High Courts29 Aug 1957
N.S. Nagaraja Rao Vs The State of Mysore
Karnataka High Court · AIR 1958 Kar 23
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Karnataka High Court judgments, 1957
63 judgments · page 3 of 4
High Courts27 Aug 1957
Muslim Orphanage through M.E. Mekhri, Bangalore Vs Khatoon Bi and Others
Karnataka High Court · AIR 1958 Kar 28 : (1957) ILR (Kar) 130 : (1957) 35 MysLJ 341
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts19 Aug 1957
M.S. Revanna Devaru Vs Sanna Setty and Others
Karnataka High Court · AIR 1958 Kar 32 : AIR 1957 Kar 32 : (1957) 35 MysLJ 251
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Transfer of Property Act, 1882 — Section 58 (a)
High Courts14 Aug 1957
Jade Bhaskara Naik Vs Mariappala Basappa and Others
Karnataka High Court · AIR 1958 Kar 14 : (1957) ILR (Kar) 120 : (1957) 35 MysLJ 246
Mysore Civil Procedure Code, 1911 — Section 100
High Courts12 Aug 1957
State Vs Anjani
Karnataka High Court · AIR 1958 Kar 34 : (1958) CriLJ 395 : (1957) ILR (Kar) 93 : (1957) 35 MysLJ 228
Criminal Procedure Code, 1898 (CrPC) — Section 307Penal Code, 1860 (IPC) — Section 436
High Courts09 Aug 1957
Nanjedevaru Vs H.V. Rama Rao
Karnataka High Court · AIR 1959 Kar 173
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2 (1), Order 2 Rule 2 (2)Transfer of Property Act, 1882 — Section 53 A
High Courts05 Aug 1957
Shankar Rao and Others Vs State
Karnataka High Court · AIR 1958 Kar 1 : (1958) CriLJ 54 : (1957) ILR (Kar) 81 : (1957) 35 MysLJ 237
Criminal Procedure Code, 1898 (CrPC) — Section 309, 342Penal Code, 1860 (IPC) — Section 149, 302, 34
High Courts02 Aug 1957
K.C.N. Gowda and Bros. Vs Molakram Tekchand and Sons
Karnataka High Court · AIR 1958 Kar 10 : (1957) ILR (Kar) 72 : (1957) 35 MysLJ 221
Sale of Goods Act, 1930 — Section 11, 13, 62
High Courts01 Aug 1957
C. Venkateshiah Vs M. Venkatakrishniah and Others
Karnataka High Court · AIR 1958 Kar 20 : (1957) 35 MysLJ 232
Transfer of Property Act, 1882 — Section 58, 60, 76
High Courts31 Jul 1957
Karnam Siddappa Vs State of Mysore
Karnataka High Court · AIR 1958 Kar 82 : AIR 1957 Kar 82 : (1958) CriLJ 784 : (1957) ILR (Kar) 374
Madras Co-operative Societies Act — Section 38 (2) (A)Penal Code, 1860 (IPC) — Section 406, 409
High Courts25 Jul 1957
Parasiva Murthy Vs Rachaiah and Another
Karnataka High Court · AIR 1958 Kar 125 : (1957) ILR (Kar) 65 : (1957) 35 MysLJ 216
High Courts24 Jun 1957
K.N. Srinivasan Vs C. Krishna Iyengar and Others
Karnataka High Court · AIR 1957 Kar 74 : (1957) 35 MysLJ 157
Civil Procedure Code, 1908 (CPC) — Section 13, 83Succession Act, 1925 — Section 263
High Courts14 Jun 1957
Mohamed Esoof Vs V.R. Subramanyam and Another
Karnataka High Court · AIR 1957 Kar 78 : (1957) ILR (Kar) 57 : (1957) 35 MysLJ 155
Arbitration Act, 1940 — Section 14, 17Limitation Act, 1908 — Section 158
High Courts12 Jun 1957
B.N. Krishna Murthy Vs R. Subbanna and Others
Karnataka High Court · AIR 1957 Kar 76
Representation of the Peoples Act, 1951 — Section 100 (1), 101, 81
High Courts12 Apr 1957
The Davangere Cotton Mills Ltd. Vs The Deputy Commissioner and Another
Karnataka High Court · AIR 1957 Kar 73 : (1957) ILR (Kar) 51 : (1957) 35 MysLJ 133
Cotton Cess Act, 1923 — Section 1 (2), 6
High Courts22 Mar 1957
Venkatappa Vs S. Subba Rao and Others
Karnataka High Court · AIR 1957 Kar 79 : (1957) 35 MysLJ 142
Mysore Town Municipalities Act, 1951 — Section 20, 20 (2)Mysore Town Municipalities Election Rules, 1951 — Rule 26 (8), 26B
High Courts22 Mar 1957
T.V. Narasingappa Vs T.P. Siddappa
Karnataka High Court · AIR 1957 Kar 87 : (1957) 35 MysLJ 135
Constitution of India, 1950 — Article 191, 191 (1), 192Mysore Town Municipalities Act, 1951 — Section 14 (1) (e), 14 (3), 20, 20 (1)
High Courts20 Mar 1957
Abdul Ravoof Sab Vs T.N. Kempahonniah and Others
Karnataka High Court · AIR 1957 Kar 84 : (1957) 35 MysLJ 128
Mysore Town Municipalities Act, 1951 — Section 20
High Courts11 Mar 1957
Chikkanarasaiah and Others Vs Venkatappa
Karnataka High Court · AIR 1957 Kar 70 : (1957) CriLJ 987 : (1957) ILR (Kar) 20 : (1957) 35 MysLJ 131
Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 341, 352, 447
High Courts15 Feb 1957
D.K. Himantharaja Gupta Vs State of Mysore
Karnataka High Court · AIR 1957 Kar 75 : (1957) CriLJ 1150 : (1957) 35 MysLJ 115
Criminal Procedure Code, 1898 (CrPC) — Section 408, 414Mysore Police Act, 1908 — Section 56 (g)