High Courts27 Jun 1956
C. Gangappa Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 63 : (1956) CriLJ 1418
Criminal Procedure Code, 1973 (CrPC) — Section 364
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,428 of 2,448
High Courts15 Jun 1956
Puttathayamma Vs C. Chichavenkatappa and Others
Karnataka High Court · AIR 1957 Kar 3
Provincial Insolvency Act, 1920 — Section 33 (3), 41, 42
High Courts06 Jun 1956
Chairman, Village Panchayath Vs N. Thimmasetty Gowda
Karnataka High Court · AIR 1956 Kar 62 : (1956) CriLJ 1417
Criminal Procedure Code, 1973 (CrPC) — Section 417 (3), 439, 439 (5)Mysore Village Panchayats and Local Boards Act, 1959 — Section 168 (1) (a)
High Courts28 May 1956
The State of Mysore Vs K.C. Bandi Gowda and Another
Karnataka High Court · (1957) CriLJ 455
Criminal Procedure Code, 1973 (CrPC) — Section 439, 561, 561 A
High Courts20 Mar 1956
D.P. Raghunath Vs State of Coorg and Another
Karnataka High Court · AIR 1957 Kar 8
Constitution of India, 1950 — Article 311
High Courts20 Mar 1956
M.H. Krishnappa Vs D.K. Govindachar and Another
Karnataka High Court · AIR 1957 Kar 9
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts20 Mar 1956
B.K. Abdul Azeez Vs The State of Mysore and Another
Karnataka High Court · AIR 1957 Kar 12
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17 (4), 4, 4 (1), 5 A
High Courts19 Mar 1956
Kamalamma Vs Venkataswamappa
Karnataka High Court · AIR 1957 Kar 11 : (1956) ILR (Kar) 136
Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1
High Courts15 Mar 1956
Kenchappa Vs Rokhade Nagappa and Others
Karnataka High Court · AIR 1957 Kar 1 : (1956) ILR (Kar) 129
Limitation Act, 1908 — Section 132Transfer of Property Act, 1882 — Section 100, 82, 92
High Courts12 Mar 1956
S. Narayanabhatta Vs Special First Class Magistrate
Karnataka High Court · AIR 1956 Kar 60 : AIR 1956 Kar 56 : (1956) CriLJ 1415
Criminal Procedure Code, 1973 (CrPC) — Section 480, 480 (1)Penal Code, 1860 (IPC) — Section 228
High Courts05 Mar 1956
Shunkaramuia and Others Vs Nagar Manjappa and Another
Karnataka High Court · (1956) 03 KAR CK 0001
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
High Courts28 Feb 1956
J.K. Devaiya Vs State of Coorg
Karnataka High Court · AIR 1956 Kar 51 : (1956) CriLJ 904
Criminal Procedure Code, 1973 (CrPC) — Section 154, 561Penal Code, 1860 (IPC) — Section 243
High Courts24 Feb 1956
B. Madhava Shanoi Vs Moktyar Sahib
Karnataka High Court · AIR 1957 Kar 9 : (1957) CriLJ 208
Criminal Procedure Code, 1898 (CrPC) — Section 342, 537Penal Code, 1860 (IPC) — Section 420, 482
High Courts13 Feb 1956
Canara Industrial and Banking Syndicate Ltd. Vs A.M. Siddabasaviah and Sons
Karnataka High Court · (1956) 02 KAR CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 43 Rule 1, 294
High Courts06 Feb 1956Dismissed
Globe Theatres Ltd. Vs Khan Saheb Abdul Gani and Another
Karnataka High Court · (1956) 02 KAR CK 0002
Income Tax Act, 1961 — Section 14
High Courts20 Jan 1956Dismissed
P. Scshappa Setty and Others Vs Katta Venkataramana Setty and Others
Karnataka High Court · (1956) 01 KAR CK 0003
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Jan 1956
B.N. Kuttappa Vs State of Coorg
Karnataka High Court · AIR 1956 Kar 38 : (1956) CriLJ 628
Criminal Procedure Code, 1973 (CrPC) — Section 526, 562Penal Code, 1860 (IPC) — Section 148, 324, 353
High Courts17 Jan 1956Allowed
Muni Akhayyamma Vs Matstry Papaiah
Karnataka High Court · AIR 1956 Kar 36
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Transfer of Property Act, 1882 — Section 59
High Courts19 Dec 1955
P. Durugappa Vs State of Mysore
Karnataka High Court · AIR 1956 Kar 40 : (1956) CriLJ 630
Penal Code, 1860 (IPC) — Section 403, 405, 409
High Courts19 Dec 1955Allowed
Jois Bheemasenachar Vs Thekkalakota Basiah Reddy and Others
Karnataka High Court · (1955) 12 KAR CK 0001
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17, 53