High Courts11 Sept 1968
The Malnad Arecanut Syndicate (Pvt.) Ltd. Vs Commercial Tax Officer, Shimoga District, Shimoga
Karnataka High Court · (1969) 1 MysLJ 46 : (1969) 23 STC 472
Central Sales Tax Act, 1956 — Section 8 (2), 9 (1), 9 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,351 of 2,448
High Courts10 Sept 1968
The State of Mysore Vs S.R. Bhide
Karnataka High Court · (1968) 2 MysLJ 557 : (1969) 24 STC 446
High Courts09 Sept 1968
Vasthimal Joraji Bhural and Co. Vs State of Mysore
Karnataka High Court · (1968) 2 MysLJ 559 : (1969) 23 STC 45
High Courts09 Sept 1968
Gokak Mills Ltd. Vs State of Mysore
Karnataka High Court · (1969) 2 MysLJ 99 : (1969) 23 STC 25
Central Sales Tax Act, 1956 — Section 8 (2), 9 (3)Mysore Sales Tax Act, 1948 — Section 21, 22
High Courts04 Sept 1968
R. Fernandes and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 196 : (1969) 18 FLR 63 : (1969) 2 LLJ 442(1)
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 15 (2), 17 (5)
High Courts04 Sept 1968
Fernandes (R.) Vs State of Mysore and Others
Karnataka High Court · (1969) ILR (Kar) 9 : (1969) 2 LLJ 442 : (1968) 2 MysLJ 537
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 17
High Courts02 Sept 1968
Bhimappa Timmappa Kividi Vs Gireppa Laxmappa Kivadi
Karnataka High Court · AIR 1969 Kar 173
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3
High Courts30 Aug 1968
Sree Yellamma Cotton, Woollen and Silk Mills Co. Ltd. and Bank of Maharashtra Ltd., Poona Vs Official Liquidator, High Court Buildings
Karnataka High Court · AIR 1969 Kar 280 : (1970) 40 CompCas 466b
Companies Act, 1956 — Section 132, 293, 293, 460 (4), 467Transfer of Property Act, 1882 — Section 58 (e), 69
High Courts30 Aug 1968
Bank of Maharashtra Ltd. Vs Official Liquidator, Mysore High Court
Karnataka High Court · (1970) 40 CompCas 674
Companies Act, 1956 — Section 293, 456 (2), 467Transfer of Property Act, 1882 — Section 69, 69 (1) (a)
High Courts30 Aug 1968
Basappa Tippanna Durgannavar Vs Bhimappa Ramappa Durgannavar
Karnataka High Court · AIR 1969 Kar 141 : (1968) ILR (Kar) 1003 : (1968) 2 MysLJ 355
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1 (2) (b), 115
High Courts29 Aug 1968
The State of Mysore Vs A. Batehumiah Saheb and Co.
Karnataka High Court · (1969) 23 STC 515
Mysore Sales Tax Act, 1957 — Section 20
High Courts28 Aug 1968
The State of Mysore Vs K.A. Chadda
Karnataka High Court · (1968) ILR (Kar) 1049 : (1969) 23 STC 407
Mysore Sales Tax Act, 1957 — Section 12 B, 13, 5
High Courts23 Aug 1968
Yousoof Marakair Vs State of Mysore and Another
Karnataka High Court · (1969) CriLJ 757 : (1968) 2 MysLJ 511
Constitution of India, 1950 — Article 261, 261 (1)Criminal Procedure Code, 1898 (CrPC) — Section 516, 516 A, 523
High Courts21 Aug 1968
M. Gurumurthappa Vs Commissioner, Corporation of the city of Bangalore
Karnataka High Court · AIR 1969 Kar 160 : (1969) CriLJ 622 : (1968) 2 MysLJ 532
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Aug 1968
K.S. Achuthan and Others Vs State of Mysore and Others
Karnataka High Court · (1968) ILR (Kar) 965
Constitution of India, 1950 — Article 19, 31Motor Vehicles Act, 1939 — Section 43 (1) (i), 68 C, 68 D
High Courts19 Aug 1968
Shantabai Baswanth Rao Vs Manik Rao Panduranga Rao and Others
Karnataka High Court · AIR 1969 Kar 255 : (1968) 2 MysLJ 273
Madras Court Fees Act, 1870 — Section 7, 7 (2), 7 (2) (d)
High Courts14 Aug 1968
R. Kannaiah Vs Bangalore Woollen Cotton and Silk Mills Ltd. Co.
Karnataka High Court · AIR 1969 Kar 341 : (1968) ILR (Kar) 957
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 4
High Courts13 Aug 1968
Laxmi and Others Vs Parameshwari Hengsu and Others
Karnataka High Court · AIR 1969 Kar 175 : (1968) ILR (Kar) 931 : (1968) 2 MysLJ 454
Constitution of India, 1950 — Article 254Hindu Succession Act, 1956 — Section 3 (1), 3 (1) (b), 7 (2), 8
High Courts12 Aug 1968
Amir Bi and Others Vs Committee of Management of Nilasandra Mosque, Bangalore and Another
Karnataka High Court · AIR 1969 Kar 103 : (1968) 2 MysLJ 410
Evidence Act, 1872 — Section 67Registration Act, 1908 — Section 58, 59, 60 (1)
High Courts07 Aug 1968
Hindustan Aircraft, Ltd., Bangalore Vs Sambandham (G.)
Karnataka High Court · (1969) 18 FLR 92 : (1969) 2 LLJ 451
Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 21 (b)