High Courts10 Aug 1954
Mohamed Khasim Vs State of Mysore
Karnataka High Court · (1955) CriLJ 524 : (1954) ILR (Kar) 460 : (1955) 6 STC 211
Mysore Sales Tax Act, 1948 — Section 12, 14, 16, 20
COURT ARCHIVE
Karnataka High Court judgments, 1954
40 judgments · page 2 of 2
High Courts04 Aug 1954
Ganeshaiah Vs Subba Bhatta and Others
Karnataka High Court · AIR 1958 Kar 6 : AIR 1954 Kar 6
Criminal Procedure Code, 1898 (CrPC) — Section 439Mysore Agriculturists Relief Act, 1928 — Section 4, 4 (2)
High Courts30 Jul 1954
Paremajalu Chettiappa Vs Pattangeri and Others
Karnataka High Court · AIR 1954 Kar 187
Indian Trust Act, 1882 — Section 90Transfer of Property Act, 1882 — Section 76 (2)
High Courts15 Jul 1954
M. Thiruvengadam Vs The Indian Institute of Science and Others
Karnataka High Court · AIR 1954 Kar 158 : (1957) 1 LLJ 285
Constitution of India, 1950 — Article 226
High Courts09 Jul 1954
A.S. Ramaiya and Another Vs State of Mysore
Karnataka High Court · AIR 1954 Kar 161
Constitution of India, 1950 — Article 13 (2), 226
High Courts30 Jun 1954
D. Narasimhiah Vs Lakshamma and Others
Karnataka High Court · AIR 1954 Kar 185
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts21 Jun 1954
J. Kishenlal Phoolchand Vs A. Rathan Singh
Karnataka High Court · AIR 1954 Kar 162
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2
High Courts25 Mar 1954
Ningamma and Another Vs Patel Linge Gowda and Others
Karnataka High Court · AIR 1954 Kar 179
Mysore Hindu Women Right to Property Act, 1933 — Section 21, 3 (h), 4
High Courts23 Mar 1954
S. Rama Rao Vs Dasarathy Rao and Others
Karnataka High Court · AIR 1955 Kar 43
Sale of Goods Act, 1930 — Section 27
High Courts23 Feb 1954
M.P. Basappa Vs Padasale Channappagowda and Others
Karnataka High Court · AIR 1954 Kar 189
Provincial Insolvency Act, 1920 — Section 54, 6, 9Registration Act, 1908 — Section 47
High Courts18 Feb 1954
M. Seshagiri Rao Vs The State of Mysore
Karnataka High Court · AIR 1954 Kar 150
Criminal Procedure Code, 1898 (CrPC) — Section 263, 537Mysore Police Act, 1908 — Section 56 (o)
High Courts05 Feb 1954
K.G. Mani Vs J.H. Leutin
Karnataka High Court · AIR 1955 Kar 2
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 152, 153, 161
High Courts04 Feb 1954
M. Ramamurthy Vs State of Mysore
Karnataka High Court · AIR 1954 Kar 164
Criminal Procedure Code, 1898 (CrPC) — Section 242, 243Penal Code, 1860 (IPC) — Section 292
High Courts04 Feb 1954
Abdul Shakoor and Another Vs Custodian of Evacuee Property in Bangalore
Karnataka High Court · AIR 1954 Kar 152
Constitution of India, 1950 — Article 226, 5, 7Government of Mysore Act, 1940 — Section 6
High Courts27 Jan 1954
R. Gurubasaviah Vs Rumale Karibasappa and Others
Karnataka High Court · AIR 1955 Kar 6
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
High Courts15 Jan 1954
Hutcha Thimmegowda and Another Vs Dyavamma and Others
Karnataka High Court · AIR 1954 Kar 93 : (1954) ILR (Kar) 70 : (1954) 32 MysLJ 33
Constitution of India, 1950 — Article 141, 261 (3)
High Courts12 Jan 1954
B.V. Sundariah Vs B.R. Ramasastry and Others
Karnataka High Court · AIR 1955 Kar 8
Transfer of Property Act, 1882 — Section 41, 43
High Courts11 Jan 1954
K. Lakkappa Vs N.G. Narasimhegowda and Others
Karnataka High Court · AIR 1954 Kar 111
Constitution of India, 1950 — Article 19 (1), 226Representation of the Peoples Act, 1951 — Section 7 (d)
High Courts11 Jan 1954
T. Nagappa Vs T.C. Basappa and Others
Karnataka High Court · AIR 1954 Kar 102
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 109, 112, 116Representation of the Peoples Act, 1951 — Section 67, 71, 73