High Courts24 Jun 1964
Krishna Flour Mills Vs Commissioner of Income Tax, Mysore, Bangalore
Karnataka High Court · AIR 1965 Kar 70 : (1964) ILR (Kar) 822 : (1964) 1 MysLJ 499
Income Tax Act, 1922 — Section 26 A, 33 A, 33 A (2)
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,383 of 2,448
High Courts24 Jun 1964
Krishna Flour Mills Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1965) 55 ITR 259
Income Tax Act, 1922 — Section 31, 33 A, 33 A (2)
High Courts23 Jun 1964
Madurai Mudaliar and Sons Vs Commissioner of Commercial Taxes, Mysore
Karnataka High Court · (1964) 1 MysLJ 508 : (1964) 15 STC 900
Central Sales Tax Act, 1956 — Section 8 (1), 8 (2)Mysore Sales Tax Act, 1957 — Section 12 (3)
High Courts19 Jun 1964
The State Vs Doraiswamy and Others
Karnataka High Court · (1965) CriLJ 293
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386 (1) (a), 435, 438, 488
High Courts18 Jun 1964
Padmanabha B.M. and Others Vs State of Mysore and Others
Karnataka High Court · (1964) 2 LLJ 433
Constitution of India, 1950 — Article 16, 226States Reorganisation Act, 1956 — Section 115 (3), 115 (7), 166 (1)
High Courts17 Jun 1964
Parameshwara Ayyar M.K. Vs Mysore Machinery Manufacturers Ltd. and Another
Karnataka High Court · (1967) 2 LLJ 169
Industrial Disputes Act, 1947 — Section 10 (1) (d)
High Courts17 Jun 1964
Safdar Husain (Managing Partner, Jaleel Beedi Works, Sira) Vs Anantharamayya H. and Others
Karnataka High Court · (1964) 9 FLR 390 : (1964) 2 LLJ 419
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 15 (1), 15 (5)
High Courts17 Jun 1964
M.K. Parameshwara Iyer Vs Management of Mysore Machinery Manufacturers Ltd. and Others
Karnataka High Court · AIR 1965 Kar 91
Industrial Disputes Act, 1947 — Section 10 (1) (d)
High Courts16 Jun 1964
M. Ramaiah Vs The State of Mysore and Another
Karnataka High Court · AIR 1965 Kar 164
Constitution of India, 1950 — Article 311, 311 (2)
High Courts16 Jun 1964
Ramayya M. (District Statistical Officer, Kolar) Vs State of Mysore and Another
Karnataka High Court · (1964) 2 LLJ 421
Constitution of India, 1950 — Article 311, 311 (2)
High Courts12 Jun 1964
Saundatti S.B. Vs Biyamma
Karnataka High Court · (1967) 2 LLJ 130
Workmens Compensation Act, 1923 — Section 30
High Courts12 Jun 1964
Mohanlal Nagarchand Gujar and Another Vs Gopal Sakharam Belekar and Another
Karnataka High Court · AIR 1965 Kar 250 : (1965) 1 MysLJ 613
Civil Procedure Code, 1908 (CPC) — Section 68Limitation Act, 1963 — Section 14
High Courts03 Jun 1964
Kempiah and Another Vs Girigamma and Another
Karnataka High Court · AIR 1966 Kar 189
Hindu Succession Act, 1956 — Section 14, 30, 8
High Courts02 Jun 1964
M.P. Kaverappa Vs D. Sankannayya Setty
Karnataka High Court · AIR 1965 Kar 214 : (1965) CriLJ 225 : (1964) ILR (Kar) 1046 : (1964) 2 MysLJ 300
Judicial Officers Protection Act — Section 1Karnataka Police Act, 1963 — Section 43Penal Code, 1860 (IPC) — Section 124 A, 153 A
High Courts25 May 1964
Employees'' State Insurance Corporation Vs M.A.H. Siddique
Karnataka High Court · AIR 1965 Kar 71 : (1964) ILR (Kar) 555
Employees State Insurance Act, 1948 — Section 2 (12), 3, 40 (1), 75 (2), 82 (2)
High Courts25 May 1964
Employees'' State Insurance Corporation Vs Siddique (M.A.)
Karnataka High Court · (1965) 1 LLJ 373 : (1964) 1 MysLJ 526
Employees State Insurance Act, 1948 — Section 2 (12), 3, 40 (1), 75 (2), 82 (2)
High Courts06 May 1964
C.N. Krishna Murthy Vs Abdul Subban and Another
Karnataka High Court · (1965) CriLJ 565
Penal Code, 1860 (IPC) — Section 409, 477 A
High Courts24 Apr 1964
Shankar Vittal Motor Co. Ltd. and Another Vs The State of Mysore
Karnataka High Court · (1964) 1 MysLJ 372 : (1964) 15 STC 771
Mysore Sales Tax Act, 1957 — Section 2 (t), 2 (w), 5 (1)
High Courts24 Apr 1964
Govindappa Tirkappa Hirakeri Vs Inspector General of Registration and Commissioner of Stamps, Bangalore and Others
Karnataka High Court · AIR 1965 Kar 25 : (1964) 1 MysLJ 478
Constitution of India, 1950 — Article 226, 309States Reorganisation Act, 1956 — Section 115 (7)
High Courts14 Apr 1964
J. Devaiah Vs Nagappa and Others
Karnataka High Court · AIR 1965 Kar 102 : (1964) 1 MysLJ 488
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Representation of the Peoples Act, 1951 — Section 116 A, 123 (4), 81