High Courts28 Jun 1968
Harakchand Rugchand Vs State of Mysore
Karnataka High Court · (1968) ILR (Kar) 634 : (1968) 2 MysLJ 189 : (1969) 23 STC 197
Mysore Sales Tax (Amendment) Act, 1964 — Section 34, 5 (5A)Mysore Sales Tax Act, 1957 — Section 5
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,353 of 2,448
High Courts27 Jun 1968
D. Arasappa Vs Commissioner of Commercial Taxes, Mysore, Bangalore
Karnataka High Court · (1969) 23 STC 68
Mysore Sales Tax Act, 1957 — Section 12 A, 22 A
High Courts26 Jun 1968
V. Panchaksharappa Vs Returning Officer-cum-Tahsildar
Karnataka High Court · AIR 1969 Kar 78 : (1968) 2 MysLJ 289
Karnataka Municipalities Act, 1964 — Section 17, 383Mysore Local Authorities (Postponement of Elections and Continuance of Administrators) Repealing Act, 1967 — Section 3
High Courts24 Jun 1968
Syed Ismail Qadri Vs Syed Abdul Nabi
Karnataka High Court · AIR 1969 Kar 181 : (1969) CriLJ 752 : (1969) 1 MysLJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145 (4)
High Courts24 Jun 1968
Council of Institute of Chartered Accountants of India Vs A. Umanath Rao
Karnataka High Court · AIR 1969 Kar 312 : (1969) 1 MysLJ 194
Chartered Accountants Act, 1949 — Section 21 (5)
High Courts20 Jun 1968
Manorama Vs Jayabore Gowda and Another
Karnataka High Court · AIR 1969 Kar 263 : (1968) ILR (Kar) 585 : (1968) 2 MysLJ 133
Bangalore Municipal Corporation Act, 1949 — Section 3 (9), 3 B
High Courts19 Jun 1968
Krishnamurthi (R.) Vs Director of Public Instruction, Mysore and Others
Karnataka High Court · (1968) ILR (Kar) 579 : (1969) 2 LLJ 34 : (1968) 2 MysLJ 297
High Courts18 Jun 1968
M. Akbar Saheb Vs Presiding Officer, The Mysore State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1969 Kar 242 : (1968) ILR (Kar) 564 : (1968) 2 MysLJ 219
Motor Vehicles Act, 1988 — Section 57, 63 (3)Motor Vehicles Rules, 1939 — Rule 124
High Courts12 Jun 1968
Gambli Vs K. Ramakrishnappa and Others
Karnataka High Court · (1969) ACJ 217 : AIR 1969 Kar 158 : (1969) 39 CompCas 145b : (1968) 2 MysLJ 508
High Courts11 Jun 1968
Gurappa Gugal and Others Vs State of Mysore
Karnataka High Court · (1969) CriLJ 826
Criminal Procedure Code, 1973 (CrPC) — Section 37, 587, 87
High Courts05 Jun 1968
Shivadas Subrao and Co. and Another Vs V.D. Divekar and Another
Karnataka High Court · AIR 1969 Kar 73 : (1968) 2 MysLJ 111
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, 146Registration Act, 1908 — Section 17 (1) (b), 17 (2) (vi)
High Courts31 May 1968
T. Nanjappa and Sons Vs Assistant Commissioner of Commercial Taxes, Mysore Division, Mysore and Another
Karnataka High Court · (1969) CriLJ 336 : (1968) ILR (Kar) 535 : (1968) 1 MysLJ 614 : (1968) 22 STC 277
Mysore Sales Tax Act, 1957 — Section 20, 31Sales Tax Act, 1957 — Section 13 (3), 13 (b)
High Courts31 May 1968
Srinivasa Rao Vs Baburao and Another
Karnataka High Court · AIR 1970 Kar 141
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, 115
High Courts02 May 1968
D. Cawasji and Co. Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 23 : (1968) ILR (Kar) 492 : (1969) 1 MysLJ 461
Constitution of India, 1950 — Article 14, 226, 311 (2)Mysore Elementary Education Act, 1941 — Section 9, 9 (1)Mysore Excise Act, 1901 — Section 22, 23
High Courts18 Apr 1968
Muthyala Reddy Vs State of Mysore and Another
Karnataka High Court · AIR 1969 Kar 1 : (1968) ILR (Kar) 482 : (1968) 2 MysLJ 48
Land Acquisition (Amendment) Act, 1961 — Section 16, 16 (1), 16 (2)Land Acquisition Act, 1894 — Section 4, 4 (1)
High Courts16 Apr 1968
Indian Sugars and Refineries Ltd. Hospet, Dist. Bellary (Mysore) and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 332 : (1968) ILR (Kar) 449
Constitution of India, 1950 — Article 14, 226Mysore Sales Tax Act, 1957 — Section 5 (3) (b)States Reorganisation Act, 1956 — Section 119
High Courts16 Apr 1968
H.D. Kolkar Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 61 : (1969) CriLJ 420 : (1968) 2 MysLJ 150
Bombay Police (Punishment and Appeal) Rules, 1956 — Rule 17Bombay Police Act, 1951 — Section 25, 25 (2), 25 (2) (a)
High Courts16 Apr 1968
Kolkar (H.D.) Vs State of Mysore (By Chief Secretary) and Others
Karnataka High Court · (1968) ILR (Kar) 443 : (1969) 2 LLJ 466
Bombay Police (Punishment and Appeal) Rules, 1956 — Rule 17, 17 (2)Bombay Police Act, 1951 — Section 25 (2), 25 (2) (a), 27
High Courts15 Apr 1968
Mahadevayya (G.S.) Vs State of Mysore and Another
Karnataka High Court · (1969) 1 LLJ 849
Mysore Civil Services Rules, 1958 — Rule 41, 44, 45
High Courts10 Apr 1968
M. Ramachandra Rao Vs M.S. Kowsalya
Karnataka High Court · AIR 1969 Kar 76
Hindu Marriage Act, 1955 — Section 9