High Courts22 Sept 1964
J.K. Sharma Vs K.S. Ramachandra Setty
Karnataka High Court · AIR 1965 Kar 248 : (1964) 2 MysLJ 348
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 7, 15
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,381 of 2,448
High Courts21 Sept 1964
A.B. Nanjappa Vs Special Land Acquisition Officer, City Improvement Trust Board, Bangalore
Karnataka High Court · AIR 1966 Kar 66 : AIR 1964 Kar 66 : (1965) 1 MysLJ 300
Land Acquisition Act, 1894 — Section 4
High Courts18 Sept 1964
Kishta Bai and Others Vs Marthand Rao and Others
Karnataka High Court · AIR 1965 Kar 278 : (1965) 1 MysLJ 132
Limitation Act, 1908 — Section 141, 44, 6 (3)
High Courts18 Sept 1964
P.M. Murugappa Mudaliar Rathina Mudaliar and Sons (By M. Muniswami, Partner) Vs Raju Mudaliar (P) and Others
Karnataka High Court · (1965) 1 LLJ 489 : (1965) 2 MysLJ 73
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (1), 10 (1) (c), 2 (k)
High Courts18 Sept 1964
Dasappa and Another Vs State of Mysore
Karnataka High Court · (1965) CriLJ 372
Criminal Procedure Code, 1973 (CrPC) — Section 561 APenal Code, 1860 (IPC) — Section 380, 437, 457
High Courts18 Sept 1964
Dassappa and Another Vs State of Mysore
Karnataka High Court · AIR 1965 Kar 224 : (1964) 2 MysLJ 342
Criminal Procedure Code, 1973 (CrPC) — Section 561 A, 761 APenal Code, 1860 (IPC) — Section 380, 457
High Courts15 Sept 1964
Wadi Stone Marketing Company (Private) Ltd. Vs Regional Provident Fund Commissioner and Another
Karnataka High Court · (1965) 2 LLJ 32 : (1964) 2 MysLJ 169
Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1 (3) (a), 1 (3) (b), 16, 19 A
High Courts08 Sept 1964
Sreenivasayya G.V. Vs State of Mysore
Karnataka High Court · (1967) 2 LLJ 156
Constitution of India, 1950 — Article 226, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (2), 11 (5)
High Courts04 Sept 1964
Abdul Waheedkhan Pathan Soudhagar Vs Reny Charles Pevy and Another
Karnataka High Court · (1965) 1 LLJ 361
Provident Funds Act, 1925 — Section 2 (a), 3 (1), 3 (2)
High Courts04 Sept 1964
Rajubandi Venkaiah Ramiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1966) 62 ITR 399
Income Tax Act, 1922 — Section 66 (1), 66 (2)
High Courts04 Sept 1964
Abdul Waheedkhan Pathan Soudhagar Vs Reny Charles Pavey and Another
Karnataka High Court · AIR 1965 Kar 303 : (1965) 1 MysLJ 35
Civil Procedure Code, 1908 (CPC) — Section 60 (k)Provident Funds Act, 1925 — Section 3 (1), 3 (2)
High Courts03 Sept 1964
Omprakash Dhawan Vs Santosh Kumari
Karnataka High Court · AIR 1965 Kar 110
Hindu Marriage Act, 1955 — Section 13 (1) (viii), 19Suits Valuation Act, 1887 — Section 11
High Courts01 Sept 1964
T.C. Malleshappa Vs Firm of Sha Veerchand Pratapmal and Another
Karnataka High Court · AIR 1965 Kar 300 : (1965) 1 MysLJ 297
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 13, Order 9 Rule 7, 151
High Courts01 Sept 1964
N.R. Revanna Vs T.V. Mallappa and Others
Karnataka High Court · AIR 1965 Kar 258 : (1964) 2 MysLJ 394
Motor Vehicles Act, 1939 — Section 57 (4), 64 (1), 64 (1) (a), 64 (1) (f)
High Courts20 Aug 1964
Neminath Appayya Hanamannanavar Vs Jamboorao Satappa Kocheri
Karnataka High Court · AIR 1966 Kar 154 : (1965) 1 MysLJ 442
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 35, 36, 63Contract Act, 1872 — Section 23
High Courts20 Aug 1964
State of Mysore Vs Narayana Raghavendra Shirur
Karnataka High Court · (1964) 08 KAR CK 0002
Factories Act, 1948 — Section 33 (1), 92
High Courts12 Aug 1964
Mysore Machinery Manufacturers Ltd. Vs Assistant Commissioner of Labour and Conciliation Officer
Karnataka High Court · (1965) 1 LLJ 353
Industrial Disputes Act, 1947 — Section 33 (2) (b), 33 A
High Courts12 Aug 1964
The Mysore Machinery Manufacturers Ltd. Vs The Asst. Commissioner of Labour and Conciliation Officer
Karnataka High Court · AIR 1965 Kar 295 : (1965) 1 MysLJ 287
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33 (2) (b)
High Courts07 Aug 1964
Mohamed Ghouse Vs The State
Karnataka High Court · (1965) CriLJ 288
Penal Code, 1860 (IPC) — Section 300 (4), 302, 304
High Courts07 Aug 1964
Virabhadrappa Karisangappa Mannur and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1965 Kar 238 : (1965) CriLJ 378 : (1964) 2 MysLJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 345, 345 (2), 438Penal Code, 1860 (IPC) — Section 325, 326, 34, 355