Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11, 41, 41 (4)Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 17, 45 (2)

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High Courts21 Jun 1978

Basavaraj S. Vs State of Karnataka and Another

Karnataka High Court · (1978) 2 KarLJ 423

Land Acquisition Act, 1894 — Section 10

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High Courts21 Jun 1978

Shampur Lakshmidevamma Vs Controller of Estate Duty, Karnataka

Karnataka High Court · (1979) 116 ITR 526

Estate Duty Act, 1953 — Section 10

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High Courts20 Jun 1978

Ravindra Patali Vs State of Karnataka and Another

Karnataka High Court · (1978) 2 KarLJ 462

Criminal Procedure Code, 1973 (CrPC) — Section 457Karnataka Forest Act, 1963 — Section 62(3)

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High Courts20 Jun 1978

Kusumabai Vs Special Land Acquisition Officer and Another

Karnataka High Court · (1979) 1 KarLJ 76

Constitution of India, 1950 — Article 31Karnataka Land Reforms Act, 1961 — Section 67Land Acquisition Act, 1894 — Section 11

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High Courts19 Jun 1978

Fakirappa Yellappa Kali Vs Dy. Commr., Dharwad and Others

Karnataka High Court · (1979) 1 KarLJ 153

Constitution of India, 1950 — Article 226(1)(B)

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High Courts19 Jun 1978

H.J. Thirthegowda Vs State of Karnataka and Others

Karnataka High Court · (1979) 1 KarLJ 73

Karnataka Village Panchayat and Local Boards Act, 1959 — Section 11(1)

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High Courts16 Jun 1978

Ramachandra Vs State of Karnataka and Another

Karnataka High Court · (1978) 2 KarLJ 459

Criminal Procedure Code, 1973 (CrPC) — Section 145(1)

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High Courts16 Jun 1978

Jagadeesan Vs The State of Karnataka and Another

Karnataka High Court · (1978) CriLJ 1546

Criminal Procedure Code, 1973 (CrPC) — Section 397 (2), 451, 482Motor Vehicles Act, 1939 — Section 2 (19)

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High Courts15 Jun 1978

M.K. Ibrahim Shariff Vs The Sub-Inspector of Police

Karnataka High Court · (1979) CriLJ 175

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 C

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High Courts13 Jun 1978

Kadappa Appayya Vs Tahsildar, Gokak and Others

Karnataka High Court · (1978) 2 KarLJ 434

Karnataka Land Revenue Act, 1964 — Section 64

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High Courts12 Jun 1978

Karnataka Bank Ltd. Vs Commissioner of Income Tax, Karnataka-I

Karnataka High Court · (1979) ILR (Kar) 170 : (1978) 114 ITR 421

Income Tax Act, 1961 — Section 18, 256 (1), 28

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High Courts12 Jun 1978

Commissioner of Wealth Tax, Mysore Vs K.M. Eapen

Karnataka High Court · (1979) ILR (Kar) 167 : (1978) 114 ITR 415 : (1978) 2 KarLJ 180

Wealth Tax Act, 1957 — Section 4 (1) (a), 5 (1) (iv)

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High Courts09 Jun 1978

Moolannagappa Vs The State of Karnataka and Others

Karnataka High Court · AIR 1979 Kar 15

Constitution of India, 1950 — Article 14, 226Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 15, 15 (1), 15 (2)

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High Courts09 Jun 1978

Sha Vajeshankar Vasudev and Co. Vs The Assistant Commissioner of Commercial of Commercial Taxes (Assessments), Mangalore

Karnataka High Court · (1979) 1 KarLJ 64 : (1978) 42 STC 353

Central Sales Tax Act, 1956 — Section 9Karnataka Sales Tax Act, 1957 — Section 22, 23, 25 A

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High Courts09 Jun 1978

Mahalingeshwara Devaru and Another Vs Seetharama Bhatta and Another

Karnataka High Court · AIR 1978 Kar 213 : (1978) ILR (Kar) 1555 : (1979) 1 KarLJ 9

Civil Procedure Code, 1908 (CPC) — Section 11

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