High Courts18 Feb 1965
Murgeppa Veerabhadrappa Vs Rachappa Veerabhadrappa
Karnataka High Court · AIR 1966 Kar 11 : (1965) 1 MysLJ 532
Limitation Act, 1908 — Section 182, 183
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,378 of 2,448
High Courts12 Feb 1965
Seshadri (E.V.) and Another Vs State of Mysore and Another
Karnataka High Court · (1965) ILR (Kar) 282 : (1965) 1 MysLJ 392
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115, 115 (5)
High Courts12 Feb 1965
E.V. Seshadri Vs State of Mysore and Another
Karnataka High Court · AIR 1966 Kar 31 : AIR 1965 Kar 31 : (1967) 1 LLJ 42
Constitution of India, 1950 — Article 14, 226States Reorganisation Act, 1956 — Section 115, 115 (5)
High Courts11 Feb 1965
Syed Hassan Ali Vs State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 283 : (1965) ILR (Kar) 274 : (1965) 2 LLJ 583 : (1965) 1 MysLJ 422
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 1965
K. Venkat Rao Vs State
Karnataka High Court · AIR 1965 Kar 274 : (1966) 36 CompCas 562b : (1965) CriLJ 654 : (1965) 1 MysLJ 265
Companies Act, 1956 — Section 551, 622, 633 (1)
High Courts29 Jan 1965
K.S. Lakshminarayana Setty N. Kamakshiah Setty Vs State of Mysore
Karnataka High Court · AIR 1967 Kar 156
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, 80Madras Revenue Recovery Act, 1964 — Section 52
High Courts22 Jan 1965
Veerappa Mallappa Hadli and Another Vs Nagappa Fakirappa Hadli and Others
Karnataka High Court · AIR 1965 Kar 292 : (1965) ILR (Kar) 194 : (1965) 1 MysLJ 375
Easements Act, 1882 — Section 13, 13 (e), 13 (f), 7Specific Relief Act, 1877 — Section 52, 57
High Courts20 Jan 1965
Bolandanda Pemmayya and Another Vs Ayaradara Kushalappa
Karnataka High Court · AIR 1966 Kar 13 : (1965) 1 MysLJ 389
High Courts17 Jan 1965
Tirukappa Vs Kamalamma
Karnataka High Court · AIR 1966 Kar 1 : (1965) ILR (Kar) 211 : (1965) 1 MysLJ 329
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 100, 96Hindu Marriage Act, 1955 — Section 10, 28
High Courts15 Jan 1965
H.S. Siddappa Vs Lakshmamma and Another
Karnataka High Court · AIR 1965 Kar 313 : (1965) 1 MysLJ 232
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 90
High Courts13 Jan 1965
Lalithamma Vs R. Kannan
Karnataka High Court · AIR 1966 Kar 178
Hindu Marriage Act, 1955 — Section 13, 13 (2) (1), 25
High Courts13 Jan 1965
Spencer and Co. Ltd. Vs Industrial Tribunal, Bangalore and Another
Karnataka High Court · (1965) 2 LLJ 1
High Courts12 Jan 1965
Hamjisab Mehamadsab Shahapur and Others Vs State of Mysore
Karnataka High Court · AIR 1966 Kar 20 : AIR 1965 Kar 20 : (1966) CriLJ 36 : (1965) 1 MysLJ 307
Mysore Prohibition Act, 1948 — Section 76 (1) (a)Penal Code, 1860 (IPC) — Section 224, 225
High Courts12 Jan 1965
Chandrashekar Gurupadappa Kaladagi Vs Basawanneppa Shidappa Mali and Others
Karnataka High Court · AIR 1966 Kar 17 : (1965) 1 MysLJ 429
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 53, Order 21 Rule 53 (1)Limitation Act, 1908 — Section 15 (1)
High Courts11 Jan 1965
Mahadvappa Vs Chanabasappa Purad
Karnataka High Court · AIR 1966 Kar 15 : (1965) ILR (Kar) 50 : (1965) 1 MysLJ 386
High Courts06 Jan 1965
Narayan Nagappa Hegde Vs Shankar Narasimha Bhatta
Karnataka High Court · AIR 1966 Kar 5 : (1965) ILR (Kar) 143 : (1965) 1 MysLJ 223
Civil Procedure Code, 1908 (CPC) — Section 115, 5 (2)Mamlatdars Courts Act, 1906 — Section 23 (2)
High Courts05 Jan 1965
Lakshminarasimhiah and Others Vs Yalakki Gowda
Karnataka High Court · AIR 1965 Kar 310 : (1965) 1 MysLJ 370
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Mysore Tenants (Temporary Protection from Eviction) Act, 1961 — Section 4
High Courts18 Dec 1964
D. Munirangappa Vs Amidayala Venkatappa and Another
Karnataka High Court · AIR 1965 Kar 316 : (1965) 1 MysLJ 201
Civil Procedure Code, 1908 (CPC) — Section 20 (c), 20 (s), 9
High Courts17 Dec 1964
Pakira Bhandary and Others Vs Devu Bhandary
Karnataka High Court · AIR 1966 Kar 115 : AIR 1964 Kar 115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts17 Dec 1964
Assistant Controller of Estate Duty Vs Sitarama Udupa and Others
Karnataka High Court · (1965) 58 ITR 38
Estate Duty Act, 1953 — Section 80Income Tax Act, 1961 — Section 137, 280