High Courts05 Oct 1983
Syed Noor Fathima Vs Selection Committee
Karnataka High Court · (1984) 1 KarLJ 19
Constitution of India, 1950 — Article 15(4)
COURT ARCHIVE
Karnataka High Court judgments
47,726 judgments · page 2,131 of 2,387
High Courts04 Oct 1983
A.V. Kandaswamy Vs Special Dy. Commissioner.
Karnataka High Court · (1984) 1 KarLJ 131
Karnataka Rent Control Act, 1961 — Section 12
High Courts03 Oct 1983
State of Karnataka and Others Vs M.V. Chandrashekharamurthy and Others
Karnataka High Court · (1984) 2 KarLJ 48
Motor Vehicles Act, 1939 — Section 68e
High Courts30 Sept 1983
Rudolph Fernandes Vs Deputy Commissioner, Mangalore
Karnataka High Court · AIR 1984 Kar 106 : (1984) 1 KarLJ 200
Essential Commodities Act, 1955 — Section 3, 6 A, 6 B
High Courts29 Sept 1983
Binny Ltd. Vs The Collector of Central Excise
Karnataka High Court · AIR 1985 Kar 50
Companies Act, 1956 — Section 394 (2)Cotton Cess Act, 1923 — Section 2 (a)
High Courts29 Sept 1983
Binny Ltd. Vs Collector of Central Excise and Another
Karnataka High Court · (1984) 16 ELT 52
Companies Act, 1956 — Section 394 (2)Cotton Cess Act, 1923 — Section 3, 4General Clauses Act, 1897 — Section 6
High Courts27 Sept 1983
M/s. Jyothi Home Industries and Others Vs State of Karnataka and Others
Karnataka High Court · (1984) 1 KarLJ 394
Constitution of India, 1950 — Article 226
High Courts27 Sept 1983
M/s. Jyothi Home Industries and Others. Vs State of Karnataka and Others
Karnataka High Court · (1984) 28 KarLJ 77
Constitution of India, 1950 — Article 226
High Courts23 Sept 1983
All India I.T.D.C. Employees'' Union Vs Hotel Ashok and Another
Karnataka High Court · (1984) 1 KarLJ 99
Employees State Insurance Act, 1948 — Section 2(12)
High Courts23 Sept 1983
Management of Hotel Ashok Vs Presiding Officer, Industrial Tribunal
Karnataka High Court · (1984) 1 KarLJ 530
High Courts21 Sept 1983
Commissioner of Income Tax Vs Maryam Mirza
Karnataka High Court · (1987) 165 ITR 339
High Courts20 Sept 1983
Commissioner of Income Tax Vs Corporation Bank Ltd.
Karnataka High Court · (1987) 60 CTR 162 : (1986) 157 ITR 509 : (1987) 30 TAXMAN 605
Income Tax Act, 1961 — Section 147 (a), 256 (1), 4 (1)
High Courts20 Sept 1983
Malkamma Vs Subhashchandra Reddy and Others
Karnataka High Court · (1986) 59 CompCas 113
Motor Vehicles Act, 1939 — Section 110 (1)
High Courts19 Sept 1983
D.S. Mahadevasa and Co. Vs Commissioner of Income Tax, Karantaka-II
Karnataka High Court · (1984) 38 CTR 243 : (1984) 145 ITR 187 : (1984) 16 TAXMAN 355
Income Tax Act, 1961 — Section 184, 184 (4), 185, 256 (1)
High Courts19 Sept 1983
International Instruments Pvt. Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1994) 205 ITR 483
Income Tax Act, 1961 — Section 217 (1A), 220 (2), 256 (1), 40 A (5)
High Courts19 Sept 1983Dismissed
Regional Director, ESIC Vs Fibre Bangalore (P) Ltd.
Karnataka High Court · (1985) ILR (Kar) 1692
Employees State Insurance Act, 1948 — Section 2 (22), 45, 45 A, 45 A (1)
High Courts16 Sept 1983
Lakshminarayana Adiga. Vs Town Municipal Council, Hiriyur
Karnataka High Court · (1984) 1 KarLJ 36
High Courts16 Sept 1983
C.M. Shivamallappa Vs Commissioner of Income Tax
Karnataka High Court · (1987) 163 ITR 725
Income Tax Act, 1961 — Section 147 (a), 148, 256 (2)
High Courts15 Sept 1983
Abdul Basheer Vs T. Veeranna
Karnataka High Court · AIR 1984 Kar 84 : (1984) 1 KarLJ 185
Motor Vehicles Act, 1939 — Section 68 D, 68 D (2), 68 D (3), 68 F, 68 F (1C)
High Courts14 Sept 1983
Commissioner of Income Tax, Karnataka Vs International Instruments (P) Ltd.
Karnataka High Court · (1984) 39 CTR 182 : (1983) 144 ITR 936 : (1984) 16 TAXMAN 282
Income Tax Act, 1961 — Section 109, 109 (i), 109 (i) (b), 220 (2), 35