High Courts25 Mar 1965
Vasudev Bhupal Vs The State of Mysore and Others
Karnataka High Court · AIR 1966 Kar 92 : (1965) ILR (Kar) 840 : (1965) 1 MysLJ 780
Constitution of India, 1950 — Article 14, 162, 226
COURT ARCHIVE
Karnataka High Court judgments
48,954 judgments · page 2,377 of 2,448
High Courts18 Mar 1965
Revanna Yeleri Vs State of Mysore
Karnataka High Court · (1965) ILR (Kar) 340 : (1966) 2 LLJ 495 : (1965) 1 MysLJ 758
Constitution of India, 1950 — Article 311 (2), 313Mysore Civil Services Rules, 1958 — Rule 95 (b)
High Courts18 Mar 1965
Ratnakumar Vs The State of Mysore
Karnataka High Court · (1965) CriLJ 829
Motor Vehicles Act, 1988 — Section 116, 118
High Courts17 Mar 1965
Srikantayya (L.) (Proprietor of S.E.L. Dry Cleaners) Vs Puttaswami (M.) and Another
Karnataka High Court · (1966) 2 LLJ 487
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15 (3), 2 (vi)
High Courts17 Mar 1965
L. Srikantaiah Vs M. Puttaswamy and Another
Karnataka High Court · AIR 1966 Kar 133 : AIR 1965 Kar 133 : (1968) 17 FLR 433 : (1968) 2 MysLJ 392
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 15, 15 (3)
High Courts16 Mar 1965
Shivogigowda Vs State of Mysore and Others
Karnataka High Court · (1967) 1 LLJ 63
Constitution of India, 1950 — Article 14, 16 (4), 309Mysore Public Service Commission (Functions) Rules, 1957 — Rule 4 (2), 9
High Courts16 Mar 1965
Sri Gopalakrishna Weaving Mills Vs Labour Court, Hubli and Others
Karnataka High Court · (1967) 1 LLJ 657
Industrial Disputes Act, 1947 — Section 25 FFF, 33 C, 33 C (2)
High Courts16 Mar 1965
Chandrasekhara Hebbar Vs Vittala Bhandari
Karnataka High Court · AIR 1966 Kar 84 : AIR 1965 Kar 84 : (1965) 2 MysLJ 338
Contract Act, 1872 — Section 41
High Courts12 Mar 1965
Commissioner of Wealth-tax, Mysore Vs N.G. Reddy
Karnataka High Court · (1965) ILR (Kar) 537 : (1965) 58 ITR 232 : (1965) 2 MysLJ 505
Wealth Tax Act, 1957 — Section 27 (1), 4
High Courts11 Mar 1965
Clifford (V.C.) Vs Government of India and Others
Karnataka High Court · (1967) 1 LLJ 376 : (1967) 1 LLJ 374 : (1966) 2 MysLJ 70
Defence Service (Classification, Control and Appeal) Rules, 1952 — Rule 18, 23
High Courts11 Mar 1965
Bhatt Vs B. Ratnakara Rao and Another
Karnataka High Court · AIR 1966 Kar 147 : (1965) 1 MysLJ 731
Transfer of Property Act, 1882 — Section 108 (j)
High Courts10 Mar 1965
Peirce, Leslie and Co. Ltd. Vs Rama Moily
Karnataka High Court · (1965) 2 LLJ 41 : (1965) 1 MysLJ 687
Industrial Disputes Act, 1947 — Section 2 (oo), 25 FPayment of Wages Act, 1936 — Section 15, 17
High Courts09 Mar 1965
Mundyappu Hengsu Vs Sampa Alvathi and Others
Karnataka High Court · AIR 1965 Kar 268 : (1965) 1 MysLJ 728
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Mar 1965
B. Abdul Ameed Mohamad Hayath Vs Town Municipal Council, Chitradurga
Karnataka High Court · AIR 1965 Kar 281
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Municipalities Act, 1964 — Section 151
High Courts02 Mar 1965
Athni Municipality Vs Shetteppa Laxman Pattan and Others
Karnataka High Court · (1965) 2 LLJ 307 : (1965) 1 MysLJ 749
Industrial Disputes Act, 1947 — Section 33 CMinimum Wages Act, 1948 — Section 13 (1) (c), 13 (c), 20, 20 (2)
High Courts02 Mar 1965
In re : Saibanna Tippanna and Others
Karnataka High Court · (1966) CriLJ 1155
Criminal Procedure Code, 1973 (CrPC) — Section 342, 374Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Feb 1965
P. Venkatachalapathi and Others Vs Commercial Tax Inspector, Intelligence Section and Others
Karnataka High Court · (1965) 16 STC 894
Constitution of India, 1950 — Article 19 (1), 19 (1) (f), 19 (1) (g), 301Mysore Sales Tax Act, 1957 — Section 28 A, 28 A (2), 28 A (7)
High Courts26 Feb 1965
Municipal Borough, Bijapur Vs Gundawan (M.N.) and Others
Karnataka High Court · (1965) 2 LLJ 26
Minimum Wages (Central) Rules — Rule 25, 25 (2)Minimum Wages Act, 1948 — Section 12, 12 (1), 14, 20
High Courts26 Feb 1965
The Municipal Borough, Bijapur Vs M.N. Gundawan and Others
Karnataka High Court · AIR 1965 Kar 317 : (1965) 1 MysLJ 461
Minimum Wages Act, 1948 — Section 12, 14, 14 (1), 20
High Courts25 Feb 1965
D. Made Gowda Vs The State of Mysore
Karnataka High Court · AIR 1966 Kar 220 : (1966) 12 FLR 183
Constitution of India, 1950 — Article 226, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11