High Courts18 Jul 1984
M/s. Haji K. Abdul Khader Bawa and Sons Vs State of Karnataka.
Karnataka High Court · (1985) 29 KarLJ 22
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,118 of 2,387
High Courts18 Jul 1984Allowed
Jayadeva Printing Press Vs Union of India (UOI) and Another
Karnataka High Court · (1985) 5 ECC 13 : (1984) 18 ELT 272
High Courts17 Jul 1984
Kambi V.B. Vs Secretary, Apmc, Bagalkot.
Karnataka High Court · (1986) 1 KarLJ 56
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 146(3)
High Courts17 Jul 1984
Commissioner of Income Tax Vs Karnataka Cement Pipe Factory
Karnataka High Court · (1985) 46 CTR 260 : (1985) 151 ITR 247 : (1984) 2 KarLJ 303 : (1985) 20 TAXMAN 109
Income Tax Act, 1961 — Section 256 (1), 80 J, 80 J (1A)Income Tax Rules, 1962 — Rule 19A, 19A (3)
High Courts17 Jul 1984Dismissed
A.M. Obedulla Vs S.M. Shafi
Karnataka High Court · (1984) ILR (Kar) 690 : (1984) 2 KarLJ 263
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 3 (n) (ii)
High Courts17 Jul 1984
General Mechanical Works Vs Commissioner of Income Tax, Karnataka, Bangalore
Karnataka High Court · (1985) ILR (Kar) 1534 : (1985) 151 ITR 752 : (1984) 2 KarLJ 280
Income Tax Act, 1961 — Section 139 (2), 184 (7), 186 (2), 256 (1)
High Courts16 Jul 1984
Paramanand L. Bajaj Vs Commr. of Wealth Tax
Karnataka High Court · (1985) 45 CTR 239 : (1985) ILR (Kar) 1532 : (1985) 20 TAXMAN 153
Income Tax Act, 1961 — Section 36 (1)Wealth Tax Act, 1957 — Section 35, 4 (1) (b)
High Courts16 Jul 1984Allowed
K.M. Chandrasekhar Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 2401
Essential Commodities Act, 1955 — Section 6 A
High Courts16 Jul 1984
Bharata Ratna Mokshgundam Viswaswaraiah Education Society Vs The District Registrar (Deputy Commissioner)
Karnataka High Court · AIR 1985 Kar 163
Karnataka Societies Registration Act, 1960 — Section 25, 25 (2) (c) (iii), 27 A, 27 A (1)
High Courts13 Jul 1984Dismissed
Management of Senapathy Whiteley Ltd. Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 2050
Industrial Disputes Act, 1947 — Section 10 (1), 33, 33 A, 33 B, 33 B (1)
High Courts12 Jul 1984
Land Acquisition Officer Vs Ashok
Karnataka High Court · (1985) ILR (Kar) 559
Land Acquisition Act, 1894 — Section 23, 24
High Courts11 Jul 1984
Dr. Appasaheb Shattappa Adke Vs Smt. Annapurna Devi by LRs
Karnataka High Court · (1984) ILR (Kar) 675
High Court of Karnataka Rules, 1959 — Rule 11, 12, 13, 14 (2)
High Courts09 Jul 1984
Sri Mahaveer Touring Talkies and etc. Vs The District Magistrate, Mandya District, Mandya and Others
Karnataka High Court · AIR 1986 Kar 208
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 98 (2)
High Courts09 Jul 1984
T.S. Mahadevaiah Vs State of Karnataka and Another
Karnataka High Court · AIR 1986 Kar 185
Constitution of India, 1950 — Article 226, 227Rice Milling Industry (Regulation) Act, 1958 — Section 11, 7
High Courts09 Jul 1984Dismissed
Mines Manager, Mysore Minerals Ltd. Vs Kattemma and Others
Karnataka High Court · (1985) ACJ 34
Workmens Compensation Act, 1923 — Section 10 (ii), 10 (iii), 3 (1)
High Courts06 Jul 1984Allowed
Basavaiah Vs N.S. Ashok Kumar and Another
Karnataka High Court · (1985) ACJ 789
High Courts06 Jul 1984
State Bank of Mysore Vs R. Shammanna
Karnataka High Court · (1984) ILR (Kar) 738 : (1984) 2 KarLJ 318 : (1985) 1 LLJ 297
Government of India Act, 1935 — Section 240 (3)Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 19.10, 19.12, 6 (3)
High Courts06 Jul 1984Dismissed
Dasegowda Vs Election Officer
Karnataka High Court · (1985) ILR (Kar) 3305
Karnataka Municipalities (President and Vice-President) Election Rules, 1965 — Rule 3 (1) (a), 3 (4)Karnataka Municipalities Act, 1964 — Section 18, 48
High Courts06 Jul 1984
Bangalore University Vs Y.R. Satyanarayana Rao
Karnataka High Court · (1985) ILR (Kar) 325 : (1984) 2 KarLJ 305
Karnataka State Universities Act, 1976 — Section 49, 49 (9)
High Courts05 Jul 1984Dismissed
Rajivi Heggadathi Vs Rathnavathi Heggadathi
Karnataka High Court · (1985) ILR (Kar) 3038
Civil Procedure Code, 1908 (CPC) — Section 145Contract Act, 1872 — Section 133, 137, 139