High Courts11 Sept 1963
New India Assurance Co. Ltd. and Others Vs T.K. Nanjunda Setty and Sons and Another
Karnataka High Court · AIR 1964 Kar 147 : (1963) 2 MysLJ 513
Arbitration Act, 1940 — Section 34, 39 (1) (iv)Contract Act, 1872 — Section 28
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,388 of 2,448
High Courts06 Sept 1963
A.N. Nagnoor Vs State of Mysore and Another
Karnataka High Court · AIR 1964 Kar 229 : (1964) 1 MysLJ 212
Constitution of India, 1950 — Article 16, 226States Reorganisation Act, 1956 — Section 115 (5)
High Courts04 Sept 1963
National Advertisers Vs Mysore State Road Transport Corporation
Karnataka High Court · AIR 1964 Kar 220 : (1963) ILR (Kar) 980 : (1963) 2 MysLJ 356
Arbitration Act, 1940 — Section 20
High Courts30 Aug 1963
Bellary District Mine Owners'' Association Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1963) ILR (Kar) 968 : (1964) 53 ITR 632
Income Tax Act, 1922 — Section 10 (6)
High Courts29 Aug 1963
K.S.Naik, Regional Provident Fund Vs The Official Liquidator
Karnataka High Court · (1964) 34 CompCas 338 : (1964) 1 MysLJ 35
Companies Act, 1956 — Section 530, 530 (f)Company Court Rules, 1959 — Rule 164Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 15 (2)
High Courts28 Aug 1963
Commissioner of Income Tax, Mysore Vs K. Doddabasappa
Karnataka High Court · (1964) 54 ITR 221(1)
Income Tax Act, 1961 — Section 13
High Courts28 Aug 1963
S. Saroja Vs P.G. Emmanual
Karnataka High Court · AIR 1965 Kar 12 : (1964) 1 MysLJ 114
Divorce Act, 1869 — Section 10, 3, 3 (3)
High Courts27 Aug 1963
Commissioner of Income Tax, Mysore Vs K.N. Guruswamy
Karnataka High Court · (1964) 53 ITR 710
Income Tax Act, 1922 — Section 10 (2) (vii), 66 (1)
High Courts27 Aug 1963
Ismsil Sheriff Vs Nasarin
Karnataka High Court · (1964) CriLJ 458
Criminal Procedure Code, 1973 (CrPC) — Section 488, 488 (1)
High Courts22 Aug 1963
Gurunath V. Dhakappa Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1963) ILR (Kar) 940 : (1964) 53 ITR 757(1)
Income Tax Act, 1922 — Section 10 (4) (b), 16 (1) (b)Partnership Act, 1932 — Section 9
High Courts21 Aug 1963
Amco Batteries Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 54 ITR 267(1)
Income Tax Act, 1922 — Section 23 A, 23 A (2), 23 A (2) (iii), 66 (1)
High Courts20 Aug 1963
C. Lakshmiah Setty Vs Guruswamy Aradhya and Another
Karnataka High Court · AIR 1964 Kar 157 : (1963) 2 MysLJ 528
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 60, Order 21 Rule 63
High Courts20 Aug 1963
H. Veerabhadrappa Vs Commissioner of Commercial Taxes, Bangalore and Others
Karnataka High Court · (1963) 14 STC 919
Mysore Sales Tax Act, 1957 — Section 11, 5 (5), 6 (2)
High Courts19 Aug 1963
K.Y. Pilliah Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1964) ILR (Kar) 103 : (1964) 53 ITR 705
Income Tax Act, 1922 — Section 18 A (3), 18 A (9) (b), 28 (1) (a), 66 (1)
High Courts13 Aug 1963
Akhter Begum Vs Hasna Begum and Others
Karnataka High Court · AIR 1964 Kar 216 : (1964) 1 MysLJ 128
Administration of Evacuee Property Act, 1950 — Section 28, 40, 46
High Courts13 Aug 1963
H.M. Mallikarjunappa Vs Agricultural Income Tax Officer, Chickmagalur and Another
Karnataka High Court · (1964) 52 ITR 778
Mysore Agricultural Income Tax Act, 1957 — Section 3, 3 (1)
High Courts13 Aug 1963
The State of Mysore Vs Saib Gunda and Others
Karnataka High Court · (1964) CriLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 326Probation of Offenders Act, 1958 — Section 14, 4
High Courts09 Aug 1963
Muppanna Halappa Vs Channappa Halappa and Another
Karnataka High Court · AIR 1964 Kar 169 : (1963) 2 MysLJ 346
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), 151, 54Constitution of India, 1950 — Article 227
High Courts08 Aug 1963
Umamaheswar Cotton Ginning and Pressing Factory Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 749
Income Tax Act, 1922 — Section 26 A, 66 (1)
High Courts07 Aug 1963
Vasudeva Rao (B.K.) Vs State of Mysore and Others
Karnataka High Court · (1963) 2 LLJ 717 : (1965) 2 MysLJ 382
Industrial Disputes Act, 1947 — Section 10 (1), 12 (5), 33