High Courts12 Mar 1965
Commissioner of Wealth-tax, Mysore Vs N.G. Reddy
Karnataka High Court · (1965) ILR (Kar) 537 : (1965) 58 ITR 232 : (1965) 2 MysLJ 505
Wealth Tax Act, 1957 — Section 27 (1), 4
COURT ARCHIVE
Karnataka High Court judgments, 1965
132 judgments · page 6 of 7
High Courts11 Mar 1965
Clifford (V.C.) Vs Government of India and Others
Karnataka High Court · (1967) 1 LLJ 376 : (1967) 1 LLJ 374 : (1966) 2 MysLJ 70
Defence Service (Classification, Control and Appeal) Rules, 1952 — Rule 18, 23
High Courts11 Mar 1965
Bhatt Vs B. Ratnakara Rao and Another
Karnataka High Court · AIR 1966 Kar 147 : (1965) 1 MysLJ 731
Transfer of Property Act, 1882 — Section 108 (j)
High Courts10 Mar 1965
Peirce, Leslie and Co. Ltd. Vs Rama Moily
Karnataka High Court · (1965) 2 LLJ 41 : (1965) 1 MysLJ 687
Industrial Disputes Act, 1947 — Section 2 (oo), 25 FPayment of Wages Act, 1936 — Section 15, 17
High Courts09 Mar 1965
Mundyappu Hengsu Vs Sampa Alvathi and Others
Karnataka High Court · AIR 1965 Kar 268 : (1965) 1 MysLJ 728
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Mar 1965
B. Abdul Ameed Mohamad Hayath Vs Town Municipal Council, Chitradurga
Karnataka High Court · AIR 1965 Kar 281
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Municipalities Act, 1964 — Section 151
High Courts02 Mar 1965
Athni Municipality Vs Shetteppa Laxman Pattan and Others
Karnataka High Court · (1965) 2 LLJ 307 : (1965) 1 MysLJ 749
Industrial Disputes Act, 1947 — Section 33 CMinimum Wages Act, 1948 — Section 13 (1) (c), 13 (c), 20, 20 (2)
High Courts02 Mar 1965
In re : Saibanna Tippanna and Others
Karnataka High Court · (1966) CriLJ 1155
Criminal Procedure Code, 1973 (CrPC) — Section 342, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Feb 1965
P. Venkatachalapathi and Others Vs Commercial Tax Inspector, Intelligence Section and Others
Karnataka High Court · (1965) 16 STC 894
Constitution of India, 1950 — Article 19 (1), 19 (1) (f), 19 (1) (g), 301Mysore Sales Tax Act, 1957 — Section 28 A, 28 A (2), 28 A (7)
High Courts26 Feb 1965
Municipal Borough, Bijapur Vs Gundawan (M.N.) and Others
Karnataka High Court · (1965) 2 LLJ 26
Minimum Wages (Central) Rules — Rule 25, 25 (2)Minimum Wages Act, 1948 — Section 12, 12 (1), 14, 20
High Courts26 Feb 1965
The Municipal Borough, Bijapur Vs M.N. Gundawan and Others
Karnataka High Court · AIR 1965 Kar 317 : (1965) 1 MysLJ 461
Minimum Wages Act, 1948 — Section 12, 14, 14 (1), 20
High Courts25 Feb 1965
D. Made Gowda Vs The State of Mysore
Karnataka High Court · AIR 1966 Kar 220 : (1966) 12 FLR 183
Constitution of India, 1950 — Article 226, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11
High Courts25 Feb 1965
Made Gowda (D.) Vs State of Mysore
Karnataka High Court · (1965) ILR (Kar) 513 : (1969) 2 LLJ 345 : (1965) 2 MysLJ 490
Constitution of India, 1950 — Article 14, 226, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (2), 11 (3)
High Courts24 Feb 1965
State of Mysore Vs Baswanath Rao and Another
Karnataka High Court · AIR 1966 Kar 71 : (1966) CriLJ 267 : (1965) 1 MysLJ 365
Criminal Procedure Code, 1898 (CrPC) — Section 438, 496, 56
High Courts19 Feb 1965
In Re: Madivalappa Channappa Hulgur and Another
Karnataka High Court · (1966) CriLJ 672
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 307
High Courts18 Feb 1965
Murgeppa Veerabhadrappa Vs Rachappa Veerabhadrappa
Karnataka High Court · AIR 1966 Kar 11 : (1965) 1 MysLJ 532
Limitation Act, 1908 — Section 182, 183
High Courts12 Feb 1965
Seshadri (E.V.) and Another Vs State of Mysore and Another
Karnataka High Court · (1965) ILR (Kar) 282 : (1965) 1 MysLJ 392
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115, 115 (5)
High Courts12 Feb 1965
E.V. Seshadri Vs State of Mysore and Another
Karnataka High Court · AIR 1966 Kar 31 : AIR 1965 Kar 31 : (1967) 1 LLJ 42
Constitution of India, 1950 — Article 14, 226States Reorganisation Act, 1956 — Section 115, 115 (5)
High Courts11 Feb 1965
Syed Hassan Ali Vs State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 283 : (1965) ILR (Kar) 274 : (1965) 2 LLJ 583 : (1965) 1 MysLJ 422
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 1965
K. Venkat Rao Vs State
Karnataka High Court · AIR 1965 Kar 274 : (1966) 36 CompCas 562b : (1965) CriLJ 654 : (1965) 1 MysLJ 265
Companies Act, 1956 — Section 551, 622, 633 (1)