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Karnataka High Court judgments, 1978

326 judgments · page 13 of 17

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High Courts13 Mar 1978

Assistant Commercial Tax Officer, Yadgiri Vs Secretary, Narayanpet Handloom Weavers Co-operative Society, Yadgiri and Others

Karnataka High Court · (1979) 44 STC 39

Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)
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High Courts13 Mar 1978

Menawwa Vs Chandranappa Sangappa Rolli

Karnataka High Court · AIR 1978 Kar 123 : (1978) 2 KarLJ 84

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
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High Courts13 Mar 1978

Nippon Electronics (P.) Ltd. Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1979) 116 ITR 231

Income Tax Act, 1961 — Section 256 (1), 32, 32 (1), 43 (3)
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High Courts12 Mar 1978

Commissioner of Income Tax, Karnataka-II Vs M.N. Lakshmana Shetty and Another

Karnataka High Court · (1979) 117 ITR 847

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High Courts12 Mar 1978

Commissioner of Income Tax, Karnataka-I Vs Mysore Tobacco Co. Ltd.

Karnataka High Court · (1979) 119 ITR 87

Income Tax Act, 1961 — Section 256 (1)
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High Courts11 Mar 1978

Controller of Estate Duty, Karnataka Vs Raghavendra Purnaiya

Karnataka High Court · (1980) 126 ITR 185

Estate Duty Act, 1953 — Section 64 (1), 7 (1)
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High Courts10 Mar 1978

Mukund Dalsukhalal Jani - Petitioner Vs Asst Collector of Central Excise and Another

Karnataka High Court · (1978) 2 KarLJ 71

Customs Act, 1962 — Section 123
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High Courts09 Mar 1978

Vishalakshi N. and Another Vs Spl Deputy Commr, B''lore and Others

Karnataka High Court · (1978) 2 KarLJ 49

Karnataka Rent Control Rules, 1961 — Rule 4(1)(A)(10)
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High Courts09 Mar 1978

Veeranna Shivalingappa and Another Vs Nagawwa and Another

Karnataka High Court · (1978) 2 KarLJ 59

Criminal Procedure Code, 1973 (CrPC) — Section 482
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High Courts09 Mar 1978

Gangavathy N.R. Vs District Magistrate, Dharwar and Others

Karnataka High Court · (1978) 2 KarLJ 19

Karnataka Cinemas (Regulation) Act, 1964 — Section 5
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High Courts09 Mar 1978

Rupchand P. Chauhan Vs Supdt. of Central Excise and Another

Karnataka High Court · (1978) 2 KarLJ 53

Criminal Procedure Code, 1898 (CrPC) — Section 499
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High Courts09 Mar 1978

Mamtaj Begum and Otheres Vs Mohammad Hassan Issoor and Otheres

Karnataka High Court · (1978) 2 KarLJ 64

Easements Act, 1882 — Section 16
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High Courts09 Mar 1978

Usman M.A.M. Vs Divisional Commissioner, Mysore and Others

Karnataka High Court · (1978) 2 KarLJ 22

Karnataka Municipalities Act, 1964 — Section 40
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High Courts09 Mar 1978

Union of India Vs Srinath

Karnataka High Court · (1978) 2 KarLJ 66

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High Courts08 Mar 1978

V. Virupakshappa Vs D. Hanumanthappa and Others

Karnataka High Court · AIR 1978 Kar 131 : (1978) ILR (Kar) 1010 : (1978) 1 KarLJ 464

Karnataka Land Reforms Act, 1961 — Section 45, 48, 48 (6), 48 AKarnataka Land Revenue Act, 1964 — Section 34
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High Courts08 Mar 1978

Purandhar Lagama Ingale and Others Vs Land Tribunal, Raibag and Others

Karnataka High Court · (1978) 2 KarLJ 339

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48a
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High Courts08 Mar 1978

Krishnamurthy C.K. Vs Director General, P and T and Others

Karnataka High Court · (1978) 1 KarLJ 355

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High Courts08 Mar 1978

Govindaswamy R. Vs Pannalal C.S.

Karnataka High Court · (1978) 1 KarLJ 506

Karnataka Rent Control Act, 1961 — Section 21(1)
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High Courts08 Mar 1978

Manappa Manikappa Sheded and Others Vs Bhaskhrappa A. Bhasana and Others

Karnataka High Court · AIR 1978 Kar 113 : (1978) ILR (Kar) 886 : (1978) 2 KarLJ 15

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 9 Rule 8, Order 9 Rule 9, 21
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High Courts08 Mar 1978

Mrs. Swaran Ahuja Vs State of Karnataka

Karnataka High Court · (1978) CriLJ 1229

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (ii)
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