High Courts02 Nov 1961
G. Parasmall Vs M.P. Jayalakshmma and Others
Karnataka High Court · AIR 1962 Kar 201
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 35, 35 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1961
130 judgments · page 2 of 7
High Courts01 Nov 1961
Multani and Another Vs Shah Abdu Turab Qadari and Others
Karnataka High Court · (1962) CriLJ 709
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Oct 1961
Gangavva Vs Udachappa
Karnataka High Court · AIR 1964 Kar 107 : (1963) 2 MysLJ 403
Land Acquisition Act, 1894 — Section 18, 18 (2), 20, 21
High Courts23 Oct 1961
State of Mysore Vs Upparagatti Hanamanthappa
Karnataka High Court · (1962) CriLJ 710
Penal Code, 1860 (IPC) — Section 302, 304
High Courts11 Oct 1961
The State of Mysore Vs Henry Rodrigues and Another
Karnataka High Court · (1962) CriLJ 564
Criminal Procedure Code, 1973 (CrPC) — Section 196, 234 (1)Penal Code, 1860 (IPC) — Section 109, 295 A
High Courts11 Oct 1961
Lingamma Vs Putte Gowda and Another
Karnataka High Court · AIR 1963 Kar 1 : (1962) ILR (Kar) 161
Limitation Act, 1908 — Section 142, 144
High Courts10 Oct 1961
H.S. Shama Rao Vs Patel Kanake Gowda and Another
Karnataka High Court · AIR 1962 Kar 203
Evidence Act, 1872 — Section 92
High Courts06 Oct 1961
Commissioner of Income Tax, Mysore Vs Bangalore Woollen, Cotton and Silk Mills Co. Ltd.
Karnataka High Court · (1963) 48 ITR 367
Income Tax Act, 1922 — Section 23 A, 23 A (1), 23 A (9), 66 (1)
High Courts04 Oct 1961
K.V. Sampath Vs State of Mysore
Karnataka High Court · AIR 1962 Kar 192
Mysore Excise Act, 1901 — Section 13, 17, 18, 24
High Courts04 Oct 1961
M. Kuppuswami Naicker Vs Commercial Tax Officer, IVth Additional Circle, Bangalore and Another
Karnataka High Court · (1962) 13 STC 322
Constitution of India, 1950 — Article 19 (1) (f)Mysore Sales Tax Act, 1948 — Section 18 (3)
High Courts04 Oct 1961
Dhulappa Shivarai Molke Vs Krishnabai
Karnataka High Court · AIR 1962 Kar 172
Civil Procedure Code, 1908 (CPC) — Section 100, 96Hindu Marriage Act, 1955 — Section 13, 28
High Courts04 Oct 1961
The Secretary, Mysore Board of Wakfs, Banglore Vs Mahbood Ali Maniyar and Others
Karnataka High Court · AIR 1962 Kar 128
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (5)
High Courts04 Oct 1961
M. Kuppuswami Naickar Iron and Steel Controlled Stockiest Vs The Commercial Tax Officer and Another
Karnataka High Court · AIR 1962 Kar 183
Constitution of India, 1950 — Article 19 (1) (f)Mysore Sales Tax Act, 1957 — Section 18 (3)
High Courts29 Sept 1961
K.S. Subbarayappa and Sons Vs The State of Mysore
Karnataka High Court · (1962) ILR (Kar) 705 : (1962) 13 STC 873
Business Profits Tax Act, 1947 — Section 12 (1) (b), 14Mysore Sales Tax Rules, 1948 — Rule 34 (1)
High Courts27 Sept 1961
Padmanabhacharya Vs State of Mysore and Others
Karnataka High Court · AIR 1962 Kar 280
Constitution of India, 1950 — Article 309, 313States Reorganisation Act, 1956 — Section 115 (1), 115 (7)
High Courts26 Sept 1961
Kare More Sharabanna Rudrappa and Others Vs Basamma and Others
Karnataka High Court · AIR 1962 Kar 207 : (1962) ILR (Kar) 150
Transfer of Property Act, 1882 — Section 18, 27, 39
High Courts22 Sept 1961
The State of Mysore Vs The Bangalore Woollen, Cotton and Silk Mills, Company Ltd.
Karnataka High Court · (1962) 13 STC 106
High Courts20 Sept 1961
Esthuri Aswathaiah Vs Income Tax Officer, Kolar Circle and Another [No. 2]
Karnataka High Court · (1963) 49 ITR 977
Income Tax Act, 1922 — Section 25 A (1), 29, 46 (2)
High Courts19 Sept 1961
Management of Desi Textile Mills Vs State of Mysore and Others
Karnataka High Court · AIR 1962 Kar 174 : (1962) ILR (Kar) 137
Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 2 (k)
High Courts18 Sept 1961
Godag Belgiri, Municipal Borough, Godag Vs The Electrical Inspector, Government Municipal Inspector, Government of Mysore and Another
Karnataka High Court · AIR 1962 Kar 209
Electricity Act, 1910 — Section 26 (1), 26 (6), 26 (7)