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)
COURT ARCHIVE
Karnataka High Court judgments, 1969
117 judgments · page 2 of 6
High Courts18 Nov 1969
K. Chandrahasa Shetty Vs Jayaram Sasani
Karnataka High Court · AIR 1970 Kar 209 : (1970) 1 MysLJ 40
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151
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
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
High Courts28 Oct 1969
Mysore Electrical Industries Ltd. Vs Commissioner of Surtax
Karnataka High Court · (1971) 80 ITR 571
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 256 (1)
High Courts27 Oct 1969
Commissioner of Income Tax, Mysore Vs Nagarathnamma
Karnataka High Court · (1970) 76 ITR 352
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1961 — Section 171, 256 (1)
High Courts27 Oct 1969
Saraswathamma and Another Vs Bhadramma and Another
Karnataka High Court · AIR 1970 Kar 157 : AIR 1969 Kar 157
High Courts15 Oct 1969
A. Misrimal Jain and Co. and Others Vs State of Mysore
Karnataka High Court · (1970) 2 MysLJ 386 : (1971) 28 STC 137
Madras Turnover Rules — Rule 17Mysore Sales Tax Act, 1957 — Section 12 A, 34, 5 (5A)
High Courts14 Oct 1969
The Management of Government Soap Factory, Bangalore-12 Vs The Presiding Officer, Labour Court, Bangalore and Others
Karnataka High Court · AIR 1970 Kar 225 : (1969) ILR (Kar) 484 : (1970) 1 MysLJ 104
Factories Act, 1948 — Section 103, 151Industrial Disputes Act, 1947 — Section 2 (1), 2 (k), 33 C (2), 59
High Courts09 Oct 1969
J. Subba Rao and Sons Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1970) 77 ITR 241
Income Tax Act, 1961 — Section 184 (3), 184 (7), 256 (1)Income Tax Rules, 1962 — Rule 22 (5), 24
High Courts26 Sept 1969
Amalgamated Electricity Co. Ltd. Vs Kutubuddin Rajesaheb Chancha and Others
Karnataka High Court · AIR 1970 Kar 155 : (1969) ILR (Kar) 875 : (1969) 2 MysLJ 522
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 1 (2)
High Courts24 Sept 1969
Nagreddy Vs Khandappa and Others
Karnataka High Court · AIR 1970 Kar 166 : (1969) ILR (Kar) 460 : (1970) 1 MysLJ 134
Industrial Disputes Act, 1947 — Section 33 C (2)Limitation Act, 1963 — Section 4, 5Mysore Village Panchayat (Election of the Chairman and the Vice-Chairman) Rules, 1959 — Rule 12, 17
High Courts23 Sept 1969
M.C. Srinivasan Vs Collector of Central Excise and Another
Karnataka High Court · AIR 1970 Kar 238 : (1970) 1 MysLJ 343
Constitution of India, 1950 — Article 14, 16
High Courts12 Sept 1969
Shariyat Ali Vs State of Mysore
Karnataka High Court · AIR 1970 Kar 112 : AIR 1969 Kar 112
High Courts10 Sept 1969
V. Lakkanna Vs The State of Mysore
Karnataka High Court · AIR 1970 Kar 198 : (1969) 2 MysLJ 517
Constitution of India, 1950 — Article 372 (1)Mysore High Court Act, 1961 — Section 8 (2)States Reorganisation Act, 1956 — Section 7
High Courts10 Sept 1969
C. Krishna Prasad Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1970) 75 ITR 526
Income Tax Act, 1961 — Section 25 A, 256 (1)
High Courts09 Sept 1969
M.M. Annaiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1970) 76 ITR 582
Income Tax Act, 1961 — Section 140 A, 156, 256 (1), 271, 271 (1) (a)
High Courts25 Aug 1969
Lakshminarayana Vs Saraswati and Others
Karnataka High Court · AIR 1970 Kar 165 : AIR 1969 Kar 165 : (1970) 1 MysLJ 128
Hindu Women Rights Act, 1933 — Section 8, 8 (1) (a)
High Courts21 Aug 1969
P. Ramachandra Rao Vs N. Subramanya and Others
Karnataka High Court · AIR 1970 Kar 164
High Courts13 Aug 1969
K.B. Jinaraja Hegde and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 12 : (1970) 2 MysLJ 224
Essential Commodities Act, 1955 — Section 3, 3 (2), 3 (2) (f), 3 (3B)Mysore Paddy Procurement (Levy) Order, 1966 — Section 4 (1), 4 (2), 4 (3), 9 (2)