Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 5, 6 (2), 6 (2) (a), 6 (2) (b)Madras Commercial Crops Markets Act, 1933 — Section 154

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High Courts14 Apr 1975Allowed

Sanjeevaiah Vs Regional Transport Officer

Karnataka High Court · (1985) ILR (Kar) 4088

Karnataka Motor Vehicles Rules, 1965 — Rule 216, 231Motor Vehicles Act, 1939 — Section 29, 32, 70 (2) (b)

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High Courts08 Apr 1975

N.M. Anniah and Co. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1975) 101 ITR 348

Income Tax Act, 1961 — Section 256 (1), 30, 31, 40 (b), 40 A

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High Courts04 Apr 1975

Amarappa Arli Vs Commercial Tax Officer, Gangavathi and Others

Karnataka High Court · (1976) 37 STC 177

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

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High Courts27 Mar 1975

Azra Abdulla Vs Silton Hotel, Bangalore

Karnataka High Court · AIR 1975 Kar 225 : (1975) 2 KarLJ 316

Evidence Act, 1872 — Section 58Karnataka Rent Control Act, 1961 — Section 18, 21 (1) (h)

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High Courts25 Mar 1975

A.D. Chaudhary Vs Mysore Paper Mills Ltd.

Karnataka High Court · (1976) 46 CompCas 639 : (1976) ILR (Kar) 505

Companies Act, 1956 — Section 169, 169 (6), 186

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High Courts21 Mar 1975

Official Liquidator, High Court of Karnataka Vs B. Lakshmikutty

Karnataka High Court · (1976) 46 CompCas 548

Companies Act, 1956 — Section 446 (2), 528, 529, 529 (1) (c)Provincial Insolvency Act, 1920 — Section 46

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High Courts19 Mar 1975

Eagle Star Insurance Co. Ltd. and Another Vs The Gwalior Transport (P.) Ltd. and Another

Karnataka High Court · AIR 1975 Kar 202 : (1975) 2 KarLJ 104

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 1 (1), 115

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High Courts19 Mar 1975

Suneel Keerthi Vs The Union of India and Others

Karnataka High Court · AIR 1975 Kar 224 : (1975) 2 KarLJ 121

Constitution of India, 1950 — Article 14, 226Contempt of Courts Act, 1971 — Section 14, 15 (1) (b), 19, 19 (1)

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High Courts14 Mar 1975

Thalibai F. Jain and Others Vs Income Tax Officer, Assessment-4, Hubli and Another

Karnataka High Court · (1975) 101 ITR 1

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143 (1), 263

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High Courts12 Mar 1975

The State of Karnataka Vs Guruva Poojari

Karnataka High Court · (1975) CriLJ 1708

Criminal Procedure Code, 1973 (CrPC) — Section 156, 510Karnataka Excise Act, 1965 — Section 13, 32

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High Courts06 Mar 1975

Vijayalakshmi Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1975) 100 ITR 648 : (1976) 1 KarLJ 407

Income Tax Act, 1961 — Section 256 (1), 53, 54

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High Courts28 Feb 1975

D.M. Jawarilal and Others Vs Special Land Acquisition Officer, CITB, Bangalore

Karnataka High Court · AIR 1975 Kar 129 : (1975) 1 KarLJ 296

Land Acquisition Act, 1894 — Section 26 (1), 54, 9 (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 19

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