High Courts17 Jun 1963
Erappa and Others Vs State of Mysore
Karnataka High Court · AIR 1964 Kar 53 : (1964) CriLJ 414
Hyderabad Gambling Act — Section 13, 13 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,390 of 2,448
High Courts14 Jun 1963
Sannagoundara Siddappa Vs Mahadevappa and Another
Karnataka High Court · AIR 1964 Kar 214 : (1963) 2 MysLJ 471
High Courts12 Jun 1963
Mahadevappa Vs H.P. Madaverappa
Karnataka High Court · (1964) CriLJ 601
Penal Code, 1860 (IPC) — Section 500
High Courts12 Jun 1963
Shankarappa Vs Basamma
Karnataka High Court · AIR 1964 Kar 247 : (1964) 1 MysLJ 183
Hindu Marriage Act, 1955 — Section 11, 17, 9Specific Relief Act, 1963 — Section 54
High Courts11 Jun 1963
Shivangowda and Another Vs Veerappa and Another
Karnataka High Court · AIR 1964 Kar 129 : (1964) CriLJ 41 : (1963) 2 MysLJ 41
Criminal Procedure Code, 1898 (CrPC) — Section 156 (3), 200, 251 A, 252
High Courts06 Jun 1963
Muniswami (T.) Vs State of Mysore
Karnataka High Court · (1963) 2 LLJ 694
Constitution of India, 1950 — Article 311 (2)Gas Companies (Amendment) Act, 1880 — Section 12
High Courts06 Jun 1963
The State Vs Mahadevappa Goundappa Godi and Another
Karnataka High Court · AIR 1964 Kar 52 : (1964) CriLJ 413 : (1963) 2 MysLJ 39
Criminal Procedure Code, 1898 (CrPC) — Section 133, 135 (b), 137, 438
High Courts06 Jun 1963
T. Muniswamy Vs State of Mysore
Karnataka High Court · AIR 1964 Kar 250 : (1963) 2 MysLJ 1
Constitution of India, 1950 — Article 309, 311, 311 (2)Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11 (5), 28
High Courts05 Jun 1963
Dodda Muniamma and Others Vs G. Bhaktavammal
Karnataka High Court · AIR 1964 Kar 211
Civil Procedure Code, 1908 (CPC) — Section 50Limitation Act, 1908 — Section 182 (5)
High Courts11 Apr 1963
Minoo Kaikushru Belgamwala and Others Vs Maneck Marzban Kothawala
Karnataka High Court · AIR 1964 Kar 185 : (1963) 2 MysLJ 137
Civil Procedure Code, 1908 (CPC) — Order 36 Rule 1, Order 36 Rule 1 (2), Order 36 Rule 5, 92
High Courts11 Apr 1963
M. Clarance Vs M. Raicheal and Another
Karnataka High Court · AIR 1964 Kar 67 : (1963) ILR (Kar) 788 : (1963) 2 MysLJ 122
Divorce Act, 1869 — Section 10, 13, 17, 3 (1)
High Courts10 Apr 1963
K.V. Adinarayana Setty Vs Commercial Tax Officer, Kolar Circle, Kolar
Karnataka High Court · (1963) ILR (Kar) 561 : (1963) 14 STC 587
Central Sales Tax Act, 1956 — Section 9 (3)Karnataka Sales Tax Act, 1957 — Section 13 (1), 13 (2), 13 (3) (b), 29 (1) (d)
High Courts05 Apr 1963
P.S. Venkataswamy Setty Vs University of Mysore and Others
Karnataka High Court · AIR 1964 Kar 159 : (1963) 2 MysLJ 383
Constitution of India, 1950 — Article 178, 226, 227Mysore University Act, 1956 — Section 20, 41 (e), 42 (5)
High Courts31 Mar 1963
Commissioner of Income Tax/Wealth Tax Vs Amco Batteries (P) Ltd.
Karnataka High Court · (1964) 52 ITR 370
Wealth Tax Act, 1957 — Section 29 (m)
High Courts31 Mar 1963
B.A. Sriramiah Vs Income Tax Officer, Kolar, and Another
Karnataka High Court · (1964) 52 ITR 408
Income Tax Act, 1922 — Section 46 (1), 46 (2)
High Courts31 Mar 1963
Commissioner of Wealth Tax, Mysore Vs D.C. Basappa
Karnataka High Court · (1964) 51 ITR 790
Wealth Tax Act, 1957 — Section 2 (m), 27 (1), 6
High Courts29 Mar 1963
Sadeppa Yellappa Dalawai Vs Sadasiva Maharudrappa Cheelad
Karnataka High Court · AIR 1964 Kar 145
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 31, 100, 151
High Courts25 Mar 1963
Chandrappa Sharnappa and Others Vs Basalingappa
Karnataka High Court · (1965) CriLJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (4)
High Courts22 Mar 1963
T.N. Nanjunda Setty and Another Vs The State of Mysore
Karnataka High Court · AIR 1964 Kar 124 : (1963) 2 MysLJ 75
Karnataka Stamp Act, 1957 — Section 54, 57
High Courts22 Mar 1963
The State of Mysore Vs Gujjadi Narayan Nayak and Another
Karnataka High Court · (1964) 15 STC 906
Mysore Sales Tax Act, 1957 — Section 23 (1), 43 (1), 5 (1), 5 (3) (a)