Tribunals and Commissions01 Mar 1995
K. Mohidin Saheb, Kundapura Vs State of Karnataka
Karnataka Appellate Tribunal · (1995) 39 KarLJ 190
Karnataka Sales Tax Act, 1957 — Section 21(2), 6
COURT ARCHIVE
Karnataka Appellate Tribunal judgments
61 judgments · page 1 of 4
Tribunals and Commissions08 Aug 1991
M/s. Naveen Garments, Hubli Vs State of Karnataka
Karnataka Appellate Tribunal · (1994) 38 KarLJ 264
Karnataka Sales Tax Act, 1957 — Section 12B(3)
Tribunals and Commissions04 Jan 1991
Hotel Jyothi Vs State of Karnataka
Karnataka Appellate Tribunal · (1991) 35 KarLJ 16
Karnataka Sales Tax Act, 1957 — Section 12(3)
Tribunals and Commissions13 Sept 1990
Dattu Vs State of Karnataka and Another
Karnataka Appellate Tribunal · (1991) 35 KarLJ 4
Karnataka Land Revenue Act, 1964 — Section 54
Tribunals and Commissions31 Jan 1986
Akthar Jahan Vs Asst. Registrar of Co-op., Societies, Ramanagaram and Others
Karnataka Appellate Tribunal · (1986) 1 KarLJ 29
Karnataka Co-operative Societies Act, 1959 — Section 70
Tribunals and Commissions23 Dec 1985
Kampli Co-operative Sugar Factory Ltd., Vs T. Koti Reddy
Karnataka Appellate Tribunal · (1987) 31 KarLJ 1
Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 5
Tribunals and Commissions26 Nov 1985
Ashraf B.M. and Co., Vs State of Karnataka
Karnataka Appellate Tribunal · (1987) 31 KarLJ 60
Karnataka Sales Tax Act, 1957 — Section 6
Tribunals and Commissions20 Nov 1984
M/s. Canara Printing and Publishing House (P) Ltd. Vs State of Karnataka
Karnataka Appellate Tribunal · (1986) 1 KarLJ 3
Karnataka Sales Tax Act, 1957 — Section 20
Tribunals and Commissions25 Apr 1984
Mysore Coffee Curing Works Vs Addl. Dy. Commissioner of Commercial Taxes.
Karnataka Appellate Tribunal · (1985) 29 KarLJ 47
Tribunals and Commissions13 Oct 1982
Rudregowda Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 121
Tribunals and Commissions30 Sept 1982
Nagaraj S. Vs State of Karnataka and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 110
Karnataka Panchayats (Acquisition, Transfer of Moveable and Immoveable Property) Rules, 1960 — Rule 6Karnataka Village Panchayat and Local Boards Act, 1959 — Section 50
Tribunals and Commissions16 Sept 1982
Erappa and Others Vs State of Karnataka and Other
Karnataka Appellate Tribunal · (1982) 1 KarLJ 104
Karnataka Land Reforms Act, 1961 — Section 67
Tribunals and Commissions20 Aug 1982
Nagendrappa Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 100
Karnataka Land Revenue Rules, 1966 — Rule 43G
Tribunals and Commissions27 Jul 1982
Somwarpet Agrl. Produce Co-op, Marketing Society Vs H.H. Erappa
Karnataka Appellate Tribunal · (1982) 1 KarLJ 95
Karnataka Co-operative Societies Act, 1959 — Section 126A(B)
Tribunals and Commissions27 Jul 1982
Basangouda and Another. Vs Vyavasaya Seva Sahakara Sangha Ltd., Sindnoor and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 93
Karnataka Co-operative Societies Rules, 1960 — Rule 30
Tribunals and Commissions28 Jun 1982
Devamma Vs Mallamma
Karnataka Appellate Tribunal · (1982) 1 KarLJ 87
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 8
Tribunals and Commissions28 May 1982
State of Karnataka Vs Modren Rice Mills and Another
Karnataka Appellate Tribunal · (1982) 1 KarLJ 78
Karnataka Appellate Tribunal Rules, 1979 — Rule 9Karnataka Court Fees and Suits Valuation Act, 1958 — Section 78(2)(A)
Tribunals and Commissions24 May 1982
S.H. Sunagar Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 85
Karnataka Sales Tax Act, 1957 — Section 6
Tribunals and Commissions18 May 1982
Hadavanahally Group Panchayat Vs Divisional Commissioner, Bangalore
Karnataka Appellate Tribunal · (1982) 1 KarLJ 74
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 203
Tribunals and Commissions21 Apr 1982
Kempanna Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 73
Karnataka Land Revenue Rules, 1966 — Rule 102a(2)