COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,077 of 2,387

High Courts07 Feb 1986

Askar Mirza Vs Commissioner of Wealth Tax

Karnataka High Court · (1986) 53 CTR 199 : (1986) 159 ITR 697 : (1986) 26 TAXMAN 168

Income Tax Act, 1961 — Section 271, 271, 271 (1) (a)Wealth Tax Act, 1957 — Section 18, 18 (1), 27 (1)

Read judgment

High Courts07 Feb 1986

Govindamma and Another Vs Secretary of the Municipal First Grade College, Chintamani and Another

Karnataka High Court · AIR 1987 Kar 227 : (1986) ILR (Kar) 1175

Transfer of Property Act, 1882 — Section 11, 11 (ii), 126, 31, 5

Read judgment

High Courts07 Feb 1986

The Manager, Reserve Bank of India Vs Gururaja Rao

Karnataka High Court · (1986) 1 KarLJ 288

Constitution of India, 1950 — Article 14

Read judgment

High Courts06 Feb 1986Dismissed

United India Fire and General Insurance Co., Ltd. Vs Machinery Manufacturers Corporation Ltd.

Karnataka High Court · (1986) ACJ 1079 : (1986) ILR (Kar) 1773 : (1986) 2 KarLJ 67

Workmens Compensation Act, 1923 — Section 14, 19, 19 (1), 30 (1)

Read judgment

High Courts06 Feb 1986

United India Fire and General Insurance Co. Ltd. Vs Machinery Manufacturers Corporation Ltd. and Others

Karnataka High Court · (1989) 65 CompCas 596

Workmens Compensation Act, 1923 — Section 14, 19, 30 (1), 4, 4 A

Read judgment

High Courts06 Feb 1986

Ladder Siddabasappa Vs The State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 1216

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Mysore Cotton Control Act, 1964 — Section 12, 3 (1) (b) (ii)

Read judgment

High Courts06 Feb 1986

Inspector of Central Excise and Others Vs S.T. Venkataramanappa and Others

Karnataka High Court · (1986) 9 ECC 60 : (1986) 24 ELT 484

Central Excise Rules, 1944 — Rule 19, 2 (11), 24, 29, 3 (1)

Read judgment

High Courts06 Feb 1986

Commissioner of Income Tax Vs Karnataka State Industrial and Investment Development Corporation

Karnataka High Court · (1987) 60 CTR 45 : (1987) 163 ITR 657

Income Tax Act, 1922 — Section 256 (1)

Read judgment

High Courts05 Feb 1986

S. Thyagarajan Vs Unit Trust of India

Karnataka High Court · (1986) 1 ACC 467 : (1986) 59 CompCas 458

Read judgment

High Courts05 Feb 1986

B.T. Shanker Hegde Vs Income Tax Officer and Another

Karnataka High Court · (1987) 62 CTR 122

Income Tax Act, 1961 — Section 148Wealth Tax Act, 1957 — Section 16 (2)

Read judgment

High Courts05 Feb 1986

Mysore Cements Ltd. and Another Vs Karnataka Industrial Areas Development Board

Karnataka High Court · (1986) 59 CompCas 706

Constitution of India, 1950 — Article 12Karnataka Industrial Area Development Act, 1966 — Section 14, 14 (a)

Read judgment

High Courts05 Feb 1986

Shankar Rao Vs Land Acquisition Officer, Bidar and Another

Karnataka High Court · (1987) 2 KarLJ 126

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 9Land Acquisition Act, 1894 — Section 3(Cc)

Read judgment

High Courts05 Feb 1986Dismissed

B.T. Shanker Hegde Vs Income Tax Officer

Karnataka High Court · (1986) 26 TAXMAN 112

Read judgment

High Courts04 Feb 1986

Machado H.L. and Others Vs Government of Karnataka and Others

Karnataka High Court · (1988) 1 KarLJ 172

Karnataka Co-operative Societies Act, 1959 — Section 30a

Read judgment

High Courts04 Feb 1986

Sarojamma Vs Iliyas Ahmed

Karnataka High Court · (1987) ILR (Kar) 1173

Read judgment

High Courts04 Feb 1986Allowed

Arokyamari Vs House Rent Controller

Karnataka High Court · (1986) ILR (Kar) 1099

Karnataka Rent Control Act, 1961 — Section 12, 4 (2), 8

Read judgment

High Courts03 Feb 1986

Motor Industries Co. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1986) 55 CTR 36 : (1987) 163 ITR 659

Income Tax Act, 1961 — Section 256 (1), 37, 37 (1)

Read judgment

High Courts31 Jan 1986

Rudraiah Raju Vs State of Karnataka

Karnataka High Court · (1986) ILR (Kar) 587

Read judgment

High Courts30 Jan 1986

The Indian Bank, Bangalore Vs Blaze and Central (P) Ltd. and Others

Karnataka High Court · AIR 1986 Kar 258 : (1986) ILR (Kar) 743 : (1986) 1 KarLJ 260

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2 (e), 3, 4, 5

Read judgment

High Courts30 Jan 1986Dismissed

K.E. Goverdhan Vs N. Krishna Rao

Karnataka High Court · (1986) ILR (Kar) 1024 : (1986) 1 KarLJ 297

Karnataka Rent Control Act, 1961 — Section 3 (a), 3 (n), 31

Read judgment