Criminal Procedure Code, 1898 (CrPC) — Section 417 (3)Customs Act, 1962 — Section 123, 135Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23 (1) (A), 8 (1)

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High Courts27 Mar 1967

Manjappa Moolya Vs Rama Bhandary and Others

Karnataka High Court · AIR 1968 Kar 202 : (1967) 2 MysLJ 192

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High Courts23 Mar 1967

B.N. Govindiah Setty Vs The Commissioner for Transport and Another

Karnataka High Court · AIR 1967 Kar 171

Mysore Motor Vehicles (Taxation on Passengers and Goods) Act, 1961 — Section 6, 8, 9

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High Courts21 Mar 1967

Akil Pasha and Another Vs State of Mysore

Karnataka High Court · (1967) CriLJ 1422

Criminal Procedure Code, 1973 (CrPC) — Section 242, 243Mysore Prohibition Act, 1948 — Section 58 (b)

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High Courts21 Mar 1967

Raja Bai Nikkam Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1967) 65 ITR 496 : (1967) 2 MysLJ 136

Income Tax Act, 1961 — Section 256 (1), 41 (2), 41 (4)

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High Courts20 Mar 1967

Multanmal Harakmal Vs State of Mysore

Karnataka High Court · (1968) 21 STC 485

Central Provinces and Berar Sales Tax Act, 1947 — Section 11 (1)

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High Courts20 Mar 1967

Ramappa Ramalingappa Padeppanavar Vs Tayavva and Another

Karnataka High Court · AIR 1968 Kar 32 : (1967) 2 MysLJ 77

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High Courts17 Mar 1967

Official Liquidator, High Court of Mysore Vs T. Muniswamy Achary and Others

Karnataka High Court · (1969) 39 CompCas 145 : (1967) 1 MysLJ 449

Banking (Regulation) Act, 1949 — Section 45 BCompanies Act, 1956 — Section 446 (1), 477

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High Courts17 Mar 1967

The Management of the Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs The Workmen of the Bangalore Woollen, Cotton and Silk Mills Co. Ltd. and Another

Karnataka High Court · AIR 1967 Kar 172 : (1968) 1 LLJ 514

Constitution of India, 1950 — Article 26Industrial Disputes Act, 1947 — Section 33 A, 38 A

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High Courts17 Mar 1967

The Official Liquidator, High Court of Mysore, Bangalore Vs T. Muniswamy Achary and Others

Karnataka High Court · AIR 1967 Kar 190

Companies Act, 1956 — Section 446 (1), 446 (2), 477

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High Courts14 Mar 1967

Channegowda Vs Mallinath

Karnataka High Court · (1970) 40 CompCas 489 : (1967) 1 MysLJ 657

Insurance Act, 1938 — Section 39Mysore Government Insurance Department Rules — Rule 22

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