High Courts19 Feb 1959
Naminath Vs Govind Rao
Karnataka High Court · AIR 1960 Kar 214
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Karnataka High Court judgments, 1959
111 judgments · page 6 of 6
High Courts18 Feb 1959
State Vs Tavara Naika
Karnataka High Court · AIR 1959 Kar 193 : (1959) CriLJ 1004 : (1959) ILR (Kar) 239
Criminal Procedure Code, 1898 (CrPC) — Section 185, 531Penal Code, 1860 (IPC) — Section 366, 376
High Courts12 Feb 1959
Baswanneppa Yellappa and Another Vs Basavannappa and Others
Karnataka High Court · AIR 1960 Kar 83
Limitation Act, 1908 — Section 142, 144Specific Relief Act, 1963 — Section 9
High Courts10 Feb 1959
Dayaram Surajmall Vs Commissioner of Income Tax, Hyderabad and Andhra
Karnataka High Court · (1960) 38 ITR 12
Hyderabad Income Tax Act — Section 23 (3), 82 (2)
High Courts05 Feb 1959
Dyaviah and Another Vs Shivamma and Another
Karnataka High Court · AIR 1959 Kar 188
Contract Act, 1872 — Section 65, 68Transfer of Property Act, 1882 — Section 53 A
High Courts04 Feb 1959
In Re: Hanmappa and Others
Karnataka High Court · AIR 1960 Kar 168 : AIR 1959 Kar 168 : (1960) CriLJ 962
Criminal Procedure Code, 1973 (CrPC) — Section 226Penal Code, 1860 (IPC) — Section 148, 302, 304
High Courts30 Jan 1959
Putte Gowda Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 243 : (1959) ILR (Kar) 356
Constitution of India, 1950 — Article 166, 166 (1)
High Courts22 Jan 1959
Revappa Vs Madhava Rao and Another
Karnataka High Court · AIR 1960 Kar 97
Evidence Act, 1872 — Section 145, 21Transfer of Property Act, 1882 — Section 123
High Courts21 Jan 1959
Guduthur Thimmappa and Son, Raicher Vs The Commissioner of Income Tax
Karnataka High Court · AIR 1960 Kar 101 : (1959) ILR (Kar) 183
Hyderabad Income Tax Act — Section 30 (2), 31 (4), 39
High Courts20 Jan 1959
S. Nanjundeswar Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 159
Constitution of India, 1950 — Article 311General Circulars and Standing Orders — Clauses 245, Clauses 247
High Courts19 Jan 1959
Padma Gowda Vs Yuvaraja Hegde
Karnataka High Court · AIR 1960 Kar 337 : (1960) ILR (Kar) 935
Civil Procedure Code, 1908 (CPC) — Section 144Madras Village Courts Act — Section 73