COURT ARCHIVE

Karnataka High Court judgments, 1957

63 judgments · page 2 of 4

High Courts14 Nov 1957

Management of Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs State of Mysore and Others

Karnataka High Court · AIR 1958 Kar 85

Industrial Disputes Act, 1947 — Section 2 (k), 25 (f)Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4, 6 (2)

Read judgment

High Courts13 Nov 1957

Sangappa Mallappa Kodli and Others Vs The State of Mysore and Others

Karnataka High Court · AIR 1959 Kar 7 : (1959) CriLJ 63 : (1958) 36 MysLJ 424

Preventive Detention Act, 1950 — Section 10, 11, 11 (1)

Read judgment

High Courts08 Nov 1957

S.M. Papiah and Others Vs K.N. Papaiah

Karnataka High Court · AIR 1959 Kar 169 : (1958) ILR (Kar) 17 : (1958) 36 MysLJ 415

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99

Read judgment

High Courts06 Nov 1957

M. Parmanand and Another Vs Additional Income Tax Officer, Bangalore

Karnataka High Court · AIR 1958 Kar 70 : (1958) 36 MysLJ 199

Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 23 (3), 35

Read judgment

High Courts30 Oct 1957

S.B. Javaregowda Vs Lakkigowda and Others

Karnataka High Court · AIR 1958 Kar 73

Mysore Town Municipalities Act, 1951 — Section 12 (2), 14 (1), 14 (2), 14 (3)Mysore Town Municipality Rules, 1951 — Rule 6, 7, 8

Read judgment

High Courts18 Oct 1957

Indian Sugars and Refineries Ltd. Vs State of Mysore and Another

Karnataka High Court · AIR 1958 Kar 64 : (1957) ILR (Kar) 359 : (1958) 36 MysLJ 34

Constitution of India, 1950 — Article 14, 143Madras Sugar Factories Control (Mysore Amendment) Act — Section 14, 14 (1)

Read judgment

High Courts09 Oct 1957

V.K. Srinivasa Setty Vs Premier Life and General Insurance Co. Ltd.

Karnataka High Court · AIR 1958 Kar 53

Insurance Act, 1938 — Section 1, 3

Read judgment

High Courts08 Oct 1957

V. Mariyappa and Others Vs B.K. Puttaramayya and Others

Karnataka High Court · AIR 1958 Kar 93 : AIR 1957 Kar 93 : (1957) 35 MysLJ 385

Civil Procedure Code, 1908 (CPC) — Section 92

Read judgment

High Courts27 Sept 1957

Patel Kempegowda and Others Vs Channaveeriah and Others

Karnataka High Court · AIR 1958 Kar 43 : (1957) ILR (Kar) 277 : (1957) 35 MysLJ 392

Evidence Act, 1872 — Section 92Limitation Act, 1908 — Section 20 (1), 20 (2)

Read judgment

High Courts27 Sept 1957

Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs State of Mysore and Others

Karnataka High Court · AIR 1958 Kar 26 : (1957) 35 MysLJ 359

Industrial Disputes Act, 1947 — Section 33

Read judgment

High Courts27 Sept 1957

Ullal Dinkar Rao Vs M. Ratna Bai

Karnataka High Court · AIR 1958 Kar 77 : (1957) ILR (Kar) 271 : (1957) 35 MysLJ 381

Madras Buildings (Lease and Rent Control) Act, 1949 — Section 11, 11 (2)

Read judgment

High Courts26 Sept 1957

Ramiah Vs Cowdiah and Another

Karnataka High Court · AIR 1958 Kar 140 : (1957) ILR (Kar) 351 : (1958) 36 MysLJ 158

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 72 (3)

Read judgment

High Courts20 Sept 1957

In Re: Govinda Reddy and Others

Karnataka High Court · AIR 1958 Kar 150 : (1958) CriLJ 1489

Evidence Act, 1872 — Section 114 (a), 27Penal Code, 1860 (IPC) — Section 302, 307, 34 380, 457, 459

Read judgment

High Courts19 Sept 1957

T.K. Kantharaj Vs Mahomed Nazeer Khan and Another

Karnataka High Court · AIR 1959 Kar 172

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 8Stamp Act, 1899 — Section 33, 35

Read judgment

High Courts17 Sept 1957

M.P. Subramaniyam Vs T.T. Ponnakshiammal

Karnataka High Court · AIR 1958 Kar 41 : (1958) CriLJ 397

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (4)Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts16 Sept 1957

State of Mysore Vs Nanja

Karnataka High Court · AIR 1958 Kar 48 : (1958) CriLJ 529 : (1957) ILR (Kar) 159

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417 (3)Penal Code, 1860 (IPC) — Section 304, 324

Read judgment

High Courts10 Sept 1957

Devarajiah Vs B. Padmanna

Karnataka High Court · AIR 1958 Kar 84 : AIR 1957 Kar 84 : (1958) 36 MysLJ 88

Constitution of India, 1950 — Article 17Untouchability Offences Act, 1955 — Section 10, 3, 7

Read judgment

High Courts09 Sept 1957

B.L. Betaiah Setty and Others Vs V.R. Subramanyam trading as Manyam and Co.

Karnataka High Court · AIR 1959 Kar 85 : (1958) 36 MysLJ 852

Trade Marks Act, 1999 — Section 10 (1), 10 (2), 8

Read judgment

High Courts09 Sept 1957

S. Abdul Rahim Sahib Vs G.S. Muthiah and Brothers and Another

Karnataka High Court · AIR 1958 Kar 134 : (1958) 36 MysLJ 31

Trade Marks Act, 1999 — Section 10 (1), 10 (2)

Read judgment

High Courts06 Sept 1957

Srikantiah Setty and Others Vs Abdulla Basha Saheb and Co. and Another

Karnataka High Court · AIR 1958 Kar 35 : (1957) ILR (Kar) 147

Provincial Insolvency Act, 1920 — Section 5, 53, 54

Read judgment