High Courts16 Apr 1960
Champalal Vs Y. Nabi Khan and Others
Karnataka High Court · AIR 1960 Kar 289
Transfer of Property Act, 1882 — Section 91 (a), 92
COURT ARCHIVE
Karnataka High Court judgments, 1960
81 judgments · page 4 of 5
High Courts14 Apr 1960
B. Gangaiah Vs D.P. Gangadharan
Karnataka High Court · (1961) CriLJ 247
Penal Code, 1860 (IPC) — Section 43
High Courts12 Apr 1960
Kasipathi Vs E. Subba Rao Pawer
Karnataka High Court · AIR 1961 Kar 62
Transfer of Property Act, 1882 — Section 51
High Courts04 Apr 1960
Nagar Mohan Rao and Another Vs The Collector of Central Excise, Bangalore
Karnataka High Court · AIR 1961 Kar 203 : (1960) ILR (Kar) 534
Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23 ASea Customs Act, 1878 — Section 167 (8), 168
High Courts31 Mar 1960
Yankappa Timmappa Kolachi Vs Shavakka
Karnataka High Court · AIR 1960 Kar 265
Hindu Marriage Act, 1955 — Section 29 (3), 4, 9
High Courts22 Mar 1960
State Vs Nooka Maktumsab Jatgat
Karnataka High Court · AIR 1960 Kar 315 : (1960) CriLJ 1476
Bombay Prohibition Act — Section 66 (b)Criminal Procedure Code, 1898 (CrPC) — Section 341
High Courts21 Mar 1960
The Cement Marketing Co. of India Private Ltd. and Another Vs The State of Mysore and Another
Karnataka High Court · (1960) ILR (Kar) 525 : (1960) 11 STC 411
Constitution of India, 1950 — Article 226, 286, 286 (2)Mysore Sales Tax Act, 1948 — Section 20, 27
High Courts09 Mar 1960
In Re: Gullappa
Karnataka High Court · AIR 1961 Kar 71 : (1961) CriLJ 400
Criminal Procedure Code, 1898 (CrPC) — Section 173, 342Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 1960
The Institute of Chartered Accountants of India Vs D.B. Kulkarni, D.B. Kulkarni and Co.
Karnataka High Court · AIR 1960 Kar 252 : (1960) 30 CompCas 575 : (1960) ILR (Kar) 601
Chartered Accountants Act, 1949 — Section 21, 21 (2), 22
High Courts19 Feb 1960
Somasekharappa Vs Basappa Channabasappa Shettar and Another
Karnataka High Court · AIR 1961 Kar 141 : (1960) ILR (Kar) 392
High Courts17 Feb 1960
Kalgouda Chikagouda Patil Vs Annagonda Tatya Chougula
Karnataka High Court · AIR 1962 Kar 65
High Courts16 Feb 1960
Shivappa Gurlingappa Savalgi Vs Collector of C. Ex., Bangalore
Karnataka High Court · (2000) 123 ELT 67
Central Excise Rules, 1944 — Rule 215, 7, 9
High Courts11 Feb 1960
Kalappa Shiddappa Uppar and Others Vs Bhima Govind Uppar and Others
Karnataka High Court · AIR 1961 Kar 160 : (1960) ILR (Kar) 382
Evidence Act, 1872 — Section 11, 11 (2), 13, 157, 32 (2)
High Courts10 Feb 1960
N. Rudraradhya Vs State of Mysore and Others
Karnataka High Court · AIR 1961 Kar 247
Constitution of India, 1950 — Article 10, 10 (1), 16, 16 (1), 311Government of India Act, 1919 — Section 241
High Courts09 Feb 1960
Fakirappa Ningappa Chikkabagewadi Vs The State
Karnataka High Court · AIR 1960 Kar 208 : (1960) CriLJ 1113 : (1960) ILR (Kar) 484
Penal Code, 1860 (IPC) — Section 182
High Courts05 Feb 1960
Sadashiv Basappa Madabavi Vs Annappa Shidlingappa Poojari
Karnataka High Court · AIR 1960 Kar 273 : (1960) ILR (Kar) 478
Civil Procedure Code, 1908 (CPC) — Section 144, 144 (1), 150
High Courts29 Jan 1960
Imambu Vs Hussenbi
Karnataka High Court · AIR 1960 Kar 203 : (1960) CriLJ 1112 : (1960) ILR (Kar) 471
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145, 145 (6)
High Courts22 Jan 1960
Thimmappa Vs B. Subba Rao and Others
Karnataka High Court · AIR 1960 Kar 249
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 21 Rule 15 (2), 66
High Courts18 Jan 1960
Yallappa Golappa Kamoji Vs Magundappa Andanappa Hullur and Another
Karnataka High Court · AIR 1960 Kar 215 : (1960) ILR (Kar) 289
Court Fees Act, 1870 — Section 31 (1)
High Courts18 Jan 1960
A.S.S. Karanth Vs The Assistant, Commercial Tax Officer, Puttur, South Kanara and Another
Karnataka High Court · AIR 1960 Kar 275
Madras General Sales Tax Act, 1939 — Section 2 (h)States Reorganisation Act, 1956 — Section 119