COURT ARCHIVE

Karnataka High Court judgments, 1961

130 judgments · page 7 of 7

High Courts17 Jan 1961

Abdul Azeez Vs Mysore Revenue Appellate Tribunal, Bangalore and Others

Karnataka High Court · AIR 1962 Kar 31(1)

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57 (2), 57 (3), 57 (7), 57 (7), 64 (2)

High Courts17 Jan 1961Allowed

Karnataka High Court · AIR 1961 Kar 49

High Courts16 Jan 1961

Karnataka High Court · AIR 1961 Kar 244 : (1961) ILR (Kar) 133

High Courts16 Jan 1961

Karnataka High Court · AIR 1961 Kar 220

Constitution of India, 1950 — Article 14, 15, 29Mysore University Act, 1933 — Section 44 A, 51 A

High Courts13 Jan 1961

Karnataka High Court · AIR 1961 Kar 206

High Courts11 Jan 1961

Karnataka High Court · AIR 1961 Kar 169 : (1961) 3 FLR 332 : (1962) 2 LLJ 267

Factories Act, 1948 — Section 10, 117, 118, 18, 2

High Courts06 Jan 1961

Karnataka High Court · AIR 1962 Kar 47 : (1961) ILR (Kar) 747

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

High Courts04 Jan 1961

Karnataka High Court · AIR 1962 Kar 153

Penal Code, 1860 (IPC) — Section 323, 504

High Courts02 Jan 1961

Karnataka High Court · AIR 1961 Kar 164

High Courts02 Jan 1961

Karnataka High Court · AIR 1961 Kar 188

Civil Procedure Code, 1908 (CPC) — Section 17, 19, 20, 9Succession Act, 1925 — Section 306