High Courts27 Sept 1950Dismissed
Ramanna Vs H.S. Rangaswamy
Karnataka High Court · AIR 1951 Kar 13
Transfer of Property Act, 1882 — Section 105, 107
COURT ARCHIVE
Karnataka High Court judgments, 1950
43 judgments · page 2 of 3
High Courts18 Sept 1950Allowed
In Re: Basappa and Others
Karnataka High Court · AIR 1951 Kar 1
Penal Code, 1860 (IPC) — Section 302, 303, 34
High Courts18 Sept 1950Allowed
Mrs. Thompson Vs J.A. Gordon
Karnataka High Court · AIR 1951 Kar 53
Succession Act, 1925 — Section 222, 276
High Courts01 Sept 1950Dismissed
B.S. Gangadhariah Vs Thimmamma and Others
Karnataka High Court · AIR 1951 Kar 7
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 9
High Courts25 Aug 1950Allowed
S.K. Venkatachala Seti Vs Chuluviah
Karnataka High Court · AIR 1951 Kar 52
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 9
High Courts22 Aug 1950Dismissed
Jayachamarajendra Co-operative Society Ltd. Vs Madaiah and Another
Karnataka High Court · AIR 1951 Kar 9
Limitation Act, 1908 — Section 13, 3
High Courts08 Aug 1950
Venkataramana Jois Vs Shanbhog Veerappiah
Karnataka High Court · AIR 1950 Kar 81
Mysore Agriculturists Relief Act, 1928 — Section 2, 24, 3
High Courts01 Aug 1950
In Re: Ahamad
Karnataka High Court · AIR 1950 Kar 82
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 24
High Courts07 Jul 1950
In Re: D.V. Gundappa and Others
Karnataka High Court · AIR 1951 Kar 6
Mysore Trust Act — Section 16, 34, 36
High Courts31 Mar 1950
Abdul Wahab and Others Vs Ramakrishniah
Karnataka High Court · AIR 1954 Kar 65 : (1953) ILR (Kar) 521
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 28 Rule 2, 151, 152
High Courts30 Mar 1950
Marulasiddappa Vs Lakshmipathi and Others
Karnataka High Court · AIR 1950 Kar 64
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 17, Order 21 Rule 17 (2), 48
High Courts20 Mar 1950
Sannamma Vs Earappa
Karnataka High Court · AIR 1950 Kar 77 : (1951) ILR (Kar) 117
Mysore Hindu Women Right to Property Act, 1933 — Section 10 (g), 9 (1), 9 (2) (a)
High Courts20 Mar 1950
A.K. Sharafudin Vs S. Jagadeesan
Karnataka High Court · AIR 1950 Kar 70
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (1), Order 9 Rule 13, Order 9 Rule 9, 151
High Courts13 Mar 1950
Abdul Rahiman Vs M.L. Narasimhiah
Karnataka High Court · AIR 1950 Kar 60
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 54
High Courts09 Mar 1950Allowed
Venkatasubbasetty Vs Sahukar M.S. Rasavanna Devaru
Karnataka High Court · AIR 1951 Kar 5
Usurious Loans Act, 1923 — Section 3
High Courts09 Mar 1950
T. Krishniah Vs Government of Mysore
Karnataka High Court · AIR 1950 Kar 44
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 376
High Courts28 Feb 1950
T.K. Siddarama Setty Vs V.K. Kalappa
Karnataka High Court · AIR 1950 Kar 63
Transfer of Property Act, 1882 — Section 106
High Courts06 Feb 1950
Govindappa and Another Vs K. Naranappa
Karnataka High Court · AIR 1950 Kar 43
Mysore Debt Conciliation Act, 1937 — Section 17, 4, 9
High Courts03 Feb 1950
P.R. Lakshmiah Setty Vs Rama Nanjundiah Setty
Karnataka High Court · AIR 1950 Kar 62
High Courts09 Jan 1950
Chikkadodiah and Others Vs Government of Mysore
Karnataka High Court · AIR 1950 Kar 30
Defence of India Act, 1939 — Section 2, 2 (1)Defence of India Rules, 1962 — Rule 121, 75A, 75BMysore Supplies, Services and Miscellaneous Provisions (Temporary Power) Act, 1947 — Section 5