COURT ARCHIVE

Karnataka High Court judgments

48,955 judgments · page 2,348 of 2,448

High Courts08 Jan 1969

D.G. Venkataramu and Others Vs Managing Director, Pandavapura Sahakara Sakkare Karkhane Ltd. and Another

Karnataka High Court · AIR 1970 Kar 1 : AIR 1969 Kar 1 : (1969) 18 FLR 392 : (1969) 1 MysLJ 578

Factories Act, 1948 — Section 79, 80Industrial Disputes Act, 1947 — Section 25 F, 33 C (2)

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High Courts07 Jan 1969

Potti (S.K.) Vs Union of India and Another

Karnataka High Court · (1970) 1 LLJ 305 : (1969) 1 MysLJ 325

States Reorganisation Act, 1956 — Section 115 (5)

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High Courts02 Jan 1969

Webbs Sales and Service (P.) Ltd. Vs Commissioner of Commercial Taxes, Bangalore

Karnataka High Court · (1969) 24 STC 84

Mysore Sales Tax Act, 1948 — Section 22 AMysore Sales Tax Rules, 1948 — Rule 6, 6 (4) (f) (i)

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High Courts02 Jan 1969

G.R. Byappa and Sons Vs The State of Mysore and Another

Karnataka High Court · (1969) 1 MysLJ 427 : (1969) 24 STC 34

Mysore Sales Tax Act, 1957 — Section 2 (t), 21Mysore Sales Tax Rules, 1948 — Rule 38

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High Courts18 Dec 1968

Bhagwantha Rao Vs State of Mysore and Another

Karnataka High Court · (1970) 1 LLJ 156 : (1969) 1 MysLJ 169

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High Courts13 Dec 1968

B.C. Samathanmath Vs Commercial Tax Officer, I Circle, Hubli and Others

Karnataka High Court · (1969) 24 STC 252

Bombay Sales Tax Act, 1953 — Section 14 (3) (a), 14 (3) (b), 14 (4)

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High Courts13 Dec 1968

N.C. Samasthanmath Vs Commercial Tax Officer, I Circle, Hubli and Others

Karnataka High Court · AIR 1970 Kar 11 : AIR 1969 Kar 11

Bombay Sales Tax Act, 1953 — Section 14 (3) (a), 14 (3) (b), 14 (4)

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High Courts10 Dec 1968

The Honorary Secretary, Kaniyara Seva Samaj Vs State of Mysore

Karnataka High Court · (1969) 23 STC 155

Civil Procedure Code, 1908 (CPC) — Section 96 (3)Mysore Sales Tax Act, 1957 — Section 12 (3), 20

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High Courts05 Dec 1968

Merey Soans Vs State of Mysore

Karnataka High Court · AIR 1969 Kar 348

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High Courts04 Dec 1968

Patel Muniswamy Gowda and Others Vs Mysore Revenue Appellate Tribunal, Bangalore

Karnataka High Court · AIR 1969 Kar 270 : (1969) 1 MysLJ 387

Mysore Irrigation Act, 1965 — Section 52, 8, 8 (1)

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High Courts04 Dec 1968

Baldwin Boys'' High School Vs Director of Public Instruction and Another

Karnataka High Court · (1970) 1 LLJ 551 : (1969) 1 MysLJ 598

Grant-in-Aid Code Rules — Rule 50 (viii)

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High Courts03 Dec 1968

The State of Mysore Vs S.S. Umandi

Karnataka High Court · (1969) 1 MysLJ 167 : (1969) 24 STC 11

Central Sales Tax Act, 1956 — Section 10 (b), 10 (d), 10 A, 8 (3) (b)

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High Courts29 Nov 1968

Prabhu (C.D.) Vs Deputy Commissioner, Mangalore and Another

Karnataka High Court · (1969) 18 FLR 292 : (1969) ILR (Kar) 323 : (1969) 2 LLJ 822 : (1969) 1 MysLJ 405

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (2)

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High Courts29 Nov 1968

Vijaya Traders Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1969) 74 ITR 279

Income Tax Act, 1961 — Section 13, 145 (1), 66 (2)

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High Courts29 Nov 1968

Vijaya Traders Shimoga Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1969) 1 MysLJ 284

Income Tax Act, 1922 — Section 13, 66 (2)Income Tax Act, 1961 — Section 145 (1), 256 (2)

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High Courts28 Nov 1968

Narayana Rao (A.K.) Vs General Manager, Southern Railway and Others

Karnataka High Court · (1969) ILR (Kar) 315 : (1970) 1 LLJ 726 : (1969) 1 MysLJ 588

Constitution of India, 1950 — Article 311Railway Discipline and Appeal Rules — Rule 1709

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High Courts26 Nov 1968

B.T. Narayana Shenoy Vs The State of Mysore

Karnataka High Court · (1969) 1 MysLJ 281 : (1969) 23 STC 411

Mysore Sales Tax Rules, 1948 — Rule 6 (1) (a), 6 (4) (f) (i)

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High Courts22 Nov 1968

Kulkarni (V.H.) Vs Divisional Superintendent, Southern Railway and Another

Karnataka High Court · (1969) ILR (Kar) 294 : (1970) 1 LLJ 169 : (1969) 1 MysLJ 175

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High Courts21 Nov 1968

Appasaheb Annappa Sirguppi Vs Town Municipal Council, Ramdurg

Karnataka High Court · AIR 1970 Kar 70 : (1969) ILR (Kar) 286 : (1969) 1 MysLJ 290

Karnataka Municipalities Act, 1964 — Section 306, 306 (1), 306 (2)

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High Courts21 Nov 1968

Canara Workshops Ltd. Vs State of Mysore

Karnataka High Court · (1969) ILR (Kar) 318 : (1969) 23 STC 438

Central Sales Tax Act, 1956 — Section 9 (3)Mysore Sales Tax Act, 1957 — Section 38, 38 (2) (a)Mysore Sales Tax Rules, 1948 — Rule 11 (2), 6 (4) (h)

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