High Courts28 Mar 1967
Kantilal Manilal and Co. Vs Belgaum Municipal Borough
Karnataka High Court · AIR 1968 Kar 323 : (1967) 2 MysLJ 85
COURT ARCHIVE
Karnataka High Court judgments, 1967
172 judgments · page 6 of 9
High Courts27 Mar 1967
Superintendent of Central Excise Vs A. Armugam Pillai and Others
Karnataka High Court · AIR 1967 Kar 175 : (1967) CriLJ 1350 : (1967) ILR (Kar) 1091 : (1967) 2 MysLJ 63
Criminal Procedure Code, 1898 (CrPC) — Section 417 (3)Customs Act, 1962 — Section 123, 135Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23 (1) (A), 8 (1)
High Courts27 Mar 1967
Manjappa Moolya Vs Rama Bhandary and Others
Karnataka High Court · AIR 1968 Kar 202 : (1967) 2 MysLJ 192
High Courts23 Mar 1967
B.N. Govindiah Setty Vs The Commissioner for Transport and Another
Karnataka High Court · AIR 1967 Kar 171
Mysore Motor Vehicles (Taxation on Passengers and Goods) Act, 1961 — Section 6, 8, 9
High Courts21 Mar 1967
Akil Pasha and Another Vs State of Mysore
Karnataka High Court · (1967) CriLJ 1422
Criminal Procedure Code, 1973 (CrPC) — Section 242, 243Mysore Prohibition Act, 1948 — Section 58 (b)
High Courts21 Mar 1967
Raja Bai Nikkam Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 65 ITR 496 : (1967) 2 MysLJ 136
Income Tax Act, 1961 — Section 256 (1), 41 (2), 41 (4)
High Courts20 Mar 1967
Multanmal Harakmal Vs State of Mysore
Karnataka High Court · (1968) 21 STC 485
Central Provinces and Berar Sales Tax Act, 1947 — Section 11 (1)
High Courts20 Mar 1967
Ramappa Ramalingappa Padeppanavar Vs Tayavva and Another
Karnataka High Court · AIR 1968 Kar 32 : (1967) 2 MysLJ 77
High Courts17 Mar 1967
Official Liquidator, High Court of Mysore Vs T. Muniswamy Achary and Others
Karnataka High Court · (1969) 39 CompCas 145 : (1967) 1 MysLJ 449
Banking (Regulation) Act, 1949 — Section 45 BCompanies Act, 1956 — Section 446 (1), 477
High Courts17 Mar 1967
The Management of the Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs The Workmen of the Bangalore Woollen, Cotton and Silk Mills Co. Ltd. and Another
Karnataka High Court · AIR 1967 Kar 172 : (1968) 1 LLJ 514
Constitution of India, 1950 — Article 26Industrial Disputes Act, 1947 — Section 33 A, 38 A
High Courts17 Mar 1967
The Official Liquidator, High Court of Mysore, Bangalore Vs T. Muniswamy Achary and Others
Karnataka High Court · AIR 1967 Kar 190
Companies Act, 1956 — Section 446 (1), 446 (2), 477
High Courts14 Mar 1967
Channegowda Vs Mallinath
Karnataka High Court · (1970) 40 CompCas 489 : (1967) 1 MysLJ 657
Insurance Act, 1938 — Section 39Mysore Government Insurance Department Rules — Rule 22
High Courts08 Mar 1967
Narayan Hosabhayya Naik Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 73
Mysore Government Servants (Seniority) Rules, 1957 — Rule 6States Reorganisation Act, 1956 — Section 115, 115 (5), 116 (1)
High Courts07 Mar 1967
G.R. Jayarama Reddy Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1968) 68 ITR 813
Income Tax Act, 1922 — Section 22 (4), 23 (1), 23 (2)
High Courts06 Mar 1967
Narayan Seshayya Naik Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 1 : (1968) 2 MysLJ 299
States Reorganisation Act, 1956 — Section 115, 115 (5), 116 (1)
High Courts06 Mar 1967
M. Puttanna Setty Vs State of Mysore and Another
Karnataka High Court · (1968) 67 ITR 358 : (1967) 1 MysLJ 505
Mysore Agricultural Income Tax Act, 1957 — Section 34
High Courts05 Mar 1967
Balachandra Chengappa Vs Union of India and Others
Karnataka High Court · (1968) 67 ITR 372
Income Tax Act, 1922 — Section 46 (2), 46 (5A)
High Courts04 Mar 1967
S.M. Ananda Rao and Others Vs Commissioner of Income Tax and Others
Karnataka High Court · (1968) 67 ITR 675 : (1967) 2 MysLJ 352
Income Tax Act, 1961 — Section 264 (1), 33 A (2)Wealth Tax Act, 1957 — Section 25 (1)
High Courts03 Mar 1967
P.V. Munavalli Vs State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 249 : (1967) 2 MysLJ 484
Constitution of India, 1950 — Article 16, 226Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 12, 49, 8
High Courts03 Mar 1967
In Re: Rajesa Husensa Kannolli and Others
Karnataka High Court · (1968) CriLJ 194
Penal Code, 1860 (IPC) — Section 100, 149, 304, 34