High Courts27 Jul 1973
N.R. Revanna Vs State of Mysore and another
Karnataka High Court · AIR 1974 Kar 31 : AIR 1973 Kar 31
COURT ARCHIVE
Karnataka High Court judgments, 1973
174 judgments · page 5 of 9
High Courts27 Jul 1973
S. Narayana Murthy Vs State of Mysore
Karnataka High Court · (1974) CriLJ 211 : (1973) 2 MysLJ 266
Penal Code, 1860 (IPC) — Section 228
High Courts26 Jul 1973
All India Sewing Machine Co. Vs Commissioner of Income Tax
Karnataka High Court · (1974) 96 ITR 206
Income Tax Act, 1961 — Section 139 (1), 256 (1), 271 (1) (a)
High Courts25 Jul 1973Dismissed
Special Land Acquisition Officer Vs Sanagouda Paragouda Patil
Karnataka High Court · AIR 1974 Kar 74
High Courts24 Jul 1973
V. Chikkaveerayya and others Vs Town Municipal Council, Tumkur and others
Karnataka High Court · AIR 1974 Kar 6
High Courts24 Jul 1973
The State of Mysore Vs Gurappa and Others
Karnataka High Court · (1974) CriLJ 213 : (1973) 2 MysLJ 238
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)Penal Code, 1860 (IPC) — Section 169
High Courts19 Jul 1973
Narsepalli Oil Mills Vs The State of Mysore
Karnataka High Court · (1973) ILR (Kar) 1091 : (1973) 2 MysLJ 367 : (1973) 32 STC 599
High Courts19 Jul 1973
The State of Mysore Vs S.S. Dhundushi and Co.
Karnataka High Court · (1973) 2 MysLJ 445 : (1975) 35 STC 411
Mysore Sales Tax Act, 1957 — Section 18 (1), 18 A
High Courts19 Jul 1973
S. Rajagopal Vs C.M. Armugam and Others
Karnataka High Court · AIR 1974 Kar 78
High Courts19 Jul 1973
Gundappa Vs The State of Mysore
Karnataka High Court · (1974) 33 STC 375
Mysore Sales Tax Act, 1957 — Section 20 (3), 23 (1)
High Courts18 Jul 1973
The State of Mysore Vs M. Devendrappa Setty and Sons and Others
Karnataka High Court · (1974) 1 KarLJ 47 : (1973) 32 STC 476
Central Sales Tax Act, 1956 — Section 15Mysore Sales Tax Act, 1957 — Section 23 (1), 5 (4)
High Courts17 Jul 1973Allowed
Vasamma and Others Vs S.K. Jayadeviah
Karnataka High Court · (1973) 07 KAR CK 0029
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 3Limitation Act, 1963 — Section 136
High Courts17 Jul 1973
Veerendra Stores Vs The State of Mysore
Karnataka High Court · (1973) ILR (Kar) 1089 : (1973) 2 MysLJ 444 : (1973) 32 STC 596
Mysore Sales Tax Act, 1957 — Section 20 (1), 29
High Courts17 Jul 1973Dismissed
Rukamoddia Dastagirsab Vs Basawwa and Others
Karnataka High Court · (1973) 07 KAR CK 0003
Karnataka Rent Control Act, 1961 — Section 21 (1), 29, 50Transfer of Property Act, 1882 — Section 53 A
High Courts16 Jul 1973
Channamma Hengsu and others Vs Ragava Bontra and others
Karnataka High Court · AIR 1973 Kar 35
High Courts16 Jul 1973
State of Mysore Vs Babulal Dungarchand and Co. and Others
Karnataka High Court · (1973) 32 STC 598
Mysore Sales Tax Act, 1957 — Section 13 (3) (b)
High Courts12 Jul 1973
Vishnumoorthi Bhagwatha and another Vs Rudra Shedthi and another
Karnataka High Court · AIR 1974 Kar 41
High Courts11 Jul 1973
B. Damodar and Company Vs Additional Commissioner of Income Tax and Another
Karnataka High Court · (1974) 97 ITR 70
Income Tax Act, 1961 — Section 271 (1)