High Courts31 Mar 1961
Doddamallappa Chaannabasappa, Kari Vs Gangappa shiddappa Gulganji and Others
Karnataka High Court · AIR 1962 Kar 44
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 6, 151, 153
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,405 of 2,448
High Courts31 Mar 1961
Malleshappa Hanamappa Bellary Vs The State of Mysore
Karnataka High Court · AIR 1962 Kar 146 : (1961) ILR (Kar) 1027
Bombay Civil Services Rules, 1932 — Rule 3, 51Constitution of India, 1950 — Article 226, 236
High Courts28 Mar 1961
C.M. Armugam Vs State of Mysore
Karnataka High Court · AIR 1961 Kar 198 : (1961) CriLJ 509
Criminal Procedure Code, 1898 (CrPC) — Section 251 A, 256, 257, 94Evidence Act, 1872 — Section 123, 124
High Courts27 Mar 1961
In Re: Mallappa Shivingappa Chanagri
Karnataka High Court · AIR 1962 Kar 82
Evidence Act, 1872 — Section 32, 32 (1)
High Courts27 Mar 1961
Bhimappa Laxmappa Ganiyal and Another Vs State
Karnataka High Court · (1962) CriLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 535, 537Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 326
High Courts27 Mar 1961
Konabally Vasanthappa Vs Konabally Channabassappa and Others
Karnataka High Court · AIR 1962 Kar 98
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property Act, 1882 — Section 13, 20
High Courts23 Mar 1961
V. Govindrajalu and Others Vs State of Mysore
Karnataka High Court · AIR 1962 Kar 275
Criminal Procedure Code, 1898 (CrPC) — Section 180, 182, 403Penal Code, 1860 (IPC) — Section 120 B, 489 B, 489 C
High Courts20 Mar 1961
Basalingappa Vs Babban Basappa
Karnataka High Court · AIR 1962 Kar 100 : (1961) ILR (Kar) 634
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 22 Rule 2 (2)
High Courts20 Mar 1961
Shankar Ganesh Joshi and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1962 Kar 112
States Reorganisation Act, 1956 — Section 115 (2), 115 (3), 117
High Courts16 Mar 1961
Veerabhadrappa and Others Vs Lingappa and Others
Karnataka High Court · AIR 1963 Kar 5
Civil Procedure Code, 1908 (CPC) — Section 100, 100 (I) (d), 103
High Courts13 Mar 1961
M.A. Jaleel and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1961 Kar 210
Constitution of India, 1950 — Article 162, 246, 311 (2)States Reorganisation Act, 1956 — Section 114, 115 (5), 115 (7), 116
High Courts09 Mar 1961
D. Narayana Rao Vs Inspector of Labour (Central Government)
Karnataka High Court · (1962) CriLJ 828
Criminal Procedure Code, 1973 (CrPC) — Section 344 (1A)
High Courts03 Mar 1961
P. Achiah Chetty and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1962 Kar 218
Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6
High Courts28 Feb 1961
The State of Mysore Vs Dyavegowda and Another
Karnataka High Court · AIR 1962 Kar 124 : (1961) ILR (Kar) 586
Arms Act, 1959 — Section 19 (f)Criminal Procedure Code, 1898 (CrPC) — Section 417Penal Code, 1860 (IPC) — Section 302, 34, 392
High Courts28 Feb 1961
Balappa Venkat Rao Desai and Others Vs Waman Krishna Mutalik Desai
Karnataka High Court · AIR 1962 Kar 235
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1908 — Section 109, 120
High Courts27 Feb 1961
M.H. Shivaji Rao Vs Niranjanaiah and Another
Karnataka High Court · AIR 1962 Kar 36
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 89
High Courts24 Feb 1961
K.Y. Pilliah and Sons Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1962) 45 ITR 136
Income Tax Act, 1922 — Section 25 A, 25 A (1)
High Courts23 Feb 1961
Amargundappa, Arali Oil Miller, Gangavati Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1962) 46 ITR 791
Finance Act, 1950 — Section 13, 13 (1), 18 A, 28Income Tax Act, 1922 — Section 46
High Courts23 Feb 1961
Amargundappa Arali Oil Miller, Gangavti Vs Commissioner of Income Tax in Mysore, Bangalore and Others
Karnataka High Court · AIR 1962 Kar 70
Finance Act, 1950 — Section 13, 13 (1), 18 A, 28, 44 (3)
High Courts23 Feb 1961
N. Balakrishna Hegde Vs K. Shankara Hegde and Others
Karnataka High Court · AIR 1962 Kar 233
Constitution of India, 1950 — Article 16