High Courts14 Aug 1958
Venkatrao Vs Mallappa
Karnataka High Court · AIR 1959 Kar 164 : (1958) ILR (Kar) 559 : (1958) 36 MysLJ 916
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 31
COURT ARCHIVE
Karnataka High Court judgments, 1958
120 judgments · page 4 of 6
High Courts14 Aug 1958
Bharmanna and Others Vs Shiragondappa and Others
Karnataka High Court · AIR 1959 Kar 81 : (1958) ILR (Kar) 552 : (1958) 36 MysLJ 840
Limitation Act, 1908 — Section 28
High Courts06 Aug 1958
Mani Subba Rao Vs K. Anantha Bhatta
Karnataka High Court · AIR 1959 Kar 153 : (1959) CriLJ 744 : (1958) 36 MysLJ 925
Criminal Procedure Code, 1898 (CrPC) — Section 423, 474, 476 A, 476 BPenal Code, 1860 (IPC) — Section 109, 193, 466
High Courts05 Aug 1958
S.I. Mumtaz Yakoob Shah Mian Vs State of Mysore and Another
Karnataka High Court · AIR 1959 Kar 215
Mysore Town Municipalities Act, 1951 — Section 14, 14 (2) (d), 24 (b), 25
High Courts04 Aug 1958
Kittamma and Another Vs B. Subba Rai and Another
Karnataka High Court · AIR 1959 Kar 75 : (1958) 36 MysLJ 634
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Madras Buildings (Lease and Rent Control) Act, 1949 — Section 12 (4)
High Courts30 Jul 1958
T. Dattam Bhat Vs State of Mysore and Another
Karnataka High Court · AIR 1959 Kar 222
Constitution of India, 1950 — Article 13 (2), 13 (3), 14Mysore Inams Abolition Act — Section 16, 26
High Courts29 Jul 1958
Ramanna Rai and Others Vs A.G. Narayana Bhandary
Karnataka High Court · AIR 1959 Kar 158 : (1959) CriLJ 746
Criminal Procedure Code, 1898 (CrPC) — Section 476, 476 A, 476 BStates Reorganisation Act, 1956 — Section 125, 125 (1), 125 (2)
High Courts22 Jul 1958
F.M. Subbayya Vs Venkataramana Subrao Barkur
Karnataka High Court · AIR 1959 Kar 145
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 25, 28, 29Civil Procedure Code, 1908 (CPC) — Section 115, 9, 96
High Courts21 Jul 1958
M. Krishna Muniswamy Pillai Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 11
Motor Vehicles Act, 1988 — Section 57 (3), 64 (1) (a), 64 (1) (f)
High Courts16 Jul 1958
Sree Gajanana Motor Transport Co. Ltd. Vs The Mysore Revenue Appellate Tribunal, Bangalore and Another
Karnataka High Court · AIR 1959 Kar 62 : (1958) ILR (Kar) 500 : (1958) 36 MysLJ 794
Motor Vehicles Act, 1939 — Section 57, 57 (2), 57 (3), 57 (7)
High Courts14 Jul 1958
Union of India Vs Sha Vastimull Harakchand
Karnataka High Court · AIR 1959 Kar 13 : (1958) 36 MysLJ 655
Limitation Act, 1908 — Section 30, 31Railways Act, 1890 — Section 77
High Courts14 Jul 1958
The Hanuman Transport Co. Ltd. Vs The State of Madras and Others
Karnataka High Court · AIR 1959 Kar 72 : (1958) ILR (Kar) 472 : (1958) 36 MysLJ 628
Motor Vehicles Act, 1939 — Section 47, 47 (1), 57 (2)
High Courts09 Jul 1958
The Central Karnataka Motor Services Ltd. Vs The Mysore Board of Revenue, Bangalore and Others
Karnataka High Court · AIR 1960 Kar 72 : AIR 1958 Kar 72
Motor Vehicles Act, 1988 — Section 46, 57 (2)
High Courts08 Jul 1958
The State of Mysore Vs P.C. Sarangapani Mudaliar and Others
Karnataka High Court · AIR 1960 Kar 245 : (1960) CriLJ 1227
Indian Metalliferous Mines Regulations, 1926 — Regulation 38, 39, 40Mines Act, 1952 — Section 74
High Courts07 Jul 1958
Krishna Hanumant Shetty and Others Vs Ganappa Jattu Gowda
Karnataka High Court · AIR 1959 Kar 25 : (1958) ILR (Kar) 461 : (1958) 36 MysLJ 617
Civil Procedure Code, 1908 (CPC) — Section 2 (12)
High Courts02 Jul 1958
K.C. Pillappa Vs M. Munireddy
Karnataka High Court · AIR 1959 Kar 155 : (1958) 36 MysLJ 539
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2 (1), 151, 47Limitation Act, 1908 — Section 174, 181
High Courts02 Jul 1958
S. Ranga Rao Vs State of Mysore
Karnataka High Court · AIR 1959 Kar 199 : (1959) CriLJ 1005 : (1958) 36 MysLJ 550
Criminal Procedure Code, 1898 (CrPC) — Section 12 (1)
High Courts27 Jun 1958
Shrinivas Annappa Vs Manager, Dhondoba Balkrishnappa
Karnataka High Court · AIR 1959 Kar 87 : (1958) 36 MysLJ 858
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12 (2), 12 (3) (a)Transfer of Property Act, 1882 — Section 106
High Courts24 Jun 1958
T.K. Thayumanuvar Vs Asanambal Ammal
Karnataka High Court · AIR 1958 Kar 190 : (1958) CriLJ 1522 : (1958) 36 MysLJ 497
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (1), 488 (6)
High Courts18 Jun 1958
In Re: Commissioner of Sales Tax
Karnataka High Court · AIR 1959 Kar 57 : (1958) ILR (Kar) 373 : (1958) 36 MysLJ 606 : (1959) 10 STC 29
Constitution of India, 1950 — Article 286 (1), 286 (2)Mysore Sales Tax Act, 1948 — Section 16 (1)