High Courts12 Mar 1964
Iyengar (B.V.N.) Vs State of Mysore
Karnataka High Court · (1964) ILR (Kar) 639 : (1965) 2 LLJ 519 : (1964) 2 MysLJ 153
Constitution of India, 1950 — Article 226, 311 (2)Evidence Act, 1872 — Section 114, 133
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,385 of 2,448
High Courts11 Mar 1964
Nanjian Setty Vs Commissioner of Gift Tax, Bangalore
Karnataka High Court · (1964) 54 ITR 425
Gift Tax Act, 1958 — Section 2 (12), 26 (1)Transfer of Property Act, 1882 — Section 122
High Courts04 Mar 1964
N. Peer Sahib Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1964) ILR (Kar) 618 : (1964) 54 ITR 681 : (1964) 2 MysLJ 333
Income Tax Act, 1922 — Section 10 (2) (xv), 66 (1), 66 (4)
High Courts04 Mar 1964
M.A. Mohamed Basha Vs Workmen of Tannery Workers'' Association and Others
Karnataka High Court · AIR 1965 Kar 90 : (1964) 2 LLJ 449b
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 A (2), 25 C
High Courts04 Mar 1964
M.A. Mohamad Basha Tannery Vs Their Workmen and Others
Karnataka High Court · (1964) 2 LLJ 449
Industrial Disputes Act, 1947 — Section 10 (1) (c), 25 A (2), 25 C
High Courts04 Mar 1964
Segu Buchiah Setty Vs Income Tax Officer, Kolar Circle and Another
Karnataka High Court · (1965) 58 ITR 225
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 29, 46 (2)
High Courts28 Feb 1964
Duggamma and Another Vs Ganeshayya and Others
Karnataka High Court · AIR 1965 Kar 97 : (1964) ILR (Kar) 609 : (1964) 1 MysLJ 342
Civil Procedure Code, 1908 (CPC) — Section 13, 13 (a), 2 (5)Evidence Act, 1872 — Section 41
High Courts28 Feb 1964
Siddappa Adiveppa Vs Venkatesh Raghavendra Hubballi
Karnataka High Court · AIR 1965 Kar 65 : (1964) ILR (Kar) 600
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12 (2)Transfer of Property Act, 1882 — Section 106
High Courts27 Feb 1964
Hutti Gold Mines Company Vs Ratnam
Karnataka High Court · (1964) ILR (Kar) 592 : (1965) 2 LLJ 20 : (1964) 2 MysLJ 85
Workmens Compensation Act, 1923 — Section 28, 30, 30 (1)
High Courts26 Feb 1964
The State of Mysore Vs H.C. Ramaswamy
Karnataka High Court · (1968) 1 MysLJ 364 : (1964) 15 STC 410
Mysore Sales Tax Act, 1948 — Section 20 (1) (a)Mysore Sales Tax Act, 1957 — Section 40 (1), 40 (1) (d)
High Courts25 Feb 1964
Madras-bangalore Transport Company Vs Madras-bangalore Transport Company Worker''s Union and Others
Karnataka High Court · (1964) 2 LLJ 614
Industrial Disputes Act, 1947 — Section 30, 36, 36 (4)
High Courts12 Feb 1964
Commissioner of Income Tax, Mysore Vs H.B. Van Ingen
Karnataka High Court · (1964) 53 ITR 681
Income Tax Act, 1922 — Section 66 (1)
High Courts07 Feb 1964
Bheema Rao Vs Venkat Rao
Karnataka High Court · AIR 1964 Kar 285 : (1964) CriLJ 692 : (1964) ILR (Kar) 518 : (1964) 1 MysLJ 157
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 504, 95
High Courts05 Feb 1964
C.R. Gowda Vs The Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1965 Kar 41 : (1964) ILR (Kar) 321 : (1964) 1 MysLJ 317
Motor Vehicles Act, 1939 — Section 44 (2), 57 (3), 63 (1), 63 (3)
High Courts02 Feb 1964
State of Mysore Vs Official Liquidator H.C. Mysore and Another
Karnataka High Court · AIR 1965 Kar 261
Companies (Court) Rules, 1959 — Rule 164Companies Act, 1956 — Section 530 (1) (a)
High Courts31 Jan 1964
A. Manjundappa Vs Sonnappa and Others
Karnataka High Court · AIR 1965 Kar 73
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18 (1), 54
High Courts30 Jan 1964
Basavarajappa (A.G.) Vs State of Mysore
Karnataka High Court · (1964) ILR (Kar) 479 : (1968) 2 LLJ 455 : (1964) 1 MysLJ 314
Constitution of India, 1950 — Article 226, 227Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (5)
High Courts30 Jan 1964
Poddar Martin Mining and Minerals Ltd. Vs The State of Mysore
Karnataka High Court · AIR 1965 Kar 240 : (1964) ILR (Kar) 468 : (1964) 2 MysLJ 316
Central Sales Tax Act, 1956 — Section 3, 3 (b)Mysore Sales Tax Act, 1957 — Section 23 (1), 5 (3) (b)
High Courts29 Jan 1964
B. Mohindeen Hajee Sons Vs The Chairman, Mangalore Port Trust Board and Another
Karnataka High Court · AIR 1966 Kar 330 : (1965) 1 MysLJ 6
Madras Minor Ports Harbour Craft Rules, 1953 — Rule 4Madras Port Trust Act, 1905 — Section 39, 96
High Courts29 Jan 1964
B.H. Shankar Singh and Others Vs P. Abdul Azeez and Others
Karnataka High Court · AIR 1964 Kar 288 : (1964) 1 MysLJ 307
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 44 (2), 47