COURT ARCHIVE

Karnataka High Court judgments, 1968

144 judgments · page 7 of 8

High Courts04 Apr 1968

Thyavanige Village Panchayat Vs Divisional Commissioner, Bangalore Division

Karnataka High Court · (1968) 2 MysLJ 341

Constitution of India, 1950 — Article 226, 233, 311Mysore Village Panchayats and Local Boards Act, 1959 — Section 3 (2)

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High Courts04 Apr 1968

M.A. Sharada Bai Vs State of Mysore and Others

Karnataka High Court · AIR 1969 Kar 162 : (1968) ILR (Kar) 368

Karnataka Rent Control Act, 1961 — Section 4 (1), 4 (2), 8, 8 (4)Karnataka Rent Control Rules, 1961 — Rule 3 (ii), 6

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High Courts03 Apr 1968

Jagadguru Sachidananda Shankarabharathi Swami of Sri Kudli Sringeri Mutt Vs State of Mysore

Karnataka High Court · AIR 1969 Kar 95 : (1969) CriLJ 423 : (1968) 2 MysLJ 464

Criminal Procedure Code, 1898 (CrPC) — Section 242, 288, 342, 353Penal Code, 1860 (IPC) — Section 109, 489 B, 489 C

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High Courts26 Mar 1968

Mysore State Road Transport Corporation and Another Vs Khaja Mohideen and Others

Karnataka High Court · AIR 1969 Kar 41 : (1968) ILR (Kar) 389 : (1969) 1 LLJ 273 : (1968) 2 MysLJ 166

Constitution of India, 1950 — Article 311 (1)States Reorganisation Act, 1956 — Section 115 (7), 116

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High Courts26 Mar 1968

Mysore State Road Transport Corporation and Another Vs Khaja Mohiddin and Others

Karnataka High Court · AIR 1969 Kar 41 : (1968) ILR (Kar) 389 : (1969) 1 LLJ 273 : (1968) 2 MysLJ 166

Constitution of India, 1950 — Article 311, 311 (1)States Reorganisation Act, 1956 — Section 115 (7), 116

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High Courts22 Mar 1968

Baswantaraya Shantappa Biradar Vs Gurappa Mallappa Gundagi

Karnataka High Court · AIR 1968 Kar 329 : (1968) 1 MysLJ 557

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 18, 115Limitation Act, 1908 — Section 122, 168

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High Courts15 Mar 1968

Sri. Ranga Vilas Motor Transport Krishnagiri Vs State of Mysore and Others

Karnataka High Court · AIR 1968 Kar 278 : (1968) 1 MysLJ 365

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 62, 63 (3)

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High Courts29 Feb 1968

Ramachandra Vs Anasuyabai and Others

Karnataka High Court · AIR 1969 Kar 64 : (1968) 2 MysLJ 155

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High Courts29 Feb 1968

Jinaraja Hegde Vs Kusumu and Others

Karnataka High Court · AIR 1969 Kar 265 : (1968) 2 MysLJ 550

Limitation Act, 1908 — Section 116, 132

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High Courts28 Feb 1968

Bore Gowda and Another Vs B. Nagaraju and Another

Karnataka High Court · AIR 1969 Kar 8 : (1968) ILR (Kar) 181 : (1968) 2 MysLJ 42

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 112

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High Courts23 Feb 1968

Maridev (M.) (M. Mariyappa) Vs State of Mysore and Others

Karnataka High Court · (1968) ILR (Kar) 270 : (1969) 1 LLJ 284 : (1968) 1 MysLJ 325

Constitution of India, 1950 — Article 14, 16, 309Mysore Civil Services Rules, 1958 — Rule 32, 68

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High Courts23 Feb 1968

In Re: H.B. Shamasundariah

Karnataka High Court · (1968) CriLJ 1149

Criminal Procedure Code, 1973 (CrPC) — Section 842Penal Code, 1860 (IPC) — Section 24, 420, 467, 471

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High Courts20 Feb 1968

Special Land Acquisition Officer City Improvement Trust Board, Bangalore Vs Chikkaboranna

Karnataka High Court · AIR 1968 Kar 319 : (1968) ILR (Kar) 165 : (1968) 1 MysLJ 369

Land Acquisition Act, 1894 — Section 18, 25, 25 (1), 25 (2), 25 (3)

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High Courts20 Feb 1968

Ramagouda and Another Vs Gonhal Basangouda Basavarajappa Rajendra Gunj Raichur

Karnataka High Court · AIR 1969 Kar 111 : (1968) 1 MysLJ 466

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 153

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High Courts18 Feb 1968

Ramappa Parappa Khot and Others Vs Gourwwa

Karnataka High Court · AIR 1968 Kar 270 : (1968) 1 MysLJ 277

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 8, 151Hindu Adoption and Maintenance Act, 1956 — Section 28Transfer of Property Act, 1882 — Section 39

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High Courts15 Feb 1968

M. Someswara Vs Leelavathi

Karnataka High Court · AIR 1968 Kar 274 : (1968) ILR (Kar) 260 : (1968) 1 MysLJ 447

Hindu Marriage Act, 1955 — Section 13 (1) (ix), 13 (1A), 9

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High Courts09 Feb 1968

Ali Saheb Vs Hajra Begaum

Karnataka High Court · AIR 1968 Kar 351 : (1968) 2 MysLJ 14

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High Courts08 Feb 1968

Nanjayya Hegde Vs Mahabala Shetty and Others

Karnataka High Court · (1968) CriLJ 1518

Criminal Procedure Code, 1973 (CrPC) — Section 133, 138, 139 A, 139 A (1), 139 A (2)

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High Courts08 Feb 1968

Boramma Vs Dharmappa

Karnataka High Court · AIR 1969 Kar 17 : (1968) 2 MysLJ 39

Evidence Act, 1872 — Section 112, 12

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High Courts23 Jan 1968

(In Liquidation) Official Liquidator Vs Commissioner of Income Tax, Bangalore

Karnataka High Court · (1969) 39 CompCas 896 : (1968) 68 ITR 295 : (1970) 2 MysLJ 512

Companies Act, 1956 — Section 446, 446 (4)Income Tax Act, 1961 — Section 178, 4

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