COURT ARCHIVE

Karnataka High Court judgments, 1958

120 judgments · page 2 of 6

High Courts07 Nov 1958

Mahaboob Shahi Kulbarga Mills Co. Ltd. Vs K. Vittal Kamath and Another

Karnataka High Court · AIR 1959 Kar 180 : (1958) ILR (Kar) 914 : (1959) 2 LLJ 196

Evidence Act, 1872 — Section 74, 76Industrial Disputes Act, 1947 — Section 2 (k)

Read judgment

High Courts06 Nov 1958

Sharanappa Basappa Gole Vs Secretary, Regional Transport Authority, Gulbarga Region and Another

Karnataka High Court · AIR 1959 Kar 226 : (1958) ILR (Kar) 127

Motor Vehicles Act, 1939 — Section 62

Read judgment

High Courts03 Nov 1958

Kanakarathnammal Vs V.S. Lognatha Mudaliar and Others

Karnataka High Court · AIR 1959 Kar 112 : (1958) ILR (Kar) 878

Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133 (1)

Read judgment

High Courts02 Nov 1958

K. Venkata Rao Vs The State

Karnataka High Court · (1966) 36 CompCas 606

Companies Act, 1956 — Section 551, 622, 633 (1)

Read judgment

High Courts31 Oct 1958

Nilawwa Komm Malashiddappa and Another Vs Virupaxappa Mahantappa and Another

Karnataka High Court · AIR 1959 Kar 99 : (1958) ILR (Kar) 874 : (1958) 36 MysLJ 865

Civil Procedure Code, 1908 (CPC) — Section 141, 99

Read judgment

High Courts30 Oct 1958

Basanna Vs Appa Rao and Another

Karnataka High Court · AIR 1959 Kar 227 : (1958) ILR (Kar) 853

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 25, 11Specific Relief Act, 1963 — Section 42

Read judgment

High Courts30 Oct 1958

B.K. Puttaramiah Vs Hajee Ibrahim Essack and Sons

Karnataka High Court · AIR 1959 Kar 94 : (1958) 36 MysLJ 814

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51

Read judgment

High Courts29 Oct 1958

G. Gurubasappa Vs Special Land Acquisition Officer, City Municipality and Others

Karnataka High Court · AIR 1959 Kar 93

Land Acquisition Act, 1894 — Section 28

Read judgment

High Courts28 Oct 1958

The State Vs G. Veerana Goud

Karnataka High Court · AIR 1959 Kar 52 : (1959) CriLJ 342 : (1958) 36 MysLJ 829

Criminal Procedure Code, 1898 (CrPC) — Section 548Evidence Act, 1872 — Section 74, 76

Read judgment

High Courts27 Oct 1958

Mallangowda and Others Vs Gavisiddangowda and Another

Karnataka High Court · AIR 1959 Kar 194

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 4, 100

Read judgment

High Courts17 Oct 1958

Puttananje Gowda Vs Nanje Gowda

Karnataka High Court · AIR 1959 Kar 61 : (1958) ILR (Kar) 830 : (1958) 36 MysLJ 856

Registration Act, 1908 — Section 77

Read judgment

High Courts17 Oct 1958

K. Ramachandra Vs State of Mysore and Another

Karnataka High Court · AIR 1960 Kar 65 : (1960) 1 LLJ 210

Constitution of India, 1950 — Article 309, 311Mysore Government Servants (Probation) Rules, 1957 — Rule 3, 6

Read judgment

High Courts17 Oct 1958

Muddanna Shetty and Another Vs Maire alias Laxmi Heggadthi

Karnataka High Court · AIR 1959 Kar 162 : (1958) ILR (Kar) 826 : (1958) 36 MysLJ 836

Provincial Small Cause Courts Act, 1887 — Section 11, 4

Read judgment

High Courts13 Oct 1958

Madappa Chidri Vs Apparao and Others

Karnataka High Court · AIR 1960 Kar 310 : (1960) ILR (Kar) 892

States Reorganisation Act, 1956 — Section 59 (2), 62 (1), 62 (2)

Read judgment

High Courts03 Oct 1958

G. Narayana Gowda Vs B.L. Narayanaswami and Others

Karnataka High Court · AIR 1960 Kar 150

Representation of the Peoples Act, 1951 — Section 33, 34, 36 (1), 36 (3)

Read judgment

High Courts01 Oct 1958

H.N.S. Iyengar Vs First Additional Income Tax Officer, Mysore City

Karnataka High Court · (1958) ILR (Kar) 712 : (1960) 38 ITR 109

Income Tax Act, 1922 — Section 34, 34 (1) (a), 34 (1) (b)

Read judgment

High Courts29 Sept 1958

Workers of Mysore Kirloskar Ltd. Vs Mysore Kirloskar Ltd.

Karnataka High Court · (1959) 1 LLJ 329

Industrial Disputes Act, 1947 — Section 10 (1) (d), 5 F

Read judgment

High Courts19 Sept 1958

Elias Saleh Mohamed Sait and Others Vs Khanmull and Others

Karnataka High Court · AIR 1959 Kar 102 : (1958) ILR (Kar) 724 : (1958) 36 MysLJ 868

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, 34

Read judgment

High Courts19 Sept 1958

Narasu and Others Vs Narayan Krishnaji and Others

Karnataka High Court · AIR 1959 Kar 233 : (1958) ILR (Kar) 718

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), Order 21 Rule 10, 48, 54, 96

Read judgment

High Courts15 Sept 1958

H.N.S. Iyengar Vs First Additional Income Tax Officer, Mysore City

Karnataka High Court · AIR 1960 Kar 77 : AIR 1958 Kar 77

Income Tax Act, 1961 — Section 22, 22 (2), 34

Read judgment