High Courts07 Dec 1967
K.V. Narasappa Vs Kamalamm and Others
Karnataka High Court · AIR 1968 Kar 345 : (1968) 2 MysLJ 26
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,356 of 2,448
High Courts05 Dec 1967
B.H. Shyamu Vs Bhoopalam K. Rajashekhar and Others
Karnataka High Court · (1968) CriLJ 1243
Criminal Procedure Code, 1973 (CrPC) — Section 516 APenal Code, 1860 (IPC) — Section 406
High Courts28 Nov 1967
Malatibai and Others Vs The Divisional Controller, Belgaum and Another
Karnataka High Court · AIR 1968 Kar 208 : (1967) 2 MysLJ 617
Workmens Compensation Act, 1923 — Section 2 (1) (n)
High Courts28 Nov 1967
Malatibai and Others Vs Mysore State Road Transport Corporation, Belgaum and Another
Karnataka High Court · (1968) 17 FLR 1 : (1968) 2 LLJ 443
Workmens Compensation Act, 1923 — Section 2 (1) (n)
High Courts23 Nov 1967
M.G. Gurubasappa Vs Rudriah
Karnataka High Court · AIR 1969 Kar 269 : (1968) 1 MysLJ 191
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Nov 1967
Mythili Vs State of Myosre and Others
Karnataka High Court · AIR 1969 Kar 59 : (1968) 1 MysLJ 189
Constitution of India, 1950 — Article 16, 226, 309Mysore State Civil Services (General Recruitment), Rules, 1957 — Rule 2
High Courts21 Nov 1967
Thimmarayappa (V.C.) Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 14 : (1968) 1 MysLJ 113
Constitution of India, 1950 — Article 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10, 11 (2), 8
High Courts21 Nov 1967
Basappa and Others Vs Shrishailappa Shivappa and Others
Karnataka High Court · AIR 1969 Kar 200 : (1968) 1 MysLJ 234
Limitation Act, 1908 — Section 110
High Courts17 Nov 1967
State of Mysore Vs B. Ramachandra Rao and Another
Karnataka High Court · AIR 1968 Kar 243 : (1968) CriLJ 1183
Criminal Procedure Code, 1898 (CrPC) — Section 197, 197 (1), 438Penal Code, 1860 (IPC) — Section 21, 500
High Courts13 Nov 1967
Rachappa Maharudrappa Kalagi Vs Irappa and Others
Karnataka High Court · AIR 1968 Kar 263 : (1967) 2 MysLJ 642
Limitation Act, 1963 — Section 62, 97
High Courts08 Nov 1967
K.S. Rajasekhariah Vs The State of Mysore and Another
Karnataka High Court · AIR 1968 Kar 206 : (1967) 2 MysLJ 612
Mysore Civil Services Rules, 1958 — Rule 212, 289
High Courts08 Nov 1967
Rajasekharayya (K.S.) Vs State of Mysore and Another
Karnataka High Court · (1969) 2 LLJ 163
Mysore Civil Services Rules, 1958 — Rule 212, 289B, 8
High Courts06 Nov 1967
Raja Pid Naik Vs Agricultural Income Tax Officer, Yadgiri and Another
Karnataka High Court · (1968) 69 ITR 401 : (1968) 1 MysLJ 1
Income Tax Act, 1922 — Section 22 (1), 22 (2), 46 (2)
High Courts31 Oct 1967
Abdul Shakur Umar Sahigara and Co. Vs Commercial Tax Officer, Additional Circle, Mangalore and Others
Karnataka High Court · (1968) 1 MysLJ 249 : (1968) 21 STC 77
Sales Tax Act, 1957 — Section 13, 3 A
High Courts31 Oct 1967
Mohammad Ali Vs State of Mysore
Karnataka High Court · (1969) 2 LLJ 165 : (1967) 2 MysLJ 582
Constitution of India, 1950 — Article 226, 311, 311 (2)Government of India Act, 1935 — Section 240 (3)
High Courts27 Oct 1967
A. Vishwanath Rao and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 104
Mysore Town Municipalities Act, 1951 — Section 68 C, 68 D (3), 68 ERoad Transport Corporations Act, 1950 — Section 20
High Courts18 Oct 1967
Panduranga (K.) Vs State of Mysore and Others
Karnataka High Court · (1970) 1 LLJ 309
Constitution of India, 1950 — Article 16 (4), 309Mysore Recruitment of Gazetted Probationers Rules, 1959 — Rule 3, 4
High Courts06 Oct 1967
Shivasharan Reddy Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 119 : (1968) CriLJ 638 : (1967) 2 MysLJ 598
Criminal Procedure Code, 1898 (CrPC) — Section 26, 526 (3), 536 (8), 539 A, 539 A (2)Penal Code, 1860 (IPC) — Section 149, 395, 452
High Courts06 Oct 1967
Surathkal Co-operative Town Bank Ltd. Vs Padmanabhayya (E.) and Another
Karnataka High Court · (1968) 2 LLJ 313 : (1967) 2 MysLJ 503
Mysore Co-operative Societies Act, 1948 — Section 118, 70, 70 (1)
High Courts28 Sept 1967
Rajasekharappa (N.) Vs Government of Mysore and Others
Karnataka High Court · (1968) ILR (Kar) 95 : (1968) 2 LLJ 680 : (1967) 2 MysLJ 523
Constitution of India, 1950 — Article 309