COURT ARCHIVE

Karnataka High Court judgments, 1962

161 judgments · page 3 of 9

High Courts12 Sept 1962

Mysore Iron and Steel Works, Bhadravathi Vs Appellate Authority Under Industrial Employment (Standing Orders) Act, 1946 and Another

Karnataka High Court · AIR 1963 Kar 290 : (1962) ILR (Kar) 986 : (1963) 2 LLJ 672 : (1963) 1 MysLJ 371

Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4, 5, 6

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High Courts11 Sept 1962

Shivaraya Vs Sharanappa and Ors

Karnataka High Court · AIR 1965 Kar 34 : (1967) 1 MysLJ 414

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 9 Rule 9, 151

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High Courts10 Sept 1962

Steel Construction Company Vs Their Workmen and Another

Karnataka High Court · (1965) 2 LLJ 11

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2 (k), 2 (s)

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High Courts10 Sept 1962

Gowdappa Gowda and Others Vs Tippangowda and Others

Karnataka High Court · (1964) CriLJ 111

Criminal Procedure Code, 1973 (CrPC) — Section 133, 139 A (2)

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High Courts07 Sept 1962

Income Tax Officer, Bangalore I and Another Vs Mysore Spun Silk Mills Ltd. (In Liquidation)

Karnataka High Court · (1961) ILR (Kar) 434 : (1963) 50 ITR 672

Income Tax Act, 1922 — Section 46 (5A)Limitation Act, 1908 — Section 149, 56

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High Courts05 Sept 1962

Haribhagvandas Parasram and Co. Vs A.D. Thaker

Karnataka High Court · AIR 1963 Kar 107

Negotiable Instruments Act, 1881 (NI) — Section 118, 118 (a)

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High Courts04 Sept 1962

Subba Rao (M.) Vs Assistant Commissioner and Another

Karnataka High Court · (1962) ILR (Kar) 972 : (1963) 2 LLJ 323 : (1963) 1 MysLJ 434

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10 (6), 3 (1) (d)

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High Courts24 Aug 1962

Manjunatha Setty M.L. Vs Regional Provident Fund Commissioner and Others

Karnataka High Court · (1964) 1 LLJ 697

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High Courts21 Aug 1962

M.A. Moqeem Vs The State of Mysore and Others

Karnataka High Court · (1962) 08 KAR CK 0008

Constitution of India, 1950 — Article 14, 15, 226States Reorganisation Act, 1956 — Section 114, 115 (2), 115 (3), 116

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High Courts21 Aug 1962

H.N. Nanjundaswamy Vs The State of Mysore

Karnataka High Court · AIR 1963 Kar 202 : (1962) ILR (Kar) 828

Constitution of India, 1950 — Article 14, 16, 226States Reorganisation Act, 1956 — Section 115 (7), 15

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High Courts20 Aug 1962

Patel Muddegowda and Others Vs Gangamma and Others

Karnataka High Court · AIR 1963 Kar 79

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 47Limitation Act, 1908 — Section 174, 181

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High Courts17 Aug 1962

Basappa Ramappa Naik and Others Vs State

Karnataka High Court · (1963) CriLJ 698

Criminal Procedure Code, 1973 (CrPC) — Section 285Penal Code, 1860 (IPC) — Section 302, 34

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High Courts16 Aug 1962

Printers (Mysore) (Private) Ltd. Vs Pothan Joseph and Others

Karnataka High Court · AIR 1963 Kar 206 : AIR 1962 Kar 206 : (1963) 7 FLR 301 : (1962) ILR (Kar) 690 : (1963) 2 LLJ 235 : (1963) 1 MysLJ 200

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10

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High Courts16 Aug 1962

M.S. Diwakar Vs The State of Mysore and Another

Karnataka High Court · (1963) 14 STC 625

Mysore Sales Tax Act, 1957 — Section 13 (3) (b), 32

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High Courts14 Aug 1962

Shah T.A. Vs State of Mysore and Others

Karnataka High Court · AIR 1963 Kar 241 : AIR 1962 Kar 241 : (1964) 1 LLJ 237

Industrial Disputes Act, 1947 — Section 17, 17 A, 33 (2) (b), 33 (5)

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High Courts13 Aug 1962

G. Padmanabhappa Vs Excess Profits Tax Officer, Bellary

Karnataka High Court · (1963) 49 ITR 763

Income Tax Act, 1922 — Section 42 (1), 46 (2), 46 (7)

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High Courts10 Aug 1962

Bhavani Amma and Others Vs Narayana Acharya and Others

Karnataka High Court · AIR 1963 Kar 120

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High Courts10 Aug 1962

India Sugars and Refineries Ltd. Vs Collector of Central Excise, Bangalore

Karnataka High Court · (2000) 124 ELT 3

Central Excise Act, 1944 — Section 2 (C)Central Excise Rules, 1944 — Rule 224 (2)

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High Courts10 Aug 1962

M.L. Abdul Malik and Co. Vs Commercial Tax Officer, 2nd Circle, Basavangudi, Bangalore and Others

Karnataka High Court · (1962) ILR (Kar) 934 : (1963) 14 STC 214

Central Sales Tax Act, 1956 — Section 15, 5 (3) (a), 8 (2)

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High Courts10 Aug 1962

Jejamma Vs Sivanna

Karnataka High Court · (1964) CriLJ 247

Penal Code, 1860 (IPC) — Section 355, 504

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