High Courts24 Dec 1951
Thammannagowda Vs Shankarappagowda
Karnataka High Court · AIR 1952 Kar 106 : (1952) ILR (Kar) 267
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
COURT ARCHIVE
Karnataka High Court judgments, 1951
85 judgments · page 1 of 5
High Courts24 Dec 1951
Kale Gowda and Others Vs Marigowda and Another
Karnataka High Court · AIR 1952 Kar 107 : (1952) ILR (Kar) 331 : (1953) 31 MysLJ 14
Limitation Act, 1908 — Section 19, 20
High Courts24 Dec 1951
Nanjiah and Others Vs Maregowda and Others
Karnataka High Court · AIR 1952 Kar 134 : (1952) ILR (Kar) 323
High Courts24 Dec 1951
Gurupada Mudaliar Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 102
Criminal Procedure Code, 1898 (CrPC) — Section 439, 514
High Courts06 Dec 1951
N. Devaraje Urs Vs M. Ramakrishniah
Karnataka High Court · AIR 1952 Kar 109
Contract Act, 1872 — Section 62Transfer of Property Act, 1882 — Section 90
High Courts28 Nov 1951
Kempe Gowda Vs Lakkegowda
Karnataka High Court · AIR 1952 Kar 99 : (1953) 31 MysLJ 156
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 101, 82
High Courts26 Nov 1951
Hayath Saheb and Others Vs B. Bharamanna and Others
Karnataka High Court · AIR 1953 Kar 105
Transfer of Property Act, 1882 — Section 58, 83
High Courts26 Nov 1951
Byappanahalli Muniamma Vs Arale Chikkaveeranna and Another
Karnataka High Court · AIR 1952 Kar 105
Mysore Co-operative Societies Act, 1948 — Section 43 A, 43 CMysore Land Revenue Code, 1888 — Section 221 (c)
High Courts23 Nov 1951
R. Viswanathan and Others Vs S. Abdul Wajid and Others
Karnataka High Court · AIR 1952 Kar 94
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Mysore High Court Act, 1884 — Section 15 (3)
High Courts16 Nov 1951
Biligiri Naika and Others Vs Sidda Setty and Another
Karnataka High Court · AIR 1953 Kar 107 : (1953) 31 MysLJ 153
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144 (5)
High Courts09 Nov 1951
S. Nanjundasetty Vs Silpi Venkatachar and Others
Karnataka High Court · AIR 1953 Kar 122
Transfer of Property Act, 1882 — Section 101
High Courts09 Nov 1951
In Re: Ramegowda
Karnataka High Court · AIR 1953 Kar 45
Penal Code, 1860 (IPC) — Section 100, 304, 96, 97
High Courts09 Nov 1951
Javariah Vs Abdul Rahiman and Another
Karnataka High Court · AIR 1952 Kar 66 : (1953) 31 MysLJ 32
Mysore High Court Civil Rules of Practice and Circular Orders — Clause 88 (5)
High Courts09 Nov 1951
Madina Rice Mills Vs V. Sampangirmiah
Karnataka High Court · AIR 1953 Kar 66 : (1952) ILR (Kar) 230
High Courts08 Nov 1951
T.A. Bashiruddin Vs State of Mysore
Karnataka High Court · AIR 1952 Kar 88
Constitution of India, 1950 — Article 133 (1) (c), 134 (1) (c)Penal Code, 1860 (IPC) — Section 161
High Courts08 Nov 1951
Ambammal Vs J. Muddiah and Others
Karnataka High Court · AIR 1952 Kar 65
Limitation Act, 1908 — Section 120, 91
High Courts08 Nov 1951
Rangamma Vs Rangamma and Others
Karnataka High Court · AIR 1952 Kar 121 : (1952) ILR (Kar) 190 : (1953) 31 MysLJ 148
Limitation Act, 1908 — Section 182
High Courts30 Oct 1951
Basheer Ahamed Vs G. Padmanabha Kamath
Karnataka High Court · AIR 1953 Kar 37
Mysore Agriculturists Relief Act, 1928 — Section 12, 14, 2
High Courts30 Oct 1951
The Shimoga Oil Mills Vs The Radhakrishna Oil Mills Kadiri and Others
Karnataka High Court · AIR 1952 Kar 111 : (1953) 31 MysLJ 129
Civil Procedure Code, 1908 (CPC) — Section 20