High Courts10 Aug 1967
Ganjam Nagappa and Sons Vs State of Mysore
Karnataka High Court · (1968) 21 STC 188
Sales Tax Act, 1957 — Section 5 (1), 5 (3)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,358 of 2,448
High Courts08 Aug 1967
Khaje Khanavar Khadskhan Hushenkhan and Another Vs Siddavanhalli Nijalingappa and Another
Karnataka High Court · AIR 1968 Kar 18
Constitution of India, 1950 — Article 173Representation of the Peoples Act, 1951 — Section 123 (7), 34, 36 (5)
High Courts07 Aug 1967
The State of Mysore Vs A.K. Khoja and Others
Karnataka High Court · (1968) 21 STC 354
Sales Tax Act, 1957 — Section 20 (1)
High Courts02 Aug 1967
Ratnamala Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 216 : (1968) 1 MysLJ 599
Constitution of India, 1950 — Article 14, 19, 226Hindu Succession Act, 1956 — Section 30, 7 (2)
High Courts02 Aug 1967
Kappa Puttanna Ningaiah Vs M.S. Sreeman
Karnataka High Court · (1967) CriLJ 1726
High Courts01 Aug 1967
H.R. Annamalai Mudaliar Vs Devaraja Urs and Others
Karnataka High Court · AIR 1968 Kar 140 : (1967) 2 MysLJ 323
Constitution of India, 1950 — Article 191 (1) (a)Representation of the Peoples Act, 1951 — Section 100 (1) (c), 36 (2) (1), 9 A
High Courts24 Jul 1967
Kattimani Chandappa Jampanna Vs Laxman Siddappa Naik and Others
Karnataka High Court · AIR 1967 Kar 182 : (1967) 2 MysLJ 277
Constitution of India, 1950 — Article 341, 342Representation of the Peoples Act, 1951 — Section 101, 33 (2), 37
High Courts21 Jul 1967
Ramachandra Shiddojirao Parvatrao Vs Sadashiva Rao Shiddojirao and Others
Karnataka High Court · AIR 1968 Kar 85 : (1967) 2 MysLJ 303
Hindu Succession Act, 1956 — Section 22, 8
High Courts20 Jul 1967
M.D. Krishna Vs M.C. Padma
Karnataka High Court · AIR 1968 Kar 226
Hindu Marriage Act, 1955 — Section 13, 25, 27
High Courts20 Jul 1967
Maniyar (R.S.) Vs State of Mysore and Others
Karnataka High Court · (1969) 1 LLJ 486 : (1967) 2 MysLJ 283
Constitution of India, 1950 — Article 309Mysore Civil Services Rules, 1958 — Rule 252, 8, 8 (11)
High Courts20 Jul 1967
Ramachandrappa (T.) Vs State of Mysore
Karnataka High Court · (1968) 2 LLJ 675 : (1967) 2 MysLJ 360
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (10) (1) (b), 11 (9) (b)
High Courts19 Jul 1967
Gopal Srinivasa Shenoy Vs The State of Mysore
Karnataka High Court · (1968) 21 STC 483
Mysore Sales Tax Act, 1957 — Section 12 (3)Mysore Sales Tax Rules, 1948 — Rule 16, 18
High Courts19 Jul 1967
Banwarilal Nemani Vs State of Mysore
Karnataka High Court · (1968) 22 STC 55
Mysore Sales Tax Act, 1957 — Section 12 (2), 12 (3), 22 (1), 23
High Courts18 Jul 1967
Sajjad (M.G.) Vs State of Mysore and Another
Karnataka High Court · (1968) 2 LLJ 445 : (1967) 2 MysLJ 274
Constitution of India, 1950 — Article 309
High Courts17 Jul 1967
Eastern Engineering Works Vs The State of Mysore
Karnataka High Court · (1967) 2 MysLJ 393 : (1968) 21 STC 193
Mysore Sales Tax Act, 1948 — Section 21 (1), 21 (2)
High Courts14 Jul 1967
G. Venkata Naidu Vs Bellary Central Co-operative Stores Ltd. and Others
Karnataka High Court · AIR 1967 Kar 203 : (1967) 2 MysLJ 256
Constitution of India, 1950 — Article 14, 228Mysore Co-operative Societies Act, 1948 — Section 121, 130, 54
High Courts14 Jul 1967
Workmen of Indian Telephone Industries Ltd. Vs Indian Telephone Industries Ltd.
Karnataka High Court · (1967) 2 LLJ 888
Employees State Insurance Act, 1948 — Section 31 APayment of Bonus Act, 1965 — Section 20, 32, 39
High Courts14 Jul 1967
K. Anantharajaiah Vs Shivaramaiah
Karnataka High Court · AIR 1968 Kar 148 : (1967) 2 MysLJ 369
Evidence Act, 1872 — Section 35, 91
High Courts05 Jul 1967
Balachandra Chengappa Vs Union of India and Others
Karnataka High Court · AIR 1968 Kar 154 : (1967) 2 MysLJ 392
Income Tax Act, 1922 — Section 46 (2), 46 (5A)
High Courts30 Jun 1967
G.S. Kalburgi Vs The Commissioner for Transport in Mysore and Another
Karnataka High Court · AIR 1968 Kar 257 : (1967) 2 MysLJ 267
Motor Vehicles Act, 1939 — Section 33, 33 (1) (b), 35