Central Sales Tax Act, 1956 — Section 15, 15Constitution of India, 1950 — Article 286Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 B (4), 6 A, 6 A (2)

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High Courts04 Jan 1985

Somasundaram P. Ltd. Vs Commissioner of Income Tax

Karnataka High Court · (1985) 47 CTR 252 : (1985) ILR (Kar) 3412 : (1985) 152 ITR 664 : (1985) 22 TAXMAN 353

Income Tax Act, 1961 — Section 104, 104 (1), 256 (2), 271 (4A)

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High Courts04 Jan 1985

Malagarasamma and Another Vs Gurusiddamma and Another

Karnataka High Court · AIR 1985 Kar 207 : (1985) ILR (Kar) 1628 : (1985) 1 KarLJ 206

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 136

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High Courts02 Jan 1985

M/s Kothari and Co. Vs State of Karnataka and Others

Karnataka High Court · (1985) 1 KarLJ 320

Karnataka Forest Act, 1963 — Section 71D

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High Courts01 Jan 1985Dismissed

Government of Karnataka Vs Govinda Setty

Karnataka High Court · (1985) ILR (Kar) 933

Karnataka State Servants (Determination of Age) Act, 1974 — Section 5

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High Courts26 Dec 1984Allowed

Recondo Ltd. Vs Board of Trustees

Karnataka High Court · (1985) ILR (Kar) 3794

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14Constitution of India, 1950 — Article 226, 227

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High Courts21 Dec 1984

Business Forms Ltd. Vs Commissioner of Commercial Taxes, Karnataka, Bangalore

Karnataka High Court · (1985) 5 ECC 118 : (1992) 61 ELT 429 : (1985) 59 STC 87

Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A, 5 (1)

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High Courts21 Dec 1984

Noreen R. Srikantaiah Vs L. Dasarath Ramaiah and Another

Karnataka High Court · (1986) 60 CompCas 341 : (1985) ILR (Kar) 572 : (1985) 1 KarLJ 278

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 14, 39A

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High Courts21 Dec 1984Dismissed

Sundara Bai Ammal Vs Rajagopal

Karnataka High Court · (1985) ILR (Kar) 1706

Easements Act, 1882 — Section 52Evidence Act, 1872 — Section 92

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High Courts21 Dec 1984

Noreen R. Srikantaiah Vs L. Dasarath Ramaiah, Gulbarga and Another

Karnataka High Court · (1985) ACJ 628 : AIR 1985 Kar 208 : (1987) 61 CompCas 435(1)

Civil Procedure Code, 1908 (CPC) — Section 115, 24Motor Vehicles Act, 1939 — Section 110, 110 (1)

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High Courts21 Dec 1984Allowed

Viswanatha Shenoy Vs Smt. Radhabai

Karnataka High Court · (1985) ILR (Kar) 2449

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1), 397, 482

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High Courts20 Dec 1984

Sundara Bai Vs Laxmi Bai and Another

Karnataka High Court · (1985) ILR (Kar) 2591

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 401Penal Code, 1860 (IPC) — Section 120 B, 500

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High Courts20 Dec 1984Allowed

Hanuman Transport Co. (P) Ltd. Vs R.T.A.

Karnataka High Court · (1985) ILR (Kar) 4121

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47 (3), 62, 62 (2)

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