High Courts20 Nov 1964
Damodhar Rao Vs Bhima Rao and Another
Karnataka High Court · AIR 1965 Kar 290 : (1964) ILR (Kar) 1119 : (1965) 1 MysLJ 351
Hindu Succession Act, 1956 — Section 14, 14 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1964
148 judgments · page 2 of 8
High Courts19 Nov 1964
Swasti Cashew Industries (Private) Ltd. Vs Industrial Tribunal and Others
Karnataka High Court · (1965) 1 LLJ 367 : (1964) 2 MysLJ 250
High Courts18 Nov 1964
Commissioner of Wealth Tax, Mysore Vs H.H. Yeshwant Rao Ghorpade
Karnataka High Court · (1965) 58 ITR 492
Wealth Tax Act, 1957 — Section 27 (1), 4 (1), 4 (1) (a) (iii)
High Courts18 Nov 1964
Commissioner of Wealth Tax, Mysore at Bangalore Vs Yeshwant Rao Ghorpade
Karnataka High Court · AIR 1966 Kar 27
Income Tax Act, 1922 — Section 16 (3) (a), 16 (3) (b)Wealth Tax Act, 1957 — Section 27 (1), 4 (1), 4 (1) (a) (iii)
High Courts17 Nov 1964
George Da Costa Vs Collector of Estate Duty, Mysore
Karnataka High Court · (1965) 58 ITR 58
Estate Duty Act, 1953 — Section 10, 63, 64 (1)
High Courts12 Nov 1964
T.B. Srinivasa Rao Vs Gulabchand Kundanmal
Karnataka High Court · AIR 1965 Kar 276 : (1965) ILR (Kar) 8 : (1965) 1 MysLJ 137
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts12 Nov 1964
Century Club and Others Vs The State of Mysore and Another
Karnataka High Court · (1965) 1 MysLJ 65
Constitution of India, 1950 — Article 14Mysore Sales Tax Act, 1948 — Section 2 (1) (k), 2 (1) (t)
High Courts11 Nov 1964
M. Muniswamiah and Sons Vs E.K. Govinda Raj
Karnataka High Court · AIR 1965 Kar 156
Mysore House Rent and Accommodation Control Act, 1951 — Section 17, 8 (3), 8 (3) (c)
High Courts10 Nov 1964
Javarayi Gowda and Others Vs Special Land Acquisition Officer, Mandya and Another
Karnataka High Court · AIR 1965 Kar 93 : (1964) 2 MysLJ 423
Land Acquisition Act, 1894 — Section 54, 54 (1)Mysore Civil Courts Act, 1883 — Section 13
High Courts10 Nov 1964
Mathew Philips Vs P.O. Koshy
Karnataka High Court · AIR 1966 Kar 74 : AIR 1964 Kar 74
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 115
High Courts02 Nov 1964
N. Abdul Subhan Saheb and Sons Vs Mysore Sales Tax Appellate Tribunal, Bangalore and Another
Karnataka High Court · (1964) 2 MysLJ 274 : (1965) 16 STC 17
Appellate Tribunal Regulations — Regulation 8 (2)Mysore Sales Tax Act, 1948 — Section 22, 22 (4)
High Courts23 Oct 1964
Mahadevayya Veerabhadrayya Hiremath Vs The State of Mysore
Karnataka High Court · AIR 1966 Kar 75 : (1966) CriLJ 270
Criminal Procedure Code, 1898 (CrPC) — Section 1 (2), 5 (2), 510Mysore Prohibition Act, 1948 — Section 59 (b), 86
High Courts23 Oct 1964
Bangalore Woollen, Cotton and Silk Mills Company Ltd. Vs Its Workmen and Another
Karnataka High Court · (1965) 2 LLJ 13
Industrial Disputes Act, 1947 — Section 10 (1), 10 (2), 17 A (1), 19 (3)
High Courts23 Oct 1964
In Re: M. Gangadhariah
Karnataka High Court · AIR 1964 Kar 269 : (1964) 1 MysLJ 234
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 463, 467, 477 A
High Courts21 Oct 1964
T.P. Sridharan Vs The Management of Kedukal Estate, and Another
Karnataka High Court · AIR 1965 Kar 121
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (c), 2 (s), 2 (s) (iii)
High Courts21 Oct 1964
C. Jabbarchand and Others Vs C. Oliver and Another
Karnataka High Court · AIR 1965 Kar 117 : (1964) 2 MysLJ 417
Presidency Towns Insolvency Act, 1909 — Section 21Provincial Insolvency Act, 1920 — Section 35, 37
High Courts20 Oct 1964
Thomas D''Souza and Others Vs The State of Mysore
Karnataka High Court · AIR 1966 Kar 53 : AIR 1964 Kar 53 : (1966) CriLJ 150
Penal Code, 1860 (IPC) — Section 148, 149, 324
High Courts20 Oct 1964
State of Mysore Vs Koti Poojary and Another
Karnataka High Court · AIR 1965 Kar 264 : (1965) CriLJ 517 : (1964) 2 MysLJ 408
Criminal Procedure Code, 1898 (CrPC) — Section 109 (a), 119
High Courts19 Oct 1964
Syed Rashiamad Syed Zainuddin Vs State of Mysore and Another
Karnataka High Court · AIR 1965 Kar 266 : (1964) 2 MysLJ 402
Constitution of India, 1950 — Article 133, 133 (1) (b)
High Courts06 Oct 1964
P. Channappa Vs Mysore Revenue Appellate Tribunal and Others
Karnataka High Court · (1966) CriLJ 265
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 148, 324