High Courts13 Apr 1966
H.B. Huilgol Vs Divisional Superintendent (Personnel) Southern Railways, Hubli
Karnataka High Court · AIR 1967 Kar 116
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Karnataka High Court judgments, 1966
169 judgments · page 6 of 9
High Courts12 Apr 1966
C. Srinivasa Rao and Brothers Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1967) 63 ITR 102 : (1966) 2 MysLJ 218
Income Tax Act, 1922 — Section 26 APartnership Act, 1932 — Section 13
High Courts11 Apr 1966
Y.S. Arabhavi Vs The District Magistrate Belgaum and Another
Karnataka High Court · AIR 1967 Kar 126 : (1967) CriLJ 795 : (1966) 1 MysLJ 700
Arms Act, 1959 — Section 17, 17 (3) (a), 17 (5)
High Courts07 Apr 1966
V.T. Srinivasa Raghavachar Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 71 : (1969) 1 LLJ 651(1)
Life Insurance Corporation Act, 1956 — Section 11, 11 (1), 11 (2)
High Courts07 Apr 1966
New Taj Mahal Cafe (Private) Ltd. Vs Its Workmen and Another
Karnataka High Court · (1969) 1 LLJ 279 : (1966) 2 MysLJ 161
Industrial Disputes Act, 1947 — Section 10
High Courts07 Apr 1966
Srinivasa Reghavachar (V.T.) Vs State of Mysore and Others
Karnataka High Court · (1969) 1 LLJ 651
Life Insurance Corporation Act, 1956 — Section 11, 11 (1), 11 (2)
High Courts07 Apr 1966
Shambu Reddy Vs Ghalamma
Karnataka High Court · AIR 1966 Kar 311 : (1966) CriLJ 1291 : (1966) ILR (Kar) 518 : (1966) 1 MysLJ 639
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (1), 488 (3)
High Courts06 Apr 1966
Francis (R.) and Others Vs Chief Secretary to Government
Karnataka High Court · (1969) 2 LLJ 447 : (1966) 2 MysLJ 165
Mysore Service Regulations — Regulation 77, 81, 84
High Courts01 Apr 1966
Shivangouda Lingangouda Vs Gangawwa Basappa
Karnataka High Court · AIR 1967 Kar 143 : (1966) 2 MysLJ 148
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 1 Rule 9Mysore Hindu Women Right to Property Act, 1933 — Section 12
High Courts01 Apr 1966
Yadushaila High School, Managing Committee, Melkote Vs The Registrar of Societies, Bangalore and Others
Karnataka High Court · AIR 1967 Kar 123 : (1966) 1 MysLJ 712
Constitution of India, 1950 — Article 226, 227Karnataka Societies Registration Act, 1960 — Section 6Karntaka Societies Registration Rules, 1961 — Rule 3, 3 (2)
High Courts30 Mar 1966
Ganeshmul Channilal Gandhi and Another Vs Collector of Central Excise and Assistant Collector, Bangalore
Karnataka High Court · AIR 1968 Kar 89
Constitution of India, 1950 — Article 19 (1) (g), 19 (5)Customs Act, 1962 — Section 110 (1), 110 (2), 111 (d)
High Courts30 Mar 1966
K. Doreswamy Iyengar Vs The Special Deputy Commissioner for Abolition of Inams, Bangalore and Others
Karnataka High Court · AIR 1967 Kar 129 : (1966) 1 MysLJ 756
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 10, 32, 9Mysore (Personal and Miscellaneous) Inams Abolition Rules, 1956 — Rule 7, 7 (6)
High Courts28 Mar 1966
Gurushiddawwa Virasangayya Shivappanamath and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 127
Land Acquisition Act, 1894 — Section 4, 6, 6 (1)
High Courts25 Mar 1966
Bhadra Coffee Estate Ltd. Vs Agricultural Income Tax Officer, Bangalore
Karnataka High Court · (1967) 64 ITR 114 : (1966) 2 MysLJ 608
Mysore Agricultural Income Tax Act, 1957 — Section 3, 55 (2)
High Courts24 Mar 1966
H.R. Dharma Singh Vs Divisional Superintendent, Southern Railway, Hubli and Another
Karnataka High Court · AIR 1967 Kar 131 : (1966) 12 FLR 450
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 25 F, 25 F (b), 33 C (2)
High Courts24 Mar 1966
Chikmagalur Public Conveyance Motor Service Vs Industrial Tribunal and Another
Karnataka High Court · (1966) 2 LLJ 272 : (1966) 1 MysLJ 692
Industrial Disputes Act, 1947 — Section 33 (2)
High Courts24 Mar 1966
Dharma Singh (H.R.) Vs Divisional Superintendent, Southern Railway, Hubli and Another
Karnataka High Court · (1966) 2 LLJ 269 : (1966) 1 MysLJ 653
Industrial Disputes Act, 1947 — Section 25 F, 25 F (b), 33 C (2)
High Courts24 Mar 1966
Chikmagalur Public Conveyance Motor Service, Chikmagalur Vs Industrial Tribunal in Mysore and Another
Karnataka High Court · AIR 1967 Kar 145
Industrial Disputes Act, 1947 — Section 33 (2)
High Courts22 Mar 1966
A.C. Shive Gowda and Others Vs State of Mysore
Karnataka High Court · (1967) 63 ITR 92 : (1966) 1 MysLJ 488
Mysore Agricultural Income Tax Act, 1957 — Section 3, 3 (1), 5 (k), 55
High Courts21 Mar 1966
Ranganna (M.G.) Vs State of Mysore and Others
Karnataka High Court · (1966) ILR (Kar) 1151 : (1969) 2 LLJ 181 : (1966) 2 MysLJ 142
Cadre and Recruitment Rules, 1964 — Rule 2Constitution of India, 1950 — Article 226, 309