COURT ARCHIVE

Karnataka High Court judgments, 1974

142 judgments · page 7 of 8

High Courts21 Feb 1974

Tukappa Basappa Kuppalur Vs Ramappa Subbappa Kuppalur and Another

Karnataka High Court · AIR 1975 Kar 102 : (1974) 2 KarLJ 92

Bombay Land Revenue Code, 1879 — Section 83Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 27, 40

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High Courts15 Feb 1974

Parasappa Nagappa Walikar Vs Chandrawwa and Others

Karnataka High Court · AIR 1975 Kar 87 : (1974) ILR (Kar) 671 : (1974) 2 KarLJ 82

Hindu Minority and Guardianship Act, 1956 — Section 8 (2), 8 (2) (a), 8 (2) (b)Mysore Land Reforms Act, 1962 — Section 21 (1), 21 (2) (a)

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High Courts15 Feb 1974

Adiveppa Vs Tangewwa and Another

Karnataka High Court · AIR 1975 Kar 198 : (1974) ILR (Kar) 623 : (1974) 2 KarLJ 45

Transfer of Property Act, 1882 — Section 39

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High Courts15 Feb 1974

Rallis India Limited and Others Vs Assistant Commissioner of Commercial Taxes (Assessments), Bellary and Others

Karnataka High Court · (1974) ILR (Kar) 726 : (1974) 33 STC 484

Central Sales Tax Act, 1956 — Section 14, 15Karnataka Sales Tax Act, 1957 — Section 5, 5 (4)

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High Courts14 Feb 1974

Kirloskar Electric Company Limited Vs Workmen of Kirloskar Electric Company Limited

Karnataka High Court · (1975) 30 FLR 387 : (1974) ILR (Kar) 719 : (1974) 2 KarLJ 30 : (1974) 2 LLJ 537

Industrial Disputes Act, 1947 — Section 10 (1), 12, 33, 33 A

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High Courts12 Feb 1974

B. Sridhara Kakkilaya Vs Commissioner for Transport and Others

Karnataka High Court · AIR 1975 Kar 29 : (1974) ILR (Kar) 598 : (1974) 1 KarLJ 446

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Motor Vehicles Act, 1939 — Section 33 (1) (b)

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High Courts08 Feb 1974

Kale Gowda Vs Akkayyamma and Others

Karnataka High Court · AIR 1975 Kar 107 : (1974) ILR (Kar) 692 : (1974) 2 KarLJ 74

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115, 151, 152

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High Courts08 Feb 1974

A.V. Rajshekarappa Vs Commercial Tax Officer, II Circle, Hubli

Karnataka High Court · (1975) 35 STC 379

Central Sales Tax Act, 1956 — Section 9, 9 (2)Karnataka Sales Tax Act, 1957 — Section 15, 15 (2)

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High Courts01 Feb 1974

K.R. Prasanna Kumar and Others Vs Income Tax Officer, Assessment-4, Circle Bangalore and Another

Karnataka High Court · (1974) ILR (Kar) 581 : (1977) 106 ITR 701 : (1974) 1 KarLJ 341

Income Tax Act, 1961 — Section 156, 159, 159 (1), 222 (1)

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High Courts31 Jan 1974

Y.M. Veeranna Vs State of Mysore and Others

Karnataka High Court · AIR 1975 Kar 30 : (1974) ILR (Kar) 839 : (1974) 1 KarLJ 436

Karnataka Cooperative Societies Rules, 1960 — Rule 16 (1) (a)

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High Courts30 Jan 1974

V. Pramila Vs Controller of Estate Duty, Bangalore

Karnataka High Court · (1974) ILR (Kar) 450 : (1975) 99 ITR 221 : (1974) 2 KarLJ 60

Estate Duty Act, 1953 — Section 36 (1), 44, 64 (1), 74 (1)Wealth Tax Act, 1957 — Section 2 (m)

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High Courts29 Jan 1974Partly Allowed

Mohammed Qasim Vs Mohammed Mainuddin and Others

Karnataka High Court · AIR 1974 Kar 113

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High Courts29 Jan 1974

Electro Mechanical Corporation and Canara Chemical Corporation Vs The State of Mysore

Karnataka High Court · (1974) ILR (Kar) 608 : (1974) 1 KarLJ 337 : (1974) 33 STC 551

Mysore Sales Tax Act, 1957 — Section 20, 20 (1), 20 (2) (i), 23 (1)

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High Courts26 Jan 1974Allowed

Rajabibi and Others Vs S. Ameerali and Another

Karnataka High Court · AIR 1974 Kar 115

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High Courts25 Jan 1974

Murphy House Vs Official Receiver and Others

Karnataka High Court · AIR 1975 Kar 93 : (1974) ILR (Kar) 648 : (1974) 2 KarLJ 21

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1Provincial Insolvency Act, 1920 — Section 4, 53, 54

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High Courts25 Jan 1974

D.S. Rekhi and Another Vs Shivarathri Rajendra Swamiji

Karnataka High Court · (1974) ACJ 341 : AIR 1975 Kar 91 : (1974) ILR (Kar) 765 : (1974) 1 KarLJ 432

Motor Vehicles Act, 1939 — Section 110 A, 110 A (1) (a), 110 D

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High Courts25 Jan 1974

Dasappa Vs State of Karnataka

Karnataka High Court · (1975) CriLJ 1613

Criminal Procedure Code, 1973 (CrPC) — Section 109, 112, 113, 117, 118

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High Courts25 Jan 1974

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

Karnataka High Court · (1974) 96 ITR 169

Income Tax Act, 1961 — Section 211, 215, 216, 217, 217 (1)Income Tax Rules, 1962 — Rule 40, 40 (5)

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High Courts25 Jan 1974

B. Narayana Reddy Vs N.R. Vasudeva Bhatta

Karnataka High Court · AIR 1975 Kar 200 : (1974) 2 KarLJ 23

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Rent Control Act, 1961 — Section 21, 31

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High Courts10 Jan 1974

Bafna Textiles Vs Income Tax Officer, Assessment-4, Circle II

Karnataka High Court · (1975) 98 ITR 1 : (1974) 2 KarLJ 112

Income Tax Act, 1961 — Section 132, 132 (1) (c), 132 (5), 142 (1)

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