High Courts19 Sept 1973
Sree Gajanana Motor Transport Co. Ltd. Vs State of Mysore and Others
Karnataka High Court · AIR 1974 Kar 101
COURT ARCHIVE
Karnataka High Court judgments, 1973
174 judgments · page 3 of 9
High Courts16 Sept 1973
Shivananda Electric Co., Raichur Vs State of Mysore
Karnataka High Court · (1974) 33 STC 348
Central Sales Tax Act, 1956 — Section 10, 10 (d), 10 AMysore Sales Tax Act, 1957 — Section 22 A
High Courts14 Sept 1973
Babu Devendrappa Yarnal Vs State of Mysore and Another
Karnataka High Court · AIR 1974 Kar 121
High Courts10 Sept 1973
Yellappachari and Another Vs State of Mysore and Another
Karnataka High Court · (1974) CriLJ 878
Criminal Procedure Code, 1973 (CrPC) — Section 98Penal Code, 1860 (IPC) — Section 34, 379, 447
High Courts07 Sept 1973
S. Sidde Gowda and Others Vs Mysore State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1974 Kar 142
High Courts07 Sept 1973
B. Channabyre Gowda and Others Vs State of Mysore
Karnataka High Court · AIR 1974 Kar 136
High Courts05 Sept 1973
N.S. Subba Rao Vs State of Mysore and Another
Karnataka High Court · (1974) 1 KarLJ 95 : (1974) 2 LLJ 19
Constitution of India, 1950 — Article 14, 16 (1), 226, 309
High Courts04 Sept 1973
M. Subraya Hegde Vs M.G. Prabhu Shikar
Karnataka High Court · AIR 1974 Kar 104
High Courts04 Sept 1973
Irappa and Another Vs Ramappa Sangappa Potraddi and Others
Karnataka High Court · AIR 1974 Kar 143
High Courts03 Sept 1973
The Chairman, Hirebidrai Unniya Audyogik Sahakari Utpadak Sangh Vs The State of Mysore
Karnataka High Court · (1974) 1 KarLJ 45 : (1974) 34 STC 376
Mysore Sales Tax Act, 1957 — Section 21 (2)Mysore Sales Tax Rules, 1948 — Rule 38
High Courts30 Aug 1973
P.G. Bewoor Vs Ramachandra Ananta Rao and Others
Karnataka High Court · (1974) CriLJ 1210
Prevention of Food Adulteration Act, 1954 — Section 16 (1) (a) (ii), 8 (1) (a)Prevention of Food Adulteration Rules, 1955 — Rule 50, 9
High Courts29 Aug 1973
B.N. Pinto Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1974) 96 ITR 306
Income Tax Act, 1961 — Section 48 (i)
High Courts28 Aug 1973
Mrs. Agnee D''Souza and Another Vs The Special Land Acquisition Officer
Karnataka High Court · AIR 1974 Kar 159
High Courts28 Aug 1973Dismissed
A.P. Ravi Vs Mysore Revenue Appellate Tribunal and others
Karnataka High Court · AIR 1974 Kar 56
High Courts23 Aug 1973
Heggappanavara Markhandappa and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1974 Kar 105
High Courts21 Aug 1973
B. Mahesha Hegde Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1974) 95 ITR 316
Income Tax Act, 1961 — Section 256 (2), 271 (1) (c)
High Courts21 Aug 1973Allowed
Kavya Husanappa Talwar and others Vs Ramappa Shivappa Mahar
Karnataka High Court · AIR 1974 Kar 20
High Courts21 Aug 1973
Mysore Iron and Steel Ltd. Vs The State of Mysore
Karnataka High Court · (1974) 34 STC 200
Central Sales Tax Act, 1956 — Section 286 (1) (b), 5 (1), 9Mysore Sales Tax Act, 1957 — Section 23 (1)
High Courts21 Aug 1973Dismissed
Channaveerappa Gouda Vs Land Acquisition Officer
Karnataka High Court · (1973) 08 KAR CK 0001
Land Acquisition Act, 1894 — Section 18, 4 (1), 54