High Courts18 Dec 1952
K.P. Chandrasekharappa Vs Government of Mysore
Karnataka High Court · AIR 1955 Kar 26 : (1953) ILR (Kar) 563
COURT ARCHIVE
Karnataka High Court judgments, 1952
96 judgments · page 1 of 5
High Courts17 Dec 1952
Channegowda Vs Nageshappa and Others
Karnataka High Court · AIR 1953 Kar 167 : (1953) ILR (Kar) 546
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts17 Dec 1952
S. Krishnappa Vs Kishenlal and Another
Karnataka High Court · AIR 1954 Kar 140 : AIR 1952 Kar 140
Limitation Act, 1908 — Section 179, 182, 6
High Courts17 Dec 1952
Kesave Seethamma Vs Bombay Life Assurance Co. Ltd.
Karnataka High Court · AIR 1954 Kar 134
Contract Act, 1872 — Section 17Insurance Act, 1938 — Section 45
High Courts15 Dec 1952
Venkatiah Vs Kalyanamma and Others
Karnataka High Court · AIR 1953 Kar 92 : (1953) ILR (Kar) 357
Hindu Women Rights Act, 1933 — Section 10 (2f)Mysore High Court Act, 1884 — Section 15 (2)
High Courts15 Dec 1952
State of Mysore Vs C.V. Gopala Rao
Karnataka High Court · AIR 1954 Kar 117
Constitution of India, 1950 — Article 20 (3)Evidence Act, 1872 — Section 73
High Courts05 Dec 1952
Padmanabha Rao and Others Vs State of Mysore
Karnataka High Court · AIR 1953 Kar 125 : (1953) ILR (Kar) 201
Penal Code, 1860 (IPC) — Section 143, 149, 302
High Courts05 Dec 1952
M. Nagendriah Vs M. Ramachandriah and Another
Karnataka High Court · AIR 1953 Kar 108
Mysore Court Fees Act, 1900 — Section 11 (B), 17 (b)
High Courts04 Dec 1952
Singri Vs Doddiah and Another
Karnataka High Court · AIR 1954 Kar 32 : (1953) ILR (Kar) 544 : (1954) 32 MysLJ 82
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 146
High Courts03 Dec 1952
M.S. Srikantaiah Vs M. Hanumantha Rao and Others
Karnataka High Court · AIR 1954 Kar 138
Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts02 Dec 1952
Abdul Basheer Saheb Vs Government of Mysore and Another
Karnataka High Court · AIR 1954 Kar 57 : AIR 1952 Kar 57 : (1953) ILR (Kar) 489 : (1954) 32 MysLJ 76
Railways Act, 1890 — Section 61, 77
High Courts01 Dec 1952
Rama Setty Vs Ibbanna Setty
Karnataka High Court · AIR 1954 Kar 56 : (1953) ILR (Kar) 486 : (1954) 32 MysLJ 95
High Courts28 Nov 1952
Commander, Bangalore Area and Another Vs Armugam Nagarthnam and Co.
Karnataka High Court · AIR 1954 Kar 46 : (1953) ILR (Kar) 480
Arbitration Act, 1940 — Section 14 (2), 30
High Courts27 Nov 1952
P.R. Chikka Subba Rao and Others Vs Nama Ramaswami Setty and Others
Karnataka High Court · AIR 1954 Kar 42 : (1953) ILR (Kar) 470 : (1954) 32 MysLJ 209
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Probate and Administration Act, 1881 — Section 90
High Courts26 Nov 1952
Shivapadegowda and Another Vs Anniahchar
Karnataka High Court · AIR 1954 Kar 142 : AIR 1951 Kar 142
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 63Transfer of Property Act, 1882 — Section 43
High Courts26 Nov 1952
Halappa Gowda Vs State of Mysore and Others
Karnataka High Court · AIR 1953 Kar 91 : (1953) ILR (Kar) 197 : (1954) 32 MysLJ 201
Criminal Procedure Code, 1898 (CrPC) — Section 190, 190 (1) (b), 250Mysore Prohibition Act, 1948 — Section 4 (1) (a) (3)
High Courts24 Nov 1952
Commissioner of Income Tax, Mysore cum Travancore-Cochin, Bangalore Vs Mysore Engineering Co.
Karnataka High Court · AIR 1953 Kar 73
Income Tax Act, 1922 — Section 10, 4, 4 (1), 66 (1)
High Courts14 Nov 1952
K.T. Abdul Badsha Saheb and Another Vs Century Wood Industries
Karnataka High Court · AIR 1954 Kar 33 : (1953) ILR (Kar) 427
Partnership Act, 1932 — Section 69 (2)
High Courts13 Nov 1952
Winifred Colaco and Others Vs Nanjappa Gowda and Others
Karnataka High Court · AIR 1953 Kar 84 : (1953) ILR (Kar) 419 : (1954) 32 MysLJ 191
Limitation Act, 1908 — Section 134, 144, 44
High Courts11 Nov 1952
Lucy Vs Francis Furtado and Another
Karnataka High Court · AIR 1954 Kar 86 : (1953) ILR (Kar) 416
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11