High Courts05 Apr 1968
Town Municipal Council (By Chief Officer), Nippani Vs Ramachandra Dattatraya Patil and Others
Karnataka High Court · (1969) 1 LLJ 645 : (1968) 2 MysLJ 407
Minimum Wages Act, 1948 — Section 20 (2), 20 (3)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,354 of 2,448
High Courts05 Apr 1968
The Chief Officer, Town Municipal Council, Nippani Vs Ramachandra Dattatraya Patil and Others
Karnataka High Court · AIR 1969 Kar 202 : (1968) 17 FLR 430 : (1968) ILR (Kar) 380
Minimum Wages Act, 1948 — Section 20 (2), 29 (3)
High Courts05 Apr 1968
Sreekantayya (L.) Vs Puttaswami (M.) and Another
Karnataka High Court · (1969) 2 LLJ 440
Mysore Shops and Establishments Act, 1948 — Section 41 (2)Payment of Wages Act, 1936 — Section 15 (3)
High Courts05 Apr 1968
State of Mysore Vs Abdul Hameed Khan
Karnataka High Court · (1970) CriLJ 112
Criminal Procedure Code, 1973 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 304 A, 804 A
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)
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
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
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
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
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
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)
High Courts29 Feb 1968
Ramachandra Vs Anasuyabai and Others
Karnataka High Court · AIR 1969 Kar 64 : (1968) 2 MysLJ 155
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
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
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
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
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)
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
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
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