High Courts05 Sept 1956
Samaraj Vs Kuppuswamy
Karnataka High Court · AIR 1957 Kar 55 : (1956) ILR (Kar) 281
Contract Act, 1872 — Section 148, 151
COURT ARCHIVE
Karnataka High Court judgments, 1956
52 judgments · page 2 of 3
High Courts31 Aug 1956
B. Abdul Rahman Vs State of Mysore and Another
Karnataka High Court · AIR 1957 Kar 22
Mysore Sales Tax Act, 1948 — Section 5, 5 (6), 7Mysore Sales Tax Rules, 1948 — Rule 16 (5), 23 (5)
High Courts31 Aug 1956
In Re: Deputy Commissioner of Sales Tax, Bangalore
Karnataka High Court · AIR 1957 Kar 14 : (1957) 8 STC 248
Constitution of India, 1950 — Article 286, 286 (1) (a), 286 (2)Mysore Sales Tax Act, 1948 — Section 16 (1)
High Courts31 Aug 1956
G.N. Channamalla Setty and Others Vs Returning Officer and Amildar and Others
Karnataka High Court · AIR 1957 Kar 16
Constitution of India, 1950 — Article 226Mysore Town Municipalities Act, 1951 — Section 11, 11 (1), 9
High Courts31 Aug 1956
Abdul Rahman Vs State of Mysore and Another
Karnataka High Court · (1956) ILR (Kar) 266 : (1957) 8 STC 205
Constitution of India, 1950 — Article 186 (3), 226Declaration and Regulation of Tax on Sale or Purchase Act, 1952 — Section 5, 7
High Courts10 Aug 1956
Krishna and Another Vs State of Mysore
Karnataka High Court · AIR 1957 Kar 5 : (1957) CriLJ 76 : (1958) ILR (Kar) 589
Criminal Procedure Code, 1898 (CrPC) — Section 162, 162 (1), 207 A, 207 A (4)Penal Code, 1860 (IPC) — Section 302, 307, 308
High Courts08 Aug 1956
B.D. Naidu Vs Shamsheer Jung Bahadur Rana
Karnataka High Court · AIR 1957 Kar 21 : (1957) CriLJ 210
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (5)
High Courts02 Aug 1956
In Re: Madegowda
Karnataka High Court · AIR 1957 Kar 50 : (1957) CriLJ 521
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164 (3)Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 326
High Courts02 Aug 1956
N.R. Murthy Vs P.D. Narayan
Karnataka High Court · AIR 1957 Kar 18 : (1957) CriLJ 209 : (1956) ILR (Kar) 241
Criminal Procedure Code, 1898 (CrPC) — Section 258 (1), 259Penal Code, 1860 (IPC) — Section 323
High Courts26 Jul 1956
K. Mohamed Peer Vs The State of Mysore and Others
Karnataka High Court · AIR 1957 Kar 19
Motor Vehicles Act, 1939 — Section 64, 64 (1) (f)
High Courts16 Jul 1956
Nava Vs State of Mysore
Karnataka High Court · AIR 1957 Kar 24 : (1957) CriLJ 381 : (1956) ILR (Kar) 238
Criminal Procedure Code, 1898 (CrPC) — Section 165
High Courts13 Jul 1956
Rajasekhara and Another Vs Chairman, City Improvement Trust Board, Mysore City
Karnataka High Court · AIR 1957 Kar 20 : (1956) ILR (Kar) 234
Land Acquisition Act, 1894 — Section 23
High Courts13 Jul 1956
Central Karnataka Motor Services Ltd. Vs State of Mysore and Another
Karnataka High Court · AIR 1957 Kar 7 : (1958) ILR (Kar) 773
Motor Vehicles Act, 1939 — Section 2 (21), 64
High Courts11 Jul 1956
B. Nagendrappa alias Nagaraj Vs Sakhre Ramakrishnappa and Others
Karnataka High Court · AIR 1957 Kar 25
Constitution of India, 1950 — Article 132 (2), 136Limitation Act, 1908 — Section 5
High Courts27 Jun 1956
C. Gangappa Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 63 : (1956) CriLJ 1418
Criminal Procedure Code, 1973 (CrPC) — Section 364
High Courts15 Jun 1956
Puttathayamma Vs C. Chichavenkatappa and Others
Karnataka High Court · AIR 1957 Kar 3
Provincial Insolvency Act, 1920 — Section 33 (3), 41, 42
High Courts06 Jun 1956
Chairman, Village Panchayath Vs N. Thimmasetty Gowda
Karnataka High Court · AIR 1956 Kar 62 : (1956) CriLJ 1417
Criminal Procedure Code, 1973 (CrPC) — Section 417 (3), 439, 439 (5)Mysore Village Panchayats and Local Boards Act, 1959 — Section 168 (1) (a)
High Courts28 May 1956
The State of Mysore Vs K.C. Bandi Gowda and Another
Karnataka High Court · (1957) CriLJ 455
Criminal Procedure Code, 1973 (CrPC) — Section 439, 561, 561 A
High Courts20 Mar 1956
D.P. Raghunath Vs State of Coorg and Another
Karnataka High Court · AIR 1957 Kar 8
Constitution of India, 1950 — Article 311
High Courts20 Mar 1956
M.H. Krishnappa Vs D.K. Govindachar and Another
Karnataka High Court · AIR 1957 Kar 9
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25