High Courts30 Jun 1967
Kitti alias Kittaraju and Another Vs Thammaiah Setty and Another
Karnataka High Court · AIR 1967 Kar 243
Criminal Procedure Code, 1898 (CrPC) — Section 173, 200, 207, 207 A, 208Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,359 of 2,448
High Courts28 Jun 1967
T. Mahalaxmiamma and Others Vs N.S. Radhakrishna Rao and Others
Karnataka High Court · AIR 1968 Kar 229 : (1967) 2 MysLJ 446
High Courts27 Jun 1967
Belgaum Borough Municipality Vs Shridhar Shankar Kundri and Another
Karnataka High Court · AIR 1968 Kar 196 : (1968) CriLJ 952 : (1967) ILR (Kar) 1156 : (1967) 2 MysLJ 299
Prevention of Food Adulteration Act, 1954 — Section 16 (1) (A) (I), 7Prevention of Food Adulteration Rules, 1955 — Rule 18, 7
High Courts23 Jun 1967
P. Janakiram Chetty Vs Punjab National Bank Ltd. and Another
Karnataka High Court · AIR 1968 Kar 56 : (1967) 2 MysLJ 168
Contract Act, 1872 — Section 128, 129, 139, 141
High Courts16 Jun 1967
Doddaiah Vs State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 223 : (1967) 15 FLR 311 : (1967) ILR (Kar) 1150
Constitution of India, 1950 — Article 14, 16, 16 (1), 16 (2), 226
High Courts16 Jun 1967
Doddayya Vs State of Mysore and Others
Karnataka High Court · (1968) 1 LLJ 794
Constitution of India, 1950 — Article 14, 16, 16 (1), 16 (2), 226Mysore Civil Services Rules, 1958 — Rule 5
High Courts15 Jun 1967
President and Directors of the Agricultural Produce Co-operative Marketing Society Ltd. Vs M.K. Mohamed Ali and Others
Karnataka High Court · (1969) CriLJ 701
Criminal Procedure Code, 1973 (CrPC) — Section 253 (1)Penal Code, 1860 (IPC) — Section 11
High Courts14 Jun 1967
R.P. Muniswamappa Vs Eramma
Karnataka High Court · AIR 1968 Kar 8 : (1967) 2 MysLJ 44
Hindu Marriage Act, 1955 — Section 10, 24, 28Karnataka Civil Courts Act, 1964 — Section 19, 19 (1)
High Courts14 Jun 1967
R. Narayana Swamy and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1968 Kar 189
Constitution of India, 1950 — Article 14, 15, 226
High Courts13 Jun 1967
State of Mysore Vs Narsappa and Others
Karnataka High Court · AIR 1967 Kar 214 : (1967) CriLJ 1540 : (1967) 2 MysLJ 145
Criminal Procedure Code, 1898 (CrPC) — Section 342, 438Penal Code, 1860 (IPC) — Section 147, 341, 447
High Courts13 Jun 1967
State of Mysore Vs Nagappa and Another
Karnataka High Court · AIR 1968 Kar 12 : AIR 1967 Kar 214 : (1968) CriLJ 70 : (1967) ILR (Kar) 1136 : (1967) 2 MLJ 29
Criminal Procedure Code, 1973 (CrPC) — Section 438, 488, 488, 488 (3)
High Courts09 Jun 1967
Girija Bai Vs A. Thakur Das and Others
Karnataka High Court · AIR 1967 Kar 217 : (1967) ILR (Kar) 1128 : (1967) 2 MysLJ 49
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35, 35 (2), 35 (4), 38Mysore High Court Act, 1961 — Section 8, 8 (2)
High Courts06 Jun 1967
Mysore Machinery Manufacturers Ltd. (By Director, M.C. Cherian) Vs State of Mysore (By Chief Secretary) and Another
Karnataka High Court · (1967) 2 LLJ 853 : (1967) 1 MysLJ 686
Industrial Disputes Act, 1947 — Section 10 (1)Penal Code, 1860 (IPC) — Section 339, 341, 441, 447
High Courts06 Jun 1967
Pillappa (T.) and Others Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 329 : (1967) 2 MysLJ 40
Mysore Government Servants (Seniority) Rules, 1957 — Rule 1A
High Courts06 Jun 1967
Mysore Machinery Manufacturers Ltd. Vs State of Mysore and Another
Karnataka High Court · AIR 1969 Kar 51 : (1969) CriLJ 221
Constitution of India, 1950 — Article 226Karnataka Police Act, 1963 — Section 54, 55, 56
High Courts05 Jun 1967
Achutha Achar Vs Sharada Jewellery Mart and Another
Karnataka High Court · (1968) 16 FLR 168 : (1968) 1 LLJ 500 : (1967) 2 MysLJ 96
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (c)
High Courts02 Jun 1967
Bangalore Central Co-operative Bank Ltd. Vs Mysore Revenue Appellate Tribunal Bangalore and Others
Karnataka High Court · AIR 1968 Kar 15
Mysore Co-operative Societies Rules, 1952 — Rule 18 (a) (2)
High Courts02 Jun 1967
Mallharrao Kristrao Gadgoli Vs State of Mysore and Others
Karnataka High Court · (1969) 2 LLJ 178
Constitution of India, 1950 — Article 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 19 (b)
High Courts17 Apr 1967
Laxmi and Another Vs Krishna Bhatta and Another
Karnataka High Court · AIR 1968 Kar 288
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Adoption and Maintenance Act, 1956 — Section 23 (2), 4, 4 (a)Transfer of Property Act, 1882 — Section 39
High Courts17 Apr 1967
Narayana (B.) Vs B. Damodara Prabhu and Co.
Karnataka High Court · (1968) 17 FLR 74 : (1968) 1 LLJ 788 : (1967) 2 MysLJ 264
Madras Shops and Commercial Establishments Act, 1947 — Section 39 (3), 41 (1), 41 (2), 45