COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,073 of 2,387

High Courts26 Mar 1986

B.C. Mandanna and etc. Vs Karnataka State Transport Appellate Tribunal, Bangalore and Others

Karnataka High Court · AIR 1987 Kar 69 : (1986) 2 KarLJ 273

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 47, 47 (3), 57

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High Courts26 Mar 1986

Basavantappa Vs Gangadhar Narayan Dharwadkar and Another

Karnataka High Court · (1986) 59 CompCas 734 : (1986) ILR (Kar) 3003

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 92 (2)

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High Courts26 Mar 1986

Jyothi Pai Vs P.N. Pratap Kumar Pai

Karnataka High Court · AIR 1987 Kar 24 : (1986) 1 KarLJ 422

Hindu Marriage Act, 1955 — Section 23, 9

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High Courts25 Mar 1986

K.B. Foams (P.) Ltd. Vs Deputy Commissioner of Commercial Taxes, Bangalore City Division, Bangalore-9 and Another

Karnataka High Court · (1986) ILR (Kar) 3382 : (1986) 2 KarLJ 116 : (1986) 62 STC 233

Karnataka Sales Tax Act, 1957 — Section 21, 21 (2), 25 A, 5 (3A)

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High Courts25 Mar 1986

Khajamiya Miransaheb Mujahid Vs Peerapasha Miransaheb Mujahid

Karnataka High Court · (1987) 61 CompCas 106 : (1986) ILR (Kar) 2240

Companies Act, 1956 — Section 187 C, 187 C (5) (a), 187 D

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High Courts25 Mar 1986

United India Insurance Co. Ltd. Vs Commissioner of Commercial Taxes, Bangalore and Another

Karnataka High Court · (1986) ILR (Kar) 3418 : (1986) 2 KarLJ 107 : (1986) 63 STC 252

Karnataka Sales Tax Act, 1957 — Section 10 (1), 2 (k), 2 (k) (i)

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High Courts24 Mar 1986

Sanghameshwar Coffee Estates Ltd. Vs State of Karnataka

Karnataka High Court · (1986) 55 CTR 252 : (1986) 55 CTR 232 : (1986) 160 ITR 203 : (1986) 28 TAXMAN 41

Mysore Agricultural Income Tax Act, 1957 — Section 12 (g), 5 (1) (k), 55

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High Courts24 Mar 1986

B.S. Jayachandra Vs Income Tax Officer and Another

Karnataka High Court · (1986) 54 CTR 342 : (1987) ILR (Kar) 1088 : (1986) 161 ITR 190

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 2 (14) (iii), 47, 54 B

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High Courts23 Mar 1986

Commissioner of Income Tax Vs Naidu''s Bar and Restaurant

Karnataka High Court · (1987) 166 ITR 352

Income Tax Act, 1961 — Section 256 (1)

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High Courts21 Mar 1986Allowed

Mohamed Safiulla Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 3072

Karnataka State Civil Services (Direct Recruitment to Class III Posts) Rules, 1966 — Rule 3, 4, 41A, 5, 53

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High Courts20 Mar 1986

P.B. Gajendragad Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 2423

Karnataka Government Servants Conduct Rules — Rule 16 (2), 21 (4)

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High Courts20 Mar 1986Dismissed

Uppara Basappa Vs Spl. L.A.O.

Karnataka High Court · (1986) ILR (Kar) 2102 : (1987) 1 KarLJ 215

Land Acquisition Act, 1894 — Section 12, 18, 18 (1), 18 (3) (a), 19

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High Courts19 Mar 1986

Madappa Vs Lingappa and Another

Karnataka High Court · AIR 1987 Kar 60 : (1986) ILR (Kar) 2081 : (1986) 2 KarLJ 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 90, 151

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High Courts18 Mar 1986

Anupama Stationery Supplies Vs Vishnuvardhana Enterprises and Others

Karnataka High Court · (1987) 62 CompCas 271 : (1986) ILR (Kar) 2998

Karnataka Co-operative Societies Act, 1959 — Section 125Negotiable Instruments Act, 1881 (NI) — Section 128

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High Courts18 Mar 1986

Prahlad Venkanna Mundargi and etc. Vs The Gadag Betageri City Municipal Council and Another

Karnataka High Court · AIR 1987 Kar 183

Constitution of India, 1950 — Article 14, 16, 226

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High Courts17 Mar 1986

Pierce Leslie India Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1988) 174 ITR 623

Income Tax Act, 1961 — Section 256 (1), 35 B

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High Courts15 Mar 1986

Commissioner of Income Tax Vs Cap Steel Ltd.

Karnataka High Court · (1986) 57 CTR 134 : (1986) ILR (Kar) 3306 : (1986) 162 ITR 533

Income Tax Act, 1961 — Section 256 (1)

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High Courts14 Mar 1986

Commissioner of Income Tax Vs Srimal Rikabchand and Co.

Karnataka High Court · (1987) 166 ITR 193

Income Tax Act, 1961 — Section 147 (a), 147 (b), 256 (2)

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High Courts13 Mar 1986Dismissed

Siddalingappa Vs Bangalore Development Authority

Karnataka High Court · (1986) ILR (Kar) 3023

Bangalore Development Authority Act, 1976 — Section 16, 2 (b), 2 (bb), 38 AConstitution of India, 1950 — Article 226

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High Courts12 Mar 1986

Somappa Hanamantappa Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 1766

Constitution of India, 1950 — Article 22, 39ACriminal Procedure Code, 1973 (CrPC) — Section 303

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