Karnataka High Court Judgments 1965

High Courts17 Dec 1965

Manmohan (B.) Vs State of Mysore and Others

Karnataka High Court · (1966) ILR (Kar) 666 : (1967) 1 LLJ 69

Constitution of India, 1950 — Article 19, 226, 309, 352, 358Mysore Government Servants (Seniority) Rules, 1957 — Rule 7, 7 (1)

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High Courts17 Dec 1965

Gadag-Betgeri Kaimaggad Udyogabhivridhi Sahakari Utpadak Sangh Ltd. and others Vs Karnatak Co-Operative Textile Mills Ltd., Dharwar-Hubli and others

Karnataka High Court · AIR 1965 Kar 53

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High Courts17 Dec 1965

B. Manmohan and Others Vs State of Mysore and Others

Karnataka High Court · AIR 1966 Kar 261 : (1966) 1 MysLJ 221

Constitution of India, 1950 — Article 19, 19 (1) (a), 226, 309Mysore Government Servants (Seniority) Rules, 1957 — Rule 10, 7 (1)

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High Courts10 Dec 1965

Workmen of B.R. Darbar Ginning and Pressing Factory, Hubli Vs B.R. Darbar Ginning and Pressing Factory and Others

Karnataka High Court · (1969) 2 LLJ 25

Industrial Disputes Act, 1947 — Section 10 (1) (c), 36, 36 (1), 36 (2)

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High Courts10 Dec 1965

Workmen of B.R. Darbar Ginning and Pressing Factory Vs Management of B.R. Darbar Ginning and Pressing Factory

Karnataka High Court · AIR 1966 Kar 225 : (1966) 12 FLR 236 : (1966) 1 MysLJ 189

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (c), 36, 36 (2)

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High Courts24 Nov 1965

M.I. Nadaf Vs The State of Mysore and Another

Karnataka High Court · AIR 1967 Kar 77 : (1966) 1 MysLJ 39

Constitution of India, 1950 — Article 294, 299, 309Mysore State Civil Services (General Recruitment), Rules, 1957 — Rule 1 (3) (a), 6 (4) (b)

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High Courts23 Nov 1965

Karnakar Mangesh Desai Vs State of Mysore and Others

Karnataka High Court · AIR 1966 Kar 317 : AIR 1965 Kar 317 : (1965) ILR (Kar) 1167 : (1966) 1 MysLJ 72

Road Transport Corporations Act, 1950 — Section 14 (3), 45, 45 (2) (c)

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High Courts18 Nov 1965

Annaji Vasudev Dongarkar and Others Vs Venkatesh Ramchandra Deshpande and Another

Karnataka High Court · AIR 1967 Kar 111 : (1966) 1 MysLJ 77

Bombay Land Revenue Code, 1879 — Section 203, 3 (1)Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts05 Nov 1965

Syed Yasin Vs Syed Shaha Mohd. Hussain

Karnataka High Court · AIR 1967 Kar 37

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 20, Order 9 Rule 12, 115, 151

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High Courts03 Nov 1965

N. Narayana Kamath Vs The Director of Food Supplies in Mysore, Bangalore and Others

Karnataka High Court · AIR 1967 Kar 1

Rice Milling Industry (Regulation) Act, 1958 — Section 3 (d), 6

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High Courts29 Oct 1965

State of Mysore Vs Anantreddy and Others

Karnataka High Court · AIR 1966 Kar 210 : (1966) CriLJ 932 : (1965) 2 MysLJ 786

Criminal Procedure Code, 1898 (CrPC) — Section 207 A (4)

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High Courts28 Oct 1965

Omprakash and Another Vs Workmen of Indra Bhavan (Boarding and Lodging) Mysore and Another

Karnataka High Court · (1966) 2 LLJ 471

Industrial Disputes Act, 1947 — Section 10 A, 17 (2), 23

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High Courts28 Oct 1965

In Re: Zahirabi

Karnataka High Court · AIR 1965 Kar 199 : (1966) CriLJ 921

Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302

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High Courts22 Oct 1965

M.A. Venkatachalapathi Vs State of Mysore and Others

Karnataka High Court · AIR 1966 Kar 323 : (1966) 1 MysLJ 21

Karnataka Stamp Act, 1957 — Section 19, 44Partnership Act, 1932 — Section 46

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High Courts21 Oct 1965

Chamaraja Vs State of Mysore and Another

Karnataka High Court · AIR 1967 Kar 21 : (1966) ILR (Kar) 170 : (1966) 1 MysLJ 119

Constitution of India, 1950 — Article 15 (4), 162, 226, 29 (2)

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High Courts21 Oct 1965

Rajaram Factory, Hubli Vs State of Mysore

Karnataka High Court · (1966) ILR (Kar) 180 : (1966) 1 MysLJ 135 : (1966) 18 STC 43

Bombay Sales Tax Act, 1953 — Section 14 (5), 34 (1)Mysore Sales Tax Act, 1957 — Section 23

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High Courts19 Oct 1965

H.J. Siddappa Vs The State of Mysore and Another

Karnataka High Court · AIR 1967 Kar 67 : (1966) 1 MysLJ 301

Constitution of India, 1950 — Article 14, 226Mysore Government Order — Clauses 11, Clauses 3, Clauses 4

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High Courts19 Oct 1965

The State of Mysore Vs Neelkanthgouda and Others

Karnataka High Court · AIR 1967 Kar 5 : (1967) CriLJ 96

Criminal Procedure Code, 1898 (CrPC) — Section 173, 417, 438Penal Code, 1860 (IPC) — Section 341, 342, 379, 396

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High Courts15 Oct 1965

In Re: Lagama Appayya Naik and Others

Karnataka High Court · (1966) CriLJ 483

Arms Act, 1959 — Section 27, 30Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts14 Oct 1965

B. Sunkaiah Vs Town Panchayat Kottur and Others

Karnataka High Court · AIR 1967 Kar 150 : (1966) 1 MysLJ 12

Mysore Taxes and Fees Rules, 1960 — Rule 41, 44Mysore Village Panchayats and Local Boards Act, 1959 — Section 73 (4), 73 (4) (1)

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Karnataka High Court judgments, 1965