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)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,347 of 2,448
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)
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
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