COURT ARCHIVE

Karnataka High Court judgments

48,955 judgments · page 2,362 of 2,448

High Courts23 Feb 1967

Shivangouda Malliangouda and Others Vs The State of Mysore

Karnataka High Court · AIR 1967 Kar 199 : (1967) CriLJ 1534

Criminal Procedure Code, 1898 (CrPC) — Section 251, 561 APenal Code, 1860 (IPC) — Section 147, 148, 307, 326

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High Courts23 Feb 1967

B.V. Deveerachar and Another Vs D. Visweswariah and Others

Karnataka High Court · AIR 1968 Kar 211

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts21 Feb 1967

V. Nagappa Thimmappa and Others Vs Iron Ore Mines Cess Commissioner for Mysore, Bangalore and Others

Karnataka High Court · AIR 1968 Kar 42 : (1967) 2 MysLJ 474

Constitution of India, 1950 — Article 14, 19, 19 (1) (f)Iron Ore Mines Labour Welfare Cess Act, 1961 — Section 2, 4, 5

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High Courts17 Feb 1967

Gangawwa Vs State of Mysore

Karnataka High Court · AIR 1969 Kar 114 : (1969) CriLJ 496

Criminal Procedure Code, 1898 (CrPC) — Section 164, 225, 476Penal Code, 1860 (IPC) — Section 193

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High Courts17 Feb 1967

Sanjeevappa Vs Ajjappa

Karnataka High Court · AIR 1969 Kar 293

Mysore Agriculturists Relief Act, 1928 — Section 24

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High Courts15 Feb 1967

Kesarbai Vs Commissioner of Commercial Taxes, Bangalore

Karnataka High Court · (1967) 1 MysLJ 539 : (1967) 20 STC 364

Central Sales Tax Act, 1956 — Section 5 (2), 8 (4)

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High Courts15 Feb 1967

D.B. Bhandari Vs State of Mysore

Karnataka High Court · (1967) 20 STC 25

Mysore Sales Tax Act, 1957 — Section 5 (1)

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High Courts14 Feb 1967

Siddagangiah Vs Lakshamma

Karnataka High Court · AIR 1968 Kar 115 : (1967) 2 MysLJ 185

Hindu Marriage Act, 1955 — Section 10 (1) (b), 9

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High Courts14 Feb 1967

Munshi Abdul Rahiman and Bros. and Another Vs Commercial Tax Officer, I Circle, Hubli and Others

Karnataka High Court · (1967) ILR (Kar) 749 : (1967) 1 MysLJ 432 : (1967) 20 STC 89

Central Sales Tax Act, 1956 — Section 15, 15 (b)Mysore Sales Tax Rules, 1948 — Rule 39A

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High Courts13 Feb 1967

Rudrappa Channamallappa Patil Vs Kadeppa Dareppa Patil

Karnataka High Court · AIR 1967 Kar 239 : (1967) 1 MysLJ 341

Bombay Public Trust Act, 1950 — Section 2, 2 (13)

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High Courts10 Feb 1967

In Re: Basawarajaswami

Karnataka High Court · AIR 1967 Kar 210 : (1967) CriLJ 1536

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 106, 108Penal Code, 1860 (IPC) — Section 409, 467

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High Courts10 Feb 1967

Narayan Laxman Mulerkhi Vs Postmaster-General, Bangalore

Karnataka High Court · (1967) 15 FLR 343 : (1967) ILR (Kar) 913 : (1967) 2 LLJ 626 : (1967) 2 MysLJ 163

Workmens Compensation Act, 1923 — Section 2 (1) (n), 3 (1) (b)

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High Courts09 Feb 1967

Gundathur Thimmappa and Sons Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1968) 70 ITR 70

Income Tax Act, 1922 — Section 34 (3), 66 (1)

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High Courts09 Feb 1967

B.B. Danganavar Vs Income Tax Officer, Special Survey Circle, Dharwar

Karnataka High Court · (1967) 65 ITR 370 : (1967) 1 MysLJ 426

Income Tax Act, 1961 — Section 139 (1), 139 (3), 74 (1)

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High Courts08 Feb 1967

Narasimhamurthi M.C. and Others Vs Director of Collegiate Education and Others

Karnataka High Court · (1967) 2 LLJ 606 : (1967) 1 MysLJ 612

Constitution of India, 1950 — Article 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4 (1), 4 (2), 7

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High Courts06 Feb 1967

M.V. Govindaraju Chetty and Others Vs Commercial Tax Officer, Hassan Circle, Hassan and Others

Karnataka High Court · (1967) 2 MysLJ 385 : (1968) 22 STC 46

Constitution of India, 1950 — Article 141, 226Income Tax Act, 1922 — Section 18 A (5), 35

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High Courts03 Feb 1967

Rajagopala Prasad Vs State of Mysore

Karnataka High Court · (1968) CriLJ 419

Criminal Procedure Code, 1973 (CrPC) — Section 17 (4), 530, 9 (4)

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High Courts03 Feb 1967

Subbanna (N.R.) Vs State of Mysore

Karnataka High Court · (1969) 1 LLJ 647 : (1967) 1 MysLJ 358

Constitution of India, 1950 — Article 226Mysore Civil Services Rules, 1958 — Rule 8 (42), 8 (42) (a)

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High Courts03 Feb 1967

Hajee Abdul Sattar Sait and Another Vs Controller of Estate Duty, Mysore

Karnataka High Court · (1968) 69 ITR 45

Contract Act, 1872 — Section 11Estate Duty Act, 1953 — Section 64 (1)

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High Courts02 Feb 1967

Special Land Acquisition officer, S.V.H.E.P. Sagar, Dist. Shimoga Vs B. Channaveerappa

Karnataka High Court · AIR 1968 Kar 13

General Clauses Act, 1897 — Section 34, 6Mysore Tenancy Act, 1952 — Section 12

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