High Courts18 Dec 1964
D. Munirangappa Vs Amidayala Venkatappa and Another
Karnataka High Court · AIR 1965 Kar 316 : (1965) 1 MysLJ 201
Civil Procedure Code, 1908 (CPC) — Section 20 (c), 20 (s), 9
COURT ARCHIVE
Karnataka High Court judgments, 1964
148 judgments · page 1 of 8
High Courts17 Dec 1964
Pakira Bhandary and Others Vs Devu Bhandary
Karnataka High Court · AIR 1966 Kar 115 : AIR 1964 Kar 115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts17 Dec 1964
Assistant Controller of Estate Duty Vs Sitarama Udupa and Others
Karnataka High Court · (1965) 58 ITR 38
Estate Duty Act, 1953 — Section 80Income Tax Act, 1961 — Section 137, 280
High Courts17 Dec 1964
The State Vs Gangamma (A-4) and Others
Karnataka High Court · AIR 1965 Kar 235 : (1965) CriLJ 376 : (1965) 1 MysLJ 92
Criminal Procedure Code, 1973 (CrPC) — Section 198, 438Penal Code, 1860 (IPC) — Section 494, 495, 496
High Courts16 Dec 1964
Zaibunnissa Vs Southern Railway
Karnataka High Court · (1967) 2 LLJ 177
Railways Act, 1890 — Section 82 A, 82 H
High Courts16 Dec 1964
Zaibunnisa Vs The Divisional Superintendent Southern Railway, Hubli
Karnataka High Court · AIR 1965 Kar 306 : (1965) 1 MysLJ 215
Railways Act, 1890 — Section 82 A, 82 H
High Courts16 Dec 1964
K. Siddegowda Vs Parvathamma
Karnataka High Court · AIR 1965 Kar 299 : (1965) 1 MysLJ 124
Hindu Adoption and Maintenance Act, 1956 — Section 18 (2) (d)Hindu Marriage Act, 1955 — Section 10 (1), 10 (1) (a)
High Courts15 Dec 1964
Iron and Steel Industrial Co-operative Society Ltd. Vs State of Mysore
Karnataka High Court · (1965) 16 STC 643
Madras General Sales Tax Act, 1939 — Section 2 (h)Mysore Sales Tax Act, 1957 — Section 2 (t), 5 (3) (a)
High Courts14 Dec 1964
Newspaper Publisher (Private) Ltd., Mangalore Vs Their Workmen (by S.K. Press Workers'' Union), and Another
Karnataka High Court · (1965) 2 LLJ 315
Factories Act, 1948 — Section 71 (1), 72 (3), 72 (4)Industrial Disputes Act, 1947 — Section 2 (s)
High Courts10 Dec 1964
Fakirappa Gangappa Madli and Others Vs The State of Mysore
Karnataka High Court · AIR 1965 Kar 302 : (1965) CriLJ 656 : (1965) 1 MysLJ 91
Criminal Procedure Code, 1898 (CrPC) — Section 162, 207 A (10)Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts09 Dec 1964
Subhashini K. and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1966 Kar 40 : (1965) 2 MysLJ 571
Constitution of India, 1950 — Article 15 (4), 226
High Courts09 Dec 1964
C. Abdul Aziz Vs Mysore State Transport Appellate Tribunal at Bangalore and Others
Karnataka High Court · AIR 1965 Kar 286 : (1965) 1 MysLJ 206
Motor Vehicles Act, 1939 — Section 57 (4), 64 (1), 64 (1) (f)
High Courts04 Dec 1964
The State Vs B. Chikkavenkatappa and Another
Karnataka High Court · AIR 1965 Kar 253 : (1965) CriLJ 379 : (1965) 1 MysLJ 26
Criminal Procedure Code, 1898 (CrPC) — Section 197, 203, 438Penal Code, 1860 (IPC) — Section 355, 506
High Courts04 Dec 1964
Commissioner of Wealth Tax, Mysore Vs Mysore Commercial Union Ltd.
Karnataka High Court · (1964) 53 ITR 754
Wealth Tax Act, 1957 — Section 27 (3), 7 (2), 7 (2) (a)
High Courts01 Dec 1964
Madappa and Others Vs Mudumallamma and Others
Karnataka High Court · AIR 1966 Kar 49 : AIR 1964 Kar 49
Civil Procedure Code, 1908 (CPC) — Section 24, 6Madras Civil Courts Act, 1873 — Section 31States Reorganisation Act, 1956 — Section 120, 125
High Courts26 Nov 1964
M. Subbanna Naik and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 269 : (1965) 1 MysLJ 269
Land Acquisition Act, 1894 — Section 4 (1), 40, 41, 55, 6
High Courts25 Nov 1964
In Re: Madhu
Karnataka High Court · (1966) CriLJ 223
Penal Code, 1860 (IPC) — Section 120 B, 148, 149, 302
High Courts23 Nov 1964
Mohammad Abdul Aziz and Others Vs The State of Mysore
Karnataka High Court · AIR 1966 Kar 61
Constitution of India, 1950 — Article 14, 16 (1), 311 (2)Mysore Civil Services Rules, 1958 — Rule 285, 293
High Courts20 Nov 1964
Chikka Venkatappa Vs Papanna
Karnataka High Court · AIR 1965 Kar 297 : (1965) ILR (Kar) 20 : (1965) 1 MysLJ 141
Mysore Agriculturists Relief Act, 1928 — Section 2Transfer of Property Act, 1882 — Section 58 (c)
High Courts20 Nov 1964
State of Mysore Vs Narasimhe Gowda N.G. and Others
Karnataka High Court · AIR 1965 Kar 167 : (1965) CriLJ 48 : (1964) 2 MysLJ 241
Criminal Procedure Code, 1973 (CrPC) — Section 173, 251 A (11)Penal Code, 1860 (IPC) — Section 324