High Courts18 Nov 1960
Gundila Manjappa Shetty Vs Manjakke Shedthi and Others
Karnataka High Court · AIR 1961 Kar 268 : (1961) ILR (Kar) 67
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32 (1), Order 21 Rule 32 (5)
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,408 of 2,448
High Courts03 Nov 1960
Belgaum Pioneer Urban Co-operative Credit Bank Ltd. Vs Sri Stayapromoda Thirth Guru Sri Satyabhidhy Thirth Sripadangalavaru Swamiji and Others
Karnataka High Court · AIR 1960 Kar 49
Contract Act, 1872 — Section 173, 175, 178
High Courts03 Nov 1960Allowed
Belgaum Pioneer Urban Co-operative Credit Bank Ltd. Vs Stayapromoda Thirth Guru Sri Satyabhidhy Thirth Sripadangalavaru Swamji and others
Karnataka High Court · AIR 1960 Kar 49
High Courts28 Oct 1960
G. Moogappa Vs The State
Karnataka High Court · AIR 1961 Kar 44 : (1961) CriLJ 285
Penal Code, 1860 (IPC) — Section 161, 165, 165 APrevention of Corruption Act, 1947 — Section 5 (2), 5 A, 5 A (c)
High Courts25 Oct 1960
Tippayya Kuppayya Vaidya Vs Rama Narayana Hegde and Others
Karnataka High Court · AIR 1961 Kar 131 : (1960) ILR (Kar) 1270
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 14, 14 (1)Transfer of Property Act, 1882 — Section 111 (g), 114, 117
High Courts24 Oct 1960
Mrs. Charles De Cournalay and Another Vs The State of Mysore
Karnataka High Court · (1961) CriLJ 536
Criminal Procedure Code, 1973 (CrPC) — Section 110, 112, 117 (3)
High Courts24 Oct 1960
Bapuram Vedavyasa Rao Vs Bapuram Narayan Rao and Another
Karnataka High Court · AIR 1962 Kar 18
Hindu Inheritance (Removal of Disabilities) Act, 1928 — Section 2Hindu Succession Act, 1956 — Section 28
High Courts13 Oct 1960
Hanumakka and Others Vs Narasamma and Others
Karnataka High Court · AIR 1962 Kar 3
High Courts10 Oct 1960
In Re: P. Abdul Sattar and Others
Karnataka High Court · AIR 1961 Kar 57 : (1961) CriLJ 291
Penal Code, 1860 (IPC) — Section 143, 148, 149, 332, 341
High Courts10 Oct 1960
In Re: Yeshwant Monu Dodamani and Others
Karnataka High Court · (1962) CriLJ 832
Forest Act, 1927 — Section 41Penal Code, 1860 (IPC) — Section 147, 148, 149, 395
High Courts08 Oct 1960
Raviappa Vs Nilakanta Rao and Others
Karnataka High Court · AIR 1962 Kar 53
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 139, 90
High Courts03 Oct 1960
Ravjappa Vs Nilakanta Rao and Others
Karnataka High Court · (1962) CriLJ 441
Evidence Act, 1872 — Section 11, 32, 90
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