COURT ARCHIVE

Karnataka High Court judgments

48,951 judgments · page 2,421 of 2,448

High Courts27 Jun 1958

Shrinivas Annappa Vs Manager, Dhondoba Balkrishnappa

Karnataka High Court · AIR 1959 Kar 87 : (1958) 36 MysLJ 858

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12 (2), 12 (3) (a)Transfer of Property Act, 1882 — Section 106

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High Courts24 Jun 1958

T.K. Thayumanuvar Vs Asanambal Ammal

Karnataka High Court · AIR 1958 Kar 190 : (1958) CriLJ 1522 : (1958) 36 MysLJ 497

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (1), 488 (6)

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High Courts18 Jun 1958

In Re: Commissioner of Sales Tax

Karnataka High Court · AIR 1959 Kar 57 : (1958) ILR (Kar) 373 : (1958) 36 MysLJ 606 : (1959) 10 STC 29

Constitution of India, 1950 — Article 286 (1), 286 (2)Mysore Sales Tax Act, 1948 — Section 16 (1)

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High Courts18 Jun 1958

Commissioner of Sales Tax, Mysore Vs K.H. Shama Rao and Sons

Karnataka High Court · AIR 1959 Kar 57 : (1958) ILR (Kar) 373 : (1958) 36 MysLJ 606

Constitution of India, 1950 — Article 286 (1), 286 (2)Mysore Sales Tax Rules, 1948 — Rule 34, 35, 35 (1)

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High Courts18 Jun 1958

In Re: Commissioner of Sales Tax, Bangalore

Karnataka High Court · (1959) 10 STC 29

Constitution of India, 1950 — Article 286 (1), 286 (2)Mysore Sales Tax Act, 1948 — Section 12 (2) (b), 16 (1)

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High Courts06 Jun 1958

M. Basha and Another Vs C. Sultan Beig and Others

Karnataka High Court · AIR 1959 Kar 17 : (1958) 36 MysLJ 558

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1939 — Section 57, 58, 64

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High Courts04 Jun 1958

V.B. Mohammed Ibrahim Vs Alfred Schafraneck and Others

Karnataka High Court · AIR 1960 Kar 173

Patents and Designs Act, 1911 — Section 29, 29 (2), 63 (1)

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High Courts03 Jun 1958

Ishwara Joisha Vs Saraswathi Amma and Others

Karnataka High Court · AIR 1959 Kar 35 : (1958) ILR (Kar) 364 : (1958) 36 MysLJ 484

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts02 Jun 1958

V. Naidu Vs K. Janardhana Holla

Karnataka High Court · AIR 1959 Kar 119 : (1959) CriLJ 620 : (1958) ILR (Kar) 354 : (1958) 36 MysLJ 592

Criminal Procedure Code, 1898 (CrPC) — Section 200, 201, 203Penal Code, 1860 (IPC) — Section 448, 454

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High Courts04 May 1958

S. Nanjundaiah Vs Sreenivasa Setty

Karnataka High Court · AIR 1962 Kar 81

Limitation Act, 1908 — Section 182

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High Courts18 Apr 1958

M.S.K. Mills Clerks'' Union Vs Mahaboob Shahi Gulbarga Mills Company, Ltd.

Karnataka High Court · (1958) 2 LLJ 164

Industrial Disputes Act, 1947 — Section 2 (k), 2 (s), 36 (2)

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High Courts18 Apr 1958

Basappa Vs The State

Karnataka High Court · AIR 1959 Kar 1 : (1958) ILR (Kar) 288 : (1958) 36 MysLJ 580

Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 14, 148, 211

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High Courts16 Apr 1958

Surve Kedarappa Vs D.G. Bhimappa and Others

Karnataka High Court · AIR 1959 Kar 36 : (1958) 36 MysLJ 577

Companies Act, 1913 — Section 89Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts11 Apr 1958

The Lakshmi Engineering Co. Vs B. Venkatashamanna and Another

Karnataka High Court · AIR 1959 Kar 34 : (1958) ILR (Kar) 273 : (1958) 36 MysLJ 479

Constitution of India, 1950 — Article 261 (3)

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High Courts11 Apr 1958

M. Seshagiri Rao Vs Chickeeranna and Another

Karnataka High Court · AIR 1960 Kar 184 : AIR 1958 Kar 184

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9 (3)

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High Courts08 Apr 1958

Thimmappa Vs Hanusavva and Others

Karnataka High Court · AIR 1959 Kar 157 : (1958) ILR (Kar) 267 : (1958) 36 MysLJ 474

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2, Order 32 Rule 3 (5)

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High Courts07 Apr 1958

Prasannachary Vs Chikkapinachari and Another

Karnataka High Court · AIR 1959 Kar 106 : (1959) CriLJ 498 : (1958) ILR (Kar) 254 : (1958) 36 MysLJ 434

Criminal Procedure Code, 1898 (CrPC) — Section 4 (1) (h), 417, 417 (3)Penal Code, 1860 (IPC) — Section 324, 448

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High Courts07 Apr 1958

Bharmu Nagappa Naik Vs Manianath Das Desai and Another

Karnataka High Court · AIR 1959 Kar 165 : (1958) ILR (Kar) 249 : (1958) 36 MysLJ 519

Civil Procedure Code, 1908 (CPC) — Section 145, 151Evidence Act, 1872 — Section 95

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High Courts02 Apr 1958

Sonnakka and Another Vs Dombara Munekka and Others

Karnataka High Court · AIR 1959 Kar 39 : (1958) ILR (Kar) 239 : (1958) 36 MysLJ 458

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Transfer of Property Act, 1882 — Section 91 (a)

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High Courts02 Apr 1958

The Dominion of India and Others Vs Premchand Siremal and Co.

Karnataka High Court · AIR 1959 Kar 43 : (1958) ILR (Kar) 245 : (1958) 36 MysLJ 455

Railways Act, 1890 — Section 75 (1), 78

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