High Courts31 Oct 1979
State of Karnataka Vs V.K. Javali
Karnataka High Court · (1980) 2 KarLJ 10
Karnataka Civil Services (Confidential Reports) Rules, 1976 — Rule 8
COURT ARCHIVE
Karnataka High Court judgments, 1979
300 judgments · page 3 of 15
High Courts26 Oct 1979
Varma Industrials Limited Vs The Commercial Tax Officer, Bangalore District, III Circle, Bangalore
Karnataka High Court · (1981) 47 STC 43
Karnataka Sales Tax Act, 1957 — Section 5 (4)
High Courts25 Oct 1979
Arun Kashinath Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 146
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3(2)Karnataka Land Revenue Act, 1964 — Section 30Land Acquisition Act, 1894 — Section 45
High Courts25 Oct 1979
Shantha Devi Vs Wealth Tax Officer, Assessment-7, Circle II, Bangalore and Another
Karnataka High Court · (1980) 14 CTR 208 : (1980) 121 ITR 703
Wealth Tax Act, 1957 — Section 14 (2), 17, 18 (2), 18 (2A)
High Courts25 Oct 1979
Dodballapur Spinning Mills Ltd. Vs Commissioner of Income Tax, Karnataka-2 and Another
Karnataka High Court · (1980) 15 CTR 10 : (1980) 121 ITR 94
Income Tax Act, 1961 — Section 263, 34, 34 (3)
High Courts23 Oct 1979
M.P. Jayaram Vs Assistant Controller of Estate Duty
Karnataka High Court · (1980) 121 ITR 661
Estate Duty Act, 1953 — Section 53, 58, 59, 73 A (b)
High Courts23 Oct 1979
Guddadaarakere Besaya Sahakara Sangh Vs Land Tribunal Shimoga and Others
Karnataka High Court · (1980) 2 KarLJ 69
Karnataka Land Reforms Act, 1961 — Section 45
High Courts17 Oct 1979
Puttamma and Others Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1980) 121 ITR 863 : (1980) 1 KarLJ 293
Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a), 10 (2) (a), 67
High Courts16 Oct 1979
Giri Parasnath Vs Karnataka University and Others
Karnataka High Court · (1980) 1 KarLJ 279
High Courts16 Oct 1979
Kesari A.N. Vs House Rent Controller Bangalore City and Another
Karnataka High Court · (1980) 1 KarLJ 241
Karnataka Rent Control Act, 1961 — Section 10a
High Courts11 Oct 1979
Somashekhar Veerappa B. Murgod Vs The State of Karnataka and Another
Karnataka High Court · AIR 1980 Kar 62
High Courts10 Oct 1979
V.R. Shambulinga and Another Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 394
Constitution of India, 1950 — Article 309
High Courts05 Oct 1979
Abdul Lathif Vs Corporation of the City of Bangalore and Another
Karnataka High Court · (1980) 1 KarLJ 172
Karnataka Municipal Corporation Act, 1976 — Section 443(4)
High Courts04 Oct 1979
Syed Abdul Wahid Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 227
Karnataka Civil Services Rules, 1958 — Rule 8(15)
High Courts04 Oct 1979
Venkatachar Vs Land Tribunal, K.R. Pet and Others
Karnataka High Court · (1980) 1 KarLJ 232
Karnataka Land Reforms Act, 1961 — Section 5
High Courts01 Oct 1979
B. Anjanappa Vs Commissioner of Wealth Tax, Karnataka and Another
Karnataka High Court · (1980) 124 ITR 433
Wealth Tax Act, 1957 — Section 18 (1) (a), 18 (2A)
High Courts18 Sept 1979
M. Nagappa and Others Vs Income Tax Officer, Central Circle I, Bangalore and Others
Karnataka High Court · (1980) 123 ITR 501
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 207, 209, 210, 217
High Courts18 Sept 1979Dismissed
M. Nagappa Vs Income Tax Officer
Karnataka High Court · (1980) 3 TAXMAN 119
High Courts17 Sept 1979
Dattaram N. Anvekar Vs Shankar L. Parulekar
Karnataka High Court · AIR 1981 Kar 103
Karnataka Municipalities Act, 1964 — Section 2 (15), 4 (3)Karnataka Rent Control Act, 1961 — Section 2 (5)
High Courts14 Sept 1979
Muninanjappa Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 191
Land Acquisition Act, 1894 — Section 48(1)