High Courts01 Nov 1962
Chandrasekhar (S.) Vs Abdullah (H.) and Others
Karnataka High Court · (1963) ILR (Kar) 85 : (1963) 2 LLJ 675 : (1963) 1 MysLJ 309
Payment of Wages Act, 1936 — Section 15, 15 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1962
161 judgments · page 2 of 9
High Courts01 Nov 1962
K. Srirangachar Vs The State of Mysore and Another
Karnataka High Court · AIR 1963 Kar 247 : AIR 1962 Kar 247 : (1963) 1 MysLJ 1
Constitution of India, 1950 — Article 14, 226, 309Revised Pension Rules — Rule 2
High Courts30 Oct 1962
Ramasubba Sastry and Others Vs Official Receiver Mysore and Another
Karnataka High Court · AIR 1963 Kar 257
Mysore Insolvency Act, 1925 — Section 35, 54, 9Transfer of Property Act, 1882 — Section 53
High Courts25 Oct 1962
The State of Mysore Vs Danjaya
Karnataka High Court · AIR 1963 Kar 157 : (1963) CriLJ 785
Prevention of Food Adulteration Act, 1954 — Section 16 (1) (a), 20 (1), 7
High Courts25 Oct 1962
Meenakshi Vs Presiding Officer, Mysore State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1963 Kar 278
Constitution of India, 1950 — Article 19 (1) (g), 226Motor Vehicles Act, 1939 — Section 46, 47, 57, 57 (3)
High Courts25 Oct 1962
S.M. Shinde Vs S.B. Bagli and Another
Karnataka High Court · AIR 1963 Kar 261 : AIR 1962 Kar 261 : (1963) 1 MysLJ 392
Motor Vehicles Act, 1939 — Section 57 (3), 57 (8), 64 A
High Courts16 Oct 1962
B. Krishna Rai Vs State of Mysore and Another
Karnataka High Court · AIR 1963 Kar 263 : AIR 1962 Kar 263
Constitution of India, 1950 — Article 309Mysore Recruitment of Gazetted Probationers Rules, 1959 — Rule 8
High Courts12 Oct 1962
Messrs. Amco Batteries (P) Ltd. Bangalore Vs Assistant Collector, Central Excise, Bangalore and another
Karnataka High Court · AIR 1962 Kar 50
High Courts12 Oct 1962Allowed
Amco Batteries (P) Ltd. Vs Assistant Collector, Central Excise and Another
Karnataka High Court · (1979) 4 ELT 451
Central Excise Act, 1944 — Section 4, 4 (a)Constitution of India, 1950 — Article 226, 227
High Courts11 Oct 1962
G. Govindaraju, Junior Engineer Mysore P.W.D. and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1963 Kar 265
Constitution of India, 1950 — Article 123, 213, 309Mysore Public Service Commission (Functions) Rules, 1957 — Rule 3, 4
High Courts01 Oct 1962Dismissed
C.P. Nanjunda Chetty Vs Mysore Revenue Appellate Tribunal, Bangalore and others
Karnataka High Court · AIR 1962 Kar 50
High Courts01 Oct 1962
C.P. Nanjunda Chetty Vs Mysore Revenue Appellate Tribunal and Others
Karnataka High Court · AIR 1962 Kar 50
Motor Vehicles Act, 1939 — Section 59 (3), 60, 60 (1), 63
High Courts01 Oct 1962
Kashinath Krishna Bapat Vs The State of Mysore and Another
Karnataka High Court · (1963) CriLJ 547
Criminal Procedure Code, 1898 (CrPC) — Section 337, 337 (1), 338Prevention of Corruption Act, 1988 — Section 5 (1) (d)
High Courts25 Sept 1962
Madiah Vs State of Mysore
Karnataka High Court · AIR 1963 Kar 191 : (1963) CriLJ 23 : (1963) 1 MysLJ 318
Criminal Procedure Code, 1898 (CrPC) — Section 369, 561 AMysore High Court Act, 1961 — Section 10, 9
High Courts25 Sept 1962
State of Mysore Vs Kashambi and Another
Karnataka High Court · (1963) CriLJ 226
Criminal Procedure Code, 1973 (CrPC) — Section 39, 438Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 2 (c), 8 (a)
High Courts21 Sept 1962
The State of Mysore Vs B. Mahabala Shetty and Another
Karnataka High Court · AIR 1963 Kar 77 : (1963) CriLJ 306 : (1962) ILR (Kar) 848
Criminal Procedure Code, 1898 (CrPC) — Section 263, 264, 417 (1)
High Courts21 Sept 1962
Basamma Vs Shivamma and Another
Karnataka High Court · AIR 1963 Kar 323
Court Fees Act, 1870 — Section 11Limitation Act, 1908 — Section 182, 182 (5)
High Courts20 Sept 1962
Spencer and Co. Ltd. Vs Headquarters Assistant Commissioner of Labour and Another
Karnataka High Court · (1962) ILR (Kar) 1000 : (1963) 2 LLJ 603 : (1963) 1 MysLJ 245
Mysore Shops and Establishments Act, 1948 — Section 41 (2), 41 (3)
High Courts17 Sept 1962
V.K. Kulkarni Vs State of Mysore and Another
Karnataka High Court · AIR 1963 Kar 303
Constitution of India, 1950 — Article 16, 16 (4), 234, 335Mysore Munsifs (Recruitment) Rules, 1958 — Rule 12, 5, 6
High Courts13 Sept 1962
K. Shama Rao Vs State of Mysore
Karnataka High Court · AIR 1963 Kar 208 : AIR 1962 Kar 208
Constitution of India, 1950 — Article 311