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Karnataka High Court judgments, 1978

326 judgments · page 12 of 17

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High Courts27 Mar 1978Dismissed

Adamkhan Mohamed Vs Ramesh Raya Naik and Others

Karnataka High Court · (1978) ACJ 409

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High Courts27 Mar 1978

Vdo Tachometer Werke, West Germany Vs Commissioner of Income Tax, Kanataka-I Commissioner of Income Tax, Karanataka-I Vs Vdo Tachometer Werke, West Germany Instek A.G. Vs Commissioner of Income Tax, Karnataka-I

Karnataka High Court · (1979) 117 ITR 804

Income Tax Act, 1961 — Section 163, 263, 9
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High Courts27 Mar 1978

T. Satish U. Pai Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1979) 119 ITR 877

Income Tax Act, 1961 — Section 256 (2), 80 J, 80 J (4) (i)
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High Courts25 Mar 1978

Commissioner of Income Tax, Karnataka-II Bangalore Vs Mysore Iron and Steel Ltd.

Karnataka High Court · (1978) 115 ITR 219

Income Tax Act, 1961 — Section 256 (1), 33
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High Courts25 Mar 1978

Commissioner of Income Tax (Central), Madras Vs M. Nagappa

Karnataka High Court · (1978) 114 ITR 707

Income Tax Act, 1961 — Section 256 (1), 271 (1) (c), 275
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High Courts23 Mar 1978

Sha Puckaraj Parasmal and Co. Vs Commercial Tax Officer, (Intelligence) III, South Zone, Bangalore-9

Karnataka High Court · (1980) 45 STC 488

Karnataka Sales Tax Act, 1957 — Section 28 (2), 28 (3)
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High Courts22 Mar 1978

Smt. Zubedabi Vs Abdul Khader

Karnataka High Court · (1978) CriLJ 1555

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127 (3) (b), 482
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High Courts21 Mar 1978

Bellary Sreenivasulu Vs State of Karnataka and Another

Karnataka High Court · (1978) 2 KarLJ 139

Criminal Procedure Code, 1973 (CrPC) — Section 354(4)
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High Courts20 Mar 1978

Basayya Vs Land Tribunal, Hungund and Another

Karnataka High Court · (1978) 2 KarLJ 131

Karnataka Land Reforms Act, 1961 — Section 2 (34)Karnataka Tenants (Temporary Protection From Eviction) Act, 1961 — Section 2(B)
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High Courts20 Mar 1978

Mysore Electrical Industries Ltd Vs Commissioner of Income Tax, Karnataka-I, Bangalore

Karnataka High Court · (1979) ILR (Kar) 180 : (1978) 114 ITR 865

Income Tax Act, 1961 — Section 256 (1), 80 I, 80 J
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High Courts19 Mar 1978

Controller of Estate Duty, Mysore Vs K. Nataraja

Karnataka High Court · (1979) 119 ITR 769

Estate Duty Act, 1953 — Section 33 (1) (n), 34 (1) (c), 39, 64 (1)
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High Courts19 Mar 1978

Nepoli Restaurant Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1979) 117 ITR 828

Income Tax Act, 1961 — Section 139 (1), 142 (1), 256 (1), 271 (2)
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High Courts18 Mar 1978

Commissioner of Wealth Tax, Mysore Vs H.H. Yeshwant Rao Ghorpade

Karnataka High Court · (1978) 115 ITR 232

Wealth Tax Act, 1957 — Section 27 (1), 4 (1) (a) (iii)
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High Courts17 Mar 1978

Malekallaiah and Another Vs Patel Rangegowda

Karnataka High Court · (1978) 2 KarLJ 135

Specific Relief Act, 1963 — Section 38
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High Courts16 Mar 1978

Appa Sab Vs Land Tribunal, Aland and Another

Karnataka High Court · (1978) 2 KarLJ 126

Karnataka Land Reforms Act, 1961 — Section 66
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High Courts16 Mar 1978

Siddaiah and Others Vs Malleshafpa

Karnataka High Court · (1978) 2 KarLJ 127

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Karnataka Land Reforms Act, 1961 — Section 48c
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High Courts16 Mar 1978

Hiranyakeshi Sahakari Sakkare Karkhane Niyamit Vs The State of Karnataka

Karnataka High Court · (1978) 42 STC 184

Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (3) (b)
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High Courts15 Mar 1978

Nanjappa S. Vs State of Karnataka

Karnataka High Court · (1978) 2 KarLJ 97

Karnataka Cinemas (Regulation) Act, 1964 — Section 18Karnataka Cinemas (Regulation) Rules, 1971 — Rule 96(4)
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High Courts14 Mar 1978

Peter Mascarenhas Vs Balakrishna Baba Pai M.

Karnataka High Court · (1978) 2 KarLJ 94

Contract Act, 1872 — Section 74
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High Courts13 Mar 1978

Pemya and Others Vs The State

Karnataka High Court · (1978) 2 KarLJ 87

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