High Courts20 Mar 1957
Abdul Ravoof Sab Vs T.N. Kempahonniah and Others
Karnataka High Court · AIR 1957 Kar 84 : (1957) 35 MysLJ 128
Mysore Town Municipalities Act, 1951 — Section 20
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,426 of 2,448
High Courts11 Mar 1957
Chikkanarasaiah and Others Vs Venkatappa
Karnataka High Court · AIR 1957 Kar 70 : (1957) CriLJ 987 : (1957) ILR (Kar) 20 : (1957) 35 MysLJ 131
Criminal Procedure Code, 1898 (CrPC) — Section 344Penal Code, 1860 (IPC) — Section 341, 352, 447
High Courts15 Feb 1957
D.K. Himantharaja Gupta Vs State of Mysore
Karnataka High Court · AIR 1957 Kar 75 : (1957) CriLJ 1150 : (1957) 35 MysLJ 115
Criminal Procedure Code, 1898 (CrPC) — Section 408, 414Mysore Police Act, 1908 — Section 56 (g)
High Courts07 Feb 1957
Kapila Bai Vs H.S. Madhava Rao and Others
Karnataka High Court · AIR 1957 Kar 71 : (1957) ILR (Kar) 14 : (1957) 35 MysLJ 107
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 54Stamp Act, 1899 — Section 2 (15)
High Courts05 Feb 1957
Narasimiah Vs Venkatappa and Another
Karnataka High Court · AIR 1957 Kar 86 : (1957) ILR (Kar) 9 : (1957) 35 MysLJ 85
Dekhan Agriculturists Relief Act, 1879 — Section 10 AMysore Agriculturists Relief Act, 1928 — Section 2, 4, 5
High Courts04 Jan 1957
Gaviya and Another Vs Lingiah
Karnataka High Court · AIR 1957 Kar 65 : (1957) ILR (Kar) 1 : (1957) 35 MysLJ 110
Transfer of Property Act, 1882 — Section 74, 75, 91, 92
High Courts07 Dec 1956
Channabasappa Vs State of Mysore
Karnataka High Court · AIR 1957 Kar 68 : (1957) CriLJ 985 : (1956) ILR (Kar) 414 : (1957) 35 MysLJ 76
Criminal Procedure Code, 1898 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 324
High Courts14 Nov 1956
Parasuram Jatanand and Co. and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1958 Kar 189 : AIR 1956 Kar 189 : (1957) ILR (Kar) 99 : (1957) 35 MysLJ 391
Limitation Act, 1908 — Section 29 (2) (b), 5Mysore Shops and Establishments Act, 1948 — Section 41
High Courts25 Oct 1956
Dodda Revanna and Others Vs T.V. Narayana Murthy
Karnataka High Court · AIR 1957 Kar 43 : (1957) CriLJ 467 : (1956) ILR (Kar) 369
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (4)
High Courts10 Oct 1956
Zahiruddin Vs State of Mysore and Another
Karnataka High Court · AIR 1957 Kar 64 : (1957) CriLJ 984
Constitution of India, 1950 — Article 19 (1) (g), 19 (6)Mysore Shops and Establishments Act, 1948 — Section 11 (1), 45
High Courts10 Oct 1956
Davanagere Cotton Mills Ltd. Vs State of Mysore and Another
Karnataka High Court · (1957) 8 STC 793
Factories Act, 1948 — Section 46
High Courts10 Oct 1956
Doddanarasegowda and Others Vs Kalamma and Others
Karnataka High Court · AIR 1957 Kar 35 : (1957) 35 MysLJ 101
Mysore Hindu Women Right to Property Act, 1933 — Section 8, 8 (2) (a), 8 (2) (b)
High Courts10 Oct 1956
M. Pavalappa Vs The State of Mysore
Karnataka High Court · AIR 1957 Kar 61 : (1957) CriLJ 874
Criminal Procedure Code, 1898 (CrPC) — Section 207 A, 207 A (4), 215, 435Penal Code, 1860 (IPC) — Section 333
High Courts01 Oct 1956
Nanjamma Vs Bette Gowda and Others
Karnataka High Court · AIR 1957 Kar 57 : (1957) 35 MLJ 95
Mysore Agriculturists Relief Act, 1928 — Section 2, 24
High Courts28 Sept 1956
Mahadevan Vs Lakshminarayan
Karnataka High Court · AIR 1957 Kar 40 : (1957) CriLJ 464 : (1956) ILR (Kar) 321
Criminal Procedure Code, 1898 (CrPC) — Section 155 (1), 207 A, 251 A, 251 A (2)Penal Code, 1860 (IPC) — Section 379, 477
High Courts27 Sept 1956
B. Seetharamaiah Vs The Assistant Sales Tax Officer, Bangalore City and Others
Karnataka High Court · (1957) 8 STC 611
Constitution of India, 1950 — Article 14, 226
High Courts27 Sept 1956
B. Seetharamaiah and Others Vs Assistant Sales Tax Officer and Others
Karnataka High Court · AIR 1957 Kar 63 : (1957) 35 MysLJ 125
Constitution of India, 1950 — Article 14, 226Mysore Sales Tax Act, 1948 — Section 11, 3 (1) (b), 3 (2)
High Courts24 Sept 1956
Nanjappa Vs Vimala Devi
Karnataka High Court · AIR 1957 Kar 44 : (1956) ILR (Kar) 317
Hindu Marriage Act, 1955 — Section 13, 24, 25, 9
High Courts21 Sept 1956
Siddappa Vs State of Mysore
Karnataka High Court · AIR 1957 Kar 52 : (1957) CriLJ 523 : (1956) ILR (Kar) 308
Criminal Procedure Code, 1898 (CrPC) — Section 386, 388, 388 (1)Penal Code, 1860 (IPC) — Section 465, 500
High Courts21 Sept 1956
Mahamad Khasim Vs State of Mysore
Karnataka High Court · AIR 1957 Kar 49 : (1957) CriLJ 520 : (1956) ILR (Kar) 315
Criminal Procedure Code, 1898 (CrPC) — Section 106Mysore Police Act, 1908 — Section 56 (O)