High Courts06 Aug 1968
K.V. Subbaiah Vs State of Mysore and Another
Karnataka High Court · (1969) CriLJ 754
Criminal Procedure Code, 1973 (CrPC) — Section 173, 200, 251, 251 A, 252Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,352 of 2,448
High Courts06 Aug 1968
K.V. Subbiah Vs State of Mysore and Another
Karnataka High Court · (1968) 2 MysLJ 604
Criminal Procedure Code, 1898 (CrPC) — Section 156 (3), 173, 202, 251 APenal Code, 1860 (IPC) — Section 420
High Courts02 Aug 1968
Bisse Gowda and Others Vs State of Mysore and Others
Karnataka High Court · (1969) CriLJ 1170
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (4)
High Courts02 Aug 1968
Krishna Madiwala (N.) Vs Inspector of Post Offices, Mangalore South Sub-division and Others
Karnataka High Court · (1968) ILR (Kar) 877 : (1969) 1 LLJ 660 : (1968) 2 MysLJ 426
Constitution of India, 1950 — Article 311Fundamental Rules, 1950 — Rule 14C
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
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
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
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
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
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
High Courts23 Jul 1968
Chinnaya Chettiar Vs State of Mysore
Karnataka High Court · (1970) CriLJ 111
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112
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)
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)
High Courts18 Jul 1968
In Re: Rudalph Gregory
Karnataka High Court · (1970) CriLJ 1318
Penal Code, 1860 (IPC) — Section 363, 366, 376, 866
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)
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)
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
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
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
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