COURT ARCHIVE

Karnataka High Court judgments, 1962

161 judgments · page 5 of 9

High Courts31 Jul 1962

S. Subba Rao Vs State of Mysore

Karnataka High Court · AIR 1964 Kar 221 : (1963) 1 MysLJ 80

Constitution of India, 1950 — Article 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (2), 11 (4), 11 (6)

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High Courts30 Jul 1962

Kokati Vs Commercial Tax Officer, Circle II, Hubli

Karnataka High Court · (1963) 14 STC 84

Mysore Sales Tax Act, 1957 — Section 11Mysore Sales Tax Rules, 1948 — Rule 25, 25 (4)

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High Courts27 Jul 1962

Shankareppa Vs Shivarudrappa and Others

Karnataka High Court · AIR 1963 Kar 115 : (1962) ILR (Kar) 630 : (1963) 1 MysLJ 297

Evidence Act, 1872 — Section 107, 108

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High Courts26 Jul 1962

Krishnasa Vs Commercial Tax Officer, Dharwar-III, Dharwar and Another

Karnataka High Court · (1962) ILR (Kar) 609 : (1962) 13 STC 940

Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 122, 2 (h)

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High Courts25 Jul 1962

Marulasiddanna Gowda Vs Mahadevanaik and C. Veerappa, Liquidators, Mysore Malleable Iron and Steel Foundry Ltd.

Karnataka High Court · AIR 1963 Kar 61

Companies Act, 1913 — Section 156, 159Limitation Act, 1908 — Section 112, 120

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High Courts24 Jul 1962

B.V. Aswathiah and Brothers Vs Commercial Tax Officer, VII Circle, Bangalore

Karnataka High Court · (1963) 14 STC 467

Mysore Sales Tax Act, 1957 — Section 13, 13 (1)Mysore Sales Tax Rules, 1948 — Rule 18

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High Courts23 Jul 1962

Ramachandra Shamarao Kulkarni Vs Pralhad Krishnaji Kulkarni and Others

Karnataka High Court · AIR 1964 Kar 31

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 203, 54

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High Courts16 Jul 1962

Shivasankarappa K. Vs His Workmen and Others

Karnataka High Court · (1964) 2 LLJ 448

Industrial Disputes Act, 1947 — Section 10

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High Courts16 Jul 1962

P.K.P. Abdul Harkeen Sahib Vs Mysore Sales Tax Appellate Tribunal, Bangalore and Others

Karnataka High Court · (1963) 14 STC 578

Central Sales Tax Act, 1956 — Section 15 (a), 15 (b), 8 (1), 8 (2)

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High Courts16 Jul 1962

K. Shivashankarappa Vs Workmen of Jayalakshmi Textiles and Another

Karnataka High Court · AIR 1964 Kar 295

Industrial Disputes Act, 1947 — Section 10

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High Courts13 Jul 1962

Laxmana Subrao Patil and Others Vs Bhagubai Patil

Karnataka High Court · (1963) CriLJ 697

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146 (1)

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High Courts12 Jul 1962

Savithramma Vs N. Ramanarasimhaiah

Karnataka High Court · (1963) CriLJ 131

Criminal Procedure Code, 1973 (CrPC) — Section 488

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High Courts06 Jul 1962

State of Mysore Vs Laxmi Trading Co. and Others

Karnataka High Court · (1963) CriLJ 269

Criminal Procedure Code, 1973 (CrPC) — Section 516 A, 517, 523

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High Courts06 Jul 1962

Onkareppa Wasappa Koloor Vs Rachappa Gurushantappa Jagalalli and Others

Karnataka High Court · AIR 1963 Kar 159 : AIR 1962 Kar 159 : (1962) ILR (Kar) 809

Transfer of Property Act, 1882 — Section 55 (1) (f)

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High Courts04 Jul 1962

Life Insurance Corporation of India Vs T. Subramanyam

Karnataka High Court · AIR 1963 Kar 64 : AIR 1962 Kar 64 : (1962) ILR (Kar) 567

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2 (1)Contract Act, 1872 — Section 59, 60, 61

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High Courts29 Jun 1962

A.R. Khaleel and Sons Vs Registrar of Trade Marks in India

Karnataka High Court · AIR 1963 Kar 122

Trade Marks Act, 1999 — Section 6 (1), 6 (1) (d), 76

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High Courts29 Jun 1962

Gangadhar Gurusiddappa Vs Union of India (UOI)

Karnataka High Court · AIR 1963 Kar 193 : (1962) ILR (Kar) 527

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 311, 311 (2)

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High Courts29 Jun 1962

Hindustan Aircraft Ltd. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1963) 49 ITR 471

Income Tax Act, 1922 — Section 2 (4), 4 (3) (vii), 66 (1)

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High Courts27 Jun 1962

Biligeri Rangamma Vs Annapurnamma

Karnataka High Court · AIR 1963 Kar 168 : AIR 1962 Kar 168

Hindu Succession Act, 1956 — Section 15 (2), 15 (2) (a), 18

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High Courts22 Jun 1962

Kamalamma Vs Somasekharappa

Karnataka High Court · AIR 1963 Kar 136 : (1962) ILR (Kar) 777

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Succession Act, 1925 — Section 222

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