High Courts14 Nov 1958
Boregowda and Another Vs Subbaramiah and Others
Karnataka High Court · AIR 1959 Kar 265 : (1959) ILR (Kar) 168
Land Acquisition Act, 1894 — Section 30, 31, 31 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,418 of 2,448
High Courts14 Nov 1958
Pujari Narasappa and Another Vs Shaik Hazrat and Others
Karnataka High Court · AIR 1960 Kar 59
Constitution of India, 1950 — Article 15, 15 (1)Hyderabad Prevention of Agricultural Land Alienation Act — Section 20 (2), 4
High Courts07 Nov 1958
Narasiyana Venkappa Vs P. Thimmappa and Others
Karnataka High Court · AIR 1959 Kar 204 : (1958) ILR (Kar) 897 : (1958) 36 MysLJ 948
Debt Conciliation Board Act — Section 10 (1)Mysore Debt Conciliation Board Act — Section 10 (2), 12, 12 (2)
High Courts07 Nov 1958
Mahaboob Shahi Kulbarga Mills Co. Ltd. Vs K. Vittal Kamath and Another
Karnataka High Court · AIR 1959 Kar 180 : (1958) ILR (Kar) 914 : (1959) 2 LLJ 196
Evidence Act, 1872 — Section 74, 76Industrial Disputes Act, 1947 — Section 2 (k)
High Courts06 Nov 1958
Sharanappa Basappa Gole Vs Secretary, Regional Transport Authority, Gulbarga Region and Another
Karnataka High Court · AIR 1959 Kar 226 : (1958) ILR (Kar) 127
Motor Vehicles Act, 1939 — Section 62
High Courts03 Nov 1958
Kanakarathnammal Vs V.S. Lognatha Mudaliar and Others
Karnataka High Court · AIR 1959 Kar 112 : (1958) ILR (Kar) 878
Civil Procedure Code, 1908 (CPC) — Section 109, 110Constitution of India, 1950 — Article 133, 133 (1)
High Courts02 Nov 1958
K. Venkata Rao Vs The State
Karnataka High Court · (1966) 36 CompCas 606
Companies Act, 1956 — Section 551, 622, 633 (1)
High Courts31 Oct 1958
Nilawwa Komm Malashiddappa and Another Vs Virupaxappa Mahantappa and Another
Karnataka High Court · AIR 1959 Kar 99 : (1958) ILR (Kar) 874 : (1958) 36 MysLJ 865
Civil Procedure Code, 1908 (CPC) — Section 141, 99
High Courts30 Oct 1958
Basanna Vs Appa Rao and Another
Karnataka High Court · AIR 1959 Kar 227 : (1958) ILR (Kar) 853
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 25, 11Specific Relief Act, 1963 — Section 42
High Courts30 Oct 1958
B.K. Puttaramiah Vs Hajee Ibrahim Essack and Sons
Karnataka High Court · AIR 1959 Kar 94 : (1958) 36 MysLJ 814
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51
High Courts29 Oct 1958
G. Gurubasappa Vs Special Land Acquisition Officer, City Municipality and Others
Karnataka High Court · AIR 1959 Kar 93
Land Acquisition Act, 1894 — Section 28
High Courts28 Oct 1958
The State Vs G. Veerana Goud
Karnataka High Court · AIR 1959 Kar 52 : (1959) CriLJ 342 : (1958) 36 MysLJ 829
Criminal Procedure Code, 1898 (CrPC) — Section 548Evidence Act, 1872 — Section 74, 76
High Courts27 Oct 1958
Mallangowda and Others Vs Gavisiddangowda and Another
Karnataka High Court · AIR 1959 Kar 194
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 41 Rule 4, 100
High Courts17 Oct 1958
Puttananje Gowda Vs Nanje Gowda
Karnataka High Court · AIR 1959 Kar 61 : (1958) ILR (Kar) 830 : (1958) 36 MysLJ 856
Registration Act, 1908 — Section 77
High Courts17 Oct 1958
K. Ramachandra Vs State of Mysore and Another
Karnataka High Court · AIR 1960 Kar 65 : (1960) 1 LLJ 210
Constitution of India, 1950 — Article 309, 311Mysore Government Servants (Probation) Rules, 1957 — Rule 3, 6
High Courts17 Oct 1958
Muddanna Shetty and Another Vs Maire alias Laxmi Heggadthi
Karnataka High Court · AIR 1959 Kar 162 : (1958) ILR (Kar) 826 : (1958) 36 MysLJ 836
Provincial Small Cause Courts Act, 1887 — Section 11, 4
High Courts13 Oct 1958
Madappa Chidri Vs Apparao and Others
Karnataka High Court · AIR 1960 Kar 310 : (1960) ILR (Kar) 892
States Reorganisation Act, 1956 — Section 59 (2), 62 (1), 62 (2)
High Courts03 Oct 1958
G. Narayana Gowda Vs B.L. Narayanaswami and Others
Karnataka High Court · AIR 1960 Kar 150
Representation of the Peoples Act, 1951 — Section 33, 34, 36 (1), 36 (3)
High Courts01 Oct 1958
H.N.S. Iyengar Vs First Additional Income Tax Officer, Mysore City
Karnataka High Court · (1958) ILR (Kar) 712 : (1960) 38 ITR 109
Income Tax Act, 1922 — Section 34, 34 (1) (a), 34 (1) (b)
High Courts29 Sept 1958
Workers of Mysore Kirloskar Ltd. Vs Mysore Kirloskar Ltd.
Karnataka High Court · (1959) 1 LLJ 329
Industrial Disputes Act, 1947 — Section 10 (1) (d), 5 F