High Courts22 Dec 1967
State of Mysore Vs Ramiah and Others
Karnataka High Court · (1968) CriLJ 1669
Criminal Procedure Code, 1973 (CrPC) — Section 247, 403, 438Penal Code, 1860 (IPC) — Section 143, 427, 448, 506
COURT ARCHIVE
Karnataka High Court judgments, 1967
172 judgments · page 1 of 9
High Courts22 Dec 1967
The State of Mysore Vs S.S. Yalamali
Karnataka High Court · (1968) 1 MysLJ 237 : (1968) 21 STC 305
Income Tax Act, 1961 — Section 222 (1)Mysore Sales Tax Act, 1957 — Section 13 (3), 13 (4), 32
High Courts20 Dec 1967
Govinda Vs Chimabai and Others
Karnataka High Court · AIR 1968 Kar 309
Bombay Hereditary Offices Act, 1874 — Section 34, 35
High Courts20 Dec 1967
B. Subhas Chandra Shetty Vs State of Mysore and Another
Karnataka High Court · (1968) ILR (Kar) 118
Constitution of India, 1950 — Article 15 (4), 226
High Courts20 Dec 1967
V. Seetharaman Vs The State of Mysore and Others
Karnataka High Court · (1967) 12 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 339, 491, 561 APenal Code, 1860 (IPC) — Section 120 B, 489 D
High Courts20 Dec 1967
Lilly Stella Rodrigues Vs Girija Bai and Others
Karnataka High Court · AIR 1969 Kar 100 : (1968) 1 MysLJ 216
Karnataka Rent Control Act, 1961 — Section 21 (f), 7, 7 (2) (a)Transfer of Property Act, 1882 — Section 108 (j)
High Courts19 Dec 1967
State of Mysore Vs A.G. Ramaswamy
Karnataka High Court · AIR 1969 Kar 22 : (1969) CriLJ 123
Criminal Procedure Code, 1898 (CrPC) — Section 249, 483Mysore Prohibition Act, 1948 — Section 12 (a), 59 (b)
High Courts14 Dec 1967
Parappa Payappa Desai and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 305 : (1968) 1 MysLJ 146
Bombay Merged Territories and Areas (Jagirs Abolition) (Mysore Amendment) Act, 1963 — Section 2Constitution of India, 1950 — Article 14, 19 (1) (f), 31, 31 (2), 31A
High Courts14 Dec 1967
Dyamappa Butti Vs Somappa
Karnataka High Court · AIR 1969 Kar 252 : (1968) 1 MysLJ 221
Transfer of Property Act, 1882 — Section 106, 111, 111 (h)
High Courts07 Dec 1967
Ghouse Mohiuddin Vs Nagoji and Others (Accused 1 to 3)
Karnataka High Court · (1968) CriLJ 1089
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 107, 325
High Courts07 Dec 1967
Ghouse Mohiuddin Vs Nagoji and Others
Karnataka High Court · AIR 1968 Kar 210 : (1968) 1 MysLJ 382
Criminal Procedure Code, 1898 (CrPC) — Section 156, 156 (3)Penal Code, 1860 (IPC) — Section 107, 325
High Courts07 Dec 1967
Akkangamma and Others Vs R. Nageswariah and Another
Karnataka High Court · AIR 1968 Kar 266
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 115, 151Mysore High Court Act, 1961 — Section 9
High Courts07 Dec 1967
K.V. Narasappa Vs Kamalamm and Others
Karnataka High Court · AIR 1968 Kar 345 : (1968) 2 MysLJ 26
High Courts05 Dec 1967
B.H. Shyamu Vs Bhoopalam K. Rajashekhar and Others
Karnataka High Court · (1968) CriLJ 1243
Criminal Procedure Code, 1973 (CrPC) — Section 516 APenal Code, 1860 (IPC) — Section 406
High Courts28 Nov 1967
Malatibai and Others Vs The Divisional Controller, Belgaum and Another
Karnataka High Court · AIR 1968 Kar 208 : (1967) 2 MysLJ 617
Workmens Compensation Act, 1923 — Section 2 (1) (n)
High Courts28 Nov 1967
Malatibai and Others Vs Mysore State Road Transport Corporation, Belgaum and Another
Karnataka High Court · (1968) 17 FLR 1 : (1968) 2 LLJ 443
Workmens Compensation Act, 1923 — Section 2 (1) (n)
High Courts23 Nov 1967
M.G. Gurubasappa Vs Rudriah
Karnataka High Court · AIR 1969 Kar 269 : (1968) 1 MysLJ 191
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Nov 1967
Mythili Vs State of Myosre and Others
Karnataka High Court · AIR 1969 Kar 59 : (1968) 1 MysLJ 189
Constitution of India, 1950 — Article 16, 226, 309Mysore State Civil Services (General Recruitment), Rules, 1957 — Rule 2
High Courts21 Nov 1967
Thimmarayappa (V.C.) Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 14 : (1968) 1 MysLJ 113
Constitution of India, 1950 — Article 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 11 (2), 8
High Courts21 Nov 1967
Basappa and Others Vs Shrishailappa Shivappa and Others
Karnataka High Court · AIR 1969 Kar 200 : (1968) 1 MysLJ 234
Limitation Act, 1908 — Section 110