High Courts20 Mar 1958
Doddamane Gurupadappa and Others Vs Hugulavalli Ranganna Gowda and Others
Karnataka High Court · AIR 1959 Kar 38 : (1958) 36 MysLJ 469
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 90
COURT ARCHIVE
Karnataka High Court judgments, 1958
120 judgments · page 6 of 6
High Courts20 Mar 1958
Deva Setty and Others Vs State of Mysore
Karnataka High Court · AIR 1959 Kar 170 : (1959) CriLJ 751 : (1958) ILR (Kar) 192 : (1958) 36 MysLJ 625
Penal Code, 1860 (IPC) — Section 143, 428
High Courts11 Mar 1958
Neelappa Yallappa Madiger Vs State of Mysore and Others
Karnataka High Court · AIR 1959 Kar 210 : (1958) 36 MysLJ 644
Bombay Village Panchayat Election Rules, 1948 — Rule 3, 4Bombay Village Panchayats (Amendement) Act, 1956 — Section 7 B
High Courts06 Mar 1958
C. Deva Sigamani Mudaliar and Others Vs Venkatasami and Others
Karnataka High Court · AIR 1959 Kar 41 : (1958) 36 MysLJ 411
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, 48
High Courts26 Feb 1958
D. Siddaramappa Vs The State of Mysore and Another
Karnataka High Court · AIR 1959 Kar 12 : (1958) 36 MysLJ 466
Motor Vehicles Act, 1939 — Section 64, 64 (a)Motor Vehicles Rules, 1939 — Rule 147
High Courts26 Feb 1958
D. Balakrishna Vs Sadasivaraju and Others
Karnataka High Court · AIR 1960 Kar 105
High Courts25 Feb 1958
Dinanath and Another Vs Chandrabhagabai and Another
Karnataka High Court · AIR 1958 Kar 92 : (1958) ILR (Kar) 171 : (1958) 36 MysLJ 182
Guardian and Wards Act, 1890 — Section 39, 4 (6), 41 (2) (c)
High Courts25 Feb 1958
Narajappa Vs Chikkaramiah
Karnataka High Court · AIR 1959 Kar 117 : (1959) CriLJ 618 : (1958) ILR (Kar) 167 : (1958) 36 MysLJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 145, 476, 476 (1), 479 APenal Code, 1860 (IPC) — Section 465
High Courts20 Feb 1958
Seth Shamsunder and Co. and Others Vs T. Mamu
Karnataka High Court · AIR 1959 Kar 79 : (1958) ILR (Kar) 164 : (1958) 36 MysLJ 364
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40, 55 (2) (3)
High Courts05 Feb 1958
M.C. Chikka Ramaiah and Another Vs Appaiah and Others
Karnataka High Court · AIR 1959 Kar 50 : (1959) CriLJ 340 : (1958) 36 MysLJ 127
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (4), 439
High Courts30 Jan 1958
Channamma Vs Dhalappa
Karnataka High Court · AIR 1958 Kar 147 : (1958) CriLJ 1331 : (1958) ILR (Kar) 137 : (1958) 36 MysLJ 171
Hindu Marriage Act, 1955 — Section 11, 17Penal Code, 1860 (IPC) — Section 494
High Courts29 Jan 1958
P. Nathmal Sanchethi and Others Vs Dasarath and Others
Karnataka High Court · AIR 1959 Kar 96 : (1958) 36 MysLJ 204
Civil Procedure Code, 1908 (CPC) — Section 60, 60 (1) (h)
High Courts24 Jan 1958
Salvadore C. Pinto Vs The State of Mysore
Karnataka High Court · AIR 1959 Kar 144 : (1959) CriLJ 750 : (1958) ILR (Kar) 225 : (1958) 36 MysLJ 473
Motor Vehicles Act, 1939 — Section 115, 71 (1), 71 (2)
High Courts21 Jan 1958
B. Shivanna Vs Board of Revenue in Mysore, Bangalore and Others
Karnataka High Court · AIR 1959 Kar 23 : (1958) 36 MysLJ 757
Motor Vehicles Act, 1939 — Section 64, 64 (1)
High Courts21 Jan 1958
Esthuri Aswathaiah Vs The Income Tax Officer, Kolar Circle, Kolar
Karnataka High Court · AIR 1959 Kar 44
Income Tax Act, 1922 — Section 31, 33, 46 (1)
High Courts21 Jan 1958
Esthuri Aswathaiah Vs Income Tax Officer, Kolar Circle
Karnataka High Court · (1959) 37 ITR 518
Income Tax Act, 1922 — Section 30, 45, 46
High Courts15 Jan 1958
S. Krishnadevaraya Vs The Assistant Sales Tax Officer and Others
Karnataka High Court · AIR 1959 Kar 209 : (1958) 36 MysLJ 642 : (1958) 9 STC 793
Mysore Sales Tax (Amendment) Act, 1955 — Section 2 (3), 4, 5
High Courts13 Jan 1958
Muninajappa and Others Vs State of Mysore
Karnataka High Court · AIR 1958 Kar 138 : (1958) CriLJ 1205 : (1958) 36 MysLJ 175
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145
High Courts09 Jan 1958
H. Syed Ahmad Vs Naghath Parveen Taj Begum
Karnataka High Court · AIR 1958 Kar 128 : (1958) CriLJ 1201 : (1958) 36 MysLJ 184
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (3)
High Courts09 Jan 1958
B.K. Narayana Iyengar Vs H.V. Subba Rao and Another
Karnataka High Court · AIR 1958 Kar 113 : (1958) 36 MysLJ 134
Transfer of Property Act, 1882 — Section 112, 113, 116