High Courts26 Mar 1980
Sushil Kumar Vs K.S.R.T.C.
Karnataka High Court · (1980) 2 KarLJ 173
Karnataka Motor Vehicles Rules, 1963 — Rule 342(2)Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,191 of 2,386
High Courts26 Mar 1980
The State of Karnataka Vs K. Kumar and Another
Karnataka High Court · (1980) CriLJ 1404 : (1980) ILR (Kar) 752
Criminal Procedure Code, 1973 (CrPC) — Section 109, 111, 112, 113, 116 (3)
High Courts25 Mar 1980
Sarah Urs Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1980) 19 CTR 396 : (1981) 128 ITR 723 : (1981) 6 TAXMAN 57
Income Tax Act, 1961 — Section 187, 187 (1), 67, 67 (1) (a)
High Courts24 Mar 1980
Commissioner of Income Tax, Karnataka-II Vs N.L. Satyanarayan Setty
Karnataka High Court · (1980) 18 CTR 180 : (1981) 129 ITR 226 : (1981) 5 TAXMAN 63
Income Tax Act, 1961 — Section 148, 149, 68
High Courts22 Mar 1980
Commissioner of Income Tax, Karnataka II Vs Mysore Commercial Union Ltd.
Karnataka High Court · (1980) 03 KAR CK 0017
Income Tax Act, 1961 — Section 17 (2), 40 (A) (5)
High Courts21 Mar 1980
Blaze and Central (P.) Ltd Vs Union of India and Others
Karnataka High Court · AIR 1980 Kar 186 : (1980) ILR (Kar) 1084
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 4, 5Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 5
High Courts21 Mar 1980
M.P. Ganeshachar Vs Asst. Commr. and Rent Controller Shimoga and Others
Karnataka High Court · (1980) 2 KarLJ 49
Karnataka Rent Control Act, 1961 — Section 4
High Courts21 Mar 1980
Mahalakshmi Rice Mills Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1980) 19 CTR 177 : (1981) 129 ITR 53 : (1981) 5 TAXMAN 97
Income Tax Act, 1961 — Section 139 (8), 215, 217, 271 (1) (c), 273
High Courts21 Mar 1980
H.L. Siddappa Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1980) 18 CTR 373 : (1980) 126 ITR 641 : (1980) 4 TAXMAN 510
Forest Act, 1963 — Section 84, 85 (2)Income Tax Act, 1961 — Section 10 (3), 102 (2) (c)
High Courts19 Mar 1980
Commissioner of Income Tax, Karnataka-I Vs Kabbur Brothers
Karnataka High Court · (1980) 17 CTR 122 : (1981) 128 ITR 43 : (1980) 4 TAXMAN 160
Income Tax Act, 1961 — Section 263, 41, 41 (1)
High Courts18 Mar 1980
K.M. Puttaswamy Gowda Vs Asst. Commissioner, Hassan, and Another
Karnataka High Court · (1980) 2 KarLJ 108
Karnataka Debt Relief Ordinance, 1979 — Section 13
High Courts17 Mar 1980
Addl. Commissioner of Income Tax, Mysore Vs Bangalore Turf Club Ltd.
Karnataka High Court · (1980) 19 CTR 172 : (1980) 126 ITR 430 : (1981) 5 TAXMAN 60
Income Tax Act, 1961 — Section 33 A, 37 (1), 37 (2A), 80 VV
High Courts14 Mar 1980
Vasantrao Govinda Vs Karnataka Appellate Tribunal and Others
Karnataka High Court · (1980) 2 KarLJ 106
Karnataka Co-operative Societies Act, 1959 — Section 69
High Courts13 Mar 1980
Addl. Commissioner of Income Tax, Karnataka Vs Nippon Electronics (India) (P.) Ltd.
Karnataka High Court · (1982) 134 ITR 457
High Courts12 Mar 1980
Papegowda Vs Land Tribunal Pandavapura and Others
Karnataka High Court · (1980) 2 KarLJ 162
Karnataka Land Reforms Act, 1961 — Section 48aKarnataka Land Revenue Act, 1964 — Section 133
High Courts12 Mar 1980
Chandramohan Rao D.R. Vs Stat and Others
Karnataka High Court · (1981) 1 KarLJ 35
Karnataka Motor Vehicles Rules, 1963 — Rule 178(1)
High Courts12 Mar 1980
M.M. Belgaumkar Vs The Commissioner of Commercial Taxes in Mysore, Bangalore and Another
Karnataka High Court · (1981) 48 STC 557
Karnataka Sales Tax Rules, 1957 — Rule 10, 25B, 25B (3)
High Courts11 Mar 1980
A. Jalajakshi D. Alwa Vs Meenaxi Naik and Another
Karnataka High Court · (1980) 2 KarLJ 60
Karnataka Land Reforms Act, 1961 — Section 2a (11)
High Courts10 Mar 1980
V.T. Rajakumar and Another Vs The State Transport Appellate Tribunal, Bangalore and Another
Karnataka High Court · AIR 1980 Kar 184 : (1981) ILR (Kar) 546 : (1980) 1 KarLJ 404
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Rules, 1963 — Rule 134, 134 (4)Motor Vehicles Act, 1939 — Section 59 (1), 61
High Courts09 Mar 1980
Addl. Commissioner of Income Tax, Karnataka Vs Karnataka State Warehousing Corporation
Karnataka High Court · (1980) 19 CTR 169 : (1980) 125 ITR 136 : (1981) 5 TAXMAN 54
Income Tax Act, 1961 — Section 10 (29), 36 (1) (iv), 37 (1)Warehousing Corporations Act, 1962 — Section 24, 39