High Courts17 Dec 1973
Controller of Estate Duty Vs Sashikant S. Kalghatgi
Karnataka High Court · (1974) ILR (Kar) 293 : (1977) 106 ITR 890 : (1974) 2 KarLJ 4
Estate Duty Act, 1953 — Section 2 (15), 64 (1), 9
COURT ARCHIVE
Karnataka High Court judgments, 1973
174 judgments · page 1 of 9
High Courts13 Dec 1973Dismissed
S.S. Umadi Vs The State of Mysore and Others
Karnataka High Court · (1974) 34 STC 228
Central Sales Tax Act, 1956 — Section 10 (d), 10 A, 8 (3) (b)
High Courts13 Dec 1973
T.V. Gowda Vs State of Mysore and Others
Karnataka High Court · (1975) 2 LLJ 513
Constitution of India, 1950 — Article 20 (2), 226Penal Code, 1860 (IPC) — Section 409, 477 A
High Courts05 Dec 1973Allowed
Bangalore Bottling Co. (Pvt.) Ltd. Vs Union of India (UOI)
Karnataka High Court · (1979) CENCUS 50
Central Excise Act, 1944 — Section 4, 4 (a)Constitution of India, 1950 — Article 226, 227
High Courts30 Nov 1973
Ramachandra Bhat and Another Vs Srideviamma and Others
Karnataka High Court · AIR 1974 Kar 68
High Courts22 Nov 1973
A.J. Aramha Vs Mysore Road Transport Corporation and Others
Karnataka High Court · (1974) 2 LLJ 262
Constitution of India, 1950 — Article 226, 311Road Transport Corporations Act, 1950 — Section 34, 45, 45 (2) (c)
High Courts22 Nov 1973
Murugharajendra Co. Vs Chief Controlling Revenue Authority and others
Karnataka High Court · AIR 1974 Kar 60
High Courts14 Nov 1973
Regional Director of Employees'' State Insurance Corporation Vs Management of Mysore Kirloskar Ltd.
Karnataka High Court · (1974) 2 LLJ 396
Employees State Insurance Act, 1948 — Section 2 (22), 2 (27), 82 (2)
High Courts13 Nov 1973Dismissed
Agro Private Limited Vs The State of Mysore
Karnataka High Court · (1974) ILR (Kar) 285 : (1974) 1 KarLJ 283 : (1974) 34 STC 1
High Courts12 Nov 1973
Parashuram Rao Anantha Rao Pise Vs Pratibha Parashuram Rao Pise
Karnataka High Court · AIR 1975 Kar 31 : (1974) ILR (Kar) 95 : (1974) 1 KarLJ 265
Divorce Act, 1869 — Section 55Hindu Marriage Act, 1955 — Section 19, 24, 28, 3 (b)
High Courts12 Nov 1973
T.P. Boraiah Vs Mysore Revenue Appellate Tribunal and Others
Karnataka High Court · AIR 1974 Kar 119
High Courts09 Nov 1973
B.J. Jeevendriah Vs State of Mysore and Another
Karnataka High Court · (1975) 35 STC 104
Mysore Sales Tax Act, 1957 — Section 6, 6 A, 6 A (1), 6 A (2)
High Courts09 Nov 1973
M.S. Ramaiah and Others Vs Special Land Acquisition Officer
Karnataka High Court · AIR 1974 Kar 122
High Courts09 Nov 1973
Ratnavathi Vs Munda Belchada and Others
Karnataka High Court · AIR 1974 Kar 120
High Courts07 Nov 1973Dismissed
Dalmia Cement (Bharat) Ltd. Vs The Commissioner of Commercial Taxes
Karnataka High Court · (1974) 34 STC 553
Constitution of India, 1950 — Article 286 (1) (b)Sale of Goods Act, 1930 — Section 23 (1)
High Courts07 Nov 1973
Jayanthi Shedthi Vs The Special Land Acquisition Officer and Others
Karnataka High Court · AIR 1975 Kar 34 : (1974) ILR (Kar) 86 : (1974) 1 KarLJ 222
Land Acquisition Act, 1894 — Section 30, 31, 31 (2), 4 (1)
High Courts02 Nov 1973
Shankara Bhat Vs Bheema Bhat and Another
Karnataka High Court · AIR 1974 Kar 123
High Courts31 Oct 1973
D.V. Dasappa Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1974) 96 ITR 523
Constitution of India, 1950 — Article 83Income Tax Act, 1961 — Section 256 (1)
High Courts31 Oct 1973
K.N.K. Keddy Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1974) ILR (Kar) 196
Income Tax Act, 1961 — Section 143, 144, 256 (1), 271 (1) (c), 275