High Courts13 Nov 1984Allowed
Commissioner of Income Tax Vs Senapathy Whiteley Ltd.
Karnataka High Court · (1985) 23 TAXMAN 259
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,110 of 2,387
High Courts12 Nov 1984
G.R. Rangaswamaiah Vs Chancellor, University of Mysore
Karnataka High Court · (1985) ILR (Kar) 3452 : (1984) 2 KarLJ 361
Constitution of India, 1950 — Article 226, 227Karnataka State Universities Act, 1976 — Section 49 (6)
High Courts09 Nov 1984Dismissed
Mohammed Sab Wallad Gafar Sab Vs Abdul Gani Wallad Mohammad Hayath
Karnataka High Court · (1985) ILR (Kar) 1614
Evidence Act, 1872 — Section 67, 68Waqf Act, 1954 — Section 3
High Courts09 Nov 1984
Mohammed Sab Wallad Gafar Sab Vs Abdul Gani Wallad Mohammed Hayath and Others
Karnataka High Court · AIR 1985 Kar 177
Limitation Act, 1963 — Section 65Waqf Act, 1954 — Section 55 (2)
High Courts09 Nov 1984
Hanumanthappa Vs Muniswamy and Others
Karnataka High Court · (1985) ILR (Kar) 365 : (1985) 1 KarLJ 190 : (1986) 1 LLJ 217
Constitution of India, 1950 — Article 309Karnataka Administrative Service (Tahsildars) (Recruitment) (Special) Rules, 1975 — Rule 4, 4 (2)
High Courts08 Nov 1984Dismissed
Laxmangowda Vs Maddamma
Karnataka High Court · (1985) ILR (Kar) 2227
Stamp Act, 1899 — Section 35Succession Act, 1925 — Section 214, 214 (1)
High Courts08 Nov 1984Dismissed
Monnanda Nanaiah Vs Balladichanda Caveriamma
Karnataka High Court · (1985) ILR (Kar) 1599
Evidence Act, 1872 — Section 32 (4), 35, 48Hindu Succession Act, 1956 — Section 14 (1)
High Courts07 Nov 1984
State of Karnataka Vs H. Somashekharaiah
Karnataka High Court · (1985) 1 KarLJ 135
Penal Code, 1860 (IPC) — Section 409
High Courts07 Nov 1984
Mysore Tobacco Co. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1985) ILR (Kar) 1517 : (1986) 157 ITR 606
Income Tax Act, 1961 — Section 147 (a), 147 (b), 148, 150, 153 (3)
High Courts07 Nov 1984
Kudremukh Iron Ore Co. Ltd. Vs Kooky Roadways P. Ltd.
Karnataka High Court · (1986) 60 CompCas 1069
Companies Act, 1956 — Section 433, 433 (e), 439
High Courts06 Nov 1984
Binny Ltd. Vs Union of India and Others
Karnataka High Court · (1985) 6 ECC 71 : (1985) 5 ECR 690 : (1986) 25 ELT 154
Central Excise Rules, 1944 — Rule 49, 9, 96V, 96W
High Courts06 Nov 1984
Mysore Tobacco Co. Ltd. Vs C.I.T. (Karnataka).
Karnataka High Court · (1985) 29 KarLJ 10
Income Tax Act, 1961 — Section 147
High Courts06 Nov 1984
Associated Electronic and Electrical Industries Pvt. Ltd. Vs Assistant Collector of Central Excise, Bangalore and Others
Karnataka High Court · (1985) 4 ECC 11 : (1986) 6 ECR 68 : (1985) 22 ELT 368 : (1985) ILR (Kar) 3716
Constitution of India, 1950 — Article 226
High Courts02 Nov 1984Allowed
Kariyappa Vs Deputy Commissioner and Others
Karnataka High Court · (1985) ILR (Kar) 22
Constitution of India, 1950 — Article 226Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (3), 3 (4)
High Courts02 Nov 1984Dismissed
Hanuman Transport Co. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1315
Karnataka Motor Vehicles Rules, 1963 — Rule 120 (4)Motor Vehicles Act, 1939 — Section 132 (A)
High Courts02 Nov 1984
Dr. H. Nirmala Vs State of Karnataka and Karnataka Public Service Commission
Karnataka High Court · (1985) ILR (Kar) 3462
Constitution of India, 1950 — Article 226, 227Karnataka Civil Services Rules, 1977 — Rule 20
High Courts31 Oct 1984Dismissed
Anant Somappa Pattar Vs Kalappa Devendrappa Yarakad
Karnataka High Court · (1985) ILR (Kar) 1432
Evidence Act, 1872 — Section 68, 90Transfer of Property Act, 1882 — Section 123
High Courts31 Oct 1984Dismissed
Bandaiah and Laxmanna Vs Ningappa and Others Shivagangamma Vs Danappa and Another
Karnataka High Court · (1985) 2 ACC 254 : (1985) ACJ 746 : (1986) 60 CompCas 756 : (1985) ILR (Kar) 1702 : (1985) 2 KarLJ 125
High Courts30 Oct 1984
M.M. Anandaram and Others Vs Mysore Lachia Setty and Sons P. Ltd.
Karnataka High Court · (1985) 58 CompCas 162(1) : (1984) 2 KarLJ 433
Companies Act, 1956 — Section 108, 110, 150, 155
High Courts29 Oct 1984Allowed
Municipal Borough of Belgaum Vs Durga Prasad Company
Karnataka High Court · (1985) ILR (Kar) 1004
Bombay Municipal Boroughs Act, 1925 — Section 206 A, 6 (1) (n)Limitation Act, 1963 — Section 62