High Courts21 Feb 1975
B.A. Deshpande and Others Vs The Public Prosecutor
Karnataka High Court · (1975) CriLJ 1761
Criminal Procedure Code, 1973 (CrPC) — Section 198 B, 198 B (3) (b), 200Penal Code, 1860 (IPC) — Section 500
COURT ARCHIVE
Karnataka High Court judgments, 1975
115 judgments · page 6 of 6
High Courts18 Feb 1975
Mandgi Brothers Vs The State of Karnataka
Karnataka High Court · (1975) 2 KarLJ 191 : (1975) 35 STC 410
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1)
High Courts11 Feb 1975
A.S. Krishna Setty and Sons Vs Additional Commissioner of Income Tax, Mysore
Karnataka High Court · (1975) ILR (Kar) 956 : (1975) 100 ITR 587
Income Tax Act, 1961 — Section 155 (5), 155 (5) (i), 256 (1), 33
High Courts11 Feb 1975
Additional Commissioner of Income Tax, Bangalore Vs P. Krishna Kamat
Karnataka High Court · (1975) ILR (Kar) 962 : (1975) 99 ITR 74
Income Tax Act, 1961 — Section 10, 10 (10), 15, 17
High Courts07 Feb 1975Dismissed
Krishnarajendra Mills Ltd. Vs Union of India (UOI) and Others
Karnataka High Court · (1989) 20 ECR 216
Central Excise Rules, 1944 — Rule 10Khadi and other Handloom Industries Development (Additional Excise Duty on Cloth) Act, 1953 — Section 5 (2) (3)
High Courts07 Feb 1975
Shrishailappa Vs Commercial Tax Officer, Jamkhandi and Another
Karnataka High Court · (1975) ILR (Kar) 1192 : (1975) 2 KarLJ 190 : (1975) 36 STC 223
Karnataka General Clauses Act, 1899 — Section 24Karnataka Sales Tax Act, 1957 — Section 8 A
High Courts04 Feb 1975
The Special Land Acquisition Officer, Hassan Vs M.S. Mallesha
Karnataka High Court · AIR 1975 Kar 165 : (1975) ILR (Kar) 1008 : (1975) 2 KarLJ 74
Land Acquisition Act, 1894 — Section 11, 18
High Courts31 Jan 1975
P. Vittal Pai and Others Vs Agricultural Income Tax Officer, Puttur
Karnataka High Court · (1975) ILR (Kar) 1175 : (1976) 104 ITR 794 : (1975) 1 KarLJ 492
Mysore Agricultural Income Tax Act, 1957 — Section 19 (3), 3, 36
High Courts31 Jan 1975
K.A Veerichetty and Sons Vs Income Tax Officer (Collection), Circle-1, Saleh and Another
Karnataka High Court · (1976) 102 ITR 225
Income Tax Act, 1961 — Section 222, 223, 226 (3), 235
High Courts27 Jan 1975
The State Vs B. Raghurama Shetty and Others
Karnataka High Court · (1975) 2 KarLJ 185 : (1975) 35 STC 360
Karnataka Sales Tax Act, 1957 — Section 5, 6, 6 (i)
High Courts20 Jan 1975
Tax Recovery Officer, Bangalore Vs P. Balchand
Karnataka High Court · (1980) 121 ITR 871
Income Tax Act, 1961 — Section 156, 220, 222Income Tax Rules, 1962 — Rule 32
High Courts16 Jan 1975
H.N. Vinayaka and Others Vs The Firm of H. Venkatasastry and Sons and Others
Karnataka High Court · AIR 1975 Kar 97 : (1975) 2 KarLJ 12
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Karnataka Land Reforms Act, 1961 — Section 80
High Courts09 Jan 1975
V. Ramachandriah Setty and Others Vs V. Kondappa and Another
Karnataka High Court · AIR 1975 Kar 99 : (1975) 2 KarLJ 109
High Courts08 Jan 1975
Shivalingawwa Vs Sanganna and Another
Karnataka High Court · AIR 1975 Kar 100 : (1975) 2 KarLJ 10
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts02 Jan 1975
Additional Commissioner of Income Tax, Mysore Vs M. Ranga Pai and Others
Karnataka High Court · (1975) ILR (Kar) 1207 : (1975) 100 ITR 413
Income Tax Act, 1961 — Section 256 (1), 45, 47, 47 (iii), 52 (2)