High Courts27 Sept 1967
Adveppa Irappa Morabad and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 205 : (1968) ILR (Kar) 91 : (1967) 2 MysLJ 521
Land Acquisition Act, 1894 — Section 4, 5 A, 5 A (2), 6
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,357 of 2,448
High Courts21 Sept 1967
Bhima Rama Jadhav Vs Abdul Rahid
Karnataka High Court · AIR 1968 Kar 184 : (1967) 2 MysLJ 509
Transfer of Property Act, 1882 — Section 10
High Courts21 Sept 1967
Mohammed Rahamathulla Vs State of Mysore
Karnataka High Court · AIR 1968 Kar 95 : (1968) CriLJ 521 : (1967) ILR (Kar) 1194
Criminal Procedure Code, 1898 (CrPC) — Section 154, 164Official Secrets Act, 1923 — Section 13 (3), 3
High Courts18 Sept 1967
J.K. Appacha Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 110 : (1967) 2 MysLJ 519
Motor Vehicles Act, 1939 — Section 44 (2)Motor Vehicles Rules, 1989 — Rule 8
High Courts18 Sept 1967
Chandra Bhavan (Boarding and Lodging), Bangalore and Others Vs State of Mysore and Others
Karnataka High Court · (1969) 1 LLJ 97 : (1968) 1 MysLJ 24
Industrial Disputes Act, 1947 — Section 10Minimum Wages Act, 1948 — Section 3 (a) (iii), 5, 5 (4)
High Courts15 Sept 1967
Sivhamurthy Swamy Vs Agodi Songanno
Karnataka High Court · AIR 1969 Kar 12 : (1969) CriLJ 118
Evidence Act, 1872 — Section 142, 154, 194
High Courts15 Sept 1967
Raja Pid Naik Vs Agricultural Income Tax Officer-cum Commercial Tax Officer, Yadgiri and Another
Karnataka High Court · AIR 1968 Kar 326
Hyderabad Agricultural Income Tax Act, 1950 — Section 22 (1), 23, 33, 34 (3)
High Courts13 Sept 1967
Canara Minerals Private Ltd. Vs Director of Mines and Geology, Government of Mysore and Others
Karnataka High Court · AIR 1968 Kar 124 : (1967) 2 MysLJ 515
Mineral Concession Rules, 1960 — Rule 11, 11 (1), 54Mines and Mineral (Development and Regulation) Act, 1957 — Section 10
High Courts08 Sept 1967
Chandrabhava Boarding and Loading and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 156
Income Tax Act, 1922 — Section 34Taxation of Income (Investigation Commission) Act, 1947 — Section 5, 5 (1) (a), 5 (1) (b)
High Courts05 Sept 1967
State of Mysore Vs Union of India and Others
Karnataka High Court · AIR 1968 Kar 237 : (1968) 1 MysLJ 178
Central Excise Act, 1944 — Section 3Constitution of India, 1950 — Article 131, 226
High Courts25 Aug 1967
Town Municipal Council, Athani Vs Labour Court, Hubli and Others
Karnataka High Court · (1968) 1 LLJ 779 : (1967) 2 MysLJ 420
Industrial Disputes Act, 1947 — Section 33 C, 33 C (1), 33 C (2)Minimum Wages Act, 1948 — Section 20, 24
High Courts25 Aug 1967
T. Venkatasubbiah Setty Vs Commissioner, Corporation of the City of Bangalore and Others
Karnataka High Court · AIR 1968 Kar 251
City of Bangalore Municipal Corporation Act, 1949 — Section 197, 4Constitution of India, 1950 — Article 14, 19 (1) (g), 226
High Courts25 Aug 1967
Town Municipal Council Vs Presiding Officer, Labour Court, Hubli and Others
Karnataka High Court · AIR 1968 Kar 150
Industrial Disputes Act, 1947 — Section 33 C (2)Minimum Wages Act, 1948 — Section 20 (1)
High Courts25 Aug 1967
Town Municipal Council Vs Mirzabhai (A.R.) and Another
Karnataka High Court · (1968) 1 LLJ 785
Industrial Disputes Act, 1947 — Section 25 F, 33 C (2)
High Courts25 Aug 1967
Sundara Rao (B.) Vs Regional Provident Fund Commissioner, Bangalore
Karnataka High Court · (1968) 1 LLJ 791 : (1967) 2 MysLJ 439
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 16 (1), 16 (1) (b)
High Courts21 Aug 1967
Commissioner of Income Tax, Mysore Vs V. Sampangiramaiah
Karnataka High Court · (1968) 69 ITR 159
Income Tax Act, 1961 — Section 256 (1), 5 (1) (b)Land Acquisition Act, 1894 — Section 18, 4
High Courts18 Aug 1967
G.P. Shivaprakash Vs Union of India and Another
Karnataka High Court · AIR 1968 Kar 245 : (1968) 1 MysLJ 395
Constitution of India, 1950 — Article 19 (1) (f), 226Industries (Development and Regulation) Act, 1951 — Section 18 G, 18 G (2), 18 G (2) (b)
High Courts16 Aug 1967
Sri Venugopalaswamy and Co. Vs The State of Mysore
Karnataka High Court · (1967) 2 MysLJ 395 : (1968) 21 STC 86
Mysore Sales Tax Act, 1957 — Section 13, 13 (3), 22 (6) (a), 23 (1)Mysore Sales Tax Rules, 1948 — Rule 38
High Courts16 Aug 1967
P. Govindappa and Others Vs Doddathayappa and Others
Karnataka High Court · AIR 1968 Kar 178 : (1967) 2 MysLJ 342
Guardian and Wards Act, 1890 — Section 9 (2)Hindu Minority and Guardianship Act, 1956 — Section 12, 8 (6)States Reorganisation Act, 1956 — Section 54
High Courts14 Aug 1967
Pujari (S.R.) Vs State of Mysore and Others
Karnataka High Court · (1968) 2 LLJ 110 : (1967) 2 MysLJ 407
Bombay Civil Services (Classification and Recruitment) Rules, 1954 — Rule 27