COURT ARCHIVE

Karnataka High Court judgments

47,726 judgments · page 2,098 of 2,387

High Courts16 Apr 1985

Buddaiah Vs Commissioner of Income Tax, Karnataka-2

Karnataka High Court · (1985) 48 CTR 28 : (1985) 155 ITR 277 : (1985) 2 KarLJ 128 : (1985) 23 TAXMAN 226

Income Tax Act, 1961 — Section 2 (47), 256 (1), 45Land Acquisition Act, 1894 — Section 11, 16

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High Courts16 Apr 1985

The State of Karnataka and Another Vs P.K.P. Abdul Hakeem and Co.

Karnataka High Court · (1985) ILR (Kar) 2695 : (1985) 59 STC 203

Central Sales Tax Act, 1956 — Section 1, 5, 6, 8, 8Karnataka Sales Tax Act, 1957 — Section 12 B, 25 A, 6 B, 6 B (1)

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High Courts16 Apr 1985

Hanuman Transport Co. Pvt. Ltd. Vs R.T.A.

Karnataka High Court · (1985) ILR (Kar) 4124 : (1986) 1 KarLJ 330

Motor Vehicles Act, 1939 — Section 47 (3), 48 (3) (xxi), 62 (1) (c)

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High Courts15 Apr 1985Allowed

G. Shankaranarayan Vs G. Srinivasa Rao

Karnataka High Court · (1985) ILR (Kar) 2217 : (1986) 1 KarLJ 30

Karnataka Village Offices Abolition Act, 1961 — Section 2 (b), 2 (m)Mysore Village Offices Act, 1908 — Section 5

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High Courts15 Apr 1985

Sakrappa Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 1833

Karnataka Land Reforms Act, 1961 — Section 112 (B), 44, 44 (e), 77, 79 A

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High Courts15 Apr 1985Dismissed

G. Narasappa Vs Kalappa

Karnataka High Court · (1985) ILR (Kar) 2223

Negotiable Instruments Act, 1881 (NI) — Section 11, 11 (2)

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High Courts12 Apr 1985Allowed

Maganahalli Basappa Vs Doddamani Basavarajappa

Karnataka High Court · (1985) ILR (Kar) 2420

Civil Procedure Code, 1908 (CPC) — Section 38, 39, 42

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High Courts11 Apr 1985Allowed

Member Secretary, Karnataka State Board for Prevention and Control of Water Pollution Vs Sri Krishna Spinning and Weaving Mills (P) Ltd.

Karnataka High Court · (1985) ILR (Kar) 3005

Water (Prevention and Control of Pollution) Act, 1974 — Section 33

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High Courts11 Apr 1985Dismissed

Manjunatha Vs Director of Pre-University Education

Karnataka High Court · (1985) ILR (Kar) 4220

Constitution of India, 1950 — Article 226Rules Relating to Conduct of Pre-University Examinations — Rule 37, 38

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High Courts11 Apr 1985

Mohammed Ghouse Vs The Secretary, Karnataka Board of Wakfs, Bangalore and Others

Karnataka High Court · AIR 1986 Kar 12 : (1986) ILR (Kar) 1523

Constitution of India, 1950 — Article 226, 227Waqf Act, 1954 — Section 15 (1), 4, 5

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High Courts10 Apr 1985Allowed

Rajaveerappa Vs District Judge

Karnataka High Court · (1985) ILR (Kar) 2923

Civil Procedure Code, 1908 (CPC) — Order 41, 96Karnataka Village Offices Abolition Act, 1961 — Section 3

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High Courts10 Apr 1985

M. Haneef and Others Vs K.S.T.A.T. and Others

Karnataka High Court · (1985) 2 KarLJ 383

Motor Vehicles Act, 1939 — Section 64

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High Courts10 Apr 1985

State of Karnataka Vs Babu Poojary

Karnataka High Court · (1985) ILR (Kar) 2257 : (1986) 1 KarLJ 123

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 323, 324, 448

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High Courts09 Apr 1985Dismissed

T.S. Nataraj Vs Union of India

Karnataka High Court · (1985) 22 TAXMAN 84

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High Courts09 Apr 1985

T.S. Natraj Vs Union of India and Others

Karnataka High Court · (1985) 48 CTR 88 : (1985) ILR (Kar) 1543 : (1985) 155 ITR 81

Constitution of India, 1950 — Article 14, 19, 19 (6)Income Tax Act, 1961 — Section 200, 288, 40, 40 A, 41

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High Courts09 Apr 1985Dismissed

Siddappa Vs Karnataka Electricity Board

Karnataka High Court · (1985) ILR (Kar) 2439 : (1985) 2 KarLJ 196

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High Courts04 Apr 1985Dismissed

Chokadi Venkataraman Vs Kashim Saheb

Karnataka High Court · (1985) ILR (Kar) 1972

Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h)

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High Courts04 Apr 1985Dismissed

P.S. Venkatanarayana Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 2771

Land Acquisition Act, 1894 — Section 4 (1), 5 A

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High Courts04 Apr 1985

Tatanagar Transport Corporation Vs Dharmapal

Karnataka High Court · (1985) ILR (Kar) 2621

Karnataka Rent Control Act, 1961 — Section 31, 31 C

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High Courts04 Apr 1985Allowed

Narayanaswamy Vs Director of Technical Education

Karnataka High Court · (1985) ILR (Kar) 2018

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