High Courts28 Sept 1959
P. Abdul Aziz Sahib Vs The Mysore Revenue Appellate Tribunal and Others
Karnataka High Court · AIR 1960 Kar 321
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 47, 57 (7)
COURT ARCHIVE
Karnataka High Court judgments, 1959
111 judgments · page 3 of 6
High Courts25 Sept 1959
Issa Yacub Bichara and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1961 Kar 7 : (1961) CriLJ 106
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23 (1), 8 (1)
High Courts23 Sept 1959
Helava Vs Sesigowda and Another
Karnataka High Court · AIR 1960 Kar 231
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 103
High Courts18 Sept 1959
Ramakrishna Singh Ram Singh and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 338 : (1959) ILR (Kar) 740
Constitution of India, 1950 — Article 15, 15 (4), 29 (2), 330, 331
High Courts09 Sept 1959
Rame Gowda and Others Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 259 : AIR 1959 Kar 259 : (1960) CriLJ 1348
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 113, 117 (3)
High Courts09 Sept 1959
M. Gangappa Vs B.H. Aswathanarayana Singh and Others
Karnataka High Court · AIR 1960 Kar 281
High Courts09 Sept 1959
L.S. Patil Vs Dundappa Malkajappa Mallad
Karnataka High Court · AIR 1960 Kar 39 : AIR 1959 Kar 39 : (1960) CriLJ 261
Bombay Pleaders Act — Section 14 (2)Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts09 Sept 1959
State of Mysore Vs Dattatraya Nagappa
Karnataka High Court · AIR 1960 Kar 86 : AIR 1959 Kar 86 : (1960) CriLJ 496 : (1959) ILR (Kar) 885
Criminal Procedure Code, 1898 (CrPC) — Section 561 APenal Code, 1860 (IPC) — Section 409, 477, 489
High Courts04 Sept 1959
N. Ayyanna Setty and Sons and Others Vs State of Mysore
Karnataka High Court · (1961) 12 STC 731
Limitation Act, 1908 — Section 62Madras General Sales Tax Act, 1939 — Section 11, 17, 18, 5, 8
High Courts28 Aug 1959
Bhimangouda Vs Sangappa Irappa Patil and Others
Karnataka High Court · AIR 1960 Kar 178 : (1959) ILR (Kar) 715
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1 (2)
High Courts28 Aug 1959
Nagareddy Thimappa and Others Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 192 : AIR 1959 Kar 192 : (1959) ILR (Kar) 712
Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 31 (2), 31 (3)Mysore Rice Procurement (Levy) Order, 1959 — Section 3
High Courts26 Aug 1959
India Sugars and Refineries Ltd. Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 326 : (1959) ILR (Kar) 688
Madras Sugar Factories Control Act, 1949 — Section 12, 14 (1), 17, 17 (1), 3 A
High Courts25 Aug 1959
M. Kamalamma Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 255
Constitution of India, 1950 — Article 226, 227, 311 (2)
High Courts18 Aug 1959
Nading Neelakanda Rao Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 87
Mysore Board of Revenue Act, 1955 — Section 6Transfer of Property Act, 1882 — Section 111
High Courts14 Aug 1959
In Re: Raju Shetty
Karnataka High Court · AIR 1960 Kar 48 : (1960) CriLJ 373
Criminal Procedure Code, 1973 (CrPC) — Section 342, 356 (2A)Penal Code, 1860 (IPC) — Section 302, 84
High Courts14 Aug 1959
In Re: Awwanna Timmappa Pujari
Karnataka High Court · (1960) CriLJ 959
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 302
High Courts14 Aug 1959Dismissed
In re : Awwanna Timmappa Pujari
Karnataka High Court · AIR 1959 Kar 163
High Courts14 Aug 1959
D. Adinarayana Setty Vs Brooke Bond Tea of India Ltd.
Karnataka High Court · AIR 1960 Kar 142 : AIR 1959 Kar 142
Mysore Trade Marks Act, 1944 — Section 10 (1), 8
High Courts11 Aug 1959
K. Krishna Rao Vs Land Acquisition Officer and Revenue Divisional Officer, Coondapur, South Kanara
Karnataka High Court · AIR 1960 Kar 264 : AIR 1959 Kar 264
Land Acquisition Act, 1894 — Section 18, 18 (1)
High Courts07 Aug 1959
Chatram Puttappa Sons Vs K. Amarchand and Others
Karnataka High Court · AIR 1960 Kar 267
Mysore Insolvency Act, 1925 — Section 6 (g), 7, 9