Mysore Munsifs (Recruitment) Rules, 1958 — Rule 12, 6, 6 (4)Mysore Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 — Section 9

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High Courts24 Aug 1961

State Vs Santappa Alva

Karnataka High Court · (1962) CriLJ 445

Criminal Procedure Code, 1973 (CrPC) — Section 173, 207 A (4), 438Penal Code, 1860 (IPC) — Section 302

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High Courts11 Aug 1961

Firm of C. Haji Abdul Shukoor and Co. and Others Vs Firm of C. Haji Mohamed Ibrahim Saheb Co.

Karnataka High Court · AIR 1962 Kar 239 : (1961) ILR (Kar) 895

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 4, Order 47 Rule 7, 104

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High Courts09 Aug 1961

Laxman Ramchandra Suryavanshi Vs State of Mysore

Karnataka High Court · (1962) CriLJ 559

Penal Code, 1860 (IPC) — Section 415, 420, 451

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High Courts09 Aug 1961

K. Nagappa Shetty Vs Babu Achari and Others

Karnataka High Court · AIR 1962 Kar 179

Easements Act, 1882 — Section 15

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High Courts09 Aug 1961

Padmavati Bai Vs Kalyan Rao

Karnataka High Court · (1962) CriLJ 706

Criminal Procedure Code, 1973 (CrPC) — Section 488, 488 (1), 488 (3)

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High Courts09 Aug 1961

K.D. Appachu and Others Vs State of Mysore

Karnataka High Court · AIR 1962 Kar 167

Criminal Procedure Code, 1898 (CrPC) — Section 251 A, 251 A (2), 251 A (6), 540

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High Courts04 Aug 1961

M.N. Setty Vs V.A. Subbiah Setty

Karnataka High Court · AIR 1962 Kar 80

Limitation Act, 1908 — Section 19

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High Courts04 Aug 1961

B.P. Krishnamurthy Vs State of Mysore

Karnataka High Court · (1965) CriLJ 568 : (1964) 1 MysLJ 340 : (1962) 13 STC 436

Mysore Excise Act, 1901 — Section 3 (10), 3 (11), 3 (9)Mysore Sales Tax Act, 1957 — Section 12, 23, 5 (1)

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High Courts04 Aug 1961

Philip Pharaak Fernandes and Another Vs The State of Mysore

Karnataka High Court · (1962) CriLJ 560

Criminal Procedure Code, 1973 (CrPC) — Section 173 (4), 207 A (3)Penal Code, 1860 (IPC) — Section 324, 325

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High Courts01 Aug 1961

P. Ekambaram Ponnurangam Vs General Manager and Competent Authority, Mysore Govt. Road Transport Department

Karnataka High Court · AIR 1962 Kar 84

Constitution of India, 1950 — Article 311, 311 (2)Penal Code, 1860 (IPC) — Section 381

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High Courts01 Aug 1961

N. Thimmiah Vs Mysore Revenue Appellate Tribunal, Bangalore and Others

Karnataka High Court · AIR 1962 Kar 215

Motor Vehicles Act, 1939 — Section 57 (3), 64 (1) (b), 64 (2)

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High Courts24 Jul 1961

Gurubasappa and Others Vs Gurulingappa

Karnataka High Court · AIR 1962 Kar 246 : (1961) ILR (Kar) 878

Evidence Act, 1872 — Section 91, 92

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High Courts21 Jul 1961

K. Siddalingappa Vs The Revenue Appellate Tripunki and Others

Karnataka High Court · AIR 1962 Kar 161

Motor Vehicles Act, 1939 — Section 64, 64 (1) (b), 64 (2)

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High Courts12 Jul 1961

A.K. Appanna Setty and Sons Vs Industrial Tribunal, Tumkur and Others

Karnataka High Court · (1962) 2 LLJ 516

Industrial Disputes Act, 1947 — Section 10 (1) (d), 33, 33 A

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High Courts12 Jul 1961

Gowrishanker Oil Mills Vs Industrial Tribunal and Others

Karnataka High Court · (1962) 2 LLJ 527

Industrial Disputes Act, 1947 — Section 33, 33 (2), 33 A

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High Courts12 Jul 1961

A.K. Appanna Setty and Sons Rice and Oil Mils and Others Vs S.S. Mailmath and Others

Karnataka High Court · AIR 1962 Kar 108

Industrial Disputes Act, 1947 — Section 10 (1) (d), 33 A, 7 A

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