High Courts13 Sept 1995
Basith Khan Vs Commissioner of Commercial Taxes
Karnataka High Court · (1996) 101 STC 267
Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,789 judgments · page 1,844 of 2,390
High Courts13 Sept 1995
Kothari Industrial Corporation Ltd. Vs Agricultural Income Tax Officer
Karnataka High Court · (1998) ILR (Kar) 1510 : (1998) 230 ITR 306
Civil Procedure Code, 1908 (CPC) — Section 152Income Tax Act, 1961 — Section 37, 37 (7)
High Courts12 Sept 1995
National Insurance Co. Ltd. Vs Smt. Leelavathi and Others
Karnataka High Court · (1997) 2 ACC 609
Motor Vehicles Act, 1939 — Section 96 (2)
High Courts12 Sept 1995
S.R. Bhagwat Vs The State of Mysore
Karnataka High Court · (1995) ILR (Kar) 2971
Constitution of India, 1950 — Article 309Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 — Section 4 (2), 4 (3), 4 (4), 4 (5)
High Courts12 Sept 1995
Vijaya Bank Vs Commercial Tax Officer, 16th Circle, Bangalore and another
Karnataka High Court · (1997) 107 STC 472
High Courts12 Sept 1995
G. Kuppuswamy and Others Vs State of Karnataka and Another
Karnataka High Court · (1995) 5 KarLJ 618
Constitution (Seventy-Fourth Amendment) Act, 1992 — Article 243Q, 243U, 243Zf
High Courts12 Sept 1995
Rasoolkhan Allabaksha Urf Bakshakhan Jamkhanwale and Another Vs Vajeerkhan and Others
Karnataka High Court · (1995) 09 KAR CK 0005
High Courts11 Sept 1995
God Granites Vs Central Board of Direct Taxes and Others
Karnataka High Court · (1996) 130 CTR 252 : (1996) ILR (Kar) 283 : (1996) 41 KarLJ 640
Income Tax Act, 1961 — Section 143 (1) (a), 80 HHC
High Courts11 Sept 1995Dismissed
Alla Baksh Vs Mohd. Hussain
Karnataka High Court · (1996) ILR (Kar) 1340 : (1996) 2 KarLJ 336
Limitation Act, 1963 — Section 27
High Courts11 Sept 1995
GOD GRANITES Vs CENTRAL BOARD OF DIRECT TAXES and Others
Karnataka High Court · (1996) 218 ITR 298 : (1996) 85 TAXMAN 536
Income Tax Act, 1961 — Section 143 (1) (a), 80 HHC, 80 HHC (1)
High Courts08 Sept 1995
Kajal Kumar Das Vs Kudremukh Iron Ore Co. Ltd. and Others
Karnataka High Court · (1995) 6 KarLJ 295 : (1998) 3 LLJ 724
High Courts08 Sept 1995
Ravindranath Vs Chairman and Managing Director, M.E.I. Ltd.
Karnataka High Court · (1996) ILR (Kar) 454
High Courts08 Sept 1995Dismissed
Jayanthilal Sampathraj Jain Vs Noor Mohamed
Karnataka High Court · (1995) ILR (Kar) 2794 : (1995) 6 KarLJ 84
Civil Procedure Code, 1908 (CPC) — Section 11, 151Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h), 21 (1) (p)Karnataka Rent Control Rules, 1961 — Rule 35
High Courts07 Sept 1995
M/s. Sushil Industries, Baikampady, Mangalore and Another Vs The Additional Assistant Commissioner of Commercial Taxes (Assessments), Mangalore and Others
Karnataka High Court · (1997) 42 KarLJ 120
Karnataka Sales Tax Act, 1957 — Section 5(1), 5A(1)
High Courts07 Sept 1995
The Assistant Commissioner, Shimoga Sub. Divn. Shimoga and another Vs M.R. Ramachandrappa and another
Karnataka High Court · AIR 1996 Kar 160 : (1995) 4 KarLJ 460
Constitution of India, 1950 — Article 226, 227Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 4, 5
High Courts06 Sept 1995
Jain Industrial Corporation and another Vs Commercial Tax Officer
Karnataka High Court · (1995) ILR (Kar) 3092
Karnataka Sales Tax Act, 1957 — Section 38 (4), 6 B
High Courts05 Sept 1995Dismissed
Hutchegowda Vs Smt. Jayamma and Another
Karnataka High Court · (1997) 3 CivCC 344 : (1996) ILR (Kar) 1711 : (1996) 2 KarLJ 751
Transfer of Property Act, 1882 — Section 122, 123, 5
High Courts05 Sept 1995
M. Abbas, Dakshina Kannada Vs The State of Karnataka, Dakshina Kannada
Karnataka High Court · (1996) 2 ALT(Cri) 228 : (1996) CriLJ 317 : (1995) ILR (Kar) 2784 : (1995) 5 KarLJ 641
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 392, 3944
High Courts05 Sept 1995
C.H. Suresh Vs Karnataka State Road Transport Corpn., Bangalore and Others
Karnataka High Court · (1996) 74 FLR 2413 : (1995) 4 KarLJ 457
High Courts04 Sept 1995Allowed
N.S. Rama Rao Vs Regional Transport Authority
Karnataka High Court · (1997) 1 ACC 130 : (1996) ILR (Kar) 117 : (1995) 5 KarLJ 293
Motor Vehicles Act, 1988 — Section 89, 89 (b), 90