Karnataka High Court Judgments 1969

High Courts24 Dec 1969

P. Janardhana Shetty Vs Union of India and Others

Karnataka High Court · (1970) 20 FLR 355 : (1969) ILR (Kar) 581 : (1970) 2 LLJ 738 : (1970) 1 MysLJ 191

Industrial Disputes Act, 1947 — Section 12 (1), 2 AKarnataka Shops and Commercial Establishments Act, 1961 — Section 39

High Courts24 Dec 1969

P. Janardhana Shetty and Another Vs The Union of India (UOI) and Others

Karnataka High Court · AIR 1970 Kar 171

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 12, 12 (1), 2 AKarnataka Shops and Commercial Establishments Act, 1961 — Section 39

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High Courts24 Dec 1969

V. Ramachandra Bhat Vs The State of Mysore

Karnataka High Court · (1970) 25 STC 370

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High Courts23 Dec 1969

A. Sattler Vs Income Tax Officer (Collection) Circle I Bangalore

Karnataka High Court · (1970) 76 ITR 306

Income Tax Act, 1922 — Section 230 (1), 29, 44Income Tax Act, 1961 — Section 230, 230 (1), 231

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High Courts22 Dec 1969

International Cotton Corporation (P.) Ltd. Vs Commercial Tax Officer, Circle III, Hubli and Others

Karnataka High Court · (1975) 35 STC 12

Central Sales Tax Act, 1956 — Section 6, 6 (1A), 8, 9Mysore Sales Tax Rules, 1948 — Rule 38

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High Courts17 Dec 1969

Devendrappa and Another Vs The State of Mysore

Karnataka High Court · (1970) CriLJ 1188

Penal Code, 1860 (IPC) — Section 323, 34, 447, 504

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High Courts16 Dec 1969

Consolidated Coffee Estates (1943) Ltd Vs Commissioner of Agricultural Income Tax, Mysore

Karnataka High Court · (1970) 76 ITR 29

Income Tax Act, 1961 — Section 2 (1) (a), 2 (1) (b) (ii)Mysore Agricultural Income Tax Act, 1957 — Section 55

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High Courts15 Dec 1969

Irappa Channabasappa Wani Vs Commercial Tax Officer, First Circle, Hubli

Karnataka High Court · (1970) 25 STC 331

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High Courts15 Dec 1969

Prabhakar Mallappa Panadare Vs Agricultural Income Tax Officer, Bijapur

Karnataka High Court · (1970) 77 ITR 349

Mysore Agricultural Income Tax Act, 1957 — Section 19 (4)

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High Courts12 Dec 1969

The Chitradurga District Co-operative Central Bank Ltd., Chitradurga and Another Vs The State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 37 : (1970) 1 MysLJ 328

Mysore Co-operative Societies Act, 1948 — Section 121, 29 (1), 42, 44, 47

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High Courts10 Dec 1969

A.K. Swamy and Brothers Vs The State of Mysore and Another

Karnataka High Court · (1970) 1 MysLJ 258 : (1970) 25 STC 227

Mysore Sales Tax Act, 1957 — Section 23 (1), 5 (1)

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High Courts09 Dec 1969

Bheemappa Bhemappa Korawar and Another Vs State of Mysore

Karnataka High Court · (1971) CriLJ 125

Penal Code, 1860 (IPC) — Section 380, 414, 457

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High Courts04 Dec 1969

Veerabhadrappa Chigateri Vs Controller of Estate Duty, Mysore

Karnataka High Court · (1970) 77 ITR 666

Estate Duty Act, 1953 — Section 64 (2)

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High Courts03 Dec 1969

C. Krishna Prasad Vs Commissioner of Wealth-tax, Bangalore

Karnataka High Court · (1970) 76 ITR 115

Wealth Tax Act, 1957 — Section 27 (1), 7

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High Courts27 Nov 1969

Nagappa Dattaraya Ankolekar Vs State of Mysore

Karnataka High Court · (1970) CriLJ 557

Prevention of Food Adulteration Act, 1954 — Section 2 (v), 7, 7 (1)

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High Courts26 Nov 1969

Mysore Electrical Industries Ltd. Vs The Commercial Tax Officer and Others

Karnataka High Court · AIR 1970 Kar 259

Central Sales Tax Act, 1956 — Section 8, 8 (2A), 9, 9 (2), 9 (3)Mysore Sales Tax Act, 1957 — Section 12 B

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High Courts26 Nov 1969

Bangalore Race Club Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1970) 77 ITR 435

Income Tax Act, 1961 — Section 11, 2 (15), 256 (1)

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High Courts26 Nov 1969

Mysore Electrical Industries Ltd. Vs Commercial Tax Officer, V Circle, Bangalore and Others

Karnataka High Court · (1971) 27 STC 559

Central Sales Tax Act, 1956 — Section 8, 8 (2A), 9, 9 (3)

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High Courts31 Oct 1969

Babu Murlidhar Vs Soudagar Mohammad Abdul Bashir and Another

Karnataka High Court · AIR 1970 Kar 203 : AIR 1969 Kar 203 : (1970) 1 MysLJ 34

Transfer of Property Act, 1882 — Section 53 A

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High Courts30 Oct 1969

D. Arasappa Vs Income Tax Officer, Central Circle II, Bangalore

Karnataka High Court · (1970) 77 ITR 201

Income Tax Act, 1961 — Section 22 (4), 23 (2), 23 (4), 27, 34

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Karnataka High Court judgments, 1969