High Courts28 Jan 1964
West Coast Paper Mills Ltd. Vs Deputy Superintendent, C. Ex., Dandeli
Karnataka High Court · (1964) 54 ITR 267
Central Excise Rules, 1944 — Rule 10Constitution of India, 1950 — Article 226
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,386 of 2,448
High Courts21 Jan 1964
Commissioner of Income Tax, Mysore Vs K.D. Kamat and Co.
Karnataka High Court · (1964) 54 ITR 72
Income Tax Act, 1922 — Section 26 A, 66 (1)
High Courts17 Jan 1964
Purushottam Ganapath Mehata and Others Vs Rajaram Dhondichand Shaha
Karnataka High Court · AIR 1965 Kar 59 : (1964) ILR (Kar) 294 : (1964) 1 MysLJ 325
Limitation Act, 1908 — Section 20
High Courts13 Jan 1964
C.K. Appana Vs The State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 19
Constitution of India, 1950 — Article 16 (1), 311 (2)States Reorganisation Act, 1956 — Section 115 (7)
High Courts10 Jan 1964
The State of Mysore Vs H. Ibrahim Saheb and Sons
Karnataka High Court · (1964) 15 STC 273
Mysore Khadi and Village Industries Rules, 1956 — Rule 25A, 25BMysore Sales Tax Act, 1957 — Section 23 (1)
High Courts31 Dec 1963
In Re: Varthakavardhini Bank Ltd. [In Liquidation]
Karnataka High Court · (1964) 34 CompCas 295
Banking (Regulation) Act, 1949 — Section 45 D, 45 O, 45 O (1), 45 O (2), 45 U
High Courts18 Dec 1963
Kadethotada Gulappa Basappa Vs Election Officer, Naregal Town Panchayat and Others
Karnataka High Court · AIR 1965 Kar 62 : (1964) ILR (Kar) 165 : (1964) 1 MysLJ 355
Civil Procedure Code, 1908 (CPC) — Section 35, 35 AMysore Village Panchayats and Local Boards Rules — Rule 13 (2), 8Representation of the Peoples Act, 1951 — Section 33 (4)
High Courts17 Dec 1963
Viswanatha Chettiar Vs Agricultural Income Tax Officer, Mercara
Karnataka High Court · (1963) ILR (Kar) 1184 : (1966) 61 ITR 50 : (1965) 2 MysLJ 68
Coorg Agricultural Income Tax Act, 1951 — Section 3Income Tax Act, 1922 — Section 2 (1) (a), 9 (3)
High Courts12 Dec 1963
Vedavalli Vs M.C. Ramaswamy
Karnataka High Court · AIR 1964 Kar 280 : (1964) CriLJ 686 : (1964) 1 MysLJ 44
Evidence Act, 1872 — Section 25, 26Hindu Marriage Act, 1955 — Section 10, 10 (1) (f)
High Courts09 Dec 1963
Peerajade Husensab Mohadin Vs The Commissioner of Labour and Others
Karnataka High Court · AIR 1965 Kar 39
Industrial Disputes Act, 1947 — Section 3 (I)Karnataka Industrial Disputes Rules, 1957 — Rule 46, 58
High Courts09 Dec 1963
B.H. Honnalige Gowda Vs State of Mysore and Another
Karnataka High Court · AIR 1964 Kar 84
Mysore General Services (Revenue subordinate Branch) Village Accountants (Cadre and Recruitment) Rules, 1961 — Rule 2, 4, 6, 7Mysore Village Offices Abolition Act, 1961 — Section 1 (3), 2 (1) (e), 4, 5
High Courts09 Dec 1963
Peerjade Husen Sab Mohadin Vs Commissioner of Labour, Bangalore and Others
Karnataka High Court · (1965) 10 FLR 12 : (1964) 2 LLJ 451
Industrial Disputes Act, 1947 — Section 3 (1)Karnataka Industrial Disputes Rules, 1957 — Rule 58, 59
High Courts02 Dec 1963
P. Krishna Rao Vs State of Mysore
Karnataka High Court · (1964) 15 STC 312
Mysore Sales Tax Act, 1957 — Section 23
High Courts29 Nov 1963
Bombay Indra Bhavan, Mysore Vs Ramachandra Sastri (S.) and Others
Karnataka High Court · (1964) 2 LLJ 280
Industrial Disputes Act, 1947 — Section 10, 10 (1) (c), 41 (3)
High Courts28 Nov 1963
Muthuvalli L. Hajee Ahamed Hussain Sahib and Co. Vs State of Mysore
Karnataka High Court · (1964) 15 STC 57
Central Sales Tax Act, 1956 — Section 14Karnataka Sales Tax Act, 1957 — Section 5 (4), 5 (7)
High Courts27 Nov 1963
The State of Mysore and Another Vs Mysore Paper Mills Ltd.
Karnataka High Court · (1963) ILR (Kar) 1149 : (1964) 15 STC 176
Central Sales Tax Act, 1956 — Section 6, 8, 8 (1), 8 (2), 9 (3)
High Courts27 Nov 1963
The State of Mysore Vs The Mysore Paper Mills
Karnataka High Court · AIR 1964 Kar 212
Central Sales Tax Act, 1956 — Section 6, 8Mysore Sales Tax Rules, 1948 — Rule 6, 6 (5) (j)
High Courts26 Nov 1963
Dundappa Shivalingappa Adi Vs S.G. Motor Transport Co. (P) Ltd. and Others
Karnataka High Court · (1966) 36 CompCas 606b
Companies Act, 1956 — Section 433, 482, 483
High Courts26 Nov 1963
Dundappa Shivalingappa Adi Vs S.G. Motor Transport Company (P) Ltd. and Others
Karnataka High Court · AIR 1966 Kar 150 : AIR 1963 Kar 150 : (1967) 37 CompCas 114 : (1965) 1 MysLJ 557
Companies Act, 1956 — Section 433, 482, 483Court Fees Act, 1870 — Section 11
High Courts26 Nov 1963
In Re: Kapila Textiles Mills Ltd., Nanjangud (In Liquidation)
Karnataka High Court · (1964) 34 CompCas 1005
Companies (Court) Rules, 1959 — Rule 164Companies Act, 1956 — Section 530 (1) (a)