High Courts26 Oct 1984
Murthy M.V. Vs House Rent and Accommodation Controller and Another
Karnataka High Court · (1985) 1 KarLJ 96
Karnataka Rent Control Act, 1961 — Section 21a
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,111 of 2,387
High Courts26 Oct 1984Allowed
Commissioner of Income Tax Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (1986) ILR (Kar) 1
Income Tax Act, 1961 — Section 119, 256 (1), 263, 264
High Courts26 Oct 1984
Commissioner of Income Tax, Karnataka-I Vs Hindustan Aeronautics Ltd.
Karnataka High Court · (1986) 54 ITR 158 : (1986) 157 ITR 315
Income Tax Act, 1961 — Section 119, 139 (1) (iii), 264, 264, 264 (4)
High Courts26 Oct 1984Dismissed
Nagavva Vs Tukaram
Karnataka High Court · (1985) ILR (Kar) 1036 : (1985) 1 KarLJ 184
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, 15, 47
High Courts26 Oct 1984
Commissioner of Income Tax, Karnataka-II, Bangalore Vs Mysore Iron and Steel Limited
Karnataka High Court · (1985) 46 CTR 93 : (1985) ILR (Kar) 1499 : (1986) 157 ITR 531 : (1985) 21 TAXMAN 111
Income Tax Act, 1961 — Section 143 (3), 147, 154, 154 (7), 256 (2)
High Courts26 Oct 1984
Peirceleslie India Ltd. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 339 : (1985) 59 STC 302
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (3), 5 (3) (b), 6
High Courts26 Oct 1984
Mysore Bangle Works Vs Commissioner of Income Tax
Karnataka High Court · (1984) 10 KAR CK 0004
High Courts26 Oct 1984
Commissioner of Income Tax Vs Angadi Bros.
Karnataka High Court · (1985) 48 CTR 283 : (1985) ILR (Kar) 345 : (1986) 157 ITR 426
Income Tax Act, 1961 — Section 184 (7), 185, 2 (31), 246, 246 (1) (c)
High Courts24 Oct 1984Allowed
Jainabhi Vs Krishna
Karnataka High Court · (1985) ILR (Kar) 1923
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (b), 21 (1) (f), 61
High Courts22 Oct 1984
Gangavathi S.S. Vs Chairman and M.D. Karnataka Land Army Ltd., and Another
Karnataka High Court · (1985) 1 KarLJ 356
Karnataka Civil Services Rules, 1958 — Rule 104(1)
High Courts19 Oct 1984Allowed
Patel Bettegowda Vs Coorg and Mysore Coffee Co., Ltd.
Karnataka High Court · (1985) ILR (Kar) 273 : (1985) 1 KarLJ 53
Negotiable Instruments Act, 1881 (NI) — Section 118, 13, 4
High Courts18 Oct 1984Allowed
Venkataswamy and Others Vs Ningamma and Another
Karnataka High Court · (1985) ILR (Kar) 918
High Courts18 Oct 1984Dismissed
Ramakrishna Aithal Vs Varadappa
Karnataka High Court · (1985) ILR (Kar) 551
Civil Procedure Code, 1908 (CPC) — Section 151, 2 (14), 2 (2)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 25, 26, 27
High Courts18 Oct 1984
Management of Belgaum D.C.C. Bank Ltd. Vs Labour Court and Another
Karnataka High Court · (1985) ILR (Kar) 1635
Industrial Disputes Act, 1947 — Section 10 (1), 11 A, 17
High Courts18 Oct 1984
G. Ramakrishna Aithal Vs Y. Varadappa
Karnataka High Court · AIR 1985 Kar 182 : (1985) 1 KarLJ 181
Civil Procedure Code, 1908 (CPC) — Section 2 (14)Karnataka Rent Control Act, 1961 — Section 2 (1) (j), 27, 28
High Courts15 Oct 1984
Mohammad lqbal Vs Bhimaiah and Others
Karnataka High Court · (1985) 2 ACC 289 : (1985) ACJ 546 : AIR 1985 Kar 171 : (1986) 60 CompCas 1094(1)
Motor Vehicles Act, 1939 — Section 110, 110 A, 110 B, 92 A
High Courts15 Oct 1984
Mohammad Iqbal Vs Bhimaiah and Others
Karnataka High Court · (1987) 61 CompCas 435 : (1984) ILR (Kar) 1358
Motor Vehicles Act, 1939 — Section 110 AA, 110 B, 110 B (2), 92 A
High Courts15 Oct 1984
Management of Karnataka Agro Industries Corporation Vs Presiding Officer, Industrial Tribunal
Karnataka High Court · (1985) ILR (Kar) 1880 : (1986) 1 LLJ 178
Industrial Disputes Act, 1947 — Section 33 (2) (b)
High Courts15 Oct 1984
Indian Medical Association Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1202 : (1985) 2 KarLJ 1
Karnataka State Universities Act, 1976 — Section 2 (2), 53, 53 (1), 53 (3)
High Courts12 Oct 1984
Susanna Vs Yeshwanth
Karnataka High Court · AIR 1985 Kar 133 : (1984) ILR (Kar) 1108 : (1985) 1 KarLJ 93
Divorce Act, 1869 — Section 11, 12, 16, 17, 47