High Courts18 Jan 1967
Abdul Azeem Vs Fahimunnisa Begum
Karnataka High Court · AIR 1969 Kar 226
Dissolution of Muslim Marriage Act, 1939 — Section 2 (c), 2 (v) (c)
COURT ARCHIVE
Karnataka High Court judgments, 1967
172 judgments · page 9 of 9
High Courts18 Jan 1967
P.F. Pinto Vs Commissioner of Wealth Tax, Mysore
Karnataka High Court · (1967) 65 ITR 123
Constitution of India, 1950 — Article 14Wealth Tax Act, 1957 — Section 27, 3, 4 (1) (b)
High Courts12 Jan 1967
Laxmibai Narayana Rao Nerlekar Vs Commissioner of Gift-tax
Karnataka High Court · (1967) 65 ITR 19
Gift Tax Act, 1958 — Section 2 (xviii), 26 (1)
High Courts11 Jan 1967
B.V. Aswathiah and Bros. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1968) 69 ITR 860
Income Tax Act, 1961 — Section 66 (1), 66 (2)
High Courts11 Jan 1967
Pathikonda Balasubba Setty (Deceased) Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 65 ITR 252 : (1967) 1 MysLJ 639
Income Tax Act, 1961 — Section 253, 254, 254 (1)
High Courts10 Jan 1967
Vittal Laxman Kalgutkar and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 279 : (1967) 1 MysLJ 533
Bombay Ferries and Inland Vessels Act — Section 17, 5
High Courts09 Jan 1967
Bibi Plantations Vs Agricultural Income Tax Officer, Mercara
Karnataka High Court · (1967) ILR (Kar) 1021 : (1967) 65 ITR 341 : (1967) 1 MysLJ 278
Mysore Agricultural Income Tax Act, 1957 — Section 31, 41 (1), 42 (1)
High Courts06 Jan 1967
T.G.M. Aside and Sons Vs Coffee Board and Another
Karnataka High Court · AIR 1969 Kar 230
Coinage Act, 1906 — Section 13, 14, 14 (1)Contract Act, 1872 — Section 72Madras General Sales Tax Act, 1939 — Section 8 B, 8 B (2)
High Courts04 Jan 1967
R. Hanumanthappa and Son Vs Commissioner of Income Tax
Karnataka High Court · (1968) 68 ITR 35
Income Tax Act, 1922 — Section 25, 25 (3), 25 A, 66 (2)
High Courts03 Jan 1967
R.N. Abdul Wahab and Co. Vs Assistant Commissioner of Commercial Taxes (Intelligence), Bangalore
Karnataka High Court · AIR 1968 Kar 100 : (1967) 1 MysLJ 284
Constitution of India, 1950 — Article 14, 19 (1) (f), 19 (1) (g)Income Tax Act, 1961 — Section 132Mysore Sales Tax Act, 1957 — Section 28, 28 (3), 28 (4)
High Courts03 Jan 1967
C. Venkata Reddy and Another Vs Income Tax Officer (Central) I, Banglore and Others
Karnataka High Court · (1967) 66 ITR 212
Income Tax Act, 1961 — Section 132, 132 A, 69 A
High Courts03 Jan 1967
C. Venkata Reddy and Another Vs Income Tax Officer, (Central)-I and Others
Karnataka High Court · (1967) 66 ITR 212
Income Tax Act, 1961 — Section 132, 37 (1), 37 (2)Penal Code, 1860 (IPC) — Section 193, 196, 228