High Courts28 Oct 1965
Omprakash and Another Vs Workmen of Indra Bhavan (Boarding and Lodging) Mysore and Another
Karnataka High Court · (1966) 2 LLJ 471
Industrial Disputes Act, 1947 — Section 10 A, 17 (2), 23
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,373 of 2,448
High Courts28 Oct 1965
In Re: Zahirabi
Karnataka High Court · AIR 1965 Kar 199 : (1966) CriLJ 921
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts22 Oct 1965
M.A. Venkatachalapathi Vs State of Mysore and Others
Karnataka High Court · AIR 1966 Kar 323 : (1966) 1 MysLJ 21
Karnataka Stamp Act, 1957 — Section 19, 44Partnership Act, 1932 — Section 46
High Courts21 Oct 1965
Chamaraja Vs State of Mysore and Another
Karnataka High Court · AIR 1967 Kar 21 : (1966) ILR (Kar) 170 : (1966) 1 MysLJ 119
Constitution of India, 1950 — Article 15 (4), 162, 226, 29 (2)
High Courts21 Oct 1965
Rajaram Factory, Hubli Vs State of Mysore
Karnataka High Court · (1966) ILR (Kar) 180 : (1966) 1 MysLJ 135 : (1966) 18 STC 43
Bombay Sales Tax Act, 1953 — Section 14 (5), 34 (1)Mysore Sales Tax Act, 1957 — Section 23
High Courts19 Oct 1965
H.J. Siddappa Vs The State of Mysore and Another
Karnataka High Court · AIR 1967 Kar 67 : (1966) 1 MysLJ 301
Constitution of India, 1950 — Article 14, 226Mysore Government Order — Clauses 11, Clauses 3, Clauses 4
High Courts19 Oct 1965
The State of Mysore Vs Neelkanthgouda and Others
Karnataka High Court · AIR 1967 Kar 5 : (1967) CriLJ 96
Criminal Procedure Code, 1898 (CrPC) — Section 173, 417, 438Penal Code, 1860 (IPC) — Section 341, 342, 379, 396
High Courts15 Oct 1965
In Re: Lagama Appayya Naik and Others
Karnataka High Court · (1966) CriLJ 483
Arms Act, 1959 — Section 27, 30Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts14 Oct 1965
B. Sunkaiah Vs Town Panchayat Kottur and Others
Karnataka High Court · AIR 1967 Kar 150 : (1966) 1 MysLJ 12
Mysore Taxes and Fees Rules, 1960 — Rule 41, 44Mysore Village Panchayats and Local Boards Act, 1959 — Section 73 (4), 73 (4) (1)
High Courts01 Oct 1965
S. Kavali and Sons Vs Commercial Tax Officer, I Circle, Hubli and Another
Karnataka High Court · (1965) 2 MysLJ 712 : (1966) 18 STC 94
Central Sales Tax Act, 1956 — Section 8 (2A), 9 (3)Mysore Sales Tax Act, 1957 — Section 13 (3) (b), 20, 32
High Courts30 Sept 1965
M.N. Ugrappa Vs The Government of Mysore and Others
Karnataka High Court · AIR 1966 Kar 207 : (1966) CriLJ 929 : (1965) 2 MysLJ 584
Criminal Procedure Code, 1898 (CrPC) — Section 79, 80Defence of India Rules, 1962 — Rule 30, 30 (6) (a)
High Courts30 Sept 1965
Manikant Lakamsey Nagda of Gadag and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1966 Kar 278 : (1966) 1 MysLJ 387
Bombay Land Revenue Rules — Rule 81Constitution of India, 1950 — Article 14, 245, 265Sales Tax Act, 1957 — Section 6 (1)
High Courts30 Sept 1965
K.S. Adam Vs Director of Public Instruction in Mysore and Others
Karnataka High Court · AIR 1967 Kar 160 : (1966) 1 MysLJ 405
Constitution of India, 1950 — Article 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 119, 127, 128
High Courts30 Sept 1965
Rajashekar Vs State of Mysore and Others
Karnataka High Court · AIR 1966 Kar 304
Constitution of India, 1950 — Article 14, 265Hyderabad Land Revenue Act, 1317F — Section 172Hyderabad Land Revenue Rules — Rule 71
High Courts26 Sept 1965
Income Tax Officer, Company Circle, Bangalore Vs Official Liquidator, Mysore High Court and Others
Karnataka High Court · (1967) 63 ITR 810
Companies Act, 1956 — Section 530, 530 (1) (a)Income Tax Act, 1961 — Section 178, 178 (6), 46 (2)
High Courts21 Sept 1965
N.K. Upadhyaya Vs The State of Mysore and Others
Karnataka High Court · AIR 1966 Kar 202 : (1966) CriLJ 924 : (1965) 2 MysLJ 630
Defence of India Rules, 1962 — Rule 3 (15) (i), 30, 30A (8)
High Courts17 Sept 1965
M. Pais and Sons and Another Vs The State of Mysore
Karnataka High Court · (1965) 2 MysLJ 620 : (1966) 17 STC 161
Mysore Sales Tax Act, 1948 — Section 10 A, 23
High Courts16 Sept 1965
Kolagada Chennabasappa Vs State Government of Mysore and Others
Karnataka High Court · AIR 1966 Kar 167
Constitution of India, 1950 — Article 14, 226Mines and Mineral (Development and Regulation) Act, 1957 — Section 11 (2), 30
High Courts15 Sept 1965
Sha Velji Devashi Vs Commercial Tax Officer, Haveri
Karnataka High Court · (1966) 1 MysLJ 141 : (1966) 18 STC 197
Constitution of India, 1950 — Article 226, 245Mysore Sales Tax Act, 1957 — Section 5 (4)
High Courts14 Sept 1965
In Re: S.V. Rama Rao
Karnataka High Court · AIR 1967 Kar 59 : (1967) CriLJ 559
Criminal Procedure Code, 1973 (CrPC) — Section 342 A, 540Penal Code, 1860 (IPC) — Section 467, 468, 471