High Courts15 Mar 1963
Hindustan Lever Ltd. Vs Bombay Soda Factory and Others
Karnataka High Court · AIR 1964 Kar 173 : (1964) 1 MysLJ 1
Companies Act, 1956 — Section 3 (iii), 44, 44 (1)Trade Marks Act, 1999 — Section 21, 35
COURT ARCHIVE
Karnataka High Court judgments, 1963
135 judgments · page 6 of 7
High Courts15 Mar 1963
Rajulbandi Venkaiah Ramaiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 824 : (1965) 1 MysLJ 32
Income Tax Act, 1922 — Section 26 A, 66 (2)Income Tax Rules, 1962 — Rule 1, 3, 4
High Courts14 Mar 1963
Dodde Gowda Kapani Vs State of Mysore and Another
Karnataka High Court · AIR 1964 Kar 55 : (1966) 1 MysLJ 260
Land Acquisition Act, 1894 — Section 5 A (2), 6
High Courts14 Mar 1963
Narappa Naidu Vs Venkatamma
Karnataka High Court · AIR 1964 Kar 60 : (1963) 2 LLJ 720 : (1963) 2 MysLJ 91
Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 2 (1) (n), 30
High Courts12 Mar 1963
Commissioner of Income Tax, Mysore Vs Lakshmamma
Karnataka High Court · (1964) 52 ITR 789
Income Tax Act, 1922 — Section 10 (2A), 66 (1)
High Courts12 Mar 1963
Tokyo Shibaura Electric Co. Ltd. (By Agents Radio and Electricals Mfg. Co. Ltd., Mysore) Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 283
Income Tax Act, 1961 — Section 18, 66 (1)
High Courts11 Mar 1963
Esthuri Aswathiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1963) 50 ITR 764
Income Tax Act, 1922 — Section 10 (2) (via), 10 (2) (vii), 34 (3)
High Courts11 Mar 1963
H.K. Dasappa Setty and Others Vs K.N. Tammanna Gowda and Another
Karnataka High Court · AIR 1984 Kar 153
Karnataka Land Revenue Act, 1964 — Section 135Limitation Act, 1963 — Section 113, 120Specific Relief Act, 1877 — Section 42
High Courts10 Mar 1963
S. Natarajan Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 882
Income Tax Act, 1922 — Section 23 (2), 24 (2) (iii), 34, 66 (1)
High Courts07 Mar 1963
K. Vaman Shenoy Vs Collector of South Kanara, Mangalore
Karnataka High Court · AIR 1964 Kar 64 : (1964) CriLJ 418 : (1963) ILR (Kar) 670 : (1963) 2 MysLJ 258
Criminal Procedure Code, 1898 (CrPC) — Section 386, 386 (1) (b), 386 (3)Penal Code, 1860 (IPC) — Section 409, 477 A
High Courts05 Mar 1963
Coffee Board Vs Deputy Commissioner of Agricultural Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 126
Income Tax Act, 1961 — Section 4 (3), 4 (3) (i)Mysore Agricultural Income Tax Act, 1957 — Section 55 (2)
High Courts04 Mar 1963
Shop Siddegowda and Family Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 53 ITR 57
Income Tax Act, 1922 — Section 28 (1), 28 (1) (c), 28 (3), 66 (1)
High Courts03 Mar 1963
Konkalkonda Narasiah Govindappa Yadgiri Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 53 ITR 754(1)
Income Tax Act, 1922 — Section 66 (2)
High Courts02 Mar 1963
Pangal Nayak Bank Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 915
Income Tax Act, 1922 — Section 12, 4 (3) (vii)
High Courts01 Mar 1963
G.M. Mohan Vs Agricultural Income Tax Officer, Coorg and Another
Karnataka High Court · (1964) 52 ITR 478
Mysore Agricultural Income Tax Act, 1957 — Section 33, 5, 63 (2) (c)
High Courts28 Feb 1963
B. Rama Bhatta Vs B. Kodandarama Bhatta and Others
Karnataka High Court · AIR 1963 Kar 332 : (1963) ILR (Kar) 536 : (1963) 2 MysLJ 253
Registration Act, 1908 — Section 17 (1), 17 (2) (vi)
High Courts21 Feb 1963
Vandse Gopalakrishna Shanabhogue Vs Trasi Gavisandraya Laxman, Shanbhogue and Sons
Karnataka High Court · AIR 1964 Kar 34
Civil Procedure Code, 1908 (CPC) — Section 37, 37 (b), 38, 39Madras Civil Courts Act, 1873 — Section 10, 5
High Courts20 Feb 1963
Venugopalaswamy and Co. Vs Deputy Commissioner of Commercial Taxes, City Division, Bangalore and Another
Karnataka High Court · (1963) 14 STC 883
Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 18
High Courts08 Feb 1963
Kapgal Konda Gireanna and Another Vs Kapgal Konda Basappa
Karnataka High Court · AIR 1964 Kar 238 : (1964) 1 MysLJ 131
Arbitration Act, 1940 — Section 17, 17 (2), 32
High Courts07 Feb 1963
Rayappa and Others Vs Shivamma
Karnataka High Court · AIR 1964 Kar 1 : (1964) CriLJ 49 : (1963) ILR (Kar) 490 : (1963) 2 MysLJ 60
Criminal Procedure Code, 1898 (CrPC) — Section 200, 259, 403, 439Penal Code, 1860 (IPC) — Section 107, 406, 494