High Courts07 Mar 1970
B.N. Pinto Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1972) 85 ITR 448
Income Tax Act, 1961 — Section 145, 145 (1), 256 (1)Partnership Act, 1932 — Section 37
COURT ARCHIVE
Karnataka High Court judgments, 1970
140 judgments · page 7 of 7
High Courts26 Feb 1970
Coelho Brothers Vs The State of Mysore
Karnataka High Court · (1970) 1 MysLJ 445 : (1970) 25 STC 416
Central Sales Tax Act, 1956 — Section 9Mysore Sales Tax Act, 1957 — Section 20 (3), 23 (1)
High Courts26 Feb 1970
Bagalkot Cement Co., Limited Vs State of Mysore
Karnataka High Court · (1970) 25 STC 520
Central Sales Tax Act, 1956 — Section 2 (b), 2 (d), 9 (3)Mysore Sales Tax Act, 1957 — Section 23 (1)
High Courts20 Feb 1970
K. Eranna and Others Vs Commissioner for Hindu Religious and Charitable Endowments, Bangalore and Others
Karnataka High Court · AIR 1970 Kar 191 : AIR 1969 Kar 191 : (1970) 1 MysLJ 170
Constitution of India, 1950 — Article 226, 26, 26 (d)Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 39, 41
High Courts13 Feb 1970
Workmen Mysore Paper Mills Ltd. Vs The Management Mysore Paper Mills Ltd. and Another
Karnataka High Court · AIR 1970 Kar 212 : AIR 1969 Kar 212 : (1970) 20 FLR 389 : (1970) 1 MysLJ 287
Industrial Disputes Act, 1947 — Section 10, 10 (1), 10 (1) (d), 10 (4)
High Courts12 Feb 1970
The Commissioner of Income Tax, Mysore, Bangalore Vs The Sole Trustee Lok Shikshan Trust, Hubli
Karnataka High Court · AIR 1970 Kar 285 : AIR 1969 Kar 285 : (1970) 77 ITR 61
Income Tax Act, 1961 — Section 11, 11 (1) (a), 2 (15), 256 (1)
High Courts12 Feb 1970
Commissioner of Income Tax, Mysore Vs Sole Trustee, Loka Shikshana Trust
Karnataka High Court · (1970) 1 MysLJ 263
Income Tax Act, 1922 — Section 4 (3), 4 (3) (i)Income Tax Act, 1961 — Section 11, 2 (15), 256 (1)
High Courts05 Feb 1970
Rangayya Kanantha and Others Vs Govinda Chatra and Others
Karnataka High Court · AIR 1970 Kar 314 : AIR 1969 Kar 314 : (1970) 1 MysLJ 532
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts04 Feb 1970
Malladad and Bros. Vs Commercial Tax Officer, Circle I, Gadag
Karnataka High Court · (1970) 26 STC 71
Constitution of India, 1950 — Article 226Mysore Sales Tax Act, 1957 — Section 43 (3), 6 (2)
High Courts22 Jan 1970
Hukmichand and Brothers Vs The State of Mysore
Karnataka High Court · (1970) 25 STC 320
Central Sales Tax Act, 1956 — Section 8 A (1), 8 A (2)Mysore Sales Tax Rules, 1948 — Rule 6 (4), 6 (4) (f) (ii)
High Courts21 Jan 1970
Ramazan Bi Vs Bhimsen Rao
Karnataka High Court · AIR 1970 Kar 195 : AIR 1969 Kar 195 : (1970) CriLJ 1113 : (1970) 1 MysLJ 218
Criminal Procedure Code, 1898 (CrPC) — Section 197Karnataka Land Revenue Act, 1964 — Section 16, 16 (1)Penal Code, 1860 (IPC) — Section 166, 167, 218
High Courts15 Jan 1970
Shivaputra Mahadevappa Hadapad Vs State of Mysore
Karnataka High Court · (1970) CriLJ 1551
Motor Vehicles Act, 1988 — Section 116, 3Penal Code, 1860 (IPC) — Section 301 A, 304 A
High Courts15 Jan 1970
K.H. Srinivasan Vs State of Mysore and Others
Karnataka High Court · AIR 1970 Kar 185 : AIR 1969 Kar 185 : (1970) 1 MysLJ 210
Coorg Municipal Regulation, 1907 — Regulation 33Land Acquisition Act, 1894 — Section 4 (1), 6
High Courts15 Jan 1970
P. Cheradappa Pai Vs Agricultural Income Tax Officer, Puttur
Karnataka High Court · AIR 1970 Kar 168 : AIR 1969 Kar 168
Constitution of India, 1950 — Article 226Mysore Agricultural Income Tax Act, 1957 — Section 3 (3)
High Courts13 Jan 1970
The State of Mysore Vs A. Vamana
Karnataka High Court · (1973) 32 STC 520
Central Sales Tax Act, 1956 — Section 10 (d), 10 A, 8 (3) (b)Mysore Sales Tax Act, 1957 — Section 23 (1)
High Courts08 Jan 1970
Padmanabha Narayana Khadilkar Vs Agricultural Income Tax Officer, Puttur
Karnataka High Court · (1970) 77 ITR 208
Constitution of India, 1950 — Article 226Mysore Agricultural Income Tax Act, 1957 — Section 37, 67 (6)
High Courts08 Jan 1970
Murgeppa Rudrappa Gugwad and Another Vs Agricultural Income Tax Officer, Bijapur and Another
Karnataka High Court · (1970) 77 ITR 211
Mysore Agricultural Income Tax Act, 1957 — Section 19 (2), 19 (3), 19 (4)
High Courts08 Jan 1970
Ram Singh Vs R. Susila Bai and Another
Karnataka High Court · AIR 1970 Kar 201 : AIR 1969 Kar 201 : (1970) CriLJ 1116 : (1970) 2 MysLJ 138
Penal Code, 1860 (IPC) — Section 109, 17, 494
High Courts07 Jan 1970
Rastapur Sharanappa Vs Controller of Estate Duty
Karnataka High Court · (1970) 77 ITR 800
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34 (1) (c), 64 (1)
High Courts06 Jan 1970
Kittanna Rai Vs The State of Mysore
Karnataka High Court · (1970) CriLJ 1190
Essential Commodities Act, 1955 — Section 7 (1) (a) (ii)Southern States (Regulation of Export of Rice) Order, 1964 — Section 3 A