High Courts03 Jun 1975
The State of Mysore Vs U.M. Gulam and Sons and Others
Karnataka High Court · (1975) 2 KarLJ 377 : (1975) 36 STC 254
Karnataka Sales Tax Act, 1957 — Section 21, 23 (1), 5 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1975
115 judgments · page 5 of 6
High Courts03 Jun 1975
Mangalabai and Others Vs Sayyad Fakir and Others
Karnataka High Court · AIR 1976 Kar 136 : (1975) 2 KarLJ 140
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1K, 100
High Courts02 Jun 1975
T. Ramdas M. Pai Vs Commissioner of Income Tax, Karnataka (No. 1)
Karnataka High Court · (1978) 115 ITR 815
Income Tax Act, 1961 — Section 256 (1)
High Courts30 May 1975
Kamaxi Kom Bhikku Shetty Vs Vaman Thippayya Bhattageri
Karnataka High Court · AIR 1976 Kar 3 : (1975) 2 KarLJ 138
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 90
High Courts27 May 1975
Gurappa Veerappa Mensinakai Vs The Additional Commercial Tax Officer, Third Circle, Hubli and Others
Karnataka High Court · (1976) 37 STC 236
Karnataka Sales Tax Act, 1957 — Section 13, 13 (2)
High Courts27 May 1975
Narasimhiah and Others Vs Y.H. Venkataramanappa and Others
Karnataka High Court · AIR 1976 Kar 43 : (1975) 2 KarLJ 446
Civil Procedure Code, 1908 (CPC) — Section 92, 96
High Courts15 Apr 1975
The Secretary, Agricultural Produce Market Committee, Mangalore and Another Vs K. Appayya Shanbhogue and Co. and Others
Karnataka High Court · AIR 1975 Kar 220 : (1975) 2 KarLJ 132
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 5, 6 (2), 6 (2) (a), 6 (2) (b)Madras Commercial Crops Markets Act, 1933 — Section 154
High Courts14 Apr 1975Allowed
Sanjeevaiah Vs Regional Transport Officer
Karnataka High Court · (1985) ILR (Kar) 4088
Karnataka Motor Vehicles Rules, 1965 — Rule 216, 231Motor Vehicles Act, 1939 — Section 29, 32, 70 (2) (b)
High Courts08 Apr 1975
N.M. Anniah and Co. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1975) 101 ITR 348
Income Tax Act, 1961 — Section 256 (1), 30, 31, 40 (b), 40 A
High Courts04 Apr 1975
Amarappa Arli Vs Commercial Tax Officer, Gangavathi and Others
Karnataka High Court · (1976) 37 STC 177
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13 (2A)
High Courts27 Mar 1975
Azra Abdulla Vs Silton Hotel, Bangalore
Karnataka High Court · AIR 1975 Kar 225 : (1975) 2 KarLJ 316
Evidence Act, 1872 — Section 58Karnataka Rent Control Act, 1961 — Section 18, 21 (1) (h)
High Courts25 Mar 1975
A.D. Chaudhary Vs Mysore Paper Mills Ltd.
Karnataka High Court · (1976) 46 CompCas 639 : (1976) ILR (Kar) 505
Companies Act, 1956 — Section 169, 169 (6), 186
High Courts21 Mar 1975
Official Liquidator, High Court of Karnataka Vs B. Lakshmikutty
Karnataka High Court · (1976) 46 CompCas 548
Companies Act, 1956 — Section 446 (2), 528, 529, 529 (1) (c)Provincial Insolvency Act, 1920 — Section 46
High Courts19 Mar 1975
Eagle Star Insurance Co. Ltd. and Another Vs The Gwalior Transport (P.) Ltd. and Another
Karnataka High Court · AIR 1975 Kar 202 : (1975) 2 KarLJ 104
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1 (1), 115
High Courts19 Mar 1975
Suneel Keerthi Vs The Union of India and Others
Karnataka High Court · AIR 1975 Kar 224 : (1975) 2 KarLJ 121
Constitution of India, 1950 — Article 14, 226Contempt of Courts Act, 1971 — Section 14, 15 (1) (b), 19, 19 (1)
High Courts14 Mar 1975
Thalibai F. Jain and Others Vs Income Tax Officer, Assessment-4, Hubli and Another
Karnataka High Court · (1975) 101 ITR 1
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143 (1), 263
High Courts12 Mar 1975
The State of Karnataka Vs Guruva Poojari
Karnataka High Court · (1975) CriLJ 1708
Criminal Procedure Code, 1973 (CrPC) — Section 156, 510Karnataka Excise Act, 1965 — Section 13, 32
High Courts06 Mar 1975
Vijayalakshmi Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1975) 100 ITR 648 : (1976) 1 KarLJ 407
Income Tax Act, 1961 — Section 256 (1), 53, 54
High Courts28 Feb 1975
D.M. Jawarilal and Others Vs Special Land Acquisition Officer, CITB, Bangalore
Karnataka High Court · AIR 1975 Kar 129 : (1975) 1 KarLJ 296
Land Acquisition Act, 1894 — Section 26 (1), 54, 9 (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 19
High Courts21 Feb 1975
Sha Kanji Devji and Others Vs The Additional Commercial Tax Officer, II Circle and Others
Karnataka High Court · (1976) 5 CTR 10 : (1976) 1 KarLJ 56
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 269 (1) (g), 286 (3)Karnataka Sales Tax Act, 1957 — Section 25 A, 5 (4)