High Courts23 Mar 1962
Kallappa Kadappa Desai Vs Agricultural Income Tax Officer, Belgaum
Karnataka High Court · (1964) 51 ITR 201
Mysore Agricultural Income Tax Act, 1957 — Section 10 (2), 11 (2), 2 (1) (a) (i)
COURT ARCHIVE
Karnataka High Court judgments, 1962
161 judgments · page 7 of 9
High Courts23 Mar 1962
Jivubai Vs Ningappa Adrishappa Yadwad
Karnataka High Court · AIR 1963 Kar 3
Hindu Marriage Act, 1955 — Section 10 (1) (a), 28
High Courts23 Mar 1962
N. Subramanyam Vs M.G. Saraswathi
Karnataka High Court · AIR 1964 Kar 38 : (1963) 1 MLJ 180
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 24
High Courts23 Mar 1962
G. R. Subbiah Gowda and Others Vs Mohamed Alam and Others
Karnataka High Court · AIR 1962 Kar 197
Mysore General Clauses Act, 1899 — Section 10Provincial Insolvency Act, 1920 — Section 13, 9 (1) (c)
High Courts22 Mar 1962
Ekambarappa Vs Additional Income Tax Officer, Bellary
Karnataka High Court · (1963) 49 ITR 692
Income Tax Act, 1922 — Section 35 (5), 66, 66 A
High Courts22 Mar 1962
D.H. Hazareth Vs Gift Tax Officer Nooji Gangamma Vs Gift Tax Officer
Karnataka High Court · AIR 1962 Kar 269 : (1962) 45 ITR 194
Gift Tax Act, 1958 — Section 2 (xii), 2 (xxii)
High Courts22 Mar 1962
D.H. Nazareth Vs The 11 Enacted Gift-tax Officer
Karnataka High Court · AIR 1962 Kar 269 : (1962) 45 ITR 194
Gift Tax Act, 1958 — Section 2 (xii), 2 (xxii)
High Courts19 Mar 1962
Ganapati Ishwarappa Bagewadi Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 850
Income Tax Act, 1922 — Section 28 (1) (c), 66 (2)
High Courts16 Mar 1962
Rachagouda Gurusiddappa Patil Vs Kamabai and Others
Karnataka High Court · AIR 1963 Kar 21
Specific Relief Act, 1963 — Section 42
High Courts16 Mar 1962
Sri Ramakrishna Theatre Vs Chief Revenue Controlling Authority
Karnataka High Court · AIR 1962 Kar 266 : (1962) ILR (Kar) 396
Karnataka Stamp Act, 1957 — Section 54 (1)Stamp Act, 1899 — Section 42, 57, 57 (1)
High Courts14 Mar 1962
Gururajachar Vs State of Mysore
Karnataka High Court · (1963) 2 LLJ 606 : (1963) 1 MysLJ 262
Constitution of India, 1950 — Article 166Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 26, 27
High Courts07 Mar 1962
Chikmallappa Vs Nagaraj and Another
Karnataka High Court · (1963) CriLJ 694
Criminal Procedure Code, 1973 (CrPC) — Section 132, 197, 438
High Courts06 Mar 1962
G.T. Rajamannar Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 51 ITR 339
Income Tax Act, 1922 — Section 10, 22 (1), 3, 40, 41 (1)
High Courts06 Mar 1962
Canara Industrial and Banking Syndicate Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 51 ITR 479
Income Tax Act, 1922 — Section 34, 34 (1), 60 (1), 60 (3), 8
High Courts05 Mar 1962
T.N. Ramachandra Setty Vs B. Venugopal
Karnataka High Court · AIR 1963 Kar 19
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1D
High Courts05 Mar 1962
Karnatak Coffee Company Vs Commercial Tax Officer, Davanagere
Karnataka High Court · (1962) 13 STC 658
Central Sales Tax Act, 1956 — Section 8, 8 (1), 8 (2)
High Courts01 Mar 1962
A.T. Parthasarathiah and Bros. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1963) 48 ITR 830
Income Tax Act, 1922 — Section 2 (1) (b) (i), 4 (3) (viii), 66 (1)
High Courts28 Feb 1962
B.W. Devadas Vs The Selection Committee for Admission of Students to the Karnatak Engineering College and Others
Karnataka High Court · AIR 1964 Kar 6 : (1963) 1 MysLJ 477
Constitution of India, 1950 — Article 12, 13, 14, 22
High Courts28 Feb 1962
N. Subba Rao Vs Third Income Tax Officer, City Circle II, Bangalore
Karnataka High Court · (1963) 48 ITR 808
Income Tax Act, 1922 — Section 23, 3, 46, 46 (2)
High Courts27 Feb 1962
Mysore Standard Bank Ltd. (In Liquidation) Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1962) 46 ITR 278
Income Tax Act, 1922 — Section 10 (2) (x), 10 (2) (xv), 66 (1)Industrial Disputes Act, 1947 — Section 25 F, 25 FF, 25 FFF