High Courts22 Aug 1984
State of Karnataka Vs B.G. Desai
Karnataka High Court · (1984) 150 ITR 382
Mysore Agricultural Income Tax Act, 1957 — Section 19 (4), 21, 32, 32 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,115 of 2,387
High Courts22 Aug 1984
M.R. Thammiah Vs Agricultural Income Tax Officer, Madikeri and Another
Karnataka High Court · (1985) ILR (Kar) 1305 : (1984) 150 ITR 403
Income Tax Act, 1961 — Section 2 (8), 34 (1) (b)Mysore Agricultural Income Tax Act, 1957 — Section 19, 30, 36
High Courts22 Aug 1984
Visvarama Hotels Ltd. Vs Anjuman-e-Imamia
Karnataka High Court · (1983) ILR (Kar) 223 : (1984) 2 KarLJ 185
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Mysore Court-fees and Suits Valuation Act, 1958 — Section 24 (b), 41, 7 (b)
High Courts21 Aug 1984
M.M. Jamadhar Vs Amirbi
Karnataka High Court · AIR 1985 Kar 91 : (1984) ILR (Kar) 1310
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35 (1), 115, 151, 47
High Courts21 Aug 1984Allowed
Hajaresab Vs Udachappa deceased by L.Rs.
Karnataka High Court · (1984) ILR (Kar) 900
Civil Procedure Code, 1908 (CPC) — Section 50Transfer of Property Act, 1882 — Section 52
High Courts20 Aug 1984
Commissioner of Income Tax Vs Datacons (P.) Ltd.
Karnataka High Court · (1985) 47 CTR 162 : (1985) ILR (Kar) 1109 : (1985) 155 ITR 66
Finance Act, 1977 — Section 2 (7) (c)Income Tax Act, 1961 — Section 256 (1)
High Courts20 Aug 1984
Commissioner of Income Tax Vs Metal Lamp Caps (P.) Ltd.
Karnataka High Court · (1987) 163 ITR 822
Income Tax Act, 1961 — Section 256 (1), 80 J, 80 J (4)
High Courts20 Aug 1984
Kodandapani Vs Director of Text Books and Another
Karnataka High Court · (1985) ILR (Kar) 301
Constitution of India, 1950 — Article 226
High Courts20 Aug 1984
B. Vasudeva Rao Vs K. Laxminarayana Bhatta
Karnataka High Court · AIR 1985 Kar 129 : (1984) ILR (Kar) 1075 : (1984) 2 KarLJ 354
Karnataka Debt Relief Act, 1976 — Section 3 (b), 3 (c), 4, 4 (c), 8
High Courts20 Aug 1984
M.N. Pushpavalli Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 3733
Constitution of India, 1950 — Article 226Karnataka Stamps (Prevention of Under valuation of Instruments) Rules, 1977 — Rule 4, 5, 6, 7
High Courts17 Aug 1984
V. Srinivasan Vs The Sub Registrar, Hiriyur and Another
Karnataka High Court · AIR 1985 Kar 56 : (1984) ILR (Kar) 989 : (1984) 2 KarLJ 334
Karnataka Stamp Act, 1957 — Section 30 (c), 39, 54Transfer of Property Act, 1882 — Section 105
High Courts17 Aug 1984
P. Nirmala Vs R. Anthony Raj
Karnataka High Court · AIR 1985 Kar 47 : (1984) ILR (Kar) 1015
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Divorce Act, 1869 — Section 14, 17
High Courts17 Aug 1984Dismissed
Seetharamiah Vs Land Tribunal
Karnataka High Court · (1985) ILR (Kar) 975
Constitution of India, 1950 — Article 226Karnataka Land Reforms Rules, 1974 — Rule 17, 17 (1)Karnataka Land Revenue Act, 1964 — Section 34, 48 A
High Courts17 Aug 1984
Commissioner of Income Tax Vs Indian Telephone Industries Ltd.
Karnataka High Court · (1989) 175 ITR 215
Income Tax Act, 1961 — Section 256 (1)
High Courts17 Aug 1984
Nagoji Rao Vs State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 1206 : (1984) 2 KarLJ 309 : (1985) 1 LLJ 205
Constitution of India, 1950 — Article 226, 310, 311 (2)Karnataka Civil Services Rules, 1958 — Rule 10, 285
High Courts17 Aug 1984
Sree Eswara Rice Mill Industries, Shimoga and etc. Vs Deputy Commissioner Shimoga District, Shimoga and Another
Karnataka High Court · (1984) 08 KAR CK 0008
Constitution of India, 1950 — Article 226, 227Essential Commodities Act, 1955 — Section 6 A, 6 A (2)
High Courts16 Aug 1984Dismissed
M.N. Laxminathaiah and Others Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 943 : (1984) 2 KarLJ 272
Constitution of India, 1950 — Article 226Karnataka Industrial Area Development Act, 1966 — Section 28 (1), 28 (2), 28 (4), 28 (5)
High Courts16 Aug 1984
B.V. Narayana Reddy and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1985 Kar 99 : (1984) ILR (Kar) 631
Constitution of India, 1950 — Article 226Karnataka Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1961 — Section 2 (1), 2 (1), 4, 4 (1)
High Courts13 Aug 1984
Enforcement Directorate, Government of India Vs Fr. J.M. Stevens
Karnataka High Court · (1986) 60 CompCas 670 : (1985) 4 ECC 233 : (1985) ILR (Kar) 1590
Foreign Exchange Regulation Act, 1973 (FERA) — Section 16 (1) (a), 16 (1) (a), 2 (p) (iii), 2 (p) (iii), 30 (1) (ii)
High Courts13 Aug 1984
Enforcement Directorate Vs Fr.J.M. Stevens
Karnataka High Court · (1985) 5 ECR 71 : (1986) 25 ELT 27 : (1985) 1 KarLJ 158
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 10 (1) (b), 14, 16 (1) (a), 2 (p) (iii)