High Courts06 Aug 1964
H.M. Kumaraswamy Vs T.P.R. Rudraradhya
Karnataka High Court · AIR 1966 Kar 215 : (1965) 1 MysLJ 253
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 19
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,382 of 2,448
High Courts30 Jul 1964
State of Mysore Vs Mensinakal (S.P.)
Karnataka High Court · (1966) 12 FLR 179 : (1967) 1 LLJ 87
Minimum Wages Act, 1948 — Section 2 (e), 22 A, 3 (1) (a
High Courts27 Jul 1964
K. Hajee Kahader Bacha Sahib and Others Vs Commercial Tax Officer, II Circle, Bangalore and Others
Karnataka High Court · AIR 1965 Kar 120
Madras General Sales Tax Act, 1939 — Section 8 BMysore Sales Tax Act, 1957 — Section 18 (3)
High Courts27 Jul 1964
Shivarudrappa Girimallappa Saboji and Another Vs Kapurchand Meghaji Marwadi and Others
Karnataka High Court · AIR 1965 Kar 76 : (1965) 1 MysLJ 158
Karnataka Civil Courts Act, 1964 — Section 19, 23, 29 (2) (c)States Reorganisation Act, 1956 — Section 62 (2)
High Courts27 Jul 1964
K. Hajee Khader Bacha Sahib and Others Vs Commercial Tax Officer, II Circle, Bangalore and Others
Karnataka High Court · (1965) 16 STC 450
Mysore Sales Tax Act, 1957 — Section 18 (3)
High Courts24 Jul 1964
Panduranga (K.) and Others Vs State of Mysore and Others
Karnataka High Court · (1965) 1 LLJ 71
Constitution of India, 1950 — Article 14, 16Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 5 (1), 5 (3)
High Courts23 Jul 1964
State of Mysore Vs Mugalihal S.R.
Karnataka High Court · (1964) 2 LLJ 601
Minimum Wages Act, 1948 — Section 2 (e)Penal Code, 1860 (IPC) — Section 21
High Courts17 Jul 1964
Rallis India Limited Vs The State of Mysore
Karnataka High Court · (1964) 1 MysLJ 501 : (1965) 16 STC 130
Mysore Sales Tax Act, 1957 — Section 15, 24 (1)
High Courts17 Jul 1964
Nanjundappa (B.N.) Vs State of Mysore
Karnataka High Court · (1966) 1 LLJ 260 : (1965) 1 MysLJ 347
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 42
High Courts17 Jul 1964
Chandra Spinning and Weaving Mills Ltd., Bangalore Vs State of Mysore and Others
Karnataka High Court · (1964) ILR (Kar) 826 : (1964) 2 LLJ 604 : (1964) 1 MysLJ 569
General Clauses Act, 1897 — Section 21Industrial Disputes Act, 1947 — Section 10 (1), 10 (4)
High Courts15 Jul 1964
Chandrasekhara Pai Vs Town Co-operative Bank Ltd.
Karnataka High Court · AIR 1965 Kar 209 : (1964) 2 MysLJ 260
Contract Act, 1872 — Section 139Evidence Act, 1872 — Section 92
High Courts14 Jul 1964
Narayana Murthy Srinivasa Murthy and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1966 Kar 22 : AIR 1964 Kar 22 : (1965) 2 LLJ 508 : (1965) 1 MysLJ 435
Constitution of India, 1950 — Article 14, 16, 311 (2)States Reorganisation Act, 1956 — Section 115, 115 (7)
High Courts13 Jul 1964
State of Mysore Vs Hanamant Nagappa Gavada of Hattarwad
Karnataka High Court · AIR 1965 Kar 150 : (1965) CriLJ 737 : (1964) 1 MysLJ 529
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts09 Jul 1964
G.N. Sarwade and Another Vs The State of Mysore and Others
Karnataka High Court · AIR 1965 Kar 47
Constitution of India, 1950 — Article 166, 309States Reorganisation Act, 1956 — Section 115
High Courts06 Jul 1964
D. Cawasji and Co. Vs The State of Mysore and Others
Karnataka High Court · (1964) 1 MysLJ 510 : (1964) 15 STC 894
Constitution of India, 1950 — Article 226Mysore Sales Tax Act, 1957 — Section 18 (3), 19, 5 (3) (a)
High Courts03 Jul 1964
J.A. Dalmet Vs State of Mysore and Another
Karnataka High Court · AIR 1965 Kar 109 : (1964) 2 MysLJ 59
Forest Act, 1927 — Section 82Sale of Goods Act, 1930 — Section 54 (4)
High Courts02 Jul 1964
H.A.K. Rao Vs Council of the Institute of Chartered Accountants of India
Karnataka High Court · AIR 1965 Kar 112 : (1964) 1 MysLJ 386
Chartered Accountants Act, 1949 — Section 22Chartered Accountants Regulations, 1964 — Regulation 54A, 54A (2), 54A (4B)
High Courts02 Jul 1964
Sri Krishnapur Mutt, Udipi and Another Vs P. Gopalakrishnayya and Others
Karnataka High Court · AIR 1967 Kar 65
Civil Procedure Code, 1908 (CPC) — Section 35 A
High Courts26 Jun 1964
Parwatawwa Vs Channawwa
Karnataka High Court · AIR 1966 Kar 100 : (1965) 1 MysLJ 577
Constitution of India, 1950 — Article 245, 5Mysore High Court Act, 1884 — Section 6
High Courts26 Jun 1964
Anthappa Bhandary Vs Poovu and Others
Karnataka High Court · AIR 1965 Kar 124
Easements Act, 1882 — Section 22, 24, 28