High Courts26 Jun 1969
B.M. Ramalingappa Vs State of Mysore and Another
Karnataka High Court · AIR 1970 Kar 160 : AIR 1969 Kar 160 : (1969) ILR (Kar) 269
Constitution of India, 1950 — Article 309Governors Rules — Rule 3
COURT ARCHIVE
Karnataka High Court judgments, 1969
117 judgments · page 4 of 6
High Courts25 Jun 1969
Dasappa (D.M.) Vs Labour Court and Another
Karnataka High Court · (1969) ILR (Kar) 261 : (1970) 1 LLJ 485 : (1969) 2 MysLJ 190
Mysore Industrial Establishments (National and Festival Holidays) Act, 1963 — Section 3, 5, 5 (3)Mysore Industrial establishments (National and Festival Holidays) Rules, 1964 — Rule 9
High Courts24 Jun 1969
H.H. Dodda Gangadharaiah Vs V.H. Channabasavaiah and Another
Karnataka High Court · AIR 1970 Kar 139 : AIR 1969 Kar 139 : (1969) 2 MysLJ 261
Succession Act, 1925 — Section 230, 299
High Courts20 Jun 1969
B. Siddoji Rao Vs The State of Mysore and Others
Karnataka High Court · AIR 1970 Kar 162 : (1971) 22 FLR 139 : (1969) ILR (Kar) 231 : (1969) 2 MysLJ 450
Industrial Disputes Act, 1947 — Section 10, 12 (5)
High Courts18 Jun 1969
K.Y. Pilliah and Sons Vs Commissioner of Income Tax, Mysore, Bangalore
Karnataka High Court · AIR 1970 Kar 110
Finance Act, 1950 — Section 13Income Tax Act, 1922 — Section 66 (2)
High Courts18 Jun 1969
K.Y. Pilliah and Sons Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1970) 75 ITR 129
Finance Act, 1988 — Section 13Income Tax Act, 1922 — Section 2 (11) (a), 65 (2)
High Courts17 Jun 1969
Hindustan Drug House and Another Vs The State of Mysore and Another
Karnataka High Court · (1969) 2 MysLJ 531 : (1970) 25 STC 182
Mysore Sales Tax Act, 1957 — Section 18, 18 (1), 18 A
High Courts12 Jun 1969
G.B. Mudambadithaya and Others Vs The Union of India and Another
Karnataka High Court · AIR 1969 Kar 362
States Reorganisation Act, 1956 — Section 115, 115 (5)
High Courts10 Jun 1969
Segu Butchaiah Setty Vs Income Tax Officer, Kolar Circle and Another
Karnataka High Court · (1970) 76 ITR 607
Income Tax Act, 1961 — Section 29, 297 (2) (i), 46 (2)
High Courts09 Jun 1969
Shambhu Mada Hegde Vs Rama Ishwar Hegde
Karnataka High Court · AIR 1970 Kar 97 : (1969) 2 MysLJ 212
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 23 Rule 3
High Courts06 Jun 1969
N. Bommon Behram and Another Vs The Government of Mysore and Others
Karnataka High Court · AIR 1970 Kar 89
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 123, 124Land Acquisition Act, 1894 — Section 11, 15 A
High Courts04 Jun 1969
K.O. Krishnaswamy and Others Vs Director, Enforcement Directorate, Ministry of Finance, Department of Revenue, Government of India, New Delhi and Another
Karnataka High Court · AIR 1970 Kar 2 : AIR 1969 Kar 3 : (1969) 2 MysLJ 601
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 12 (1), 12 (2), 12 (2) (b)
High Courts03 Jun 1969
T.S. Krishnamurthy Shetty Vs M. Bharamappa and Others
Karnataka High Court · AIR 1970 Kar 10 : AIR 1969 Kar 10 : (1969) 2 MysLJ 234
Mysore Village Panchayats and Local Boards Act, 1959 — Section 207, 53 (2), 53 (2) (b), 53 (3), 53 (4)
High Courts02 Jun 1969
Begram Lakshmiah and Bros. and Others Vs Tax Recovery Officer, Bangalore and Others
Karnataka High Court · AIR 1970 Kar 264
Income Tax Act, 1922 — Section 29Income Tax Act, 1961 — Section 156, 220 (4), 222, 222 (1), 297 (2) (a)
High Courts02 Jun 1969
Bogram Lakshmiah and Brothers Vs Tax Recovery Officer
Karnataka High Court · (1970) 76 ITR 188
Income Tax Act, 1922 — Section 29Income Tax Act, 1961 — Section 156, 222, 231
High Courts30 Apr 1969
Mysore Co-operative Society Ltd. Vs Commissioner of Income Tax Mysore
Karnataka High Court · (1970) 75 ITR 445
Income Tax Act, 1922 — Section 14 (3) (iv)Income Tax Act, 1961 — Section 256 (1), 81 (v)
High Courts16 Apr 1969
Basalingappa Gowda and Others Vs Nagamma and Another
Karnataka High Court · AIR 1969 Kar 313 : (1969) 1 MysLJ 613
Land Acquisition Act, 1894 — Section 18, 30
High Courts11 Apr 1969
International Cotton Corporation (P) Ltd. Vs Bank of Maharashtra and Another
Karnataka High Court · (1971) 41 CompCas 226
Companies Act, 1956 — Section 213 (1) (a), 293, 293 (1) (a), 293 (1) (d)Transfer of Property Act, 1882 — Section 58 (a), 58 (e), 69, 69 (1) (a)
High Courts11 Apr 1969
State of Mysore Vs M.N. Vasantha Kumar
Karnataka High Court · (1969) CriLJ 1299
Criminal Procedure Code, 1973 (CrPC) — Section 561 APenal Code, 1860 (IPC) — Section 201, 302, 802
High Courts10 Apr 1969
Gowra Subraya Setty and Sons Vs Yellamma Cotton Woollen and Silk Mills Co. Ltd. and Another
Karnataka High Court · (1970) 40 CompCas 466
Companies Act, 1913 — Section 446, 483