High Courts06 Oct 1964
P. Channappa Vs Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1966 Kar 68
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 148, 324
COURT ARCHIVE
Karnataka High Court judgments, 1964
148 judgments · page 3 of 8
High Courts28 Sept 1964
P. Bhuvaneswaraiah and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 170 : (1964) 2 MysLJ 470
Constitution of India, 1950 — Article 14, 19 (1) (f), 301, 304 (b)Mysore Buildings Tax Act, 1962 — Section 3 (2), 4
High Courts24 Sept 1964
Madanlal Dhariwal Vs Bherulal
Karnataka High Court · AIR 1965 Kar 272 : (1964) 2 MysLJ 352
Contract Act, 1872 — Section 183Mysore High Court Act, 1884 — Section 6
High Courts22 Sept 1964
J.K. Sharma Vs K.S. Ramachandra Setty
Karnataka High Court · AIR 1965 Kar 248 : (1964) 2 MysLJ 348
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 7, 15
High Courts21 Sept 1964
A.B. Nanjappa Vs Special Land Acquisition Officer, City Improvement Trust Board, Bangalore
Karnataka High Court · AIR 1966 Kar 66 : AIR 1964 Kar 66 : (1965) 1 MysLJ 300
Land Acquisition Act, 1894 — Section 4
High Courts18 Sept 1964
Kishta Bai and Others Vs Marthand Rao and Others
Karnataka High Court · AIR 1965 Kar 278 : (1965) 1 MysLJ 132
Limitation Act, 1908 — Section 141, 44, 6 (3)
High Courts18 Sept 1964
P.M. Murugappa Mudaliar Rathina Mudaliar and Sons (By M. Muniswami, Partner) Vs Raju Mudaliar (P) and Others
Karnataka High Court · (1965) 1 LLJ 489 : (1965) 2 MysLJ 73
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 2 (k)
High Courts18 Sept 1964
Dasappa and Another Vs State of Mysore
Karnataka High Court · (1965) CriLJ 372
Criminal Procedure Code, 1973 (CrPC) — Section 561 APenal Code, 1860 (IPC) — Section 380, 437, 457
High Courts18 Sept 1964
Dassappa and Another Vs State of Mysore
Karnataka High Court · AIR 1965 Kar 224 : (1964) 2 MysLJ 342
Criminal Procedure Code, 1973 (CrPC) — Section 561 A, 761 APenal Code, 1860 (IPC) — Section 380, 457
High Courts15 Sept 1964
Wadi Stone Marketing Company (Private) Ltd. Vs Regional Provident Fund Commissioner and Another
Karnataka High Court · (1965) 2 LLJ 32 : (1964) 2 MysLJ 169
Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 1 (3) (b), 16, 19 A
High Courts08 Sept 1964
Sreenivasayya G.V. Vs State of Mysore
Karnataka High Court · (1967) 2 LLJ 156
Constitution of India, 1950 — Article 226, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (2), 11 (5)
High Courts04 Sept 1964
Abdul Waheedkhan Pathan Soudhagar Vs Reny Charles Pevy and Another
Karnataka High Court · (1965) 1 LLJ 361
Provident Funds Act, 1925 — Section 2 (a), 3 (1), 3 (2)
High Courts04 Sept 1964
Rajubandi Venkaiah Ramiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1966) 62 ITR 399
Income Tax Act, 1922 — Section 66 (1), 66 (2)
High Courts04 Sept 1964
Abdul Waheedkhan Pathan Soudhagar Vs Reny Charles Pavey and Another
Karnataka High Court · AIR 1965 Kar 303 : (1965) 1 MysLJ 35
Civil Procedure Code, 1908 (CPC) — Section 60 (k)Provident Funds Act, 1925 — Section 3 (1), 3 (2)
High Courts03 Sept 1964
Omprakash Dhawan Vs Santosh Kumari
Karnataka High Court · AIR 1965 Kar 110
Hindu Marriage Act, 1955 — Section 13 (1) (viii), 19Suits Valuation Act, 1887 — Section 11
High Courts01 Sept 1964
T.C. Malleshappa Vs Firm of Sha Veerchand Pratapmal and Another
Karnataka High Court · AIR 1965 Kar 300 : (1965) 1 MysLJ 297
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 13, Order 9 Rule 7, 151
High Courts01 Sept 1964
N.R. Revanna Vs T.V. Mallappa and Others
Karnataka High Court · AIR 1965 Kar 258 : (1964) 2 MysLJ 394
Motor Vehicles Act, 1939 — Section 57 (4), 64 (1), 64 (1) (a), 64 (1) (f)
High Courts20 Aug 1964
Neminath Appayya Hanamannanavar Vs Jamboorao Satappa Kocheri
Karnataka High Court · AIR 1966 Kar 154 : (1965) 1 MysLJ 442
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 35, 36, 63Contract Act, 1872 — Section 23
High Courts20 Aug 1964
State of Mysore Vs Narayana Raghavendra Shirur
Karnataka High Court · (1964) 08 KAR CK 0002
Factories Act, 1948 — Section 33 (1), 92
High Courts12 Aug 1964
Mysore Machinery Manufacturers Ltd. Vs Assistant Commissioner of Labour and Conciliation Officer
Karnataka High Court · (1965) 1 LLJ 353
Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 A