COURT ARCHIVE

Karnataka High Court judgments, 1965

132 judgments · page 4 of 7

High Courts09 Jul 1965

Muniruddin (C.) Vs Peirce Leslie and Co. and Others

Karnataka High Court · (1965) ILR (Kar) 1049 : (1966) 1 LLJ 271 : (1965) 2 MysLJ 179

Constitution of India, 1950 — Article 226, 227Madras Shops and Commercial Establishments Act, 1947 — Section 41 (1), 41 (2)

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High Courts06 Jul 1965

M. Sejappa Madimallappa Vs State of Mysore and Another

Karnataka High Court · AIR 1966 Kar 152 : (1966) CriLJ 677

Criminal Procedure Code, 1898 (CrPC) — Section 561 AMysore Co-operative Societies Act, 1948 — Section 71

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High Courts06 Jul 1965

Kuttappa S. Vs Dharamchand

Karnataka High Court · (1967) 14 FLR 177 : (1967) 2 LLJ 603

Payment of Wages Act, 1961 — Section 15, 22 (d)

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High Courts04 Jul 1965

Nanjappa Vs Inspector-General of Police and Another

Karnataka High Court · (1965) ILR (Kar) 1046 : (1966) 2 LLJ 493 : (1965) 2 MysLJ 319

Constitution of India, 1950 — Article 226Mysore Police Act, 1908 — Section 27 (2)

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High Courts01 Jul 1965

A.N. Naganoor Vs Union of India and Others

Karnataka High Court · AIR 1966 Kar 95 : (1965) 2 MysLJ 200

Constitution of India, 1950 — Article 226, 309States Reorganisation Act, 1956 — Section 115 (5), 115 (7), 116

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High Courts28 Jun 1965

Mary Lazrado Vs State of Mysore and Another

Karnataka High Court · AIR 1966 Kar 244 : (1966) CriLJ 1036 : (1965) 2 MysLJ 107

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 18, 7

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High Courts23 Jun 1965

Abdur Rahim Ahmed Vs State of Mysore and Another

Karnataka High Court · (1966) ILR (Kar) 124 : (1966) 1 LLJ 816 : (1965) 2 MysLJ 215

Constitution of India, 1950 — Article 226, 235Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 2A, 2D, 8

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High Courts22 Jun 1965

Dattaprasad Dindayal Kalwar Vs The Cantonment Board Camp

Karnataka High Court · (1967) CriLJ 1235

Cantonments Act, 1924 — Section 195, 268

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High Courts18 Jun 1965

Thomas Vs John D''sa Marian D''sa

Karnataka High Court · AIR 1967 Kar 3

Limitation Act, 1908 — Section 10, 60

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High Courts17 Jun 1965

P.L. Basappa Vs Siddamma

Karnataka High Court · AIR 1966 Kar 198 : (1965) 2 MysLJ 167

Hindu Succession Act, 1956 — Section 8Succession Act, 1925 — Section 214

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High Courts16 Jun 1965

B.K. Vittal Vs State of Mysore and Another

Karnataka High Court · AIR 1966 Kar 138 : (1965) ILR (Kar) 1037 : (1965) 2 MysLJ 119

Advocates Act, 1961 — Section 24Karnataka Stamp Act, 1957 — Section 17

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High Courts14 Jun 1965

Sannabasappa Ningappa Bhagoji Vs Sannagireppa Sankreppa Kumbar and Others

Karnataka High Court · AIR 1967 Kar 117

Bombay Land Revenue Code, 1879 — Section 40, 62Constitution of India, 1950 — Article 227

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High Courts10 Jun 1965

Kantappa Vs Sharanamma

Karnataka High Court · AIR 1967 Kar 81 : (1966) 2 MysLJ 767

Criminal Procedure Code, 1898 (CrPC) — Section 488 (1), 488 (3)

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High Courts09 Jun 1965

Mohammad Osman Ali Vs Patel (C.M.) and Another

Karnataka High Court · (1965) 11 FLR 368 : (1965) ILR (Kar) 1023 : (1966) 1 LLJ 833 : (1965) 2 MysLJ 273

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 5, 6

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High Courts09 Jun 1965Allowed

Veerupanna and another Vs Eramma and others

Karnataka High Court · AIR 1965 Kar 53

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High Courts04 Jun 1965

V. Raja Manickavelu Vs Official Liquidator High Court of Mysore and Others

Karnataka High Court · (1966) 36 CompCas 562 : (1965) 2 MysLJ 169

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Mysore High Court Act, 1961 — Section 10, 4, 9

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High Courts03 Jun 1965

State of Mysore Vs M.R. Sreenivasan

Karnataka High Court · (1966) CriLJ 560

Factories Act, 1948 — Section 106, 14, 92

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High Courts03 Jun 1965

Kenchia and Others Vs State Level Recruitment Committee, Government of Mysore and Others

Karnataka High Court · AIR 1966 Kar 36

Constitution of India, 1950 — Article 226, 309Mysore State Civil Services Class III (Non-Ministerial Posts) Recruitment Rules, 1959 — Rule 13 (1), 13 (2)

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High Courts03 Jun 1965

State of Mysore Vs Srinivasan (M.R.)

Karnataka High Court · (1966) 2 LLJ 274 : (1965) 2 MysLJ 27

Factories Act, 1948 — Section 106, 14

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High Courts23 Apr 1965

The State of Mysore Vs Rangaiah

Karnataka High Court · (1965) 04 KAR CK 0004

Evidence Act, 1872 — Section 27

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