High Courts07 Aug 1963
C. Muttu Vs Bharath Match Works
Karnataka High Court · AIR 1964 Kar 293
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10 (2), Order 22 Rule 4, 151
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,389 of 2,448
High Courts06 Aug 1963
Maneyapanda Madappa Vs Kuttanda Kariappa
Karnataka High Court · AIR 1964 Kar 80 : (1963) 2 MysLJ 364
Penal Code, 1860 (IPC) — Section 435
High Courts06 Aug 1963
Sarjerao Appasaheb Shitole Vs Wealth Tax Officer, A-Ward, Belgaum
Karnataka High Court · (1964) 52 ITR 372
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 55Wealth Tax Act, 1957 — Section 3
High Courts06 Aug 1963
Vardichand Ladaji Vs Achalaji Babutmal and Co. and Others
Karnataka High Court · AIR 1964 Kar 130 : (1963) 2 MysLJ 338
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43Limitation Act, 1908 — Section 19
High Courts31 Jul 1963
The Commissioner of Wealth Tax, Mysore, Bangalore Vs D.C. Basappa
Karnataka High Court · AIR 1964 Kar 204
Contract Act, 1872 — Section 25Wealth Tax Act, 1957 — Section 2 (m)
High Courts31 Jul 1963
P. Ganesh Nayak and Others Vs Commercial Tax Officer
Karnataka High Court · AIR 1964 Kar 240
Constitution of India, 1950 — Article 14, 245 (1), 246 (3)Mysore Sales Tax Act, 1957 — Section 12 A, 12 A (i), 40 (1A)
High Courts30 Jul 1963
Sha Nathumal Gomaji and Co. Vs The State of Mysore
Karnataka High Court · (1963) ILR (Kar) 755 : (1964) 15 STC 29
Central Sales Tax Act, 1956 — Section 15, 2 (b)Mysore Sales Tax Act, 1948 — Section 5 (4)
High Courts16 Jul 1963
Mangalore Ganesh Beedi Works Vs Commissioner of Income Tax, in Mysore, Bangalore
Karnataka High Court · AIR 1964 Kar 235 : (1964) 52 ITR 625
Income Tax Act, 1922 — Section 10 (2), 10 (2) (vi) (b), 10 (5)
High Courts12 Jul 1963
In Re: Mysore Spun Silk Mills, Ltd.
Karnataka High Court · AIR 1965 Kar 15 : (1963) 33 CompCas 655 : (1965) 1 LLJ 662 : (1968) 1 MysLJ 244
Industrial Disputes Act, 1947 — Section 2 (oo), 25 F, 25 FFF
High Courts12 Jul 1963
In Re: Mysore Spun Silk Mills Ltd.; In Re: Official Liquidator, High Court of Mysore, Bangalore
Karnataka High Court · AIR 1965 Kar 15 : (1963) 33 CompCas 655 : (1965) 1 LLJ 662 : (1968) 1 MysLJ 244
Companies Act, 1956 — Section 530 (1) (b)Payment of Wages Act, 1936 — Section 7, 7 (1)
High Courts11 Jul 1963
Mahavaraya Udpa Vs Dasa Tantri
Karnataka High Court · AIR 1964 Kar 179 : (1963) 2 MysLJ 416
High Courts08 Jul 1963
Khaja Bi and Others Vs Mohammad Hussain
Karnataka High Court · (1963) 07 KAR CK 0003
Transfer of Property Act, 1882 — Section 40, 52
High Courts02 Jul 1963
M. Kuppuswamy Naicker Vs Commercial Tax Officer, First Circle, Bangalore and Another
Karnataka High Court · (1963) 14 STC 894
Constitution of India, 1950 — Article 19 (1) (f), 226, 31 (2)Mysore Sales Tax Act, 1957 — Section 18, 18 (1), 18 (2), 18 (3)
High Courts28 Jun 1963
Hanumappa Vs Kondappa
Karnataka High Court · AIR 1964 Kar 195 : (1964) CriLJ 319 : (1963) 2 MysLJ 3
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 145 (6), 146
High Courts28 Jun 1963
P.A. Tendolkar and Others Vs Official Liquidator and Others
Karnataka High Court · AIR 1964 Kar 75
Companies Act, 1913 — Section 195, 196, 235Evidence Act, 1872 — Section 165
High Courts28 Jun 1963
The State Vs Mookamma alias Yellamma and Another
Karnataka High Court · AIR 1964 Kar 182 : (1964) CriLJ 316 : (1963) 2 MysLJ 99
Criminal Procedure Code, 1898 (CrPC) — Section 207 A, 207 A (4), 341Penal Code, 1860 (IPC) — Section 302
High Courts28 Jun 1963
Keshavayya (V.) Vs State of Mysore
Karnataka High Court · (1965) 2 LLJ 588
Constitution of India, 1950 — Article 14, 226, 309, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 11 (12), 11 (9)
High Courts27 Jun 1963
K. Ganesh and Others Vs K. Venkataswara Iyer
Karnataka High Court · (1964) CriLJ 100
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1)
High Courts21 Jun 1963
Thotada Sanna Thippiah Vs K.S. Palaiah
Karnataka High Court · AIR 1964 Kar 54 : (1963) 2 MysLJ 147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 93, Order 43 Rule 1J, 2 (2), 2 (a)
High Courts21 Jun 1963
The State Vs G.L. Udyawar and Another
Karnataka High Court · (1963) 14 STC 628
Criminal Procedure Code, 1898 (CrPC) — Section 436, 438, 439Mysore Sales Tax Act, 1957 — Section 12 (2), 12 (3), 13 (3), 13 (3) (b)