High Courts15 Jan 1970
P. Cheradappa Pai Vs Agricultural Income Tax Officer, Puttur
Karnataka High Court · AIR 1970 Kar 168 : AIR 1969 Kar 168
Constitution of India, 1950 — Article 226Mysore Agricultural Income Tax Act, 1957 — Section 3 (3)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,342 of 2,448
High Courts13 Jan 1970
The State of Mysore Vs A. Vamana
Karnataka High Court · (1973) 32 STC 520
Central Sales Tax Act, 1956 — Section 10 (d), 10 A, 8 (3) (b)Mysore Sales Tax Act, 1957 — Section 23 (1)
High Courts08 Jan 1970
Padmanabha Narayana Khadilkar Vs Agricultural Income Tax Officer, Puttur
Karnataka High Court · (1970) 77 ITR 208
Constitution of India, 1950 — Article 226Mysore Agricultural Income Tax Act, 1957 — Section 37, 67 (6)
High Courts08 Jan 1970
Murgeppa Rudrappa Gugwad and Another Vs Agricultural Income Tax Officer, Bijapur and Another
Karnataka High Court · (1970) 77 ITR 211
Mysore Agricultural Income Tax Act, 1957 — Section 19 (2), 19 (3), 19 (4)
High Courts08 Jan 1970
Ram Singh Vs R. Susila Bai and Another
Karnataka High Court · AIR 1970 Kar 201 : AIR 1969 Kar 201 : (1970) CriLJ 1116 : (1970) 2 MysLJ 138
Penal Code, 1860 (IPC) — Section 109, 17, 494
High Courts07 Jan 1970
Rastapur Sharanappa Vs Controller of Estate Duty
Karnataka High Court · (1970) 77 ITR 800
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34 (1) (c), 64 (1)
High Courts06 Jan 1970
Kittanna Rai Vs The State of Mysore
Karnataka High Court · (1970) CriLJ 1190
Essential Commodities Act, 1955 — Section 7 (1) (a) (ii)Southern States (Regulation of Export of Rice) Order, 1964 — Section 3 A
High Courts24 Dec 1969
P. Janardhana Shetty Vs Union of India and Others
Karnataka High Court · (1970) 20 FLR 355 : (1969) ILR (Kar) 581 : (1970) 2 LLJ 738 : (1970) 1 MysLJ 191
Industrial Disputes Act, 1947 — Section 12 (1), 2 AKarnataka Shops and Commercial Establishments Act, 1961 — Section 39
High Courts24 Dec 1969
P. Janardhana Shetty and Another Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1970 Kar 171
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 12, 12 (1), 2 AKarnataka Shops and Commercial Establishments Act, 1961 — Section 39
High Courts24 Dec 1969
V. Ramachandra Bhat Vs The State of Mysore
Karnataka High Court · (1970) 25 STC 370
High Courts23 Dec 1969
A. Sattler Vs Income Tax Officer (Collection) Circle I Bangalore
Karnataka High Court · (1970) 76 ITR 306
Income Tax Act, 1922 — Section 230 (1), 29, 44Income Tax Act, 1961 — Section 230, 230 (1), 231
High Courts22 Dec 1969
International Cotton Corporation (P.) Ltd. Vs Commercial Tax Officer, Circle III, Hubli and Others
Karnataka High Court · (1975) 35 STC 12
Central Sales Tax Act, 1956 — Section 6, 6 (1A), 8, 9Mysore Sales Tax Rules, 1948 — Rule 38
High Courts17 Dec 1969
Devendrappa and Another Vs The State of Mysore
Karnataka High Court · (1970) CriLJ 1188
Penal Code, 1860 (IPC) — Section 323, 34, 447, 504
High Courts16 Dec 1969
Consolidated Coffee Estates (1943) Ltd Vs Commissioner of Agricultural Income Tax, Mysore
Karnataka High Court · (1970) 76 ITR 29
Income Tax Act, 1961 — Section 2 (1) (a), 2 (1) (b) (ii)Mysore Agricultural Income Tax Act, 1957 — Section 55
High Courts15 Dec 1969
Irappa Channabasappa Wani Vs Commercial Tax Officer, First Circle, Hubli
Karnataka High Court · (1970) 25 STC 331
High Courts15 Dec 1969
Prabhakar Mallappa Panadare Vs Agricultural Income Tax Officer, Bijapur
Karnataka High Court · (1970) 77 ITR 349
Mysore Agricultural Income Tax Act, 1957 — Section 19 (4)
High Courts12 Dec 1969
The Chitradurga District Co-operative Central Bank Ltd., Chitradurga and Another Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 37 : (1970) 1 MysLJ 328
Mysore Co-operative Societies Act, 1948 — Section 121, 29 (1), 42, 44, 47
High Courts10 Dec 1969
A.K. Swamy and Brothers Vs The State of Mysore and Another
Karnataka High Court · (1970) 1 MysLJ 258 : (1970) 25 STC 227
Mysore Sales Tax Act, 1957 — Section 23 (1), 5 (1)
High Courts09 Dec 1969
Bheemappa Bhemappa Korawar and Another Vs State of Mysore
Karnataka High Court · (1971) CriLJ 125
Penal Code, 1860 (IPC) — Section 380, 414, 457
High Courts05 Dec 1969
K. Rathnam Vs K.N. Somanna
Karnataka High Court · AIR 1970 Kar 267 : AIR 1969 Kar 267 : (1970) CriLJ 1507 : (1970) 1 MysLJ 368
Criminal Procedure Code, 1898 (CrPC) — Section 195 (1) (b), 195 (1) (c), 439, 476Penal Code, 1860 (IPC) — Section 209, 210