High Courts03 Oct 1960
Ravjappa Vs Nilakanta Rao and Others
Karnataka High Court · (1962) CriLJ 441
Evidence Act, 1872 — Section 11, 32, 90
COURT ARCHIVE
Karnataka High Court judgments, 1960
81 judgments · page 2 of 5
High Courts03 Oct 1960
Naganath and Others Vs Khandaba Balaba Misal
Karnataka High Court · AIR 1961 Kar 101
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, 151
High Courts01 Oct 1960
Gurappa Vs Renukadas and Another
Karnataka High Court · AIR 1962 Kar 10
Civil Procedure Code, 1908 (CPC) — Section 98
High Courts16 Sept 1960
State of Mysore Vs Gurupadappa Appayyappa Kardesai
Karnataka High Court · AIR 1961 Kar 257
Bombay Village Panchayats Act, 1933 — Section 78, 79Criminal Procedure Code, 1898 (CrPC) — Section 417, 417 (2)
High Courts14 Sept 1960
Sidrammappa Veerabhadrappa and Another Vs Babajappa Balappa and Others
Karnataka High Court · AIR 1962 Kar 38
High Courts13 Sept 1960
Chanbasayya Devagappa Yaligar and Another Vs Basayya and Others
Karnataka High Court · AIR 1961 Kar 191
High Courts13 Sept 1960
H.S. Satyanarayana Rao Vs Govt. of Mysore and Others
Karnataka High Court · AIR 1962 Kar 104
High Courts12 Sept 1960
State of Mysore Vs Raju Shetty and Others
Karnataka High Court · AIR 1961 Kar 74 : (1961) CriLJ 403 : (1960) ILR (Kar) 1126
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts10 Sept 1960
Sangappa Andanappa Vs Shivamurthiswamy Siddappalyaswamy
Karnataka High Court · AIR 1961 Kar 106
Representation of the People Rules, 1951 — Rule 131, 27 (2), 57 (2) (e)Representation of the Peoples Act, 1951 — Section 100 (1), 100 (1) (d) (iv), 116 A
High Courts09 Sept 1960
United Karnatak Insurance Company Ltd. (Successor - Life Insurance Corporation of India) Vs Govardhana Rao Venkat Rao Maliye
Karnataka High Court · (1961) 1 LLJ 472
Insurance Act, 1938 — Section 29
High Courts09 Sept 1960
United Karnatak Insurance Co. Ltd. Vs Govardhana Rao Venkata Rao
Karnataka High Court · AIR 1961 Kar 49 : (1960) ILR (Kar) 1100
Insurance Act, 1938 — Section 29
High Courts17 Aug 1960
Premier Insurance Co. Ltd. Vs Davanagare Cotton Mills Ltd. and Others
Karnataka High Court · (1962) 32 CompCas 168 : (1960) ILR (Kar) 1055
Companies Act, 1913 — Section 483Mysore High Court Act, 1884 — Section 12, 13
High Courts17 Aug 1960
The Premier Insurance Co. Ltd. and Others Vs The Davanagere Cotton Mills Ltd. and Others
Karnataka High Court · AIR 1961 Kar 1
Companies Act, 1956 — Section 202, 483Mysore High Court Act, 1884 — Section 12, 13
High Courts16 Aug 1960
Pandurang Annaji Kokatnur Vs Channabasappa and Others
Karnataka High Court · AIR 1961 Kar 259
Bombay Agricultural Debtors Relief Act, 1939 — Section 52Civil Procedure Code, 1908 (CPC) — Section 48Constitution of India, 1950 — Article 246 (3), 254
High Courts27 Jul 1960
State of Mysore Vs Billavara Kukkappa
Karnataka High Court · AIR 1960 Kar 312 : (1960) CriLJ 1475 : (1960) ILR (Kar) 987
Coorg Prohibition Act, 1956 — Section 3 (1) (j), 3 (j)
High Courts22 Jul 1960
K. Rama Rao Manay Vs R.A. Mundkur and Another
Karnataka High Court · AIR 1960 Kar 313
Mysore House Rent and Accommodation Control Act, 1951 — Section 25, 25 (1)Mysore House Rent and Accommodation Control Rules, 1952 — Rule 4 (a), 4 (b)
High Courts22 Jul 1960
The Premier Life and General Insurance Co. Ltd. Vs H. Krishna Sheet and Others
Karnataka High Court · AIR 1962 Kar 171
Motor Vehicles Act, 1939 — Section 96 (2)
High Courts14 Jul 1960
Sivappa Vs Pampanna and Others
Karnataka High Court · AIR 1961 Kar 83 : (1960) ILR (Kar) 959
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 545
High Courts14 Jul 1960
State of Mysore Vs Nanapur Sanna Hannur Sab
Karnataka High Court · AIR 1960 Kar 325 : (1960) CriLJ 1645 : (1960) ILR (Kar) 967
Criminal Procedure Code, 1898 (CrPC) — Section 345, 345 (2)Penal Code, 1860 (IPC) — Section 406, 409
High Courts13 Jul 1960
The State of Mysore Vs Subhappa and Others
Karnataka High Court · (1961) CriLJ 653
Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 143, 147, 149