COURT ARCHIVE

Karnataka High Court judgments

47,726 judgments · page 2,121 of 2,387

High Courts05 Jun 1984

Udaichand Megaji Vs Commissioner of Income Tax, Karnataka, Bangalore

Karnataka High Court · (1984) 42 CTR 99 : (1984) 150 ITR 39 : (1984) 19 TAXMAN 297

Customs Act, 1962 — Section 135, 135 (1) (b)Income Tax Act, 1961 — Section 256 (2), 69

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High Courts05 Jun 1984

Binny Limited Vs Presiding Officer and Others

Karnataka High Court · (1985) ILR (Kar) 59 : (1986) 1 LLJ 220

Industrial Disputes Act, 1947 — Section 25 FFF, 33, 33 (2), 33 A

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High Courts05 Jun 1984

Amrith Cinema and Others Vs State of Karnataka and Others

Karnataka High Court · (1985) 1 KarLJ 128

Karnataka Entertainments Tax Rules — Rule 20(3)

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High Courts04 Jun 1984

Abdul Wahid Khan Vs Alan Chafas

Karnataka High Court · (1984) ILR (Kar) 712 : (1984) 2 KarLJ 202

Provincial Insolvency Act, 1920 — Section 6 (d), 6 (d) (ii), 6 (d) (iii)

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High Courts01 Jun 1984

B. Girija and Another Vs State of Karnataka

Karnataka High Court · (1984) 56 STC 297

Karnataka Sales Tax Act, 1957 — Section 12 B (2)

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High Courts01 Jun 1984

Sterling Foods Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1985) 47 CTR 157 : (1984) 150 ITR 292 : (1985) 20 TAXMAN 55

Income Tax Act, 1961 — Section 33 B, 80 E, 80 HH, 80 J

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High Courts31 May 1984

Laxmi Rice Mills and Ors Vs Chief Marketing Officer

Karnataka High Court · (1985) 1 KarLJ 89

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65(2)

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High Courts30 May 1984

Kothari (Madras) Ltd. Vs Myleaf Tobacco Development Co. Pvt. Ltd. and Another

Karnataka High Court · (1985) 57 CompCas 690

Companies Act, 1956 — Section 454 (1), 454 (2) (a), 454 (5A)

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High Courts06 May 1984

C.N. Krishna Murthy Vs Abdul Subban and Another

Karnataka High Court · (1984) 05 KAR CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 197 (1), 222 (20Penal Code, 1860 (IPC) — Section 409, 477 A

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High Courts19 Apr 1984

Chandrana Brothers Vs Jalajalaxmi S. Bhat

Karnataka High Court · AIR 1985 Kar 33 : (1984) ILR (Kar) 141

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3 (5), 115Constitution of India, 1950 — Article 141

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High Courts18 Apr 1984Dismissed

Sugesan Finance Investment Vs State of Karnataka and Others

Karnataka High Court · (1984) ILR (Kar) 78

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 405, 406

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High Courts18 Apr 1984

Mangharam and Sons, Bangalore Vs R.C. Morzaria and Another

Karnataka High Court · (1984) ILR (Kar) 923

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 378

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High Courts18 Apr 1984Dismissed

Mohan Ramappa Jadhav Vs Special Deputy Commissioner

Karnataka High Court · (1986) ILR (Kar) 3265

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2 (h), 6

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High Courts18 Apr 1984

Mangharam and Sons Vs R.C. Morzaria and Another

Karnataka High Court · (1984) ILR (Kar) 923

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 378

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High Courts18 Apr 1984

K.V. Rudraiah, Bangalore Vs B.S. Mudda Gangamma

Karnataka High Court · (1984) ILR (Kar) 261 : (1985) 1 RCR(Criminal) 6

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (3), 421, 421 (1) (a)

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High Courts17 Apr 1984Dismissed

Kodanda Touring Talkies Vs State of Karnataka and Another

Karnataka High Court · (1985) ILR (Kar) 1

Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 89 (1), 89 (2), 98 (2)

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High Courts17 Apr 1984

Oriental Machinery and Civil Construction Ltd. Vs Vikrant Tyres Ltd.

Karnataka High Court · (1985) 1 KarLJ 35

Arbitration Act, 1940 — Section 41Companies Act, 1956 — Section 433, 433 (e)

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High Courts17 Apr 1984

Kodanda Touring Talkies Vs State of Karnataka

Karnataka High Court · AIR 1986 Kar 158

Constitution of India, 1950 — Article 14, 19 (1) (g), 19 (6)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 11, 98 (2)

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High Courts16 Apr 1984

Sharma D.P. Vs Karnataka State Transport Authority and Others

Karnataka High Court · (1985) 2 KarLJ 16

Civil Procedure Code, 1908 (CPC) — Section 98(2)

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High Courts12 Apr 1984

Jayalaxamma. G Vs H.M. Lingegowda.

Karnataka High Court · (1985) 1 KarLJ 45

Negotiable Instruments Act, 1881 (NI) — Section 9

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