COURT ARCHIVE

Karnataka High Court judgments, 1967

172 judgments · page 8 of 9

High Courts14 Feb 1967

Munshi Abdul Rahiman and Bros. and Another Vs Commercial Tax Officer, I Circle, Hubli and Others

Karnataka High Court · (1967) ILR (Kar) 749 : (1967) 1 MysLJ 432 : (1967) 20 STC 89

Central Sales Tax Act, 1956 — Section 15, 15 (b)Mysore Sales Tax Rules, 1948 — Rule 39A

High Courts13 Feb 1967

Rudrappa Channamallappa Patil Vs Kadeppa Dareppa Patil

Karnataka High Court · AIR 1967 Kar 239 : (1967) 1 MysLJ 341

Bombay Public Trust Act, 1950 — Section 2, 2 (13)

High Courts10 Feb 1967

In Re: Basawarajaswami

Karnataka High Court · AIR 1967 Kar 210 : (1967) CriLJ 1536

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 106, 108Penal Code, 1860 (IPC) — Section 409, 467

High Courts10 Feb 1967

Narayan Laxman Mulerkhi Vs Postmaster-General, Bangalore

Karnataka High Court · (1967) 15 FLR 343 : (1967) ILR (Kar) 913 : (1967) 2 LLJ 626 : (1967) 2 MysLJ 163

Workmens Compensation Act, 1923 — Section 2 (1) (n), 3 (1) (b)

High Courts09 Feb 1967

Gundathur Thimmappa and Sons Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1968) 70 ITR 70

Income Tax Act, 1922 — Section 34 (3), 66 (1)

High Courts09 Feb 1967

B.B. Danganavar Vs Income Tax Officer, Special Survey Circle, Dharwar

Karnataka High Court · (1967) 65 ITR 370 : (1967) 1 MysLJ 426

Income Tax Act, 1961 — Section 139 (1), 139 (3), 74 (1)

High Courts08 Feb 1967

Narasimhamurthi M.C. and Others Vs Director of Collegiate Education and Others

Karnataka High Court · (1967) 2 LLJ 606 : (1967) 1 MysLJ 612

Constitution of India, 1950 — Article 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4 (1), 4 (2), 7

High Courts06 Feb 1967

M.V. Govindaraju Chetty and Others Vs Commercial Tax Officer, Hassan Circle, Hassan and Others

Karnataka High Court · (1967) 2 MysLJ 385 : (1968) 22 STC 46

Constitution of India, 1950 — Article 141, 226Income Tax Act, 1922 — Section 18 A (5), 35

High Courts03 Feb 1967

Rajagopala Prasad Vs State of Mysore

Karnataka High Court · (1968) CriLJ 419

Criminal Procedure Code, 1973 (CrPC) — Section 17 (4), 530, 9 (4)

High Courts03 Feb 1967

Subbanna (N.R.) Vs State of Mysore

Karnataka High Court · (1969) 1 LLJ 647 : (1967) 1 MysLJ 358

Constitution of India, 1950 — Article 226Mysore Civil Services Rules, 1958 — Rule 8 (42), 8 (42) (a)

High Courts03 Feb 1967

Hajee Abdul Sattar Sait and Another Vs Controller of Estate Duty, Mysore

Karnataka High Court · (1968) 69 ITR 45

Contract Act, 1872 — Section 11Estate Duty Act, 1953 — Section 64 (1)

High Courts02 Feb 1967

Special Land Acquisition officer, S.V.H.E.P. Sagar, Dist. Shimoga Vs B. Channaveerappa

Karnataka High Court · AIR 1968 Kar 13

General Clauses Act, 1897 — Section 34, 6Mysore Tenancy Act, 1952 — Section 12

High Courts02 Feb 1967

P. Vasudeva Setty Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1967) 65 ITR 172 : (1967) 1 MysLJ 510

Income Tax Act, 1922 — Section 31, 66 (2)

High Courts01 Feb 1967

Chunilal Parsram Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1968) 70 ITR 288

Income Tax Act, 1922 — Section 66 (2)

High Courts01 Feb 1967

State of Mysore Vs Anthony Benedict

Karnataka High Court · (1971) CriLJ 1638 : (1968) 2 LLJ 448 : (1968) 1 MysLJ 519

Constitution of India, 1950 — Article 311Mysore Civil Services Rules, 1958 — Rule 162

High Courts01 Feb 1967

M. Damodar Bhat Vs The Third Income Tax Officer, Mangalore

Karnataka High Court · AIR 1968 Kar 258

Income Tax Act, 1961 — Section 223 (3), 226 (3), 297

High Courts31 Jan 1967

Ramakrishnayya Vs State of Mysore

Karnataka High Court · AIR 1967 Kar 247 : (1967) 2 MysLJ 464

Limitation Act, 1908 — Article 116, 14, 14 (1)

High Courts25 Jan 1967

Vijay Rao and Others Vs Laxman Rao and Another

Karnataka High Court · AIR 1968 Kar 16 : (1968) CriLJ 71 : (1967) 1 MysLJ 256

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (4), 145 (9)

High Courts24 Jan 1967

Krishna Venkatesh Pai Vs Devappa Ayyu Naik and Others

Karnataka High Court · AIR 1968 Kar 188 : (1967) ILR (Kar) 1033 : (1967) 1 MysLJ 236

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Limitation Act, 1963 — Section 5

High Courts21 Jan 1967

V.C. Thimmarayapopa Vs State of Mysore and Others

Karnataka High Court · AIR 1968 Kar 296

Constitution of India, 1950 — Article 309, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (2), 14AMysore State Vigilance Commission Rules, 1965 — Rule 3, 8, 9