High Courts23 Feb 1962
Shanta Bai Devarao Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1962) 46 ITR 272
Income Tax Act, 1922 — Section 66 (1), 66 (3)Income Tax Rules, 1962 — Rule 7 (2), 8
COURT ARCHIVE
Karnataka High Court judgments, 1962
161 judgments · page 8 of 9
High Courts21 Feb 1962
Commissioner of Commercial Taxes in Mysore, Bangalore Vs Samant Brothers
Karnataka High Court · (1962) 13 STC 485
Bombay Sales Tax Act, 1953 — Section 34 (1)
High Courts16 Feb 1962
Sharnappa (since deceased) by legal representative Chander Kant Vs Pathru Saheb
Karnataka High Court · AIR 1963 Kar 335 : (1963) 1 MysLJ 109
Registration Act, 1908 — Section 58, 59, 60, 61 (1), 87
High Courts15 Feb 1962
Rangappa Pandurang Kamath Vs State of Mysore
Karnataka High Court · (1962) 13 STC 714
Mysore Sales Tax Act, 1957 — Section 12 (3), 26, 57
High Courts14 Feb 1962
B. Satyanarayana Singh Vs The Regional Transport Authority and Another
Karnataka High Court · AIR 1963 Kar 135 : AIR 1962 Kar 135
Motor Vehicles Act, 1939 — Section 46, 57 (3)
High Courts31 Jan 1962
Mallappa Lingappa Jotawar Vs Cholawwa and Another
Karnataka High Court · (1963) CriLJ 693
Hindu Marriage Act, 1955 — Section 10, 13, 4
High Courts31 Jan 1962
Mysore Silk House Vs The State of Mysore
Karnataka High Court · (1962) 13 STC 597
Central Sales Tax Act, 1956 — Section 8 (1), 8 (2)
High Courts30 Jan 1962
Khaitan Minerals Vs Sales Tax Appellate Tribunal for Mysore at Bangalore
Karnataka High Court · AIR 1963 Kar 141 : (1963) ILR (Kar) 183 : (1962) 13 STC 508
Constitution of India, 1950 — Article 286, 286 (1) (a), 286 (2)Mysore Sales Tax Act, 1948 — Section 27
High Courts25 Jan 1962
Thippiah Manjappa Vs Huvinakuli Ramiah and Others
Karnataka High Court · AIR 1963 Kar 210 : (1963) 1 MysLJ 61
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 65, Order 21 Rule 69
High Courts23 Jan 1962
Yadalam Lakshminarasimhiah Setty and Sons Vs State of Mysore
Karnataka High Court · (1962) 13 STC 583
Central Sales Tax Act, 1956 — Section 8 (1), 8 (2), 8 (3)Mysore Sales Tax (Amendment) Act, 1957 — Section 6
High Courts23 Jan 1962
The State of Mysore Vs Santoomal Kishnomal
Karnataka High Court · (1962) 13 STC 313
High Courts23 Jan 1962
V. Vedavyasacharya Vs The State of Mysore
Karnataka High Court · (1962) 13 STC 465
Mysore Sales Tax Act, 1948 — Section 3Mysore Sales Tax Rules, 1948 — Rule 2, 2 (1) (g), 2 (1) (i)
High Courts22 Jan 1962
C.S. Nagaraja Setty and Another Vs Deputy Commissioner of Commercial Taxes, City Division, Bangalore and Another
Karnataka High Court · (1962) 13 STC 578
Central Sales Tax Act, 1956 — Section 6, 8, 8 (2)
High Courts18 Jan 1962
Kapila Textile Mills Ltd. Vs Madhava and Co.
Karnataka High Court · AIR 1963 Kar 39
Arbitration Act, 1940 — Section 15 A, 16 (1) (c), 20, 8
High Courts18 Jan 1962
Income Tax Officer, Bangalore I and Another Vs Mysore Spun Silk Mills Ltd. (In Liquidation)
Karnataka High Court · (1964) 34 CompCas 225
Companies Act, 1956 — Section 528, 530 (1) (a)Income Tax Act, 1922 — Section 46 (5A), 46 (5AA)
High Courts15 Jan 1962
C. Mallarappa and Sons Vs The State of Mysore
Karnataka High Court · (1962) 13 STC 400
Income Tax Act, 1961 — Section 25 (4), 56Mysore Sales Tax Act, 1957 — Section 5 (3) (b), 7
High Courts11 Jan 1962
M.G. Brothers Vs Shah Tolchand Parswachand and Co. and Another
Karnataka High Court · AIR 1963 Kar 147 : AIR 1962 Kar 147
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 8, 136
High Courts05 Jan 1962
B.R. Rangaswamy and Others Vs Upparige Gowda
Karnataka High Court · AIR 1962 Kar 189
Transfer of Property Act, 1882 — Section 52
High Courts03 Jan 1962
Jayaram and Another Vs State of Mysore
Karnataka High Court · AIR 1962 Kar 31 : (1961) ILR (Kar) 349
Motor Vehicles Act, 1988 — Section 2 (16), 42 (1)
High Courts02 Jan 1962
C. Ramanujan Vs State of Mysore
Karnataka High Court · AIR 1962 Kar 196
Army Act, 1950 — Section 125Criminal Procedure Code, 1898 (CrPC) — Section 549