High Courts21 Jun 1984Partly Allowed
Sajjan K. Sanyasi Vs Padmavathi Montessori School
Karnataka High Court · (1985) ILR (Kar) 1354 : (1984) 2 KarLJ 407
Karnataka Societies Registration Act, 1960 — Section 11 (1), 13, 15, 5, 6
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,120 of 2,387
High Courts21 Jun 1984
Commissioner of Wealth Tax, Karnataka, Bangalore Vs Vidyavathi Kapur
Karnataka High Court · (1985) 44 CTR 174 : (1984) 150 ITR 319
Wealth Tax Rules, 1957 — Rule 1BB
High Courts21 Jun 1984
Devaki Vs Kalyani
Karnataka High Court · AIR 1985 Kar 70 : (1984) ILR (Kar) 349 : (1984) 2 KarLJ 162
High Court of Karnataka Rules, 1959 — Rule 6, 6 (2)Karnataka Rent Control Act, 1961 — Section 50 (1), 50 (2)Limitation Act, 1963 — Section 5
High Courts18 Jun 1984
S. Narayana Setty Vs The State of Karnataka
Karnataka High Court · (1984) ILR (Kar) 981 : (1985) 58 STC 81
Evidence Act, 1872 — Section 106Karnataka Sales Tax Act, 1957 — Section 10, 23 (1), 5 (4)
High Courts15 Jun 1984Allowed
Ananda and Others Vs Karnataka State Financial Corpn.
Karnataka High Court · (1985) ILR (Kar) 446
Constitution of India, 1950 — Article 12, 14, 16 (1)Karnataka State Civil Services Rules, 1977 — Rule 8 (1)
High Courts15 Jun 1984
Commissioner of Income Tax, Karnataka-II, Bangalore Vs Saraswath Poor Students Fund
Karnataka High Court · (1985) 46 CTR 107 : (1984) 150 ITR 142 : (1985) 20 TAXMAN 211
Income Tax Act, 1961 — Section 10 (22), 10 (22A), 10 (23), 11, 256 (1)
High Courts15 Jun 1984
Commissioner of Income Tax, Karnataka-II, Bangalore Vs Subraya M. Pai
Karnataka High Court · (1984) 150 ITR 251 : (1985) 20 TAXMAN 352 : (1985) 20 TAXMAN 129
Income Tax Act, 1961 — Section 256 (1), 57 (iii)
High Courts15 Jun 1984
Siddappa D. Vs Deputy Commissioner (Excise) and Another
Karnataka High Court · (1985) 2 KarLJ 264
Karnataka Excise Act, 1965 — Section 29
High Courts15 Jun 1984Allowed
K. Abdul Subhan - Since deceased by L.Rs. Vs A.K. Satyanarayana Setty
Karnataka High Court · (1984) ILR (Kar) 110 : (1984) 2 KarLJ 72
Karnataka Rent Control Act, 1961 — Section 3 (r), 50 (1), 51 (1)Karnataka Rent Control Rules, 1961 — Rule 30
High Courts14 Jun 1984
Jeevaraj and Others Vs Collector of Customs and Central Excise, Bangalore and Others
Karnataka High Court · (1984) 3 ECC 71 : (1985) 22 ELT 44
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 110 (2), 111 (d), 112 (b) (i), 119
High Courts14 Jun 1984
B.T. Manjappa Gowda and Others Vs State of Karnataka
Karnataka High Court · (1984) 150 ITR 303
Income Tax Act, 1961 — Section 2 (p), 35, 55
High Courts14 Jun 1984
P. Nagaraju Vs State of Karnataka and Others
Karnataka High Court · (1985) ILR (Kar) 2825 : (1985) 2 LLJ 96
Constitution of India, 1950 — Article 217 (1) (a)
High Courts12 Jun 1984
Guruveera Madivala Machideva Sangha Vs Divisional Commissioner and Others
Karnataka High Court · (1985) 2 KarLJ 178
Karnataka Municipalities Act, 1964 — Section 306
High Courts11 Jun 1984
Commissioner of Income Tax Vs Sujatha Industries
Karnataka High Court · (1987) 60 CTR 75 : (1987) 163 ITR 263 : (1986) 26 TAXMAN 449
Income Tax Act, 1961 — Section 256 (1), 271 (1) (c), 274 (2)
High Courts11 Jun 1984
Conpro Corporation Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1985) 47 CTR 152 : (1985) 151 ITR 1 : (1985) 20 TAXMAN 235
Income Tax Act, 1961 — Section 184, 184 (2), 185, 256 (2), 263
High Courts08 Jun 1984
Commissioner of Income Tax Vs A.B.V. Gowda (Deceased) (By L/R. Yeshoda Gowda)
Karnataka High Court · (1984) 42 CTR 265 : (1986) 157 ITR 697
Income Tax Act, 1961 — Section 256 (1), 5 (1) (a), 5 (1) (b)Land Acquisition Act, 1894 — Section 4, 6
High Courts07 Jun 1984
Mayamma Vs N. Chikkanna
Karnataka High Court · (1984) 2 KarLJ 215
Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts07 Jun 1984
Deshnur Wine Stores Vs The State of Karnataka and Another
Karnataka High Court · (1986) 61 STC 69
Constitution of India, 1950 — Article 271Karnataka Sales Tax Act, 1957 — Section 6 B, 6 C
High Courts07 Jun 1984
Papinayakanahalli Venkanna and Others Vs Janadri Venkanna Setty (by Lrs.)
Karnataka High Court · AIR 1985 Kar 166 : (1984) ILR (Kar) 193 : (1984) 2 KarLJ 35
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (4)Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j)
High Courts07 Jun 1984
Makthum Hussain Akebar Saheb Mulla Vs Deputy Commissioner for Transport, Belgaum Division, Belgaum and Another
Karnataka High Court · AIR 1985 Kar 162
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 33 (1) (b)