High Courts08 Dec 1953
Bommarasegowda Vs B.T. Gundappa
Karnataka High Court · AIR 1954 Kar 121
Court Fees Act, 1870 — Section 17Mysore Agriculturists Relief Act, 1928 — Section 23
COURT ARCHIVE
Karnataka High Court judgments
48,951 judgments · page 2,434 of 2,448
High Courts03 Dec 1953
State of Mysore Vs C.V. Gopala Rao
Karnataka High Court · (1954) CriLJ 1238
Constitution of India, 1950 — Article 20 (3)Criminal Procedure Code, 1973 (CrPC) — Section 342
High Courts02 Dec 1953
In Re: R. Nanjiah
Karnataka High Court · AIR 1954 Kar 170
Mysore Sales Tax Act, 1948 — Section 16, 9
High Courts02 Dec 1953
Bank of Mysore Ltd., Avenue Road, Bangalore City Vs B.D. Naidu
Karnataka High Court · AIR 1954 Kar 168 : AIR 1953 Kar 168 : (1954) ILR (Kar) 422
Contract Act, 1872 — Section 38
High Courts01 Dec 1953
Venkataravanappa and Others Vs Dasappa and Others
Karnataka High Court · AIR 1955 Kar 3 : (1954) ILR (Kar) 413 : (1956) 34 MysLJ 7
Specific Relief Act, 1877 — Section 27, 27 (b)
High Courts13 Nov 1953
Srikantiah and Another Vs Honne Gowda and Others
Karnataka High Court · AIR 1955 Kar 97 : (1954) ILR (Kar) 330 : (1956) 34 MysLJ 23
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3
High Courts03 Nov 1953
Irani Basettappa Vs Municipal Council Davangere City Municipality
Karnataka High Court · AIR 1955 Kar 76 : (1956) 34 MysLJ 61
Mysore Town Municipalities Act, 1933 — Section 41 (7)Transfer of Property Act, 1882 — Section 53 A, 55 (1) (d)
High Courts28 Oct 1953
Sarode Vithoba and Another Vs Madanlal Lalchand and Co. and Others
Karnataka High Court · AIR 1955 Kar 29 : (1954) ILR (Kar) 327 : (1956) 34 MysLJ 2
Provincial Insolvency Act, 1920 — Section 20, 28 (2)
High Courts06 Oct 1953
In Re: Ranga and Others
Karnataka High Court · (1954) CriLJ 632
Penal Code, 1860 (IPC) — Section 147, 149, 34
High Courts05 Oct 1953
T. Adinarayana Setty Vs Special Land Acquisition Officer, Bangalore
Karnataka High Court · AIR 1954 Kar 71 : AIR 1953 Kar 71
Karnataka Municipalities Act, 1964 — Section 115 (4)
High Courts05 Oct 1953
In Re: Rangiah
Karnataka High Court · AIR 1954 Kar 122
Criminal Procedure Code, 1898 (CrPC) — Section 417, 439Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts30 Sept 1953
L.K. Siddappa Vs Lalithamma
Karnataka High Court · AIR 1954 Kar 119
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 464, 465, 500
High Courts24 Sept 1953
Bayyappanavara Muniswamy and Others Vs State
Karnataka High Court · AIR 1954 Kar 81
High Courts23 Sept 1953
T.B. Gavishappa Vs Devatha Krishniah Setty and Another
Karnataka High Court · AIR 1954 Kar 78 : AIR 1953 Kar 78
Easements Act, 1882 — Section 27, 28 (e)
High Courts22 Sept 1953
Kempe Gowda and Others Vs The State of Mysore
Karnataka High Court · AIR 1954 Kar 58 : AIR 1953 Kar 58 : (1953) ILR (Kar) 622 : (1955) 33 MysLJ 179
Penal Code, 1860 (IPC) — Section 145, 151
High Courts10 Sept 1953
Deputy Commissioner of Sales Tax, Bangalore Vs Dharmaprakasha S.V. Sreenivasa Setty and Others
Karnataka High Court · AIR 1954 Kar 51 : AIR 1953 Kar 51
Mysore Sales Tax Act, 1948 — Section 16, 6
High Courts10 Sept 1953
Deputy Commissioner of Sales Tax, Bangalore Vs Dharmaprakasha S.V. Sreenivasa Setty
Karnataka High Court · (1953) ILR (Kar) 614 : (1954) 5 STC 180
Mysore Sales Tax Act, 1948 — Section 16, 6
High Courts01 Sept 1953
Abdul Razack Saheb and Others Vs Syed Abdul Jaleel Saheb and Others
Karnataka High Court · AIR 1954 Kar 62 : (1954) ILR (Kar) 299
Mysore Court Fees Act, 1900 — Section 4 (iv) (f), 7 (iv)
High Courts25 Aug 1953
Marisamappa Vs Channiah and Others
Karnataka High Court · AIR 1955 Kar 31 : (1954) ILR (Kar) 293 : (1955) 33 MysLJ 171
Limitation Act, 1908 — Section 21 (3) (b)
High Courts21 Aug 1953
N. Sreenivasa Murthy Vs Sri Vyasarajendra Co-operative Bank Ltd.
Karnataka High Court · AIR 1954 Kar 54
Co-operative Societies Act, 1942 — Section 43Limitation Act, 1908 — Section 181, 182