High Courts19 Dec 1955
P. Durugappa Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 40 : (1956) CriLJ 630
Penal Code, 1860 (IPC) — Section 403, 405, 409
COURT ARCHIVE
Karnataka High Court judgments, 1955
59 judgments · page 1 of 3
High Courts19 Dec 1955Allowed
Jois Bheemasenachar Vs Thekkalakota Basiah Reddy and Others
Karnataka High Court · (1955) 12 KAR CK 0001
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, 53
High Courts15 Dec 1955
A.H. Desai and Another Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 46 : (1956) CriLJ 633
Criminal Procedure Code, 1973 (CrPC) — Section 177Penal Code, 1860 (IPC) — Section 120 B, 420
High Courts07 Dec 1955
Sheikh Ahmed and Another Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 49 : (1956) CriLJ 902
Penal Code, 1860 (IPC) — Section 379, 447
High Courts29 Nov 1955Dismissed
Meti Veerappa Vs Gurnbasappa
Karnataka High Court · AIR 1956 Kar 30
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts14 Nov 1955Dismissed
R. Chennappa Vs State of Mysore and Others
Karnataka High Court · (1955) 11 KAR CK 0004
Karnataka Municipalities Act, 1964 — Section 17, 23 (2), 23 (3)Town Municipalities Rules — Rule 11
High Courts10 Nov 1955Dismissed
B.S. Kesava Iyengar Vs State Mysore and Others
Karnataka High Court · (1955) 11 KAR CK 0003
Constitution of India, 1950 — Article 226, 333, 335Public Service Commission Rules — Rule 17 (1) (b), 7 (2)
High Courts04 Nov 1955Dismissed
Muniyappa Vs S.V. Ramakrishna
Karnataka High Court · AIR 1956 Kar 47
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27B
High Courts04 Nov 1955
Govinda Setty and Another Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 42
Mysore Police Act, 1908 — Section 63, 63 (1), 63 (2)
High Courts17 Oct 1955
K. Malaiah Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 9 : (1956) CriLJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 342, 342 (3)Penal Code, 1860 (IPC) — Section 409, 467
High Courts14 Oct 1955
Shivalingiah Vs Chowdamma
Karnataka High Court · (1955) 10 KAR CK 0002
Evidence Act, 1872 — Section 50
High Courts14 Oct 1955Dismissed
Brahmeswara Devaru and Others Vs Budrlah and Others
Karnataka High Court · (1955) 10 KAR CK 0001
Land Acquisition Act, 1894 — Section 30, 31, 54
High Courts30 Sept 1955
Firebricks and Potteries Ltd. Vs Firebricks and Potteries Ltd., Workers'' Union
Karnataka High Court · AIR 1956 Kar 7 : (1956) 1 LLJ 571
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 12 (5)
High Courts30 Sept 1955
Bangalore City Municipality Vs Managing Agents, N. Sirur and Co. Ltd., Minerva Mills Ltd. and Another
Karnataka High Court · AIR 1955 Kar 147
High Courts30 Sept 1955Dismissed
C. Krishnamurthy Setty Vs Abdul Khsdar and Others
Karnataka High Court · (1955) 09 KAR CK 0003
High Courts29 Sept 1955
Mysore Spinning and Mfg. Co. Ltd. Vs State of Mysore and Another
Karnataka High Court · AIR 1955 Kar 148 : (1956) 7 STC 148
Constitution of India, 1950 — Article 286 (1) (a)Mysore Sales Tax Act, 1948 — Section 11 (2), 5
High Courts29 Sept 1955Allowed
Minerva Mills Ltd. and Another Vs State of Mysore and Another
Karnataka High Court · AIR 1955 Kar 148 : (1956) 7 STC 148
Constitution of India, 1950 — Article 286 (1) (a)
High Courts26 Sept 1955
Kagathi Venkatarayappa Vs K.V. Venkatashamiah Setty and Another
Karnataka High Court · AIR 1955 Kar 146
High Courts23 Sept 1955Dismissed
A.G. Mahan Vs Bank of Mysore Ltd.
Karnataka High Court · (1955) 09 KAR CK 0002
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts16 Sept 1955
Onkaramma Vs Karisiddappa and Others
Karnataka High Court · (1955) 09 KAR CK 0001
Hindu Women Rights Act, 1933 — Section 8, 8 (1)