High Courts16 Oct 1968
L.B. Belamkar Vs Commissioner of Income Tax Mysore
Karnataka High Court · (1968) ILR (Kar) 1124 : (1969) 73 ITR 131
Income Tax Act, 1922 — Section 2, 2 (11), 66 (1), 66 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1968
144 judgments · page 3 of 8
High Courts16 Oct 1968
M. Muddegowda Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 273
Constitution of India, 1950 — Article 226, 227Mysore Land Revenue Code, 1888 — Section 142
High Courts16 Oct 1968
Devaraj Urs Vs General Manager, Mysore State Road Transport Corporation, Bangalore and Another
Karnataka High Court · AIR 1969 Kar 225 : (1969) ILR (Kar) 113 : (1968) 2 MysLJ 631
High Courts07 Oct 1968
M.S. Sadananda and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 319 : (1969) 1 MysLJ 359
Constitution of India, 1950 — Article 13, 302Motor Vehicles Act, 1988 — Section 43 (1) (i), 68 B, 68 C, 68 D
High Courts30 Sept 1968
National Newspapers, Tainadu Vs Jayathirtha Rao (K.) and Others
Karnataka High Court · (1968) 17 FLR 401 : (1969) 2 LLJ 823 : (1968) 2 MysLJ 396
Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 17, 2 (f), 9
High Courts30 Sept 1968
The Management of National Newspapers, Tainadu Vs K. Jayathirtha Rao and Others
Karnataka High Court · AIR 1969 Kar 171
Working (Fixation of Rates and Wages) Act, 1958 — Section 9Working Journalists and other Newspaper Employees (Conditions of Services) and Miscellaneous Provisions Act, 1955 — Section 17, 17, 2 (f)
High Courts27 Sept 1968
Kanmani Films Vs G.K. Kutty
Karnataka High Court · AIR 1969 Kar 259 : (1969) 1 MysLJ 99
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 42
High Courts21 Sept 1968
S. Adappa Vs Transport Commissioner in Mysore and Another
Karnataka High Court · AIR 1969 Kar 222 : (1968) 2 MysLJ 581
Mysore Motor Vehicles (Taxation on Passengers and Goods) Act, 1961 — Section 2 (9), 6
High Courts18 Sept 1968
R.T. Hulakal Vs Commercial Tax Officer, Sirsi
Karnataka High Court · (1969) 23 STC 323
Mysore Sales Tax Act, 1948 — Section 12 A, 17
High Courts18 Sept 1968
Mallick Hashim and Co. Vs Commercial Tax Officer Bijapur and Others
Karnataka High Court · AIR 1969 Kar 303 : (1969) 1 MysLJ 50
Central Sales Tax Act, 1956 — Section 15 (b)Mysore Sales Tax Act, 1948 — Section 38, 5 (4)
High Courts17 Sept 1968
H.C. Narayanappa Vs Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1969 Kar 266 : (1969) 1 MysLJ 19
Motor Vehicles Act, 1988 — Section 63
High Courts17 Sept 1968
Mallick Hashim and Co. Vs Commercial Tax Officer, Bijapur Circle, Bijapur
Karnataka High Court · (1969) 1 MysLJ 160 : (1969) 23 STC 317
Central Sales Tax Act, 1956 — Section 9 (3)Mysore Sales Tax Act, 1948 — Section 15 (2)Mysore Sales Tax Rules, 1948 — Rule 38
High Courts12 Sept 1968
R.N. Nanjundappa and Others Vs T. Thimmiah and Others
Karnataka High Court · AIR 1969 Kar 208 : (1969) 1 MysLJ 22
Constitution of India, 1950 — Article 14, 16, 309Mysore State Civil Services (General Recruitment), Rules, 1957 — Rule 16A (2)
High Courts12 Sept 1968
Shaik Hassan Vs Assistant Controller of Estate Duty
Karnataka High Court · (1969) 71 ITR 344 : (1968) 2 MysLJ 433
Estate Duty Act, 1953 — Section 53 (3), 57
High Courts12 Sept 1968
Nanjundappa (R.N.) and Others Vs Thimmayya (T.) and Others
Karnataka High Court · (1970) 1 LLJ 160
Constitution of India, 1950 — Article 14, 16, 309Mysore State Civil Services (General Recruitment), Rules, 1957 — Rule 16A (2)
High Courts12 Sept 1968
Bharati Trading and Industrial Co. (Bharathi Coffee Curing Works) Vs Coffee Board, Bangalore and Others
Karnataka High Court · AIR 1969 Kar 257 : (1968) 2 MysLJ 434
High Courts11 Sept 1968
The Malnad Arecanut Syndicate (Pvt.) Ltd. Vs Commercial Tax Officer, Shimoga District, Shimoga
Karnataka High Court · (1969) 1 MysLJ 46 : (1969) 23 STC 472
Central Sales Tax Act, 1956 — Section 8 (2), 9 (1), 9 (2)
High Courts10 Sept 1968
The State of Mysore Vs S.R. Bhide
Karnataka High Court · (1968) 2 MysLJ 557 : (1969) 24 STC 446
High Courts09 Sept 1968
Vasthimal Joraji Bhural and Co. Vs State of Mysore
Karnataka High Court · (1968) 2 MysLJ 559 : (1969) 23 STC 45
High Courts09 Sept 1968
Gokak Mills Ltd. Vs State of Mysore
Karnataka High Court · (1969) 2 MysLJ 99 : (1969) 23 STC 25
Central Sales Tax Act, 1956 — Section 8 (2), 9 (3)Mysore Sales Tax Act, 1948 — Section 21, 22