High Courts16 Sept 1974
Adam Basha Vs The State of Karnataka
Karnataka High Court · (1975) CriLJ 744
Criminal Procedure Code, 1973 (CrPC) — Section 407 (I) (a)Karnataka Excise Act, 1965 — Section 14 (2), 32
COURT ARCHIVE
Karnataka High Court judgments, 1974
142 judgments · page 2 of 8
High Courts16 Sept 1974
Mysore State Road Transport Corporation Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1975) 99 ITR 518 : (1975) 1 KarLJ 342
Motor Vehicles Act, 1988 — Section 256 (1), 37, 68 F (2), 68 G
High Courts13 Sept 1974
Stumpp, Schuele and Somappa Pvt. Ltd. Vs Second Income Tax Officer, Company Circle, Bangalore and Others
Karnataka High Court · (1976) 102 ITR 320 : (1975) 1 KarLJ 481
Companies (Profits) Surtax Act, 1964 — Section 16, 8Income Tax Act, 1961 — Section 2 (5), 2 (8), 256, 80 I, 80 J
High Courts12 Sept 1974
Sri Durga Enterprises (Brindhavan Hotel) Vs Income Tax Officer, Benaglore-1 and Another
Karnataka High Court · (1975) ILR (Kar) 247 : (1976) 102 ITR 745
Income Tax Act, 1961 — Section 264, 32, 33, 33 (6)
High Courts06 Sept 1974
Ghasiram Vs Mahadevamma and Others
Karnataka High Court · AIR 1975 Kar 158 : (1975) ILR (Kar) 691 : (1975) 1 KarLJ 253
Civil Procedure Code, 1908 (CPC) — Section 35, 35 (2)
High Courts05 Sept 1974
G.R. Engineering Works (P.) Ltd. Vs The Additional Commercial Tax Officer, XI Circle, Bangalore and Others
Karnataka High Court · (1976) 37 STC 516
Karnataka Sales Tax Act, 1957 — Section 12 B
High Courts03 Sept 1974
The State of Karnataka Vs R. Sampangiramaiah
Karnataka High Court · (1975) CriLJ 1612
Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1) (a), 12 (2), 29, 29 B
High Courts30 Aug 1974
Prem Agnani and Another Vs The Head Quarters Sub-Registrar, Gandhinagar, Bangalore
Karnataka High Court · AIR 1975 Kar 1 : (1975) ILR (Kar) 177 : (1974) 2 KarLJ 450
Karnataka Stamp Act, 1957 — Section 2 (1) (n), 35 (d), 54 (1)
High Courts30 Aug 1974
H.V. Dattathri Shastri Vs Vamana Rao Apte
Karnataka High Court · AIR 1975 Kar 116 : (1975) 1 KarLJ 301
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, Order 43 Rule 1
High Courts29 Aug 1974
Narayan Vs R. Vaidyanath and Others
Karnataka High Court · AIR 1975 Kar 117 : (1974) ILR (Kar) 1275 : (1974) 2 KarLJ 205
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34, 42
High Courts29 Aug 1974
H.A. Hajee Ismail and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1975 Kar 67 : (1975) ILR (Kar) 415
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 2 (a) (iii), 3, 5
High Courts28 Aug 1974
The State of Karnataka Vs Sidda
Karnataka High Court · (1975) CriLJ 1159
Penal Code, 1860 (IPC) — Section 302
High Courts27 Aug 1974
Gavisiddiah Vs The State of Karnataka
Karnataka High Court · (1975) CriLJ 285
Criminal Procedure Code, 1973 (CrPC) — Section 512Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Aug 1974
The Land Acquisition Officer Vs P.S. Suryanarayana Rao and Another
Karnataka High Court · AIR 1975 Kar 71 : (1975) 1 KarLJ 148
Land Acquisition Act, 1894 — Section 11, 23 (2), 28, 4 (1)
High Courts21 Aug 1974
The State of Karnataka and Others Vs S. Venkataraj
Karnataka High Court · AIR 1975 Kar 119 : (1975) 1 KarLJ 142
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 4 (1), 6
High Courts20 Aug 1974
Krishna Mohan and Co. Vs The State of Mysore
Karnataka High Court · (1975) 35 STC 565
Karnataka Sales Tax Act, 1957 — Section 12 (4), 12 A, 12 A (1A), 23 (1)
High Courts20 Aug 1974
The State of Mysore Vs Hanjarimal Saremalji
Karnataka High Court · (1975) 36 STC 206
Central Sales Tax Act, 1956 — Section 6 (1A)Sales Tax (Amendment) Act, 1969 — Section 10 (1)
High Courts20 Aug 1974
B.S. Guddad and Sons Vs The State of Mysore
Karnataka High Court · (1975) ILR (Kar) 255 : (1974) 2 KarLJ 406 : (1974) 34 STC 421
Karnataka Sales Tax Act, 1957 — Section 2 (1) (k), 5, 5 (1), 6
High Courts20 Aug 1974
The State of Mysore Vs G.V. Deshanur
Karnataka High Court · (1975) 36 STC 26
Karnataka Sales Tax Act, 1957 — Section 2 (k), 23 (1), 5 (1)
High Courts19 Aug 1974
The State of Karnataka Vs Vikram Chemical Laboratories and Others
Karnataka High Court · (1975) CriLJ 332
Drugs and Cosmetics Act, 1940 — Section 22, 23, 23 (3), 27 (b)