Karnataka High Court Judgments 1959

High Courts24 Dec 1959

Chinnappa Eshwarappa Vs State of Mysore

Karnataka High Court · AIR 1960 Kar 242 : (1960) CriLJ 1226(1)

Criminal Procedure Code, 1898 (CrPC) — Section 12Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 5 A

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High Courts23 Dec 1959

Prasad Vs State of Mysore

Karnataka High Court · AIR 1960 Kar 230 : AIR 1959 Kar 230 : (1960) CriLJ 1225

Mysore Police Act, 1908 — Section 56, 56 (k)

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High Courts23 Dec 1959

C. Raghavendra Rao and Others Vs Vasavamba

Karnataka High Court · AIR 1960 Kar 216

Limitation Act, 1908 — Section 12 (2), 12 (3)

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High Courts21 Dec 1959

C. Gokulchand Vs Assistant Commercial Tax Officer, Kolar Circle

Karnataka High Court · (1960) 11 STC 567

Mysore Sales Tax Act, 1957 — Section 12 (2), 5 (8)

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High Courts18 Dec 1959

Rudrappa Fakirappa Sankannavar Vs Mallangouda and Another

Karnataka High Court · AIR 1960 Kar 227 : AIR 1959 Kar 227 : (1960) ILR (Kar) 336

Limitation Act, 1908 — Section 82

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High Courts15 Dec 1959

Siddappa Gurappa Kopad and Others Vs State of Mysore

Karnataka High Court · AIR 1960 Kar 237 : AIR 1959 Kar 237 : (1960) CriLJ 1226

Criminal Procedure Code, 1898 (CrPC) — Section 173, 190 (1) (b)Penal Code, 1860 (IPC) — Section 395

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High Courts15 Dec 1959

B.R. Srinivasan and Others Vs Bramhatantra Parakalaswamy Mutt, Mysore and Others

Karnataka High Court · AIR 1960 Kar 186

Civil Procedure Code, 1908 (CPC) — Section 115, 115 (c)Evidence Act, 1872 — Section 124

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High Courts15 Dec 1959

Revappa Vs Gurusanthawwa

Karnataka High Court · AIR 1960 Kar 198 : AIR 1959 Kar 198 : (1960) CriLJ 1107

Criminal Procedure Code, 1898 (CrPC) — Section 438, 488, 537, 68Evidence Act, 1872 — Section 114

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High Courts15 Dec 1959

Kamalu Pujarthi Vs Laxminarayana Bhatta

Karnataka High Court · AIR 1960 Kar 185

Limitation Act, 1908 — Section 134 B, 144

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High Courts15 Dec 1959

State Vs Ranganagouda Venkanagouda Thimmanagpudar

Karnataka High Court · AIR 1961 Kar 69 : (1961) CriLJ 398

Criminal Procedure Code, 1898 (CrPC) — Section 251 A, 403Penal Code, 1860 (IPC) — Section 411

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High Courts14 Dec 1959

D. Veerappa Vs Bangarappa

Karnataka High Court · AIR 1960 Kar 297

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115

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High Courts11 Dec 1959

S. Melagiriyappa and Others Vs Lalithamma

Karnataka High Court · AIR 1961 Kar 152

Mysore Hindu Women Right to Property Act, 1933 — Section 10 (2), 2 (2), 8 (d) (1)

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High Courts08 Dec 1959

H.M. Shantanna Vs The State Transport Authority in Mysore, Bangalore and Others

Karnataka High Court · AIR 1960 Kar 141

Motor Vehicles Act, 1988 — Section 64 ARegistration Act, 1908 — Section 77

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High Courts04 Dec 1959

Narayan Gangadhar Deshpande and Others Vs Rango Krishna Dixit

Karnataka High Court · AIR 1960 Kar 175 : AIR 1959 Kar 175 : (1960) ILR (Kar) 280

Court Fees Act, 1870 — Section 17 (3)Specific Relief Act, 1963 — Section 35 (C)

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High Courts03 Dec 1959

Raghoba Santanna Naik Vs Shaba Nalo Naik and Another

Karnataka High Court · AIR 1960 Kar 187 : (1960) ILR (Kar) 568

Limitation Act, 1908 — Section 19

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High Courts02 Dec 1959

Narayana Subraya Bhat and Another Vs State of Mysore

Karnataka High Court · AIR 1960 Kar 157 : (1960) CriLJ 838 : (1960) ILR (Kar) 261 : (1981) 127 ITR 862

Bombay Prevention of Gambling Act, 1887 — Section 4, 6, 7

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High Courts02 Dec 1959

New Krishna Bhavan Vs Commercial Tax Officer, No. IV Circle (Addl.) Bangalore

Karnataka High Court · AIR 1961 Kar 3 : (1960) ILR (Kar) 267

Constitution of India, 1950 — Article 13, 13 (1), 14, 19 (1) (g)Mysore Sales Tax Act, 1948 — Section 3 (1), 3 (1) (a), 3 (1) (b)

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High Courts01 Dec 1959

K.B. Subbaya Shetty and Another Vs State of Mysore

Karnataka High Court · AIR 1960 Kar 146 : AIR 1959 Kar 146 : (1960) CriLJ 837

Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117 (1), 117 (3)

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High Courts30 Nov 1959

Vithaldas Bhavadas Vs Yellosa Laxmansa

Karnataka High Court · AIR 1960 Kar 238 : AIR 1959 Kar 238

Limitation Act, 1908 — Section 49, 61, 90

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High Courts27 Nov 1959

Gurubhaktatilaka N. Sreekantiah and Others Vs K. Suryanarayanappa and Others

Karnataka High Court · AIR 1960 Kar 136

Limitation Act, 1908 — Section 19, 20

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Karnataka High Court judgments, 1959