High Courts05 Jul 1984
Muthukali Chettiar K.S. Vs Commissioner of Wealth-tax, Karnataka.
Karnataka High Court · (1985) 29 KarLJ 16
Income Tax Act, 1961 — Section 64(2)Wealth Tax Act, 1957 — Section 4(1a)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,119 of 2,387
High Courts05 Jul 1984
K.S. Muthukali Chettiar Vs Commissioner of Wealth Tax
Karnataka High Court · (1984) ILR (Kar) 291 : (1985) 20 TAXMAN 201
High Courts05 Jul 1984Allowed
Land Acquisition Officer Vs Chandrasekaragowda
Karnataka High Court · (1985) ILR (Kar) 3044
Land Acquisition Act, 1894 — Section 20, 20 (c)
High Courts04 Jul 1984Dismissed
B. Sreeramulu Vs General Manager, K.S.R.T.C and Others
Karnataka High Court · (1984) ILR (Kar) 683 : (1984) 2 KarLJ 307
Constitution of India, 1950 — Article 12, 226, 311 (2)Industrial Disputes Act, 1947 — Section 10
High Courts03 Jul 1984
Doddannavar Bros. Vs Malathibai
Karnataka High Court · (1985) ILR (Kar) 3025
Karnataka Rent Control Act, 1961 — Section 1 (2)
High Courts03 Jul 1984Allowed
Bhavasara Kshatriya Samaj Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1997 : (1985) 2 KarLJ 250
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 17, 17 (1), 3 (1), 5 (1)
High Courts03 Jul 1984
Y. Seetharama Holla and Another Vs Gopala Rao and etc.
Karnataka High Court · AIR 1985 Kar 219 : (1984) ILR (Kar) 369 : (1984) 2 KarLJ 168
Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 27, 28
High Courts03 Jul 1984
T. Vamana Kini and etc. Vs U. Ramachandra Pai
Karnataka High Court · AIR 1985 Kar 23 : (1984) ILR (Kar) 379
Karnataka Rent Control Act, 1961 — Section 11, 21, 21 (1) (h)
High Courts03 Jul 1984Allowed
Sogamall Peeraji Oswal Vs Hirabai
Karnataka High Court · (1985) ILR (Kar) 3018
Karnataka Debt Relief Act, 1976 — Section 3 (b), 4, 8, 8 (d)
High Courts02 Jul 1984
S.M. Hashim Vs State of Karnataka and Another
Karnataka High Court · (1984) ILR (Kar) 909 : (1984) 57 STC 335
Karnataka Sales Tax Act, 1957 — Section 12, 12 (1), 12 B, 29 (g)Karnataka Sales Tax Rules, 1957 — Rule 17, 18
High Courts29 Jun 1984
Regional Provident Fund Commissioner Vs Regional Labour Commissioner and Others
Karnataka High Court · (1985) ILR (Kar) 244 : (1985) 1 KarLJ 31 : (1985) 2 LLJ 63
Payment of Gratuity Act, 1972 — Section 1 (3), 14, 7 (7)
High Courts28 Jun 1984Dismissed
Fathimabi Vs Mehboob
Karnataka High Court · (1985) ILR (Kar) 393
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 148, 151
High Courts27 Jun 1984Allowed
State of Karnataka Vs Hemraj Achalchand
Karnataka High Court · (1985) ILR (Kar) 951 : (1985) 1 KarLJ 373
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 9, 2 (9)
High Courts22 Jun 1984
Lakshmamma and Others Vs C. Das and Others
Karnataka High Court · (1985) ACJ 199 : (1985) 58 CompCas 191
Motor Vehicles Act, 1939 — Section 110 B
High Courts22 Jun 1984Allowed
I.T.C. Limited Vs Presiding Officer and Others
Karnataka High Court · (1985) ILR (Kar) 208
Industrial Disputes Act, 1947 — Section 10 (1), 10 (4), 11 (1), 33 (2) (b), 35
High Courts22 Jun 1984
I.T.C. Ltd. Vs Labour Court, Bangalore and Others
Karnataka High Court · (1985) 51 FLR 15 : (1985) 1 LLJ 243
Industrial Disputes Act, 1947 — Section 10 (1), 33, 33 (2) (b), 33 (5)
High Courts22 Jun 1984
I.T.C. Ltd. Vs Govt. of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 184 : (1984) 2 KarLJ 252 : (1985) 1 LLJ 227
Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 10 (4), 33 (1), 33 (2) (b)
High Courts21 Jun 1984
M.K. Venkatachalapathy Setty and Another Vs Sannarasaiah and Others
Karnataka High Court · AIR 1985 Kar 88 : (1984) ILR (Kar) 362
Karnataka Rent Control Rules, 1961 — Rule 30, 35Limitation Act, 1963 — Section 5
High Courts21 Jun 1984
Oriental Fire and General Insurance Company Ltd. Vs B. Parvathamma and Others
Karnataka High Court · (1985) 1 ACC 111 : (1984) ACJ 680 : AIR 1986 Kar 63 : (1984) ILR (Kar) 492
Motor Vehicles Act, 1939 — Section 96, 96 (2) (b)Motor Vehicles Rules, 1963 — Rule 161
High Courts21 Jun 1984
Oriental Fire and General Insurance Co. Ltd. Vs B. Parvathamma and Others
Karnataka High Court · (1984) 56 CompCas 441
Karnataka Motor Vehicles Rules, 1989 — Rule 161Motor Vehicles Act, 1988 — Section 2 (25), 2 (8)