High Courts04 Sept 1959
N. Ayyanna Setty and Sons and Others Vs State of Mysore
Karnataka High Court · (1961) 12 STC 731
Limitation Act, 1908 — Section 62Madras General Sales Tax Act, 1939 — Section 11, 17, 18, 5, 8
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,414 of 2,448
High Courts28 Aug 1959
Bhimangouda Vs Sangappa Irappa Patil and Others
Karnataka High Court · AIR 1960 Kar 178 : (1959) ILR (Kar) 715
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1 (2)
High Courts28 Aug 1959
Nagareddy Thimappa and Others Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 192 : AIR 1959 Kar 192 : (1959) ILR (Kar) 712
Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 31 (2), 31 (3)Mysore Rice Procurement (Levy) Order, 1959 — Section 3
High Courts26 Aug 1959
India Sugars and Refineries Ltd. Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 326 : (1959) ILR (Kar) 688
Madras Sugar Factories Control Act, 1949 — Section 12, 14 (1), 17, 17 (1), 3 A
High Courts25 Aug 1959
M. Kamalamma Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 255
Constitution of India, 1950 — Article 226, 227, 311 (2)
High Courts18 Aug 1959
Nading Neelakanda Rao Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 87
Mysore Board of Revenue Act, 1955 — Section 6Transfer of Property Act, 1882 — Section 111
High Courts14 Aug 1959
In Re: Raju Shetty
Karnataka High Court · AIR 1960 Kar 48 : (1960) CriLJ 373
Criminal Procedure Code, 1973 (CrPC) — Section 342, 356 (2A)Penal Code, 1860 (IPC) — Section 302, 84
High Courts14 Aug 1959
In Re: Awwanna Timmappa Pujari
Karnataka High Court · (1960) CriLJ 959
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
High Courts14 Aug 1959Dismissed
In re : Awwanna Timmappa Pujari
Karnataka High Court · AIR 1959 Kar 163
High Courts14 Aug 1959
D. Adinarayana Setty Vs Brooke Bond Tea of India Ltd.
Karnataka High Court · AIR 1960 Kar 142 : AIR 1959 Kar 142
Mysore Trade Marks Act, 1944 — Section 10 (1), 8
High Courts11 Aug 1959
K. Krishna Rao Vs Land Acquisition Officer and Revenue Divisional Officer, Coondapur, South Kanara
Karnataka High Court · AIR 1960 Kar 264 : AIR 1959 Kar 264
Land Acquisition Act, 1894 — Section 18, 18 (1)
High Courts07 Aug 1959
Chatram Puttappa Sons Vs K. Amarchand and Others
Karnataka High Court · AIR 1960 Kar 267
Mysore Insolvency Act, 1925 — Section 6 (g), 7, 9
High Courts28 Jul 1959
G.B. Mallakarjuniah Vs J.S. Kanniah Setty and Others
Karnataka High Court · AIR 1961 Kar 64
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts24 Jul 1959
The Printers (Mysore) Private Ltd. Vs The Presiding Officer, Labour Court and Others
Karnataka High Court · AIR 1960 Kar 44 : (1959) ILR (Kar) 557
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 33 (1), 33 (2)Industrial Disputes Act, 1947 — Section 36, 36 (2), 36 (2) (c)
High Courts24 Jul 1959Dismissed
R. Appajappa Vs A. Rangaswami and others
Karnataka High Court · AIR 1959 Kar 104
High Courts24 Jul 1959
Printers (Mysore) (Private) Ltd. Vs Labour Court, Bangalore and Others
Karnataka High Court · (1960) 1 LLJ 201
Constitution of India, 1950 — Article 21, 22, 226Industrial Disputes Act, 1947 — Section 36
High Courts23 Jul 1959
Pamadi Subbarama Chetti Vs Mirza Zawar Ali
Karnataka High Court · (1959) 2 LLJ 524
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 14 (2)
High Courts23 Jul 1959
Workmen of Commonwealth Hosiery Factory, Mangalore and Others Vs Commonwealth Hosiery Factory, Mangalore and Others
Karnataka High Court · (1958) ILR (Kar) 206 : (1960) 1 LLJ 143
Industrial Disputes Act, 1947 — Section 2 (30), 36, 36 (2), 36 (3), 36 (4)
High Courts23 Jul 1959
Pamadi Subbarama Chetty Vs Mirza Zewar Ali
Karnataka High Court · AIR 1960 Kar 14 : (1960) CriLJ 253 : (1959) ILR (Kar) 529
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 14 (2)
High Courts16 Jul 1959
S.V.G. Iyengar Vs State of Mysore
Karnataka High Court · AIR 1961 Kar 37 : (1959) ILR (Kar) 829 : (1960) 2 LLJ 574
Mysore Civil Services Rules, 1958 — Rule 10 (4), 17D, 98