High Courts11 Feb 1966
The Printers (Mysore) Private Ltd. Vs The Union of India and Others
Karnataka High Court · AIR 1966 Kar 237 : (1966) 1 MysLJ 598
Constitution of India, 1950 — Article 133 (1) (a), 133 (1) (b), 133 (1) (c)
COURT ARCHIVE
Karnataka High Court judgments, 1966
169 judgments · page 8 of 9
High Courts11 Feb 1966
G. Venkatesh Murthy Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1966) 62 ITR 244
Income Tax Act, 1922 — Section 34 (1), 34 (1) (a), 34 (1) (b), 66 (1)
High Courts11 Feb 1966
International Cotton Corporation (P.) Ltd. Vs Commissioner of Commercial Taxes
Karnataka High Court · (1966) 1 MysLJ 703 : (1966) 17 STC 604
Mysore Sales Tax Act, 1957 — Section 21, 21 (2), 24 (1), 5 (4)
High Courts04 Feb 1966
State of Mysore Vs Hanumantha and Others
Karnataka High Court · (1966) CriLJ 1168
Criminal Procedure Code, 1973 (CrPC) — Section 207 A, 209Mysore Children Act, 1964 — Section 101, 4 (1) (f), 8 (1)
High Courts04 Feb 1966
Suryanarayana (H.) Vs Hindustan Machine Tools Ltd. (By Managing Director) and Another
Karnataka High Court · (1966) 12 FLR 413 : (1967) 1 LLJ 49 : (1966) 1 MysLJ 465
Industrial Employment (Standing Orders) Act, 1946 — Section 3 (1), 3 (2)Specific Relief Act, 1963 — Section 45
High Courts04 Feb 1966
Criminal of Mysore Vs Hanumantha and Others
Karnataka High Court · AIR 1966 Kar 271
Criminal Procedure Code, 1898 (CrPC) — Section 215Mysore Children Act, 1964 — Section 4 (1) (f), 8, 8 (1)
High Courts04 Feb 1966Dismissed
N.M. Narayana Setty Vs Court of the Munsiff, Kolar and others
Karnataka High Court · AIR 1966 Kar 53
High Courts04 Feb 1966
N.M. Narayana Setty Vs Court of the Munsiff, Kolar and Others
Karnataka High Court · AIR 1966 Kar 243 : (1966) CriLJ 1034 : (1965) 1 MysLJ 305
Criminal Procedure Code, 1898 (CrPC) — Section 233, 239Penal Code, 1860 (IPC) — Section 109, 193, 467
High Courts03 Feb 1966
C.M. Jaffar Khan Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1966) 62 ITR 199 : (1966) 1 MysLJ 672
Income Tax Act, 1922 — Section 34, 48
High Courts02 Feb 1966
Commissioner of Gift Tax Vs J.G.X. Saldanha and Others
Karnataka High Court · (1966) 62 ITR 222
Gift Tax Act, 1958 — Section 26 (1)
High Courts02 Feb 1966
Laxman Sitaram Pai and Another Vs The State of Mysore
Karnataka High Court · (1967) CriLJ 382
Prevention of Food Adulteration Act, 1954 — Section 1 (3) (1) (a) (i), 16 (1) (a) (i), 7Prevention of Food Adulteration Rules, 1955 — Rule 7 (1), 7 (3)
High Courts28 Jan 1966
Swastic Cashew Industries (Private) Ltd., Mangalore and Others Vs Industrial Tribunal, Bangalore and Others
Karnataka High Court · (1966) ILR (Kar) 908 : (1967) 1 LLJ 30 : (1966) 1 MysLJ 373
Industrial Disputes Act, 1947 — Section 10 (1) (b)Minimum Wages Act, 1948 — Section 3 (1) (a), 5 (2)
High Courts28 Jan 1966
Concord of India Insurance Co. Ltd. Vs L.J. Machado and Others
Karnataka High Court · AIR 1966 Kar 346 : (1966) 2 MysLJ 378
Civil Procedure Code, 1908 (CPC) — Section 24Fatal Accidents Act, 1855 — Section 1 A, 2
High Courts28 Jan 1966
Venkatesh Vs The State of Mysore
Karnataka High Court · AIR 1967 Kar 44 : (1967) CriLJ 503 : (1966) ILR (Kar) 936 : (1966) 1 MysLJ 324
Criminal Procedure Code, 1898 (CrPC) — Section 178, 181, 182, 531Penal Code, 1860 (IPC) — Section 420, 468
High Courts27 Jan 1966
Commissioner of Wealth Tax, Mysore Vs V.C. Ramachandran
Karnataka High Court · (1966) ILR (Kar) 270 : (1966) 60 ITR 103 : (1966) 1 MysLJ 455
Wealth Tax Act, 1957 — Section 27 (3), 7 (1)
High Courts21 Jan 1966
Kashawwa Vs Phadeppa Sangaum
Karnataka High Court · AIR 1966 Kar 320 : (1966) 1 MysLJ 271
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2, 2 (7)
High Courts19 Jan 1966
Kishan Rao Vs State of Mysore
Karnataka High Court · AIR 1966 Kar 241 : (1966) CriLJ 1033 : (1968) 2 MysLJ 421
Criminal Procedure Code, 1898 (CrPC) — Section 173 (1), 439, 561 APenal Code, 1860 (IPC) — Section 409
High Courts19 Jan 1966
A. Noronha Vs State of Mysore and Others
Karnataka High Court · AIR 1966 Kar 267 : (1966) 1 MysLJ 265
Constitution of India, 1950 — Article 133 (1) (c), 226, 309States Reorganisation Act, 1956 — Section 115 (7)
High Courts19 Jan 1966
Thimmiah Vs The State of Mysore
Karnataka High Court · AIR 1967 Kar 83 : (1966) 1 MysLJ 515
Criminal Procedure Code, 1898 (CrPC) — Section 342Mysore Prohibition Act, 1948 — Section 13 (b), 76 (2), 86
High Courts19 Jan 1966
Noronha (A.) Vs State of Mysore and Others
Karnataka High Court · (1966) ILR (Kar) 418 : (1969) 2 LLJ 171
Constitution of India, 1950 — Article 14, 16, 226, 309States Reorganisation Act, 1956 — Section 115 (7)