High Courts24 Apr 1964
Shankar Vittal Motor Co. Ltd. and Another Vs The State of Mysore
Karnataka High Court · (1964) 1 MysLJ 372 : (1964) 15 STC 771
Mysore Sales Tax Act, 1957 — Section 2 (t), 2 (w), 5 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1964
148 judgments · page 6 of 8
High Courts24 Apr 1964
Govindappa Tirkappa Hirakeri Vs Inspector General of Registration and Commissioner of Stamps, Bangalore and Others
Karnataka High Court · AIR 1965 Kar 25 : (1964) 1 MysLJ 478
Constitution of India, 1950 — Article 226, 309States Reorganisation Act, 1956 — Section 115 (7)
High Courts14 Apr 1964
J. Devaiah Vs Nagappa and Others
Karnataka High Court · AIR 1965 Kar 102 : (1964) 1 MysLJ 488
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the Peoples Act, 1951 — Section 116 A, 123 (4), 81
High Courts14 Apr 1964
Lucy Mary Agnes Saladanha Vs The Land Acquisition Officer
Karnataka High Court · AIR 1965 Kar 72 : (1964) 1 MysLJ 542
Land Acquisition Act, 1894 — Section 18, 31 (2), 34
High Courts14 Apr 1964
Mount Corporation and Others Vs Director of Industries and Commerce in Mysore, Bangalore and Others
Karnataka High Court · AIR 1965 Kar 143 : (1964) ILR (Kar) 994 : (1964) 1 MysLJ 513
Constitution of India, 1950 — Article 19, 225, 226
High Courts10 Apr 1964
Adamsab Usmansab Kanakya Vs Gurushinddayya Lingayya and Others
Karnataka High Court · AIR 1967 Kar 147
Contract Act, 1872 — Section 133, 135, 137, 139
High Courts09 Apr 1964
M.L. Narasimhiah Setty Vs Agricultural Income Tax Officer, Chikmagalur
Karnataka High Court · (1964) 53 ITR 757
Mysore Agricultural Income Tax Act, 1957 — Section 2 (a) (2) (ii), 64, 64 (1)
High Courts08 Apr 1964
C.N. Nataraj and Others Vs Vth Income Tax Officer, Bangalore
Karnataka High Court · AIR 1965 Kar 255 : (1964) 1 MysLJ 503
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9 (1)Income Tax Act, 1961 — Section 147, 148
High Courts08 Apr 1964
C.N. Nataraj Vs Fifth Income Tax Officer, City Circle II, Bangalore
Karnataka High Court · (1965) 56 ITR 250
Income Tax Act, 1961 — Section 147, 148, 282 (2) (a)
High Courts31 Mar 1964
Coffee Board, Bangalore Vs Janab Dada Haji Ibrahim Halari
Karnataka High Court · AIR 1966 Kar 118 : (1965) 1 MysLJ 546
High Courts26 Mar 1964
The State of Mysore Vs Laxman Sharanappa Shraguppi and Another
Karnataka High Court · AIR 1965 Kar 31 : (1964) 1 MysLJ 302
Limitation Act, 1908 — Article 157, 5Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Mar 1964
Mysore Silk Waste Merchants and Reelers Association Vs Official Liquidator and Another
Karnataka High Court · (1965) 35 CompCas 107 : (1965) 1 MysLJ 710
Companies Act, 1956 — Section 483, 530, 530 (2) (9b), 530 (4)
High Courts26 Mar 1964
The State of Mysore Vs M.N.V. Rao
Karnataka High Court · (1964) 2 MysLJ 338 : (1964) 15 STC 540
Income Tax Act, 1922 — Section 10 (2)Mysore Sales Tax Act, 1957 — Section 23 (1), 8
High Courts24 Mar 1964
V.R. Kelkar Vs The State of Mysore
Karnataka High Court · AIR 1966 Kar 218
Constitution of India, 1950 — Article 22, 22 (1), 226, 311 (2)
High Courts24 Mar 1964
Sangappa Basappa Upnal Vs State of Mysore (by Chief Secretary) and Others
Karnataka High Court · (1966) 1 LLJ 265
Constitution of India, 1950 — Article 311 (2)States Reorganisation Act, 1956 — Section 115 (7)
High Courts24 Mar 1964
Javali (V.K.) Vs State of Mysore and Others
Karnataka High Court · (1964) ILR (Kar) 673 : (1966) 2 LLJ 475 : (1965) 2 MysLJ 810
Constitution of India, 1950 — Article 32States Reorganisation Act, 1956 — Section 115 (7)
High Courts24 Mar 1964
Kelkar (V.R.) Vs State of Mysore
Karnataka High Court · (1964) 9 FLR 98 : (1965) 2 LLJ 515 : (1964) 1 MysLJ 335
Central Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (5)Constitution of India, 1950 — Article 22, 22 (1), 226
High Courts23 Mar 1964
Nandappa Paramanna Vs Shidgouda Ningappa and Others
Karnataka High Court · AIR 1964 Kar 217 : (1964) ILR (Kar) 792
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts13 Mar 1964
Ramacharya Narayana Charya Burli and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 1 : (1964) ILR (Kar) 643 : (1964) 1 MLJ 261
Land Acquisition Act, 1894 — Section 11, 18, 23
High Courts13 Mar 1964
S.J. Dharmachand and Another Vs Sha Sakalchand Babulal Jain and Others
Karnataka High Court · AIR 1967 Kar 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, 41