High Courts15 Dec 1959
Kamalu Pujarthi Vs Laxminarayana Bhatta
Karnataka High Court · AIR 1960 Kar 185
Limitation Act, 1908 — Section 134 B, 144
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,412 of 2,448
High Courts15 Dec 1959
State Vs Ranganagouda Venkanagouda Thimmanagpudar
Karnataka High Court · AIR 1961 Kar 69 : (1961) CriLJ 398
Criminal Procedure Code, 1898 (CrPC) — Section 251 A, 403Penal Code, 1860 (IPC) — Section 411
High Courts14 Dec 1959
D. Veerappa Vs Bangarappa
Karnataka High Court · AIR 1960 Kar 297
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115
High Courts11 Dec 1959
S. Melagiriyappa and Others Vs Lalithamma
Karnataka High Court · AIR 1961 Kar 152
Mysore Hindu Women Right to Property Act, 1933 — Section 10 (2), 2 (2), 8 (d) (1)
High Courts08 Dec 1959
H.M. Shantanna Vs The State Transport Authority in Mysore, Bangalore and Others
Karnataka High Court · AIR 1960 Kar 141
Motor Vehicles Act, 1988 — Section 64 ARegistration Act, 1908 — Section 77
High Courts04 Dec 1959
Narayan Gangadhar Deshpande and Others Vs Rango Krishna Dixit
Karnataka High Court · AIR 1960 Kar 175 : AIR 1959 Kar 175 : (1960) ILR (Kar) 280
Court Fees Act, 1870 — Section 17 (3)Specific Relief Act, 1963 — Section 35 (C)
High Courts03 Dec 1959
Raghoba Santanna Naik Vs Shaba Nalo Naik and Another
Karnataka High Court · AIR 1960 Kar 187 : (1960) ILR (Kar) 568
Limitation Act, 1908 — Section 19
High Courts02 Dec 1959
Narayana Subraya Bhat and Another Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 157 : (1960) CriLJ 838 : (1960) ILR (Kar) 261 : (1981) 127 ITR 862
Bombay Prevention of Gambling Act, 1887 — Section 4, 6, 7
High Courts02 Dec 1959
New Krishna Bhavan Vs Commercial Tax Officer, No. IV Circle (Addl.) Bangalore
Karnataka High Court · AIR 1961 Kar 3 : (1960) ILR (Kar) 267
Constitution of India, 1950 — Article 13, 13 (1), 14, 19 (1) (g)Mysore Sales Tax Act, 1948 — Section 3 (1), 3 (1) (a), 3 (1) (b)
High Courts01 Dec 1959
K.B. Subbaya Shetty and Another Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 146 : AIR 1959 Kar 146 : (1960) CriLJ 837
Criminal Procedure Code, 1898 (CrPC) — Section 107, 112, 117 (1), 117 (3)
High Courts30 Nov 1959
Vithaldas Bhavadas Vs Yellosa Laxmansa
Karnataka High Court · AIR 1960 Kar 238 : AIR 1959 Kar 238
Limitation Act, 1908 — Section 49, 61, 90
High Courts27 Nov 1959
Gurubhaktatilaka N. Sreekantiah and Others Vs K. Suryanarayanappa and Others
Karnataka High Court · AIR 1960 Kar 136
Limitation Act, 1908 — Section 19, 20
High Courts27 Nov 1959
H.V. Rajan Vs C.N. Gopal and Others
Karnataka High Court · AIR 1961 Kar 29 : (1960) ILR (Kar) 151
Mysore House Rent and Accommodation Control Act, 1951 — Section 2 (2), 7 (3)Transfer of Property Act, 1882 — Section 105
High Courts27 Nov 1959
Basappa and Others Vs State
Karnataka High Court · AIR 1960 Kar 228 : AIR 1959 Kar 228
Penal Code, 1860 (IPC) — Section 302, 324, 326
High Courts27 Nov 1959
Hajisa Imamsa Kairat and Others Vs Kalyanrao Anantrao Kulkarni
Karnataka High Court · AIR 1961 Kar 86
High Courts26 Nov 1959
M.M. Gandhi Vs State of Mysore
Karnataka High Court · (1960) CriLJ 934
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5, 5 (1) (d), 5 (2), 5 A
High Courts20 Nov 1959
Haji Saleh Mohammed Ahmed Sait and Others Vs M. Enayatulla Mekhri and Others
Karnataka High Court · AIR 1961 Kar 104
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 133 (1), 133 (1) (a), 133 (1) (b)
High Courts18 Nov 1959
The Printers (Mysore) Private Ltd. Vs Pothan Joseph
Karnataka High Court · AIR 1961 Kar 98 : (1960) ILR (Kar) 19
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 132, 133, 133 (1) (c)
High Courts18 Nov 1959
Thayamma Vs Giriyamma and Others
Karnataka High Court · AIR 1960 Kar 176 : (1959) ILR (Kar) 1021
High Courts17 Nov 1959
Hanumanthappa and Another Vs Korisetty Sivalingappa
Karnataka High Court · AIR 1960 Kar 139 : (1959) ILR (Kar) 1019
Land Acquisition Act, 1894 — Section 30