High Courts26 Jun 1952
B.V. Rama Rao Vs Jayamma
Karnataka High Court · AIR 1953 Kar 33
Contract Act, 1872 — Section 23
COURT ARCHIVE
Karnataka High Court judgments, 1952
96 judgments · page 4 of 5
High Courts25 Jun 1952
Thimmiah and Others Vs Nanjappa and Another
Karnataka High Court · AIR 1953 Kar 121 : (1953) ILR (Kar) 103 : (1953) 31 MysLJ 36
Dekhan Agriculturists Relief Act, 1879 — Section 158 (1)Mysore Agriculturists Relief Act, 1928 — Section 8, 8 (3)
High Courts24 Jun 1952
Doddarangappa Vs Kenchegowda and Others
Karnataka High Court · AIR 1953 Kar 111 : (1954) 32 MysLJ 111
Civil Procedure Code, 1908 (CPC) — Section 11, 13
High Courts23 Jun 1952
Nandipuram Sreerangachar and Others Vs R. Chakravarthi and Others
Karnataka High Court · AIR 1954 Kar 45 : AIR 1952 Kar 45
High Courts17 Jun 1952
Muthegowda Vs Shanbhogue Naranappa and Others
Karnataka High Court · AIR 1953 Kar 29 : (1953) ILR (Kar) 92
Transfer of Property Act, 1882 — Section 106
High Courts13 Jun 1952
Basavantappa and Others Vs Dasappa and Others
Karnataka High Court · AIR 1953 Kar 35 : (1953) ILR (Kar) 51 : (1954) 32 MysLJ 57
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Section 138
High Courts11 Jun 1952
Chennamma Vs Dyana Setty
Karnataka High Court · AIR 1953 Kar 136
Constitution of India, 1950 — Article 14, 15Mysore Hindu Women Right to Property Act, 1933 — Section 23 (b), 23 (c)
High Courts07 Apr 1952
M. Hanumantha Reddy Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 132
Criminal Procedure Code, 1898 (CrPC) — Section 497, 498Penal Code, 1860 (IPC) — Section 109, 121
High Courts29 Mar 1952
J.T. Gopalakrishnan Vs H.S. Raja Iyengar and Others
Karnataka High Court · AIR 1953 Kar 8
Constitution of India, 1950 — Article 19 (1) (f), 226Mysore House Rent Control Order, 1948 — Section 8
High Courts28 Mar 1952
A.A. Khan and Others Vs Ameer Khan and Others
Karnataka High Court · AIR 1952 Kar 131 : (1951) ILR (Kar) 486 : (1953) 31 MysLJ 103
Partnership Act, 1932 — Section 30, 30 (1), 4
High Courts28 Mar 1952
A. Seetharamachar and Others Vs The Town Municipal Council, Closepet
Karnataka High Court · AIR 1953 Kar 40
Civil Procedure Code, 1908 (CPC) — Section 80Mysore Town Municipalities Act, 1933 — Section 178
High Courts28 Mar 1952
R. Muninarayana Reddy and Others Vs C.P. Chinnaswamy Gownder
Karnataka High Court · AIR 1952 Kar 120
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 55
High Courts28 Mar 1952
Harbhogowandas Purushothamdas Vs C. Narayana Iyengar and Another
Karnataka High Court · AIR 1952 Kar 116
High Courts27 Mar 1952
K.S. Namjundaiah Vs Setti Chikka Thippanna
Karnataka High Court · AIR 1952 Kar 123
Criminal Procedure Code, 1898 (CrPC) — Section 439, 439 (1)Penal Code, 1860 (IPC) — Section 499, 500
High Courts27 Mar 1952
P. Krishnaiah Setty Vs A.V. Lakshmana Rao and Another
Karnataka High Court · AIR 1952 Kar 139
Transfer of Property Act, 1882 — Section 106, 110
High Courts27 Mar 1952
A. Dastagir Sab Vs N. Shariffunnisa and Another
Karnataka High Court · AIR 1953 Kar 145
Dissolution of Muslim Marriage Act, 1939 — Section 2 (ii)
High Courts27 Mar 1952
Sidde Gowda Vs Nadakala Sidda Naika and Others
Karnataka High Court · AIR 1952 Kar 117 : (1953) 31 MysLJ 109
Transfer of Property Act, 1882 — Section 51
High Courts27 Mar 1952
Ramachandra Rao Ganesh and Another Vs Sarvajana Vardhini Co. Ltd. and Others
Karnataka High Court · AIR 1952 Kar 125
Transfer of Property Act, 1882 — Section 67, 67 (a)
High Courts24 Mar 1952
Hassan Co-operative Society Vs H.S. Suryanaranappa and Another
Karnataka High Court · AIR 1952 Kar 127
Limitation Act, 1908 — Section 181, 182Mysore Co-operative Societies Act, 1948 — Section 65, 72 (2)
High Courts21 Mar 1952
Gurunatha Bhatta Vs Nadiga Nagesha Rao
Karnataka High Court · AIR 1952 Kar 129 : (1952) ILR (Kar) 379
Mysore Hindu Women Right to Property Act, 1933 — Section 9 (2), 9 (2) (a)