High Courts01 Aug 1978
Venkatamma (Decd.) (By Legal Heirs) Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1979) 119 ITR 298
Income Tax Act, 1961 — Section 256 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,267 of 2,448
High Courts01 Aug 1978
Umashankar Hall Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 117 ITR 497
Income Tax Act, 1961 — Section 142 (1), 271 (1) (c)
High Courts27 Jul 1978
Gurubasavaiah and Another Vs State of Karnataka
Karnataka High Court · (1979) CriLJ 603
Penal Code, 1860 (IPC) — Section 302, 304, 304 (2)
High Courts27 Jul 1978
T. Satish U. Pai Vs Commissioner of Income Tax
Karnataka High Court · (1979) 1 TAXMAN 123
High Courts25 Jul 1978
State of Karnataka Vs Narayana Iyer
Karnataka High Court · (1979) 1 KarLJ 102
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts24 Jul 1978
The Ballarpur Straw Board Mills Limited (Now known as Ballarpur Industries Limited) Vs State of Karnataka (and Another Case)
Karnataka High Court · (1978) 42 STC 401
Central Sales Tax Act, 1956 — Section 7, 8, 8 (3) (b)
High Courts19 Jul 1978
Commissioner of Income Tax Vs Bangalore Stock Exchange Ltd.
Karnataka High Court · (1978) 115 ITR 493
Income Tax Act, 1961 — Section 11, 2 (15), 256 (1)
High Courts19 Jul 1978
Napoli Restaurant Vs Commissioner of Income Tax
Karnataka High Court · (1979) 1 TAXMAN 130
High Courts18 Jul 1978
Jaya Frame Works Vs The Karnataka Sales Tax Appellate Tribunal and Others
Karnataka High Court · (1982) 50 STC 24
High Courts14 Jul 1978
Shukoor S.A. Vs Regional Transport Officer and Another
Karnataka High Court · (1979) 1 KarLJ 101
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3(1)Motor Vehicles Act, 1988 — Section 38
High Courts13 Jul 1978Allowed
Nippon Electronics (P.) Ltd. Vs Commissioner of Income Tax
Karnataka High Court · (1979) 1 TAXMAN 122
High Courts12 Jul 1978
Commissioner of Income Tax Vs M.N. Lakshmana Shetty and M.N. Eswara Shetty
Karnataka High Court · (1979) 1 TAXMAN 121
High Courts11 Jul 1978
The State of Karnataka Vs Gangiah
Karnataka High Court · (1979) CriLJ 732
Bonded Labour System (Abolition) Ordinance, 1975 — Section 16, 18, 21
High Courts10 Jul 1978
State of Karnataka Vs Lobo Medicals and Another
Karnataka High Court · (1978) CriLJ 1837
Essential Commodities Act, 1955 — Section 3, 3 (2) (c), 7 (1) (a) (ii)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 95
High Courts09 Jul 1978
Commissioner of Income Tax Vs Jagadish Jakati and Co.
Karnataka High Court · (1979) 119 ITR 19
High Courts07 Jul 1978
Joe Pereira and Others Vs Union of India and Others
Karnataka High Court · AIR 1979 Kar 12
Essential Commodities Act, 1955 — Section 3 (1), 3 (2), 3 (3B)
High Courts07 Jul 1978
Adam Khan Vs Edward John Murnal and Another
Karnataka High Court · (1979) 1 KarLJ 143
Karnataka Rent Control Act, 1961 — Section 21(2)
High Courts05 Jul 1978
K. Subba Rao etc. Vs State
Karnataka High Court · (1979) CriLJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 317, 397 (2), 397 (8), 482
High Courts05 Jul 1978
Govinda Shetty Vs Shivarama Shetty and Others
Karnataka High Court · AIR 1979 Kar 110 : (1978) ILR (Kar) 1896 : (1978) 2 KarLJ 439
Karnataka Land Reforms Act, 1961 — Section 132, 48 A, 48 C
High Courts04 Jul 1978
Neelakanthaiah Vs R.M. Desai and Others
Karnataka High Court · (1979) 1 KarLJ 98
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7