High Courts23 Aug 1978
Meghdoot Electrical Corporation Vs Addl. Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 116 ITR 400
Income Tax Act, 1961 — Section 154, 155 (5), 33, 34 (3) (b)
COURT ARCHIVE
Karnataka High Court judgments, 1978
326 judgments · page 4 of 17
High Courts22 Aug 1978
Gangaram and Another Vs Kamalabai and Others
Karnataka High Court · (1979) ACJ 393 : AIR 1979 Kar 106
High Courts21 Aug 1978
Kirloskar Asea Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 118 ITR 703
Income Tax Act, 1961 — Section 256 (1), 80 J, 84Income Tax Rules, 1962 — Rule 19, 19A
High Courts21 Aug 1978
A.V. Venkatakrishnaiah and Another Vs S.A. Sathyakumar
Karnataka High Court · AIR 1978 Kar 220 : (1979) ILR (Kar) 334
Guardian and Wards Act, 1890 — Section 10, 19, 19 (b)Hindu Minority and Guardianship Act, 1956 — Section 13, 17
High Courts18 Aug 1978
A.K. Subbiah and Another Vs The Chairman, Karnataka Legislative Council, Bangalore and Another
Karnataka High Court · AIR 1979 Kar 24
Constitution of India, 1950 — Article 143, 211, 226
High Courts18 Aug 1978
Mohandas Vs Vijaya S. Kaikini and Another
Karnataka High Court · (1979) 1 KarLJ 115
Karnataka Rent Control Act, 1961 — Section 22
High Courts16 Aug 1978
Shivaramaiah A. Vs Chardappa Pai
Karnataka High Court · (1979) 1 KarLJ 112
Karnataka Debt Relief Act, 1976 — Section 7
High Courts11 Aug 1978
Ram Bhadur Thakur and Co. and Another Vs State of Karnataka
Karnataka High Court · AIR 1979 Kar 119 : (1979) ILR (Kar) 394
Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 31States Reorganisation Act, 1956 — Section 119
High Courts10 Aug 1978
Commissioner of Wealth Tax, Karnataka-I Vs M.L. Ramachandra Setty and Sons
Karnataka High Court · (1979) 116 ITR 545
Income Tax Act, 1961 — Section 171, 25 aWealth Tax Act, 1957 — Section 20, 25 (2)
High Courts10 Aug 1978
Addl. Commissioner of Income Tax, Karnataka Vs Ryots Agricultural, Produce Co-operative Marketing Society Ltd.
Karnataka High Court · (1978) 115 ITR 709
Income Tax Act, 1961 — Section 256 (1), 8 (i) (c)
High Courts10 Aug 1978
P.V. Nayak Vs Syndicate Bank and Another
Karnataka High Court · (1979) 49 CompCas 931 : (1979) 2 LLJ 176(1)
Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Constitution of India, 1950 — Article 12, 226Syndicate Bank Officers (Conditions of Service) Rules, 1966 — Rule 36, 5
High Courts09 Aug 1978
Kirloskar Asea Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 117 ITR 717
Income Tax Act, 1961 — Section 256 (1), 32, 33
High Courts09 Aug 1978
Karnataka State Road Transport Corporation, Bangalore Vs Karnataka State Road Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1979 Kar 87
Motor Vehicles Act, 1988 — Section 68 F (2)
High Courts07 Aug 1978
Sidramappa Rachappa Chiniwar and Others Vs Shankaralingappa Veerappa Bilagi and Others
Karnataka High Court · AIR 1979 Kar 89 : (1978) ILR (Kar) 1713 : (1978) 2 KarLJ 429
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58 (4), 115
High Courts07 Aug 1978
Subramanya Sastry B.V. Vs Sr. R.T.O. Mysore and Others
Karnataka High Court · (1983) 2 KarLJ 153
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3(1)
High Courts04 Aug 1978
Kumaraswamy Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 105
Karnataka Co-operative Societies Act, 1959 — Section 29
High Courts03 Aug 1978
International Instruments P. Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1980) 123 ITR 11
Income Tax Act, 1961 — Section 119, 33, 80 J, 84
High Courts03 Aug 1978
Kirloskar Electric Co. Ltd. Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1978) 115 ITR 907
Income Tax Act, 1961 — Section 256 (1), 32, 43 (1)
High Courts03 Aug 1978
International Instruments Private Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1979) 1 TAXMAN 91
High Courts02 Aug 1978
Controller of Estate Duty, Karnataka Vs N. Ramachandra Bhat
Karnataka High Court · (1980) 123 ITR 841
Estate Duty Act, 1953 — Section 33 (1) (n), 39, 7 (1)