High Courts14 Jun 1965
Sannabasappa Ningappa Bhagoji Vs Sannagireppa Sankreppa Kumbar and Others
Karnataka High Court · AIR 1967 Kar 117
Bombay Land Revenue Code, 1879 — Section 40, 62Constitution of India, 1950 — Article 227
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,376 of 2,448
High Courts10 Jun 1965
Kantappa Vs Sharanamma
Karnataka High Court · AIR 1967 Kar 81 : (1966) 2 MysLJ 767
Criminal Procedure Code, 1898 (CrPC) — Section 488 (1), 488 (3)
High Courts09 Jun 1965
Mohammad Osman Ali Vs Patel (C.M.) and Another
Karnataka High Court · (1965) 11 FLR 368 : (1965) ILR (Kar) 1023 : (1966) 1 LLJ 833 : (1965) 2 MysLJ 273
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 5, 6
High Courts09 Jun 1965Allowed
Veerupanna and another Vs Eramma and others
Karnataka High Court · AIR 1965 Kar 53
High Courts04 Jun 1965
V. Raja Manickavelu Vs Official Liquidator High Court of Mysore and Others
Karnataka High Court · (1966) 36 CompCas 562 : (1965) 2 MysLJ 169
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Mysore High Court Act, 1961 — Section 10, 4, 9
High Courts03 Jun 1965
State of Mysore Vs M.R. Sreenivasan
Karnataka High Court · (1966) CriLJ 560
Factories Act, 1948 — Section 106, 14, 92
High Courts03 Jun 1965
Kenchia and Others Vs State Level Recruitment Committee, Government of Mysore and Others
Karnataka High Court · AIR 1966 Kar 36
Constitution of India, 1950 — Article 226, 309Mysore State Civil Services Class III (Non-Ministerial Posts) Recruitment Rules, 1959 — Rule 13 (1), 13 (2)
High Courts03 Jun 1965
State of Mysore Vs Srinivasan (M.R.)
Karnataka High Court · (1966) 2 LLJ 274 : (1965) 2 MysLJ 27
Factories Act, 1948 — Section 106, 14
High Courts23 Apr 1965
The State of Mysore Vs Rangaiah
Karnataka High Court · (1965) 04 KAR CK 0004
Evidence Act, 1872 — Section 27
High Courts20 Apr 1965
Parasker U.S. Vs Karnatak Mining Company (Private) Ltd.
Karnataka High Court · (1967) 2 LLJ 619 : (1965) 1 MysLJ 742
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Payment of Wages Act, 1936 — Section 15 (1), 17, 17 (1)
High Courts20 Apr 1965
The State of Mysore Vs Raji
Karnataka High Court · AIR 1967 Kar 47 : (1967) CriLJ 553
Criminal Procedure Code, 1898 (CrPC) — Section 103, 103 (1), 342Mysore Mines Act, 1906 — Section 13, 2 (6) (b), 6
High Courts16 Apr 1965
H. Parvathamma Hiremath Vs The State of Mysore and Another
Karnataka High Court · AIR 1966 Kar 125 : (1966) CriLJ 555 : (1965) 2 MysLJ 193
Criminal Procedure Code, 1898 (CrPC) — Section 255, 423, 423Penal Code, 1860 (IPC) — Section 499, 501
High Courts14 Apr 1965
Smt. Jesu Dasan and Others Vs State and Others
Karnataka High Court · (1966) CriLJ 831
Criminal Procedure Code, 1973 (CrPC) — Section 491Defence of India Rules, 1962 — Rule 30A (8)
High Courts14 Apr 1965
Bhashyagarlu Nayudu Vs Ramayya Setti and Another
Karnataka High Court · (1967) 2 LLJ 613
Workmens Compensation Act, 1923 — Section 2 (m), 30, 4
High Courts14 Apr 1965
Venkoba Rao (N.) Vs State of Mysore and Others
Karnataka High Court · (1965) ILR (Kar) 863 : (1967) 1 LLJ 375 : (1967) 1 LLJ 373 : (1966) 2 MysLJ 78
Constitution of India, 1950 — Article 226Mysore Civil Services Rules, 1958 — Rule 100 (1)
High Courts01 Apr 1965
State of Mysore Vs Gundappa and Others
Karnataka High Court · AIR 1966 Kar 78 : (1966) CriLJ 273 : (1965) ILR (Kar) 366 : (1965) 2 MysLJ 16
Criminal Procedure Code, 1898 (CrPC) — Section 173, 251 A (2)Penal Code, 1860 (IPC) — Section 147, 323
High Courts01 Apr 1965
Bhim Rao Swami Rao Desai Vs Laxmibai and Another
Karnataka High Court · AIR 1966 Kar 112 : (1965) ILR (Kar) 358 : (1965) 1 MysLJ 786
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 144 (1), 151, 2 (2)
High Courts31 Mar 1965
Bhimaji Anna Rao Patil and another Vs The Registrar, High Court of Mysore, Bangalore and another
Karnataka High Court · AIR 1965 Kar 53
High Courts26 Mar 1965
Shankarayya (G.M.) and Others Vs Union of India and Others
Karnataka High Court · (1967) 1 LLJ 15 : (1965) 2 MysLJ 40
Constitution of India, 1950 — Article 311 (2)States Reorganisation Act, 1956 — Section 115, 115 (1), 115 (5)
High Courts26 Mar 1965
G.T. Venkataswami Reddy Vs Regional Transport Authority, Bangalore and Another
Karnataka High Court · AIR 1966 Kar 55 : (1965) 1 MysLJ 488
Constitution of India, 1950 — Article 226, 32Motor Vehicles Act, 1939 — Section 44 (2), 64 (1) (a)