High Courts28 Aug 1951
C.N. Hassankhan Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 39
Criminal Procedure Code, 1898 (CrPC) — Section 517, 518, 519Mysore Prohibition Act, 1948 — Section 14
COURT ARCHIVE
Karnataka High Court judgments, 1951
85 judgments · page 3 of 5
High Courts24 Aug 1951Allowed
Velliamma and another Vs The Supdt. Mysore Good Mining Co., K.G.F. and another
Karnataka High Court · (1951) 08 KAR CK 0008
High Courts23 Aug 1951
H.K. Ramachandra Rao Vs H.K. Subba Rao
Karnataka High Court · AIR 1952 Kar 25
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Limitation Act, 1908 — Section 11 A
High Courts17 Aug 1951Dismissed
Basappa Vs Nanjamma
Karnataka High Court · AIR 1951 Kar 122
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 107, 151
High Courts17 Aug 1951
Venkataramana Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 34 : (1953) 31 MysLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 190 (1) (a), 199, 200Penal Code, 1860 (IPC) — Section 379, 497, 498
High Courts17 Aug 1951
Hutchegowda Vs Chennigegowda
Karnataka High Court · AIR 1953 Kar 49 : (1952) ILR (Kar) 49
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 67, 90
High Courts07 Aug 1951
Narayan Krishnaji Vs Anjuman E. Islamia
Karnataka High Court · AIR 1952 Kar 14 : (1952) ILR (Kar) 102
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92
High Courts07 Aug 1951
N.B. Chikkathimma Reddi and Another Vs The State of Mysore
Karnataka High Court · AIR 1952 Kar 37
Criminal Procedure Code, 1898 (CrPC) — Section 344 (1)
High Courts07 Aug 1951
B. Gopalappa Vs Shivananda Rice and Flour Mills and Another
Karnataka High Court · AIR 1952 Kar 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 158Mysore Court Fees Act, 1900 — Section 10
High Courts31 Jul 1951Allowed
Hanuma Vs Kencha Mariya and Others
Karnataka High Court · AIR 1951 Kar 119 : (1952) ILR (Kar) 44
High Courts18 Jul 1951
Madegowda Vs R.L. Narayana Rao
Karnataka High Court · AIR 1952 Kar 88 : AIR 1952 Kar 38
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10
High Courts18 Jul 1951
Nanjegowda Vs Channamma and Another
Karnataka High Court · AIR 1952 Kar 40 : (1951) ILR (Kar) 530
High Courts11 Jul 1951
Krishna Murthy and Others Vs H.P. Subba Rao and Others
Karnataka High Court · AIR 1952 Kar 61
Mysore Land Revenue Code, 1888 — Section 54
High Courts10 Jul 1951
Government of Mysore Vs Lakshmamma and Others
Karnataka High Court · AIR 1951 Kar 115
Criminal Procedure Code, 1898 (CrPC) — Section 438
High Courts05 Jul 1951
R. Muninanjappa Vs Agneesamma and Another
Karnataka High Court · AIR 1951 Kar 113
Workmens Compensation Act, 1923 — Section 12, 12 (1), 12 (2)
High Courts05 Jul 1951Dismissed
C.D. Narayana Rao Vs Karibasappa and Others
Karnataka High Court · AIR 1951 Kar 126
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 53 A
High Courts05 Jul 1951Allowed
The State of Mysore Vs Abdul Salam
Karnataka High Court · AIR 1951 Kar 116 : (1951) ILR (Kar) 419
Influx from Pakistan (Control) Act, 1949 — Section 5 (1)Permit System Rules, 1949 — Rule 19, 26
High Courts03 Jul 1951
Basave Gowda Vs Basave Gowda and Others
Karnataka High Court · AIR 1952 Kar 1 : (1952) 30 MysLJ 192
Limitation Act, 1908 — Section 126, 44
High Courts27 Jun 1951Allowed
D. Srinivasiah and Others Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 121
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
High Courts27 Jun 1951Allowed
Chennegowda Vs Venkatachalasetty and Others
Karnataka High Court · AIR 1951 Kar 118 : (1952) ILR (Kar) 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66