High Courts04 Aug 1986
Shamanna Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 26
COURT ARCHIVE
Karnataka High Court judgments, 1986
464 judgments · page 8 of 24
High Courts01 Aug 1986Allowed
T. Prakash Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1673 : (1986) 2 KarLJ 165
High Courts01 Aug 1986
Mahantaswamy and Others Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2970
Criminal Procedure Code, 1973 (CrPC) — Section 239, 240Penal Code, 1860 (IPC) — Section 109, 143, 147, 148, 506
High Courts01 Aug 1986
Additional Commissioner of Income Tax Vs India Tin Industries (P) Ltd.
Karnataka High Court · (1986) ILR (Kar) 3918 : (1987) 166 ITR 454 : (1986) 29 TAXMAN 128
Income Tax Act, 1961 — Section 154, 33, 34, 34 (3), 34 (3) (a)
High Courts31 Jul 1986Allowed
Rajeeva Alwa Vs Shankaranarayana
Karnataka High Court · (1986) ILR (Kar) 3121
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19 (3)
High Courts31 Jul 1986Allowed
K.S.R.T.C. Vs Rajeev Alwa
Karnataka High Court · (1986) ILR (Kar) 2794
Constitution of India, 1950 — Article 14, 16Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 19 (3)
High Courts31 Jul 1986
Udupi Taluk Agricultural Produce Co-operative Marketing Society Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1986) 29 TAXMAN 170
High Courts30 Jul 1986
Commissioner of Income Tax Vs K.L. Venugopal
Karnataka High Court · (1986) 29 TAXMAN 432
Income Tax Act, 1961 — Section 139, 144, 147, 147 (a), 148
High Courts30 Jul 1986
K. Ashok Kumar and Others Vs Commissioner of Income Tax
Karnataka High Court · (1986) 29 TAXMAN 173
Income Tax Act, 1961 — Section 139 (2), 144 B
High Courts29 Jul 1986Dismissed
Rajasekhar Vs Siddalingappa
Karnataka High Court · (1986) ILR (Kar) 2765
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1963 — Section 60, 65Majority Act, 1875 — Section 11, 3, 6, 8
High Courts28 Jul 1986Dismissed
N.N. Nivani Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 432
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 16Karnataka Public Libraries Act, 1965 — Section 12, 15, 15 (2)Karnataka Public Libraries Rules, 1966 — Rule 13
High Courts28 Jul 1986
Anantharaju K. Vs The Secretary, Karnataka State Transport Authority and Another
Karnataka High Court · (1987) 1 KarLJ 255
Motor Vehicles Act, 1939 — Section 63(3)
High Courts25 Jul 1986
G. Pichaimani Vs State of Karnataka
Karnataka High Court · (1986) 10 ECC 148 : (1986) 9 ECR 194 : (1986) 2 KarLJ 206
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 2 (e), 3, 3 (1) (iii)Constitution of India, 1950 — Article 22, 22 (5), 226Customs Act, 1962 — Section 123, 2 (39)
High Courts25 Jul 1986
M.S. Rayta and Another etc. Vs Gowrawwa Channabasappa and Another etc.
Karnataka High Court · (1987) ACJ 846 : AIR 1987 Kar 107 : (1986) ILR (Kar) 3211 : (1986) 2 KarLJ 290
Motor Vehicles Rules, 1939 — Rule 161
High Courts25 Jul 1986
Mangalore Metal House Vs State of Karnataka and Others
Karnataka High Court · (1986) 63 STC 482
Constitution of India, 1950 — Article 301, 303, 304 (a)Karnataka Sales Tax Act, 1957 — Section 5 (4)
High Courts24 Jul 1986
The Commissioner, Corporation of the City of Bangalore Vs The I Addl. City Civil Judge, Bangalore and Others
Karnataka High Court · (1987) 1 KarLJ 199
Bangalore City Civil Courts Act, 1979 — Section 5(2)
High Courts24 Jul 1986Allowed
Narayan Hanamanth Murali Vs Land Tribunal
Karnataka High Court · (1986) ILR (Kar) 4059 : (1986) 2 KarLJ 257
Karnataka Land Reforms Act, 1961 — Section 44, 45
High Courts23 Jul 1986
Smt. A. Jalajakshi D. Alwa Vs Meenaxi Naik by L.Rs.
Karnataka High Court · (1987) 1 KarLJ 1
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts23 Jul 1986
Commissioner of Income Tax Vs Naidu''s Bar and Restaurant
Karnataka High Court · (1986) 07 KAR CK 0012