High Courts01 Apr 1959
Gutteppa and Another Vs Ammaravva and Others
Karnataka High Court · AIR 1960 Kar 211
Hyderabad Land Revenue Act, 1317F — Section 99
COURT ARCHIVE
Karnataka High Court judgments, 1959
111 judgments · page 5 of 6
High Courts31 Mar 1959
In Re: Antappa
Karnataka High Court · AIR 1959 Kar 250 : (1959) CriLJ 1349
Penal Code, 1860 (IPC) — Section 201, 302, 326
High Courts31 Mar 1959
Singriah and Others Vs Ramanuja and Others
Karnataka High Court · AIR 1959 Kar 239 : (1959) ILR (Kar) 437
Mysore Hindu Women Right to Property Act, 1933 — Section 8 (1) (a), 8 (1) (c), 9 (1)
High Courts25 Mar 1959
The State of Mysore Vs Mallappa Basagouda Biradar
Karnataka High Court · AIR 1960 Kar 71 : AIR 1959 Kar 71 : (1960) CriLJ 493
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 395, 454
High Courts23 Mar 1959
The State Vs Laxman Bhimappa Tyapi and Others
Karnataka High Court · AIR 1959 Kar 260 : (1959) CriLJ 1454 : (1959) ILR (Kar) 407
Criminal Procedure Code, 1898 (CrPC) — Section 207 A, 207 A (4)Penal Code, 1860 (IPC) — Section 120 A, 147, 323, 324
High Courts19 Mar 1959
Esthuri Aswathaiah Vs Income Tax Officer, Kolar Circle
Karnataka High Court · (1960) 39 ITR 24
Income Tax Act, 1922 — Section 22 (2), 34 (1)
High Courts17 Mar 1959
K. Sethuramachar and Another Vs N.S. Hirannayya and Others
Karnataka High Court · AIR 1960 Kar 90 : AIR 1959 Kar 90
Motor Vehicles Act, 1988 — Section 46, 57 (2)
High Courts17 Mar 1959
S.V.G. Iyengar Vs State of Mysore
Karnataka High Court · AIR 1961 Kar 26
Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10 (4), 16, 16 (1)States Reorganisation Act, 1956 — Section 115 (7)
High Courts16 Mar 1959
Kamalamma Vs Batchni Mariyanna and Others
Karnataka High Court · AIR 1960 Kar 140 : (1959) ILR (Kar) 403
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 2 (2), 47
High Courts10 Mar 1959
A. Narayana Kamath Vs State Transport Authority and Others
Karnataka High Court · AIR 1960 Kar 33
Motor Vehicles Act, 1988 — Section 48 (1), 57 (2), 57 (3)
High Courts09 Mar 1959
Shanbhogue Pranesha Rao Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 236 : (1959) ILR (Kar) 362
Mysore Tenancy Act, 1952 — Section 17, 5, 6 (2)
High Courts06 Mar 1959
Ramappa Gudadappa Gudadannavar Vs Chandangouda Neelangouda Goudar
Karnataka High Court · AIR 1960 Kar 260 : AIR 1959 Kar 260 : (1959) ILR (Kar) 585
Bombay Hereditary Offices Act, 1874 — Section 2, 5
High Courts06 Mar 1959
In Re: Mahalingayya Muddayya Pujari
Karnataka High Court · AIR 1959 Kar 185 : (1959) CriLJ 881
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 24, 409, 467, 471
High Courts04 Mar 1959
Appa Saheb Vs Gurubasawwa and Another
Karnataka High Court · AIR 1960 Kar 79 : (1959) ILR (Kar) 287
Hindu Women Rights to Property Act, 1937 — Section 3, 4 (1) (a), 8
High Courts03 Mar 1959
Moola Gowramma Vs K. Venkataswamy
Karnataka High Court · AIR 1960 Kar 53
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 55 Rule 3, 9
High Courts26 Feb 1959
Sakrappa Neelappa Vs Shidramappa Gangappa Katti and Others
Karnataka High Court · AIR 1960 Kar 217 : AIR 1959 Kar 217
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (5)
High Courts26 Feb 1959
Chanabasappa Vs Narasing Rao Gunde Rao
Karnataka High Court · AIR 1959 Kar 253 : (1959) ILR (Kar) 1
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1908 — Section 12 (2)
High Courts25 Feb 1959
Sangannagouda Vs Kalkangouda and Another
Karnataka High Court · AIR 1960 Kar 147 : (1959) ILR (Kar) 577
Constitution of India, 1950 — Article 14, 15, 17
High Courts24 Feb 1959
Balvant Yadneshwar Vs Srinivas Appaji Kulkarni
Karnataka High Court · AIR 1959 Kar 244
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 27, 100, 96, 97
High Courts20 Feb 1959
B.S. Usman Saheb Vs The State
Karnataka High Court · AIR 1959 Kar 221 : (1959) CriLJ 1095
Motor Vehicles Act, 1939 — Section 123 (1), 22, 38