High Courts28 Jul 1959
G.B. Mallakarjuniah Vs J.S. Kanniah Setty and Others
Karnataka High Court · AIR 1961 Kar 64
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
COURT ARCHIVE
Karnataka High Court judgments, 1959
111 judgments · page 4 of 6
High Courts24 Jul 1959
The Printers (Mysore) Private Ltd. Vs The Presiding Officer, Labour Court and Others
Karnataka High Court · AIR 1960 Kar 44 : (1959) ILR (Kar) 557
Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 33 (1), 33 (2)Industrial Disputes Act, 1947 — Section 36, 36 (2), 36 (2) (c)
High Courts24 Jul 1959Dismissed
R. Appajappa Vs A. Rangaswami and others
Karnataka High Court · AIR 1959 Kar 104
High Courts24 Jul 1959
Printers (Mysore) (Private) Ltd. Vs Labour Court, Bangalore and Others
Karnataka High Court · (1960) 1 LLJ 201
Constitution of India, 1950 — Article 21, 22, 226Industrial Disputes Act, 1947 — Section 36
High Courts23 Jul 1959
Pamadi Subbarama Chetti Vs Mirza Zawar Ali
Karnataka High Court · (1959) 2 LLJ 524
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 14 (2)
High Courts23 Jul 1959
Workmen of Commonwealth Hosiery Factory, Mangalore and Others Vs Commonwealth Hosiery Factory, Mangalore and Others
Karnataka High Court · (1958) ILR (Kar) 206 : (1960) 1 LLJ 143
Industrial Disputes Act, 1947 — Section 2 (30), 36, 36 (2), 36 (3), 36 (4)
High Courts23 Jul 1959
Pamadi Subbarama Chetty Vs Mirza Zewar Ali
Karnataka High Court · AIR 1960 Kar 14 : (1960) CriLJ 253 : (1959) ILR (Kar) 529
Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14, 14 (2)
High Courts16 Jul 1959
S.V.G. Iyengar Vs State of Mysore
Karnataka High Court · AIR 1961 Kar 37 : (1959) ILR (Kar) 829 : (1960) 2 LLJ 574
Mysore Civil Services Rules, 1958 — Rule 10 (4), 17D, 98
High Courts16 Jul 1959
K. Mukundaraya Shenoy and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1960 Kar 18
Constitution of India, 1950 — Article 26, 26 (d)Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 103 (3), 39, 42, 45
High Courts15 Jul 1959
Nagappa Chendappa Kolli Vs Nannibu and Others
Karnataka High Court · AIR 1960 Kar 220 : (1959) ILR (Kar) 523
Evidence Act, 1872 — Section 45, 47Limitation Act, 1908 — Section 19, 20
High Courts14 Jul 1959
B. Shyamsunder Vs Shankar Deo Vedalankar and Others
Karnataka High Court · AIR 1960 Kar 27
Representation of the Peoples Act, 1951 — Section 116 A, 80
High Courts03 Jul 1959
Balappa Tippanna Vs Asangappa Mallappa and Another
Karnataka High Court · AIR 1960 Kar 234 : (1959) ILR (Kar) 612
Evidence Act, 1872 — Section 68, 71Transfer of Property Act, 1882 — Section 59
High Courts03 Jul 1959
Madanvali Vs Balu Padmanna Tamadaddi
Karnataka High Court · AIR 1960 Kar 299 : (1959) ILR (Kar) 495
Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 18 (2), 2 (4), 2 (5)
High Courts29 Jun 1959
R.P. Gundappa Vs Vice President, Town Muncipal Council, Sagar Town and Others
Karnataka High Court · AIR 1960 Kar 189
Mysore Town Municipalities Election Rules, 1951 — Rule 10
High Courts23 Jun 1959
Firm of Faruk Anvar Co. Vs Market Committee, Raichur and Another
Karnataka High Court · AIR 1960 Kar 73 : (1959) ILR (Kar) 481
Constitution of India, 1950 — Article 19 (1) (g)Hyderabad Agricultural Markets Act, 1339F — Section 3, 5
High Courts30 Apr 1959
State of Mysore Vs Bantra Kunjanna
Karnataka High Court · AIR 1960 Kar 177 : (1960) CriLJ 965 : (1959) ILR (Kar) 477
Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304 A
High Courts16 Apr 1959
Seghu Buchiah Setty Vs Income Tax Officer, Kolar Circle and Another
Karnataka High Court · (1960) 38 ITR 204
Income Tax Act, 1922 — Section 45, 46
High Courts14 Apr 1959
District Magistrate and Another Vs R. Madhava Rao
Karnataka High Court · (1961) CriLJ 111
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 440, 447
High Courts14 Apr 1959
District Magistrate, Bidar and Another Vs R. Madhava Rao
Karnataka High Court · AIR 1961 Kar 12
Criminal Procedure Code, 1898 (CrPC) — Section 117, 144, 55
High Courts14 Apr 1959
V. Ayodhyaraman Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 212 : (1960) CriLJ 1114
Motor Vehicles Act, 1939 — Section 124, 72 (3), 72 (3) (b)