High Courts19 Sept 1958
Elias Saleh Mohamed Sait and Others Vs Khanmull and Others
Karnataka High Court · AIR 1959 Kar 102 : (1958) ILR (Kar) 724 : (1958) 36 MysLJ 868
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, 34
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,419 of 2,448
High Courts19 Sept 1958
Narasu and Others Vs Narayan Krishnaji and Others
Karnataka High Court · AIR 1959 Kar 233 : (1958) ILR (Kar) 718
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18 (1), Order 21 Rule 10, 48, 54, 96
High Courts15 Sept 1958
H.N.S. Iyengar Vs First Additional Income Tax Officer, Mysore City
Karnataka High Court · AIR 1960 Kar 77 : AIR 1958 Kar 77
Income Tax Act, 1961 — Section 22, 22 (2), 34
High Courts12 Sept 1958
C.L. Hajee Abdul Subhan and Co. Vs Commissioner of Commercial Taxes
Karnataka High Court · AIR 1959 Kar 201 : (1960) 11 STC 113
Mysore Agricultural Income Tax Act, 1957 — Section 40, 40 (2)Mysore Board of Revenue Act, 1955 — Section 4 (1)
High Courts10 Sept 1958
M.V. Muddaveeriah and Others Vs The State of Mysore
Karnataka High Court · AIR 1959 Kar 272 : (1959) CriLJ 1459 : (1958) 36 MysLJ 935 : (1960) 11 STC 39
Criminal Procedure Code, 1973 (CrPC) — Section 403, 494 (b)
High Courts10 Sept 1958
N. Varadachar Vs Commissioner of Commercial Taxes, Mysore
Karnataka High Court · (1960) 11 STC 94
Mysore Sales Tax Act, 1927 — Section 40 (1)
High Courts10 Sept 1958
M.V. Muddaveeriah and Others Vs State of Mysore
Karnataka High Court · AIR 1959 Kar 272 : (1959) CriLJ 1459 : (1958) 36 MysLJ 935 : (1960) 11 STC 39
Criminal Procedure Code, 1898 (CrPC) — Section 403, 494 (b)
High Courts09 Sept 1958
Subrao Vs Bhupal Dasharath Katte and Others
Karnataka High Court · AIR 1959 Kar 129 : (1958) ILR (Kar) 677 : (1958) 36 MysLJ 898
Constitution of India, 1950 — Article 143Limitation Act, 1908 — Section 14
High Courts08 Sept 1958
Raghunath Shamrao alias Krishna Rao Deshpande Vs Yadav Sambhaji Hattikar and Others
Karnataka High Court · AIR 1959 Kar 177 : (1959) CriLJ 878 : (1958) ILR (Kar) 661 : (1958) 36 MysLJ 892
Criminal Procedure Code, 1898 (CrPC) — Section 118, 122, 147, 147 (2)
High Courts03 Sept 1958
Ittigi Veerabhadrappa Vs Commissioner of Commercial Taxes in Mysore, Bangalore
Karnataka High Court · (1959) 10 STC 531
Mysore Agricultural Income Tax Act, 1957 — Section 11, 4, 40
High Courts02 Sept 1958
Rasool Vs State of Mysore
Karnataka High Court · AIR 1959 Kar 136 : (1959) CriLJ 622 : (1958) 36 MysLJ 936
Foreigners Act, 1946 — Section 14Foreigners Order, 1948 — Clause 7
High Courts02 Sept 1958
Alakal Senappa and Others Vs State of Mysore and Another
Karnataka High Court · AIR 1960 Kar 24 : (1960) CriLJ 258
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 323, 447
High Courts29 Aug 1958
Shaikh Ismail Vs Malan Bi and Others
Karnataka High Court · AIR 1959 Kar 184 : (1958) ILR (Kar) 579
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts26 Aug 1958
Malkappa Vs Padmanna
Karnataka High Court · AIR 1959 Kar 122 : (1959) CriLJ 621 : (1958) ILR (Kar) 1 : (1958) 36 MysLJ 800
Criminal Procedure Code, 1898 (CrPC) — Section 107, 145
High Courts26 Aug 1958
R.J. Parvatikar Vs Guledgud City Municipality and Another
Karnataka High Court · AIR 1961 Kar 181 : (1960) ILR (Kar) 211
Bombay District Municipal Act, 1901 — Section 173, 174, 46 (e)Bombay District Municipal Rules — Rule 147, 156, 182
High Courts25 Aug 1958
State of Bombay, now the State of Mysore Vs Dattatraya Narasingrao Udipi
Karnataka High Court · AIR 1960 Kar 95 : AIR 1958 Kar 95
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 11A, Order 33 Rule 14, 35, 48
High Courts22 Aug 1958
State of Mysore Vs Md. Jalal and Another
Karnataka High Court · AIR 1959 Kar 54 : (1959) CriLJ 344 : (1958) 36 MysLJ 662
Criminal Procedure Code, 1898 (CrPC) — Section 251 A, 439, 439 (5)Penal Code, 1860 (IPC) — Section 380, 457
High Courts20 Aug 1958
Hospet Estate, Chickmagalur Vs Its Workers (Karnataka Provincial Plantation Workers'' Union)
Karnataka High Court · (1959) 1 LLJ 95
Industrial Disputes Act, 1947 — Section 16 (2), 2 (k)
High Courts20 Aug 1958
K.G. Puttasamiah Vs Gangamma
Karnataka High Court · AIR 1960 Kar 170
Easements Act, 1882 — Section 13, 13 (a)
High Courts20 Aug 1958
State of Mysore Vs P.K. Atre
Karnataka High Court · AIR 1959 Kar 65 : (1959) CriLJ 347 : (1958) 36 MysLJ 744
Criminal Procedure Code, 1898 (CrPC) — Section 144, 193 (1), 198 B, 198 B (1), 198 B (3)