High Courts22 Jan 1951Dismissed
Pailwan Abdul Khader and Others Vs State of Mysore
Karnataka High Court · AIR 1951 Kar 72
Constitution of India, 1950 — Article 141, 226, 372Penal Code, 1860 (IPC) — Section 302, 326
COURT ARCHIVE
Karnataka High Court judgments, 1951
85 judgments · page 5 of 5
High Courts19 Jan 1951
Puvadi Chayanna Vs Nanjappa and Others
Karnataka High Court · AIR 1951 Kar 111 : (1952) 30 MysLJ 20
Court Fees Act, 1870 — Section 4 (ix), 7 (ix)
High Courts05 Jan 1951
Amco Ltd. Vs Registrar of Associations for Mysore, New Public Offices, Bangalore and Another
Karnataka High Court · AIR 1954 Kar 141
Constitution of India, 1950 — Article 226Mysore Labour Act, 1942 — Section 10 (1), 22, 28
High Courts04 Jan 1951Dismissed
Madappa Vs Basavalingappa
Karnataka High Court · AIR 1951 Kar 36 : (1951) ILR (Kar) 396 : (1952) 30 MysLJ 165
High Courts02 Jan 1951Dismissed
In Re: Ameerjan
Karnataka High Court · AIR 1951 Kar 34
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 489 C