High Courts16 Mar 1959
Kamalamma Vs Batchni Mariyanna and Others
Karnataka High Court · AIR 1960 Kar 140 : (1959) ILR (Kar) 403
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 2 (2), 47
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,416 of 2,448
High Courts10 Mar 1959
A. Narayana Kamath Vs State Transport Authority and Others
Karnataka High Court · AIR 1960 Kar 33
Motor Vehicles Act, 1988 — Section 48 (1), 57 (2), 57 (3)
High Courts09 Mar 1959
Shanbhogue Pranesha Rao Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 236 : (1959) ILR (Kar) 362
Mysore Tenancy Act, 1952 — Section 17, 5, 6 (2)
High Courts06 Mar 1959
Ramappa Gudadappa Gudadannavar Vs Chandangouda Neelangouda Goudar
Karnataka High Court · AIR 1960 Kar 260 : AIR 1959 Kar 260 : (1959) ILR (Kar) 585
Bombay Hereditary Offices Act, 1874 — Section 2, 5
High Courts06 Mar 1959
In Re: Mahalingayya Muddayya Pujari
Karnataka High Court · AIR 1959 Kar 185 : (1959) CriLJ 881
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 24, 409, 467, 471
High Courts04 Mar 1959
Appa Saheb Vs Gurubasawwa and Another
Karnataka High Court · AIR 1960 Kar 79 : (1959) ILR (Kar) 287
Hindu Women Rights to Property Act, 1937 — Section 3, 4 (1) (a), 8
High Courts03 Mar 1959
Moola Gowramma Vs K. Venkataswamy
Karnataka High Court · AIR 1960 Kar 53
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13, Order 55 Rule 3, 9
High Courts26 Feb 1959
Sakrappa Neelappa Vs Shidramappa Gangappa Katti and Others
Karnataka High Court · AIR 1960 Kar 217 : AIR 1959 Kar 217
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (5)
High Courts26 Feb 1959
Chanabasappa Vs Narasing Rao Gunde Rao
Karnataka High Court · AIR 1959 Kar 253 : (1959) ILR (Kar) 1
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7Limitation Act, 1908 — Section 12 (2)
High Courts25 Feb 1959
Sangannagouda Vs Kalkangouda and Another
Karnataka High Court · AIR 1960 Kar 147 : (1959) ILR (Kar) 577
Constitution of India, 1950 — Article 14, 15, 17
High Courts24 Feb 1959
Balvant Yadneshwar Vs Srinivas Appaji Kulkarni
Karnataka High Court · AIR 1959 Kar 244
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 27, 100, 96, 97
High Courts20 Feb 1959
B.S. Usman Saheb Vs The State
Karnataka High Court · AIR 1959 Kar 221 : (1959) CriLJ 1095
Motor Vehicles Act, 1939 — Section 123 (1), 22, 38
High Courts19 Feb 1959
Naminath Vs Govind Rao
Karnataka High Court · AIR 1960 Kar 214
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts18 Feb 1959
State Vs Tavara Naika
Karnataka High Court · AIR 1959 Kar 193 : (1959) CriLJ 1004 : (1959) ILR (Kar) 239
Criminal Procedure Code, 1898 (CrPC) — Section 185, 531Penal Code, 1860 (IPC) — Section 366, 376
High Courts12 Feb 1959
Baswanneppa Yellappa and Another Vs Basavannappa and Others
Karnataka High Court · AIR 1960 Kar 83
Limitation Act, 1908 — Section 142, 144Specific Relief Act, 1963 — Section 9
High Courts10 Feb 1959
Dayaram Surajmall Vs Commissioner of Income Tax, Hyderabad and Andhra
Karnataka High Court · (1960) 38 ITR 12
Hyderabad Income Tax Act — Section 23 (3), 82 (2)
High Courts05 Feb 1959
Dyaviah and Another Vs Shivamma and Another
Karnataka High Court · AIR 1959 Kar 188
Contract Act, 1872 — Section 65, 68Transfer of Property Act, 1882 — Section 53 A
High Courts04 Feb 1959
In Re: Hanmappa and Others
Karnataka High Court · AIR 1960 Kar 168 : AIR 1959 Kar 168 : (1960) CriLJ 962
Criminal Procedure Code, 1973 (CrPC) — Section 226Penal Code, 1860 (IPC) — Section 148, 302, 304
High Courts30 Jan 1959
Putte Gowda Vs State of Mysore and Others
Karnataka High Court · AIR 1960 Kar 243 : (1959) ILR (Kar) 356
Constitution of India, 1950 — Article 166, 166 (1)
High Courts22 Jan 1959
Revappa Vs Madhava Rao and Another
Karnataka High Court · AIR 1960 Kar 97
Evidence Act, 1872 — Section 145, 21Transfer of Property Act, 1882 — Section 123