COURT ARCHIVE

Karnataka High Court judgments, 1978

326 judgments · page 9 of 17

High Courts04 May 1978

Nateshan Vs The State of Karnataka

Karnataka High Court · (1978) CriLJ 1642

Criminal Procedure Code, 1973 (CrPC) — Section 248 (2)Penal Code, 1860 (IPC) — Section 420, 471Prevention of Corruption Act, 1988 — Section 5 (1) (d), 5 (2)

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High Courts21 Apr 1978Allowed

Hayat Bi and Others Vs Nissar Ahmed and Others

Karnataka High Court · (1979) ACJ 351

Motor Vehicles Act, 1939 — Section 110 D, 95 (1)

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High Courts21 Apr 1978

South Kanara Central Co-operative Wholesale Stores Vs Commissioner of Income Tax, Karnataka-I

Karnataka High Court · (1978) ILR (Kar) 1673 : (1978) 114 ITR 298

Income Tax Act, 1961 — Section 42, 54, 6

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High Courts21 Apr 1978

Manje Gowda M. Vs State of Karnataka and Others

Karnataka High Court · (1978) 2 KarLJ 406

Karnataka Land Revenue Rules, 1966 — Rule 7

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High Courts21 Apr 1978

Ravi Machine Tools (P.) Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1978) ILR (Kar) 1527 : (1978) 114 ITR 459

Income Tax Act, 1961 — Section 37 (1), 80 J

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High Courts21 Apr 1978

Maj. V.M. Krishnan Vs Union of India and Others

Karnataka High Court · (1978) 2 KarLJ 381

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High Courts21 Apr 1978

Commissioner of Wealth Tax, Mysore Vs C.S. Manvi and Others

Karnataka High Court · (1978) 114 ITR 417

Wealth Tax Act, 1957 — Section 139 (3), 14 (1), 14 (2), 27 (1)

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High Courts21 Apr 1978

Chowdappa T. Vs Presiding Officer. Labour Court and Another

Karnataka High Court · (1978) 2 KarLJ 366

Industrial Disputes Act, 1947 — Section 10

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High Courts20 Apr 1978

Commissioner of Income Tax, Karnataka-I, Bangalore Vs Executors of the Estate of Late H.H. Rajkuverba Dowager Maharani Saheb of Gondal Commissioner of Income Tax, Karnataka-I, Bangalore Vs Nanda Theatres, Bangalore and Others

Karnataka High Court · (1979) ILR (Kar) 148 : (1978) 115 ITR 301

Income Tax Act, 1961 — Section 143 (3), 215, 217, 217 (1), 263

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High Courts20 Apr 1978

Ningappa Vs Basreddy and Others

Karnataka High Court · (1978) 2 KarLJ 312

Criminal Procedure Code, 1973 (CrPC) — Section 203B

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High Courts20 Apr 1978

Venkataswamy K.R. Vs State of Karnataka and Others

Karnataka High Court · (1978) 2 KarLJ 441

Electricity Act, 1910 — Section 37

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High Courts20 Apr 1978

Hayath Bi and Others Vs Nissar Ahmed and Others

Karnataka High Court · (1978) 2 KarLJ 332

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High Courts20 Apr 1978

Rajpur Pampapathy and Others Vs The State

Karnataka High Court · (1978) 2 KarLJ 310

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High Courts19 Apr 1978

T. Thippa Reddy and Another Vs Assistant Commissioner, Bangalore and Another

Karnataka High Court · AIR 1979 Kar 129

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 25, 25 (1), 25 (2), 30

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High Courts19 Apr 1978

Regional Director, Employees State Insurance Corporation Vs Fibre Bangalore (P) Ltd.

Karnataka High Court · AIR 1980 Kar 86

Employees State Insurance Act, 1948 — Section 45 A, 45 B, 55 A, 68, 75

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High Courts18 Apr 1978

Indian Telephone Industries Ltd. Vs State of Karnataka and Others

Karnataka High Court · (1978) ILR (Kar) 1282 : (1978) 2 KarLJ 294 : (1978) 1 LLJ 544

Constitution of India, 1950 — Article 141, 226, 324, 329Industrial Disputes Act, 1947 — Section 10, 10 (1), 10 (1) (c)

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High Courts18 Apr 1978

Rudravva and Another Vs State of Karnataka and Others

Karnataka High Court · (1978) 2 KarLJ 290

Karnataka Land Reforms Act, 1961 — Section 48a(1)

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High Courts17 Apr 1978

Basappa Mahadevappa Ganiger Vs Balasaheb Shivarudrappa Kumar Desai and Others

Karnataka High Court · (1978) 2 KarLJ 287

Criminal Procedure Code, 1973 (CrPC) — Section 410

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High Courts17 Apr 1978

Katanur Doddappa Vs State of Karnataka and Another

Karnataka High Court · (1978) 2 KarLJ 284

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts17 Apr 1978

Mysore Kirloskar Ltd. Vs The Commissioner of Income Tax, Bangalore

Karnataka High Court · AIR 1978 Kar 193 : (1978) 114 ITR 443

Income Tax Act, 1922 — Section 10 (1) (xv)Income Tax Act, 1961 — Section 37

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