High Courts11 Jun 1986
Commissioner of Income Tax Vs Kothari and Co.
Karnataka High Court · (1987) 64 CTR 255 : (1987) 165 ITR 594 : (1986) 28 TAXMAN 32
Income Tax Act, 1961 — Section 256 (1), 40 (b)
COURT ARCHIVE
Karnataka High Court judgments
47,729 judgments · page 2,069 of 2,387
High Courts11 Jun 1986
Ganapathi Kini Vs Udupi Taluka Agricultural Produce Co-operative Marketing Society Ltd. and Others
Karnataka High Court · (1986) 2 KarLJ 104
Karnataka Co-operative Societies Act, 1959 — Section 70
High Courts11 Jun 1986
Subramanya T.S. Vs State of Karnataka and Others
Karnataka High Court · (1986) 2 KarLJ 465
Karnataka Municipalities Act, 1964 — Section 306(1)
High Courts11 Jun 1986
Smt. M.R. Dinaprabha and Another Vs The Officer-in-charge Records, Meg and Others
Karnataka High Court · (1987) 1 KarLJ 24
Administrative Tribunals Act, 1985 — Section 3(Q)(R)Constitution of India, 1950 — Article 226
High Courts09 Jun 1986Dismissed
Savithri V. Rao Vs Commissioner, Corporation of the City of Mangalore
Karnataka High Court · (1986) ILR (Kar) 2167 : (1986) 2 KarLJ 132
Karnataka Municipal Corporations Act, 1976 — Section 369, 370, 378Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 133, 134 A
High Courts09 Jun 1986Allowed
State of Karnataka Vs Byraiah
Karnataka High Court · (1987) ILR (Kar) 730
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 198, 200, 482Penal Code, 1860 (IPC) — Section 494, 500
High Courts09 Jun 1986
Jattayya Rama Naik Vs Glain
Karnataka High Court · (1987) ILR (Kar) 822 : (1987) 1 KarLJ 259
High Courts09 Jun 1986
Arpee Electrical Pvt. Ltd Vs Finance Secretary and Others
Karnataka High Court · (1993) 88 STC 457
High Courts09 Jun 1986
Commissioner of Income Tax Vs J.R. Subramanya Bhat
Karnataka High Court · (1987) 165 ITR 571
Income Tax Act, 1961 — Section 256 (2), 53, 54
High Courts09 Jun 1986Allowed
Dr. B. Rama Murthy Vs Selection Committee
Karnataka High Court · (1986) ILR (Kar) 3068
Constitution of India, 1950 — Article 15 (4), 16 (4)Karnataka Medical Colleges (Selection for Admission to Post Graduate Courses) Rules, 1985 — Rule 11 (1), 11 (4)
High Courts06 Jun 1986
Sanna Hutchamma Vs State of Karnataka and Others
Karnataka High Court · AIR 1987 Kar 98 : (1986) ILR (Kar) 2749 : (1986) 2 KarLJ 155
Karnataka Municipalities Act, 1964 — Section 199, 306
High Courts06 Jun 1986
D. Kumara Siddanna Vs First Income Tax Officer and Another
Karnataka High Court · (1986) 27 TAXMAN 631
Compulsory Deposit Scheme (Income-tax Payers) Act, 1974 — Section 10, 14 (1)Constitution of India, 1950 — Article 14, 19
High Courts06 Jun 1986
Sunandamma Vs Commissioner of Income Tax
Karnataka High Court · (1987) 64 CTR 233 : (1987) 164 ITR 446 : (1986) 28 TAXMAN 9
Income Tax Act, 1961 — Section 24 (1) (iv), 256 (1), 27 (iv)
High Courts06 Jun 1986
K.V. Abdulla Vs Income Tax Officer and Another
Karnataka High Court · (1986) 161 ITR 589 : (1986) 28 TAXMAN 87
Constitution of India, 1950 — Article 14, 19, 226Finance Act, 1976 — Section 2
High Courts06 Jun 1986
Vagesh, P. Vs The R.T.O. and Taxation Authority, Chitradurga and Others
Karnataka High Court · (1987) 1 KarLJ 198
Motor Vehicles Act, 1939 — Section 59(2)
High Courts06 Jun 1986
K. Vs ABDULLA v. INCOME TAX OFFICER and Another
Karnataka High Court · (1986) 56 CTR 41
Constitution of India, 1950 — Article 14, 19, 226
High Courts04 Jun 1986
K. Krishnappa Vs Registering Authority and Regional Transport Officer and others
Karnataka High Court · AIR 1988 Kar 75
High Courts04 Jun 1986Allowed
Jaswant Kaur Vs House Rent and Accommodation Controller
Karnataka High Court · (1986) ILR (Kar) 2490 : (1986) 2 KarLJ 129
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 4
High Courts04 Jun 1986
S. Abdul Rasheed Vs Town Municipal Council, Doddaballapur and Another
Karnataka High Court · AIR 1987 Kar 17
High Courts04 Jun 1986
R. Lilavati Vs Bank of Baroda and Others
Karnataka High Court · (1986) 60 CompCas 658
Contract Act, 1872 — Section 128, 133, 134, 141