COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,305 of 2,448

High Courts21 Mar 1974

B. Srinivasa Reddy and Another Vs Khatumbi and Others

Karnataka High Court · (1974) ACJ 426 : AIR 1975 Kar 193 : (1974) ILR (Kar) 994 : (1974) 2 KarLJ 213

Karnataka Motor Vehicles Rules, 1963 — Rule 343, 346, 360Motor Vehicles Act, 1939 — Section 110 A, 110 D, 96 (1), 96 (2)

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High Courts20 Mar 1974

Ramachandra Manjanath Kamath Vs Jagannath Laxman Prabhu and Others

Karnataka High Court · AIR 1974 Kar 156

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High Courts18 Mar 1974

Veerabhadraiah Vs Muddamma

Karnataka High Court · AIR 1975 Kar 160 : (1974) ILR (Kar) 794 : (1974) 2 KarLJ 187

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts17 Mar 1974

Commissioner of Income Tax, Bangalore Vs Sundaram and Others

Karnataka High Court · (1976) 104 ITR 66 : (1974) 2 KarLJ 499

Income Tax Act, 1961 — Section 20 (3), 293Income Tax Rules, 1962 — Rule 9

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High Courts15 Mar 1974

Mahadev Vs Bainabai

Karnataka High Court · AIR 1975 Kar 79 : (1974) ILR (Kar) 787 : (1974) 2 KarLJ 184

Hindu Adoption and Maintenance Act, 1956 — Section 16

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High Courts15 Mar 1974

The State of Mysore Vs Sri Murarao Narasinga Rao and Muthalik Desai and Another

Karnataka High Court · AIR 1974 Kar 147

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High Courts14 Mar 1974

Bhutha Vs Baburao

Karnataka High Court · AIR 1975 Kar 101 : (1974) ILR (Kar) 814 : (1974) 2 KarLJ 164

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (1), Order 23 Rule 1 (2)

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High Courts13 Mar 1974

Albert D''Souza and Others Vs The Divisional Controller and Deputy General Manager, Mysore State Road Transport Corporation, Hassan Division, Hassan

Karnataka High Court · AIR 1975 Kar 82 : (1974) ILR (Kar) 809

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11D, 115, 96Karnataka Civil Courts Act, 1964 — Section 20

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High Courts07 Mar 1974

Nanjamma Vs Chandrappa

Karnataka High Court · AIR 1975 Kar 196 : (1974) ILR (Kar) 782 : (1974) 2 KarLJ 156

Hindu Women Rights to Property Act, 1937 — Section 8 (1), 8 (1) (a), 8 (1) (d)

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High Courts06 Mar 1974

Abdul Ghani Vs State of Karnataka and Another

Karnataka High Court · (1975) CriLJ 475

Criminal Procedure Code, 1973 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 7

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High Courts04 Mar 1974

Commissioner of Income Tax Vs B.C. Srinivasa Setty

Karnataka High Court · (1975) ILR (Kar) 107 : (1974) 96 ITR 667 : (1974) 2 KarLJ 261

Income Tax Act, 1961 — Section 263, 45, 47 (ii)

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High Courts01 Mar 1974

Thimme Gowda Vs State and Another

Karnataka High Court · AIR 1974 Kar 158

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High Courts28 Feb 1974

Gowranna and Another Vs Basavana Gowd

Karnataka High Court · AIR 1975 Kar 84

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 60, 60 (1) (c)Transfer of Property Act, 1882 — Section 60

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High Courts28 Feb 1974

Chandrappa Vs The Divisional Commissioner, Gulbarga Division and Others

Karnataka High Court · AIR 1975 Kar 12 : (1974) ILR (Kar) 946 : (1974) 2 KarLJ 133

Constitution of India, 1950 — Article 226

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High Courts26 Feb 1974

D.B. Navalgundkar and Co. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1975) 98 ITR 675

Income Tax Act, 1961 — Section 139, 271 (1) (a)

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High Courts22 Feb 1974

Sterling Construction and Trading Company Vs Income Tax Officer and Another

Karnataka High Court · (1974) ILR (Kar) 1193 : (1976) 102 ITR 47 : (1974) 2 KarLJ 257

Income Tax Act, 1961 — Section 264, 297 (2) (b)

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High Courts21 Feb 1974

Tukappa Basappa Kuppalur Vs Ramappa Subbappa Kuppalur and Another

Karnataka High Court · AIR 1975 Kar 102 : (1974) 2 KarLJ 92

Bombay Land Revenue Code, 1879 — Section 83Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 27, 40

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High Courts15 Feb 1974

Parasappa Nagappa Walikar Vs Chandrawwa and Others

Karnataka High Court · AIR 1975 Kar 87 : (1974) ILR (Kar) 671 : (1974) 2 KarLJ 82

Hindu Minority and Guardianship Act, 1956 — Section 8 (2), 8 (2) (a), 8 (2) (b)Mysore Land Reforms Act, 1962 — Section 21 (1), 21 (2) (a)

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High Courts15 Feb 1974

Adiveppa Vs Tangewwa and Another

Karnataka High Court · AIR 1975 Kar 198 : (1974) ILR (Kar) 623 : (1974) 2 KarLJ 45

Transfer of Property Act, 1882 — Section 39

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High Courts15 Feb 1974

Rallis India Limited and Others Vs Assistant Commissioner of Commercial Taxes (Assessments), Bellary and Others

Karnataka High Court · (1974) ILR (Kar) 726 : (1974) 33 STC 484

Central Sales Tax Act, 1956 — Section 14, 15Karnataka Sales Tax Act, 1957 — Section 5, 5 (4)

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