High Courts13 Aug 1984Dismissed
Narasimha Vs Superintendent of Police and Another
Karnataka High Court · (1985) ILR (Kar) 309
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,116 of 2,387
High Courts10 Aug 1984
Patil Vijaykumar and Others Vs Union of India and Another S. Krishna Murthy and Others Vs Union of India and Another S. Vishwanathan and Others Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1985) 151 ITR 48
Income Tax Act, 1961 — Section 10, 10 (13A), 140 A (3), 17 (3), 27 (1)
High Courts10 Aug 1984
Commissioner of Income Tax, Karnataka-I, Bangalore Vs Cutchi Memon Union
Karnataka High Court · (1985) 46 CTR 98 : (1985) ILR (Kar) 362 : (1985) 155 ITR 51 : (1985) 1 KarLJ 133 : (1985) 20 TAXMAN 386
Income Tax Act, 1961 — Section 11, 256 (1), 61, 62
High Courts10 Aug 1984
The Printers (Mysore) Ltd. and Another Vs Assistant Commercial Tax Officer, VII Circle, Bangalore-9 and Others
Karnataka High Court · (1984) ILR (Kar) 1217 : (1985) 59 STC 306
Central Sales Tax Act, 1956 — Section 7Karnataka Sales Tax Act, 1957 — Section 2 (1) (m), 2 (d), 8 (1) (b)
High Courts10 Aug 1984
Ugar Sugar Works Ltd. Vs State of Karnataka
Karnataka High Court · (1985) 155 ITR 39 : (1985) 2 KarLJ 53
Income Tax Act, 1961 — Section 37 (1)Mysore Agricultural Income Tax Act, 1957 — Section 15, 5 (f), 5 (k)
High Courts10 Aug 1984Dismissed
Ramachandra Siddappa Kamgond Vs Lingawwa and Others
Karnataka High Court · (1985) ILR (Kar) 470
Transfer of Property Act, 1882 — Section 100, 55 (2)
High Courts09 Aug 1984Allowed
Bore Gowda Vs Asst. Registrar of Co-operative Societies
Karnataka High Court · (1985) ILR (Kar) 260
Constitution of India, 1950 — Article 226, 227Karnataka Co-operative Societies Act, 1959 — Section 29 C, 29 C (1) (f), 70
High Courts08 Aug 1984
Commissioner of Income Tax, Karnataka-II Bangalore Vs Mandya National Paper Mills Ltd.
Karnataka High Court · (1985) 46 CTR 100 : (1985) ILR (Kar) 1298 : (1984) 150 ITR 26 : (1985) 20 TAXMAN 231
Income Tax Act, 1961 — Section 256 (1), 37 (1)Karnataka Sales Tax Act, 1957 — Section 13 (2)
High Courts08 Aug 1984
Subramaiah Setty and Others Vs Official Liquidator
Karnataka High Court · (1986) 60 CompCas 700 : (1985) ILR (Kar) 1402
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15Companies (Central Govts) General Rules and Forms, 1956 — Rule 14ACompanies Act, 1956 — Section 549 (1)
High Courts08 Aug 1984
Veeranarayana Vs Management of New Chitra Talkies
Karnataka High Court · (1985) ILR (Kar) 431
Industrial Disputes Act, 1947 — Section 25 F, 25 F (a)
High Courts07 Aug 1984
1dada Haji Ibrahim Halari Vs State of Karnataka
Karnataka High Court · (2004) 56 KarLJ 462
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 8(4)
High Courts07 Aug 1984Dismissed
N. Shivakumar deceased by L.R. Vs Sudarshan Trading Co. Ltd. and Another
Karnataka High Court · (1984) ILR (Kar) 914
Karnataka Debt Relief Act, 1976 — Section 2 (b), 4
High Courts07 Aug 1984
Smt. Madhuramma Vs State of Karnataka and Others
Karnataka High Court · (1985) 1 KarLJ 354
Karnataka Civil Services Rules, 1958 — Rule 278
High Courts06 Aug 1984
Mangilal Gotawat Charitable Trust Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1985) 46 CTR 101 : (1985) ILR (Kar) 1295 : (1984) 150 ITR 682
Income Tax Act, 1961 — Section 10 (22A), 11
High Courts06 Aug 1984
K.A. Swami, J. Vs Motor Accidents Claims Tribunal and Others
Karnataka High Court · (1986) 2 ACC 80
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110 E
High Courts06 Aug 1984Dismissed
Karson Kyamaji Patel Vs Motor Accidents Claims Tribunal and Others
Karnataka High Court · (1986) ACJ 110
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110 E
High Courts02 Aug 1984
Commissioner of Income Tax, Karnataka, Bangalore Vs Amco Batteries Limited
Karnataka High Court · (1985) 46 CTR 103 : (1985) ILR (Kar) 1291 : (1984) 150 ITR 48 : (1985) 20 TAXMAN 151
Income Tax Act, 1961 — Section 17 (2), 256 (1), 40 A (5)
High Courts02 Aug 1984
Mohammad Ismail Vs The State of Karnataka and Others
Karnataka High Court · AIR 1985 Kar 123
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Aug 1984
Kuvarp Industries and Another Vs State Bank of Mysore
Karnataka High Court · AIR 1985 Kar 77 : (1984) ILR (Kar) 1086
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 9 Rule 13, 2 (2)
High Courts01 Aug 1984Dismissed
H.M.T. Karmika Sangha Vs Commissioner of Labour
Karnataka High Court · (1985) ILR (Kar) 411
Election Rules — Rule 4 (2) (a), 4 (2) (b), 4 (2) (h)Trade Unions Act, 1926 — Section 6, 8