, 1950 — Article 14, 162, 300AKarnataka Land Reforms Act, 1961 — Section 48 AKarnataka Law Officers (Appointment and Conditions of Service) Rules, 1977 — Rule 23, 28

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High Courts08 Jan 1986

Workmen of Binny Ltd. Vs Management

Karnataka High Court · (1986) ILR (Kar) 519 : (1986) 1 KarLJ 370 : (1986) 1 LLJ 468

Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 3

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High Courts07 Jan 1986

Commissioner of Income Tax Vs Syndicate Bank (Formerly Syndicate Bank Ltd.) Syndicate Bank (Formerly Syndicate Bank Ltd.) Vs Commissioner of Income Tax

Karnataka High Court · (1986) 52 CTR 117

Income Tax Act, 1961 — Section 214, 214 (1), 256, 37, 37 (4)

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High Courts07 Jan 1986

Commissioner of Income Tax Vs Hindustan Machine Tools Ltd. (No. 1)

Karnataka High Court · (1989) 175 ITR 212 : (1990) 49 TAXMAN 233

Income Tax Act, 1961 — Section 256 (1)

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High Courts07 Jan 1986

Annadanappa Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 511 : (1986) 2 LLJ 15

Constitution of India, 1950 — Article 226Karnataka State Servants (Determination of Age) Act, 1974 — Section 5, 5 (2), 5 (3)

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High Courts07 Jan 1986

Special Land Acquisition Officer Vs Basalingappa Parappa Angadi

Karnataka High Court · (1986) ILR (Kar) 365 : (1987) 1 KarLJ 432

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High Courts07 Jan 1986

Shubhakar Ballal and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 1987 Kar 35 : (1986) ILR (Kar) 2867

Constitution of India, 1950 — Article 14, 226, 227Karnataka Municipal Corporations Act, 1977 — Section 321, 321 (1), 321 (3), 321 (4), 321 (i)

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High Courts07 Jan 1986

A.H. Bhat Vs K.R. Picture Combines

Karnataka High Court · AIR 1987 Kar 101

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High Courts07 Jan 1986

Narayanaswamy K. and Others Vs State of Karnataka and Others

Karnataka High Court · (1987) 1 KarLJ 362

Karnataka Municipal Corporation Act, 1976 — Section 9

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High Courts06 Jan 1986Allowed

Khoday Industries (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1986) 26 TAXMAN 732

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High Courts06 Jan 1986Dismissed

G.V. Munivenkatashamy Vs State of Karnataka

Karnataka High Court · (1987) ILR (Kar) 650

Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Co-operative Societies Act, 1959 — Section 29, 29 (1), 29 (1) (d)

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High Courts06 Jan 1986

Mukunda Vs Managing Director, K.S.R.T.C.

Karnataka High Court · (1986) ILR (Kar) 769 : (1986) 1 LLJ 470

Industrial Disputes Act, 1947 — Section 2 (p), 2 F, 25 B (1), 25 B (2)

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High Courts06 Jan 1986

Khoday Industries P. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1987) 60 CTR 62 : (1987) 163 ITR 646

Income Tax Act, 1961 — Section 80 HHA, 80 J, 80 J (1)

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High Courts03 Jan 1986

Himalaya Drug Co. Makali Vs II Additional Labour Court, Bangalore

Karnataka High Court · (1986) 52 FLR 704 : (1986) ILR (Kar) 1553 : (1986) 2 LLJ 45

Payment of Bonus Act, 1965 — Section 18, 22, 31 A, 9

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High Courts03 Jan 1986

Bengal Electric Lamps Works Ltd. and Another Vs Collector of Central Excise, Bangalore and Others

Karnataka High Court · (1986) 9 ECC 216 : (1986) 25 ELT 38

Central Excise Act, 1944 — Section 4, 4 (4) (d)Central Excise Rules, 1944 — Rule 10, 10A, 173J, 173Q, 5

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High Courts03 Jan 1986Dismissed

Srimanthi Vs Chief Officer

Karnataka High Court · (1986) ILR (Kar) 3399

Karnataka Municipalities Act, 1964 — Section 42, 47 (2), 48

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High Courts02 Jan 1986Dismissed

Hegde and Golay Ltd. Vs Collector of Central Excise and Customs

Karnataka High Court · (1987) ILR (Kar) 604

Central Excise Rules, 1944 — Rule 8 (1)Customs Act, 1962 — Section 25Customs Tariff Act, 1975 — Section 3, 3 (1)

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