COURT ARCHIVE

Karnataka High Court judgments, 1964

148 judgments · page 8 of 8

High Courts30 Jan 1964

Poddar Martin Mining and Minerals Ltd. Vs The State of Mysore

Karnataka High Court · AIR 1965 Kar 240 : (1964) ILR (Kar) 468 : (1964) 2 MysLJ 316

Central Sales Tax Act, 1956 — Section 3, 3 (b)Mysore Sales Tax Act, 1957 — Section 23 (1), 5 (3) (b)

High Courts29 Jan 1964

Karnataka High Court · AIR 1966 Kar 330 : (1965) 1 MysLJ 6

Madras Minor Ports Harbour Craft Rules, 1953 — Rule 4Madras Port Trust Act, 1905 — Section 39, 96

High Courts29 Jan 1964

Karnataka High Court · AIR 1964 Kar 288 : (1964) 1 MysLJ 307

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44 (2), 47

High Courts28 Jan 1964

Karnataka High Court · (1964) 54 ITR 267

Central Excise Rules, 1944 — Rule 10Constitution of India, 1950 — Article 226

High Courts21 Jan 1964

Karnataka High Court · (1964) 54 ITR 72

Income Tax Act, 1922 — Section 26 A, 66 (1)

High Courts17 Jan 1964

Karnataka High Court · AIR 1965 Kar 59 : (1964) ILR (Kar) 294 : (1964) 1 MysLJ 325

Limitation Act, 1908 — Section 20

High Courts13 Jan 1964

Karnataka High Court · AIR 1965 Kar 19

Constitution of India, 1950 — Article 16 (1), 311 (2)States Reorganisation Act, 1956 — Section 115 (7)

High Courts10 Jan 1964

Karnataka High Court · (1964) 15 STC 273

Mysore Khadi and Village Industries Rules, 1956 — Rule 25A, 25BMysore Sales Tax Act, 1957 — Section 23 (1)