COURT ARCHIVE

Karnataka High Court judgments, 1974

142 judgments · page 5 of 8

High Courts24 Jun 1974

Thippeswamy and Others Vs The State of Karnataka and Others

Karnataka High Court · AIR 1975 Kar 53 : (1974) ILR (Kar) 1333 : (1974) 2 KarLJ 518

Constitution of India, 1950 — Article 15, 31, 31AMysore Land Reforms Act, 1962 — Section 63, 63 (3)

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High Courts21 Jun 1974

Karnataka Exports Ltd. Vs The Mysore Iron and Steel Ltd.

Karnataka High Court · AIR 1975 Kar 128 : (1974) ILR (Kar) 922 : (1974) 2 KarLJ 375

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 10 (2), Order 10 Rule 4

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High Courts20 Jun 1974

Bhaskar Krishnaji Vs The State of Karnataka and Others

Karnataka High Court · AIR 1975 Kar 55 : (1974) 2 KarLJ 509

Karnataka Land Reforms Act, 1961 — Section 106, 127 A, 5, 66, 66 A

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High Courts18 Jun 1974

Commissioner of Income Tax, Mysore Vs T. Narayana Pai

Karnataka High Court · (1974) ILR (Kar) 1398 : (1975) 98 ITR 422 : (1974) 2 KarLJ 265

Income Tax Act, 1961 — Section 256 (1), 263, 52

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High Courts14 Jun 1974

Abdul Basheer Sab Vs The State of Mysore and Others

Karnataka High Court · AIR 1975 Kar 186 : (1974) ILR (Kar) 1313 : (1974) 2 KarLJ 371

Karnataka Land Revenue (Amendment) Act, 1964 — Section 3, 8Karnataka Land Revenue (Amendment) Rules, 1960 — Rule 43G (7)

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High Courts14 Jun 1974

Chikkaveeregowda Vs Devegowda

Karnataka High Court · AIR 1975 Kar 145 : (1974) ILR (Kar) 1403 : (1974) 2 KarLJ 373

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 Jun 1974

Venkatesh Vs The City Municipal Council, Gulbarga

Karnataka High Court · AIR 1975 Kar 62 : (1974) ILR (Kar) 1107 : (1974) 2 KarLJ 470

Land Acquisition Act, 1894 — Section 132, 138, 139

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High Courts12 Jun 1974

M.K. Devaraj Vs State of Mysore and Others

Karnataka High Court · AIR 1975 Kar 24 : (1974) ILR (Kar) 918

Karnataka Land Reforms Act, 1961 — Section 10 (b)Karnataka Land Revenue Act, 1964 — Section 160, 161, 173

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High Courts11 Jun 1974Allowed

State of Karnataka Vs Union of India (UOI) and Others

Karnataka High Court · (1978) 2 ELT 564

Central Excise Act, 1944 — Section 36, 4, 4 (1)Constitution of India, 1950 — Article 131, 226, 227

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High Courts07 Jun 1974

Margarine and Refined Oil Co. (P.) Ltd. Vs Income Tax Officer, Company Circle, Bangalore and Another

Karnataka High Court · (1975) 98 ITR 636 : (1974) 2 KarLJ 127

Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 147, 154, 297 (2) (d)

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High Courts31 May 1974

The State of Karnataka Vs Durgappa

Karnataka High Court · (1975) CriLJ 749

Criminal Procedure Code, 1973 (CrPC) — Section 245, 249, 342, 438Karnataka Excise Act, 1965 — Section 32, 34

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High Courts31 May 1974

Sterling Construction and Trading Company Vs Income Tax Officer, Central Circle 1, Bangalore and Others

Karnataka High Court · (1974) ILR (Kar) 730 : (1975) 99 ITR 236

Income Tax Act, 1922 — Section 3 (3), 31, 31 (3)Income Tax Act, 1961 — Section 251, 251 (1)

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High Courts31 May 1974

Tuljaram Ramachandra Ghodke and Others Vs Nijagunappa Basalingappa Mosangadi and Others

Karnataka High Court · AIR 1975 Kar 25 : (1974) ILR (Kar) 1099 : (1974) 2 KarLJ 352

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 6, 11

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High Courts31 May 1974

Bhaidas Cursondas and Co. Vs Commercial Tax Officer, II Circle, Hubli

Karnataka High Court · (1975) 35 STC 459

Central Sales Tax Act, 1956 — Section 9Sales Tax (Amendment) Act, 1969 — Section 10 (1)

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High Courts19 Apr 1974

T.R. Ramaiah and Others Vs Deputy Commissioner, Chitradurga District and Another

Karnataka High Court · AIR 1975 Kar 77 : (1974) ILR (Kar) 711 : (1974) 2 KarLJ 305

Constitution of India, 1950 — Article 226

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High Courts17 Apr 1974

B. Venugopalacharya and Another Vs B. Tatachari and Others

Karnataka High Court · AIR 1975 Kar 64 : (1974) ILR (Kar) 818 : (1974) 2 KarLJ 271

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Karnataka High Court Act, 1961 — Section 8 (2)

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High Courts11 Apr 1974

M. Nagappa and Others Vs Income Tax Officer, Central Circle I, Bangalore and Others

Karnataka High Court · (1975) 99 ITR 32

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139 (1), 139 (4), 271 (1)

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High Courts05 Apr 1974

The Superintendent, Central Excise Vs V.A. Radha Krishna Setty

Karnataka High Court · (1975) CriLJ 1161

Customs Act, 1962 — Section 111 (d), 123, 135 (b)

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High Courts03 Apr 1974

M.S. Ranganath Vs Institute of Chartered Accountants of India and Others

Karnataka High Court · (1975) 45 CompCas 679

Chartered Accountants Act, 1949 — Section 15, 2 (2), 25

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High Courts03 Apr 1974

M.S. Ranganath Vs The Institute of Chartered Accountants of India and Others

Karnataka High Court · AIR 1975 Kar 188 : (1975) 45 CompCas 238(1) : (1974) ILR (Kar) 881

Chartered Accountants Act, 1949 — Section 2 (2), 25, 25 (1)Chartered Accountants Regulations, 1964 — Regulation 167

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