COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,299 of 2,448

High Courts21 Feb 1975

Sha Kanji Devji and Others Vs The Additional Commercial Tax Officer, II Circle and Others

Karnataka High Court · (1976) 5 CTR 10 : (1976) 1 KarLJ 56

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 269 (1) (g), 286 (3)Karnataka Sales Tax Act, 1957 — Section 25 A, 5 (4)

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High Courts21 Feb 1975

B.A. Deshpande and Others Vs The Public Prosecutor

Karnataka High Court · (1975) CriLJ 1761

Criminal Procedure Code, 1973 (CrPC) — Section 198 B, 198 B (3) (b), 200Penal Code, 1860 (IPC) — Section 500

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High Courts18 Feb 1975

Mandgi Brothers Vs The State of Karnataka

Karnataka High Court · (1975) 2 KarLJ 191 : (1975) 35 STC 410

Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1)

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High Courts11 Feb 1975

A.S. Krishna Setty and Sons Vs Additional Commissioner of Income Tax, Mysore

Karnataka High Court · (1975) ILR (Kar) 956 : (1975) 100 ITR 587

Income Tax Act, 1961 — Section 155 (5), 155 (5) (i), 256 (1), 33

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High Courts11 Feb 1975

Additional Commissioner of Income Tax, Bangalore Vs P. Krishna Kamat

Karnataka High Court · (1975) ILR (Kar) 962 : (1975) 99 ITR 74

Income Tax Act, 1961 — Section 10, 10 (10), 15, 17

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High Courts07 Feb 1975Dismissed

Krishnarajendra Mills Ltd. Vs Union of India (UOI) and Others

Karnataka High Court · (1989) 20 ECR 216

Central Excise Rules, 1944 — Rule 10Khadi and other Handloom Industries Development (Additional Excise Duty on Cloth) Act, 1953 — Section 5 (2) (3)

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High Courts07 Feb 1975

Shrishailappa Vs Commercial Tax Officer, Jamkhandi and Another

Karnataka High Court · (1975) ILR (Kar) 1192 : (1975) 2 KarLJ 190 : (1975) 36 STC 223

Karnataka General Clauses Act, 1899 — Section 24Karnataka Sales Tax Act, 1957 — Section 8 A

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High Courts04 Feb 1975

The Special Land Acquisition Officer, Hassan Vs M.S. Mallesha

Karnataka High Court · AIR 1975 Kar 165 : (1975) ILR (Kar) 1008 : (1975) 2 KarLJ 74

Land Acquisition Act, 1894 — Section 11, 18

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High Courts31 Jan 1975

P. Vittal Pai and Others Vs Agricultural Income Tax Officer, Puttur

Karnataka High Court · (1975) ILR (Kar) 1175 : (1976) 104 ITR 794 : (1975) 1 KarLJ 492

Mysore Agricultural Income Tax Act, 1957 — Section 19 (3), 3, 36

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High Courts31 Jan 1975

K.A Veerichetty and Sons Vs Income Tax Officer (Collection), Circle-1, Saleh and Another

Karnataka High Court · (1976) 102 ITR 225

Income Tax Act, 1961 — Section 222, 223, 226 (3), 235

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High Courts27 Jan 1975

The State Vs B. Raghurama Shetty and Others

Karnataka High Court · (1975) 2 KarLJ 185 : (1975) 35 STC 360

Karnataka Sales Tax Act, 1957 — Section 5, 6, 6 (i)

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High Courts20 Jan 1975

Tax Recovery Officer, Bangalore Vs P. Balchand

Karnataka High Court · (1980) 121 ITR 871

Income Tax Act, 1961 — Section 156, 220, 222Income Tax Rules, 1962 — Rule 32

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High Courts16 Jan 1975

H.N. Vinayaka and Others Vs The Firm of H. Venkatasastry and Sons and Others

Karnataka High Court · AIR 1975 Kar 97 : (1975) 2 KarLJ 12

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Karnataka Land Reforms Act, 1961 — Section 80

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High Courts09 Jan 1975

V. Ramachandriah Setty and Others Vs V. Kondappa and Another

Karnataka High Court · AIR 1975 Kar 99 : (1975) 2 KarLJ 109

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High Courts08 Jan 1975

Shivalingawwa Vs Sanganna and Another

Karnataka High Court · AIR 1975 Kar 100 : (1975) 2 KarLJ 10

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

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High Courts02 Jan 1975

Additional Commissioner of Income Tax, Mysore Vs M. Ranga Pai and Others

Karnataka High Court · (1975) ILR (Kar) 1207 : (1975) 100 ITR 413

Income Tax Act, 1961 — Section 256 (1), 45, 47, 47 (iii), 52 (2)

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High Courts16 Dec 1974

Nagawwa Vs Veeranna Shivalingappa Koujalagi and Others

Karnataka High Court · (1975) CriLJ 1367

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 561 A

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High Courts12 Dec 1974

T. Gangadharaswamy Vs Dowlatram Mohandas and Others

Karnataka High Court · AIR 1975 Kar 203 : (1975) 2 KarLJ 35

Mysore Court-fees and Suits Valuation Act, 1958 — Section 40 (a), 42 (a)

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High Courts02 Dec 1974

V. Narayana Bhat Vs E. Subbanna Bhat

Karnataka High Court · AIR 1975 Kar 162 : (1975) ILR (Kar) 1000 : (1975) 1 KarLJ 506

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 182, 211, 392

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High Courts21 Nov 1974

V. Giriappa Setty Vs Muni Boyee

Karnataka High Court · AIR 1975 Kar 205 : (1975) 1 KarLJ 476

Karnataka Agricultural Debtors Relief Act, 1966 — Section 64 (2)Karnataka Agriculturists Relief Act, 1928 — Section 24

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