High Courts10 Jul 1961
P.V. Beedies (Private) Ltd. Vs The State of Mysore and Others
Karnataka High Court · (1963) 14 STC 139
Central Excise Act, 1944 — Section 12, 37, 6Central Excise Rules, 1944 — Rule 140, 2 (15)
COURT ARCHIVE
Karnataka High Court judgments, 1961
130 judgments · page 4 of 7
High Courts10 Jul 1961
K.N. Srinivasiah Vs The Mysore State Transport Appellate Tribunal and Another
Karnataka High Court · AIR 1962 Kar 87
Motor Vehicles Act, 1939 — Section 48 (3) (c), 48 (3) (xxi)
High Courts26 Jun 1961
T. Sadashiviah Vs D. Mahadev
Karnataka High Court · AIR 1962 Kar 132 : (1961) 2 LLJ 586
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 16
High Courts23 Jun 1961
Shiravanthe Ananda Rao Vs State of Mysore
Karnataka High Court · (1962) 2 LLJ 262
Karnataka Shops and Commercial Establishment Rules, 1962 — Rule 37 (11), 40Mysore Shops and Establishments Act, 1948 — Section 11 (1), 45
High Courts21 Jun 1961
Government of Karnataka Vs Mallappa Shivappa Jadar and Another
Karnataka High Court · (1962) CriLJ 562
Criminal Procedure Code, 1973 (CrPC) — Section 342, 438, 537Penal Code, 1860 (IPC) — Section 323, 34, 447
High Courts20 Jun 1961
Members of Kuruba Community of Hariharahalli etc. Vs Siddarame Gowda and Others and Pujaries of Beeralingaswamy Deity
Karnataka High Court · (1962) CriLJ 177
Criminal Procedure Code, 1973 (CrPC) — Section 438, 523, 523 (1)
High Courts19 Jun 1961
Mohamed Isak Saheb and Others Vs Najaruddin Shamansaheb Mulla and Others
Karnataka High Court · AIR 1962 Kar 253
Limitation Act, 1908 — Section 2 (8)
High Courts16 Jun 1961
B. Shah Mahmood Vs Assistant Commissioner, Ramanagaram and Another
Karnataka High Court · (1963) 47 ITR 55
Income Tax Act, 1961 — Section 23 (3), 29, 46 (2)
High Courts15 Jun 1961
State Vs Gangadakargowdugala Subbegowda
Karnataka High Court · (1962) CriLJ 711
Criminal Procedure Code, 1973 (CrPC) — Section 109, 118, 433
High Courts09 Jun 1961
Raglivender Rao Vs Botlagunts Laxminarasayya
Karnataka High Court · AIR 1962 Kar 89
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, 115, 37, 42
High Courts08 Jun 1961
Puttaiah (K.N.) Vs State of Mysore
Karnataka High Court · (1961) 2 LLJ 589
Mysore Shops and Establishments Act, 1948 — Section 45 (1), 7, 7 (1)
High Courts17 Apr 1961
M.C. Gurumurthappa Vs The Corporation of the City of Bangalore and Another
Karnataka High Court · AIR 1962 Kar 92
Constitution of India, 1950 — Article 19 (1) (g), 226
High Courts14 Apr 1961
A. Gopalakrishna Naik Vs State
Karnataka High Court · (1962) CriLJ 55
Penal Code, 1860 (IPC) — Section 161, 165, 165 APrevention of Corruption Act, 1988 — Section 5 (1) (d), 5 (2)
High Courts12 Apr 1961
Wesley (G.N.) Vs State of Mysore
Karnataka High Court · AIR 1962 Kar 43 : (1961) 2 LLJ 594
High Courts10 Apr 1961
Premier Insurance Co. Ltd. Vs Bharat Commerce and Industries Ltd. and Others
Karnataka High Court · AIR 1962 Kar 185
High Courts07 Apr 1961
State of Mysore Vs Campbell (R.D.) and Another
Karnataka High Court · (1962) 2 LLJ 265
Factories Act, 1948 — Section 55, 8 (1), 92
High Courts31 Mar 1961
In Re: Virabhadrappa Kallappa Sajjan and Others
Karnataka High Court · AIR 1962 Kar 138
Penal Code, 1860 (IPC) — Section 201, 207, 34, 435
High Courts31 Mar 1961
Tavawwa Vs Chinnappa Mallapa Balamatti
Karnataka High Court · AIR 1962 Kar 130 : (1961) ILR (Kar) 519
Hindu Marriage Act, 1955 — Section 3 (b), 9
High Courts31 Mar 1961
B.R. Subbanna Vs M.P. Krishna Iyengar
Karnataka High Court · AIR 1962 Kar 5
Limitation Act, 1908 — Section 132
High Courts31 Mar 1961
Doddamallappa Chaannabasappa, Kari Vs Gangappa shiddappa Gulganji and Others
Karnataka High Court · AIR 1962 Kar 44
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 6, 151, 153