High Courts23 Mar 1985
M.K. Srikanta Setty Vs Commissioner of Income Tax
Karnataka High Court · (1986) 160 ITR 517
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 3, 4
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,100 of 2,387
High Courts22 Mar 1985
B.V. Aswathaiah and Bros. Vs Income Tax Officer, Assessment-4, Circle-II, Bangalore
Karnataka High Court · (1986) 52 CTR 49 : (1985) 155 ITR 422 : (1986) 27 TAXMAN 560
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139 (1), 139 (8)
High Courts20 Mar 1985
Sha Ghelabhai Devji and Co. Vs Assistant Commissioner of Commercial Taxes (Assessment), Dharwad and Another
Karnataka High Court · (1985) ILR (Kar) 1330 : (1986) 62 STC 418
Constitution of India, 1950 — Article 14, 19, 19 (1) (f)Karnataka Sales Tax Act, 1957 — Section 13, 13 (2), 13 (2A), 14, 25 AStates Reorganisation Act, 1956 — Section 119, 7
High Courts20 Mar 1985Dismissed
Raoof Vs Regional Transport Officer
Karnataka High Court · (1986) ILR (Kar) 1502
Constitution of India, 1950 — Article 226, 227Karnataka Motor Vehicles Rules, 1963 — Rule 216
High Courts19 Mar 1985
S.G. Thimmappa Vs T. Anantha and Others
Karnataka High Court · AIR 1986 Kar 1 : (1985) ILR (Kar) 1933 : (1985) 2 KarLJ 131
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A
High Courts18 Mar 1985
B.M. Marappa, B.V. Nagaraj, B.M. Byrappa and B.C. Hanumanthapp A. Vs Inspecting Assistant Commissioner of Income Tax Inspecting Assistant Commissioner of Income Tax Vs B.M. Marappa, B.V. Nagaraj, B.M. Byrappa and B.C. Hanumanthapp A.
Karnataka High Court · (1986) 160 ITR 642
Income Tax Act, 1961 — Section 119, 269 (C), 269 (D), 269 F (6), 269 G
High Courts18 Mar 1985
B.M. Maranna Vs Inspecting Assistant Commissioner
Karnataka High Court · (1986) 26 TAXMAN 401
High Courts18 Mar 1985
Girnar Builders (P.) Ltd. Vs Inspecting Assistant Commissioner of Income Tax, and Others
Karnataka High Court · (1986) 52 CTR 51 : (1985) 156 ITR 403
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 AB, 269 C, 269 D (1)
High Courts18 Mar 1985
Shankara Murthy Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 4157
Constitution of India, 1950 — Article 226, 227Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Stamp Act, 1957 — Section 15, 20
High Courts18 Mar 1985Allowed
Bhadravathi Division Saw Mills Owners and Timber Merchants Association Vs State of Karnataka
Karnataka High Court · (1986) ILR (Kar) 2298
Karnataka Forest Act, 1963 — Section 50, 51, 52Karnataka Forest Rules, 1969 — Rule 148, 149, 153
High Courts15 Mar 1985
Hanumappa and Another Vs Assistant Commissioner and Land Acquisition Officer
Karnataka High Court · AIR 1985 Kar 276
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 63
High Courts15 Mar 1985
Kalikadevi and Others Vs Shivasaharanand Sadhu Maharaj and Others
Karnataka High Court · AIR 1986 Kar 186 : (1985) ILR (Kar) 2647 : (1985) 2 KarLJ 327
Bombay Public Trust Act, 1950 — Section 79, 80Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Mar 1985
Vijayalakshmi Oil Industries Vs Income Tax Officer
Karnataka High Court · (1985) 47 CTR 255 : (1985) ILR (Kar) 3301 : (1985) 155 ITR 748 : (1985) 22 TAXMAN 139
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143 (3), 147, 147 (b), 148
High Courts14 Mar 1985Allowed
K. Mallappa Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2030 : (1985) 2 KarLJ 199
Karnataka Civil Services Rules, 1958 — Rule 214
High Courts13 Mar 1985
Anjuman-E-Islamia, Kollegal Vs Sakeenabi and Others
Karnataka High Court · AIR 1986 Kar 75 : (1985) ILR (Kar) 1930
Waqf Act, 1954 — Section 6
High Courts13 Mar 1985Allowed
Appa Saheb R. Kerakalamatti Vs Addl. Registrar of Co-operative Societies in Karnataka
Karnataka High Court · (1987) ILR (Kar) 1336
Karnataka Co-operative Societies Act, 1959 — Section 126 A, 2 (b), 30 (1)
High Courts13 Mar 1985
Appa Saheb, R. Kerakalamatti Vs Additional Registrar of Co-operative Societies in Karnataka and Others
Karnataka High Court · AIR 1985 Kar 202
Karnataka Co-operative Societies Act, 1959 — Section 126 A, 2 (b), 29 C, 30, 30 A
High Courts12 Mar 1985
Shankariah Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1985) ILR (Kar) 3644 : (1985) 2 KarLJ 94 : (1986) 1 LLJ 195
Industrial Disputes Act, 1947 — Section 2 (oo), 25 F
High Courts12 Mar 1985
H.T. Bhandary Vs Muniyamma
Karnataka High Court · (1985) ILR (Kar) 2337
Motor Vehicles Act, 1939 — Section 110 B
High Courts11 Mar 1985
Karnataka Forest Plantations Corporation Limited Vs Commissioner of Income Tax and Another
Karnataka High Court · (1986) 53 CTR 308 : (1985) 156 ITR 275
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 56, 57, 57 (iii)