High Courts18 Dec 1968
Bhagwantha Rao Vs State of Mysore and Another
Karnataka High Court · (1970) 1 LLJ 156 : (1969) 1 MysLJ 169
COURT ARCHIVE
Karnataka High Court judgments, 1968
144 judgments · page 1 of 8
High Courts13 Dec 1968
B.C. Samathanmath Vs Commercial Tax Officer, I Circle, Hubli and Others
Karnataka High Court · (1969) 24 STC 252
Bombay Sales Tax Act, 1953 — Section 14 (3) (a), 14 (3) (b), 14 (4)
High Courts13 Dec 1968
N.C. Samasthanmath Vs Commercial Tax Officer, I Circle, Hubli and Others
Karnataka High Court · AIR 1970 Kar 11 : AIR 1969 Kar 11
Bombay Sales Tax Act, 1953 — Section 14 (3) (a), 14 (3) (b), 14 (4)
High Courts10 Dec 1968
The Honorary Secretary, Kaniyara Seva Samaj Vs State of Mysore
Karnataka High Court · (1969) 23 STC 155
Civil Procedure Code, 1908 (CPC) — Section 96 (3)Mysore Sales Tax Act, 1957 — Section 12 (3), 20
High Courts04 Dec 1968
Patel Muniswamy Gowda and Others Vs Mysore Revenue Appellate Tribunal, Bangalore
Karnataka High Court · AIR 1969 Kar 270 : (1969) 1 MysLJ 387
Mysore Irrigation Act, 1965 — Section 52, 8, 8 (1)
High Courts04 Dec 1968
Baldwin Boys'' High School Vs Director of Public Instruction and Another
Karnataka High Court · (1970) 1 LLJ 551 : (1969) 1 MysLJ 598
Grant-in-Aid Code Rules — Rule 50 (viii)
High Courts03 Dec 1968
The State of Mysore Vs S.S. Umandi
Karnataka High Court · (1969) 1 MysLJ 167 : (1969) 24 STC 11
Central Sales Tax Act, 1956 — Section 10 (b), 10 (d), 10 A, 8 (3) (b)
High Courts29 Nov 1968
Prabhu (C.D.) Vs Deputy Commissioner, Mangalore and Another
Karnataka High Court · (1969) 18 FLR 292 : (1969) ILR (Kar) 323 : (1969) 2 LLJ 822 : (1969) 1 MysLJ 405
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (2)
High Courts29 Nov 1968
Vijaya Traders Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1969) 74 ITR 279
Income Tax Act, 1961 — Section 13, 145 (1), 66 (2)
High Courts29 Nov 1968
Vijaya Traders Shimoga Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1969) 1 MysLJ 284
Income Tax Act, 1922 — Section 13, 66 (2)Income Tax Act, 1961 — Section 145 (1), 256 (2)
High Courts28 Nov 1968
Narayana Rao (A.K.) Vs General Manager, Southern Railway and Others
Karnataka High Court · (1969) ILR (Kar) 315 : (1970) 1 LLJ 726 : (1969) 1 MysLJ 588
Constitution of India, 1950 — Article 311Railway Discipline and Appeal Rules — Rule 1709
High Courts26 Nov 1968
B.T. Narayana Shenoy Vs The State of Mysore
Karnataka High Court · (1969) 1 MysLJ 281 : (1969) 23 STC 411
Mysore Sales Tax Rules, 1948 — Rule 6 (1) (a), 6 (4) (f) (i)
High Courts22 Nov 1968
Kulkarni (V.H.) Vs Divisional Superintendent, Southern Railway and Another
Karnataka High Court · (1969) ILR (Kar) 294 : (1970) 1 LLJ 169 : (1969) 1 MysLJ 175
High Courts21 Nov 1968
Appasaheb Annappa Sirguppi Vs Town Municipal Council, Ramdurg
Karnataka High Court · AIR 1970 Kar 70 : (1969) ILR (Kar) 286 : (1969) 1 MysLJ 290
Karnataka Municipalities Act, 1964 — Section 306, 306 (1), 306 (2)
High Courts21 Nov 1968
Canara Workshops Ltd. Vs State of Mysore
Karnataka High Court · (1969) ILR (Kar) 318 : (1969) 23 STC 438
Central Sales Tax Act, 1956 — Section 9 (3)Mysore Sales Tax Act, 1957 — Section 38, 38 (2) (a)Mysore Sales Tax Rules, 1948 — Rule 11 (2), 6 (4) (h)
High Courts19 Nov 1968
C.S. Narayana Rao Vs City Improvement Trust Board, Bangalore
Karnataka High Court · AIR 1969 Kar 310 : (1969) ILR (Kar) 399 : (1969) 1 MysLJ 237
High Courts18 Nov 1968
Pillayya Nagamangala Venkatappa Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 240 : (1969) ILR (Kar) 396
City of Bangalore Improvement Act, 1945 — Section 16Land Acquisition Act, 1894 — Section 4, 4 (4), 5 A, 6
High Courts18 Nov 1968
Bhagwantha Rao Govinda Rao Vs State of Mysore and Another
Karnataka High Court · AIR 1969 Kar 306
High Courts15 Nov 1968
Narasappa Vs State of Mysore
Karnataka High Court · (1970) CriLJ 293
Essential Commodities Act, 1955 — Section 7Mysore Food Grains (Wholesale) Dealers Licensing Order, 1964 — Section 2 (e), 3