COURT ARCHIVE

Karnataka High Court judgments

47,718 judgments · page 2,199 of 2,386

High Courts31 Aug 1979

West End Minerals and Exports (P) Ltd. Vs Hubli Dharwar Municipal Corporation

Karnataka High Court · AIR 1980 Kar 66

Bombay Provincial Municipal Corporation Act, 1949 — Section 147Karnataka Municipal Corporations Act, 1977 — Section 124

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High Courts30 Aug 1979

Shambalingaiah Rachappa Vs Returning Officer for Elections to City Municipal Council, Bijapur and Others

Karnataka High Court · (1980) 1 KarLJ 460

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 10Karnataka Municipalities (Election of Councillars) Rules, 1977 — Rule 4

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High Courts30 Aug 1979

Gurayya Vs State of Karnataka and Others

Karnataka High Court · (1980) 1 KarLJ 135

Karnataka Land Reforms Act, 1961 — Section 48c

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High Courts29 Aug 1979

Sri Vidya Ganapathi Mandali Vs Dy. Commr. of Mysore and Others

Karnataka High Court · (1980) 1 KarLJ 246

Karnataka Police Act, 1963 — Section 31(1)(O)

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High Courts29 Aug 1979

Pushpa Devi Vs State of Karnataka and Another

Karnataka High Court · AIR 1980 Kar 17 : (1979) ILR (Kar) 2486 : (1980) 1 KarLJ 164

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Constitution of India, 1950 — Article 22 (5), 226

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High Courts23 Aug 1979

State Vs Diamond Prabhu

Karnataka High Court · (1980) 1 KarLJ 23

Criminal Procedure Code, 1973 (CrPC) — Section 468(1)Industrial Disputes Act, 1947 — Section 34

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High Courts23 Aug 1979

A.C. Shive Gowda, etc., etc. Vs Coffee Board and Others, etc., etc.

Karnataka High Court · (1980) 1 KarLJ 200 : (1980) 1 LLJ 123

Coffee Act, 1942 — Section 17, 22, 23, 32, 32 (2)Constitution of India, 1950 — Article 12, 226

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High Courts23 Aug 1979

H.M. Duggappa Vs The Deputy Commissioner and District Magistrate and Another

Karnataka High Court · (1980) CriLJ 301

Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Police Act, 1963 — Section 31 (1), 31 (6)

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High Courts22 Aug 1979

Amir Bee Vs The Sub-Divisional Magistrate, Sakaleshpur and Others

Karnataka High Court · AIR 1980 Kar 154

Karnataka Debt Relief Act, 1976 — Section 4, 4 (e), 4 (f)Transfer of Property Act, 1882 — Section 58 (c)

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High Courts22 Aug 1979

Sree Siddeshwara Rice Mill Vs The Commercial Tax Officer (Intelligence), Davangere

Karnataka High Court · (1979) 44 STC 410

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

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High Courts22 Aug 1979

Siddeswara Rice Mill Vs C.T.O. (Int), Davangere

Karnataka High Court · (1980) 1 KarLJ 288

Karnataka Sales Tax Act, 1957 — Section 28(3)

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High Courts22 Aug 1979

Bhagirathi Bai and Shantha Bai Vs Commissioner of Agricultural Income Tax, Karnataka

Karnataka High Court · (1979) 120 ITR 843 : (1980) 1 KarLJ 290

Mysore Agricultural Income Tax Act, 1957 — Section 19 (3), 35

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High Courts21 Aug 1979

Chouthmal Jainarayan and Co. Vs Agrl Produce Market Committee, Bellary and Another

Karnataka High Court · (1980) 1 KarLJ 133

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65(1)

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High Courts21 Aug 1979

Thammiah B. Vs Election Officer, Banavara and Others

Karnataka High Court · (1980) 1 KarLJ 19

Karnataka General Clauses Act, 1899 — Section 27Karnataka Municipalities (President and Vice-President) Election Rules, 1965 — Rule 3(5)

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High Courts20 Aug 1979

D.P. Sharma Vs Ksta

Karnataka High Court · (1980) 1 KarLJ 128

Motor Vehicles Act, 1939 — Section 47

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High Courts20 Aug 1979

Basappa and Others Vs The Textile Commissioner, Bombay 1 and Others

Karnataka High Court · AIR 1980 Kar 130

Cotton Textiles (Control) Order, 1948 — Section 20Essential Supplies (Temporary Powers) Act, 1946 — Section 3

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High Courts17 Aug 1979

In Re: Electro Carbonium Private Ltd.

Karnataka High Court · (1982) 52 CompCas 234

Companies Act, 1956 — Section 391 (1) (b), 394, 394 (1) (b) (vi)

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High Courts14 Aug 1979

Sumesmal A. Vs Collector of Cen. Excise

Karnataka High Court · (1980) 1 KarLJ 126

Constitution of India, 1950 — Article 226(1)Gold (Control) Act, 1968 — Section 82

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High Courts13 Aug 1979

Gilbert G. Mascarenhas Vs Chief Controlling Revenue Authority

Karnataka High Court · (1980) 1 KarLJ 21

Karnataka Court Fees and Suits Valuation Rules, 1960 — Rule 19Karnataka Stamp Rules, 1958 — Rule 14D(1)

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High Courts13 Aug 1979

Republic Medico Surgical Company Vs Union of India and Another

Karnataka High Court · AIR 1980 Kar 168 : (1979) 2 KarLJ 410

Civil Procedure Code, 1908 (CPC) — Section 20

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