High Courts23 Sept 1986Dismissed
Srinivasaiah Vs State of Karnataka
Karnataka High Court · (1986) 09 KAR CK 0001
Constitution of India, 1950 — Article 14, 15 (3), 16
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 5 of 24
High Courts22 Sept 1986
G.V. Hanamshet Vs Dada Chintamani Patravali and Others
Karnataka High Court · AIR 1987 Kar 102 : (1986) ILR (Kar) 3525
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Insolvency Act, 1920 — Section 59, 68
High Courts19 Sept 1986
Sahadev Bhairu Khannukar Vs Special Deputy Commissioner, Belgaum and Another
Karnataka High Court · (1987) 1 KarLJ 52
Karnataka Land Revenue Act, 1964 — Section 95(5)
High Courts17 Sept 1986
Ulhas Nature Cure Centre, Bangalore and Others Vs State of Karnataka and Others
Karnataka High Court · (1987) ILR (Kar) 457
Constitution of India, 1950 — Article 14, 19 (1) (g), 21
High Courts17 Sept 1986Allowed
Ramegowda Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1358
High Courts12 Sept 1986
Ravi and Another Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3284
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 301, 302, 34
High Courts11 Sept 1986Allowed
Cheluvaraj Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 3441 : (1987) 1 KarLJ 247
Karnataka Kerosene Dealers Licensing Order, 1969 — Clauses 2 (a), Clauses 2 (b)
High Courts11 Sept 1986
M.L.G. Enterprises Vs Commissioner of Income Tax
Karnataka High Court · (1987) 66 CTR 222 : (1987) 167 ITR 11 : (1987) 1 KarLJ 376 : (1987) 30 TAXMAN 324
Income Tax Act, 1961 — Section 256 (2)
High Courts11 Sept 1986Dismissed
Chandrasekharappa Vs State of Karnataka
Karnataka High Court · (1986) 09 KAR CK 0019
Constitution of India, 1950 — Article 226Karnataka State Co Operative Land Development Bank and Primary Land Development Banks Pool Officers Rules, 1966 — Rule 128A, 17A, 9
High Courts11 Sept 1986Dismissed
Siddappa alias Siddanna Vs Executive Engineer
Karnataka High Court · (1987) ILR (Kar) 953
High Courts11 Sept 1986Allowed
Fernandis Vs House Rent Controller
Karnataka High Court · (1986) ILR (Kar) 3249
Karnataka Rent Control Act, 1961 — Section 10 A, 12, 21
High Courts11 Sept 1986
Commissioner of Income Tax Vs Kalappa
Karnataka High Court · (1987) 66 CTR 205 : (1987) 167 ITR 22 : (1987) 1 KarLJ 371 : (1987) 30 TAXMAN 245
Income Tax Act, 1961 — Section 143 (1), 147, 256 (1)
High Courts09 Sept 1986Dismissed
Ganesh Vs K.S.T.A.T.
Karnataka High Court · (1987) ILR (Kar) 1831 : (1987) 1 KarLJ 378
High Courts08 Sept 1986Dismissed
Ramalingappa Gurulingappa Madarkhandi Vs Deputy Commissioner
Karnataka High Court · (1987) ILR (Kar) 216
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5, 5 (4)
High Courts08 Sept 1986
Mysore Kirloskar Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 61 CTR 265 : (1987) 166 ITR 836 : (1987) 30 TAXMAN 467
Income Tax Act, 1961 — Section 256 (1), 32, 35, 35 (2), 80 G
High Courts08 Sept 1986Allowed
Seetharama Rao Vs Karnataka Appellate Tribunal
Karnataka High Court · (1987) ILR (Kar) 825
High Courts05 Sept 1986Dismissed
B.S. Jagannatha Shetty Vs Muthu Hengsu
Karnataka High Court · (1987) ILR (Kar) 346 : (1987) 1 KarLJ 7
Karnataka Land Reforms Act, 1961 — Section 38
High Courts05 Sept 1986
A. Malle Gowda Vs Agricultural Income Tax Officer
Karnataka High Court · (1988) 67 CTR 91 : (1987) 168 ITR 381
Constitution of India, 1950 — Article 213
High Courts03 Sept 1986
State Bank of India Vs Padmavathamma
Karnataka High Court · (1986) ILR (Kar) 3544
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (2) (b), Order 23 Rule 1 (3)
High Courts03 Sept 1986Dismissed
Management of Sri Siddaganga Training College Vs Shivanna
Karnataka High Court · (1986) 09 KAR CK 0004
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 6, 6 (1)