High Courts07 Feb 1963
Settappa Vs State of Mysore
Karnataka High Court · (1964) CriLJ 112 : (1963) 2 LLJ 723 : (1963) 2 MysLJ 28
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 353
COURT ARCHIVE
Karnataka High Court judgments, 1963
135 judgments · page 7 of 7
High Courts06 Feb 1963
In Re: Biyamma
Karnataka High Court · AIR 1963 Kar 326 : (1963) CriLJ 656
Criminal Procedure Code, 1898 (CrPC) — Section 369, 424, 430, 561 APenal Code, 1860 (IPC) — Section 302, 34
High Courts05 Feb 1963
M.C. Krishna Murthy Vs Mysore Revenue Appellate Tribunal and Others
Karnataka High Court · AIR 1963 Kar 329
Motor Vehicles Act, 1939 — Section 48, 57 (3), 63, 63 (1)Mysore Grant of Permits without Countarsignature Rules, 1958 — Rule 1, 3, 4
High Courts04 Feb 1963
Siddalingappa Vs Special Land Acquisition Officer, Mandya and Another
Karnataka High Court · AIR 1964 Kar 22
Land Acquisition Act, 1894 — Section 5 A, 6, 6 (1)
High Courts01 Feb 1963
United Transport Company Vs Regional Transport Authority and Others
Karnataka High Court · AIR 1964 Kar 26 : (1963) ILR (Kar) 476
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 43 (1), 57, 57 (3)
High Courts29 Jan 1963
K.T. Appanna Vs Corporation of City of Bangalore
Karnataka High Court · AIR 1963 Kar 338 : (1963) 1 MysLJ 571
City of Bangalore Municipal Corporation Act, 1949 — Section 286, 367, 367 (13), 370, 385
High Courts28 Jan 1963
The State Vs Kampu Shetty
Karnataka High Court · AIR 1965 Kar 95 : (1965) CriLJ 456 : (1964) 1 MysLJ 538
Criminal Procedure Code, 1973 (CrPC) — Section 341Penal Code, 1860 (IPC) — Section 395
High Courts25 Jan 1963
K.T. Venkata Gowda Vs Devamma
Karnataka High Court · AIR 1964 Kar 40 : (1963) 1 MysLJ 582
Civil Procedure Code, 1908 (CPC) — Section 15, 34Transfer of Property Act, 1882 — Section 100
High Courts25 Jan 1963
The State of Mysore Vs Seetharam
Karnataka High Court · AIR 1964 Kar 50 : (1964) CriLJ 410 : (1963) ILR (Kar) 469 : (1963) 1 MysLJ 520
Criminal Procedure Code, 1898 (CrPC) — Section 173 (4), 464, 465Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 1963
P.H. Alphonso Vs C.F. De Costa and Others
Karnataka High Court · AIR 1964 Kar 187 : (1963) 1 MysLJ 596
Succession Act, 1925 — Section 211, 263, 307
High Courts23 Jan 1963
G.K. Kumar Vs State of Mysore
Karnataka High Court · (1963) CriLJ 466
Penal Code, 1860 (IPC) — Section 224, 225, 353
High Courts11 Jan 1963
Veerathaiah and Another Vs Ramaswamy Iyengar
Karnataka High Court · AIR 1964 Kar 11 : (1964) CriLJ 52 : (1963) ILR (Kar) 435 : (1963) 1 MysLJ 253
Criminal Procedure Code, 1898 (CrPC) — Section 403, 494, 537Penal Code, 1860 (IPC) — Section 441, 442, 448, 453
High Courts11 Jan 1963
The State of Mysore Vs Gowri Vithal Deshbhandari and Others
Karnataka High Court · AIR 1964 Kar 113
Fatal Accidents Act, 1855 — Section 1 A
High Courts10 Jan 1963
P. Narasimha Iyengar Vs Lakkanna
Karnataka High Court · AIR 1964 Kar 41 : (1963) 2 MysLJ 373
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 Jan 1963
The State Vs Bhimrao and Another
Karnataka High Court · AIR 1963 Kar 239 : (1963) CriLJ 293 : (1963) 1 MysLJ 148
Criminal Procedure Code, 1898 (CrPC) — Section 438, 488 (6), 69 (1)