High Courts31 Dec 1963
In Re: Varthakavardhini Bank Ltd. [In Liquidation]
Karnataka High Court · (1964) 34 CompCas 295
Banking (Regulation) Act, 1949 — Section 45 D, 45 O, 45 O (1), 45 O (2), 45 U
COURT ARCHIVE
Karnataka High Court judgments, 1963
122 judgments · page 1 of 7
High Courts18 Dec 1963
Kadethotada Gulappa Basappa Vs Election Officer, Naregal Town Panchayat and Others
Karnataka High Court · AIR 1965 Kar 62 : (1964) ILR (Kar) 165 : (1964) 1 MysLJ 355
Civil Procedure Code, 1908 (CPC) — Section 35, 35 AMysore Village Panchayats and Local Boards Rules — Rule 13 (2), 8Representation of the Peoples Act, 1951 — Section 33 (4)
High Courts17 Dec 1963
Viswanatha Chettiar Vs Agricultural Income Tax Officer, Mercara
Karnataka High Court · (1963) ILR (Kar) 1184 : (1966) 61 ITR 50 : (1965) 2 MysLJ 68
Coorg Agricultural Income Tax Act, 1951 — Section 3Income Tax Act, 1922 — Section 2 (1) (a), 9 (3)
High Courts12 Dec 1963
Vedavalli Vs M.C. Ramaswamy
Karnataka High Court · AIR 1964 Kar 280 : (1964) CriLJ 686 : (1964) 1 MysLJ 44
Evidence Act, 1872 — Section 25, 26Hindu Marriage Act, 1955 — Section 10, 10 (1) (f)
High Courts09 Dec 1963
Peerajade Husensab Mohadin Vs The Commissioner of Labour and Others
Karnataka High Court · AIR 1965 Kar 39
Industrial Disputes Act, 1947 — Section 3 (I)Karnataka Industrial Disputes Rules, 1957 — Rule 46, 58
High Courts09 Dec 1963
Peerjade Husen Sab Mohadin Vs Commissioner of Labour, Bangalore and Others
Karnataka High Court · (1965) 10 FLR 12 : (1964) 2 LLJ 451
Industrial Disputes Act, 1947 — Section 3 (1)Karnataka Industrial Disputes Rules, 1957 — Rule 58, 59
High Courts02 Dec 1963
P. Krishna Rao Vs State of Mysore
Karnataka High Court · (1964) 15 STC 312
Mysore Sales Tax Act, 1957 — Section 23
High Courts29 Nov 1963
Bombay Indra Bhavan, Mysore Vs Ramachandra Sastri (S.) and Others
Karnataka High Court · (1964) 2 LLJ 280
Industrial Disputes Act, 1947 — Section 10, 10 (1) (c), 41 (3)
High Courts28 Nov 1963
Muthuvalli L. Hajee Ahamed Hussain Sahib and Co. Vs State of Mysore
Karnataka High Court · (1964) 15 STC 57
Central Sales Tax Act, 1956 — Section 14Karnataka Sales Tax Act, 1957 — Section 5 (4), 5 (7)
High Courts27 Nov 1963
The State of Mysore and Another Vs Mysore Paper Mills Ltd.
Karnataka High Court · (1963) ILR (Kar) 1149 : (1964) 15 STC 176
Central Sales Tax Act, 1956 — Section 6, 8, 8 (1), 8 (2), 9 (3)
High Courts27 Nov 1963
The State of Mysore Vs The Mysore Paper Mills
Karnataka High Court · AIR 1964 Kar 212
Central Sales Tax Act, 1956 — Section 6, 8Mysore Sales Tax Rules, 1948 — Rule 6, 6 (5) (j)
High Courts26 Nov 1963
Dundappa Shivalingappa Adi Vs S.G. Motor Transport Co. (P) Ltd. and Others
Karnataka High Court · (1966) 36 CompCas 606b
Companies Act, 1956 — Section 433, 482, 483
High Courts26 Nov 1963
Dundappa Shivalingappa Adi Vs S.G. Motor Transport Company (P) Ltd. and Others
Karnataka High Court · AIR 1966 Kar 150 : AIR 1963 Kar 150 : (1967) 37 CompCas 114 : (1965) 1 MysLJ 557
Companies Act, 1956 — Section 433, 482, 483Court Fees Act, 1870 — Section 11
High Courts26 Nov 1963
In Re: Kapila Textiles Mills Ltd., Nanjangud (In Liquidation)
Karnataka High Court · (1964) 34 CompCas 1005
Companies (Court) Rules, 1959 — Rule 164Companies Act, 1956 — Section 530 (1) (a)
High Courts20 Nov 1963
Venkateswara District Motor Service Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1965) 55 ITR 597
Income Tax Act, 1922 — Section 26 A, 66, 66 (1), 66 (2)
High Courts14 Nov 1963
Abbas Beary Vs The State of Mysore
Karnataka High Court · AIR 1965 Kar 35 : (1965) CriLJ 187
Criminal Procedure Code, 1973 (CrPC) — Section 251 A (2), 435, 436Penal Code, 1860 (IPC) — Section 406
High Courts14 Nov 1963
The State Vs Patil Mohammad Mira and Others
Karnataka High Court · AIR 1964 Kar 245 : (1964) CriLJ 561
Criminal Procedure Code, 1898 (CrPC) — Section 173, 251 (2)Penal Code, 1860 (IPC) — Section 147, 149, 152, 427
High Courts12 Nov 1963
Regional Provident Fund Commissioner K.S. Naik Vs Official Liquidator
Karnataka High Court · (1964) 9 FLR 291 : (1964) 1 LLJ 699
Companies Act, 1956 — Section 457 (3), 530Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 11, 14 B
High Courts12 Nov 1963
In Re: Varthakavardhini Bank Ltd. (In Liquidation)
Karnataka High Court · (1964) 34 CompCas 163
Banking (Regulation) Act, 1949 — Section 45 O, 45 O (1), 45 O (2)
High Courts11 Nov 1963
Vedavathi Williams Vs Rama Bai and Others
Karnataka High Court · AIR 1964 Kar 265 : (1963) ILR (Kar) 1122 : (1964) 1 MysLJ 122
Hindu Adoption and Maintenance Act, 1956 — Section 25Transfer of Property Act, 1882 — Section 39