High Courts21 Mar 1966
Visalakshi Vs Income Tax Officer, City Circle II, Bangalore and Others
Karnataka High Court · (1968) 67 ITR 150
Income Tax Act, 1961 — Section 12, 13, 4 (10), 4 (3)
COURT ARCHIVE
Karnataka High Court judgments, 1966
169 judgments · page 7 of 9
High Courts21 Mar 1966
Segu Buchiah Setty Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1966) 62 ITR 767
Income Tax Act, 1922 — Section 22 (4), 23 (2), 23 (4)
High Courts17 Mar 1966
R.N. Gumthannavar Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1966) 62 ITR 821 : (1966) 2 MysLJ 270
Income Tax Act, 1922 — Section 2 (6B), 26 A, 66 (1)
High Courts16 Mar 1966
Commissioner of Income Tax, Mysore Vs N.A. Mandagi
Karnataka High Court · (1967) 63 ITR 173 : (1966) 2 MysLJ 156
Income Tax Act, 1922 — Section 12, 24 B, 24 B (2)
High Courts15 Mar 1966
Vijayalakshmi Talkies Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 63 ITR 513 : (1966) 2 MysLJ 726
Income Tax Act, 1922 — Section 26 A, 66 (1)
High Courts15 Mar 1966
Esthuri Aswathiah and Another Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1966) 62 ITR 816 : (1965) 2 MysLJ 401
Income Tax Act, 1922 — Section 25 A, 25 A (1), 66 (1)
High Courts15 Mar 1966
Mohamed Sheriff Vs The Chickmagalur Town Municipal Council and Another
Karnataka High Court · AIR 1967 Kar 125 : (1966) 1 MysLJ 760
Mysore Prevention of Cow Slaughter and Cattle Preservation Act, 1964 — Section 19, 2, 7Mysore Town Municipalities Act, 1933 — Section 87 (i)
High Courts11 Mar 1966
The Southern Railway Co-operative Canteen Ltd. Vs Commercial Tax Officer, II Circle, Mysore City
Karnataka High Court · (1967) 20 STC 97
Mysore Sales Tax Act, 1957 — Section 2 (1) (k), 2 (1) (t), 5
High Courts10 Mar 1966
Mysore Kirloskar Ltd. Vs The State of Mysore and Another
Karnataka High Court · AIR 1967 Kar 100 : (1966) 2 MysLJ 31
Central Provinces and Berar Sales Tax Act, 1947 — Section 11 (2), 11 (3), 11 (4), 11 A
High Courts09 Mar 1966
Maimunnisa Begum Vs Deputy Commissioner, Bangalore and Others
Karnataka High Court · AIR 1967 Kar 107 : (1966) 1 MysLJ 694
Constitution of India, 1950 — Article 19, 19 (1) (f), 226Karnataka Rent Control Act, 1961 — Section 10, 5, 8 (1) (a)
High Courts08 Mar 1966
Meda Ramaiah Setty Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 63 ITR 245 : (1966) 2 MysLJ 253
Income Tax Act, 1961 — Section 66 (2)
High Courts06 Mar 1966
Keshav Laxman Sangoram Vs State of Mysore
Karnataka High Court · (1967) 63 ITR 263 : (1966) 2 MysLJ 280
Mysore Agricultural Income Tax Act, 1957 — Section 11 (2) (a) (iii), 18 (2), 18 (3), 19 (3)
High Courts06 Mar 1966
Commissioner of Income Tax, Mysore Vs Hadige Rangappa Setty
Karnataka High Court · (1967) 63 ITR 429
Income Tax Act, 1961 — Section 66 (1)
High Courts03 Mar 1966
Cement Marketing Co. of India Limited, Bangalore Vs The State of Mysore
Karnataka High Court · (1966) ILR (Kar) 732 : (1966) 2 MysLJ 489 : (1966) 18 STC 273
Mysore Sales Tax Act, 1957 — Section 23 (1)Mysore Sales Tax Rules, 1948 — Rule 6 (5) (f) (ii)
High Courts03 Mar 1966
S.A. Manjunath Annayyappa Vs University of Bangalore and Others
Karnataka High Court · AIR 1967 Kar 119 : (1966) 1 MysLJ 716
Constitution of India, 1950 — Article 226, 311 (2)Evidence Act, 1872 — Section 115
High Courts02 Mar 1966
The State of Mysore Vs Lulli Hanmantha and Others
Karnataka High Court · AIR 1966 Kar 231 : (1966) CriLJ 1024 : (1966) 1 MysLJ 433
Criminal Procedure Code, 1898 (CrPC) — Section 523, 526, 526 (8)Evidence Act, 1872 — Section 165
High Courts02 Mar 1966
Baramappa Balappa Byadarahatti Vs Yamanappa and Others
Karnataka High Court · (1968) CriLJ 264
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203Penal Code, 1860 (IPC) — Section 395
High Courts21 Feb 1966
The State of Mysore Vs Krishnacharya Appacharya Jahagirdar and Another
Karnataka High Court · AIR 1967 Kar 79 : (1967) CriLJ 635 : (1966) ILR (Kar) 961 : (1966) 1 MysLJ 618
Criminal Procedure Code, 1898 (CrPC) — Section 438Karnataka Motor Vehicles Rules, 1963 — Rule 181 (1) (c) (i), 181 (4)
High Courts15 Feb 1966
Mysore Sugar Company Ltd. Vs Manavendra (B.K.) and Others
Karnataka High Court · (1966) 12 FLR 434 : (1966) 2 LLJ 463 : (1966) 1 MysLJ 544
Industrial Disputes Act, 1947 — Section 33 C (1), 33 C (2), 7 (1), 7 A
High Courts11 Feb 1966
Andanayya Vs Irayya and State of Mysore
Karnataka High Court · AIR 1966 Kar 239 : (1966) CriLJ 1030 : (1966) 1 MysLJ 276
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 341, 488