High Courts21 Jan 1959
Guduthur Thimmappa and Son, Raicher Vs The Commissioner of Income Tax
Karnataka High Court · AIR 1960 Kar 101 : (1959) ILR (Kar) 183
Hyderabad Income Tax Act — Section 30 (2), 31 (4), 39
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,417 of 2,448
High Courts20 Jan 1959
S. Nanjundeswar Vs State of Mysore
Karnataka High Court · AIR 1960 Kar 159
Constitution of India, 1950 — Article 311General Circulars and Standing Orders — Clauses 245, Clauses 247
High Courts19 Jan 1959
Padma Gowda Vs Yuvaraja Hegde
Karnataka High Court · AIR 1960 Kar 337 : (1960) ILR (Kar) 935
Civil Procedure Code, 1908 (CPC) — Section 144Madras Village Courts Act — Section 73
High Courts19 Dec 1958
Syed Usman Sah Vs State of Mysore and Another
Karnataka High Court · AIR 1960 Kar 93 : (1959) ILR (Kar) 351
Madras General Sales Tax Rules, 1939 — Rule 18A
High Courts19 Dec 1958
Appaji Krishnaji Kulkarni Vs Bhimappa Tippanna Paramagouda and Others
Karnataka High Court · AIR 1959 Kar 108 : (1959) ILR (Kar) 150
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 14 (1)Constitution of India, 1950 — Article 226, 227
High Courts12 Dec 1958
S. Sridhar Rai Vs The Secretary, Regional Transport Authority, Kolar and Others
Karnataka High Court · AIR 1959 Kar 120
Motor Vehicles Act, 1939 — Section 57, 62
High Courts12 Dec 1958
Syed Usman Sah Vs State of Mysore and Another
Karnataka High Court · (1960) 11 STC 312
Constitution of India, 1950 — Article 226, 227Madras General Sales Tax Act, 1939 — Section 18 A
High Courts11 Dec 1958
Mysore Kirloskar Employees'' Association Vs Industrial Tribunal, Bangalore and Another
Karnataka High Court · AIR 1959 Kar 235 : (1959) ILR (Kar) 135 : (1959) 1 LLJ 531
Industrial Employment (Standing Orders) (Amendment) Act, 1956 — Section 10 (2), 4Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4, 6
High Courts11 Dec 1958
Mysore Kirlosker Employees Association Vs Industrial Tribunal, Bangalore and Another
Karnataka High Court · AIR 1959 Kar 235 : (1959) ILR (Kar) 135 : (1959) 1 LLJ 531
Industrial Disputes Act, 1947 — Section 19 (2)Industrial Employment (Standing Orders) Act, 1946 — Section 10, 3, 4, 6
High Courts05 Dec 1958
T. Govindaswamy Vs Income Tax Officer, Special Survey Circle, Bangalore and Another
Karnataka High Court · (1960) 38 ITR 197
Income Tax Act, 1922 — Section 29, 45, 46, 46 (2)
High Courts05 Dec 1958
Talwar Hanumappa Holiyawwa and Others Vs Tirakappa Holiyavva Madar and Others
Karnataka High Court · AIR 1959 Kar 211 : (1959) ILR (Kar) 125
Bombay Village Panchayats Act, 1933 — Section 7 B, 9Land Acquisition Act, 1894 — Section 6 (3)
High Courts02 Dec 1958
V. Munisamappa Vs Krishnamma
Karnataka High Court · AIR 1959 Kar 150
Guardian and Wards Act, 1890 — Section 25, 48
High Courts27 Nov 1958
Mulimani Sanna Basavarajappa Vs Basavannappa
Karnataka High Court · AIR 1959 Kar 152 : (1959) ILR (Kar) 105 : (1958) 36 MysLJ 933
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts26 Nov 1958
B.N. Munibasappa Vs Gurusiddaraja Desikendra Swamigal and Others
Karnataka High Court · AIR 1959 Kar 139
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, 30Evidence Act, 1872 — Section 1, 3
High Courts25 Nov 1958
Krishnaji Madhavarao Khannukar Vs Mahmed-Husen Budansaheb and Others
Karnataka High Court · AIR 1959 Kar 127 : (1958) 36 MysLJ 945
Specific Relief Act, 1877 — Section 9
High Courts21 Nov 1958
The Metal Corporation of India Ltd. Vs P. Colombi
Karnataka High Court · AIR 1960 Kar 1 : (1959) ILR (Kar) 57
Civil Procedure Code, 1908 (CPC) — Section 14Mysore Civil Procedure Code, 1911 — Section 20, 20 (c)
High Courts21 Nov 1958
Kumbara Narasimhappa Vs Lakkanna and Another
Karnataka High Court · AIR 1959 Kar 148 : (1959) ILR (Kar) 47
Evidence Act, 1872 — Section 68
High Courts21 Nov 1958
S.T. Mallasattappa Vs The Chairman, Regional Transport Authority, Bangalore and Others
Karnataka High Court · AIR 1959 Kar 114
Motor Vehicles Act, 1939 — Section 62, 62 (c), 62 (d)
High Courts19 Nov 1958
Dasappa Vs The Addl. Dist. Magistrate and Deputy Commr. Tumkur Dist. and Others
Karnataka High Court · AIR 1960 Kar 57 : (1960) CriLJ 379 : (1959) ILR (Kar) 19
Mysore Police Act, 1908 — Section 39 (1), 45
High Courts18 Nov 1958
Ganesh Gangadhar Vs Raghavendra Bharathi Swamiji
Karnataka High Court · AIR 1960 Kar 166 : (1959) ILR (Kar) 25
Pensions Act, 1871 — Section 4, 6