COURT ARCHIVE

Karnataka High Court judgments

48,955 judgments · page 2,341 of 2,448

High Courts21 Mar 1970

S.B. Gowramma Vs Agricultural Income Tax Officer, Mercara and Another

Karnataka High Court · (1971) 79 ITR 194

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 16 (3)Mysore Agricultural Income Tax Act, 1957 — Section 11 (2), 37 (2) (b)

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High Courts18 Mar 1970

Guldas Narasappa Thimmiah Oil Mills Vs Commercial Tax Officer, Raichur

Karnataka High Court · (1970) 1 MysLJ 451 : (1970) 25 STC 489

Central Sales Tax Act, 1956 — Section 9 (2), 9 (3)Mysore Sales Tax Act, 1957 — Section 13 (2), 13 (2) (b), 13 (3) (b), 13 (4)

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High Courts15 Mar 1970

V.C. Rajarathnam Vs Commissioner of Income Tax Bangalore

Karnataka High Court · (1971) 80 ITR 705

Income Tax Act, 1961 — Section 256 (1)

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High Courts11 Mar 1970

Krishnamaruti Watarkar Vs Commissioner of Commercial Taxes, Mysore, Bangalore and Another

Karnataka High Court · (1970) 26 STC 114

Mysore Sales Tax Rules, 1948 — Rule 25B, 25B (1), 25B (2)

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High Courts11 Mar 1970

V.B. Patil Vs The Commercial Tax Officer, Haveri and Others

Karnataka High Court · (1970) 25 STC 449

Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 226Mysore Sales Tax Act, 1957 — Section 18 (1), 18 (2), 18 A

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High Courts11 Mar 1970

The State of Mysore Vs Kores (India) Ltd.

Karnataka High Court · (1970) 26 STC 87

Mysore Sales Tax Act, 1957 — Section 5 (1)

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High Courts09 Mar 1970

H. Anjanappa and Son Vs Commissioner of Commercial Taxes in Mysore, Bangalore

Karnataka High Court · (1970) 26 STC 139

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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

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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)

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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)

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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

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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)

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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)

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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)

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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

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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)

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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)

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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

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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

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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

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