COURT ARCHIVE

Karnataka High Court judgments

48,951 judgments · page 2,413 of 2,448

High Courts13 Nov 1959

R. Viswanathan and Others Vs Ruknul-mulk S. Abdul Wajid and Others

Karnataka High Court · AIR 1960 Kar 261

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 132, 133 (1) (b), 133 (1) (c), 226

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High Courts11 Nov 1959

Chief Engineer, Southern Army, Poona Vs Harikiratsingh and Others

Karnataka High Court · AIR 1960 Kar 205

Limitation Act, 1908 — Section 178

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High Courts06 Nov 1959

Ganapathi Bhatta Vs State of Madras now State of Mysore and Another

Karnataka High Court · AIR 1960 Kar 222 : (1960) ILR (Kar) 130

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts05 Nov 1959

Mahabala Hegde Vs Meenakshi Heggadithi and Others

Karnataka High Court · AIR 1960 Kar 193 : (1960) ILR (Kar) 226

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1908 — Section 120, 144

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High Courts03 Nov 1959

Narayana Narasimh Deshpande and Another Vs Kashiraya Sengappa Nisabat and Others

Karnataka High Court · AIR 1961 Kar 35

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts29 Oct 1959

State of Mysore Vs Udipi Co-operative Milk Society Ltd. and Another

Karnataka High Court · AIR 1960 Kar 80 : (1960) CriLJ 494

Prevention of Food Adulteration Act, 1954 — Section 10 (7), 16 (1), 7

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High Courts29 Oct 1959

B.V. Huchappa Vs N. Venkataswamy and Others

Karnataka High Court · AIR 1960 Kar 172 : (1960) CriLJ 964

Criminal Procedure Code, 1898 (CrPC) — Section 156 (3), 173, 417 (3)Penal Code, 1860 (IPC) — Section 379, 427, 454

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High Courts27 Oct 1959

Deveeramma Vs State

Karnataka High Court · AIR 1960 Kar 199 : AIR 1959 Kar 199 : (1960) CriLJ 1108 : (1959) ILR (Kar) 978

Penal Code, 1860 (IPC) — Section 304

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High Courts23 Oct 1959

Union of India Vs Allahabad Faizulhukka Pathan

Karnataka High Court · AIR 1960 Kar 283 : (1959) ILR (Kar) 961

Railways Act, 1890 — Section 55, 77

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High Courts23 Oct 1959

State Vs Miya Jani

Karnataka High Court · AIR 1961 Kar 158 : (1961) CriLJ 827

Criminal Procedure Code, 1898 (CrPC) — Section 236, 364Penal Code, 1860 (IPC) — Section 379, 411

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High Courts19 Oct 1959

Basappa Veerappa Karni Vs Chanabasappa Shidappa Angadi

Karnataka High Court · AIR 1960 Kar 190

Arbitration Act, 1940 — Section 14, 14 (2), 17, 41Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts01 Oct 1959

Mukta Bai and Ors Vs Kamalaksha and Others

Karnataka High Court · AIR 1960 Kar 182 : (1959) ILR (Kar) 1078

Constitution of India, 1950 — Article 14Hindu Adoption and Maintenance Act, 1956 — Section 20, 21, 22, 22 (1)

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High Courts28 Sept 1959

P. Abdul Aziz Sahib Vs The Mysore Revenue Appellate Tribunal and Others

Karnataka High Court · AIR 1960 Kar 321

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 47, 57 (7)

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High Courts25 Sept 1959

Issa Yacub Bichara and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1961 Kar 7 : (1961) CriLJ 106

Foreign Exchange Regulation Act, 1947 (FEMA) — Section 23 (1), 8 (1)

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High Courts23 Sept 1959

Helava Vs Sesigowda and Another

Karnataka High Court · AIR 1960 Kar 231

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 103

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High Courts18 Sept 1959

Ramakrishna Singh Ram Singh and Others Vs State of Mysore and Others

Karnataka High Court · AIR 1960 Kar 338 : (1959) ILR (Kar) 740

Constitution of India, 1950 — Article 15, 15 (4), 29 (2), 330, 331

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High Courts09 Sept 1959

Rame Gowda and Others Vs State of Mysore

Karnataka High Court · AIR 1960 Kar 259 : AIR 1959 Kar 259 : (1960) CriLJ 1348

Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 113, 117 (3)

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High Courts09 Sept 1959

M. Gangappa Vs B.H. Aswathanarayana Singh and Others

Karnataka High Court · AIR 1960 Kar 281

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High Courts09 Sept 1959

L.S. Patil Vs Dundappa Malkajappa Mallad

Karnataka High Court · AIR 1960 Kar 39 : AIR 1959 Kar 39 : (1960) CriLJ 261

Bombay Pleaders Act — Section 14 (2)Criminal Procedure Code, 1898 (CrPC) — Section 247

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High Courts09 Sept 1959

State of Mysore Vs Dattatraya Nagappa

Karnataka High Court · AIR 1960 Kar 86 : AIR 1959 Kar 86 : (1960) CriLJ 496 : (1959) ILR (Kar) 885

Criminal Procedure Code, 1898 (CrPC) — Section 561 APenal Code, 1860 (IPC) — Section 409, 477, 489

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