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
COURT ARCHIVE
Karnataka High Court judgments, 1963
135 judgments · page 2 of 7
High Courts08 Nov 1963
The Century Bank Ltd. Vs M. Marlingappa and Another
Karnataka High Court · AIR 1965 Kar 68
Banking (Regulation) Act, 1949 — Section 45 A, 45 B, 45 CMysore Small Cause Courts Act, 1964 — Section 10
High Courts08 Nov 1963
Govindagouda Narayanagouda Vs Madhava Rao Narasinga Rao
Karnataka High Court · AIR 1964 Kar 277 : (1964) ILR (Kar) 125 : (1964) 1 MysLJ 243
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 2 (2), 2 (3)
High Courts07 Nov 1963
Laxman Omana Muchandi Vs Ramachandra Omana Muchandi
Karnataka High Court · AIR 1964 Kar 232 : (1964) 1 MysLJ 101
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6 (2)
High Courts07 Nov 1963
Malikajappa Bhimappa Bennur Vs Bhimappa Kashappa, Parasannavar and Others
Karnataka High Court · AIR 1966 Kar 86 : (1965) 2 MysLJ 229
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12 (1) (c)Transfer of Property Act, 1882 — Section 53 (4) (a), 53 A
High Courts07 Nov 1963
Mainuddin Alisab Kazi Vs State of Mysore
Karnataka High Court · (1965) 10 FLR 159 : (1964) 2 LLJ 615 : (1964) 1 MysLJ 188
Bombay Prohibition Act — Section 85 (1), 85 (2), 85 (3)
High Courts06 Nov 1963
M.S. Sheshagiri Rao and Another Vs The Special Land Acquisition and Rehabilitation Officer
Karnataka High Court · AIR 1965 Kar 222
Land Acquisition Act, 1894 — Section 4, 5 A
High Courts16 Oct 1963
Mana Mohamed Ismail Vs V. Balarathnam
Karnataka High Court · AIR 1965 Kar 28 : (1964) 1 MysLJ 31
Income Tax Act, 1961 — Section 66 (1), 66 (2)Indian Bar Council Act, 1926 — Section 10 (1), 11
High Courts11 Oct 1963
Shivabasappa Shivappa Vs State of Mysore and Others
Karnataka High Court · (1964) 1 LLJ 693 : (1964) 1 MysLJ 15
Bombay Police Rules — Rule 17, 18Constitution of India, 1950 — Article 226, 310, 311
High Courts30 Sept 1963
D.G. Viswanath Vs Chief Secretary to the Government of Mysore and Others
Karnataka High Court · AIR 1964 Kar 132 : (1963) 2 MysLJ 302
Constitution of India, 1950 — Article 14, 15 (4), 166Mysore University Act, 1956 — Section 43, 50, 51
High Courts27 Sept 1963
Magundappa Neelappa Kori Vs S.C. Javali
Karnataka High Court · AIR 1965 Kar 237 : (1964) 1 MysLJ 202
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Limitation Act, 1908 — Section 120, 90, 97
High Courts19 Sept 1963
Neelappagouda Ramangouda Patil and Others Vs Kariyappa Gouda
Karnataka High Court · AIR 1965 Kar 46
Civil Procedure Code, 1908 (CPC) — Section 54
High Courts18 Sept 1963
Appayya Naika and Another Vs State of Mysore and Another
Karnataka High Court · AIR 1964 Kar 177 : (1964) CriLJ 313
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (1), 145 (4)
High Courts18 Sept 1963
M. Uma Shenoy Vs State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 93
Constitution of India, 1950 — Article 226Madras Educational Rules — Rule 12J
High Courts13 Sept 1963
Rayappa and Another Vs The State of Mysore
Karnataka High Court · AIR 1964 Kar 61 : (1964) CriLJ 415 : (1963) 2 MysLJ 211
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207 A (ID), 561 APenal Code, 1860 (IPC) — Section 302, 34, 394
High Courts11 Sept 1963
New India Assurance Co. Ltd. and Others Vs T.K. Nanjunda Setty and Sons and Another
Karnataka High Court · AIR 1964 Kar 147 : (1963) 2 MysLJ 513
Arbitration Act, 1940 — Section 34, 39 (1) (iv)Contract Act, 1872 — Section 28
High Courts06 Sept 1963
A.N. Nagnoor Vs State of Mysore and Another
Karnataka High Court · AIR 1964 Kar 229 : (1964) 1 MysLJ 212
Constitution of India, 1950 — Article 16, 226States Reorganisation Act, 1956 — Section 115 (5)
High Courts04 Sept 1963
National Advertisers Vs Mysore State Road Transport Corporation
Karnataka High Court · AIR 1964 Kar 220 : (1963) ILR (Kar) 980 : (1963) 2 MysLJ 356
Arbitration Act, 1940 — Section 20
High Courts30 Aug 1963
Bellary District Mine Owners'' Association Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1963) ILR (Kar) 968 : (1964) 53 ITR 632
Income Tax Act, 1922 — Section 10 (6)
High Courts29 Aug 1963
K.S.Naik, Regional Provident Fund Vs The Official Liquidator
Karnataka High Court · (1964) 34 CompCas 338 : (1964) 1 MysLJ 35
Companies Act, 1956 — Section 530, 530 (f)Company Court Rules, 1959 — Rule 164Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 15 (2)