COURT ARCHIVE

Karnataka High Court judgments, 1968

144 judgments · page 5 of 8

High Courts31 Jul 1968

Mundevadi (V.R.) Vs State of Mysore

Karnataka High Court · (1968) ILR (Kar) 1054 : (1969) 2 LLJ 460 : (1968) 2 MysLJ 541

Constitution of India, 1950 — Article 309Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 16, 2D

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High Courts30 Jul 1968

D.V. Shindagi Vs Saraswatibai and Others

Karnataka High Court · AIR 1969 Kar 77 : (1968) ILR (Kar) 824 : (1968) 2 MysLJ 200

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts29 Jul 1968

K.M. Muniswamappa Vs State of Mysore

Karnataka High Court · (1968) ILR (Kar) 855 : (1969) 1 MysLJ 523 : (1968) 22 STC 536

Mysore Sales Tax Act, 1957 — Section 20, 20 (5)Mysore Sales Tax Rules, 1948 — Rule 30B

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High Courts26 Jul 1968

Government of India and Another Vs Jeevaraj Alva and Others

Karnataka High Court · AIR 1970 Kar 13 : (1969) 1 MysLJ 244

Indian Post Offices Act, 1898 — Section 4 (1) (a), 4 (1) (b)Succession Act, 1925 — Section 306, 42

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High Courts26 Jul 1968

S.T. Venkataiah Thimmaiah and Another Vs State of Mysore and Others

Karnataka High Court · (1968) ILR (Kar) 835 : (1968) 2 MysLJ 491

Constitution of India, 1950 — Article 14, 16, 226, 309Mysore Government Servants (Seniority) Rules, 1957 — Rule 1A

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High Courts25 Jul 1968

Rajaram Gangaram Athale Vs State of Mysore

Karnataka High Court · (1969) CriLJ 1459

Criminal Procedure Code, 1973 (CrPC) — Section 195 (1) (a)Penal Code, 1860 (IPC) — Section 136, 186, 504

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High Courts23 Jul 1968

Chinnaya Chettiar Vs State of Mysore

Karnataka High Court · (1970) CriLJ 111

Criminal Procedure Code, 1973 (CrPC) — Section 107, 112

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High Courts22 Jul 1968

Gurunath Rao Vs Venu Bai

Karnataka High Court · (1969) CriLJ 1169

Criminal Procedure Code, 1973 (CrPC) — Section 244, 355, 488, 488 (6)

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High Courts19 Jul 1968

Tejanasa Tuljansa Bhandage Vs First Commercial Tax Officer, II Circle, Gadag and Another

Karnataka High Court · (1969) 1 MysLJ 35 : (1969) 23 STC 47

Mysore Sales Tax Act, 1957 — Section 13 (3), 15 (1), 15 (3)

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High Courts18 Jul 1968

In Re: Rudalph Gregory

Karnataka High Court · (1970) CriLJ 1318

Penal Code, 1860 (IPC) — Section 363, 366, 376, 866

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High Courts17 Jul 1968

Pandharinath Gyanoba Rao and Others Vs Manikrao Shamrao and Others

Karnataka High Court · AIR 1969 Kar 84

Mysore Village Panchayats and Local Boards Act, 1959 — Section 13Representation of the Peoples Act, 1951 — Section 100 (1) (d), 100 (1) (d) (iv)

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High Courts12 Jul 1968

Subbamma and Another Vs V. Kannappachari

Karnataka High Court · (1970) CriLJ 59

Criminal Procedure Code, 1898 (CrPC) — Section 247, 411 A (2), 417Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 7 (1)

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High Courts08 Jul 1968

Pandavapura Sahakara Sakkare Karkhana Ltd. Vs State of Mysore and Others

Karnataka High Court · (1968) 17 FLR 425 : (1968) ILR (Kar) 669 : (1969) 1 LLJ 658 : (1968) 2 MysLJ 422

Industrial Disputes Act, 1947 — Section 10, 10 (1) (d), 10 A, 15

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High Courts05 Jul 1968

Nippani Electricity Company (Private) Ltd. and Another Vs Bhimarao Laxman Patil and Others

Karnataka High Court · (1968) 17 FLR 281 : (1969) 1 LLJ 268 : (1968) 2 MysLJ 194

Industrial Disputes Act, 1947 — Section 10 (1), 25 F, 25 G, 7 ASpecific Relief Act, 1963 — Section 54

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High Courts02 Jul 1968

M.G. Bros. Vs The Commissioner of Commercial Taxes, Mysore, Bangalore

Karnataka High Court · (1975) 35 STC 36

Mysore Sales Tax Act, 1957 — Section 22 A

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High Courts01 Jul 1968

Wool Industry Development Co-operative Association Ltd. Vs Khadi and Village Industries Commission, Bombay and Others

Karnataka High Court · AIR 1969 Kar 47 : (1968) ILR (Kar) 638 : (1968) 2 MysLJ 136

Khadi and Village Industries Commission Act, 1956 — Section 15, 19, 4

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High Courts28 Jun 1968

Harakchand Rugchand Vs State of Mysore

Karnataka High Court · (1968) ILR (Kar) 634 : (1968) 2 MysLJ 189 : (1969) 23 STC 197

Mysore Sales Tax (Amendment) Act, 1964 — Section 34, 5 (5A)Mysore Sales Tax Act, 1957 — Section 5

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High Courts27 Jun 1968

D. Arasappa Vs Commissioner of Commercial Taxes, Mysore, Bangalore

Karnataka High Court · (1969) 23 STC 68

Mysore Sales Tax Act, 1957 — Section 12 A, 22 A

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High Courts26 Jun 1968

V. Panchaksharappa Vs Returning Officer-cum-Tahsildar

Karnataka High Court · AIR 1969 Kar 78 : (1968) 2 MysLJ 289

Karnataka Municipalities Act, 1964 — Section 17, 383Mysore Local Authorities (Postponement of Elections and Continuance of Administrators) Repealing Act, 1967 — Section 3

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High Courts24 Jun 1968

Syed Ismail Qadri Vs Syed Abdul Nabi

Karnataka High Court · AIR 1969 Kar 181 : (1969) CriLJ 752 : (1969) 1 MysLJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145 (4)

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