COURT ARCHIVE

Karnataka High Court judgments, 1958

120 judgments · page 3 of 6

High Courts12 Sept 1958

C.L. Hajee Abdul Subhan and Co. Vs Commissioner of Commercial Taxes

Karnataka High Court · AIR 1959 Kar 201 : (1960) 11 STC 113

Mysore Agricultural Income Tax Act, 1957 — Section 40, 40 (2)Mysore Board of Revenue Act, 1955 — Section 4 (1)

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High Courts10 Sept 1958

M.V. Muddaveeriah and Others Vs The State of Mysore

Karnataka High Court · AIR 1959 Kar 272 : (1959) CriLJ 1459 : (1958) 36 MysLJ 935 : (1960) 11 STC 39

Criminal Procedure Code, 1973 (CrPC) — Section 403, 494 (b)

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High Courts10 Sept 1958

N. Varadachar Vs Commissioner of Commercial Taxes, Mysore

Karnataka High Court · (1960) 11 STC 94

Mysore Sales Tax Act, 1927 — Section 40 (1)

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High Courts10 Sept 1958

M.V. Muddaveeriah and Others Vs State of Mysore

Karnataka High Court · AIR 1959 Kar 272 : (1959) CriLJ 1459 : (1958) 36 MysLJ 935 : (1960) 11 STC 39

Criminal Procedure Code, 1898 (CrPC) — Section 403, 494 (b)

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High Courts09 Sept 1958

Subrao Vs Bhupal Dasharath Katte and Others

Karnataka High Court · AIR 1959 Kar 129 : (1958) ILR (Kar) 677 : (1958) 36 MysLJ 898

Constitution of India, 1950 — Article 143Limitation Act, 1908 — Section 14

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High Courts08 Sept 1958

Raghunath Shamrao alias Krishna Rao Deshpande Vs Yadav Sambhaji Hattikar and Others

Karnataka High Court · AIR 1959 Kar 177 : (1959) CriLJ 878 : (1958) ILR (Kar) 661 : (1958) 36 MysLJ 892

Criminal Procedure Code, 1898 (CrPC) — Section 118, 122, 147, 147 (2)

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High Courts03 Sept 1958

Ittigi Veerabhadrappa Vs Commissioner of Commercial Taxes in Mysore, Bangalore

Karnataka High Court · (1959) 10 STC 531

Mysore Agricultural Income Tax Act, 1957 — Section 11, 4, 40

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High Courts02 Sept 1958

Rasool Vs State of Mysore

Karnataka High Court · AIR 1959 Kar 136 : (1959) CriLJ 622 : (1958) 36 MysLJ 936

Foreigners Act, 1946 — Section 14Foreigners Order, 1948 — Clause 7

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High Courts02 Sept 1958

Alakal Senappa and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1960 Kar 24 : (1960) CriLJ 258

Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 323, 447

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High Courts29 Aug 1958

Shaikh Ismail Vs Malan Bi and Others

Karnataka High Court · AIR 1959 Kar 184 : (1958) ILR (Kar) 579

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10

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High Courts26 Aug 1958

Malkappa Vs Padmanna

Karnataka High Court · AIR 1959 Kar 122 : (1959) CriLJ 621 : (1958) ILR (Kar) 1 : (1958) 36 MysLJ 800

Criminal Procedure Code, 1898 (CrPC) — Section 107, 145

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High Courts26 Aug 1958

R.J. Parvatikar Vs Guledgud City Municipality and Another

Karnataka High Court · AIR 1961 Kar 181 : (1960) ILR (Kar) 211

Bombay District Municipal Act, 1901 — Section 173, 174, 46 (e)Bombay District Municipal Rules — Rule 147, 156, 182

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High Courts25 Aug 1958

State of Bombay, now the State of Mysore Vs Dattatraya Narasingrao Udipi

Karnataka High Court · AIR 1960 Kar 95 : AIR 1958 Kar 95

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11A, Order 33 Rule 14, 35, 48

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High Courts22 Aug 1958

State of Mysore Vs Md. Jalal and Another

Karnataka High Court · AIR 1959 Kar 54 : (1959) CriLJ 344 : (1958) 36 MysLJ 662

Criminal Procedure Code, 1898 (CrPC) — Section 251 A, 439, 439 (5)Penal Code, 1860 (IPC) — Section 380, 457

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High Courts20 Aug 1958

Hospet Estate, Chickmagalur Vs Its Workers (Karnataka Provincial Plantation Workers'' Union)

Karnataka High Court · (1959) 1 LLJ 95

Industrial Disputes Act, 1947 — Section 16 (2), 2 (k)

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High Courts20 Aug 1958

K.G. Puttasamiah Vs Gangamma

Karnataka High Court · AIR 1960 Kar 170

Easements Act, 1882 — Section 13, 13 (a)

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High Courts20 Aug 1958

State of Mysore Vs P.K. Atre

Karnataka High Court · AIR 1959 Kar 65 : (1959) CriLJ 347 : (1958) 36 MysLJ 744

Criminal Procedure Code, 1898 (CrPC) — Section 144, 193 (1), 198 B, 198 B (1), 198 B (3)

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High Courts19 Aug 1958

S. Narayanappa and Brothers Vs Income Tax Officer, Urban Circle and Another

Karnataka High Court · AIR 1960 Kar 40

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 18 A, 46 (1)

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High Courts19 Aug 1958

R. Chinnappa Vs R. Arokiaswamy

Karnataka High Court · AIR 1959 Kar 21 : (1958) 36 MysLJ 651

Civil Procedure Code, 1908 (CPC) — Section 151Oaths Act, 1969 — Section 10

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High Courts19 Aug 1958

S. Narayanappa and Brothers Vs Income Tax Officer, Urban Circle, Bangalore and Another

Karnataka High Court · (1959) 37 ITR 257

Income Tax Act, 1922 — Section 18 (5), 46 (1), 46 (1A)

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