High Courts23 Oct 1992
Commissioner of Income Tax Vs Joy Ice-creams (Bang.) P. Ltd.
Karnataka High Court · (1993) 109 CTR 33 : (1993) 201 ITR 894 : (1993) 37 KarLJ 50 : (1993) 67 TAXMAN 206
Income Tax Act, 1961 — Section 45, 48
COURT ARCHIVE
Karnataka High Court judgments, 1992
474 judgments · page 6 of 24
High Courts23 Oct 1992
Commissioner of Income Tax Vs Sangam Motels (P.) Ltd.
Karnataka High Court · (1993) 109 CTR 163 : (1993) 199 ITR 257 : (1993) 67 TAXMAN 169
Income Tax Act, 1961 — Section 104, 104 (1), 104 (2), 109, 2 (24)
High Courts22 Oct 1992
Karnataka State Forest Industries Corporation Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1993) 201 ITR 674 : (1993) 37 KarLJ 133 : (1994) 72 TAXMAN 19
Income Tax Act, 1961 — Section 145, 145 (1), 254
High Courts22 Oct 1992
Commissioner of Income Tax Vs Baraka Overseas Traders
Karnataka High Court · (1993) 109 CTR 193 : (1993) 201 ITR 827 : (1993) 37 KarLJ 130 : (1993) 67 TAXMAN 188
Income Tax Act, 1961 — Section 263, 33, 80 HH
High Courts22 Oct 1992
Veeneer Mills Vs Commissioner of Income Tax
Karnataka High Court · (1993) 201 ITR 764 : (1993) 37 KarLJ 145
High Courts22 Oct 1992
Commissioner of Income Tax Vs Distillers Company (P) Ltd.
Karnataka High Court · (1993) 109 CTR 157 : (1993) 199 ITR 34 : (1993) 37 KarLJ 353 : (1993) 67 TAXMAN 244
Income Tax Act, 1961 — Section 104, 104 (1), 104 (2), 105, 106
High Courts22 Oct 1992
Bab Mahabaleshar Revankar Vs Syndicate Bank
Karnataka High Court · (1992) ILR (Kar) 3477 : (1992) 4 KarLJ 306
High Court of Karnataka Rules, 1959 — Rule 5
High Courts21 Oct 1992Dismissed
Asian Wire Ropes Ltd. Vs Delhi Special Police Establishment
Karnataka High Court · (1993) ILR (Kar) 186
Criminal Procedure Code, 1973 (CrPC) — Section 179, 482Penal Code, 1860 (IPC) — Section 120 B, 420, 471Prevention of Corruption Act, 1947 — Section 5 (1) (d), 5 (2)
High Courts21 Oct 1992
M.C. Lakshminarasappa and another Vs The Asst. Commissioner, Chikkaballapur and others
Karnataka High Court · AIR 1993 Kar 326
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Village Offices Abolition Act, 1961 — Section 5 (3), 7Transfer of Property Act, 1882 — Section 43
High Courts20 Oct 1992Dismissed
State of Karnataka Vs Abdul Rahaman Sheriff
Karnataka High Court · (1992) ILR (Kar) 3473 : (1992) 4 KarLJ 469
Waqf Act, 1954 — Section 63
High Courts19 Oct 1992Dismissed
Vidyaranya Vidya Samsthe Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 3466 : (1992) 4 KarLJ 464
Constitution of India, 1950 — Article 19 (6)
High Courts19 Oct 1992
Sri. Revanasiddappa and others Vs The State of Karnataka and others
Karnataka High Court · AIR 1993 Kar 304
High Courts19 Oct 1992Dismissed
Revanasiddappa Vs State of Karnataka
Karnataka High Court · (1992) ILR (Kar) 3469 : (1992) 4 KarLJ 466
Karnataka Municipalities Act, 1964 — Section 42 (11)
High Courts16 Oct 1992Dismissed
Bommappa Kallappa Gudleppanawar Vs Basvanthappa Kallappa Gudleppanavar
Karnataka High Court · (1993) 1 DMC 117 : (1992) ILR (Kar) 3761 : (1992) 4 KarLJ 532
Karnataka Co-operative Societies Act, 1959 — Section 101 A, 109, 33
High Courts16 Oct 1992
Ajit G. Saraff Vs Commissioner of Income Tax
Karnataka High Court · (1993) 109 CTR 131 : (1993) 201 ITR 388 : (1993) 37 KarLJ 128 : (1993) 67 TAXMAN 329
Hindu Succession Act, 1956 — Section 8Income Tax Act, 1961 — Section 256 (1)
High Courts16 Oct 1992
K.A. Abbas Vs Sri Satyanarayana Rao and others
Karnataka High Court · (1993) CriLJ 2948 : (1992) ILR (Kar) 3456
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167Penal Code, 1860 (IPC) — Section 121 A, 124 A, 153 A, 153 B, 302
High Courts16 Oct 1992
Commissioner of Income Tax Vs Pandavapura Sahakara Sakkare Karkhane Ltd.
Karnataka High Court · (1993) 109 CTR 203 : (1993) 201 ITR 56 : (1993) 37 KarLJ 21 : (1993) 67 TAXMAN 512
Income Tax Act, 1961 — Section 145
High Courts15 Oct 1992
Commissioner of Wealth Tax Vs C.P. Appanna
Karnataka High Court · (1993) 109 CTR 225 : (1993) 202 ITR 678 : (1993) 67 TAXMAN 181
General Clauses Act, 1897 — Section 13 (2)Wealth Tax Act, 1957 — Section 27 (1), 5 (1) (xviia)
High Courts15 Oct 1992
K.N. Subba Reddy Vs State of Karnataka and others
Karnataka High Court · AIR 1993 Kar 66
Constitution of India, 1950 — Article 226, 282
High Courts15 Oct 1992
Commissioner of Income Tax Vs Shankaranarayana Hotels (P.) Ltd.
Karnataka High Court · (1993) 109 CTR 196 : (1993) 201 ITR 138 : (1993) 37 KarLJ 120 : (1993) 67 TAXMAN 520
Income Tax Act, 1961 — Section 22, 28, 56 (2), 56 (2) (iii)