Constitution of India, 1950 — Article 14, 19 (1) (g), 226Essential Commodities Act, 1955 — Section 3, 5Mysore Food Grains (Wholesale) Dealers Licensing Order, 1964 — Clauses 11 (2), Clauses 11 (d)

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High Courts01 Apr 1970

Shivamma and Others Vs A.B. Shivanna and Others

Karnataka High Court · AIR 1972 Kar 167

Mysore Village Panchayats and Local Boards Act, 1959 — Section 5 (2), 5 (5), 5 (6)Mysore Village Panchayats and Local Boards Rules — Rule 3, 4

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High Courts30 Mar 1970

Income Tax Officer, Raichur Vs Dandi Mohamad Hussain and Others

Karnataka High Court · (1971) 79 ITR 573

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts23 Mar 1970

S. Rajanna Vs S.M. Dhondusa and Others

Karnataka High Court · AIR 1970 Kar 270 : AIR 1969 Kar 270

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 17, 53 A, 55 A

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High Courts23 Mar 1970Allowed

N.A.V. Naidu Vs State of Mysore

Karnataka High Court · AIR 1971 Kar 16 : (1970) 1 MysLJ 457 : (1970) 25 STC 381

Mysore Sales Tax Act, 1957 — Section 5 (1), 5 (3) (a)

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High Courts21 Mar 1970

S.B. Gowramma Vs Agricultural Income Tax Officer, Mercara and Another

Karnataka High Court · (1971) 79 ITR 194

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16 (3)Mysore Agricultural Income Tax Act, 1957 — Section 11 (2), 37 (2) (b)

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High Courts18 Mar 1970

Guldas Narasappa Thimmiah Oil Mills Vs Commercial Tax Officer, Raichur

Karnataka High Court · (1970) 1 MysLJ 451 : (1970) 25 STC 489

Central Sales Tax Act, 1956 — Section 9 (2), 9 (3)Mysore Sales Tax Act, 1957 — Section 13 (2), 13 (2) (b), 13 (3) (b), 13 (4)

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High Courts15 Mar 1970

V.C. Rajarathnam Vs Commissioner of Income Tax Bangalore

Karnataka High Court · (1971) 80 ITR 705

Income Tax Act, 1961 — Section 256 (1)

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High Courts11 Mar 1970

Krishnamaruti Watarkar Vs Commissioner of Commercial Taxes, Mysore, Bangalore and Another

Karnataka High Court · (1970) 26 STC 114

Mysore Sales Tax Rules, 1948 — Rule 25B, 25B (1), 25B (2)

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High Courts11 Mar 1970

V.B. Patil Vs The Commercial Tax Officer, Haveri and Others

Karnataka High Court · (1970) 25 STC 449

Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 226Mysore Sales Tax Act, 1957 — Section 18 (1), 18 (2), 18 A

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High Courts11 Mar 1970

The State of Mysore Vs Kores (India) Ltd.

Karnataka High Court · (1970) 26 STC 87

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

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High Courts09 Mar 1970

H. Anjanappa and Son Vs Commissioner of Commercial Taxes in Mysore, Bangalore

Karnataka High Court · (1970) 26 STC 139

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