High Courts06 Nov 1952
Lingegowda and Others Vs Chikka Nilegowda
Karnataka High Court · AIR 1953 Kar 131 : (1953) ILR (Kar) 315
Criminal Procedure Code, 1898 (CrPC) — Section 145
COURT ARCHIVE
Karnataka High Court judgments, 1952
96 judgments · page 2 of 5
High Courts06 Nov 1952
Nagappa Gowda and Others Vs Doddamane Gurupadappa and Another
Karnataka High Court · AIR 1954 Kar 39 : (1953) ILR (Kar) 408 : (1954) 32 MysLJ 184
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, Order 38 Rule 8
High Courts05 Nov 1952
Subba Rao Vs B. Venkata Rao and Others
Karnataka High Court · AIR 1953 Kar 27
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts30 Oct 1952
K.H. Kapiniah Vs Fatimabi
Karnataka High Court · AIR 1954 Kar 41 : AIR 1952 Kar 41
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts24 Oct 1952
K.S. Vasan Vs Arthur H.E. Taylor
Karnataka High Court · AIR 1953 Kar 103
Contempt of Court Act, 1926 — Section 3Penal Code, 1860 (IPC) — Section 114, 120, 34
High Courts23 Oct 1952
State of Mysore Vs V. Sampangiramiah
Karnataka High Court · AIR 1953 Kar 80
Criminal Procedure Code, 1898 (CrPC) — Section 192, 212, 235
High Courts22 Oct 1952
Periera Vs H.K. Siddalingappa and Others
Karnataka High Court · AIR 1954 Kar 35
Limitation Act, 1908 — Section 109
High Courts13 Oct 1952
Bathalur Naranappa Vs Uppacharla Gurappa and Others
Karnataka High Court · AIR 1954 Kar 23 : (1953) ILR (Kar) 344 : (1954) 32 MysLJ 170
Contract Act, 1872 — Section 25
High Courts09 Oct 1952
Hutchegowda Vs H.M. Basaviah
Karnataka High Court · AIR 1954 Kar 29
Contract Act, 1872 — Section 28Limitation Act, 1908 — Section 113
High Courts16 Sept 1952
Sakamma Vs Chikkannagowda
Karnataka High Court · AIR 1954 Kar 5
Village Offices Act, 1908 — Section 5Village Offices Regulation, 1908 — Regulation 10, 8, 9
High Courts10 Sept 1952
Gullegar Setty Vs The State of Mysore
Karnataka High Court · AIR 1953 Kar 31 : (1953) ILR (Kar) 298
Evidence Act, 1872 — Section 106, 114Mysore Prohibition Act, 1948 — Section 4 (1) (j)
High Courts09 Sept 1952
Venkatappa and Others Vs Hanumanthappa
Karnataka High Court · AIR 1953 Kar 152 : (1953) ILR (Kar) 295
High Courts05 Sept 1952
B. Narayana Rao and Others Vs S.K. Francis
Karnataka High Court · AIR 1953 Kar 68
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5 (2)Contract Act, 1872 — Section 135, 137
High Courts05 Sept 1952
The State of Mysore Vs K. Basappa
Karnataka High Court · AIR 1953 Kar 75
Criminal Procedure Code, 1898 (CrPC) — Section 471Defence of India Rules, 1962 — Rule 81 (2), 81 (4)
High Courts05 Sept 1952
Earamma Vs Nathegowda and Another
Karnataka High Court · AIR 1954 Kar 26 : (1953) ILR (Kar) 332 : (1954) 32 MysLJ 161
Transfer of Property Act, 1882 — Section 52, 91, 92
High Courts05 Sept 1952
Bangalore Woollen Cotton and Silk Mills Co. Ltd. Vs The Labour Appellate Tribunal of India and Another
Karnataka High Court · AIR 1953 Kar 59 : (1954) 1 LLJ 306
Constitution of India, 1950 — Article 225Industrial Disputes Act, 1947 — Section 10 (1), 33
High Courts29 Aug 1952
Pedda and Others Vs The State of Mysore
Karnataka High Court · AIR 1953 Kar 41 : AIR 1952 Kar 124 : (1953) ILR (Kar) 69 : (1954) 32 MysLJ 83
Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 141, 148, 149, 302
High Courts29 Aug 1952
Madam Naranappa Vs P.D. Khurana
Karnataka High Court · AIR 1953 Kar 153 : (1954) 32 MysLJ 66
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 47
High Courts29 Aug 1952Dismissed
J.T. Gopalakrishnan Vs H.S. Raja Iyengar and others
Karnataka High Court · (1952) 08 KAR CK 0005