High Courts06 Sept 1984
Maharashtra Apex Corporation Ltd. Vs Poovappa Salian and Another
Karnataka High Court · AIR 1985 Kar 116
Contract Act, 1872 — Section 135, 140, 141
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,114 of 2,387
High Courts06 Sept 1984Allowed
B.S. Giridhar Vs P.V. Shetty
Karnataka High Court · (1984) ILR (Kar) 1115 : (1985) 1 KarLJ 105
Karnataka Rent Control Act, 1961 — Section 18, 3 (r), 31
High Courts05 Sept 1984
S.A. Hokrani Vs S. Kouslyabai and Others
Karnataka High Court · AIR 1985 Kar 138 : (1984) ILR (Kar) 825
Karnataka Rent Control Act, 1961 — Section 8 (2)Karnataka Rent Control Rules, 1961 — Rule 4, 4B
High Courts05 Sept 1984Dismissed
Ramagouda Rudregouda Patil Vs Lagmavva
Karnataka High Court · (1985) ILR (Kar) 462
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18 (1), 54
High Courts05 Sept 1984
Ramagouda Rudregowda Patil and Others Vs Lagmavva and Others
Karnataka High Court · AIR 1985 Kar 82
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54
High Courts04 Sept 1984Allowed
Vasudev Pandurang Malawade Vs Basappa Hanumanthappa
Karnataka High Court · (1985) ILR (Kar) 546
Karnataka Stamp Act, 1957 — Section 2 (17), 2 (n)Transfer of Property Act, 1882 — Section 58, 59
High Courts04 Sept 1984
Koira Group Panchayat Vs State of Karnataka and Others
Karnataka High Court · (1985) 2 KarLJ 280
Karnataka Minor Mineral Concession Rules, 1969 — Rule 3
High Courts04 Sept 1984
Best and Crompton Engineering Ltd. Vs Joint Secretary, Govt. of India
Karnataka High Court · (1995) 76 ELT 571
Central Excise Rules, 1944 — Rule 10A (2)
High Courts03 Sept 1984Allowed
Binny Limited Vs The Assistant Collector of Central Excise and Others
Karnataka High Court · (1985) 5 ECC 16
Constitution of India, 1950 — Article 226
High Courts31 Aug 1984Allowed
Mallappa Vs Appanappa
Karnataka High Court · (1985) ILR (Kar) 461
Karnataka Debt Relief Act, 1980 — Section 3 (b), 3 (c), 4 (a)
High Courts31 Aug 1984
Dharak Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 734 : (1986) 25 TAXMAN 196
Income Tax Act, 1961 — Section 256 (1), 256 (2)
High Courts31 Aug 1984Dismissed
Ramesh Enterprises Vs Coffee Board
Karnataka High Court · (1985) ILR (Kar) 982 : (1985) 2 KarLJ 31
Constitution of India, 1950 — Article 12, 13, 226Customs Act, 1962 — Section 26 (1)
High Courts31 Aug 1984
Commissioner of Income Tax Vs Janatha Textiles
Karnataka High Court · (1987) 163 ITR 731
Income Tax Act, 1961 — Section 184 (7), 187, 256 (1)
High Courts29 Aug 1984Dismissed
M.S. Seethamma Vs M.K. Neelamma
Karnataka High Court · (1985) ILR (Kar) 883
Registration Act, 1908 — Section 17, 17 (1) (b), 17 (2) (viii)
High Courts29 Aug 1984
K. Chandrasekhar and Others Vs Management of Binny Ltd.
Karnataka High Court · (1984) ILR (Kar) 840 : (1984) 2 KarLJ 389 : (1985) 2 LLJ 65
Industrial Disputes Act, 1947 — Section 33, 33 (2) (b)
High Courts29 Aug 1984
Food Inspector, Corporation of The City of Mangalore Vs A.G. Suvarna
Karnataka High Court · (1984) ILR (Kar) 752 : (1985) 1 KarLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (4)Prevention of Food Adulteration Act, 1954 — Section 16 (1) (a), 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 16, 7
High Courts28 Aug 1984
Commissioner of Income Tax Vs G.J. Fernandez
Karnataka High Court · (1987) 60 CTR 143 : (1986) 160 ITR 602 : (1986) 26 TAXMAN 450
Income Tax Act, 1961 — Section 214, 256 (1), 263
High Courts27 Aug 1984Dismissed
Parvathagowda Basanagowda Patil Vs Sri Veeramaheswara Vidya Vardhaka Sangha and Others
Karnataka High Court · (1985) ILR (Kar) 316
Constitution of India, 1950 — Article 226
High Courts24 Aug 1984
Webb''s Sales and Services Ltd. Vs Commissioner of Income Tax, Karnataka, Bangalore
Karnataka High Court · (1985) 155 ITR 401 : (1985) 21 TAXMAN 1
Income Tax Act, 1961 — Section 104, 109, 256 (1)
High Courts23 Aug 1984Dismissed
Shivashankar Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 303
Criminal Procedure Code, 1973 (CrPC) — Section 143, 144, 145, 324Karnataka Civil Services Rules, 1974 — Rule 102Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 10 (1) (b), 10B