High Courts22 Jun 1955
In Re: Chikka Byre Gowda
Karnataka High Court · AIR 1955 Kar 119 : (1955) CriLJ 1274
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,431 of 2,448
High Courts13 Jun 1955
Lingappa and Another Vs State of Mysore
Karnataka High Court · AIR 1955 Kar 116 : (1955) CriLJ 1272
Constitution of India, 1950 — Article 14Mysore Prohibition Act, 1948 — Section 4 (1) (a), 4 (1) (g)
High Courts22 Mar 1955
K.N. Guruswamy Vs Income Tax Officer, Special Circle, Bangalore
Karnataka High Court · AIR 1955 Kar 99
Finance Act, 1950 — Section 13Income Tax Act, 1922 — Section 34, 5
High Courts22 Mar 1955
Rajmal Kapurchand Vs Appellate Asst. Commissioner of Income Tax, Mysore and Another
Karnataka High Court · (1955) 03 KAR CK 0001
Income Tax Act, 1922 — Section 23 (3), 34
High Courts10 Mar 1955
Thimmaiah and Another Vs T. Narasappa
Karnataka High Court · AIR 1955 Kar 113 : (1955) CriLJ 1269
Criminal Procedure Code, 1898 (CrPC) — Section 156, 197, 203Mysore Town Municipalities Act, 1933 — Section 23 (6), 23 (8), 23 (9)
High Courts10 Mar 1955
D.B. Godse and Another Vs K.S. Ramachandra Iyer
Karnataka High Court · AIR 1955 Kar 107
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Mysore House Rent and Accommodation Control Act, 1951 — Section 2, 8 (2) (6)
High Courts10 Mar 1955
N. Krishnaji Rao Vs Gokuldas Harbhagavandas and Another
Karnataka High Court · (1955) 03 KAR CK 0003
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts04 Mar 1955
T.K. Gopala Chetty and Another Vs Director of Public Instruction in Mysore and Another
Karnataka High Court · AIR 1955 Kar 81
Constitution of India, 1950 — Article 14, 19, 226
High Courts01 Mar 1955
Abdul Sammad Vs Government of Mysore and Another
Karnataka High Court · AIR 1955 Kar 105
Constitution of India, 1950 — Article 166 (1), 166 (3)Mysore Town Municipalities Act, 1951 — Section 14 (2) (c)
High Courts18 Feb 1955
Jamila Bi Vs Mahboob Bi and Another
Karnataka High Court · AIR 1955 Kar 98
Court Fees Act, 1870 — Section 4 (v) (b), 4 (xi) (cc)
High Courts16 Feb 1955
Bangalore Municipal Corporation Vs Tallam Subbaraya Setty and Sons
Karnataka High Court · AIR 1955 Kar 110
Limitation Act, 1908 — Section 29 (2)Municipal Accounts Manual Rule — Rule 147
High Courts02 Feb 1955
Nimba and Others Vs State of Mysore
Karnataka High Court · AIR 1955 Kar 112 : (1955) CriLJ 1083
High Courts13 Jan 1955
A.S. Nagappa Setty and Others Vs Holalkere Municipal Council
Karnataka High Court · (1955) CriLJ 1082
Criminal Procedure Code, 1973 (CrPC) — Section 263, 265 (1), 367Karnataka Municipalities Act, 1964 — Section 86 (2)
High Courts12 Jan 1955
Sharada Bai and Another Vs K. Lakshminarayana Rao
Karnataka High Court · AIR 1955 Kar 59 : (1955) CriLJ 718
Criminal Procedure Code, 1898 (CrPC) — Section 195, 476, 476 A, 476 BPenal Code, 1860 (IPC) — Section 192, 196, 209
High Courts04 Jan 1955
K. Bomanji Wookerji Vs State of Mysore
Karnataka High Court · AIR 1955 Kar 96 : (1955) CriLJ 973
Criminal Procedure Code, 1898 (CrPC) — Section 496, 497, 561 APenal Code, 1860 (IPC) — Section 420
High Courts04 Jan 1955
State of Mysore Vs Rangappa
Karnataka High Court · AIR 1955 Kar 134 : (1955) CriLJ 1511
Criminal Procedure Code, 1898 (CrPC) — Section 526, 531
High Courts16 Dec 1954
Gangappa Vs Boregowda and Others
Karnataka High Court · AIR 1955 Kar 91
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 9
High Courts16 Dec 1954
H.R. Patel Vs C.G. Venkatalakshamma and Another
Karnataka High Court · AIR 1955 Kar 65
Mysore Court Fees Act, 1900 — Section 4, 4 (c) (iv)Prevention of Food Adulteration Act, 1919 — Section 13
High Courts15 Dec 1954
S.N. Narasimha Raghavachar Vs S.S. Sengodi Mudaliar
Karnataka High Court · AIR 1955 Kar 79
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 39 Rule 7