COURT ARCHIVE

Karnataka High Court judgments

48,955 judgments · page 2,340 of 2,448

High Courts19 Jun 1970

Gangadhar Shivalingappa Nagmoti Vs The State of Mysore

Karnataka High Court · AIR 1970 Kar 309 : AIR 1969 Kar 309 : (1970) 2 MysLJ 59

Constitution of India, 1950 — Article 226, 227, 235, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 8, 9

High Courts18 Jun 1970Dismissed

Mizar Govinda Annappa Pai and Sons Vs State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 46 : (1971) 21 FLR 368 : (1971) 1 LLJ 283

Minimum Wages Act, 1948 — Section 3 (2), 3 (3)

High Courts17 Jun 1970

Bhimappa Kariyappa Gazi Vs State of Mysore and Others

Karnataka High Court · (1971) 80 ITR 653

Mysore Agricultural Income Tax Act, 1957 — Section 18 (1), 18 (2), 19 (4)

High Courts16 Jun 1970

Verghese George Vs The Officer Commanding, T.T.W.A.F. Station Yalahanka, Bangalore North

Karnataka High Court · AIR 1970 Kar 302 : AIR 1969 Kar 302 : (1970) 2 MysLJ 55

Central Services (Temporary Services) Rules, 1965 — Rule 5 (1) (a)Constitution of India, 1950 — Article 16, 18, 311

High Courts11 Jun 1970

R.P. Janardhana Vs Agricultural Income Tax Officer, Bangalore and Another

Karnataka High Court · (1971) 79 ITR 305

Mysore Agricultural Income Tax Act, 1957 — Section 24, 34, 42

High Courts09 Jun 1970

M.A. Hussain and Another Vs Panchamal Vasudev Ganapath Kamath and Brothers and Another

Karnataka High Court · AIR 1970 Kar 299 : AIR 1969 Kar 299 : (1970) 2 MysLJ 27

Evidence Act, 1872 — Section 65, 65 (e), 76Partnership Act, 1932 — Section 69 (2)

High Courts08 Jun 1970

C. Colaco Vs Urban D''Silva

Karnataka High Court · AIR 1970 Kar 297 : AIR 1969 Kar 297 : (1970) 2 MysLJ 50

Karnataka Rent Control Act, 1961 — Section 21 (1) (b), 21 (1) (d), 21 (d)Transfer of Property Act, 1882 — Section 108 (o), 50

High Courts04 Jun 1970

Devon Tea and Produce Co. Ltd. Vs Agricultural Income Tax Officer, Bangalore

Karnataka High Court · (1971) 79 ITR 730

Mysore Agricultural Income Tax Act, 1957 — Section 2 (1) (v), 69States Reorganisation Act, 1956 — Section 119

High Courts04 Jun 1970Dismissed

Devon Tea and Produce Co. Ltd. Vs Agricultural Income Tax Officer

Karnataka High Court · AIR 1971 Kar 50

Mysore Agricultural Income Tax Act, 1957 — Section 2 (1), 2 (1) (v), 69

High Courts25 May 1970

Sha Vajeshanker Vasudev and Co. and Others Vs Commercial Tax Officer, South Kanara, Mangalore and Others

Karnataka High Court · (1970) 26 STC 132

High Courts25 May 1970

Rallis India Ltd. Vs Commercial Tax Officer, Bellary and Others

Karnataka High Court · (1970) 1 MysLJ 487 : (1970) 26 STC 36

Sales Tax (Amendment) Ordinance, 1969 — Section 10, 10 (1), 9

High Courts04 May 1970

Amaravathi Service Co-operative Society and Others Vs Union of India and Others

Karnataka High Court · AIR 1970 Kar 243 : AIR 1969 Kar 243 : (1970) 1 MysLJ 465

Constitution of India, 1950 — Article 226Sugarcane (Control) Order, 1955 — Clause 5 (3)

High Courts16 Apr 1970

Channiah Hyamegowda Vs Hyamiah and Another

Karnataka High Court · (1971) CriLJ 183

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts03 Apr 1970

Vanajakshamma and Others Vs P. Gopala Krishna

Karnataka High Court · AIR 1970 Kar 305 : AIR 1969 Kar 305 : (1970) CriLJ 1584

Criminal Procedure Code, 1898 (CrPC) — Section 488, 489 (2)Penal Code, 1860 (IPC) — Section 494, 495, 498

High Courts01 Apr 1970

Anna Rao Vs Bandappa

Karnataka High Court · AIR 1971 Kar 63 : (1970) 2 MysLJ 442

Karnataka Stamp Act, 1957 — Section 3Transfer of Property Act, 1882 — Section 54

High Courts01 Apr 1970

A.K. Appanna Setty and Sons and Others Vs The State of Mysore and Others

Karnataka High Court · AIR 1970 Kar 289 : AIR 1969 Kar 289 : (1970) 1 MysLJ 512

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)

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

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

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

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)