Karnataka High Court Judgments 1966

High Courts21 Dec 1966

Mysore State Road Transport Corporation and Another Vs Mysore Revenue Appellate Tribunal, Bangalore and Others

Karnataka High Court · AIR 1968 Kar 1 : (1967) ILR (Kar) 563 : (1967) 1 MysLJ 148

Constitution of India, 1950 — Article 14, 19 (1) (g), 32Motor Vehicles Act, 1939 — Section 68 C, 68 D, 68 E

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High Courts15 Dec 1966

In Re: Dattatraya Gangadhar Samant

Karnataka High Court · (1967) CriLJ 1435

Penal Code, 1860 (IPC) — Section 161, 34Prevention of Corruption Act, 1988 — Section 5 (2)

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High Courts15 Dec 1966

City Tobacco Mart Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1967) 64 ITR 478 : (1967) 2 MysLJ 19

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

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High Courts15 Dec 1966

Devchand C. Shah Vs Commissioner of Expenditure Tax, Mysore

Karnataka High Court · (1970) 78 ITR 534

Expenditure Tax Act — Section 25 (1), 4, 4 (i)Hindu Adoption and Maintenance Act, 1956 — Section 20

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High Courts15 Dec 1966

N.C. Iyanna and Others Vs N. Channamma and Others

Karnataka High Court · AIR 1967 Kar 209 : (1967) 2 MysLJ 646

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6

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High Courts15 Dec 1966

C.R. Nagappa Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1966) ILR (Kar) 988 : (1968) 67 ITR 740 : (1967) 2 MysLJ 14

Income Tax Act, 1961 — Section 161, 161 (2), 256 (1), 64 (v)

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High Courts14 Dec 1966

N.S. Sudha Vs Selection Committee for Admission to Medical Colleges, Bangalore and Another

Karnataka High Court · AIR 1967 Kar 221 : (1967) 1 MysLJ 326

Constitution of India, 1950 — Article 226

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High Courts13 Dec 1966

B. Basavannappa Vs The State of Mysore

Karnataka High Court · AIR 1967 Kar 194 : (1968) 2 LLJ 316 : (1967) 1 MysLJ 396

Civil Procedure Code, 1908 (CPC) — Section 80Mysore Service Regulations — Regulation 294

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High Courts09 Dec 1966

Mandya National Paper Mills Ltd. Vs Rai Bahadur Shreeram Durgaprasad Private Ltd.

Karnataka High Court · (1967) 37 CompCas 313 : (1967) 1 MysLJ 80

Companies Act, 1956 — Section 536, 536 (2)

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High Courts09 Dec 1966

Antha Vs Lakshmi and Others

Karnataka High Court · (1969) CriLJ 572

Criminal Procedure Code, 1973 (CrPC) — Section 488, 488 (3)

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High Courts01 Dec 1966

M. Halappa Gowda Vs Kupperamane Manjamma

Karnataka High Court · AIR 1968 Kar 97 : (1968) CriLJ 524

Criminal Procedure Code, 1898 (CrPC) — Section 324, 526Penal Code, 1860 (IPC) — Section 354

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High Courts01 Dec 1966

Maria Soams Vs Commonwealth Hosiery Factory, Balmatta and Others

Karnataka High Court · (1967) 14 FLR 434 : (1968) 2 LLJ 438 : (1967) 1 MysLJ 453

Industrial Disputes Act, 1947 — Section 10 (1) (d), 36

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High Courts30 Nov 1966

Seshadri Setty M.N. Vs State of Mysore

Karnataka High Court · (1967) 2 LLJ 610

Constitution of India, 1950 — Article 311

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High Courts30 Nov 1966

M.N. Seshadri Setty Vs State of Mysore

Karnataka High Court · AIR 1968 Kar 116 : (1967) 1 MysLJ 354

Constitution of India, 1950 — Article 226, 311

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High Courts29 Nov 1966

S. Subba Rao Vs State of Mysore and Another

Karnataka High Court · AIR 1968 Kar 81 : (1967) 1 MysLJ 105

Mysore Civil Services Rules, 1958 — Rule 95, 95 (b)

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High Courts29 Nov 1966

Subba Rao (S.) Vs State of Mysore and Another

Karnataka High Court · (1970) 1 LLJ 308

Mysore Civil Services Rules, 1958 — Rule 95, 95 (b)

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High Courts25 Nov 1966

The State of Mysore Vs The Manager, Brooke Bond India Private Ltd.

Karnataka High Court · AIR 1967 Kar 191 : (1967) CriLJ 1531 : (1968) 2 LLJ 309

Criminal Procedure Code, 1973 (CrPC) — Section 417Mysore Shops and Establishments Act, 1948 — Section 30, 4 (1)

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High Courts21 Nov 1966

Ramasanjeevayya (K.R.) Vs State of Mysore and Another

Karnataka High Court · (1967) 14 FLR 207 : (1969) 2 LLJ 169

Civilians in Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 20 (f)

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High Courts18 Nov 1966

Hyder Khan Vs Safoora Bee

Karnataka High Court · AIR 1968 Kar 98 : (1968) CriLJ 525 : (1967) ILR (Kar) 632

Criminal Procedure Code, 1898 (CrPC) — Section 438, 488, 488 (6)

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High Courts17 Nov 1966

Sundaram Motors Private Limited Vs The State of Mysore

Karnataka High Court · (1967) 19 STC 290

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Karnataka High Court judgments, 1966