High Courts18 Dec 1962
Subbanna S. Vs Labour Court and Another
Karnataka High Court · (1964) 1 LLJ 702 : (1963) 1 MysLJ 547
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 F
COURT ARCHIVE
Karnataka High Court judgments, 1962
161 judgments · page 1 of 9
High Courts07 Dec 1962
G.K. Thammanna Vs The Assistant Commercial Tax Officer, Second Circle, Bangalore and Another
Karnataka High Court · (1963) 14 STC 711
Mysore Sales Tax Act, 1957 — Section 13 (2), 13 (3) (b), 5 (1)Mysore Sales Tax Rules, 1948 — Rule 6 (1)
High Courts04 Dec 1962
C.K. Chandrasekhariah and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1963 Kar 232 : AIR 1962 Kar 232
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10, 2 (14) (iii), 6Mysore (Personal and Miscellaneous) Inams Abolition Rules, 1956 — Rule 7, 7 (6)
High Courts04 Dec 1962
B.K. Narayana Singh Vs H.H. Mohum Shumshere Jung Bahadur and Another
Karnataka High Court · AIR 1963 Kar 244 : (1963) 1 MysLJ 145
Karnataka Stamp Act, 1957 — Section 31, 32, 32 (3), 33
High Courts26 Nov 1962
B. Karunakar Hegde Vs The State of Mysore
Karnataka High Court · AIR 1963 Kar 153 : (1963) 1 MysLJ 22
Criminal Procedure Code, 1898 (CrPC) — Section 195 (1) (a), 195 (1) (b), 476Penal Code, 1860 (IPC) — Section 182, 471, 474
High Courts23 Nov 1962
Mysore Press (Private) Ltd. Vs State of Mysore and Others
Karnataka High Court · (1963) 2 LLJ 678 : (1963) 1 MysLJ 385
Industrial Disputes Act, 1947 — Section 10 (1) (c), 33 C (1), 33 C (2)
High Courts23 Nov 1962
Kashappa Shivappa Vs Chief Secretary to the Govt. of Mysore and Others
Karnataka High Court · AIR 1963 Kar 318 : (1965) 1 MysLJ 275
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17 (4), 5 A, 6
High Courts23 Nov 1962
The Management of Mysore Press (P) Ltd. Vs State of Mysore and Others
Karnataka High Court · AIR 1963 Kar 250
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (c), 33 C (1), 33 C (2)
High Courts22 Nov 1962
H.C. Channiah Prop. H.P.C. Motor Service Vs Regional Transport Authority Chickmagalur and Another
Karnataka High Court · AIR 1963 Kar 253 : AIR 1962 Kar 253
Motor Vehicles Act, 1939 — Section 48, 48 (3), 57, 57 (3)
High Courts20 Nov 1962
Thirumalaiah Vs State of Mysore and Another
Karnataka High Court · AIR 1963 Kar 255 : AIR 1962 Kar 255
Land Acquisition Act, 1894 — Section 17 (4), 4 (1), 5 A
High Courts16 Nov 1962
Dattatraya Melgirigowda Patil and Others Vs Sidlingappa Ishwarappa Bulla and Others
Karnataka High Court · AIR 1963 Kar 179
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72 (i), Order 21 Rule 90, 68, 70
High Courts16 Nov 1962
Basavanneppa Sangappa Vs Rajasaheb Mahammadahnif Saheb and Another
Karnataka High Court · AIR 1964 Kar 43
Constitution of India, 1950 — Article 19 (1) (f) 31A, 226, 227Mysore Tenants (Temporary Protection from Eviction) Act, 1961 — Section 1 (4), 4
High Courts16 Nov 1962
B. Sanjeeva Rao Vs Commissioner of Commercial Taxes in Mysore, Bangalore
Karnataka High Court · (1962) ILR (Kar) 1026 : (1963) 14 STC 267
Mysore Agriculturists Relief Act, 1928 — Section 4 (2)Mysore Sales Tax Act, 1948 — Section 15 (2), 15 (5), 16
High Courts16 Nov 1962
Smt. Venkatamma Vs Patel Venkataswamy Reddy
Karnataka High Court · AIR 1963 Kar 118
Hindu Marriage Act, 1955 — Section 9, 9 (2)
High Courts14 Nov 1962
S. Thimmappa and Another Vs Gopiamma
Karnataka High Court · AIR 1964 Kar 276
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2Succession Act, 1925 — Section 337, 338
High Courts13 Nov 1962
Ijjabba Beary Vs Ijjinabha alias Ijjabha Beary
Karnataka High Court · AIR 1964 Kar 24 : (1963) 2 MysLJ 43
General Clauses Act, 1897 — Section 3 (22)Transfer of Property Act, 1882 — Section 51
High Courts09 Nov 1962
Sudha alias Gulabi Vs Sankappa Rai
Karnataka High Court · AIR 1963 Kar 245 : (1963) ILR (Kar) 121 : (1963) 1 MysLJ 437
Constitution of India, 1950 — Article 14Hindu Marriage Act, 1955 — Section 29 (2), 5
High Courts09 Nov 1962
H.C. Ramaswamy Iyengar and Others Vs H.C. Lakshminarasimhan and Others
Karnataka High Court · AIR 1965 Kar 87
Estate Duty Act, 1953 — Section 60Succession Act, 1925 — Section 276
High Courts08 Nov 1962
T.S. Gurusiddiah Vs The State of Mysore
Karnataka High Court · AIR 1963 Kar 109 : AIR 1962 Kar 109 : (1963) 1 MysLJ 127
Constitution of India, 1950 — Article 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (10)
High Courts03 Nov 1962
K. Venkannachar Vs Secretary, Regional Transport Authority and Another
Karnataka High Court · AIR 1963 Kar 207 : AIR 1962 Kar 207 : (1963) ILR (Kar) 99 : (1963) 1 MysLJ 96
Motor Vehicles Act, 1939 — Section 58Mysore Motor Vehicles and Road Traffic Rules, 1957 — Rule 127, 144