High Courts13 Feb 1969
Palanimalal (S.V.) Vs Regional Provident Fund Commissioner and Another
Karnataka High Court · (1970) 1 LLJ 536 : (1969) 2 MysLJ 392
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 16
COURT ARCHIVE
Karnataka High Court judgments, 1969
117 judgments · page 6 of 6
High Courts11 Feb 1969
Nagappa Gulappa Amminabhavi Vs Fakirappa Bhimappa Hanchinal and Others
Karnataka High Court · AIR 1970 Kar 73 : (1969) 1 MysLJ 563
Limitation Act, 1963 — Section 12 (2), 3Mysore Village Panchayats and Local Boards Act, 1959 — Section 13
High Courts04 Feb 1969
M.S. Devoraj Vs S.V. Krishnamurthy
Karnataka High Court · AIR 1969 Kar 350 : (1969) 2 MysLJ 580
Contract Act, 1872 — Section 230, 69, 70
High Courts04 Feb 1969
G.V. Joshi Vs State of Mysore and Others
Karnataka High Court · AIR 1969 Kar 300 : (1969) 18 FLR 387 : (1969) 1 MysLJ 528
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 1 (3) (b), 1 (5), 16
High Courts03 Feb 1969
K.N. Marularadhya Vs The Mysore State
Karnataka High Court · AIR 1970 Kar 114
Mysore Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65, 72, 85, 85 (2), 86Mysore Agricultural Produce Marketing Rules, 1968 — Rule 76 (1)
High Courts27 Jan 1969
Shankarappa Gurappa Kirahagi Vs Ramanagowda Sahebagowda Patil
Karnataka High Court · AIR 1969 Kar 297 : (1969) CriLJ 1250 : (1969) 1 MysLJ 420
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145 (1)
High Courts23 Jan 1969
Kalaiah and Another Vs Arasaiah
Karnataka High Court · AIR 1969 Kar 275 : (1969) ILR (Kar) 526 : (1969) 1 MysLJ 383
Mysore Village Panchayat (Election of the Chairman and the Vice-Chairman) Rules, 1959 — Rule 10A, 10BMysore Village Panchayats and Local Boards Act, 1959 — Section 27, 30 (1), 37
High Courts22 Jan 1969
Doddahalli Shivanegowda Vs District Registrar of Registration, Bangalore Dist. and others
Karnataka High Court · AIR 1969 Kar 56
High Courts21 Jan 1969
Khazi Khurshid Ahmed Vs Union of India and Others
Karnataka High Court · AIR 1969 Kar 346 : (1969) 1 MysLJ 415
Constitution of India, 1950 — Article 16
High Courts17 Jan 1969
New India Corporation Vs The Director, Enforcement Derectorate, Government of India and Another
Karnataka High Court · (1970) CriLJ 295
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23 D, 4 (1), 5 (1) (a), 5 (1) (d)
High Courts16 Jan 1969
City Municipal Council, Bellary Vs Union of India
Karnataka High Court · AIR 1970 Kar 37 : (1969) ILR (Kar) 491 : (1969) 2 MysLJ 167
Constitution of India, 1950 — Article 228, 285, 285 (2)Madras Elementary Education Act, 1920 — Section 34Mysore Town Municipalities Act, 1933 — Section 64
High Courts10 Jan 1969
G.M. Gopalakrishna Vs A.S. Machayya and Another
Karnataka High Court · AIR 1969 Kar 337 : (1969) 1 MysLJ 328
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Karnataka Land Revenue Act, 1964 — Section 103
High Courts09 Jan 1969
Honnayya (H.) Vs State of Mysore
Karnataka High Court · (1970) 1 LLJ 539
Mysore Civil Services Rules, 1958 — Rule 212
High Courts08 Jan 1969
D.G. Venkataramu and Others Vs Managing Director, Pandavapura Sahakara Sakkare Karkhane Ltd. and Another
Karnataka High Court · AIR 1970 Kar 1 : AIR 1969 Kar 1 : (1969) 18 FLR 392 : (1969) 1 MysLJ 578
Factories Act, 1948 — Section 79, 80Industrial Disputes Act, 1947 — Section 25 F, 33 C (2)
High Courts07 Jan 1969
Potti (S.K.) Vs Union of India and Another
Karnataka High Court · (1970) 1 LLJ 305 : (1969) 1 MysLJ 325
States Reorganisation Act, 1956 — Section 115 (5)
High Courts02 Jan 1969
Webbs Sales and Service (P.) Ltd. Vs Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (1969) 24 STC 84
Mysore Sales Tax Act, 1948 — Section 22 AMysore Sales Tax Rules, 1948 — Rule 6, 6 (4) (f) (i)
High Courts02 Jan 1969
G.R. Byappa and Sons Vs The State of Mysore and Another
Karnataka High Court · (1969) 1 MysLJ 427 : (1969) 24 STC 34
Mysore Sales Tax Act, 1957 — Section 2 (t), 21Mysore Sales Tax Rules, 1948 — Rule 38