COURT ARCHIVE

Karnataka High Court judgments, 1968

144 judgments · page 4 of 8

High Courts04 Sept 1968

R. Fernandes and Others Vs State of Mysore and Others

Karnataka High Court · AIR 1969 Kar 196 : (1969) 18 FLR 63 : (1969) 2 LLJ 442(1)

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 15 (2), 17 (5)

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High Courts04 Sept 1968

Fernandes (R.) Vs State of Mysore and Others

Karnataka High Court · (1969) ILR (Kar) 9 : (1969) 2 LLJ 442 : (1968) 2 MysLJ 537

Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14 B, 17

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High Courts02 Sept 1968

Bhimappa Timmappa Kividi Vs Gireppa Laxmappa Kivadi

Karnataka High Court · AIR 1969 Kar 173

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3

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High Courts30 Aug 1968

Sree Yellamma Cotton, Woollen and Silk Mills Co. Ltd. and Bank of Maharashtra Ltd., Poona Vs Official Liquidator, High Court Buildings

Karnataka High Court · AIR 1969 Kar 280 : (1970) 40 CompCas 466b

Companies Act, 1956 — Section 132, 293, 293, 460 (4), 467Transfer of Property Act, 1882 — Section 58 (e), 69

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High Courts30 Aug 1968

Bank of Maharashtra Ltd. Vs Official Liquidator, Mysore High Court

Karnataka High Court · (1970) 40 CompCas 674

Companies Act, 1956 — Section 293, 456 (2), 467Transfer of Property Act, 1882 — Section 69, 69 (1) (a)

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High Courts30 Aug 1968

Basappa Tippanna Durgannavar Vs Bhimappa Ramappa Durgannavar

Karnataka High Court · AIR 1969 Kar 141 : (1968) ILR (Kar) 1003 : (1968) 2 MysLJ 355

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1 (2) (b), 115

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High Courts29 Aug 1968

The State of Mysore Vs A. Batehumiah Saheb and Co.

Karnataka High Court · (1969) 23 STC 515

Mysore Sales Tax Act, 1957 — Section 20

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High Courts28 Aug 1968

The State of Mysore Vs K.A. Chadda

Karnataka High Court · (1968) ILR (Kar) 1049 : (1969) 23 STC 407

Mysore Sales Tax Act, 1957 — Section 12 B, 13, 5

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High Courts23 Aug 1968

Yousoof Marakair Vs State of Mysore and Another

Karnataka High Court · (1969) CriLJ 757 : (1968) 2 MysLJ 511

Constitution of India, 1950 — Article 261, 261 (1)Criminal Procedure Code, 1898 (CrPC) — Section 516, 516 A, 523

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High Courts21 Aug 1968

M. Gurumurthappa Vs Commissioner, Corporation of the city of Bangalore

Karnataka High Court · AIR 1969 Kar 160 : (1969) CriLJ 622 : (1968) 2 MysLJ 532

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts19 Aug 1968

K.S. Achuthan and Others Vs State of Mysore and Others

Karnataka High Court · (1968) ILR (Kar) 965

Constitution of India, 1950 — Article 19, 31Motor Vehicles Act, 1939 — Section 43 (1) (i), 68 C, 68 D

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High Courts19 Aug 1968

Shantabai Baswanth Rao Vs Manik Rao Panduranga Rao and Others

Karnataka High Court · AIR 1969 Kar 255 : (1968) 2 MysLJ 273

Madras Court Fees Act, 1870 — Section 7, 7 (2), 7 (2) (d)

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High Courts14 Aug 1968

R. Kannaiah Vs Bangalore Woollen Cotton and Silk Mills Ltd. Co.

Karnataka High Court · AIR 1969 Kar 341 : (1968) ILR (Kar) 957

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 4

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High Courts13 Aug 1968

Laxmi and Others Vs Parameshwari Hengsu and Others

Karnataka High Court · AIR 1969 Kar 175 : (1968) ILR (Kar) 931 : (1968) 2 MysLJ 454

Constitution of India, 1950 — Article 254Hindu Succession Act, 1956 — Section 3 (1), 3 (1) (b), 7 (2), 8

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High Courts12 Aug 1968

Amir Bi and Others Vs Committee of Management of Nilasandra Mosque, Bangalore and Another

Karnataka High Court · AIR 1969 Kar 103 : (1968) 2 MysLJ 410

Evidence Act, 1872 — Section 67Registration Act, 1908 — Section 58, 59, 60 (1)

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High Courts07 Aug 1968

Hindustan Aircraft, Ltd., Bangalore Vs Sambandham (G.)

Karnataka High Court · (1969) 18 FLR 92 : (1969) 2 LLJ 451

Constitution of India, 1950 — Article 311Specific Relief Act, 1963 — Section 21 (b)

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High Courts06 Aug 1968

K.V. Subbaiah Vs State of Mysore and Another

Karnataka High Court · (1969) CriLJ 754

Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 251, 251 A, 252Penal Code, 1860 (IPC) — Section 420

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High Courts06 Aug 1968

K.V. Subbiah Vs State of Mysore and Another

Karnataka High Court · (1968) 2 MysLJ 604

Criminal Procedure Code, 1898 (CrPC) — Section 156 (3), 173, 202, 251 APenal Code, 1860 (IPC) — Section 420

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High Courts02 Aug 1968

Bisse Gowda and Others Vs State of Mysore and Others

Karnataka High Court · (1969) CriLJ 1170

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (4)

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High Courts02 Aug 1968

Krishna Madiwala (N.) Vs Inspector of Post Offices, Mangalore South Sub-division and Others

Karnataka High Court · (1968) ILR (Kar) 877 : (1969) 1 LLJ 660 : (1968) 2 MysLJ 426

Constitution of India, 1950 — Article 311Fundamental Rules, 1950 — Rule 14C

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