High Courts17 Nov 1967
State of Mysore Vs B. Ramachandra Rao and Another
Karnataka High Court · AIR 1968 Kar 243 : (1968) CriLJ 1183
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197 (1), 438Penal Code, 1860 (IPC) — Section 21, 500
COURT ARCHIVE
Karnataka High Court judgments, 1967
172 judgments · page 2 of 9
High Courts13 Nov 1967
Rachappa Maharudrappa Kalagi Vs Irappa and Others
Karnataka High Court · AIR 1968 Kar 263 : (1967) 2 MysLJ 642
Limitation Act, 1963 — Section 62, 97
High Courts08 Nov 1967
K.S. Rajasekhariah Vs The State of Mysore and Another
Karnataka High Court · AIR 1968 Kar 206 : (1967) 2 MysLJ 612
Mysore Civil Services Rules, 1958 — Rule 212, 289
High Courts08 Nov 1967
Rajasekharayya (K.S.) Vs State of Mysore and Another
Karnataka High Court · (1969) 2 LLJ 163
Mysore Civil Services Rules, 1958 — Rule 212, 289B, 8
High Courts06 Nov 1967
Raja Pid Naik Vs Agricultural Income Tax Officer, Yadgiri and Another
Karnataka High Court · (1968) 69 ITR 401 : (1968) 1 MysLJ 1
Income Tax Act, 1922 — Section 22 (1), 22 (2), 46 (2)
High Courts31 Oct 1967
Abdul Shakur Umar Sahigara and Co. Vs Commercial Tax Officer, Additional Circle, Mangalore and Others
Karnataka High Court · (1968) 1 MysLJ 249 : (1968) 21 STC 77
Sales Tax Act, 1957 — Section 13, 3 A
High Courts31 Oct 1967
Mohammad Ali Vs State of Mysore
Karnataka High Court · (1969) 2 LLJ 165 : (1967) 2 MysLJ 582
Constitution of India, 1950 — Article 226, 311, 311 (2)Government of India Act, 1935 — Section 240 (3)
High Courts27 Oct 1967
A. Vishwanath Rao and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 104
Mysore Town Municipalities Act, 1951 — Section 68 C, 68 D (3), 68 ERoad Transport Corporations Act, 1950 — Section 20
High Courts18 Oct 1967
Panduranga (K.) Vs State of Mysore and Others
Karnataka High Court · (1970) 1 LLJ 309
Constitution of India, 1950 — Article 16 (4), 309Mysore Recruitment of Gazetted Probationers Rules, 1959 — Rule 3, 4
High Courts06 Oct 1967
Shivasharan Reddy Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 119 : (1968) CriLJ 638 : (1967) 2 MysLJ 598
Criminal Procedure Code, 1898 (CrPC) — Section 26, 526 (3), 536 (8), 539 A, 539 A (2)Penal Code, 1860 (IPC) — Section 149, 395, 452
High Courts06 Oct 1967
Surathkal Co-operative Town Bank Ltd. Vs Padmanabhayya (E.) and Another
Karnataka High Court · (1968) 2 LLJ 313 : (1967) 2 MysLJ 503
Mysore Co-operative Societies Act, 1948 — Section 118, 70, 70 (1)
High Courts28 Sept 1967
Rajasekharappa (N.) Vs Government of Mysore and Others
Karnataka High Court · (1968) ILR (Kar) 95 : (1968) 2 LLJ 680 : (1967) 2 MysLJ 523
Constitution of India, 1950 — Article 309
High Courts27 Sept 1967
Adveppa Irappa Morabad and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 205 : (1968) ILR (Kar) 91 : (1967) 2 MysLJ 521
Land Acquisition Act, 1894 — Section 4, 5 A, 5 A (2), 6
High Courts21 Sept 1967
Bhima Rama Jadhav Vs Abdul Rahid
Karnataka High Court · AIR 1968 Kar 184 : (1967) 2 MysLJ 509
Transfer of Property Act, 1882 — Section 10
High Courts21 Sept 1967
Mohammed Rahamathulla Vs State of Mysore
Karnataka High Court · AIR 1968 Kar 95 : (1968) CriLJ 521 : (1967) ILR (Kar) 1194
Criminal Procedure Code, 1898 (CrPC) — Section 154, 164Official Secrets Act, 1923 — Section 13 (3), 3
High Courts18 Sept 1967
J.K. Appacha Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 110 : (1967) 2 MysLJ 519
Motor Vehicles Act, 1939 — Section 44 (2)Motor Vehicles Rules, 1989 — Rule 8
High Courts18 Sept 1967
Chandra Bhavan (Boarding and Lodging), Bangalore and Others Vs State of Mysore and Others
Karnataka High Court · (1969) 1 LLJ 97 : (1968) 1 MysLJ 24
Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 3 (a) (iii), 5, 5 (4)
High Courts15 Sept 1967
Sivhamurthy Swamy Vs Agodi Songanno
Karnataka High Court · AIR 1969 Kar 12 : (1969) CriLJ 118
Evidence Act, 1872 — Section 142, 154, 194
High Courts15 Sept 1967
Raja Pid Naik Vs Agricultural Income Tax Officer-cum Commercial Tax Officer, Yadgiri and Another
Karnataka High Court · AIR 1968 Kar 326
Hyderabad Agricultural Income Tax Act, 1950 — Section 22 (1), 23, 33, 34 (3)
High Courts13 Sept 1967
Canara Minerals Private Ltd. Vs Director of Mines and Geology, Government of Mysore and Others
Karnataka High Court · AIR 1968 Kar 124 : (1967) 2 MysLJ 515
Mineral Concession Rules, 1960 — Rule 11, 11 (1), 54Mines and Mineral (Development and Regulation) Act, 1957 — Section 10