High Courts06 Jan 1984Allowed
Union of India (UOI) Vs Karnataka Electricity Board
Karnataka High Court · (1987) ILR (Kar) 2552
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Section 113, 18, 24
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,127 of 2,387
High Courts05 Jan 1984
Road Transport Corporation (P) Ltd. and etc. Vs The Assistant Regional Transport Officer, Bangalore and Others
Karnataka High Court · AIR 1984 Kar 174 : (1984) ILR (Kar) 429 : (1984) 2 KarLJ 283
Constitution of India, 1950 — Article 245, 246 (1), 246 (3)Karnataka Motor Vehicles Taxation (Amendment) Act, 1981 — Section 2Karnataka Motor Vehicles Taxation Act, 1957 — Section 3, 3 (1), 38 (1), 38 (3)
High Courts05 Jan 1984
Ritz Hotels (Mysore) Ltd. Vs State of Karnataka and Others
Karnataka High Court · AIR 1985 Kar 149
Constitution of India, 1950 — Article 226, 227Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 10, 5, 7
High Courts05 Jan 1984
P.I. Chermana Vs Agricultural Income Tax Officer, Virajpet
Karnataka High Court · (1984) 147 ITR 688
Constitution of India, 1950 — Article 226Mysore Agricultural Income Tax Act, 1957 — Section 22, 36
High Courts05 Jan 1984
Carnatic Coffee Co. Vs Commercial Tax Officer, I Circle, Davanagere
Karnataka High Court · (1985) 58 STC 367
Constitution of India, 1950 — Article 226
High Courts04 Jan 1984
Mulgund and Co. Vs State of Karnataka
Karnataka High Court · (1984) 55 STC 339
Karnataka Sales Tax Act, 1957 — Section 5 (1), 5 (3A)Karnataka Sales Tax Rules, 1957 — Rule 38A
High Courts04 Jan 1984
Shakthi Beneficial Corporation (In Liquidation) Vs C. Balasubramanyam
Karnataka High Court · (1984) 56 CompCas 441(1)
Companies Act, 1956 — Section 446 (2) (b), 458 A
High Courts03 Jan 1984
Rokyayabi Vs Ismail Khan and Others
Karnataka High Court · AIR 1984 Kar 234
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 141Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts03 Jan 1984
Sheena Naik Vs Lawrence D''Souza
Karnataka High Court · AIR 1984 Kar 202 : (1984) 2 KarLJ 63
Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (4)
High Courts03 Jan 1984
M/s. Mulgund and Co. Vs State of Karnataka.
Karnataka High Court · (1984) 28 KarLJ 55
Karnataka Sales Tax Act, 1957 — Section 5(3a)
High Courts29 Dec 1983
Ramappa Vs State of Karnataka and Others
Karnataka High Court · (1984) ILR (Kar) 1064
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 190, 200, 482Penal Code, 1860 (IPC) — Section 323, 325, 451, 506
High Courts20 Dec 1983
The Special Land Acqn. Officer Vs Kenchavva.
Karnataka High Court · (1984) 1 KarLJ 433
Land Acquisition Act, 1894 — Section 18
High Courts20 Dec 1983
C.P. Govindarajan and Another Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 328
Karnataka State Servants (Determination of Age) Act, 1974 — Section 5
High Courts20 Dec 1983
The Town Municipal Council Buntwal Vs P. Fernandez
Karnataka High Court · (1984) 1 KarLJ 316
Karnataka Municipalities Act, 1964 — Section 147
High Courts20 Dec 1983
Mahaboobsab Vs Ramachandrappa Narayanappa Kampli
Karnataka High Court · (1984) 1 KarLJ 303
Karnataka Rent Control Act, 1961 — Section 21(4)
High Courts20 Dec 1983
Devaraj Urs and Others Vs Divisional Controller Ksrtc
Karnataka High Court · (1984) 1 KarLJ 380
Karnataka State Road Transport Corporation (Conduct and Discipline) Regulations, 1971 — Regulation 1(2)
High Courts16 Dec 1983
B. Prabhakar and Another Vs Bachima
Karnataka High Court · (1985) 1 ACC 230 : (1984) ACJ 582 : AIR 1984 Kar 225
Motor Vehicles Act, 1939 — Section 110 AAWorkmens Compensation Act, 1923 — Section 3 (5)
High Courts16 Dec 1983
K. Avinashchandra Vs State of Karnataka and Others
Karnataka High Court · (1984) 2 KarLJ 42
Karnataka Civil Services (Service and Kannada Language Examinations) Rules, 1974 — Rule 4
High Courts15 Dec 1983Dismissed
Anjanappa and Co. Vs State of Karnataka
Karnataka High Court · (1985) ILR (Kar) 1772
Constitution of India, 1950 — Article 14, 19 (1) (g), 47Karnataka Excise Act, 1965 — Section 17 (1), 21
High Courts14 Dec 1983
Jansons Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1984) 41 CTR 3 : (1985) 154 ITR 432 : (1984) 17 TAXMAN 330
Income Tax Act, 1961 — Section 256 (1)Partnership Act, 1932 — Section 14