High Courts17 Jan 1966Dismissed
T. Venkatasubbiah Setty Vs Corporation of the City of Bangalore and another
Karnataka High Court · AIR 1966 Kar 53
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,372 of 2,448
High Courts17 Jan 1966
T. Venkatasubbiah Setty Vs Corporation of the City of Bangalore and Another
Karnataka High Court · AIR 1966 Kar 296 : (1966) CriLJ 1287 : (1967) 2 MysLJ 412
City of Bangalore Municipal Corporation Act, 1949 — Section 297, 297 (1), 376 (1)Constitution of India, 1950 — Article 19, 19 (1), 19 (1) (g)
High Courts17 Jan 1966
Mayanna Vs State of Mysore
Karnataka High Court · AIR 1967 Kar 40 : (1967) CriLJ 386 : (1966) ILR (Kar) 252 : (1966) 1 MysLJ 124
Criminal Procedure Code, 1898 (CrPC) — Section 386, 386 (1)Mysore Prohibition Act, 1948 — Section 58 (f)
High Courts17 Jan 1966
U. Ahmed Hussain and Others Vs Inspector (Tea Waste Control) Tea Board India Nilgris
Karnataka High Court · AIR 1966 Kar 293 : (1966) CriLJ 1284 : (1966) 1 MysLJ 255
Prevention of Food Adulteration Act, 1954 — Section 13 (2)Tea Act, 1953 — Section 30 (3), 41
High Courts13 Jan 1966
Govinda Reddi Vs Union of India and Another
Karnataka High Court · (1969) 1 LLJ 493 : (1966) 2 MysLJ 97
Civilians in Defence Services (Classification, Control and Appeal) Rules, 1952 — Rule 13, 15, 20, 23Constitution of India, 1950 — Article 311
High Courts10 Jan 1966
The State of Mysore Vs Tythappa
Karnataka High Court · AIR 1967 Kar 51 : (1967) CriLJ 557 : (1966) ILR (Kar) 247 : (1966) 1 MysLJ 108
Motor Vehicles Act, 1988 — Section 112, 3 (1)Penal Code, 1860 (IPC) — Section 304 A
High Courts07 Jan 1966
P.A. Tendolkar Vs Official Liquidator and Others
Karnataka High Court · (1967) 37 CompCas 511
Companies (Amendment) Act, 1956 — Section 555 (7), 647Companies Act, 1913 — Section 235
High Courts07 Jan 1966
Siddanna and Others Vs State of Mysore
Karnataka High Court · (1966) CriLJ 1280
Hyderabad Gambling Act — Section 4, 5, 7
High Courts17 Dec 1965
Manmohan (B.) Vs State of Mysore and Others
Karnataka High Court · (1966) ILR (Kar) 666 : (1967) 1 LLJ 69
Constitution of India, 1950 — Article 19, 226, 309, 352, 358Mysore Government Servants (Seniority) Rules, 1957 — Rule 7, 7 (1)
High Courts17 Dec 1965
Gadag-Betgeri Kaimaggad Udyogabhivridhi Sahakari Utpadak Sangh Ltd. and others Vs Karnatak Co-Operative Textile Mills Ltd., Dharwar-Hubli and others
Karnataka High Court · AIR 1965 Kar 53
High Courts17 Dec 1965
B. Manmohan and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1966 Kar 261 : (1966) 1 MysLJ 221
Constitution of India, 1950 — Article 19, 19 (1) (a), 226, 309Mysore Government Servants (Seniority) Rules, 1957 — Rule 10, 7 (1)
High Courts10 Dec 1965
Workmen of B.R. Darbar Ginning and Pressing Factory, Hubli Vs B.R. Darbar Ginning and Pressing Factory and Others
Karnataka High Court · (1969) 2 LLJ 25
Industrial Disputes Act, 1947 — Section 10 (1) (c), 36, 36 (1), 36 (2)
High Courts10 Dec 1965
Workmen of B.R. Darbar Ginning and Pressing Factory Vs Management of B.R. Darbar Ginning and Pressing Factory
Karnataka High Court · AIR 1966 Kar 225 : (1966) 12 FLR 236 : (1966) 1 MysLJ 189
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1) (c), 36, 36 (2)
High Courts24 Nov 1965
M.I. Nadaf Vs The State of Mysore and Another
Karnataka High Court · AIR 1967 Kar 77 : (1966) 1 MysLJ 39
Constitution of India, 1950 — Article 294, 299, 309Mysore State Civil Services (General Recruitment), Rules, 1957 — Rule 1 (3) (a), 6 (4) (b)
High Courts23 Nov 1965
Karnakar Mangesh Desai Vs State of Mysore and Others
Karnataka High Court · AIR 1966 Kar 317 : AIR 1965 Kar 317 : (1965) ILR (Kar) 1167 : (1966) 1 MysLJ 72
Road Transport Corporations Act, 1950 — Section 14 (3), 45, 45 (2) (c)
High Courts18 Nov 1965
Annaji Vasudev Dongarkar and Others Vs Venkatesh Ramchandra Deshpande and Another
Karnataka High Court · AIR 1967 Kar 111 : (1966) 1 MysLJ 77
Bombay Land Revenue Code, 1879 — Section 203, 3 (1)Civil Procedure Code, 1908 (CPC) — Section 9
High Courts05 Nov 1965
Syed Yasin Vs Syed Shaha Mohd. Hussain
Karnataka High Court · AIR 1967 Kar 37
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 20, Order 9 Rule 12, 115, 151
High Courts03 Nov 1965
N. Narayana Kamath Vs The Director of Food Supplies in Mysore, Bangalore and Others
Karnataka High Court · AIR 1967 Kar 1
Rice Milling Industry (Regulation) Act, 1958 — Section 3 (d), 6
High Courts29 Oct 1965
State of Mysore Vs Anantreddy and Others
Karnataka High Court · AIR 1966 Kar 210 : (1966) CriLJ 932 : (1965) 2 MysLJ 786
Criminal Procedure Code, 1898 (CrPC) — Section 207 A (4)