High Courts22 Mar 1963
C.S. Ratanchand Vs Multanmull Sesnamull
Karnataka High Court · AIR 1964 Kar 117 : (1963) ILR (Kar) 691 : (1963) 2 MysLJ 421
Civil Procedure Code, 1908 (CPC) — Section 144, 144 (1), 151Limitation Act, 1908 — Section 181, 182
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,391 of 2,448
High Courts21 Mar 1963
M. Ramkrishna Bhatta and Others Vs B. Parameswara Somayaji
Karnataka High Court · AIR 1964 Kar 59 : (1963) 1 MysLJ 587
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 91
High Courts20 Mar 1963
Ranganna Vs Chief Secretary, Government of Mysore and Others
Karnataka High Court · (1964) 2 LLJ 446 : (1963) 2 MysLJ 357
Mysore Civil Services Rules, 1958 — Rule 291, 296
High Courts19 Mar 1963
Kishanchand Lunidasingh Bajaj Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 53 ITR 604
Income Tax Act, 1922 — Section 16 (2), 18 (5), 66 (1)
High Courts16 Mar 1963
Mangalore Ganesh Beedi Works Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1963) 03 KAR CK 0023
Income Tax Act, 1922 — Section 10 (2), 10 (2) (vi), 66 (1)
High Courts15 Mar 1963
Hindustan Lever Ltd. Vs Bombay Soda Factory and Others
Karnataka High Court · AIR 1964 Kar 173 : (1964) 1 MysLJ 1
Companies Act, 1956 — Section 3 (iii), 44, 44 (1)Trade Marks Act, 1999 — Section 21, 35
High Courts15 Mar 1963
Rajulbandi Venkaiah Ramaiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 824 : (1965) 1 MysLJ 32
Income Tax Act, 1922 — Section 26 A, 66 (2)Income Tax Rules, 1962 — Rule 1, 3, 4
High Courts14 Mar 1963
Dodde Gowda Kapani Vs State of Mysore and Another
Karnataka High Court · AIR 1964 Kar 55 : (1966) 1 MysLJ 260
Land Acquisition Act, 1894 — Section 5 A (2), 6
High Courts14 Mar 1963
Narappa Naidu Vs Venkatamma
Karnataka High Court · AIR 1964 Kar 60 : (1963) 2 LLJ 720 : (1963) 2 MysLJ 91
Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 2 (1) (n), 30
High Courts12 Mar 1963
Commissioner of Income Tax, Mysore Vs Lakshmamma
Karnataka High Court · (1964) 52 ITR 789
Income Tax Act, 1922 — Section 10 (2A), 66 (1)
High Courts12 Mar 1963
Tokyo Shibaura Electric Co. Ltd. (By Agents Radio and Electricals Mfg. Co. Ltd., Mysore) Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 283
Income Tax Act, 1961 — Section 18, 66 (1)
High Courts11 Mar 1963
Esthuri Aswathiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1963) 50 ITR 764
Income Tax Act, 1922 — Section 10 (2) (via), 10 (2) (vii), 34 (3)
High Courts11 Mar 1963
H.K. Dasappa Setty and Others Vs K.N. Tammanna Gowda and Another
Karnataka High Court · AIR 1984 Kar 153
Karnataka Land Revenue Act, 1964 — Section 135Limitation Act, 1963 — Section 113, 120Specific Relief Act, 1877 — Section 42
High Courts10 Mar 1963
S. Natarajan Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 882
Income Tax Act, 1922 — Section 23 (2), 24 (2) (iii), 34, 66 (1)
High Courts07 Mar 1963
K. Vaman Shenoy Vs Collector of South Kanara, Mangalore
Karnataka High Court · AIR 1964 Kar 64 : (1964) CriLJ 418 : (1963) ILR (Kar) 670 : (1963) 2 MysLJ 258
Criminal Procedure Code, 1898 (CrPC) — Section 386, 386 (1) (b), 386 (3)Penal Code, 1860 (IPC) — Section 409, 477 A
High Courts05 Mar 1963
Coffee Board Vs Deputy Commissioner of Agricultural Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 126
Income Tax Act, 1961 — Section 4 (3), 4 (3) (i)Mysore Agricultural Income Tax Act, 1957 — Section 55 (2)
High Courts04 Mar 1963
Shop Siddegowda and Family Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 53 ITR 57
Income Tax Act, 1922 — Section 28 (1), 28 (1) (c), 28 (3), 66 (1)
High Courts03 Mar 1963
Konkalkonda Narasiah Govindappa Yadgiri Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 53 ITR 754(1)
Income Tax Act, 1922 — Section 66 (2)
High Courts02 Mar 1963
Pangal Nayak Bank Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) 52 ITR 915
Income Tax Act, 1922 — Section 12, 4 (3) (vii)
High Courts01 Mar 1963
G.M. Mohan Vs Agricultural Income Tax Officer, Coorg and Another
Karnataka High Court · (1964) 52 ITR 478
Mysore Agricultural Income Tax Act, 1957 — Section 33, 5, 63 (2) (c)