High Courts04 Oct 1951
Madhu Rao Vs Subbaraya
Karnataka High Court · AIR 1952 Kar 2 : (1953) 31 MysLJ 135
Mysore Agriculturists Relief Act, 1928 — Section 2, 5, 8
COURT ARCHIVE
Karnataka High Court judgments, 1951
85 judgments · page 2 of 5
High Courts04 Oct 1951
Lakshmamma and Others Vs M. Jayaram
Karnataka High Court · AIR 1952 Kar 114
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 18
High Courts04 Oct 1951
R. Kapinipathi Rao Vs Abdul Aziz Khan
Karnataka High Court · AIR 1952 Kar 7
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4
High Courts04 Oct 1951
C. Venkatasetty Vs Rangasetty and Another
Karnataka High Court · AIR 1952 Kar 68
High Courts03 Oct 1951
T.A. Basheeruddin Ahmed and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 42
Criminal Procedure Code, 1898 (CrPC) — Section 197 (1), 197 (2), 562Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5 (1) (d), 5 (2)
High Courts27 Sept 1951
K. Muniyappa Vs M.A. Hanumantha and Others
Karnataka High Court · AIR 1953 Kar 43
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152
High Courts27 Sept 1951
G. Rajagopalachar and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 103
Civil Procedure Code, 1908 (CPC) — Section 151Mysore Legal Practitioners Act, 1884 — Section 11
High Courts26 Sept 1951
Hanumantha and Others Vs Gowdaiah and Another
Karnataka High Court · AIR 1953 Kar 44 : (1952) ILR (Kar) 172 : (1952) 30 MysLJ 115
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Sept 1951
Kala Vs Javaramma and Others
Karnataka High Court · AIR 1952 Kar 47 : (1952) ILR (Kar) 151 : (1953) 31 MysLJ 70
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151Limitation Act, 1908 — Section 18
High Courts21 Sept 1951
The Commissioner of Labour in Mysore, Banglore Vs The Mysore Iron and Steel Works Labour Association
Karnataka High Court · AIR 1952 Kar 21 : (1952) ILR (Kar) 83
Mysore Essential Services (Maintenance) Act, 1942 — Section 6Mysore Labour Act, 1942 — Section 10 (2), 10 (3)Specific Relief Act, 1877 — Section 45
High Courts21 Sept 1951
K. Mohamed Ali Vs Govinde Gowda
Karnataka High Court · AIR 1953 Kar 56 : (1952) 30 MysLJ 190
High Courts21 Sept 1951
K. Chikkiah Setty and Others Vs Aswathanarayana Rao and Others
Karnataka High Court · AIR 1952 Kar 63
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 311
High Courts20 Sept 1951
Venkategowda and Others Vs Appajigowda and Others
Karnataka High Court · AIR 1952 Kar 4 : (1953) 31 MysLJ 162
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145, 145 (1), 145 (5)
High Courts14 Sept 1951
Venkategowda Vs Basavagowda and Others
Karnataka High Court · AIR 1952 Kar 3 : (1953) 31 MysLJ 19
Civil Procedure Code, 1908 (CPC) — Section 47, 50, 53
High Courts12 Sept 1951
B. Shivaramiah Vs Rangamma and Others
Karnataka High Court · AIR 1952 Kar 32 : (1952) 30 MysLJ 196
High Courts10 Sept 1951
D.M. Revanasiddaiah Vs State of Mysore
Karnataka High Court · AIR 1952 Kar 85
Constitution of India, 1950 — Article 22 (5), 226Preventive Detention Act, 1950 — Section 3, 3 (1), 3 (2)
High Courts06 Sept 1951
Lakkappa Vs Thimmappa
Karnataka High Court · AIR 1953 Kar 48 : (1953) 31 MysLJ 90
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Section 18
High Courts31 Aug 1951
Khatoon Bee Vs Ameena Bi and Others
Karnataka High Court · AIR 1953 Kar 89 : (1952) ILR (Kar) 70
High Courts31 Aug 1951
S. Kamesam Vs S. Rangaraju Naidu
Karnataka High Court · AIR 1953 Kar 90
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts31 Aug 1951
Thimmiah Vs Rangiah
Karnataka High Court · AIR 1952 Kar 67 : (1952) ILR (Kar) 167
Civil Procedure Code, 1908 (CPC) — Section 48, 48 (2)