High Courts08 Mar 1967
Narayan Hosabhayya Naik Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 73
Mysore Government Servants (Seniority) Rules, 1957 — Rule 6States Reorganisation Act, 1956 — Section 115, 115 (5), 116 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,361 of 2,448
High Courts07 Mar 1967
G.R. Jayarama Reddy Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1968) 68 ITR 813
Income Tax Act, 1922 — Section 22 (4), 23 (1), 23 (2)
High Courts06 Mar 1967
Narayan Seshayya Naik Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 1 : (1968) 2 MysLJ 299
States Reorganisation Act, 1956 — Section 115, 115 (5), 116 (1)
High Courts06 Mar 1967
M. Puttanna Setty Vs State of Mysore and Another
Karnataka High Court · (1968) 67 ITR 358 : (1967) 1 MysLJ 505
Mysore Agricultural Income Tax Act, 1957 — Section 34
High Courts05 Mar 1967
Balachandra Chengappa Vs Union of India and Others
Karnataka High Court · (1968) 67 ITR 372
Income Tax Act, 1922 — Section 46 (2), 46 (5A)
High Courts04 Mar 1967
S.M. Ananda Rao and Others Vs Commissioner of Income Tax and Others
Karnataka High Court · (1968) 67 ITR 675 : (1967) 2 MysLJ 352
Income Tax Act, 1961 — Section 264 (1), 33 A (2)Wealth Tax Act, 1957 — Section 25 (1)
High Courts03 Mar 1967
P.V. Munavalli Vs State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 249 : (1967) 2 MysLJ 484
Constitution of India, 1950 — Article 16, 226Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 12, 49, 8
High Courts03 Mar 1967
In Re: Rajesa Husensa Kannolli and Others
Karnataka High Court · (1968) CriLJ 194
Penal Code, 1860 (IPC) — Section 100, 149, 304, 34
High Courts02 Mar 1967
Gokhale (B.G.) Vs State of Mysore and Another
Karnataka High Court · (1969) 1 LLJ 654 : (1967) 1 MysLJ 421
States Reorganisation Act, 1956 — Section 115 (7), 116, 117
High Courts02 Mar 1967
The State Vs Abdul Rasheed
Karnataka High Court · AIR 1967 Kar 231 : (1967) CriLJ 1661 : (1967) ILR (Kar) 1055 : (1967) 1 MysLJ 347
Criminal Procedure Code, 1898 (CrPC) — Section 3, 5, 5 (1), 5 (2)Essential Commodities Act, 1955 — Section 3, 6 A, 7
High Courts27 Feb 1967
Cotmac Private Ltd. Vs Commercial Tax Officer, 1st Circle, Hubli and Another
Karnataka High Court · (1967) 1 MysLJ 440 : (1967) 20 STC 20
Mysore Sales Tax Rules, 1948 — Rule 20
High Courts24 Feb 1967
G. Shadaksharappa Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 69 : (1968) 17 FLR 139 : (1967) 1 MysLJ 609
Constitution of India, 1950 — Article 226, 227, 311, 311 (1)Road Transport Corporations Act, 1950 — Section 45
High Courts24 Feb 1967
Bajal Basappa Vs Keshava and Others
Karnataka High Court · AIR 1968 Kar 198 : (1967) 1 MysLJ 621
Constitution of India, 1950 — Article 14, 15, 19 (1) (a)Madras District Municipalities Act, 1920 — Section 47
High Courts24 Feb 1967
Giridharlal Parasmal Vs The State of Mysore
Karnataka High Court · (1967) 1 MysLJ 504 : (1967) 20 STC 64
High Courts24 Feb 1967
Shadaksharappa (G.) Vs State of Mysore and Others
Karnataka High Court · (1967) ILR (Kar) 988 : (1970) 1 LLJ 171
Constitution of India, 1950 — Article 226, 227, 311
High Courts24 Feb 1967
J. Vamana Prabhu Vs The State of Mysore
Karnataka High Court · (1967) 20 STC 38
Mysore Sales Tax Act, 1957 — Section 8 (1)
High Courts24 Feb 1967
State of Mysore Vs R.J. Shah and Co. Ltd. and Another
Karnataka High Court · AIR 1969 Kar 237
Arbitration Act, 1940 — Section 8, 8 (2)
High Courts24 Feb 1967
Thimmayya Ajiri Vs Marudevi and Others
Karnataka High Court · AIR 1968 Kar 269 : (1967) 1 MysLJ 619
High Courts23 Feb 1967
V.K. Uchal Vs Commissioner of Commercial Taxes, Mysore
Karnataka High Court · (1967) 1 MysLJ 502 : (1967) 20 STC 67
High Courts23 Feb 1967
K.N. Krishnaswamy Vs Commercial Tax Officer, Chikmagalur and Another
Karnataka High Court · (1967) 1 MysLJ 646 : (1967) 20 STC 239
Mysore Sales Tax Act, 1948 — Section 27 (1), 27 (2), 31