COURT ARCHIVE

Karnataka High Court judgments

48,951 judgments · page 2,406 of 2,448

High Courts21 Feb 1961

Kasturi Seshagiri Pai and Co. Vs Deputy commissioner of South Kanara

Karnataka High Court · AIR 1962 Kar 1 : (1961) 12 STC 626

Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 286 (3)Mysore Sales Tax Act, 1948 — Section 5 (4)

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High Courts21 Feb 1961

Kasturi Seshagiri Pai and Co. Vs The Deputy Commissioner of South Kanara

Karnataka High Court · (1961) ILR (Kar) 214 : (1961) 12 STC 629

Central Sales Tax Act, 1956 — Section 14, 14 (vi), 15Mysore Sales Tax Act, 1957 — Section 5 (4)

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High Courts21 Feb 1961

Kallopant Shripadrao Vs Sushila Kallopant

Karnataka High Court · AIR 1961 Kar 202

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High Courts17 Feb 1961

In Re: Mallappa Shivappa Kankanwadi and Another

Karnataka High Court · (1961) CriLJ 515

Criminal Procedure Code, 1973 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 304, 323, 35

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High Courts14 Feb 1961

In Re: Jinnappa and Subbappa Gabannavar

Karnataka High Court · (1961) CriLJ 250

Criminal Procedure Code, 1973 (CrPC) — Section 164 (3)Penal Code, 1860 (IPC) — Section 84

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High Courts09 Feb 1961

In Re: R. Muniswami

Karnataka High Court · (1961) CriLJ 512

Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 297Penal Code, 1860 (IPC) — Section 302, 379, 392

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High Courts08 Feb 1961

In Re: Shamarao Bhairu

Karnataka High Court · (1961) CriLJ 253

Criminal Procedure Code, 1973 (CrPC) — Section 154, 342Penal Code, 1860 (IPC) — Section 302, 304, 326

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High Courts04 Feb 1961

H. Hutche Gowda and Others Vs The State of Mysore and Others

Karnataka High Court · AIR 1963 Kar 66

Constitution of India, 1950 — Article 298, 311States Reorganisation Act, 1956 — Section 109, 115 (7)

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High Courts03 Feb 1961

H. Venkatanarayana Vs H.R. Seshagiri Rao

Karnataka High Court · AIR 1961 Kar 197

Civil Procedure Code, 1908 (CPC) — Section 115Mysore Agriculturists Relief Act, 1928 — Section 24

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High Courts02 Feb 1961

Anusuya Bai and Others Vs B.N. Ramaiah Raju

Karnataka High Court · AIR 1961 Kar 238 : (1961) ILR (Kar) 797

Civil Procedure Code, 1908 (CPC) — Section 144, 144 (1)

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High Courts02 Feb 1961

Kolagada Poranna Vs Palthur Vishweshwarayya

Karnataka High Court · AIR 1962 Kar 71

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High Courts02 Feb 1961

Union of India Vs S.K. Abdul Razack Ahamadi

Karnataka High Court · AIR 1962 Kar 23

Limitation Act, 1908 — Section 30, 31

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High Courts31 Jan 1961

Thukkojappa Vs Sanahuchappa

Karnataka High Court · AIR 1962 Kar 238

Transfer of Property Act, 1882 — Section 58

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High Courts31 Jan 1961

Government Press Employees'' Association, Bangalore Vs Government of Mysore

Karnataka High Court · AIR 1962 Kar 25 : (1961) ILR (Kar) 450 : (1961) 2 LLJ 583

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 296

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High Courts30 Jan 1961

D.R. Karigowda and Others Vs Regional Transport Authority, Hassan and Others

Karnataka High Court · AIR 1962 Kar 27

Motor Vehicles Act, 1939 — Section 57 (3), 68, 68 F

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High Courts27 Jan 1961

Madhav Janaradan Vs Shrinivas Narayan Naik and Another

Karnataka High Court · AIR 1962 Kar 26(1)

Bombay Agricultural Debtors Relief Act, 1947 — Section 52Limitation Act, 1908 — Section 19

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High Courts25 Jan 1961

Baburao Balwant Kurubet Vs The State of Mysore

Karnataka High Court · (1962) CriLJ 830

Essential Commodities Act, 1955 — Section 7

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High Courts24 Jan 1961

Abdul Ghanisab Vs Alampalli Nanjunda Setty and Others

Karnataka High Court · AIR 1962 Kar 9

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High Courts18 Jan 1961

Subbanna Naik Krishan Naik Vs Prahlad Ramanna Naik and Others

Karnataka High Court · AIR 1962 Kar 21 : (1961) ILR (Kar) 751

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts18 Jan 1961

Shamsundar and Court Vs Sha Sunnilal Vesaji and Court and Another

Karnataka High Court · AIR 1962 Kar 12

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 73

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