COURT ARCHIVE

Karnataka High Court judgments

47,718 judgments · page 2,174 of 2,386

High Courts13 Feb 1981

Vaikunthrao Rayappa Kamat Vs The Commercial Tax Officer, Sirsi (N.K. District) and Another

Karnataka High Court · (1981) 1 KarLJ 471 : (1981) 48 STC 57

Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 13, 13 (2), 3 A

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High Courts12 Feb 1981

Kundur Rudrappa Vs Dy. Transport Commr. Shimoga and Another

Karnataka High Court · (1981) 1 KarLJ 513

Karnataka Motor Vehicles Taxation on Passengers and Goods Act, 1961 — Section 6

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High Courts11 Feb 1981

Commissioner, Corporation of the City of Bangalore Vs Kapoor Chand Brothers and Others

Karnataka High Court · AIR 1982 Kar 23 : (1981) 1 KarLJ 522

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, 151Karnataka Municipal Corporations Act, 1977 — Section 322 (1), 444 (2), 444 (o)

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High Courts11 Feb 1981

K.S.R.T.C. Vs K.S. T.A.T. and Another

Karnataka High Court · (1981) 1 KarLJ 438

Motor Vehicles Act, 1939 — Section 63(3a)

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High Courts10 Feb 1981

Krishnamurthy, A.P. Vs Southern Rly. Gen. Manager and Another

Karnataka High Court · (1981) 1 KarLJ 514

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 6(Vi)

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High Courts10 Feb 1981

Town Municipal Council Lakshmeswar Vs Siddalingappa

Karnataka High Court · (1981) 1 KarLJ 345

Karnataka Municipalities Act, 1964 — Section 284

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High Courts10 Feb 1981

Jagannath Dattatrreya Shah Vs Collector of Central Excise and Customs, Bangalore and Another

Karnataka High Court · (1989) 20 ECR 257 : (1983) 12 ELT 233 : (1981) ILR (Kar) 896 : (1981) 1 KarLJ 387

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 115 (2), 56

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High Courts10 Feb 1981

Hariharan P.S. Vs Tax Officer and R.T.O. and Another

Karnataka High Court · (1981) 1 KarLJ 510

Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Taxation on Passengers and Goods Act, 1961 — Section 3

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High Courts10 Feb 1981

Nirvanappa N.M. Vs Krat and Others

Karnataka High Court · (1981) 1 KarLJ 477

Karnataka Religious and Charitable Institutions Act, 1927 — Section 17

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High Courts09 Feb 1981

The Gulbarga Central Co-operative Wholesale Stores Ltd. Vs The Chandrakant Dal Mill

Karnataka High Court · AIR 1982 Kar 160 : (1981) 1 KarLJ 335

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Contract Act, 1872 — Section 74

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High Courts09 Feb 1981

Narayana Rao K.D. Vs State of Karnataka and Another

Karnataka High Court · (1981) 2 KarLJ 41

Karnataka Motor Vehicles Rules, 1963 — Rule 4

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High Courts06 Feb 1981

K. Siddalingaiah and Another Vs Income Tax Officer

Karnataka High Court · (1981) 25 CTR 338 : (1981) ILR (Kar) 741

Income Tax Act, 1961 — Section 281

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High Courts06 Feb 1981

Deshanur Oil Mills and Others Vs Commercial Tax Officer, Circle III, Belgaum

Karnataka High Court · (1981) 2 KarLJ 52 : (1982) 49 STC 356

Karnataka Sales Tax Act, 1957 — Section 12 A, 25 a

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High Courts05 Feb 1981

S. Govindaraju Vs Commissioner of Income Tax, Karnataka-I

Karnataka High Court · (1981) 25 CTR 340 : (1982) 138 ITR 495

Income Tax Act, 1961 — Section 139 (8) (a), 217 (1) (a), 273 (c)

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High Courts05 Feb 1981

Dr. C.P. Dayananda Vs Chairman Selection Committee and Another

Karnataka High Court · (1981) 2 KarLJ 119

Constitution of India, 1950 — Article 15Karnataka Medical Colleges Selection for Post Graduate Course Rules, 1980 — Rule 5(I)

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High Courts05 Feb 1981

Muthaya Moily Vs Dakshina Kannada

Karnataka High Court · AIR 1981 Kar 244 : (1981) 1 KarLJ 521

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High Courts04 Feb 1981

Ghaleppa by Lrs and Others Vs Gundeppa by Lrs.

Karnataka High Court · (1981) 1 KarLJ 401

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Feb 1981

Bhoruka Steel Limited, Bangalore Vs State of Karnataka

Karnataka High Court · (2002) 52 KarLJ 156

Central Sales Tax Act, 1956 — Section 3(A)

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High Courts04 Feb 1981

T. Veeranna Vs The Regional Transport Authority

Karnataka High Court · AIR 1981 Kar 148 : (1981) 2 KarLJ 215

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68 C, 68 D (2)

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High Courts04 Feb 1981

Drive in Enterprises Vs Commr. of Comml. Taxes and Another

Karnataka High Court · (1981) 2 KarLJ 361

Constitution of India, 1950 — Article 226Karnataka Entertainments Tax Act, 1958 — Section 6

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