High Courts31 Jul 1984
Medical Research Laboratory Private Limited Vs K.C. Ajith
Karnataka High Court · AIR 1985 Kar 95 : (1984) ILR (Kar) 510 : (1984) 2 KarLJ 267
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 29 (1), 29 (4)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,117 of 2,387
High Courts31 Jul 1984Dismissed
Abdul Basheer Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 298
Constitution of India, 1950 — Article 162, 309Karnataka Civil Services Rules, 1958 — Rule 20A
High Courts30 Jul 1984
Bidar Sahakar Sakkare Karkhane Ltd. Vs The State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 973 : (1985) 58 STC 65
Karnataka Sales Tax Act, 1957 — Section 12 A, 21 (2)Karnataka Sales Tax Rules, 1957 — Rule 14 (2), 17 (1), 32
High Courts27 Jul 1984
P.K. Ahmed Vs The State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1285 : (1985) 58 STC 213
Income Tax Act, 1961 — Section 283 (2)Karnataka Sales Tax Act, 1957 — Section 15 (2), 25 A
High Courts27 Jul 1984
M.C. Raju Vs Executive Director
Karnataka High Court · (1983) ILR (Kar) 189 : (1985) 1 KarLJ 231 : (1985) 1 LLJ 210
Industrial Employment (Standing Orders) Act, 1946 — Section 10, 10 (1), 10 (2), 12 A, 13 A
High Courts27 Jul 1984Dismissed
Shesh Venkataraman Jathar and Others Vs Vigneshwar Damodar Dixit and Others
Karnataka High Court · (1984) ILR (Kar) 1044 : (1984) 2 KarLJ 292
Bombay Public Trust Act, 1950 — Section 47, 47 (1) (a), 47 (2), 47 (3)
High Courts27 Jul 1984
E.S.I.C. Vs Management of Kirloskar Systems Ltd.
Karnataka High Court · (1984) 49 FLR 438 : (1984) ILR (Kar) 965 : (1985) 1 LLJ 173
Employees State Insurance Act, 1948 — Section 2 (22), 39, 75 (1)
High Courts27 Jul 1984
Venkatalakshmamma and Others Vs Lingamma and Another
Karnataka High Court · (1984) 2 KarLJ 296
Hindu Succession Act, 1956 — Section 22
High Courts26 Jul 1984
V.N. Sarsetty Vs Commissioner of Income Tax
Karnataka High Court · (1987) 60 CTR 68 : (1987) 163 ITR 727
Contract Act, 1872 — Section 63Income Tax Act, 1961 — Section 256 (2), 43 (5)
High Courts26 Jul 1984Dismissed
State of Karnataka Vs Bhimappa and Others
Karnataka High Court · (1984) ILR (Kar) 1023
Criminal Procedure Code, 1973 (CrPC) — Section 378 (1), 378 (3)Penal Code, 1860 (IPC) — Section 149, 302, 325
High Courts25 Jul 1984
Commissioner of Income-tax Karnataka Vs K.N. Narayan.
Karnataka High Court · (1985) 1 KarLJ 204
High Courts25 Jul 1984
Commissioner of Income Tax Vs K.N. Narayan
Karnataka High Court · (1985) 20 TAXMAN 209
High Courts25 Jul 1984Dismissed
N. Srinivasamurthy Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 722
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 218
High Courts25 Jul 1984
Srimathi Indira Vs Income Tax Officer and Others
Karnataka High Court · (1985) 44 CTR 319 : (1984) 150 ITR 351 : (1985) 20 TAXMAN 245
Income Tax Act, 1961 — Section 230 ARegistration Act, 1908 — Section 17
High Courts24 Jul 1984Allowed
Management of Charak Bhandar Vs Presiding Officer
Karnataka High Court · (1985) ILR (Kar) 248
Industrial Disputes Act, 1947 — Section 10 (1), 12 (5), 2 K
High Courts23 Jul 1984Dismissed
Bangalore Development Authority Vs Unique Enterprises
Karnataka High Court · (1984) ILR (Kar) 1289
Karnataka Town and Country Planning Act, 1961 — Section 14, 14 (2), 15 (1), 15 (2)
High Courts23 Jul 1984
Commissioner of Income Tax Vs B. Narasimha Reddy
Karnataka High Court · (1985) 44 CTR 322 : (1985) ILR (Kar) 1538 : (1984) 150 ITR 347 : (1985) 20 TAXMAN 28
Income Tax Act, 1961 — Section 256 (1)
High Courts20 Jul 1984
Committee of Management of Loka Seva Nirata D. Kongadiyappa Memorial Edn. Society Vs K. Seetharathna and Another
Karnataka High Court · (1985) 2 KarLJ 164
High Courts20 Jul 1984
Grahaka Jagruti Vs State of Karnataka and Others
Karnataka High Court · (1985) 1 KarLJ 91
Constitution of India, 1950 — Article 51A
High Courts18 Jul 1984
Bhoomareddy Bros. Vs Commissioner of Income Tax
Karnataka High Court · (1986) 26 TAXMAN 502