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Karnataka High Court judgments

47,726 judgments · page 2,109 of 2,387

High Courts26 Nov 1984

K.G. Tulasiram by LRs Vs K.G. Venkatesh and Others

Karnataka High Court · (1985) ILR (Kar) 945

Estate Duty Act, 1953 — Section 57 (2), 67Mysore Court-fees and Suits Valuation Act, 1958 — Section 52Probate and Succession Matters (Relating to Subordinate Court) Rules — Rule 12, 5 (a)
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High Courts22 Nov 1984

Sirigeri Thippamma Vs Appellate Controller of Estate Duty and Others S.C. Marulasiddappa Vs Appellate Controller of Estate Duty and Another S.N. Parthasarathy Vs Appellate Controller of Estate Duty and Others B. Venkanna Vs Assistant Controller of Estate Duty and Another Savithribai N. Gowda Vs Assistant Controller of Estate Duty and Others K. Krishnappa Vs Assistant Controller of Estate Duty and Others N. Ramachandra Bhat Vs Assistant Controller of Estate Duty and Another B.S. Venkatram Vs Assistant Controller of Estate Duty and Another H. Fatechand Vs Assistant Controller of Estate Duty and Others B.S. Venkataramaiah Vs Assistant Controller of Estate Duty and Others Rajalakshmiamma Vs Assistant Controller of Estate Duty and Another S.L. Sawkar Vs Assistant Controller of Estate Duty and Another B. Siddaramanna Vs Assistant Controller of Estate Duty and Others C. Krishnamurthy Vs Assistant Controller of Estate Duty and Others

Karnataka High Court · (1985) 48 CTR 31 : (1985) ILR (Kar) 786 : (1986) 158 ITR 548

Constitution of India, 1950 — Article 14, 19 (1) (f), 226Esate Duty Act, 1953 — Section 34, 34 (1) (c)
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High Courts13 Nov 1984Dismissed

Sharanappaswamy Gowda by LRs. Vs State of Karnataka

Karnataka High Court · (1985) ILR (Kar) 627 : (1984) 2 KarLJ 382

Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 — Section 10, 11 (3), 2 (e)Mysore Irrigation (Levy of Water Rates) (Amendment) Rules, 1971 — Rule 3, 4
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