High Courts14 Jun 1967
R. Narayana Swamy and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 189
Constitution of India, 1950 — Article 14, 15, 226
COURT ARCHIVE
Karnataka High Court judgments, 1967
172 judgments · page 5 of 9
High Courts13 Jun 1967
State of Mysore Vs Narsappa and Others
Karnataka High Court · AIR 1967 Kar 214 : (1967) CriLJ 1540 : (1967) 2 MysLJ 145
Criminal Procedure Code, 1898 (CrPC) — Section 342, 438Penal Code, 1860 (IPC) — Section 147, 341, 447
High Courts13 Jun 1967
State of Mysore Vs Nagappa and Another
Karnataka High Court · AIR 1968 Kar 12 : AIR 1967 Kar 214 : (1968) CriLJ 70 : (1967) ILR (Kar) 1136 : (1967) 2 MLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 438, 488, 488, 488 (3)
High Courts09 Jun 1967
Girija Bai Vs A. Thakur Das and Others
Karnataka High Court · AIR 1967 Kar 217 : (1967) ILR (Kar) 1128 : (1967) 2 MysLJ 49
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35, 35 (2), 35 (4), 38Mysore High Court Act, 1961 — Section 8, 8 (2)
High Courts06 Jun 1967
Mysore Machinery Manufacturers Ltd. (By Director, M.C. Cherian) Vs State of Mysore (By Chief Secretary) and Another
Karnataka High Court · (1967) 2 LLJ 853 : (1967) 1 MysLJ 686
Industrial Disputes Act, 1947 — Section 10 (1)Penal Code, 1860 (IPC) — Section 339, 341, 441, 447
High Courts06 Jun 1967
Pillappa (T.) and Others Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 329 : (1967) 2 MysLJ 40
Mysore Government Servants (Seniority) Rules, 1957 — Rule 1A
High Courts06 Jun 1967
Mysore Machinery Manufacturers Ltd. Vs State of Mysore and Another
Karnataka High Court · AIR 1969 Kar 51 : (1969) CriLJ 221
Constitution of India, 1950 — Article 226Karnataka Police Act, 1963 — Section 54, 55, 56
High Courts05 Jun 1967
Achutha Achar Vs Sharada Jewellery Mart and Another
Karnataka High Court · (1968) 16 FLR 168 : (1968) 1 LLJ 500 : (1967) 2 MysLJ 96
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts02 Jun 1967
Bangalore Central Co-operative Bank Ltd. Vs Mysore Revenue Appellate Tribunal Bangalore and Others
Karnataka High Court · AIR 1968 Kar 15
Mysore Co-operative Societies Rules, 1952 — Rule 18 (a) (2)
High Courts02 Jun 1967
Mallharrao Kristrao Gadgoli Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 178
Constitution of India, 1950 — Article 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 19 (b)
High Courts17 Apr 1967
Laxmi and Another Vs Krishna Bhatta and Another
Karnataka High Court · AIR 1968 Kar 288
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoption and Maintenance Act, 1956 — Section 23 (2), 4, 4 (a)Transfer of Property Act, 1882 — Section 39
High Courts17 Apr 1967
Narayana (B.) Vs B. Damodara Prabhu and Co.
Karnataka High Court · (1968) 17 FLR 74 : (1968) 1 LLJ 788 : (1967) 2 MysLJ 264
Madras Shops and Commercial Establishments Act, 1947 — Section 39 (3), 41 (1), 41 (2), 45
High Courts14 Apr 1967
Alfred J. Peries Vs The State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 181 : (1967) CriLJ 1353 : (1967) 1 MysLJ 634
Criminal Procedure Code, 1898 (CrPC) — Section 401, 491Penal Code, 1860 (IPC) — Section 120 B, 302, 302, 34
High Courts13 Apr 1967
Satappa Gullyappa Parashatti Vs Basappa Sangappa Karikatti
Karnataka High Court · AIR 1967 Kar 207
Workmens Compensation Act, 1923 — Section 2 (1) (n), 30, 5
High Courts13 Apr 1967
Settappa Gudlyappa Parashetti Vs Basappa Sangappa Karikatti
Karnataka High Court · (1968) 17 FLR 143 : (1967) 2 LLJ 621 : (1967) 1 MysLJ 636
Workmens Compensation Act, 1923 — Section 2 (1) (n), 30, 5
High Courts07 Apr 1967
Javaregowda and Others Vs Mullegowda
Karnataka High Court · AIR 1967 Kar 169 : (1967) CriLJ 1153
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (1)
High Courts06 Apr 1967
Krishnarajendra Mills Workers Union Vs Assistant Labour Commissioner and Others
Karnataka High Court · AIR 1968 Kar 49 : (1967) 15 FLR 232 : (1968) ILR (Kar) 14
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12 (3), 19 (2)
High Courts06 Apr 1967
Krishnarajendra Mills Workers'' Union Vs Assistant Labour Commissioner and Conciliation Officer, Mysore and Others
Karnataka High Court · (1968) 1 LLJ 504 : (1967) 2 MysLJ 174
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12 (3), 18 (1), 19 (2)
High Courts30 Mar 1967
Shivage Gowda Vs T. Narayana and Another
Karnataka High Court · (1968) CriLJ 836
Penal Code, 1860 (IPC) — Section 499, 500
High Courts29 Mar 1967
Puttamadamma Vs Puttappa
Karnataka High Court · AIR 1969 Kar 20
Transfer of Property Act, 1882 — Section 67 A, 68 (1) (d)