COURT ARCHIVE

Karnataka High Court judgments, 1964

148 judgments · page 4 of 8

High Courts12 Aug 1964

The Mysore Machinery Manufacturers Ltd. Vs The Asst. Commissioner of Labour and Conciliation Officer

Karnataka High Court · AIR 1965 Kar 295 : (1965) 1 MysLJ 287

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33 (2) (b)

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High Courts07 Aug 1964

Mohamed Ghouse Vs The State

Karnataka High Court · (1965) CriLJ 288

Penal Code, 1860 (IPC) — Section 300 (4), 302, 304

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High Courts07 Aug 1964

Virabhadrappa Karisangappa Mannur and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1965 Kar 238 : (1965) CriLJ 378 : (1964) 2 MysLJ 362

Criminal Procedure Code, 1973 (CrPC) — Section 345, 345 (2), 438Penal Code, 1860 (IPC) — Section 325, 326, 34, 355

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High Courts06 Aug 1964

H.M. Kumaraswamy Vs T.P.R. Rudraradhya

Karnataka High Court · AIR 1966 Kar 215 : (1965) 1 MysLJ 253

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 19

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High Courts30 Jul 1964

State of Mysore Vs Mensinakal (S.P.)

Karnataka High Court · (1966) 12 FLR 179 : (1967) 1 LLJ 87

Minimum Wages Act, 1948 — Section 2 (e), 22 A, 3 (1) (a

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High Courts27 Jul 1964

K. Hajee Kahader Bacha Sahib and Others Vs Commercial Tax Officer, II Circle, Bangalore and Others

Karnataka High Court · AIR 1965 Kar 120

Madras General Sales Tax Act, 1939 — Section 8 BMysore Sales Tax Act, 1957 — Section 18 (3)

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High Courts27 Jul 1964

Shivarudrappa Girimallappa Saboji and Another Vs Kapurchand Meghaji Marwadi and Others

Karnataka High Court · AIR 1965 Kar 76 : (1965) 1 MysLJ 158

Karnataka Civil Courts Act, 1964 — Section 19, 23, 29 (2) (c)States Reorganisation Act, 1956 — Section 62 (2)

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High Courts27 Jul 1964

K. Hajee Khader Bacha Sahib and Others Vs Commercial Tax Officer, II Circle, Bangalore and Others

Karnataka High Court · (1965) 16 STC 450

Mysore Sales Tax Act, 1957 — Section 18 (3)

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High Courts24 Jul 1964

Panduranga (K.) and Others Vs State of Mysore and Others

Karnataka High Court · (1965) 1 LLJ 71

Constitution of India, 1950 — Article 14, 16Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 5 (1), 5 (3)

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High Courts23 Jul 1964

State of Mysore Vs Mugalihal S.R.

Karnataka High Court · (1964) 2 LLJ 601

Minimum Wages Act, 1948 — Section 2 (e)Penal Code, 1860 (IPC) — Section 21

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High Courts17 Jul 1964

Rallis India Limited Vs The State of Mysore

Karnataka High Court · (1964) 1 MysLJ 501 : (1965) 16 STC 130

Mysore Sales Tax Act, 1957 — Section 15, 24 (1)

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High Courts17 Jul 1964

Nanjundappa (B.N.) Vs State of Mysore

Karnataka High Court · (1966) 1 LLJ 260 : (1965) 1 MysLJ 347

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 42

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High Courts17 Jul 1964

Chandra Spinning and Weaving Mills Ltd., Bangalore Vs State of Mysore and Others

Karnataka High Court · (1964) ILR (Kar) 826 : (1964) 2 LLJ 604 : (1964) 1 MysLJ 569

General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10 (1), 10 (4)

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High Courts15 Jul 1964

Chandrasekhara Pai Vs Town Co-operative Bank Ltd.

Karnataka High Court · AIR 1965 Kar 209 : (1964) 2 MysLJ 260

Contract Act, 1872 — Section 139Evidence Act, 1872 — Section 92

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High Courts14 Jul 1964

Narayana Murthy Srinivasa Murthy and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1966 Kar 22 : AIR 1964 Kar 22 : (1965) 2 LLJ 508 : (1965) 1 MysLJ 435

Constitution of India, 1950 — Article 14, 16, 311 (2)States Reorganisation Act, 1956 — Section 115, 115 (7)

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High Courts13 Jul 1964

State of Mysore Vs Hanamant Nagappa Gavada of Hattarwad

Karnataka High Court · AIR 1965 Kar 150 : (1965) CriLJ 737 : (1964) 1 MysLJ 529

Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts09 Jul 1964

G.N. Sarwade and Another Vs The State of Mysore and Others

Karnataka High Court · AIR 1965 Kar 47

Constitution of India, 1950 — Article 166, 309States Reorganisation Act, 1956 — Section 115

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High Courts06 Jul 1964

D. Cawasji and Co. Vs The State of Mysore and Others

Karnataka High Court · (1964) 1 MysLJ 510 : (1964) 15 STC 894

Constitution of India, 1950 — Article 226Mysore Sales Tax Act, 1957 — Section 18 (3), 19, 5 (3) (a)

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High Courts03 Jul 1964

J.A. Dalmet Vs State of Mysore and Another

Karnataka High Court · AIR 1965 Kar 109 : (1964) 2 MysLJ 59

Forest Act, 1927 — Section 82Sale of Goods Act, 1930 — Section 54 (4)

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High Courts02 Jul 1964

H.A.K. Rao Vs Council of the Institute of Chartered Accountants of India

Karnataka High Court · AIR 1965 Kar 112 : (1964) 1 MysLJ 386

Chartered Accountants Act, 1949 — Section 22Chartered Accountants Regulations, 1964 — Regulation 54A, 54A (2), 54A (4B)

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