High Courts08 Apr 1969
M. Shivarama Bhat and Another Vs Mahabala Bhatt Muliya and Others
Karnataka High Court · AIR 1970 Kar 45 : (1969) 2 MysLJ 284
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10 (2), Order 26 Rule 18
COURT ARCHIVE
Karnataka High Court judgments, 1969
117 judgments · page 5 of 6
High Courts03 Apr 1969
N.G.E.F. Ltd. Vs Industrial Tribunal and Another
Karnataka High Court · AIR 1970 Kar 149 : AIR 1969 Kar 149
Constitution of India, 1950 — Article 226, 227Industrial Employment (Standing Orders) Act, 1946 — Section 11 (2), 5 (2), 6
High Courts02 Apr 1969
M.R. Pundarkakshappa and Another Vs The Molakalmuru Taluk Development Board and Others
Karnataka High Court · AIR 1970 Kar 7 : (1969) 2 MysLJ 320
Constitution of India, 1950 — Article 14, 170, 171, 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 130, 131, 96 (2)
High Courts31 Mar 1969
Malegowda Vs Mugaiah and Others
Karnataka High Court · AIR 1969 Kar 315 : (1969) CriLJ 1251
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146, 146 (1), 146 (2)Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5, 6, 9 A
High Courts29 Mar 1969
D.M. Nagaraja Rao Vs Indian Oil Corporation Ltd.
Karnataka High Court · (1971) 41 CompCas 621 : (1969) 2 MysLJ 83
Companies Act, 1956 — Section 224, 226, 617, 619Constitution of India, 1950 — Article 12, 14, 309, 311
High Courts28 Mar 1969
Dalmia Cements (Bharat) Ltd. Vs Regional Transport Officer, Bellary
Karnataka High Court · AIR 1970 Kar 49 : (1969) 2 MysLJ 587
Motor Vehicles Act, 1939 — Section 2 (18), 22Road and Rail Traffic Act, 1933 — Section 36
High Courts28 Mar 1969
Poovamma and Others Vs Sumathi and Others
Karnataka High Court · AIR 1970 Kar 81 : (1969) 2 MysLJ 17
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 30
High Courts24 Mar 1969Allowed
Lalitha Bai Vs Returning Officer, City Municipality Elections, Gulbarga and Others
Karnataka High Court · AIR 1971 Kar 35
Karnataka Municipalities Act, 1964 — Section 16 (1) (c)
High Courts24 Mar 1969
Deepchand Vs Sampathraj
Karnataka High Court · AIR 1970 Kar 34 : (1970) CriLJ 260 : (1969) 1 MysLJ 606
Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Evidence Act, 1872 — Section 126, 146, 148, 149Penal Code, 1860 (IPC) — Section 499, 500
High Courts21 Mar 1969
B.B. Mali Patil Vs Sreedar Rao Patil and Another
Karnataka High Court · AIR 1970 Kar 60 : (1969) 2 MysLJ 135
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 57, 57 (3), 64 (b)
High Courts13 Mar 1969
H.M. Venkatachaliah Vs State of Mysore and Another
Karnataka High Court · (1971) 21 FLR 377 : (1971) 1 LLJ 41 : (1970) 1 MysLJ 380
Industrial Disputes Act, 1947 — Section 10, 12 (5), 33 C (2)
High Courts12 Mar 1969
Elkal Padmasettappa Ajjappa and Others Vs Commercial Tax Officer, Chitradurga and Others
Karnataka High Court · AIR 1970 Kar 52
Central Sales Tax Act, 1956 — Section 14, 15Mysore Sales Tax Rules, 1948 — Rule 26 (9), 26 (9) (a)
High Courts11 Mar 1969
I.P. Munavalli Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1969) 74 ITR 529 : (1970) 1 MysLJ 28
Income Tax Act, 1961 — Section 185, 256 (1)
High Courts26 Feb 1969
M. Ratnamala Amma Vs Assistant Controller of Estate Duty and Others
Karnataka High Court · (1970) 75 ITR 238 : (1969) 2 MysLJ 253
Estate Duty Act, 1953 — Section 39 (2), 53, 6, 7 (1)Hindu Succession Act, 1956 — Section 7 (2)
High Courts26 Feb 1969Dismissed
T. Narayanaswamy Vs Regional Transport Authority and Others
Karnataka High Court · AIR 1971 Kar 276 : (1970) 2 MysLJ 121
Motor Vehicles Act, 1939 — Section 45, 63, 68 F (2)
High Courts19 Feb 1969
Shankaranarayana Rao (A.S.) Vs State of Mysore
Karnataka High Court · (1970) 20 FLR 419 : (1970) 1 LLJ 490 : (1969) 1 MysLJ 494
Karnataka Shops and Commercial Establishments Act, 1961 — Section 12 (1), 30 (1)
High Courts18 Feb 1969
Basha and Others Vs State of Mysore
Karnataka High Court · AIR 1969 Kar 277 : (1969) CriLJ 1144 : (1969) 1 MysLJ 79
Criminal Procedure Code, 1898 (CrPC) — Section 242, 439, 535, 537Karnataka Police Act, 1963 — Section 78, 80
High Courts18 Feb 1969
Tata Keshavaiah Setty Vs M. Ramayya Setty and Others
Karnataka High Court · (1969) 2 MysLJ 94
Arbitration Act, 1940 — Section 14 (2)Limitation Act, 1963 — Section 119, 119 (a)
High Courts17 Feb 1969
Gulam Ibrahim and Others Vs Basheer Ahmed
Karnataka High Court · AIR 1970 Kar 218 : AIR 1969 Kar 218 : (1970) CriLJ 1246 : (1969) 2 MysLJ 63
Penal Code, 1860 (IPC) — Section 482, 483, 486Trade and Merchandise Marks Act, 1958 — Section 92
High Courts17 Feb 1969
M. Sannappa Vs The State of Mysore and Another
Karnataka High Court · (1970) CriLJ 929
Essential Commodities Act, 1955 — Section 3, 6 A, 6 B, 6 C (2)