High Courts16 Dec 1954
Gangappa Vs Boregowda and Others
Karnataka High Court · AIR 1955 Kar 91
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 9
COURT ARCHIVE
Karnataka High Court judgments, 1954
40 judgments · page 1 of 2
High Courts16 Dec 1954
H.R. Patel Vs C.G. Venkatalakshamma and Another
Karnataka High Court · AIR 1955 Kar 65
Mysore Court Fees Act, 1900 — Section 4, 4 (c) (iv)Prevention of Food Adulteration Act, 1919 — Section 13
High Courts15 Dec 1954
S.N. Narasimha Raghavachar Vs S.S. Sengodi Mudaliar
Karnataka High Court · AIR 1955 Kar 79
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 39 Rule 7
High Courts14 Dec 1954
City Tobacco Mart and Others Vs Income Tax Officer, Urban Circle, Bangalore
Karnataka High Court · AIR 1955 Kar 49
Constitution of India, 1950 — Article 278, 291, 295Finance Act, 1950 — Section 13 (1), 3Income Tax Act, 1922 — Section 22 (4), 23 (2), 34
High Courts14 Dec 1954
City Tobacco Mart Vs Income Tax Officer, Urban Circle, Bangalore
Karnataka High Court · (1955) 27 ITR 549
Finance Act, 1950 — Section 13, 13 (1)Income Tax Act, 1922 — Section 34
High Courts14 Dec 1954
B.K. Nanjundeswara Krishnayya Vs State of Coorg
Karnataka High Court · AIR 1957 Kar 93 : (1957) 35 MysLJ 26
Constitution of India, 1950 — Article 14, 15
High Courts22 Nov 1954
B. Chikkannaswamy and Others Vs Hayat Khan
Karnataka High Court · AIR 1955 Kar 38
Transfer of Property Act, 1882 — Section 53 A
High Courts19 Nov 1954
V. Thimma Reddi and Others Vs Dammur Gangamma
Karnataka High Court · AIR 1955 Kar 46
Criminal Procedure Code, 1898 (CrPC) — Section 439, 476, 476 B
High Courts18 Nov 1954
C.G. Sastry Vs B.V. Patankar and Others
Karnataka High Court · AIR 1955 Kar 35
Constitution of India, 1950 — Article 132, 133Transfer of Property Act, 1882 — Section 1
High Courts09 Nov 1954
In Re: Malayara Seethu
Karnataka High Court · AIR 1955 Kar 27 : (1955) CriLJ 372
Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 312, 315
High Courts19 Oct 1954
Srinivasiah Vs Thayamma
Karnataka High Court · AIR 1955 Kar 48 : (1954) ILR (Kar) 499 : (1956) 34 MysLJ 172
Civil Procedure Code, 1908 (CPC) — Section 148Mysore House Rent and Accommodation Control Act, 1951 — Section 8 (5) (b)
High Courts15 Oct 1954
Puttathayamma and Another Vs Rathnarajiah and Another
Karnataka High Court · AIR 1955 Kar 33
High Courts29 Sept 1954
Narasappa and Others Vs Nanjappa and Others
Karnataka High Court · AIR 1955 Kar 62 : (1956) 34 MLJ 164
Easements Act, 1882 — Section 15, 18
High Courts17 Sept 1954
In Re: Shivanna and Another
Karnataka High Court · AIR 1955 Kar 17 : (1955) CriLJ 360
Criminal Procedure Code, 1898 (CrPC) — Section 342, 429Penal Code, 1860 (IPC) — Section 302, 323, 392
High Courts16 Sept 1954
K. Dhondoji Rao Vs Dominion of India
Karnataka High Court · AIR 1957 Kar 94
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Aug 1954
State of Mysore Vs A.C. Hanumanthappa
Karnataka High Court · (1955) 6 STC 34
Mysore Sales Tax Act, 1948 — Section 16 (1), 3, 9
High Courts13 Aug 1954
Kursedji Wookerji Bananji Vs State of Mysore
Karnataka High Court · AIR 1954 Kar 181 : (1954) ILR (Kar) 374
Criminal Procedure Code, 1898 (CrPC) — Section 204, 205
High Courts11 Aug 1954
B.N. Subba Rao Vs State of Mysore
Karnataka High Court · AIR 1955 Kar 1 : (1955) CriLJ 160
Criminal Procedure Code, 1898 (CrPC) — Section 195 (1) (a)Penal Code, 1860 (IPC) — Section 172, 175, 182, 188
High Courts10 Aug 1954
Dasa Naika Vs Ramjee Naika
Karnataka High Court · AIR 1955 Kar 32 : (1955) CriLJ 391 : (1954) ILR (Kar) 370 : (1956) 34 MysLJ 152
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520, 617