High Courts01 Sept 1953
Abdul Razack Saheb and Others Vs Syed Abdul Jaleel Saheb and Others
Karnataka High Court · AIR 1954 Kar 62 : (1954) ILR (Kar) 299
Mysore Court Fees Act, 1900 — Section 4 (iv) (f), 7 (iv)
COURT ARCHIVE
Karnataka High Court judgments, 1953
58 judgments · page 2 of 3
High Courts25 Aug 1953
Marisamappa Vs Channiah and Others
Karnataka High Court · AIR 1955 Kar 31 : (1954) ILR (Kar) 293 : (1955) 33 MysLJ 171
Limitation Act, 1908 — Section 21 (3) (b)
High Courts21 Aug 1953
N. Sreenivasa Murthy Vs Sri Vyasarajendra Co-operative Bank Ltd.
Karnataka High Court · AIR 1954 Kar 54
Co-operative Societies Act, 1942 — Section 43Limitation Act, 1908 — Section 181, 182
High Courts11 Aug 1953
D. Siddaiah and Another Vs S. Rudrappa and Another
Karnataka High Court · AIR 1954 Kar 49
Limitation Act, 1908 — Section 4Mysore Town Municipalities Act, 1933 — Section 12, 13 (1), 20
High Courts30 Jul 1953
B. Krishnappa Vs Bengalore City Co-operative Bank Ltd. and Another
Karnataka High Court · AIR 1954 Kar 59
Constitution of India, 1950 — Article 226Mysore Co-operative Societies Act, 1948 — Section 62
High Courts30 Jul 1953
In Re: Thipperudrappa and Another
Karnataka High Court · AIR 1954 Kar 53
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts28 Jul 1953
B. Himantharaju Setty Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 1954 Kar 145
Transfer of Property Act, 1882 — Section 55 (1) (d), 55 (6) (b)
High Courts23 Jul 1953
M.S. Avadhani Vs State of Mysore and Others
Karnataka High Court · AIR 1954 Kar 18
Election Rules — Rule 10, 4, 8Mysore Town Municipalities Act, 1951 — Section 14, 14 (1) (A) (e)
High Courts07 Jul 1953
S. Sundara Rao Vs B. Appiah Naidu and Another
Karnataka High Court · AIR 1954 Kar 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 39, 41
High Courts17 Jun 1953
K. Narayana Setty Vs State of Mysore
Karnataka High Court · AIR 1954 Kar 17 : AIR 1953 Kar 17
Income Tax Act, 1922 — Section 45Mysore Sales Tax Act, 1948 — Section 20 (b), 22
High Courts30 Mar 1953
B.V. Venkatacharya Vs The Mysore Sugar Co. Ltd.
Karnataka High Court · AIR 1954 Kar 175 : AIR 1953 Kar 175
High Courts30 Mar 1953
Sampu Gowda Hanume Gowda and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1953 Kar 156 : (1953) ILR (Kar) 440 : (1954) 32 MysLJ 12
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 221Constitution of India, 1950 — Article 33 (1)Mysore Land Revenue Code, 1888 — Section 201, 233
High Courts25 Mar 1953
Union of India and Another Vs M. Hanuman Das
Karnataka High Court · AIR 1954 Kar 180
Railways Act, 1890 — Section 75, 75 (1)
High Courts22 Mar 1953
State of Mysore Vs Gujjadi Narayan Nayak and Another
Karnataka High Court · AIR 1964 Kar 190
Mysore Sales Tax Act, 1957 — Section 23 (1), 5 (3), 5 (3) (a)
High Courts13 Mar 1953
B.K. Linganna and Others Vs State of Mysore
Karnataka High Court · AIR 1954 Kar 12
Criminal Procedure Code, 1898 (CrPC) — Section 244, 367Mysore Police Act, 1908 — Section 56 (o), 56 (q), 56 (r)
High Courts11 Mar 1953
Puttappa Vs Maligamma and Others
Karnataka High Court · AIR 1954 Kar 147 : AIR 1953 Kar 147 : (1954) ILR (Kar) 113
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 7 (1)
High Courts05 Mar 1953
Papiahachary Vs Gurusamappa and Others
Karnataka High Court · AIR 1954 Kar 149 : AIR 1953 Kar 149 : (1955) 33 MysLJ 58
Limitation Act, 1908 — Section 181, 182
High Courts05 Mar 1953
A.V. Krishnappa Reddy Vs Venkatappareddy and Others
Karnataka High Court · AIR 1954 Kar 148
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2
High Courts04 Mar 1953
Y. Venkatakrishna Jois Vs T. Venkataswamy
Karnataka High Court · AIR 1953 Kar 124
High Courts27 Feb 1953
C.N. Brahmiah and Others Vs B. Narayanaswamy
Karnataka High Court · (1953) CriLJ 1277
Mysore Trade Marks Act, 1944 — Section 68