High Courts07 Nov 1983
V. Jagadeesh Vs J.C. Rajamma and Others
Karnataka High Court · (1984) 1 KarLJ 155
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,130 of 2,387
High Courts07 Nov 1983
Sudarshan Trading Company Limited Vs L. D''Sauza
Karnataka High Court · AIR 1984 Kar 214 : (1984) 2 KarLJ 132
Constitution of India, 1950 — Article 133, 134ATransfer of Property Act, 1882 — Section 106, 110, 111 (a)
High Courts02 Nov 1983
Commissioner of Income Tax, Karnataka Vs K.N. Guruswamy
Karnataka High Court · (1984) 41 CTR 303 : (1984) 146 ITR 34 : (1984) 17 TAXMAN 87
Income Tax Act, 1961 — Section 22, 24, 256 (1), 26, 27
High Courts28 Oct 1983Allowed
M.I. Thimmappa Gowda Vs Devanna Gowda
Karnataka High Court · AIR 1984 Kar 102
Transfer of Property Act, 1882 — Section 106, 110
High Courts27 Oct 1983
K. Venkataramanasetty and Sons Vs Malali Venkataramanaiya Setty and Others
Karnataka High Court · (1983) 10 KAR CK 0003
Provincial Insolvency Act, 1920 — Section 6 (1) (a), 6 (b)
High Courts25 Oct 1983
M.R. Gadha Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 262
Karnataka Co-operative Societies Act, 1959 — Section 30
High Courts25 Oct 1983
T.T. Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1989) 177 ITR 536
Income Tax Act, 1961 — Section 256 (1), 80 J
High Courts25 Oct 1983
Venkateswara Real Estate and Enterprises Pvt. Ltd. Vs Commissioner of Income Tax, Karnataka Commissioner of Income Tax, Karnataka Vs Venkateswara Real Estate and Enterprises Pvt. Ltd.
Karnataka High Court · (1984) 39 CTR 167 : (1985) 151 ITR 729 : (1984) 16 TAXMAN 365
Income Tax Act, 1961 — Section 10, 256 (1), 57 (iii)
High Courts24 Oct 1983
Hanumakka and Another Vs Land Acquisition Officer, Bangalore Sub-division and Others
Karnataka High Court · (1984) 1 KarLJ 479
High Courts20 Oct 1983
Commissioner of Income Tax, Karnataka Vs R. Giridhar
Karnataka High Court · (1984) 43 CTR 253 : (1984) 145 ITR 246 : (1984) 17 TAXMAN 20 : (1984) 17 TAXMAN 120
Income Tax Act, 1961 — Section 143 (3), 256 (1), 292 B
High Courts20 Oct 1983
Basettiyavar Company Vs Commercial Tax Officer, Haveri
Karnataka High Court · (1983) 2 KarLJ 514 : (1984) 57 STC 193
Karnataka Sales Tax Act, 1957 — Section 13, 13 (3), 13 (3) (b), 38, 39
High Courts20 Oct 1983
K. Premananda Shetty Vs State of Karnataka
Karnataka High Court · (1984) 28 KarLJ 43
High Courts19 Oct 1983
L.R. Naidu Vs State of Karnataka
Karnataka High Court · (1984) 1 KarLJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438 (1)Penal Code, 1860 (IPC) — Section 420
High Courts19 Oct 1983
Commissioner of Income Tax, Karnataka-I Vs Lakshmi Talkies
Karnataka High Court · (1984) 39 CTR 169 : (1984) 145 ITR 191 : (1984) 16 TAXMAN 380
Income Tax Act, 1961 — Section 184 (4), 184 (5), 256 (1)Stamp Act, 1899 — Section 35, 36, 41
High Courts19 Oct 1983
Mohammed Hayath Vs Adinarayana Associates.
Karnataka High Court · (1984) 1 KarLJ 113
Karnataka Rent Control Act, 1961 — Section 1(4)
High Courts18 Oct 1983Allowed
Manjunatha Rao Vs Rukminiyamma
Karnataka High Court · (1986) ILR (Kar) 327
Limitation Act, 1963 — Section 5
High Courts05 Oct 1983
Asgar Hussain and Others Vs University of Bangalore
Karnataka High Court · (1984) 1 KarLJ 579
Constitution of India, 1950 — Article 15(4)
High Courts05 Oct 1983
Commissioner of Income Tax, Karnataka Vs Master Raghuveer Trust
Karnataka High Court · (1984) 40 CTR 163 : (1985) 151 ITR 368 : (1984) 16 TAXMAN 406
Companies Act, 1956 — Section 394Income Tax Act, 1961 — Section 2 (47), 256 (1), 47 (vii), 53
High Courts05 Oct 1983
Commissioner of Income Tax, Karnataka-I Vs Bangalore Turf Club Benevolent Fund
Karnataka High Court · (1984) 38 CTR 235 : (1984) 145 ITR 323 : (1984) 16 TAXMAN 357
Income Tax Act, 1961 — Section 2 (31), 256 (1), 4