COURT ARCHIVE

Karnataka High Court judgments, 1965

132 judgments · page 2 of 7

High Courts01 Oct 1965

S. Kavali and Sons Vs Commercial Tax Officer, I Circle, Hubli and Another

Karnataka High Court · (1965) 2 MysLJ 712 : (1966) 18 STC 94

Central Sales Tax Act, 1956 — Section 8 (2A), 9 (3)Mysore Sales Tax Act, 1957 — Section 13 (3) (b), 20, 32

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High Courts30 Sept 1965

M.N. Ugrappa Vs The Government of Mysore and Others

Karnataka High Court · AIR 1966 Kar 207 : (1966) CriLJ 929 : (1965) 2 MysLJ 584

Criminal Procedure Code, 1898 (CrPC) — Section 79, 80Defence of India Rules, 1962 — Rule 30, 30 (6) (a)

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High Courts30 Sept 1965

Manikant Lakamsey Nagda of Gadag and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1966 Kar 278 : (1966) 1 MysLJ 387

Bombay Land Revenue Rules — Rule 81Constitution of India, 1950 — Article 14, 245, 265Sales Tax Act, 1957 — Section 6 (1)

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High Courts30 Sept 1965

K.S. Adam Vs Director of Public Instruction in Mysore and Others

Karnataka High Court · AIR 1967 Kar 160 : (1966) 1 MysLJ 405

Constitution of India, 1950 — Article 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 119, 127, 128

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High Courts30 Sept 1965

Rajashekar Vs State of Mysore and Others

Karnataka High Court · AIR 1966 Kar 304

Constitution of India, 1950 — Article 14, 265Hyderabad Land Revenue Act, 1317F — Section 172Hyderabad Land Revenue Rules — Rule 71

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High Courts26 Sept 1965

Income Tax Officer, Company Circle, Bangalore Vs Official Liquidator, Mysore High Court and Others

Karnataka High Court · (1967) 63 ITR 810

Companies Act, 1956 — Section 530, 530 (1) (a)Income Tax Act, 1961 — Section 178, 178 (6), 46 (2)

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High Courts21 Sept 1965

N.K. Upadhyaya Vs The State of Mysore and Others

Karnataka High Court · AIR 1966 Kar 202 : (1966) CriLJ 924 : (1965) 2 MysLJ 630

Defence of India Rules, 1962 — Rule 3 (15) (i), 30, 30A (8)

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High Courts17 Sept 1965

M. Pais and Sons and Another Vs The State of Mysore

Karnataka High Court · (1965) 2 MysLJ 620 : (1966) 17 STC 161

Mysore Sales Tax Act, 1948 — Section 10 A, 23

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High Courts16 Sept 1965

Kolagada Chennabasappa Vs State Government of Mysore and Others

Karnataka High Court · AIR 1966 Kar 167

Constitution of India, 1950 — Article 14, 226Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (2), 30

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High Courts15 Sept 1965

Sha Velji Devashi Vs Commercial Tax Officer, Haveri

Karnataka High Court · (1966) 1 MysLJ 141 : (1966) 18 STC 197

Constitution of India, 1950 — Article 226, 245Mysore Sales Tax Act, 1957 — Section 5 (4)

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High Courts14 Sept 1965

In Re: S.V. Rama Rao

Karnataka High Court · AIR 1967 Kar 59 : (1967) CriLJ 559

Criminal Procedure Code, 1973 (CrPC) — Section 342 A, 540Penal Code, 1860 (IPC) — Section 467, 468, 471

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High Courts13 Sept 1965

Commissioner of Income Tax, Mysore Vs B.V. Raman

Karnataka High Court · (1966) 59 ITR 20 : (1966) 1 MysLJ 293

Income Tax Act, 1922 — Section 10 (2) (xv), 66 (1)

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High Courts10 Sept 1965

G.T. Venkataswamy Reddy and Others Vs K.V. Puttanarasimharaju and Others

Karnataka High Court · AIR 1966 Kar 341 : (1965) 2 MysLJ 719

Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 57 (3), 57 (4), 57 (5)

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High Courts09 Sept 1965

C.B. Basappa Vs State of Mysore

Karnataka High Court · (1966) 17 STC 5

Central Sales Tax Act, 1956 — Section 9 (3)Mysore Sales Tax Act, 1948 — Section 23, 6, 8, 8 (1), 8 (2)

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High Courts09 Sept 1965

Canara Workshops Ltd. Vs Union of India

Karnataka High Court · (1966) 36 CompCas 553 : (1965) 2 MysLJ 520

Companies Act, 1956 — Section 198, 309 (4), 310, 637 A

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High Courts08 Sept 1965

Puttananjamma and Another Vs P.M. Channabasavanna and Others

Karnataka High Court · AIR 1967 Kar 41

Mysore Money Lenders Act, 1939 — Section 14Transfer of Property Act, 1882 — Section 83

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High Courts03 Sept 1965

Hind Mercantile Corporation (P.) Ltd. Vs Commissioner of Commercial Taxes

Karnataka High Court · (1965) 2 MysLJ 705 : (1966) 17 STC 175

Constitution of India, 1950 — Article 286 (1) (b)Mysore Sales Tax Act, 1957 — Section 21 (2), 24 (1), 5 (3) (b)

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High Courts01 Sept 1965

Mascarenhas (J.H.) Vs Ubban Estate, Sakleshpur and Another

Karnataka High Court · (1967) 1 LLJ 649

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10 (1), 33 C (2)

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High Courts20 Aug 1965

State of Mysore Vs Sivashankar Murigeppa Mamadapur and Another

Karnataka High Court · AIR 1966 Kar 173 : (1966) CriLJ 779 : (1965) 2 MysLJ 512

Criminal Procedure Code, 1898 (CrPC) — Section 488 (1), 488 (3), 488 (4)

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High Courts20 Aug 1965

Lakshmana Naik Vs Commissioner for Workmen''s Compensation and Another

Karnataka High Court · (1967) 14 FLR 437 : (1967) 2 LLJ 624

Constitution of India, 1950 — Article 227Madras Shops and Commercial Establishments Act, 1947 — Section 41, 41 (1), 41 (2), 42

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