High Courts20 Dec 1957
M.C. Shanthamallappa Vs M.D. Chandappa Shetty
Karnataka High Court · AIR 1958 Kar 116 : (1958) 36 MysLJ 91
COURT ARCHIVE
Karnataka High Court judgments, 1957
63 judgments · page 1 of 4
High Courts20 Dec 1957
State of Mysore Vs K. Mohamed Ismail
Karnataka High Court · AIR 1958 Kar 143 : (1958) CriLJ 1327 : (1958) ILR (Kar) 74 : (1958) 36 MysLJ 61 : (1958) 9 STC 714
Constitution of India, 1950 — Article 14, 254, 372Mysore Sales Tax Act, 1948 — Section 22
High Courts20 Dec 1957
In Re: Gordon Frederic Muirhead and Another
Karnataka High Court · AIR 1959 Kar 83 : (1958) 36 MysLJ 208
Constitution of India, 1950 — Article 225Succession Act, 1925 — Section 300, 300 (1)
High Courts18 Dec 1957
Balawantrai Bhikabhai Parekh and Others Vs The South Kanara Market Committee and Another
Karnataka High Court · AIR 1959 Kar 29
Constitution of India, 1950 — Article 19 (1) (g), 226Madras Commercial Crops Markets Act, 1933 — Section 11, 11 (1), 3
High Courts12 Dec 1957
Chandappa Vs Sadruddin Ansari
Karnataka High Court · AIR 1958 Kar 132 : AIR 1957 Kar 132 : (1957) ILR (Kar) 448 : (1958) 36 MysLJ 139
Constitution of India, 1950 — Article 14Court Fees Act, 1870 — Section 39
High Courts11 Dec 1957
The Amalgamated Electricity Co. Ltd. Vs N.S. Bathena
Karnataka High Court · AIR 1958 Kar 148 : (1958) ILR (Kar) 62 : (1958) 36 MysLJ 131
Arbitration Act, 1940 — Section 20, 34Electricity Act, 1910 — Section 16 (3), 21, 21 (2)
High Courts04 Dec 1957
K. Sadianna Shetty Vs Second Additional Income Tax Officer, Mangalore
Karnataka High Court · (1958) 33 ITR 692
Income Tax Act, 1922 — Section 28, 29, 44
High Courts03 Dec 1957
Chanabasappa Shivappa Vs Gurupadappa Murigappa and Others
Karnataka High Court · AIR 1958 Kar 184 : (1958) 36 MysLJ 150
Bombay District Municipal Act, 1901 — Section 22 (1), 22 (2), 22 (5)Constitution of India, 1950 — Article 226
High Courts02 Dec 1957
In Re: Shivabasappa Rayappa Channalli
Karnataka High Court · AIR 1959 Kar 47 : (1959) CriLJ 337 : (1958) 36 MysLJ 594
Criminal Procedure Code, 1898 (CrPC) — Section 107, 164Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts02 Dec 1957
A.K. Loganathan Vs Channarayappa and Another
Karnataka High Court · AIR 1959 Kar 167 : (1958) 36 MysLJ 422
Mysore Court Fees Act, 1900 — Section 4 (iv) (c)Mysore Suits Valuation (Amendment) Act, 1951 — Section 8
High Courts28 Nov 1957
C.P. Appanna Vs State of Coorg and Another
Karnataka High Court · AIR 1958 Kar 102 : (1958) 36 MysLJ 73
Government of India Act, 1919 — Section 29, 32Government of India Act, 1935 — Section 97
High Courts25 Nov 1957
Gangappa and Others Vs State of Mysore
Karnataka High Court · AIR 1959 Kar 100 : (1959) CriLJ 496 : (1958) 36 MysLJ 124
Criminal Procedure Code, 1898 (CrPC) — Section 173, 251 A, 252Mysore Prohibition Act, 1948 — Section 4 (1) (g) (i), 41, 45
High Courts22 Nov 1957
The Bellary Central Co-operative Stores Ltd. Vs Union of India and Another
Karnataka High Court · AIR 1959 Kar 90 : (1958) 36 MysLJ 216
Contract Act, 1872 — Section 161Railways Act, 1890 — Section 72, 74 C, 74 D
High Courts22 Nov 1957
State of Mysore Vs N.A. Saravathulla and Co. and Another
Karnataka High Court · AIR 1958 Kar 80 : (1958) CriLJ 781 : (1957) ILR (Kar) 344 : (1958) 9 STC 593
Constitution of India, 1950 — Article 286 (2)Mysore Sales Tax Act, 1948 — Section 20 (b)Mysore Sales Tax Rules, 1948 — Rule 16 (5), 23 (5)
High Courts21 Nov 1957
Seenappa Setty Vs M.S. Suryanarayana Rao
Karnataka High Court · AIR 1958 Kar 136 : (1957) ILR (Kar) 339 : (1958) 36 MysLJ 172
Civil Procedure Code, 1908 (CPC) — Section 93, 95
High Courts21 Nov 1957
Sangappa and Another Vs Shivamurti Swamy and Others
Karnataka High Court · AIR 1958 Kar 120 : (1958) ILR (Kar) 25 : (1958) 36 MysLJ 67
Representation of the Peoples Act, 1951 — Section 81 (1), 83, 83 (3), 90 (5)
High Courts19 Nov 1957
Paschal Nazereth Vs Denis Lobo
Karnataka High Court · AIR 1958 Kar 126 : (1957) ILR (Kar) 333 : (1958) 36 MysLJ 57
Provincial Insolvency Act, 1920 — Section 45, 46, 47
High Courts18 Nov 1957
Chikka Kempakka Vs Matchappa and Others
Karnataka High Court · AIR 1959 Kar 168 : (1958) 36 MysLJ 421
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts15 Nov 1957
Dodda Lakkanna Vs Lakshmidevamma and Another
Karnataka High Court · AIR 1959 Kar 28 : (1958) ILR (Kar) 21 : (1958) 36 MysLJ 179
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 5 (2), Order 9 Rule 13, 151
High Courts14 Nov 1957
Bangalore Woollen, Cotton and Silk Mills Company Ltd. Vs State of Mysore and Others
Karnataka High Court · (1958) 2 LLJ 613
Industrial Disputes Act, 1947 — Section 10 (1), 17 A, 19, 25 F