COURT ARCHIVE

Karnataka High Court judgments

48,951 judgments · page 2,415 of 2,448

High Courts16 Jul 1959

K. Mukundaraya Shenoy and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1960 Kar 18

Constitution of India, 1950 — Article 26, 26 (d)Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 103 (3), 39, 42, 45

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High Courts15 Jul 1959

Nagappa Chendappa Kolli Vs Nannibu and Others

Karnataka High Court · AIR 1960 Kar 220 : (1959) ILR (Kar) 523

Evidence Act, 1872 — Section 45, 47Limitation Act, 1908 — Section 19, 20

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High Courts14 Jul 1959

B. Shyamsunder Vs Shankar Deo Vedalankar and Others

Karnataka High Court · AIR 1960 Kar 27

Representation of the Peoples Act, 1951 — Section 116 A, 80

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High Courts03 Jul 1959

Balappa Tippanna Vs Asangappa Mallappa and Another

Karnataka High Court · AIR 1960 Kar 234 : (1959) ILR (Kar) 612

Evidence Act, 1872 — Section 68, 71Transfer of Property Act, 1882 — Section 59

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High Courts03 Jul 1959

Madanvali Vs Balu Padmanna Tamadaddi

Karnataka High Court · AIR 1960 Kar 299 : (1959) ILR (Kar) 495

Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 18 (2), 2 (4), 2 (5)

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High Courts29 Jun 1959

R.P. Gundappa Vs Vice President, Town Muncipal Council, Sagar Town and Others

Karnataka High Court · AIR 1960 Kar 189

Mysore Town Municipalities Election Rules, 1951 — Rule 10

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High Courts23 Jun 1959

Firm of Faruk Anvar Co. Vs Market Committee, Raichur and Another

Karnataka High Court · AIR 1960 Kar 73 : (1959) ILR (Kar) 481

Constitution of India, 1950 — Article 19 (1) (g)Hyderabad Agricultural Markets Act, 1339F — Section 3, 5

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High Courts30 Apr 1959

State of Mysore Vs Bantra Kunjanna

Karnataka High Court · AIR 1960 Kar 177 : (1960) CriLJ 965 : (1959) ILR (Kar) 477

Criminal Procedure Code, 1898 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 304 A

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High Courts16 Apr 1959

Seghu Buchiah Setty Vs Income Tax Officer, Kolar Circle and Another

Karnataka High Court · (1960) 38 ITR 204

Income Tax Act, 1922 — Section 45, 46

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High Courts14 Apr 1959

District Magistrate and Another Vs R. Madhava Rao

Karnataka High Court · (1961) CriLJ 111

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 440, 447

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High Courts14 Apr 1959

District Magistrate, Bidar and Another Vs R. Madhava Rao

Karnataka High Court · AIR 1961 Kar 12

Criminal Procedure Code, 1898 (CrPC) — Section 117, 144, 55

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High Courts14 Apr 1959

V. Ayodhyaraman Vs State of Mysore

Karnataka High Court · AIR 1960 Kar 212 : (1960) CriLJ 1114

Motor Vehicles Act, 1939 — Section 124, 72 (3), 72 (3) (b)

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High Courts01 Apr 1959

Gutteppa and Another Vs Ammaravva and Others

Karnataka High Court · AIR 1960 Kar 211

Hyderabad Land Revenue Act, 1317F — Section 99

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High Courts31 Mar 1959

In Re: Antappa

Karnataka High Court · AIR 1959 Kar 250 : (1959) CriLJ 1349

Penal Code, 1860 (IPC) — Section 201, 302, 326

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High Courts31 Mar 1959

Singriah and Others Vs Ramanuja and Others

Karnataka High Court · AIR 1959 Kar 239 : (1959) ILR (Kar) 437

Mysore Hindu Women Right to Property Act, 1933 — Section 8 (1) (a), 8 (1) (c), 9 (1)

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High Courts25 Mar 1959

The State of Mysore Vs Mallappa Basagouda Biradar

Karnataka High Court · AIR 1960 Kar 71 : AIR 1959 Kar 71 : (1960) CriLJ 493

Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 395, 454

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High Courts23 Mar 1959

The State Vs Laxman Bhimappa Tyapi and Others

Karnataka High Court · AIR 1959 Kar 260 : (1959) CriLJ 1454 : (1959) ILR (Kar) 407

Criminal Procedure Code, 1898 (CrPC) — Section 207 A, 207 A (4)Penal Code, 1860 (IPC) — Section 120 A, 147, 323, 324

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High Courts19 Mar 1959

Esthuri Aswathaiah Vs Income Tax Officer, Kolar Circle

Karnataka High Court · (1960) 39 ITR 24

Income Tax Act, 1922 — Section 22 (2), 34 (1)

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High Courts17 Mar 1959

K. Sethuramachar and Another Vs N.S. Hirannayya and Others

Karnataka High Court · AIR 1960 Kar 90 : AIR 1959 Kar 90

Motor Vehicles Act, 1988 — Section 46, 57 (2)

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High Courts17 Mar 1959

S.V.G. Iyengar Vs State of Mysore

Karnataka High Court · AIR 1961 Kar 26

Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 10 (4), 16, 16 (1)States Reorganisation Act, 1956 — Section 115 (7)

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