High Courts02 Feb 1967
P. Vasudeva Setty Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 65 ITR 172 : (1967) 1 MysLJ 510
Income Tax Act, 1922 — Section 31, 66 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,363 of 2,448
High Courts01 Feb 1967
Chunilal Parsram Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1968) 70 ITR 288
Income Tax Act, 1922 — Section 66 (2)
High Courts01 Feb 1967
State of Mysore Vs Anthony Benedict
Karnataka High Court · (1971) CriLJ 1638 : (1968) 2 LLJ 448 : (1968) 1 MysLJ 519
Constitution of India, 1950 — Article 311Mysore Civil Services Rules, 1958 — Rule 162
High Courts01 Feb 1967
M. Damodar Bhat Vs The Third Income Tax Officer, Mangalore
Karnataka High Court · AIR 1968 Kar 258
Income Tax Act, 1961 — Section 223 (3), 226 (3), 297
High Courts31 Jan 1967
Ramakrishnayya Vs State of Mysore
Karnataka High Court · AIR 1967 Kar 247 : (1967) 2 MysLJ 464
Limitation Act, 1908 — Article 116, 14, 14 (1)
High Courts25 Jan 1967
Vijay Rao and Others Vs Laxman Rao and Another
Karnataka High Court · AIR 1968 Kar 16 : (1968) CriLJ 71 : (1967) 1 MysLJ 256
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (4), 145 (9)
High Courts24 Jan 1967
Krishna Venkatesh Pai Vs Devappa Ayyu Naik and Others
Karnataka High Court · AIR 1968 Kar 188 : (1967) ILR (Kar) 1033 : (1967) 1 MysLJ 236
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Limitation Act, 1963 — Section 5
High Courts21 Jan 1967
V.C. Thimmarayapopa Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 296
Constitution of India, 1950 — Article 309, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (2), 14AMysore State Vigilance Commission Rules, 1965 — Rule 3, 8, 9
High Courts18 Jan 1967
Abdul Azeem Vs Fahimunnisa Begum
Karnataka High Court · AIR 1969 Kar 226
Dissolution of Muslim Marriage Act, 1939 — Section 2 (c), 2 (v) (c)
High Courts18 Jan 1967
P.F. Pinto Vs Commissioner of Wealth Tax, Mysore
Karnataka High Court · (1967) 65 ITR 123
Constitution of India, 1950 — Article 14Wealth Tax Act, 1957 — Section 27, 3, 4 (1) (b)
High Courts12 Jan 1967
Laxmibai Narayana Rao Nerlekar Vs Commissioner of Gift-tax
Karnataka High Court · (1967) 65 ITR 19
Gift Tax Act, 1958 — Section 2 (xviii), 26 (1)
High Courts11 Jan 1967
B.V. Aswathiah and Bros. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1968) 69 ITR 860
Income Tax Act, 1961 — Section 66 (1), 66 (2)
High Courts11 Jan 1967
Pathikonda Balasubba Setty (Deceased) Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 65 ITR 252 : (1967) 1 MysLJ 639
Income Tax Act, 1961 — Section 253, 254, 254 (1)
High Courts10 Jan 1967
Vittal Laxman Kalgutkar and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 279 : (1967) 1 MysLJ 533
Bombay Ferries and Inland Vessels Act — Section 17, 5
High Courts09 Jan 1967
Bibi Plantations Vs Agricultural Income Tax Officer, Mercara
Karnataka High Court · (1967) ILR (Kar) 1021 : (1967) 65 ITR 341 : (1967) 1 MysLJ 278
Mysore Agricultural Income Tax Act, 1957 — Section 31, 41 (1), 42 (1)
High Courts06 Jan 1967
T.G.M. Aside and Sons Vs Coffee Board and Another
Karnataka High Court · AIR 1969 Kar 230
Coinage Act, 1906 — Section 13, 14, 14 (1)Contract Act, 1872 — Section 72Madras General Sales Tax Act, 1939 — Section 8 B, 8 B (2)
High Courts04 Jan 1967
R. Hanumanthappa and Son Vs Commissioner of Income Tax
Karnataka High Court · (1968) 68 ITR 35
Income Tax Act, 1922 — Section 25, 25 (3), 25 A, 66 (2)
High Courts03 Jan 1967
R.N. Abdul Wahab and Co. Vs Assistant Commissioner of Commercial Taxes (Intelligence), Bangalore
Karnataka High Court · AIR 1968 Kar 100 : (1967) 1 MysLJ 284
Constitution of India, 1950 — Article 14, 19 (1) (f), 19 (1) (g)Income Tax Act, 1961 — Section 132Mysore Sales Tax Act, 1957 — Section 28, 28 (3), 28 (4)
High Courts03 Jan 1967
C. Venkata Reddy and Another Vs Income Tax Officer (Central) I, Banglore and Others
Karnataka High Court · (1967) 66 ITR 212
Income Tax Act, 1961 — Section 132, 132 A, 69 A
High Courts03 Jan 1967
C. Venkata Reddy and Another Vs Income Tax Officer, (Central)-I and Others
Karnataka High Court · (1967) 66 ITR 212
Income Tax Act, 1961 — Section 132, 37 (1), 37 (2)Penal Code, 1860 (IPC) — Section 193, 196, 228