High Courts14 Dec 1983
Commissioner of Income Tax, Karnataka Vs D. Rajagopal
Karnataka High Court · (1984) 41 CTR 5 : (1985) 154 ITR 375 : (1984) 18 TAXMAN 321
Income Tax Act, 1961 — Section 256 (1), 64 (1) (ii), 65 (1) (ii)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,128 of 2,387
High Courts13 Dec 1983
Annapurna and Others Vs Karnataka State Road Transport and Others
Karnataka High Court · (1984) 2 ACC 268 : (1984) ACJ 238
Employees State Insurance Act, 1948 — Section 2 (8), 51 (c), 61
High Courts13 Dec 1983
D.M. Chinnapapaiah Setty Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1984) 43 CTR 321 : (1985) 154 ITR 318
Income Tax Act, 1961 — Section 132, 148, 256 (1)Voluntary Disclosure of Income and Wealth Act, 1976 — Section 14 (1), 3 (1), 3 (1) (c)
High Courts13 Dec 1983
The National Insurance Co. Ltd. Vs H.N. Rama Prasad and Others
Karnataka High Court · (1985) 1 ACC 38 : (1985) ACJ 864
Motor Vehicles Act, 1988 — Section 96 (2)Workmens Compensation Act, 1923 — Section 95 (1)
High Courts09 Dec 1983
Koshy''s Private Limited Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1985) 43 CTR 175 : (1985) 154 ITR 53 : (1984) 18 TAXMAN 481
Finance Act, 1975 — Section 2 (8) (c)Income Tax Act, 1961 — Section 256 (1), 80 J
High Courts09 Dec 1983
Premier Breweries Ltd. Vs The State of Karnataka
Karnataka High Court · (1984) 56 STC 14
Karnataka Sales Tax Act, 1957 — Section 23 (1)Karnataka Sales Tax Rules, 1957 — Rule 6 (4) (f), 6 (4) (ff)
High Courts07 Dec 1983
Gowrishankara Vs K. Gayathridevi
Karnataka High Court · (1984) 1 KarLJ 443
Hindu Marriage Act, 1955 — Section 9
High Courts07 Dec 1983
Rangappa Srinivasa Prabhu Vs Bhoja and Others
Karnataka High Court · (1984) 1 KarLJ 466
Criminal Procedure Code, 1973 (CrPC) — Section 360, 397Penal Code, 1860 (IPC) — Section 324, 325, 34Probation of Offenders Act, 1958 — Section 4
High Courts07 Dec 1983
Francis Jerone Fernandis Vs Anthony Pedad Cardoza
Karnataka High Court · AIR 1984 Kar 226
Transfer of Property Act, 1882 — Section 106
High Courts06 Dec 1983
M.G. Mahat and Another Vs Shivaputrappa and Another
Karnataka High Court · (1984) ILR (Kar) 266 : (1984) 1 KarLJ 343
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200Penal Code, 1860 (IPC) — Section 405, 409
High Courts02 Dec 1983
Mysore Cements Ltd. Vs State of Karnataka
Karnataka High Court · (1985) 59 STC 193
Karnataka Sales Tax Act, 1957 — Section 12 (1), 12 (3), 12 AKarnataka Sales Tax Rules, 1957 — Rule 18, 21, 21
High Courts01 Dec 1983
H.M. Jayappa Vs Prasannappa and Others
Karnataka High Court · (1984) 1 KarLJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 397(1)
High Courts30 Nov 1983
Dr. Thimmegowda Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 486
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 14a
High Courts28 Nov 1983
Asia Engineering Co. Vs Life Insurance Corporation of India
Karnataka High Court · AIR 1985 Kar 13 : (1984) 1 KarLJ 458
Arbitration Act, 1940 — Section 20, 8, 9
High Courts28 Nov 1983
K.H. Chayabba Vs State of Karnataka
Karnataka High Court · (1985) 58 STC 329
Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 (4)
High Courts25 Nov 1983
Shivalingawwa and Others Vs State of Karnataka
Karnataka High Court · (1984) 1 KarLJ 321
Criminal Procedure Code, 1973 (CrPC) — Section 101
High Courts24 Nov 1983
Hosangadi Shoe and Stationery Dealer Vs State of Karnataka
Karnataka High Court · (1985) 58 STC 158
Karnataka Sales Tax Act, 1957 — Section 21, 3 A, 8Karnataka Sales Tax Rules, 1957 — Rule 25A, 25B, 25B (3)
High Courts24 Nov 1983
Syed Rafiq Ahmed and Another Vs Regional Transport Officer and Others
Karnataka High Court · (1984) 1 KarLJ 281
Karnataka Motor Vehicles Taxation Act, 1957 — Section 4
High Courts23 Nov 1983
India Sugars and Refineries Limited Vs State of Karnataka
Karnataka High Court · (1984) 56 STC 145
Karnataka Sales Tax Act, 1957 — Section 2 (1) (v)
High Courts22 Nov 1983
The State of Karnataka Vs Consolidated Coffee Limited
Karnataka High Court · (1984) 55 STC 363
Karnataka Sales Tax Act, 1957 — Section 2 (1) (f-2), 2 (1) (k) (v)