High Courts30 Oct 1973
Kishindas Agencies Vs The State of Mysore
Karnataka High Court · (1974) ILR (Kar) 446 : (1974) 1 KarLJ 149 : (1974) 33 STC 65
Mysore Sales Tax Act, 1957 — Section 23 (1), 5 (1), 5 (3A)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,308 of 2,448
High Courts29 Oct 1973
T.G. Nandakumar Vs Controller of Estate Duty
Karnataka High Court · (1974) 96 ITR 130
Estate Duty Act, 1953 — Section 10, 64 (1)
High Courts23 Oct 1973
K. Jayvarmaraja Ballal Vs Mysore State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1974 Kar 132
High Courts19 Oct 1973
R.R. Diwakar and Others Vs V.B. Guttal
Karnataka High Court · (1975) CriLJ 90
Criminal Procedure Code, 1973 (CrPC) — Section 195 (a), 195 (c)Penal Code, 1860 (IPC) — Section 455, 471Press and Registration of Books Act, 1867 — Section 19 D
High Courts19 Oct 1973
Saraswathi Printing Works Vs State of Mysore and Others
Karnataka High Court · AIR 1974 Kar 125
High Courts18 Oct 1973
The State of Mysore Vs Krishna Rice and Saw Mills
Karnataka High Court · (1974) 33 STC 398
High Courts18 Oct 1973
K. Hiriyanna Setty Vs State of Mysore
Karnataka High Court · (1975) CriLJ 96 : (1973) 2 MysLJ 528
Criminal Procedure Code, 1973 (CrPC) — Section 94Factories Act, 1948 — Section 67
High Courts16 Oct 1973
R.R. Kashappanavar Vs The State of Mysore
Karnataka High Court · (1974) 34 STC 334
Mysore Sales Tax Act, 1957 — Section 12 A, 22 A, 22 A (1), 24 (1)
High Courts12 Oct 1973
Vithal Mankari Vs State of Mysore and Another
Karnataka High Court · AIR 1974 Kar 134
High Courts11 Oct 1973
Yeshwant Raghunath Bhide Vs Income Tax Officer (Collection), Hubli
Karnataka High Court · (1974) 44 CompCas 290 : (1974) 94 ITR 370 : (1974) 1 KarLJ 280
Companies Act, 1956 — Section 560, 560 (5)Income Tax Act, 1961 — Section 179
High Courts09 Oct 1973
C.R. Nagappa Vs Income Tax Officer and Another
Karnataka High Court · (1974) 97 ITR 459
Income Tax Act, 1961 — Section 215, 264Income Tax Rules, 1962 — Rule 40, 40 (5)
High Courts28 Sept 1973
City Improvement Trust Board Vs M.P. Ramanna
Karnataka High Court · AIR 1974 Kar 88
High Courts25 Sept 1973Dismissed
Eraiah Vs Basappa and Others
Karnataka High Court · AIR 1974 Kar 111
High Courts24 Sept 1973
The State of Mysore Vs Panyam Cements and Mineral Industries Ltd.
Karnataka High Court · (1974) 33 STC 407
Cement Control Order, 1961 — Section 6 (2) (a)Mysore Sales Tax Act, 1957 — Section 23 (1)
High Courts20 Sept 1973
K. Ismail Vs Controller of Estate Duty
Karnataka High Court · (1974) 97 ITR 201
Estate Duty Act, 1953 — Section 10, 64 (1)
High Courts20 Sept 1973
P. Balchand Vs Tax Recovery Officer, Bangalore
Karnataka High Court · (1974) ILR (Kar) 515 : (1974) 95 ITR 321 : (1974) 1 KarLJ 145
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 6, Order 30 Rule 7Income Tax Act, 1961 — Section 2 (7), 222, 222 (1)
High Courts20 Sept 1973
K. Ismail Vs Controller of Estate Duty, Mysore
Karnataka High Court · (1974) 97 ITR 201
Estate Duty Act, 1953 — Section 10, 64 (1)
High Courts19 Sept 1973
Sree Gajanana Motor Transport Co. Ltd. Vs State of Mysore and Others
Karnataka High Court · AIR 1974 Kar 101
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