High Courts14 Jun 1951Dismissed
Rudrappa Vs Gowda Chigaterappa
Karnataka High Court · AIR 1951 Kar 117
Penal Code, 1860 (IPC) — Section 416, 471Registration Act, 1908 — Section 82
COURT ARCHIVE
Karnataka High Court judgments, 1951
85 judgments · page 4 of 5
High Courts07 Jun 1951
T. Alibi Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 10
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 304 (2), 96, 99
High Courts31 Mar 1951
Paliah Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 55 : (1952) 30 MysLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 517Mysore Food Acquisition (Harvest) Order, 1949 — Section 17 (1), 19, 19 (2)
High Courts31 Mar 1951
V. Sampangiramaiah Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 53
Criminal Procedure Code, 1898 (CrPC) — Section 428
High Courts31 Mar 1951Dismissed
Anoopchand Revashanker Metha Vs Amerchand
Karnataka High Court · AIR 1951 Kar 101
Specific Relief Act, 1877 — Section 9
High Courts30 Mar 1951
Lakshminaranappa and Another Vs Mysore Provincial Co-operative Apex Bank Ltd. and Another
Karnataka High Court · AIR 1954 Kar 7 : AIR 1951 Kar 7
Mysore Land Revenue Code, 1888 — Section 3 (17), 54
High Courts30 Mar 1951
Chief Secretary to Government of Mysore Vs A. Rama Chetty
Karnataka High Court · AIR 1953 Kar 65
Railways Act, 1890 — Section 59
High Courts26 Mar 1951Dismissed
Anke Gowda Vs Fatima Khatum and Others
Karnataka High Court · AIR 1951 Kar 124
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts23 Mar 1951Dismissed
L.S. Raju Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 106
Criminal Procedure Code, 1898 (CrPC) — Section 173, 178
High Courts19 Mar 1951
Govt. of Mysore Vs Mahantha Devaru
Karnataka High Court · AIR 1951 Kar 65 : (1952) 30 MysLJ 194
Constitution of India, 1950 — Article 301, 372 (1)Defence of India Rules, 1962 — Rule 81 (4)
High Courts13 Mar 1951Dismissed
K.M. Basappa and Another Vs Patel Marule Gowda and Another
Karnataka High Court · AIR 1951 Kar 102
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts13 Mar 1951Dismissed
G.V. Rama Iyer and Others Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 70 : (1951) 2 STC 122
Mysore Sales Tax Act, 1948 — Section 20, 20 (b)
High Courts13 Mar 1951Allowed
Bommarayigowda and Others Vs Kalegowda and Others
Karnataka High Court · AIR 1951 Kar 103 : (1951) ILR (Kar) 407 : (1952) 30 MysLJ 89
Transfer of Property Act, 1882 — Section 53, 53 (1)
High Courts09 Mar 1951
B. Ramakrishnaiah Vs T.S. Chandrasekhara Rao and Another
Karnataka High Court · AIR 1953 Kar 114
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11
High Courts08 Mar 1951
Cheluvaiah Vs Venkataramiah and Another
Karnataka High Court · AIR 1952 Kar 57 : (1951) ILR (Kar) 491 : (1952) 30 MysLJ 47
Mysore Land Revenue Code, 1888 — Section 54
High Courts28 Feb 1951
The Dominion of India Vs Baichu Ramiah Chetty and Sons
Karnataka High Court · AIR 1951 Kar 68
Limitation Act, 1908 — Section 30, 31
High Courts21 Feb 1951
K. Subbaraya and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 8
Evidence Act, 1872 — Section 106
High Courts21 Feb 1951
Tondala Muniswamappa Vs Nanjundachari
Karnataka High Court · AIR 1952 Kar 56 : (1951) 19 MysLJ 35
Transfer of Property Act, 1882 — Section 58
High Courts07 Feb 1951Dismissed
A.N. Vedantha Iyengar Vs H.S. Marigowda
Karnataka High Court · AIR 1951 Kar 127
Criminal Procedure Code, 1898 (CrPC) — Section 202, 204
High Courts25 Jan 1951Dismissed
Nazir Mohamed Vs Kasturchand Gomaji Co.
Karnataka High Court · AIR 1951 Kar 57
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Mysore Arbitration Act — Section 46, 47