COURT ARCHIVE

Karnataka High Court judgments

47,729 judgments · page 2,085 of 2,387

High Courts11 Oct 1985Allowed

Venkatachalaiah Vs Karnataka State Transport Appellate Tribunal

Karnataka High Court · (1987) ILR (Kar) 796

Civil Procedure Code, 1908 (CPC) — Order 22Motor Vehicles Act, 1939 — Section 47 (1) (f), 57 (3) (4) & (5) & 64 (1) (f)

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High Courts11 Oct 1985Dismissed

Raghu Yane Raghavendra Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 4048 : (1986) 1 KarLJ 59

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts10 Oct 1985

State of Karnataka Vs The West Coast Paper Mills Ltd.

Karnataka High Court · AIR 1986 Kar 103 : (1985) ILR (Kar) 3857 : (1985) 2 KarLJ 498

Civil Procedure Code, 1908 (CPC) — Section 80Sale of Goods Act, 1930 — Section 18

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High Courts10 Oct 1985Dismissed

Krupasheela Vs State of Karnataka

Karnataka High Court · (1985) 10 KAR CK 0004

Karnataka Medical Colleges (Selection of Candidates for Admission) Rules, 1983 — Rule 4 (1)

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High Courts09 Oct 1985

Syed Amjad Pasha Qadi Vs Rahimunnisa Begum

Karnataka High Court · (1985) ILR (Kar) 4004

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14

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High Courts09 Oct 1985Allowed

Sri Jayadeva Institute of Commerce Vs Commissioner of Public Instruction

Karnataka High Court · (1986) ILR (Kar) 398

Rules for Commerce Education — Rule 3 (A), 3 (A) (ix)

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High Courts09 Oct 1985

Karnataka State Financial Corporation Vs Commissioner of Income Tax

Karnataka High Court · (1988) 174 ITR 206

Income Tax Act, 1961 — Section 2 (45), 256 (1), 36 (1), 36 (1) (viii)

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High Courts09 Oct 1985

Commissioner of Wealth Tax Vs N. Krishnan

Karnataka High Court · (1986) 50 CTR 75 : (1986) 162 ITR 309 : (1986) 24 TAXMAN 269

Income Tax Act, 1922 — Section 18 A, 210Wealth Tax Rules, 1957 — Rule 1D

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High Courts09 Oct 1985

Commissioner of Income Tax, Karnataka-I, Bangalore Vs M.P. Davis

Karnataka High Court · (1986) 50 CTR 78 : (1986) 162 ITR 251 : (1986) 27 TAXMAN 59

Income Tax Act, 1961 — Section 139 (1), 139 (2), 147, 256 (1)

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High Courts08 Oct 1985Allowed

Silver Audio Systems Vs Associated Electronic and Electrical Industries

Karnataka High Court · (1986) ILR (Kar) 217

Criminal Procedure Code, 1973 (CrPC) — Section 451, 452, 457Trade and Merchandise Marks Act, 1958 — Section 76, 77, 78, 79

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High Courts08 Oct 1985

M. Abdul Sattar Vs Commissioner of Income Tax

Karnataka High Court · (1987) 163 ITR 642 : (1986) 26 TAXMAN 760

Income Tax Act, 1961 — Section 256 (1), 45, 53, 54

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High Courts08 Oct 1985

Narayana Bhatta Vs R.T.O.

Karnataka High Court · (1985) 10 KAR CK 0015

Karnataka Motor Vehicles Rules, 1963 — Rule 216, 231Motor Vehicles Act, 1939 — Section 63 (6), 63 (7)

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High Courts08 Oct 1985Allowed

R. Venkatesham Chetty Vs Secretary KSTA

Karnataka High Court · (1987) ILR (Kar) 77

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 62, 68 F (1A), 68 F (1D)

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High Courts08 Oct 1985

Chandrakantha R. Ghodke Vs Commercial Tax Officer, V Circle, Hubli and Others

Karnataka High Court · (1987) ILR (Kar) 132 : (1986) 63 STC 440

Karnataka Sales Tax Act, 1957 — Section 13, 16Mysore Sales Tax Act, 1957 — Section 13 (3), 13 (3) (b)

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High Courts07 Oct 1985Allowed

Phipson and Co. Ltd. Vs Deputy Commissioner of Commercial Taxes

Karnataka High Court · (1986) ILR (Kar) 2465

Karnataka Sales Tax Act, 1957 — Section 21, 21 (2)

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High Courts07 Oct 1985

Ramanna Vs Abdulla

Karnataka High Court · (1986) ILR (Kar) 953

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 50, 50 (2)

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High Courts07 Oct 1985

M.A. Sreenivasan Vs Commissioner of Wealth Tax

Karnataka High Court · (1986) 51 CTR 115 : (1986) 162 ITR 106 : (1986) 24 TAXMAN 543

Wealth Tax Act, 1957 — Section 2, 3, 4, 5 (1) (ivb)

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High Courts07 Oct 1985

Ningappa Shivappa Gowri and Others Vs Kalavathi and Another

Karnataka High Court · (1986) ILR (Kar) 211

Criminal Procedure Code, 1973 (CrPC) — Section 182, 482Penal Code, 1860 (IPC) — Section 109, 34, 494

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High Courts07 Oct 1985

Commissioner of Gift Tax Vs K. Bhoomiamma

Karnataka High Court · (1986) 50 CTR 178 : (1986) 158 ITR 615 : (1986) 24 TAXMAN 101

Gift Tax Act, 1958 — Section 26 (1), 4 (1) (a)

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High Courts07 Oct 1985Dismissed

Basappa Lachamappa Mongyal Vs Hanumantha Rao Roaoji Rao

Karnataka High Court · (1987) ILR (Kar) 867

Civil Procedure Code, 1908 (CPC) — Section 54Constitution of India, 1950 — Article 226, 227

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