High Courts07 Aug 1986
Venkatalakshamma Vs Sub-Inspector of Police, Chikkamagalur and Others
Karnataka High Court · AIR 1987 Kar 79 : (1987) ILR (Kar) 1180
Karnataka Land Reforms Act, 1961 — Section 48 A (1)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,065 of 2,387
High Courts07 Aug 1986
Mahendra Labs Pvt. Ltd. Vs State of Karnataka and Others
Karnataka High Court · AIR 1987 Kar 166
Constitution of India, 1950 — Article 14Drugs and Cosmetics Act, 1940 — Section 18, 3
High Courts06 Aug 1986
Commissioner of Income Tax Vs Mysore Minerals Ltd.
Karnataka High Court · (1986) 57 CTR 135 : (1986) 162 ITR 562 : (1986) 29 TAXMAN 141
Income Tax Act, 1961 — Section 256 (2), 37
High Courts06 Aug 1986Dismissed
Sangappa Vs State of Karnataka
Karnataka High Court · (1987) ILR (Kar) 1555
High Courts05 Aug 1986
Naresh Chand Verma Vs Union of India and Another
Karnataka High Court · (1986) 9 ECR 366 : (1986) 26 ELT 205
Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 111 (d), 111 (m), 48
High Courts05 Aug 1986
Syed Hafeezulla Pasha Vs State of Karnataka and Another
Karnataka High Court · (1986) ILR (Kar) 3349
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts05 Aug 1986Dismissed
Sri Siddalingeshwara Adike Stores Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 4073
Constitution of India, 1950 — Article 213, 254 (2)Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Ordinance, 1986 — Section 78, 79 A
High Courts04 Aug 1986
Shamanna Vs State of Karnataka and Others
Karnataka High Court · (1987) 1 KarLJ 26
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)