COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,081 of 2,387

High Courts02 Jan 1986Dismissed

Hegde and Golay Ltd. Vs Collector of Central Excise and Customs

Karnataka High Court · (1987) ILR (Kar) 604

Central Excise Rules, 1944 — Rule 8 (1)Customs Act, 1962 — Section 25Customs Tariff Act, 1975 — Section 3, 3 (1)

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High Courts02 Jan 1986Dismissed

Hegde and Golay Limited and Another Vs Collector of Central Excise and Customs

Karnataka High Court · (1986) 7 ECC 140 : (1986) 25 ELT 47

Central Excise Rules, 1944 — Rule 8 (1)Customs Tariff Act, 1975 — Section 25, 3, 3 (1)

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High Courts01 Jan 1986Allowed

Punnaswamy C. Goudar Vs Belgaum City Municipal Corporation

Karnataka High Court · (1986) ILR (Kar) 3372

Karnataka Municipal Corporations Act, 1976 — Section 355, 357, 358, 359

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High Courts01 Jan 1986

Shafeeque Ahmed Vs State and Another

Karnataka High Court · (1986) 01 KAR CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 307, 309

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High Courts01 Jan 1986Dismissed

Karnataka Urban Housing Co-operative Society Ltd. Vs Karnataka Urban Housing Co-operative Society Ltd.

Karnataka High Court · (1986) ILR (Kar) 2862

Karnataka Co-operative Societies Act, 1959 — Section 70, 70 A

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High Courts30 Dec 1985

Special Land Acquisition Officer Vs Ayyappa Yamanappa Kirasur

Karnataka High Court · (1987) 3 KarLJ 132

Land Acquisition Act, 1894 — Section 23

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High Courts20 Dec 1985Dismissed

Dr. G. Ramakrishna Vs Chancellor

Karnataka High Court · (1986) ILR (Kar) 289

Karnataka State Universities Act, 1976 — Section 48

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High Courts19 Dec 1985

K. Shantharam and Others Vs A. Rama Amin and Others

Karnataka High Court · AIR 1987 Kar 1 : (1986) ILR (Kar) 1199

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High Courts19 Dec 1985

Narayanaswamy Vs Regional Transport Officer

Karnataka High Court · (1986) ILR (Kar) 373

Motor Vehicles Act, 1939 — Section 33

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High Courts18 Dec 1985

Workmen of Modern Mills Vs General Manager

Karnataka High Court · (1986) ILR (Kar) 1302 : (1986) 2 LLJ 329

Payment of Bonus Act, 1965 — Section 3, 31 A, 34

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High Courts17 Dec 1985

Tata Oil Mills Company Limited Vs The Assistant Commissioner of Commercial Taxes (Assessment) I, Bangalore City Division, Bangalore and Another

Karnataka High Court · (1986) 62 STC 369

Sales Tax Act, 1957 — Section 11, 2, 2 (k), 5

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High Courts16 Dec 1985

Lakshminarayana Hariyachar Vs Divisional Commissioner

Karnataka High Court · (1986) ILR (Kar) 532

Karnataka Land Reforms Act, 1961 — Section 118 A, 41, 44, 45

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High Courts16 Dec 1985

Wajid, Y.S. and Others Vs State of Karnataka and Others

Karnataka High Court · (1986) 2 KarLJ 217

Karnataka Municipal Corporation Act, 1976 — Section 288

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High Courts16 Dec 1985Dismissed

Ramakrishna Setty Vs Property Manager, CSI

Karnataka High Court · (1986) ILR (Kar) 979

Criminal Procedure Code, 1973 (CrPC) — Section 115Mysore Court-fees and Suits Valuation Act, 1958 — Section 19

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High Courts13 Dec 1985Dismissed

Wajid Vs State of Karnataka

Karnataka High Court · (1985) 12 KAR CK 0018

Constitution of India, 1950 — Article 14, 19 (1) (g), 21Karnataka Municipal Corporations Act, 1976 — Section 288, 288 (4), 95

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High Courts13 Dec 1985

M. Basavaraju Vs The Assistant Commissioner of Sales Tax (III), Enforcement, Bombay and Others

Karnataka High Court · (1986) 1 KarLJ 142 : (1986) 62 STC 294

Revenue Recovery Act, 1890 — Section 3, 3 (2), 5

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High Courts13 Dec 1985

Karimkhan and Others Vs Chairman and Asst. Commissioner, Land Tribunal, Hubli and Others

Karnataka High Court · (1986) 1 KarLJ 136

Constitution of India, 1950 — Article 226

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High Courts13 Dec 1985

Inspecting Assistant Commissioner of Income Tax Vs N. Vajram Setty and Others

Karnataka High Court · (1986) 50 CTR 154 : (1986) ILR (Kar) 336 : (1986) 159 ITR 746

Constitution of India, 1950 — Article 133, 134AIncome Tax Act, 1961 — Section 256, 261

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High Courts13 Dec 1985Dismissed

Town Municipal Council Vs Vijaya College

Karnataka High Court · (1986) ILR (Kar) 2895

Karnataka Municipalities Act, 1964 — Section 94

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High Courts13 Dec 1985Dismissed

Inspecting Assistant Commissioner Vs N. Vajram Setty

Karnataka High Court · (1986) 24 TAXMAN 753

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