Mysore High Court Act, 1884 — Section 6Mysore Hindu Women Right to Property Act, 1933 — Section 8 (1) (d)States Reorganisation Act, 1956 — Section 119

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High Courts06 Aug 1970Dismissed

Govinda Naik Gurunath Naik Vs Gururao Puttanbhat Kadekar since deceased by Lrs. Mrs. Padmavathi Gururao Kadekar and Others

Karnataka High Court · AIR 1971 Kar 330 : (1971) 1 MysLJ 43

Contract Act, 1872 — Section 23

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High Courts05 Aug 1970Allowed

G.V.B. Naidu Vs State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 1 : (1970) 2 MysLJ 296

Constitution of India, 1950 — Article 162, 309Mysore Service Regulations — Regulation 65

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High Courts05 Aug 1970

G. Mahadevappa and Co. Vs Commissioner of Income Tax Mysore

Karnataka High Court · (1971) 81 ITR 598

Income Tax Act, 1922 — Section 28 (1) (c), 28 (3)

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High Courts04 Aug 1970

Mushtaque and Co. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1972) 84 ITR 561

Income Tax Act, 1922 — Section 26 AIncome Tax Act, 1961 — Section 184, 185 (1) (b), 256 (1)Partnership Act, 1932 — Section 33

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High Courts30 Jul 1970Dismissed

B.M. Muniratnam Naidu Vs Shantamma

Karnataka High Court · AIR 1971 Kar 25 : (1970) 2 MysLJ 281

Hindu Marriage Act, 1955 — Section 24, 25 (1)

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High Courts30 Jul 1970

Spencer and Co., Ltd. Vs The State of Mysore

Karnataka High Court · (1970) 26 STC 283

Mysore Sales Tax Act, 1957 — Section 18, 23 (1), 5 (3) (a)Mysore Sales Tax Rules, 1948 — Rule 27A, 6 (4), 6 (4) (h)

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High Courts27 Jul 1970Allowed

The State of Mysore Vs Kalilulla Ahmed Shariff and Another

Karnataka High Court · AIR 1971 Kar 60 : (1971) CriLJ 226 : (1970) 2 MysLJ 209

Criminal Procedure Code, 1898 (CrPC) — Section 207 A (2), 208 (3), 251 A (11), 251 A (7)Penal Code, 1860 (IPC) — Section 323, 392

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High Courts23 Jul 1970Dismissed

Workers and Staff Association of Government Soap Factory Vs The State of Mysore and Another

Karnataka High Court · AIR 1971 Kar 22

Industrial Disputes Act, 1947 — Section 10, 10 (1), 12 (5)

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High Courts23 Jul 1970

Workers and Staff Association of Government Soap Factory Vs State of Mysore and Another

Karnataka High Court · (1970) 2 LLJ 714

Industrial Disputes Act, 1947 — Section 10, 10 (1), 12 (5)

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High Courts23 Jul 1970Dismissed

N. Chandramouli Vs State of Mysore and Another

Karnataka High Court · AIR 1971 Kar 53 : (1970) 2 MysLJ 187

Constitution of India, 1950 — Article 162States Reorganisation Act, 1956 — Section 115, 115 (5)

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High Courts21 Jul 1970

State of Mysore Vs Subba and Another

Karnataka High Court · (1971) CriLJ 440

Criminal Procedure Code, 1973 (CrPC) — Section 438, 491, 55 (a), 55 (b)

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