High Courts13 Sept 1965
Commissioner of Income Tax, Mysore Vs B.V. Raman
Karnataka High Court · (1966) 59 ITR 20 : (1966) 1 MysLJ 293
Income Tax Act, 1922 — Section 10 (2) (xv), 66 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,374 of 2,448
High Courts10 Sept 1965
G.T. Venkataswamy Reddy and Others Vs K.V. Puttanarasimharaju and Others
Karnataka High Court · AIR 1966 Kar 341 : (1965) 2 MysLJ 719
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 57 (3), 57 (4), 57 (5)
High Courts09 Sept 1965
C.B. Basappa Vs State of Mysore
Karnataka High Court · (1966) 17 STC 5
Central Sales Tax Act, 1956 — Section 9 (3)Mysore Sales Tax Act, 1948 — Section 23, 6, 8, 8 (1), 8 (2)
High Courts09 Sept 1965
Canara Workshops Ltd. Vs Union of India
Karnataka High Court · (1966) 36 CompCas 553 : (1965) 2 MysLJ 520
Companies Act, 1956 — Section 198, 309 (4), 310, 637 A
High Courts08 Sept 1965
Puttananjamma and Another Vs P.M. Channabasavanna and Others
Karnataka High Court · AIR 1967 Kar 41
Mysore Money Lenders Act, 1939 — Section 14Transfer of Property Act, 1882 — Section 83
High Courts03 Sept 1965
Hind Mercantile Corporation (P.) Ltd. Vs Commissioner of Commercial Taxes
Karnataka High Court · (1965) 2 MysLJ 705 : (1966) 17 STC 175
Constitution of India, 1950 — Article 286 (1) (b)Mysore Sales Tax Act, 1957 — Section 21 (2), 24 (1), 5 (3) (b)
High Courts01 Sept 1965
Mascarenhas (J.H.) Vs Ubban Estate, Sakleshpur and Another
Karnataka High Court · (1967) 1 LLJ 649
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10 (1), 33 C (2)
High Courts20 Aug 1965
State of Mysore Vs Sivashankar Murigeppa Mamadapur and Another
Karnataka High Court · AIR 1966 Kar 173 : (1966) CriLJ 779 : (1965) 2 MysLJ 512
Criminal Procedure Code, 1898 (CrPC) — Section 488 (1), 488 (3), 488 (4)
High Courts20 Aug 1965
Lakshmana Naik Vs Commissioner for Workmen''s Compensation and Another
Karnataka High Court · (1967) 14 FLR 437 : (1967) 2 LLJ 624
Constitution of India, 1950 — Article 227Madras Shops and Commercial Establishments Act, 1947 — Section 41, 41 (1), 41 (2), 42
High Courts20 Aug 1965
Narayana Kamath (S.) Vs Ganapathi Kamath and Another
Karnataka High Court · (1966) 2 LLJ 266
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33 (1), 33 (2), 33 (2) (b)
High Courts20 Aug 1965
Banasettappa Laljichikkanna Vs District Registrar and Another
Karnataka High Court · AIR 1966 Kar 310 : AIR 1965 Kar 310 : (1965) 2 MysLJ 733
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 73, 74, 74 (1)
High Courts20 Aug 1965
Siddagondappa Gurappa Koppad and Others Vs State of Mysore
Karnataka High Court · AIR 1966 Kar 339 : AIR 1965 Kar 339 : (1966) CriLJ 1462 : (1965) 2 MysLJ 656
Bombay Police Act, 1951 — Section 50, 50 (1)Constitution of India, 1950 — Article 226
High Courts19 Aug 1965
Abdul Karim Mehtab Ali Vs The City Municipality Gulbarga and Another
Karnataka High Court · AIR 1967 Kar 127
Constitution of India, 1950 — Article 226Hyderabad District Municipalities Act, 1956 — Section 109, 96 (1) (b)
High Courts19 Aug 1965
Seethamma and Others Vs Benedict D''Sa and Others
Karnataka High Court · AIR 1967 Kar 11 : (1967) CriLJ 216 : (1966) 1 MysLJ 576
Hindu Succession Act, 1956 — Section 17, 8Motor Vehicles Act, 1939 — Section 110, 110 A, 110 A (b)
High Courts16 Aug 1965
K.V. Revanna Vs Suseelamma
Karnataka High Court · AIR 1967 Kar 165 : (1966) 1 MysLJ 44
Hindu Marriage Act, 1955 — Section 10 (1) (b), 12 (1) (a), 13 (ii)
High Courts10 Aug 1965
Christine Pais Vs K. Ugappa Shetty and Another
Karnataka High Court · AIR 1966 Kar 299 : (1965) 2 MysLJ 692
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 54, 55, 55 (4) (a)
High Courts02 Aug 1965
Nanjundayya (P.M.) Vs State of Mysore and Others
Karnataka High Court · (1966) 1 LLJ 276
Constitution of India, 1950 — Article 14, 16, 226Mysore Government Servants (Seniority) Rules, 1957 — Rule 2A, 57
High Courts02 Aug 1965
P.M. Nanjundaiah Vs The State of Mysore and Others
Karnataka High Court · AIR 1967 Kar 98
Constitution of India, 1950 — Article 14, 16, 226Mysore Civil Services Rules, 1958 — Rule 50 (b), 53 (b) (i)
High Courts29 Jul 1965
Canara Public Conveyance Company Ltd. Vs Usman Khan
Karnataka High Court · (1965) 11 FLR 247 : (1966) 1 LLJ 826 : (1965) 2 MysLJ 442
Workmens Compensation Act, 1923 — Section 10 (1), 2 (1) (g), 30
High Courts28 Jul 1965
State of Mysore Vs Susheela and Others
Karnataka High Court · AIR 1966 Kar 194 : (1966) CriLJ 917 : (1965) 2 MysLJ 498
Criminal Procedure Code, 1898 (CrPC) — Section 342, 562 (1)Suppression of Immoral Traffic in Women and Girls Act, 1956 — Section 2 (f), 7 (1)