High Courts18 Nov 1957
Chikka Kempakka Vs Matchappa and Others
Karnataka High Court · AIR 1959 Kar 168 : (1958) 36 MysLJ 421
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,424 of 2,448
High Courts15 Nov 1957
Dodda Lakkanna Vs Lakshmidevamma and Another
Karnataka High Court · AIR 1959 Kar 28 : (1958) ILR (Kar) 21 : (1958) 36 MysLJ 179
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 5 (2), Order 9 Rule 13, 151
High Courts14 Nov 1957
Bangalore Woollen, Cotton and Silk Mills Company Ltd. Vs State of Mysore and Others
Karnataka High Court · (1958) 2 LLJ 613
Industrial Disputes Act, 1947 — Section 10 (1), 17 A, 19, 25 F
High Courts14 Nov 1957
Management of Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs State of Mysore and Others
Karnataka High Court · AIR 1958 Kar 85
Industrial Disputes Act, 1947 — Section 2 (k), 25 (f)Industrial Employment (Standing Orders) Act, 1946 — Section 3, 4, 6 (2)
High Courts13 Nov 1957
Sangappa Mallappa Kodli and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1959 Kar 7 : (1959) CriLJ 63 : (1958) 36 MysLJ 424
Preventive Detention Act, 1950 — Section 10, 11, 11 (1)
High Courts08 Nov 1957
S.M. Papiah and Others Vs K.N. Papaiah
Karnataka High Court · AIR 1959 Kar 169 : (1958) ILR (Kar) 17 : (1958) 36 MysLJ 415
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99
High Courts06 Nov 1957
M. Parmanand and Another Vs Additional Income Tax Officer, Bangalore
Karnataka High Court · AIR 1958 Kar 70 : (1958) 36 MysLJ 199
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 23 (3), 35
High Courts30 Oct 1957
S.B. Javaregowda Vs Lakkigowda and Others
Karnataka High Court · AIR 1958 Kar 73
Mysore Town Municipalities Act, 1951 — Section 12 (2), 14 (1), 14 (2), 14 (3)Mysore Town Municipality Rules, 1951 — Rule 6, 7, 8
High Courts18 Oct 1957
Indian Sugars and Refineries Ltd. Vs State of Mysore and Another
Karnataka High Court · AIR 1958 Kar 64 : (1957) ILR (Kar) 359 : (1958) 36 MysLJ 34
Constitution of India, 1950 — Article 14, 143Madras Sugar Factories Control (Mysore Amendment) Act — Section 14, 14 (1)
High Courts09 Oct 1957
V.K. Srinivasa Setty Vs Premier Life and General Insurance Co. Ltd.
Karnataka High Court · AIR 1958 Kar 53
Insurance Act, 1938 — Section 1, 3
High Courts08 Oct 1957
V. Mariyappa and Others Vs B.K. Puttaramayya and Others
Karnataka High Court · AIR 1958 Kar 93 : AIR 1957 Kar 93 : (1957) 35 MysLJ 385
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts27 Sept 1957
Patel Kempegowda and Others Vs Channaveeriah and Others
Karnataka High Court · AIR 1958 Kar 43 : (1957) ILR (Kar) 277 : (1957) 35 MysLJ 392
Evidence Act, 1872 — Section 92Limitation Act, 1908 — Section 20 (1), 20 (2)
High Courts27 Sept 1957
Bangalore Woollen, Cotton and Silk Mills Co. Ltd. Vs State of Mysore and Others
Karnataka High Court · AIR 1958 Kar 26 : (1957) 35 MysLJ 359
Industrial Disputes Act, 1947 — Section 33
High Courts27 Sept 1957
Ullal Dinkar Rao Vs M. Ratna Bai
Karnataka High Court · AIR 1958 Kar 77 : (1957) ILR (Kar) 271 : (1957) 35 MysLJ 381
Madras Buildings (Lease and Rent Control) Act, 1949 — Section 11, 11 (2)
High Courts26 Sept 1957
Ramiah Vs Cowdiah and Another
Karnataka High Court · AIR 1958 Kar 140 : (1957) ILR (Kar) 351 : (1958) 36 MysLJ 158
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 72 (3)
High Courts20 Sept 1957
In Re: Govinda Reddy and Others
Karnataka High Court · AIR 1958 Kar 150 : (1958) CriLJ 1489
Evidence Act, 1872 — Section 114 (a), 27Penal Code, 1860 (IPC) — Section 302, 307, 34 380, 457, 459
High Courts19 Sept 1957
T.K. Kantharaj Vs Mahomed Nazeer Khan and Another
Karnataka High Court · AIR 1959 Kar 172
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 8Stamp Act, 1899 — Section 33, 35
High Courts17 Sept 1957
M.P. Subramaniyam Vs T.T. Ponnakshiammal
Karnataka High Court · AIR 1958 Kar 41 : (1958) CriLJ 397
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (4)Hindu Marriage Act, 1955 — Section 13
High Courts16 Sept 1957
State of Mysore Vs Nanja
Karnataka High Court · AIR 1958 Kar 48 : (1958) CriLJ 529 : (1957) ILR (Kar) 159
Criminal Procedure Code, 1898 (CrPC) — Section 342, 417 (3)Penal Code, 1860 (IPC) — Section 304, 324
High Courts10 Sept 1957
Devarajiah Vs B. Padmanna
Karnataka High Court · AIR 1958 Kar 84 : AIR 1957 Kar 84 : (1958) 36 MysLJ 88
Constitution of India, 1950 — Article 17Untouchability Offences Act, 1955 — Section 10, 3, 7