High Courts22 Dec 1950
Chaluvegowda Vs Chennegowda and Another
Karnataka High Court · AIR 1952 Kar 12 : (1951) ILR (Kar) 389
Registration Act, 1908 — Section 35
COURT ARCHIVE
Karnataka High Court judgments, 1950
43 judgments · page 1 of 3
High Courts12 Dec 1950Allowed
Kempegowda Vs Annegowda and Others
Karnataka High Court · AIR 1951 Kar 48
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 141Limitation Act, 1908 — Section 116, 181Mysore Agriculturists Relief Act, 1928 — Section 24
High Courts06 Dec 1950Dismissed
Muniswamappa and Another Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 25
Mysore Land Revenue Code, 1888 — Section 43, 44Penal Code, 1860 (IPC) — Section 379
High Courts06 Dec 1950Dismissed
Thimmina Katte Kotrappa Vs Assistant Sales Tax Officer
Karnataka High Court · AIR 1951 Kar 37 : (1951) 19 MysLJ 72
Mysore Sales Tax Act, 1948 — Section 13, 22
High Courts01 Dec 1950Dismissed
Siddalingamma Vs Puttamadappa
Karnataka High Court · AIR 1951 Kar 31 : (1951) ILR (Kar) 374
Registration Act, 1908 — Section 77
High Courts30 Nov 1950Allowed
Channabasavegowda and Others Vs Rangegowda and Others
Karnataka High Court · AIR 1951 Kar 38
Mysore Land Revenue Code, 1888 — Section 54
High Courts20 Nov 1950Dismissed
The Bangalore District Hotel Owners'' Association Vs The District Magistrate and Another
Karnataka High Court · AIR 1951 Kar 14
Societies Registration Act, 1860 — Section 7Specific Relief Act, 1877 — Section 45
High Courts16 Nov 1950Allowed
Puttamma Vs Veerabhadra Mudaliar and Another
Karnataka High Court · AIR 1951 Kar 22
Karnataka Civil Courts Act, 1964 — Section 11
High Courts14 Nov 1950
S. Hassan Sait Vs K.P. Mirchandani
Karnataka High Court · AIR 1951 Kar 24
Transfer of Property Act, 1882 — Section 105, 107
High Courts13 Nov 1950Allowed
Mangalore Ganesh Beedi Works and Others Vs Free Indian Beedi Works and Others
Karnataka High Court · AIR 1951 Kar 29
High Courts08 Nov 1950Dismissed
Siddegowda and Another Vs Kullegowda
Karnataka High Court · AIR 1951 Kar 17
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144 (2), 144 (4), 145
High Courts07 Nov 1950
Rahmath Unnissa Begum Vs Shimoga Co-operative Bank Ltd. and Another
Karnataka High Court · AIR 1951 Kar 59 : (1951) ILR (Kar) 196
Specific Relief Act, 1877 — Section 19, 22
High Courts06 Nov 1950Dismissed
Ratilal Bros. Vs The Govt. of Mysore and Another
Karnataka High Court · AIR 1951 Kar 66 : (1951) ILR (Kar) 99
Constitution of India, 1950 — Article 226
High Courts10 Oct 1950
A. Rama Rao Vs Venkataramanachar and Others
Karnataka High Court · AIR 1951 Kar 20
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 13, Order 21 Rule 19, Order 34 Rule 7
High Courts09 Oct 1950
Government of Mysore Vs Malavalli Thimmiah
Karnataka High Court · AIR 1951 Kar 51 : (1951) ILR (Kar) 370
City of Bangalore Improvement Act, 1945 — Section 25, 25 (1)Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts09 Oct 1950Dismissed
Amritlal Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 26 : (1951) ILR (Kar) 192
Constitution of India, 1950 — Article 13 (1)Defence of India Rules, 1962 — Rule 81 (4)
High Courts05 Oct 1950Dismissed
Basavegowda Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 33
Criminal Procedure Code, 1898 (CrPC) — Section 403 (2)Penal Code, 1860 (IPC) — Section 467
High Courts05 Oct 1950
T. Bangarappa Vs Ranganatha Rao
Karnataka High Court · AIR 1953 Kar 64
Mysore Police Act, 1908 — Section 56, 56 (o)Penal Code, 1860 (IPC) — Section 355
High Courts04 Oct 1950Dismissed
K.V. Bhaskara Rao and Another Vs S. Naranappa
Karnataka High Court · AIR 1951 Kar 10
Civil Procedure Code, 1908 (CPC) — Section 151, 47Mysore Debt Conciliation Act, 1937 — Section 26
High Courts28 Sept 1950Allowed
M.A. Narasimhachar Vs Malliah and Others
Karnataka High Court · AIR 1951 Kar 28
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 151