COURT ARCHIVE

Karnataka High Court judgments, 1967

172 judgments · page 3 of 9

High Courts08 Sept 1967

Chandrabhava Boarding and Loading and Others Vs State of Mysore and Others

Karnataka High Court · AIR 1968 Kar 156

Income Tax Act, 1922 — Section 34Taxation of Income (Investigation Commission) Act, 1947 — Section 5, 5 (1) (a), 5 (1) (b)

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High Courts05 Sept 1967

State of Mysore Vs Union of India and Others

Karnataka High Court · AIR 1968 Kar 237 : (1968) 1 MysLJ 178

Central Excise Act, 1944 — Section 3Constitution of India, 1950 — Article 131, 226

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High Courts25 Aug 1967

Town Municipal Council, Athani Vs Labour Court, Hubli and Others

Karnataka High Court · (1968) 1 LLJ 779 : (1967) 2 MysLJ 420

Industrial Disputes Act, 1947 — Section 33 C, 33 C (1), 33 C (2)Minimum Wages Act, 1948 — Section 20, 24

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High Courts25 Aug 1967

T. Venkatasubbiah Setty Vs Commissioner, Corporation of the City of Bangalore and Others

Karnataka High Court · AIR 1968 Kar 251

City of Bangalore Municipal Corporation Act, 1949 — Section 197, 4Constitution of India, 1950 — Article 14, 19 (1) (g), 226

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High Courts25 Aug 1967

Town Municipal Council Vs Presiding Officer, Labour Court, Hubli and Others

Karnataka High Court · AIR 1968 Kar 150

Industrial Disputes Act, 1947 — Section 33 C (2)Minimum Wages Act, 1948 — Section 20 (1)

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High Courts25 Aug 1967

Town Municipal Council Vs Mirzabhai (A.R.) and Another

Karnataka High Court · (1968) 1 LLJ 785

Industrial Disputes Act, 1947 — Section 25 F, 33 C (2)

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High Courts25 Aug 1967

Sundara Rao (B.) Vs Regional Provident Fund Commissioner, Bangalore

Karnataka High Court · (1968) 1 LLJ 791 : (1967) 2 MysLJ 439

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 16 (1), 16 (1) (b)

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High Courts21 Aug 1967

Commissioner of Income Tax, Mysore Vs V. Sampangiramaiah

Karnataka High Court · (1968) 69 ITR 159

Income Tax Act, 1961 — Section 256 (1), 5 (1) (b)Land Acquisition Act, 1894 — Section 18, 4

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High Courts18 Aug 1967

G.P. Shivaprakash Vs Union of India and Another

Karnataka High Court · AIR 1968 Kar 245 : (1968) 1 MysLJ 395

Constitution of India, 1950 — Article 19 (1) (f), 226Industries (Development and Regulation) Act, 1951 — Section 18 G, 18 G (2), 18 G (2) (b)

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High Courts16 Aug 1967

Sri Venugopalaswamy and Co. Vs The State of Mysore

Karnataka High Court · (1967) 2 MysLJ 395 : (1968) 21 STC 86

Mysore Sales Tax Act, 1957 — Section 13, 13 (3), 22 (6) (a), 23 (1)Mysore Sales Tax Rules, 1948 — Rule 38

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High Courts16 Aug 1967

P. Govindappa and Others Vs Doddathayappa and Others

Karnataka High Court · AIR 1968 Kar 178 : (1967) 2 MysLJ 342

Guardian and Wards Act, 1890 — Section 9 (2)Hindu Minority and Guardianship Act, 1956 — Section 12, 8 (6)States Reorganisation Act, 1956 — Section 54

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High Courts14 Aug 1967

Pujari (S.R.) Vs State of Mysore and Others

Karnataka High Court · (1968) 2 LLJ 110 : (1967) 2 MysLJ 407

Bombay Civil Services (Classification and Recruitment) Rules, 1954 — Rule 27

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High Courts10 Aug 1967

Ganjam Nagappa and Sons Vs State of Mysore

Karnataka High Court · (1968) 21 STC 188

Sales Tax Act, 1957 — Section 5 (1), 5 (3)

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High Courts08 Aug 1967

Khaje Khanavar Khadskhan Hushenkhan and Another Vs Siddavanhalli Nijalingappa and Another

Karnataka High Court · AIR 1968 Kar 18

Constitution of India, 1950 — Article 173Representation of the Peoples Act, 1951 — Section 123 (7), 34, 36 (5)

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High Courts07 Aug 1967

The State of Mysore Vs A.K. Khoja and Others

Karnataka High Court · (1968) 21 STC 354

Sales Tax Act, 1957 — Section 20 (1)

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High Courts02 Aug 1967

Ratnamala Vs State of Mysore and Others

Karnataka High Court · AIR 1968 Kar 216 : (1968) 1 MysLJ 599

Constitution of India, 1950 — Article 14, 19, 226Hindu Succession Act, 1956 — Section 30, 7 (2)

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High Courts02 Aug 1967

Kappa Puttanna Ningaiah Vs M.S. Sreeman

Karnataka High Court · (1967) CriLJ 1726

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High Courts01 Aug 1967

H.R. Annamalai Mudaliar Vs Devaraja Urs and Others

Karnataka High Court · AIR 1968 Kar 140 : (1967) 2 MysLJ 323

Constitution of India, 1950 — Article 191 (1) (a)Representation of the Peoples Act, 1951 — Section 100 (1) (c), 36 (2) (1), 9 A

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High Courts24 Jul 1967

Kattimani Chandappa Jampanna Vs Laxman Siddappa Naik and Others

Karnataka High Court · AIR 1967 Kar 182 : (1967) 2 MysLJ 277

Constitution of India, 1950 — Article 341, 342Representation of the Peoples Act, 1951 — Section 101, 33 (2), 37

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High Courts21 Jul 1967

Ramachandra Shiddojirao Parvatrao Vs Sadashiva Rao Shiddojirao and Others

Karnataka High Court · AIR 1968 Kar 85 : (1967) 2 MysLJ 303

Hindu Succession Act, 1956 — Section 22, 8

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