High Courts02 Mar 1967
Gokhale (B.G.) Vs State of Mysore and Another
Karnataka High Court · (1969) 1 LLJ 654 : (1967) 1 MysLJ 421
States Reorganisation Act, 1956 — Section 115 (7), 116, 117
COURT ARCHIVE
Karnataka High Court judgments, 1967
172 judgments · page 7 of 9
High Courts02 Mar 1967
The State Vs Abdul Rasheed
Karnataka High Court · AIR 1967 Kar 231 : (1967) CriLJ 1661 : (1967) ILR (Kar) 1055 : (1967) 1 MysLJ 347
Criminal Procedure Code, 1898 (CrPC) — Section 3, 5, 5 (1), 5 (2)Essential Commodities Act, 1955 — Section 3, 6 A, 7
High Courts27 Feb 1967
Cotmac Private Ltd. Vs Commercial Tax Officer, 1st Circle, Hubli and Another
Karnataka High Court · (1967) 1 MysLJ 440 : (1967) 20 STC 20
Mysore Sales Tax Rules, 1948 — Rule 20
High Courts24 Feb 1967
G. Shadaksharappa Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 69 : (1968) 17 FLR 139 : (1967) 1 MysLJ 609
Constitution of India, 1950 — Article 226, 227, 311, 311 (1)Road Transport Corporations Act, 1950 — Section 45
High Courts24 Feb 1967
Bajal Basappa Vs Keshava and Others
Karnataka High Court · AIR 1968 Kar 198 : (1967) 1 MysLJ 621
Constitution of India, 1950 — Article 14, 15, 19 (1) (a)Madras District Municipalities Act, 1920 — Section 47
High Courts24 Feb 1967
Giridharlal Parasmal Vs The State of Mysore
Karnataka High Court · (1967) 1 MysLJ 504 : (1967) 20 STC 64
High Courts24 Feb 1967
Shadaksharappa (G.) Vs State of Mysore and Others
Karnataka High Court · (1967) ILR (Kar) 988 : (1970) 1 LLJ 171
Constitution of India, 1950 — Article 226, 227, 311
High Courts24 Feb 1967
J. Vamana Prabhu Vs The State of Mysore
Karnataka High Court · (1967) 20 STC 38
Mysore Sales Tax Act, 1957 — Section 8 (1)
High Courts24 Feb 1967
State of Mysore Vs R.J. Shah and Co. Ltd. and Another
Karnataka High Court · AIR 1969 Kar 237
Arbitration Act, 1940 — Section 8, 8 (2)
High Courts24 Feb 1967
Thimmayya Ajiri Vs Marudevi and Others
Karnataka High Court · AIR 1968 Kar 269 : (1967) 1 MysLJ 619
High Courts23 Feb 1967
V.K. Uchal Vs Commissioner of Commercial Taxes, Mysore
Karnataka High Court · (1967) 1 MysLJ 502 : (1967) 20 STC 67
High Courts23 Feb 1967
K.N. Krishnaswamy Vs Commercial Tax Officer, Chikmagalur and Another
Karnataka High Court · (1967) 1 MysLJ 646 : (1967) 20 STC 239
Mysore Sales Tax Act, 1948 — Section 27 (1), 27 (2), 31
High Courts23 Feb 1967
Shivangouda Malliangouda and Others Vs The State of Mysore
Karnataka High Court · AIR 1967 Kar 199 : (1967) CriLJ 1534
Criminal Procedure Code, 1898 (CrPC) — Section 251, 561 APenal Code, 1860 (IPC) — Section 147, 148, 307, 326
High Courts23 Feb 1967
B.V. Deveerachar and Another Vs D. Visweswariah and Others
Karnataka High Court · AIR 1968 Kar 211
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts21 Feb 1967
V. Nagappa Thimmappa and Others Vs Iron Ore Mines Cess Commissioner for Mysore, Bangalore and Others
Karnataka High Court · AIR 1968 Kar 42 : (1967) 2 MysLJ 474
Constitution of India, 1950 — Article 14, 19, 19 (1) (f)Iron Ore Mines Labour Welfare Cess Act, 1961 — Section 2, 4, 5
High Courts17 Feb 1967
Gangawwa Vs State of Mysore
Karnataka High Court · AIR 1969 Kar 114 : (1969) CriLJ 496
Criminal Procedure Code, 1898 (CrPC) — Section 164, 225, 476Penal Code, 1860 (IPC) — Section 193
High Courts17 Feb 1967
Sanjeevappa Vs Ajjappa
Karnataka High Court · AIR 1969 Kar 293
Mysore Agriculturists Relief Act, 1928 — Section 24
High Courts15 Feb 1967
Kesarbai Vs Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (1967) 1 MysLJ 539 : (1967) 20 STC 364
Central Sales Tax Act, 1956 — Section 5 (2), 8 (4)
High Courts15 Feb 1967
D.B. Bhandari Vs State of Mysore
Karnataka High Court · (1967) 20 STC 25
Mysore Sales Tax Act, 1957 — Section 5 (1)
High Courts14 Feb 1967
Siddagangiah Vs Lakshamma
Karnataka High Court · AIR 1968 Kar 115 : (1967) 2 MysLJ 185
Hindu Marriage Act, 1955 — Section 10 (1) (b), 9