High Courts05 Feb 1953
Rudrappa Vs Puttalakshamma
Karnataka High Court · AIR 1954 Kar 118
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7C (2)A, Order 34 Rule 7C (2)B
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,436 of 2,448
High Courts02 Feb 1953
C.D. Deviah and Another Vs Karigowda
Karnataka High Court · AIR 1954 Kar 128
Hindu Women Rights Act, 1933 — Section 6 (1)
High Courts30 Jan 1953
V. Seetharama Rao Vs Government of Mysore
Karnataka High Court · AIR 1954 Kar 9
Criminal Procedure Code, 1898 (CrPC) — Section 257Penal Code, 1860 (IPC) — Section 415, 417
High Courts22 Jan 1953
T.S. Nateshmurthy and Others Vs Government of Mysore
Karnataka High Court · AIR 1954 Kar 87 : AIR 1953 Kar 87
High Courts21 Jan 1953
Manche Gowda Vs Basamma
Karnataka High Court · AIR 1954 Kar 88 : AIR 1953 Kar 88 : (1953) ILR (Kar) 604
Mysore Hindu Women Right to Property Act, 1933 — Section 10 (2), 8 (2) (b)
High Courts15 Jan 1953
Rajammal Vs Mariyammal and Another
Karnataka High Court · AIR 1954 Kar 38 : (1953) ILR (Kar) 588 : (1954) 32 MysLJ 101
High Courts15 Jan 1953
State of Mysore Vs Mahadevappa
Karnataka High Court · AIR 1953 Kar 146 : (1953) ILR (Kar) 329
Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 438
High Courts13 Jan 1953
Thimmarayappa Vs Narayanappa and Others
Karnataka High Court · AIR 1954 Kar 89 : (1953) ILR (Kar) 578 : (1955) 33 MysLJ 4
Easements Act, 1882 — Section 60, 61Specific Relief Act, 1877 — Section 21 (d), 21 (g)
High Courts12 Jan 1953
H.R. Snow Vs P.C. Bose
Karnataka High Court · AIR 1954 Kar 132
Mysore House Rent Control Order, 1948 — Section 4
High Courts06 Jan 1953
Siddaveerappa and Another Vs Jalal Khan and Another
Karnataka High Court · AIR 1953 Kar 87 : (1953) ILR (Kar) 570 : (1954) 32 MysLJ 98
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90
High Courts05 Jan 1953
S. Ramanna and Others Vs Abbas Hussain
Karnataka High Court · AIR 1954 Kar 133
Mysore Insolvency Act, 1925 — Section 75 (1), 75 (3)
High Courts18 Dec 1952
K.P. Chandrasekharappa Vs Government of Mysore
Karnataka High Court · AIR 1955 Kar 26 : (1953) ILR (Kar) 563
High Courts17 Dec 1952
Channegowda Vs Nageshappa and Others
Karnataka High Court · AIR 1953 Kar 167 : (1953) ILR (Kar) 546
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts17 Dec 1952
S. Krishnappa Vs Kishenlal and Another
Karnataka High Court · AIR 1954 Kar 140 : AIR 1952 Kar 140
Limitation Act, 1908 — Section 179, 182, 6
High Courts17 Dec 1952
Kesave Seethamma Vs Bombay Life Assurance Co. Ltd.
Karnataka High Court · AIR 1954 Kar 134
Contract Act, 1872 — Section 17Insurance Act, 1938 — Section 45
High Courts15 Dec 1952
Venkatiah Vs Kalyanamma and Others
Karnataka High Court · AIR 1953 Kar 92 : (1953) ILR (Kar) 357
Hindu Women Rights Act, 1933 — Section 10 (2f)Mysore High Court Act, 1884 — Section 15 (2)
High Courts15 Dec 1952
State of Mysore Vs C.V. Gopala Rao
Karnataka High Court · AIR 1954 Kar 117
Constitution of India, 1950 — Article 20 (3)Evidence Act, 1872 — Section 73
High Courts05 Dec 1952
Padmanabha Rao and Others Vs State of Mysore
Karnataka High Court · AIR 1953 Kar 125 : (1953) ILR (Kar) 201
Penal Code, 1860 (IPC) — Section 143, 149, 302
High Courts05 Dec 1952
M. Nagendriah Vs M. Ramachandriah and Another
Karnataka High Court · AIR 1953 Kar 108
Mysore Court Fees Act, 1900 — Section 11 (B), 17 (b)
High Courts04 Dec 1952
Singri Vs Doddiah and Another
Karnataka High Court · AIR 1954 Kar 32 : (1953) ILR (Kar) 544 : (1954) 32 MysLJ 82
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 146