COURT ARCHIVE

Karnataka High Court judgments, 1983

325 judgments · page 14 of 17

High Courts30 Mar 1983

M.V. Veerendra Kumar Vs The Assistant Commercial Tax Officer cum Entertainment Tax Officer, Bangalore and Another

Karnataka High Court · AIR 1983 Kar 218

Constitution of India, 1950 — Article 226Karnataka Entertainment Tax Act, 1958 — Section 13

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High Courts30 Mar 1983

Sudarsan Trading Co. Vs B.T.V. Raju and Others

Karnataka High Court · (1983) 2 KarLJ 94

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts29 Mar 1983

Byamavva Vs Venkappa and Another

Karnataka High Court · (1983) 2 KarLJ 387

Contract Act, 1872 — Section 16

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High Courts26 Mar 1983

Commissioner of Income Tax, Karnataka-II Vs Bangalore Turf Club Limited

Karnataka High Court · (1983) 03 KAR CK 0013

Income Tax Act, 1961 — Section 256 (1), 32 (1) (ii)Income Tax Rules, 1962 — Rule 5

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High Courts25 Mar 1983

Venkatagiri Setty T.N. Vs State of Karnataka and Others

Karnataka High Court · (1983) 2 KarLJ 326

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 38

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High Courts25 Mar 1983

Hastimal Kothari Vs Commercial Tax Officer, Intelligence-I, South Zone, Bangalore

Karnataka High Court · (1983) 2 KarLJ 433 : (1984) 55 STC 225

Criminal Procedure Code, 1973 (CrPC) — Section 93Karnataka Sales Tax Act, 1957 — Section 28 (2), 28 (3)

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High Courts24 Mar 1983

State of Karnataka Vs R.S. Naik

Karnataka High Court · (1984) 1 KarLJ 435

Karnataka Civil Services Rules, 1958 — Rule 101

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High Courts24 Mar 1983

Babu Rao and Another Vs State of Karnataka and Others

Karnataka High Court · AIR 1984 Kar 79

Constitution of India, 1950 — Article 12, 226

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High Courts23 Mar 1983

N. Nagamanickam Setty and Another Vs Collector of Central Excise, Bangalore and Others

Karnataka High Court · AIR 1983 Kar 193 : (1986) 23 ELT 75

Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 16 (1), 71 (1), 71 (2), 8 (1)

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High Courts23 Mar 1983

Customs and Central Excise Department Vs Veerabhadreswara Weaving Factory and Others

Karnataka High Court · (1984) 2 ECC 354 : (1983) 14 ELT 1758 : (1983) ILR (Kar) 409 : (1983) 2 KarLJ 29

Central Excise Act, 1944 — Section 9 (i) (a), 9 (i) (b), 9 (i) (bb), 9 (i) (bbb)Criminal Procedure Code, 1973 (CrPC) — Section 103, 165

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High Courts22 Mar 1983

S. Shankarappa Vs Inspecting Asst. Commr. of Income Tax, Acquisition Range, Bangalore and Another

Karnataka High Court · (1984) 145 ITR 414

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269 A (h), 269 D (1)

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High Courts20 Mar 1983

Commissioner of Wealth Tax, Karnataka-I Vs Padmashri Humayan Mirza

Karnataka High Court · (1984) 145 ITR 501

Land Acquisition Act, 1894 — Section 25 (1)Wealth Tax Act, 1957 — Section 2 (m), 27 (1)

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High Courts18 Mar 1983

Shivaram Shetty H. Vs Pharmed P. Ltd. and Another

Karnataka High Court · (1983) 2 KarLJ 230

Industrial Disputes Act, 1947 — Section 2(Rr)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2(D)

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High Courts16 Mar 1983

Janardhana Achary Vs Dy. Commissioner, Chickmagalur and Others

Karnataka High Court · (1983) 2 KarLJ 383

Karnataka Debt Relief Act, 1980 — Section 3

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High Courts15 Mar 1983

Mahabaleswara Bhat and Others Vs Thirumaleswara and Others

Karnataka High Court · (1983) 2 KarLJ 81

Karnataka Land Reforms Act, 1961 — Section 42

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High Courts14 Mar 1983

Subhadrabai Annaji Vs Susheelabai and Others

Karnataka High Court · (1983) 2 KarLJ 377

Specific Relief Act, 1963 — Section 38

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High Courts14 Mar 1983

Krishnamurthy, C.S. Vs State of Karnataka and Others

Karnataka High Court · (1983) 2 KarLJ 151

Karnataka Police Manual — Rule 433(5)Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 8

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High Courts11 Mar 1983

Dasappa Setty, H.K. by Lrs. Vs K.N. Thammanna Gowda and Another

Karnataka High Court · (1983) 2 KarLJ 191

Karnataka Land Revenue Act, 1964 — Section 135Limitation Act, 1963 — Article 113

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High Courts09 Mar 1983

M. Visweswaraiah Vs The State of Karnataka and Others

Karnataka High Court · (1983) ILR (Kar) 707 : (1983) 53 STC 416

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 28 (3), 3 B (3) (a), 31

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High Courts09 Mar 1983

M. Mariappa Vs A.K. Sathyanarayana Setty

Karnataka High Court · AIR 1984 Kar 50

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25Transfer of Property Act, 1882 — Section 53 A

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