COURT ARCHIVE

Karnataka High Court judgments, 1975

115 judgments · page 4 of 6

High Courts18 Jul 1975

Malayali Saroia Vs State of Karnataka

Karnataka High Court · (1976) CriLJ 1321

Karnataka Excise Act, 1965 — Section 13, 32Mysore (now Karnataka) Excise (Possession, Transport, Import and Export of Intoxicants) Rules, 1967 — Rule 21

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High Courts17 Jul 1975

Jhamatmal Sons Vs Fatima Bi and Another

Karnataka High Court · (1975) 2 KarLJ 264

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50 (2)Karnataka Rent Control Act, 1961 — Section 21, 21 (1) (h), 30

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High Courts16 Jul 1975

Iramma and Others Vs Chandamma and Another

Karnataka High Court · AIR 1976 Kar 62 : (1975) 2 KarLJ 282

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2)

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High Courts14 Jul 1975

Ahmed Khan Vs Mohamad Khasim Sab

Karnataka High Court · AIR 1976 Kar 13 : (1975) 2 KarLJ 241

Karnataka Rent Control Act, 1961 — Section 21, 7 (3), 8

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High Courts11 Jul 1975

The State of Karnataka Vs M. Shivappa

Karnataka High Court · AIR 1976 Kar 235 : (1976) ILR (Kar) 621 : (1976) 1 KarLJ 241

Karnataka Cinemas (Regulation) Act, 1964 — Section 5 (1)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 27, 27 (1) (i) (iv)

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High Courts11 Jul 1975

Arjandas Jhamatmal Sadarangani Vs Fatima Bi and Others

Karnataka High Court · AIR 1976 Kar 64 : (1975) 2 KarLJ 253

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10General Clauses Act, 1897 — Section 13, 3 (42)

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High Courts10 Jul 1975

V.A. Nadkarni and Another Vs The State of Karnataka and Another

Karnataka High Court · AIR 1976 Kar 141 : (1975) 2 KarLJ 464

Constitution of India, 1950 — Article 226Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 112 (2), 112 m, 145 (1), 145 (2) (a)

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High Courts10 Jul 1975

Hanumakka Vs Dase Gowda and Others

Karnataka High Court · AIR 1976 Kar 30 : (1975) 2 KarLJ 261

Hindu Succession Act, 1956 — Section 4, 6Mysore Hindu Women Right to Property Act, 1933 — Section 8

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High Courts03 Jul 1975

Second Income Tax Officer, Company Circle, Bangalore and Another Vs Stumpp, Schuele and Somappa Private Ltd. First Income Tax Officer, Company Circle, Bangalore and Another Senapathy Whitely Private Ltd. First Income Tax Officer, Company Circle, Bangalore and Another Vs International Instruments Private Ltd.

Karnataka High Court · (1977) 106 ITR 399

Companies (Profits) Surtax Act, 1964 — Section 16, 16 (1), 8Income Tax Act, 1961 — Section 80 B, 80 I, 80 JIncome Tax Rules, 1962 — Rule 1, 2, 4

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High Courts03 Jul 1975

Dundappa Laxmappa and Another Vs Mallappa Bhimappa Bolanatti

Karnataka High Court · AIR 1976 Kar 39 : (1975) 2 KarLJ 239

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts02 Jul 1975

K. Nanjundappa Vs The State of Karnataka and Another

Karnataka High Court · AIR 1976 Kar 40 : (1975) 2 KarLJ 202

Land Acquisition Act, 1894 — Section 4, 4 (1), 6

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High Courts25 Jun 1975

E. Keshavayya Vs R. Narasima Prabhu and Others

Karnataka High Court · AIR 1976 Kar 41 : (1975) 2 KarLJ 232

Karnataka Rent Control Act, 1961 — Section 50Transfer of Property Act, 1882 — Section 106, 116

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High Courts19 Jun 1975

Shankara Apaya Swami Vs Wealth Tax Officer, Belgaum and Another

Karnataka High Court · (1976) 103 ITR 649

Wealth Tax Act, 1957 — Section 18 (1), 18 (1) (a), 18 (2A)

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High Courts18 Jun 1975

The Additional Special Land Acquisition Officer, Ports, Mangalore Vs K.T. Alva and Others

Karnataka High Court · AIR 1976 Kar 99 : (1976) ILR (Kar) 302 : (1975) 2 KarLJ 484

Land Acquisition Act, 1894 — Section 11, 4 (1)

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High Courts16 Jun 1975

V. Lakshmiah and Others Vs The Sub Inspector of Police and Others

Karnataka High Court · (1976) CriLJ 398

Criminal Procedure Code, 1973 (CrPC) — Section 145 (1), 145 (2), 146

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High Courts13 Jun 1975

Y.R. Raju and Another Vs The Karnataka Revenue Appellate Tribunal and Others

Karnataka High Court · AIR 1976 Kar 10 : (1975) 2 KarLJ 168

Karnataka Motor Vehicles Rules, 1963 — Rule 178, 178 (4) (ii)Motor Vehicles Act, 1939 — Section 61 (2), 64, 64 (1)

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High Courts13 Jun 1975

Indian Telephone Industries and Others Vs Regional Transport Officer, Bangalore and Others

Karnataka High Court · AIR 1975 Kar 211 : (1975) 2 KarLJ 345

Karnataka Motor Vehicles Taxation Act, 1957 — Section 3Motor Vehicles Act, 1939 — Section 2 (25), 2 (3)

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High Courts10 Jun 1975

Eric A. Suares Vs State of Karnataka and Another

Karnataka High Court · AIR 1976 Kar 134 : (1975) 2 KarLJ 155

Constitution of India, 1950 — Article 14, 213Karnataka Rent Control (Amendment) Ordinance, 1975 — Section 7 (ii)

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High Courts09 Jun 1975

J. Nandanlal Javantaraj Vs V. Narayanaswamy

Karnataka High Court · AIR 1975 Kar 237 : (1975) 2 KarLJ 145

Karnataka Rent Control Act, 1961 — Section 21, 3 (d), 50

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High Courts04 Jun 1975

Ramappa Bhimappa Kulgod and Others Vs Union of India and Others

Karnataka High Court · AIR 1975 Kar 215 : (1976) ILR (Kar) 80 : (1975) 2 KarLJ 359

Constitution of India, 1950 — Article 14, 19 (1) (g), 369Essential Commodities Act, 1955 — Section 3, 3 (1)

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