High Courts03 Jan 1978
Melegowda Vs Gaibu Sab and Another
Karnataka High Court · AIR 1978 Kar 71 : (1978) ILR (Kar) 423 : (1978) 1 KarLJ 155
Karnataka Land Reforms Act, 1961 — Section 133, 26Transfer of Property Act, 1882 — Section 111
COURT ARCHIVE
Karnataka High Court judgments, 1978
326 judgments · page 17 of 17
High Courts03 Jan 1978
O.B. Rathod Vs Commissioner of Commercial Taxes
Karnataka High Court · (1978) 41 STC 198
Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (3) (a), 6, 8 A
High Courts03 Jan 1978
O.B. Rathod Vs Commissioner of Commercial Taxes, Karnataka, Bangalore
Karnataka High Court · (1978) 41 STC 198
Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (3) (a), 6, 8 A
High Courts03 Jan 1978
M. Balaram and Others Vs M.S. Vasanth and Another
Karnataka High Court · AIR 1978 Kar 102 : (1978) ILR (Kar) 415 : (1978) 1 KarLJ 150
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 21 (1) (k)
High Courts03 Jan 1978
Ganga Birappa Vs State of Karnataka and Another
Karnataka High Court · AIR 1978 Kar 206 : (1978) ILR (Kar) 947 : (1978) 1 KarLJ 364
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (3), 3 (4), 4 (5)Karnataka Acquisition of Land for Grant of House sites Rules, 1973 — Rule 6, 8, 9
High Courts02 Jan 1978
E.L.J. Rebello and Others Vs Commissioner of Agricultural Income Tax and Another
Karnataka High Court · (1978) 115 ITR 510 : (1978) 1 KarLJ 168
Mysore Agricultural Income Tax Act, 1957 — Section 35, 35 (1), 55