COURT ARCHIVE

Karnataka High Court judgments, 1965

132 judgments · page 5 of 7

High Courts20 Apr 1965

Parasker U.S. Vs Karnatak Mining Company (Private) Ltd.

Karnataka High Court · (1967) 2 LLJ 619 : (1965) 1 MysLJ 742

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Payment of Wages Act, 1936 — Section 15 (1), 17, 17 (1)

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High Courts20 Apr 1965

The State of Mysore Vs Raji

Karnataka High Court · AIR 1967 Kar 47 : (1967) CriLJ 553

Criminal Procedure Code, 1898 (CrPC) — Section 103, 103 (1), 342Mysore Mines Act, 1906 — Section 13, 2 (6) (b), 6

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High Courts16 Apr 1965

H. Parvathamma Hiremath Vs The State of Mysore and Another

Karnataka High Court · AIR 1966 Kar 125 : (1966) CriLJ 555 : (1965) 2 MysLJ 193

Criminal Procedure Code, 1898 (CrPC) — Section 255, 423, 423Penal Code, 1860 (IPC) — Section 499, 501

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High Courts14 Apr 1965

Smt. Jesu Dasan and Others Vs State and Others

Karnataka High Court · (1966) CriLJ 831

Criminal Procedure Code, 1973 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 30A (8)

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High Courts14 Apr 1965

Bhashyagarlu Nayudu Vs Ramayya Setti and Another

Karnataka High Court · (1967) 2 LLJ 613

Workmens Compensation Act, 1923 — Section 2 (m), 30, 4

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High Courts14 Apr 1965

Venkoba Rao (N.) Vs State of Mysore and Others

Karnataka High Court · (1965) ILR (Kar) 863 : (1967) 1 LLJ 375 : (1967) 1 LLJ 373 : (1966) 2 MysLJ 78

Constitution of India, 1950 — Article 226Mysore Civil Services Rules, 1958 — Rule 100 (1)

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High Courts01 Apr 1965

State of Mysore Vs Gundappa and Others

Karnataka High Court · AIR 1966 Kar 78 : (1966) CriLJ 273 : (1965) ILR (Kar) 366 : (1965) 2 MysLJ 16

Criminal Procedure Code, 1898 (CrPC) — Section 173, 251 A (2)Penal Code, 1860 (IPC) — Section 147, 323

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High Courts01 Apr 1965

Bhim Rao Swami Rao Desai Vs Laxmibai and Another

Karnataka High Court · AIR 1966 Kar 112 : (1965) ILR (Kar) 358 : (1965) 1 MysLJ 786

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 144 (1), 151, 2 (2)

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High Courts31 Mar 1965

Bhimaji Anna Rao Patil and another Vs The Registrar, High Court of Mysore, Bangalore and another

Karnataka High Court · AIR 1965 Kar 53

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High Courts26 Mar 1965

Shankarayya (G.M.) and Others Vs Union of India and Others

Karnataka High Court · (1967) 1 LLJ 15 : (1965) 2 MysLJ 40

Constitution of India, 1950 — Article 311 (2)States Reorganisation Act, 1956 — Section 115, 115 (1), 115 (5)

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High Courts26 Mar 1965

G.T. Venkataswami Reddy Vs Regional Transport Authority, Bangalore and Another

Karnataka High Court · AIR 1966 Kar 55 : (1965) 1 MysLJ 488

Constitution of India, 1950 — Article 226, 32Motor Vehicles Act, 1939 — Section 44 (2), 64 (1) (a)

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High Courts26 Mar 1965

Rahamathunisa Begum Vs State of Mysore and Others

Karnataka High Court · AIR 1966 Kar 211

Constitution of India, 1950 — Article 13, 18, 227

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High Courts25 Mar 1965

Vasudev Bhupal Vs The State of Mysore and Others

Karnataka High Court · AIR 1966 Kar 92 : (1965) ILR (Kar) 840 : (1965) 1 MysLJ 780

Constitution of India, 1950 — Article 14, 162, 226

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High Courts18 Mar 1965

Revanna Yeleri Vs State of Mysore

Karnataka High Court · (1965) ILR (Kar) 340 : (1966) 2 LLJ 495 : (1965) 1 MysLJ 758

Constitution of India, 1950 — Article 311 (2), 313Mysore Civil Services Rules, 1958 — Rule 95 (b)

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High Courts18 Mar 1965

Ratnakumar Vs The State of Mysore

Karnataka High Court · (1965) CriLJ 829

Motor Vehicles Act, 1988 — Section 116, 118

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High Courts17 Mar 1965

Srikantayya (L.) (Proprietor of S.E.L. Dry Cleaners) Vs Puttaswami (M.) and Another

Karnataka High Court · (1966) 2 LLJ 487

Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15 (3), 2 (vi)

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High Courts17 Mar 1965

L. Srikantaiah Vs M. Puttaswamy and Another

Karnataka High Court · AIR 1966 Kar 133 : AIR 1965 Kar 133 : (1968) 17 FLR 433 : (1968) 2 MysLJ 392

Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15 (3)

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High Courts16 Mar 1965

Shivogigowda Vs State of Mysore and Others

Karnataka High Court · (1967) 1 LLJ 63

Constitution of India, 1950 — Article 14, 16 (4), 309Mysore Public Service Commission (Functions) Rules, 1957 — Rule 4 (2), 9

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High Courts16 Mar 1965

Sri Gopalakrishna Weaving Mills Vs Labour Court, Hubli and Others

Karnataka High Court · (1967) 1 LLJ 657

Industrial Disputes Act, 1947 — Section 25 FFF, 33 C, 33 C (2)

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High Courts16 Mar 1965

Chandrasekhara Hebbar Vs Vittala Bhandari

Karnataka High Court · AIR 1966 Kar 84 : AIR 1965 Kar 84 : (1965) 2 MysLJ 338

Contract Act, 1872 — Section 41

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