High Courts20 Sept 1966
Life Insurance Corporation of India Vs B.V.R. Gupta
Karnataka High Court · (1967) 37 CompCas 633 : (1967) 1 MysLJ 563
Civil Procedure Code, 1908 (CPC) — Section 80Insurance Act, 1938 — Section 45
COURT ARCHIVE
Karnataka High Court judgments, 1966
169 judgments · page 4 of 9
High Courts20 Sept 1966
Govindaraj Setty (S.) Vs State of Mysore
Karnataka High Court · (1967) 15 FLR 114 : (1967) 2 LLJ 143
Constitution of India, 1950 — Article 14Mysore Civil Services Regulations — Regulation 56, 57
High Courts19 Sept 1966
Meenakshi Vs Director of Public Instruction and Others
Karnataka High Court · (1967) 2 LLJ 151 : (1966) 2 MysLJ 619
Mysore Village Panchayats and Local Boards Act, 1959 — Section 201 (1) (k), 210, 242 (2) (b)
High Courts16 Sept 1966
Commissioner of Income Tax, Mysore Vs Roopchand Seshmull
Karnataka High Court · (1967) ILR (Kar) 446 : (1968) 69 ITR 868 : (1967) 2 MysLJ 31
Hindu Succession Act, 1956 — Section 14, 14 (1)Income Tax Act, 1922 — Section 66 (1)
High Courts16 Sept 1966
Y.V. Srinivasamurthy Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 64 ITR 292
Income Tax Act, 1922 — Section 10 (2) (vi), 10 (2) (vii), 10 (2) (xv), 66 (1)
High Courts16 Sept 1966
Mizar Krishna Annappa Pai and Co. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1968) 69 ITR 830
Income Tax Act, 1961 — Section 13, 66 (2)
High Courts09 Sept 1966
Commissioner of Income Tax, Mysore Vs Woodlands Co.
Karnataka High Court · (1966) ILR (Kar) 1532 : (1967) 64 ITR 177 : (1967) 1 MysLJ 632
High Courts09 Sept 1966
The Canara Industrial and Banking Syndicate Ltd. Vs V. Ramachandra Ganapathy Prabhu and Another
Karnataka High Court · AIR 1968 Kar 133 : (1967) 1 MysLJ 490
Sale of Goods Act, 1930 — Section 148, 2 (4)
High Courts09 Sept 1966
Commissioner of Gift Tax, Mysore Vs Marutrarao Nayakoji Kadam
Karnataka High Court · (1967) 65 ITR 15 : (1967) 1 MysLJ 290
Gift Tax Act, 1958 — Section 26 (1), 3
High Courts08 Sept 1966
K.T. Appanna Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 64 ITR 310 : (1967) 1 MysLJ 44
High Courts06 Sept 1966
Canara Minerals Private Ltd. Vs The State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 141 : (1969) 1 MysLJ 133
Constitution of India, 1950 — Article 226Mines and Mineral (Development and Regulation) Act, 1957 — Section 10, 11, 5
High Courts06 Sept 1966
D.G. Bhagavan Vs The Regional Transport Officer, Tumkur and Another
Karnataka High Court · AIR 1967 Kar 139 : (1966) 2 MysLJ 649
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3, 3 (1)
High Courts25 Aug 1966
Mysore Sugar Company Employees'' Union Vs Commissioner of Labour (State Conciliation Officer) and Others
Karnataka High Court · (1968) 1 LLJ 491
Industrial Disputes Act, 1947 — Section 12, 12 (3), 18Payment of Wages Act, 1936 — Section 23
High Courts24 Aug 1966
R.R. Kulkarni and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 225
States Reorganisation Act, 1956 — Section 115, 115 (2), 116
High Courts11 Aug 1966
S.C. Magavi, Haveri Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 64 ITR 409
Income Tax Act, 1961 — Section 22 (1), 256 (1), 271, 271 (1) (a), 28
High Courts11 Aug 1966
Commissioner of Income Tax Mysore Vs B. Shamim Shetty Brothers
Karnataka High Court · (1967) 66 ITR 328
Income Tax Act, 1922 — Section 66 (1)
High Courts10 Aug 1966
Gyan Prakash Gupta Vs State of Mysore and Another
Karnataka High Court · AIR 1968 Kar 61 : (1967) ILR (Kar) 64
Constitution of India, 1950 — Article 14, 19 (6)Karnataka Rent Control Act, 1961 — Section 32, 37
High Courts03 Aug 1966
Shivanappa Yalgurdappa Desai Vs Sundarabai and Others
Karnataka High Court · AIR 1967 Kar 255 : (1966) 2 MysLJ 531
Constitution of India, 1950 — Article 226
High Courts28 Jul 1966
Annegowda and Others Vs State of Mysore
Karnataka High Court · (1970) CriLJ 292
Criminal Procedure Code, 1973 (CrPC) — Section 112, 119, 435, 439
High Courts22 Jul 1966
Life Insurance Corporation of India Vs Thilothama
Karnataka High Court · (1967) 37 CompCas 201 : (1966) 2 MysLJ 718
Insurance Act, 1938 — Section 44 (1), 44 (2)