High Courts09 Feb 1968
Ali Saheb Vs Hajra Begaum
Karnataka High Court · AIR 1968 Kar 351 : (1968) 2 MysLJ 14
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,355 of 2,448
High Courts08 Feb 1968
Nanjayya Hegde Vs Mahabala Shetty and Others
Karnataka High Court · (1968) CriLJ 1518
Criminal Procedure Code, 1973 (CrPC) — Section 133, 138, 139 A, 139 A (1), 139 A (2)
High Courts08 Feb 1968
Boramma Vs Dharmappa
Karnataka High Court · AIR 1969 Kar 17 : (1968) 2 MysLJ 39
Evidence Act, 1872 — Section 112, 12
High Courts23 Jan 1968
(In Liquidation) Official Liquidator Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1969) 39 CompCas 896 : (1968) 68 ITR 295 : (1970) 2 MysLJ 512
Companies Act, 1956 — Section 446, 446 (4)Income Tax Act, 1961 — Section 178, 4
High Courts12 Jan 1968
Abdur Rahim Ahmed Vs The State of Mysore
Karnataka High Court · AIR 1969 Kar 248 : (1971) 2 MysLJ 422
Constitution of India, 1950 — Article 14, 16, 235, 309, 311Mysore Civil Services Rules, 1958 — Rule 285
High Courts12 Jan 1968
Narayana Balthilaya Vs Venkatesha Balthilaya
Karnataka High Court · AIR 1969 Kar 6
High Courts12 Jan 1968
Abdur Rahim Ahmed Vs State of Mysore
Karnataka High Court · (1968) 2 LLJ 450 : (1968) 1 MysLJ 225
Constitution of India, 1950 — Article 235, 309, 311Mysore Civil Services Rules, 1958 — Rule 285
High Courts04 Jan 1968
S.M. Ramakrishna Rao Vs Bangalore Race Club Ltd.
Karnataka High Court · (1970) 40 CompCas 1154
Companies Act, 1956 — Section 291, 295, 297, 398
High Courts22 Dec 1967
State of Mysore Vs Ramiah and Others
Karnataka High Court · (1968) CriLJ 1669
Criminal Procedure Code, 1973 (CrPC) — Section 247, 403, 438Penal Code, 1860 (IPC) — Section 143, 427, 448, 506
High Courts22 Dec 1967
The State of Mysore Vs S.S. Yalamali
Karnataka High Court · (1968) 1 MysLJ 237 : (1968) 21 STC 305
Income Tax Act, 1961 — Section 222 (1)Mysore Sales Tax Act, 1957 — Section 13 (3), 13 (4), 32
High Courts20 Dec 1967
Govinda Vs Chimabai and Others
Karnataka High Court · AIR 1968 Kar 309
Bombay Hereditary Offices Act, 1874 — Section 34, 35
High Courts20 Dec 1967
B. Subhas Chandra Shetty Vs State of Mysore and Another
Karnataka High Court · (1968) ILR (Kar) 118
Constitution of India, 1950 — Article 15 (4), 226
High Courts20 Dec 1967
V. Seetharaman Vs The State of Mysore and Others
Karnataka High Court · (1967) 12 KAR CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 339, 491, 561 APenal Code, 1860 (IPC) — Section 120 B, 489 D
High Courts20 Dec 1967
Lilly Stella Rodrigues Vs Girija Bai and Others
Karnataka High Court · AIR 1969 Kar 100 : (1968) 1 MysLJ 216
Karnataka Rent Control Act, 1961 — Section 21 (f), 7, 7 (2) (a)Transfer of Property Act, 1882 — Section 108 (j)
High Courts19 Dec 1967
State of Mysore Vs A.G. Ramaswamy
Karnataka High Court · AIR 1969 Kar 22 : (1969) CriLJ 123
Criminal Procedure Code, 1898 (CrPC) — Section 249, 483Mysore Prohibition Act, 1948 — Section 12 (a), 59 (b)
High Courts14 Dec 1967
Parappa Payappa Desai and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 305 : (1968) 1 MysLJ 146
Bombay Merged Territories and Areas (Jagirs Abolition) (Mysore Amendment) Act, 1963 — Section 2Constitution of India, 1950 — Article 14, 19 (1) (f), 31, 31 (2), 31A
High Courts14 Dec 1967
Dyamappa Butti Vs Somappa
Karnataka High Court · AIR 1969 Kar 252 : (1968) 1 MysLJ 221
Transfer of Property Act, 1882 — Section 106, 111, 111 (h)
High Courts07 Dec 1967
Ghouse Mohiuddin Vs Nagoji and Others (Accused 1 to 3)
Karnataka High Court · (1968) CriLJ 1089
Criminal Procedure Code, 1973 (CrPC) — Section 203Penal Code, 1860 (IPC) — Section 107, 325
High Courts07 Dec 1967
Ghouse Mohiuddin Vs Nagoji and Others
Karnataka High Court · AIR 1968 Kar 210 : (1968) 1 MysLJ 382
Criminal Procedure Code, 1898 (CrPC) — Section 156, 156 (3)Penal Code, 1860 (IPC) — Section 107, 325
High Courts07 Dec 1967
Akkangamma and Others Vs R. Nageswariah and Another
Karnataka High Court · AIR 1968 Kar 266
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 115, 151Mysore High Court Act, 1961 — Section 9