High Courts19 Nov 1968
C.S. Narayana Rao Vs City Improvement Trust Board, Bangalore
Karnataka High Court · AIR 1969 Kar 310 : (1969) ILR (Kar) 399 : (1969) 1 MysLJ 237
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,349 of 2,448
High Courts18 Nov 1968
Pillayya Nagamangala Venkatappa Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 240 : (1969) ILR (Kar) 396
City of Bangalore Improvement Act, 1945 — Section 16Land Acquisition Act, 1894 — Section 4, 4 (4), 5 A, 6
High Courts18 Nov 1968
Bhagwantha Rao Govinda Rao Vs State of Mysore and Another
Karnataka High Court · AIR 1969 Kar 306
High Courts15 Nov 1968
Narasappa Vs State of Mysore
Karnataka High Court · (1970) CriLJ 293
Essential Commodities Act, 1955 — Section 7Mysore Food Grains (Wholesale) Dealers Licensing Order, 1964 — Section 2 (e), 3
High Courts14 Nov 1968
K.G. Subramanya Vs Commissioner of Agricultural Income Tax, Mysore
Karnataka High Court · (1969) 73 ITR 499
Mysore Agricultural Income Tax Act, 1957 — Section 35, 35 (2) (b), 53 A
High Courts14 Nov 1968
The State of Mysore Vs F.D. Malladad and Bros.
Karnataka High Court · (1969) 23 STC 230
Mysore Sales Tax Act, 1948 — Section 11, 2 (1) (k), 5
High Courts14 Nov 1968
State of Mysore Vs F.D. Malladad and Brothers
Karnataka High Court · AIR 1969 Kar 309 : (1969) 1 MysLJ 276
Mysore Sales Tax Act, 1948 — Section 11, 2 (1) (k)
High Courts14 Nov 1968
T.S. Nazir Khan, Abdul Gaffar Khan Vs State of Mysore
Karnataka High Court · (1969) 23 STC 269
Mysore Sales Tax Act, 1948 — Section 12 A
High Courts14 Nov 1968
Manjunatha Type Retreading Works Vs The State of Mysore
Karnataka High Court · (1969) 23 STC 428
Central Sales Tax Act, 1956 — Section 10 (b), 10 (d), 10 A, 7, 7 (4)
High Courts12 Nov 1968
Mallihal Village Panchayat Vs State of Mysore
Karnataka High Court · AIR 1969 Kar 345
High Courts12 Nov 1968
Commissioner of Income Tax, Madras Vs K.R. Patel and Others
Karnataka High Court · (1969) 73 ITR 508
Income Tax Act, 1961 — Section 147, 153 (3), 256 (1)
High Courts12 Nov 1968
M.R. Revanna and Others Vs The Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1970 Kar 219 : AIR 1969 Kar 219 : (1969) ILR (Kar) 227 : (1969) 1 MysLJ 141
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 63, 63 (1), 68 C, 68 D
High Courts11 Nov 1968
Rangappa (K.) Vs State of Mysore and Another
Karnataka High Court · (1969) ILR (Kar) 225 : (1970) 1 LLJ 155
High Courts08 Nov 1968
Shiddappa (H.S.) Vs Assistant Registrar of Co-operative Societies and Another
Karnataka High Court · (1970) 1 LLJ 159
High Courts07 Nov 1968
Bedi and Co. (Private) Ltd. Vs Income Tax Officer Central Circle II, Bangalore
Karnataka High Court · (1969) 73 ITR 586 : (1969) 1 MysLJ 430
Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147 (a), 148, 149, 153
High Courts25 Oct 1968
Lakshmi Bags Manufacturing Co. Vs The State of Mysore and Others
Karnataka High Court · (1969) 24 STC 361
Constitution of India, 1950 — Article 147Mysore Sales Tax Act, 1957 — Section 12 A
High Courts25 Oct 1968
Lakshmi Bags Manufacturing Co. Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 295 : (1969) ILR (Kar) 133 : (1969) 1 MysLJ 425
Constitution of India, 1950 — Article 14Mysore Sales Tax Act, 1957 — Section 12 A, 22, 22 A
High Courts23 Oct 1968
Commissioner of Income Tax, Mysore Vs Liquidators, Hubli Electricity Co. Ltd.
Karnataka High Court · (1969) ILR (Kar) 126 : (1969) 73 ITR 157
Electricity Act, 1910 — Section 5 (b), 5 (g)Income Tax Act, 1922 — Section 12 B
High Courts21 Oct 1968
Chhotalal Morarji Dhami and Others Vs Regional Provident Fund Commissioner and Others
Karnataka High Court · AIR 1969 Kar 355 : (1969) 1 MysLJ 615
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 1 (3) (b)
High Courts21 Oct 1968
Chhotalal Morarji Dhami Vs Regional Provident Fund Commissioner and Others
Karnataka High Court · (1970) 1 LLJ 541
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 1 (3) (b)