High Courts20 Aug 1965
Narayana Kamath (S.) Vs Ganapathi Kamath and Another
Karnataka High Court · (1966) 2 LLJ 266
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33 (1), 33 (2), 33 (2) (b)
COURT ARCHIVE
Karnataka High Court judgments, 1965
132 judgments · page 3 of 7
High Courts20 Aug 1965
Banasettappa Laljichikkanna Vs District Registrar and Another
Karnataka High Court · AIR 1966 Kar 310 : AIR 1965 Kar 310 : (1965) 2 MysLJ 733
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 73, 74, 74 (1)
High Courts20 Aug 1965
Siddagondappa Gurappa Koppad and Others Vs State of Mysore
Karnataka High Court · AIR 1966 Kar 339 : AIR 1965 Kar 339 : (1966) CriLJ 1462 : (1965) 2 MysLJ 656
Bombay Police Act, 1951 — Section 50, 50 (1)Constitution of India, 1950 — Article 226
High Courts19 Aug 1965
Abdul Karim Mehtab Ali Vs The City Municipality Gulbarga and Another
Karnataka High Court · AIR 1967 Kar 127
Constitution of India, 1950 — Article 226Hyderabad District Municipalities Act, 1956 — Section 109, 96 (1) (b)
High Courts19 Aug 1965
Seethamma and Others Vs Benedict D''Sa and Others
Karnataka High Court · AIR 1967 Kar 11 : (1967) CriLJ 216 : (1966) 1 MysLJ 576
Hindu Succession Act, 1956 — Section 17, 8Motor Vehicles Act, 1939 — Section 110, 110 A, 110 A (b)
High Courts16 Aug 1965
K.V. Revanna Vs Suseelamma
Karnataka High Court · AIR 1967 Kar 165 : (1966) 1 MysLJ 44
Hindu Marriage Act, 1955 — Section 10 (1) (b), 12 (1) (a), 13 (ii)
High Courts10 Aug 1965
Christine Pais Vs K. Ugappa Shetty and Another
Karnataka High Court · AIR 1966 Kar 299 : (1965) 2 MysLJ 692
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 54, 55, 55 (4) (a)
High Courts02 Aug 1965
Nanjundayya (P.M.) Vs State of Mysore and Others
Karnataka High Court · (1966) 1 LLJ 276
Constitution of India, 1950 — Article 14, 16, 226Mysore Government Servants (Seniority) Rules, 1957 — Rule 2A, 57
High Courts02 Aug 1965
P.M. Nanjundaiah Vs The State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 98
Constitution of India, 1950 — Article 14, 16, 226Mysore Civil Services Rules, 1958 — Rule 50 (b), 53 (b) (i)
High Courts29 Jul 1965
Canara Public Conveyance Company Ltd. Vs Usman Khan
Karnataka High Court · (1965) 11 FLR 247 : (1966) 1 LLJ 826 : (1965) 2 MysLJ 442
Workmens Compensation Act, 1923 — Section 10 (1), 2 (1) (g), 30
High Courts28 Jul 1965
State of Mysore Vs Susheela and Others
Karnataka High Court · AIR 1966 Kar 194 : (1966) CriLJ 917 : (1965) 2 MysLJ 498
Criminal Procedure Code, 1898 (CrPC) — Section 342, 562 (1)Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 2 (f), 7 (1)
High Courts28 Jul 1965
The Gadag Cotton Sales Society Ltd. Vs C.F. Angadi
Karnataka High Court · AIR 1967 Kar 104
Constitution of India, 1950 — Article 227
High Courts24 Jul 1965
K. Panduranga and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 244 : (1968) 1 MysLJ 159
Mysore States Civil Services (General Recruitment) Rule, 1957 — Rule 4 (3) (b), 7 (1)
High Courts23 Jul 1965
St. Aloysius Higher Elementary School and Another Vs Regina alias Rosy Menezes
Karnataka High Court · (1969) 2 LLJ 337 : (1966) 1 MysLJ 341
Madras Elementary Education Rules — Rule 13Specific Relief Act, 1963 — Section 21 (b)
High Courts22 Jul 1965
M. Abdul Khader and Another Vs Mysore Revenue Appellate-Tribunal, Bangalore and Others
Karnataka High Court · AIR 1967 Kar 6
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 57 (3), 64 (1), 64 (2)
High Courts21 Jul 1965
In Re: Tamappa and Others
Karnataka High Court · AIR 1967 Kar 71 : (1967) CriLJ 565
Criminal Procedure Code, 1898 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts19 Jul 1965
Mahadev (D.) Vs Muniswami (K.)
Karnataka High Court · (1966) 12 FLR 55 : (1966) 1 LLJ 838 : (1965) 2 MysLJ 376
Industrial Disputes Act, 1947 — Section 2 (oo), 25 C, 25 F, 33 C (2)
High Courts16 Jul 1965
Gangadhar Shivalingappa Nagmoti Vs State of Mysore
Karnataka High Court · (1966) 2 LLJ 268 : (1965) 2 MysLJ 347
Constitution of India, 1950 — Article 235, 309, 311 (1)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 9 (1)
High Courts16 Jul 1965Dismissed
H. Parvathamma Hiremath Vs The State of Mysore and another
Karnataka High Court · AIR 1965 Kar 53