High Courts07 Mar 1952
S.N. Rajan Vs V.S. Govindaraj Mudaliar
Karnataka High Court · AIR 1953 Kar 1
Defence of India Rules, 1962 — Rule 81 (2) (bb)Transfer of Property Act, 1882 — Section 111
COURT ARCHIVE
Karnataka High Court judgments, 1952
96 judgments · page 5 of 5
High Courts07 Mar 1952
M. Gurumurthappa Vs M. Chickmunisamappa
Karnataka High Court · AIR 1953 Kar 62
Civil Procedure Code, 1908 (CPC) — Section 151, 47Transfer of Property Act, 1882 — Section 111 (h)
High Courts28 Feb 1952
S. Ahmed Khan Vs Turup Mohamed Hayat
Karnataka High Court · AIR 1953 Kar 4
Contract Act, 1872 — Section 70Partnership Act, 1932 — Section 69 (1), 69 (2)
High Courts27 Feb 1952
Movie Enterprises and Another Vs M.S. Periasamy Mudaliar and Others
Karnataka High Court · AIR 1952 Kar 78
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts26 Feb 1952
Thimmayya Vs M.B. Sadasivappa and Another
Karnataka High Court · AIR 1952 Kar 76
Civil Procedure Code, 1908 (CPC) — Section 499, 94
High Courts26 Feb 1952
Revanna Devaru Vs A.V. Ranga Rao and Others
Karnataka High Court · AIR 1952 Kar 119
Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 60
High Courts25 Feb 1952
H.M. Subbaraya Setty and Sons Vs S.K. Palani Chetty and Sons
Karnataka High Court · AIR 1952 Kar 69
Civil Procedure Code, 1908 (CPC) — Section 20, 21Constitution of India, 1950 — Article 261, 261 (3), 367 (3)
High Courts22 Feb 1952
Jayalakshmi and Others Vs K. Bharamiah Gowda and Others
Karnataka High Court · AIR 1952 Kar 137
Mysore Hindu Women Right to Property Act, 1933 — Section 8, 8 (1)
High Courts14 Feb 1952
Motilal J. Boal Vs U.R. Ramachar and Another
Karnataka High Court · AIR 1952 Kar 80 : (1952) ILR (Kar) 344
Mysore Court Fees Act, 1900 — Section 4 (iv) (c), 4 (iv) (e)
High Courts05 Feb 1952
Siddamma and Another Vs Nanje Gowda
Karnataka High Court · AIR 1952 Kar 75 : (1952) ILR (Kar) 279
Constitution of India, 1950 — Article 225, 372Mysore High Court Act, 1884 — Section 15
High Courts31 Jan 1952
Krishnamurthy Vs Krishna Rao and Others
Karnataka High Court · AIR 1952 Kar 82
Registration Act, 1908 — Section 17 (1), 17 (2) (11)
High Courts30 Jan 1952
T.A. Periyanayakan and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 84
States (Laws) Act, 1951 — Section 6
High Courts17 Jan 1952
Nanjundegowda Vs Rangegowda and Others
Karnataka High Court · AIR 1953 Kar 138
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts08 Jan 1952
A. Srikantaiah Vs Bansilal Abirchand and Another
Karnataka High Court · AIR 1952 Kar 141
High Courts04 Jan 1952
Lakshman Vs Govt. of Mysore
Karnataka High Court · (1952) CriLJ 1522
Penal Code, 1860 (IPC) — Section 379
High Courts04 Jan 1952
Narayanappa Vs D.V. Narayanamurthy and Another
Karnataka High Court · AIR 1952 Kar 77
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146 (1)