High Courts14 Aug 1952
Subban Beigh Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 19 : (1954) 32 MysLJ 148
Mysore Sales Tax Act, 1948 — Section 16, 22Sale of Goods Act, 1930 — Section 27
COURT ARCHIVE
Karnataka High Court judgments, 1952
96 judgments · page 3 of 5
High Courts08 Aug 1952
R.S. Ramakrishna and Others Vs K. Rajagopal and Others
Karnataka High Court · AIR 1953 Kar 139
Limitation Act, 1908 — Section 109, 120, 89Transfer of Property Act, 1882 — Section 92
High Courts01 Aug 1952
Gurappa and Others Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 14 : (1953) ILR (Kar) 44 : (1954) 32 MysLJ 144
Mysore Police Act, 1908 — Section 63 (3), 63 (4)
High Courts01 Aug 1952
V.S. Venkatachala Chetty Vs Government of Mysore
Karnataka High Court · (1953) 4 STC 105
Sales Tax Act, 1957 — Section 16, 22
High Courts01 Aug 1952
K. Kariappa Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 12 : (1953) 4 STC 94
Sales Tax Act, 1957 — Section 14, 15, 16, 20 (b)
High Courts31 Jul 1952
C.G. Devaraju Naidu and Another Vs T.M. Prabhuviah and Others
Karnataka High Court · AIR 1953 Kar 57
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 7 Rule 1, 149
High Courts29 Jul 1952
Chikkamma and Others Vs Kempegowda and Another
Karnataka High Court · AIR 1953 Kar 38 : (1953) ILR (Kar) 234 : (1954) 32 MysLJ 54
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Jul 1952
Radha Laxmi Vs M.V.C. Sastri
Karnataka High Court · AIR 1953 Kar 123 : (1953) ILR (Kar) 123
Mysore Guardians and Wards Act, 1890 — Section 16
High Courts28 Jul 1952
M.V.C. Sastri Vs Radhalakshmi
Karnataka High Court · AIR 1953 Kar 147
Contract Act, 1872 — Section 148, 149
High Courts24 Jul 1952
Deputy Commissioner, Mysore Vs S. Krishna Rao
Karnataka High Court · AIR 1953 Kar 128
Legal Practitioners Act, 1873 — Section 11, 13
High Courts21 Jul 1952
Puttaswamiah Vs Ramachandriah and Another
Karnataka High Court · AIR 1953 Kar 72
High Courts17 Jul 1952
Adi Lakshamma Vs Subbarayappa
Karnataka High Court · AIR 1953 Kar 137 : (1953) ILR (Kar) 165
Limitation Act, 1908 — Section 5
High Courts16 Jul 1952
Bettegowda and Another Vs Dyavarasegowda and Another
Karnataka High Court · AIR 1953 Kar 130
High Courts15 Jul 1952
Nagappa and Others Vs Mahadevappa and Others
Karnataka High Court · AIR 1953 Kar 36 : (1953) ILR (Kar) 158
High Courts10 Jul 1952
Government of Mysore Vs Gulam Mohamad and Others
Karnataka High Court · AIR 1953 Kar 42 : (1953) CriLJ 1040
Criminal Procedure Code, 1973 (CrPC) — Section 417
High Courts30 Jun 1952
Kenchegowda Vs P. Channaiya and Others
Karnataka High Court · AIR 1953 Kar 22 : (1953) ILR (Kar) 152
High Courts30 Jun 1952
Government of Mysore and Another Vs Kapurchand and Brothers
Karnataka High Court · AIR 1953 Kar 16 : (1953) ILR (Kar) 128
Limitation Act, 1908 — Section 31Railways Act, 1890 — Section 59, 61
High Courts30 Jun 1952
Mallari Gowda Vs Mari Gowda
Karnataka High Court · AIR 1953 Kar 55 : (1953) ILR (Kar) 134 : (1954) 32 MysLJ 128
High Courts26 Jun 1952
Puttappa and Another Vs Basappa
Karnataka High Court · AIR 1953 Kar 113 : (1953) ILR (Kar) 114
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts26 Jun 1952
Sulegai Dodda Narayana Sa Vs A. Hanumanthappa and Others
Karnataka High Court · AIR 1953 Kar 25
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 92, 93