High Courts25 Mar 1978
Commissioner of Income Tax, Karnataka-II Bangalore Vs Mysore Iron and Steel Ltd.
Karnataka High Court · (1978) 115 ITR 219
Income Tax Act, 1961 — Section 256 (1), 33
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,274 of 2,448
High Courts25 Mar 1978
Commissioner of Income Tax (Central), Madras Vs M. Nagappa
Karnataka High Court · (1978) 114 ITR 707
Income Tax Act, 1961 — Section 256 (1), 271 (1) (c), 275
High Courts23 Mar 1978
Sha Puckaraj Parasmal and Co. Vs Commercial Tax Officer, (Intelligence) III, South Zone, Bangalore-9
Karnataka High Court · (1980) 45 STC 488
Karnataka Sales Tax Act, 1957 — Section 28 (2), 28 (3)
High Courts22 Mar 1978
Smt. Zubedabi Vs Abdul Khader
Karnataka High Court · (1978) CriLJ 1555
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127 (3) (b), 482
High Courts21 Mar 1978
Bellary Sreenivasulu Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 139
Criminal Procedure Code, 1973 (CrPC) — Section 354(4)
High Courts20 Mar 1978
Basayya Vs Land Tribunal, Hungund and Another
Karnataka High Court · (1978) 2 KarLJ 131
Karnataka Land Reforms Act, 1961 — Section 2 (34)Karnataka Tenants (Temporary Protection From Eviction) Act, 1961 — Section 2(B)
High Courts20 Mar 1978
Mysore Electrical Industries Ltd Vs Commissioner of Income Tax, Karnataka-I, Bangalore
Karnataka High Court · (1979) ILR (Kar) 180 : (1978) 114 ITR 865
Income Tax Act, 1961 — Section 256 (1), 80 I, 80 J
High Courts19 Mar 1978
Controller of Estate Duty, Mysore Vs K. Nataraja
Karnataka High Court · (1979) 119 ITR 769
Estate Duty Act, 1953 — Section 33 (1) (n), 34 (1) (c), 39, 64 (1)
High Courts19 Mar 1978
Nepoli Restaurant Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 117 ITR 828
Income Tax Act, 1961 — Section 139 (1), 142 (1), 256 (1), 271 (2)
High Courts18 Mar 1978
Commissioner of Wealth Tax, Mysore Vs H.H. Yeshwant Rao Ghorpade
Karnataka High Court · (1978) 115 ITR 232
Wealth Tax Act, 1957 — Section 27 (1), 4 (1) (a) (iii)
High Courts17 Mar 1978
Malekallaiah and Another Vs Patel Rangegowda
Karnataka High Court · (1978) 2 KarLJ 135
Specific Relief Act, 1963 — Section 38
High Courts16 Mar 1978
Appa Sab Vs Land Tribunal, Aland and Another
Karnataka High Court · (1978) 2 KarLJ 126
Karnataka Land Reforms Act, 1961 — Section 66
High Courts16 Mar 1978
Siddaiah and Others Vs Malleshafpa
Karnataka High Court · (1978) 2 KarLJ 127
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Karnataka Land Reforms Act, 1961 — Section 48c
High Courts16 Mar 1978
Hiranyakeshi Sahakari Sakkare Karkhane Niyamit Vs The State of Karnataka
Karnataka High Court · (1978) 42 STC 184
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (3) (b)
High Courts15 Mar 1978
Nanjappa S. Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 97
Karnataka Cinemas (Regulation) Act, 1964 — Section 18Karnataka Cinemas (Regulation) Rules, 1971 — Rule 96(4)
High Courts14 Mar 1978
Peter Mascarenhas Vs Balakrishna Baba Pai M.
Karnataka High Court · (1978) 2 KarLJ 94
Contract Act, 1872 — Section 74
High Courts13 Mar 1978
Assistant Commercial Tax Officer, Yadgiri Vs Secretary, Narayanpet Handloom Weavers Co-operative Society, Yadgiri and Others
Karnataka High Court · (1979) 44 STC 39
Karnataka Sales Tax Act, 1957 — Section 13 (3) (b)
High Courts13 Mar 1978
Menawwa Vs Chandranappa Sangappa Rolli
Karnataka High Court · AIR 1978 Kar 123 : (1978) 2 KarLJ 84
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts13 Mar 1978
Nippon Electronics (P.) Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 116 ITR 231
Income Tax Act, 1961 — Section 256 (1), 32, 32 (1), 43 (3)