Karnataka High Court Judgments 1978

High Courts20 Dec 1978

Bhaskar Touring Talkies, Bangalore and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1979 Kar 178 : (1979) 1 KarLJ 215

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Karnataka Cinemas (Regulation) Rules, 1971 — Rule 107, 107 (1) (a)

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High Courts20 Dec 1978

Suvarnamma Vs B. Mukunda Rao

Karnataka High Court · AIR 1979 Kar 150 : (1979) ILR (Kar) 1344 : (1979) 2 KarLJ 25

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High Courts20 Dec 1978

Muruli Touring Talkies and etc. Vs State of Karnataka and etc.

Karnataka High Court · AIR 1979 Kar 162

Constitution of India, 1950 — Article 14, 19 (1) (g)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 107 (1) (a), 107 (1) (b), 27 (1) (b), 27 (1) (j), 96 (5)

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High Courts19 Dec 1978

H.H. Sri Jaya Chamaraja Wadiyar, Maharaja of Mysore and Others Vs Union of India and Another

Karnataka High Court · (1981) 129 ITR 652

Income Tax Act, 1922 — Section 60 (1), 60 AIncome Tax Act, 1961 — Section 297, 297 (2) (1)

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High Courts19 Dec 1978

Sugunabai and Others Vs Tripuri Sundari Talkies and Others

Karnataka High Court · (1979) 1 KarLJ 404

Karnataka Rent Control Act, 1961 — Section 31

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High Courts19 Dec 1978

Channegowda Vs M.N. Thimmiah and Others

Karnataka High Court · (1979) 1 KarLJ 305

Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Land Reforms Act, 1961 — Section 41

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High Courts13 Dec 1978

S.R. Jadav Desai Vs Wealth Tax Officer (Sixth) and Another

Karnataka High Court · (1980) 121 ITR 531

Wealth Tax Act, 1957 — Section 14 (2), 17, 18 (1) (a), 18 (2A)

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High Courts12 Dec 1978

Maharajakumari Meenakshi Devi Avaru and Others Vs Union of India and Another

Karnataka High Court · (1979) 12 CTR 185 : (1981) 129 ITR 652(1) : (1981) 7 TAXMAN 214

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 297, 297 (2) (1) (L), 297 (2) (L), 60 (1), 60 A

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High Courts05 Dec 1978

Nandinaravanda Medappa Vs Nandinaravanda Ganapathy and Others

Karnataka High Court · (1979) 2 KarLJ 22

Karnataka Land Revenue Act, 1964 — Section 79

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High Courts04 Dec 1978

T.S. Chandrasekariah Vs Karnataka Road Transport Corporation

Karnataka High Court · (1979) 2 LLJ 108

Constitution of India, 1950 — Article 14, 311, 311 (2)Karnataka State Road Transport Corporation Cadre and Recruitment Regulations, 1968 — Regulation 7

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High Courts28 Nov 1978