High Courts17 Jan 1966Dismissed
T. Venkatasubbiah Setty Vs Corporation of the City of Bangalore and another
Karnataka High Court · AIR 1966 Kar 53
COURT ARCHIVE
Karnataka High Court judgments, 1966
169 judgments · page 9 of 9
High Courts17 Jan 1966
T. Venkatasubbiah Setty Vs Corporation of the City of Bangalore and Another
Karnataka High Court · AIR 1966 Kar 296 : (1966) CriLJ 1287 : (1967) 2 MysLJ 412
City of Bangalore Municipal Corporation Act, 1949 — Section 297, 297 (1), 376 (1)Constitution of India, 1950 — Article 19, 19 (1), 19 (1) (g)
High Courts17 Jan 1966
Mayanna Vs State of Mysore
Karnataka High Court · AIR 1967 Kar 40 : (1967) CriLJ 386 : (1966) ILR (Kar) 252 : (1966) 1 MysLJ 124
Criminal Procedure Code, 1898 (CrPC) — Section 386, 386 (1)Mysore Prohibition Act, 1948 — Section 58 (f)
High Courts17 Jan 1966
U. Ahmed Hussain and Others Vs Inspector (Tea Waste Control) Tea Board India Nilgris
Karnataka High Court · AIR 1966 Kar 293 : (1966) CriLJ 1284 : (1966) 1 MysLJ 255
Prevention of Food Adulteration Act, 1954 — Section 13 (2)Tea Act, 1953 — Section 30 (3), 41
High Courts13 Jan 1966
Govinda Reddi Vs Union of India and Another
Karnataka High Court · (1969) 1 LLJ 493 : (1966) 2 MysLJ 97
Civilians in Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 13, 15, 20, 23Constitution of India, 1950 — Article 311
High Courts10 Jan 1966
The State of Mysore Vs Tythappa
Karnataka High Court · AIR 1967 Kar 51 : (1967) CriLJ 557 : (1966) ILR (Kar) 247 : (1966) 1 MysLJ 108
Motor Vehicles Act, 1988 — Section 112, 3 (1)Penal Code, 1860 (IPC) — Section 304 A
High Courts07 Jan 1966
P.A. Tendolkar Vs Official Liquidator and Others
Karnataka High Court · (1967) 37 CompCas 511
Companies (Amendment) Act, 1956 — Section 555 (7), 647Companies Act, 1913 — Section 235
High Courts07 Jan 1966
Siddanna and Others Vs State of Mysore
Karnataka High Court · (1966) CriLJ 1280
Hyderabad Gambling Act — Section 4, 5, 7