COURT ARCHIVE

Karnataka High Court judgments, 1975

115 judgments · page 2 of 6

High Courts28 Oct 1975

Ganesh Narayana Hegde and Others Vs The Commercial Tax Officer, Sirsi (N.K.) and Others

Karnataka High Court · (1976) ILR (Kar) 580 : (1976) 37 STC 567

Criminal Procedure Code, 1973 (CrPC) — Section 421, 421 (1)Karnataka Sales Tax Act, 1957 — Section 13 (3) (b), 13 (4)

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High Courts28 Oct 1975

The State of Karnataka Vs Sangappa Yamanappa Kattimani and Another

Karnataka High Court · (1976) CriLJ 575

Criminal Procedure Code, 1973 (CrPC) — Section 209, 227Penal Code, 1860 (IPC) — Section 302, 34

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High Courts24 Oct 1975

Swastik Enterprises Vs The District Magistrate and Others

Karnataka High Court · AIR 1976 Kar 129 : (1976) ILR (Kar) 453 : (1976) 1 KarLJ 100

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 117Mysore General Clauses Act, 1899 — Section 6, 6 (c)

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High Courts23 Oct 1975

Channegowda Vs The State of Karnataka

Karnataka High Court · (1976) CriLJ 576

Essential Commodities Act, 1955 — Section 7Karnataka Paddy Procurement (Levy) Order, 1966 — Clauses 3, Clauses 3 (2)

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High Courts08 Oct 1975

H. Annappa Kamath Vs Deputy Commissioner and Another

Karnataka High Court · AIR 1976 Kar 130 : (1976) ILR (Kar) 108 : (1975) 2 KarLJ 399

Constitution of India, 1950 — Article 227Karnataka Municipalities Act, 1964 — Section 306 (1), 41, 41 (1)

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High Courts06 Oct 1975

Neelakantashivacharya Pattadeverguru Virupakshadevaru Muttinakanthi Hiremath Vs Virupakashayya Shankarayya Muthina Kenthi Hiremath and Others

Karnataka High Court · AIR 1976 Kar 103 : (1976) 1 KarLJ 464

Limitation Act, 1908 — Section 120, 144

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High Courts06 Oct 1975

Malakappa and Others Vs Mallappa and Another

Karnataka High Court · AIR 1976 Kar 32 : (1976) 1 KarLJ 108

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High Courts30 Sept 1975

L. Muniswamy and Others Vs State of Karnataka

Karnataka High Court · (1976) CriLJ 763

Criminal Procedure Code, 1898 (CrPC) — Section 193 (1), 207 ACriminal Procedure Code, 1973 (CrPC) — Section 193, 227Penal Code, 1860 (IPC) — Section 1220-B, 324, 326, 34

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High Courts29 Sept 1975

Kumar Naik and Others Vs The State of Karnataka

Karnataka High Court · (1976) CriLJ 925

Criminal Procedure Code, 1898 (CrPC) — Section 280, 289Criminal Procedure Code, 1973 (CrPC) — Section 232

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High Courts24 Sept 1975

H.L. Kumar and Another Vs Jayamma

Karnataka High Court · AIR 1976 Kar 94 : (1976) ILR (Kar) 143 : (1975) 2 KarLJ 441

Succession Act, 1925 — Section 284, 285, 295

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High Courts22 Sept 1975

Kanna Belchada Vs Ramappa Poojary

Karnataka High Court · AIR 1976 Kar 67 : (1976) ILR (Kar) 139 : (1975) 2 KarLJ 462

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Lands Reforms (Second Amendment and Miscellaneous Provisions) Act, 1974 — Section 4

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High Courts19 Sept 1975

K.H. Annegowda and Another Vs State of Karnataka

Karnataka High Court · (1976) CriLJ 809

Criminal Procedure Code, 1973 (CrPC) — Section 284 (2) (a), 300, 321 (a), 494, 494 (a)

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High Courts17 Sept 1975

Additional Commissioner of Income Tax Vs Vijayalakshmi Lorry Service

Karnataka High Court · (1986) 157 ITR 327

Income Tax Act, 1961 — Section 139 (1), 139 (1) (iii), 256 (1), 263

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High Courts15 Sept 1975

B. Padmavathi Rai Vs Parvathiamma

Karnataka High Court · AIR 1976 Kar 97 : (1976) ILR (Kar) 119

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 9 Rule 13

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High Courts11 Sept 1975

J. Jaichand etc. Vs The Town Municipality, Robertson pet, K.G.F. and Others

Karnataka High Court · AIR 1976 Kar 138 : (1976) ILR (Kar) 100 : (1976) 1 KarLJ 30

Karnataka Municipalities (Guidance of Officers, Grant of Copies and Miscellaneous Provisions) Rules, 1966 — Rule 39Karnataka Municipalities Act, 1964 — Section 306

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High Courts10 Sept 1975

State of Karnataka Vs Abdul Rahiman and Others

Karnataka High Court · (1976) CriLJ 928

Criminal Procedure Code, 1973 (CrPC) — Section 209, 228Penal Code, 1860 (IPC) — Section 120 b, 420, 467, 471

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High Courts05 Sept 1975

Koti Srinivasachar Vs The Land Tribunal, Harapanahally Taluka and Another

Karnataka High Court · AIR 1976 Kar 33 : (1976) ILR (Kar) 94 : (1976) 1 KarLJ 13

Contract Act, 1872 — Section 23Karnataka Land Reforms Act, 1961 — Section 48 (8), 48 A (2)Karnataka, Land Reforms Rules, 1961 — Rule 40 (1) (1)

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High Courts04 Sept 1975

The State of Karnataka Vs Mahadevappa Siddaramappa Bokkasad

Karnataka High Court · (1976) CriLJ 808

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 427 (2)Penal Code, 1860 (IPC) — Section 302, 307

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High Courts04 Sept 1975

Addl. Commissioner of Income Tax, Mysore and Another Vs A.L.N. Rao Charitable Trust

Karnataka High Court · (1976) 103 ITR 44 : (1976) 1 KarLJ 455

Income Tax Act, 1961 — Section 11, 11 (1) (a), 11 (2), 263, 60

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High Courts02 Sept 1975

Venkanna Vs Fakirappa and Others

Karnataka High Court · AIR 1976 Kar 131 : (1975) 2 KarLJ 433

Constitution of India, 1950 — Article 136, 226, 227Karnataka Land Reforms Act, 1961 — Section 116 (2), 41, 48 A

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