High Courts09 Oct 1952
Hutchegowda Vs H.M. Basaviah
Karnataka High Court · AIR 1954 Kar 29
Contract Act, 1872 — Section 28Limitation Act, 1908 — Section 113
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,438 of 2,448
High Courts16 Sept 1952
Sakamma Vs Chikkannagowda
Karnataka High Court · AIR 1954 Kar 5
Village Offices Act, 1908 — Section 5Village Offices Regulation, 1908 — Regulation 10, 8, 9
High Courts10 Sept 1952
Gullegar Setty Vs The State of Mysore
Karnataka High Court · AIR 1953 Kar 31 : (1953) ILR (Kar) 298
Evidence Act, 1872 — Section 106, 114Mysore Prohibition Act, 1948 — Section 4 (1) (j)
High Courts09 Sept 1952
Venkatappa and Others Vs Hanumanthappa
Karnataka High Court · AIR 1953 Kar 152 : (1953) ILR (Kar) 295
High Courts05 Sept 1952
B. Narayana Rao and Others Vs S.K. Francis
Karnataka High Court · AIR 1953 Kar 68
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5 (2)Contract Act, 1872 — Section 135, 137
High Courts05 Sept 1952
The State of Mysore Vs K. Basappa
Karnataka High Court · AIR 1953 Kar 75
Criminal Procedure Code, 1898 (CrPC) — Section 471Defence of India Rules, 1962 — Rule 81 (2), 81 (4)
High Courts05 Sept 1952
Earamma Vs Nathegowda and Another
Karnataka High Court · AIR 1954 Kar 26 : (1953) ILR (Kar) 332 : (1954) 32 MysLJ 161
Transfer of Property Act, 1882 — Section 52, 91, 92
High Courts05 Sept 1952
Bangalore Woollen Cotton and Silk Mills Co. Ltd. Vs The Labour Appellate Tribunal of India and Another
Karnataka High Court · AIR 1953 Kar 59 : (1954) 1 LLJ 306
Constitution of India, 1950 — Article 225Industrial Disputes Act, 1947 — Section 10 (1), 33
High Courts29 Aug 1952
Pedda and Others Vs The State of Mysore
Karnataka High Court · AIR 1953 Kar 41 : AIR 1952 Kar 124 : (1953) ILR (Kar) 69 : (1954) 32 MysLJ 83
Criminal Procedure Code, 1898 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 141, 148, 149, 302
High Courts29 Aug 1952
Madam Naranappa Vs P.D. Khurana
Karnataka High Court · AIR 1953 Kar 153 : (1954) 32 MysLJ 66
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 47
High Courts29 Aug 1952Dismissed
J.T. Gopalakrishnan Vs H.S. Raja Iyengar and others
Karnataka High Court · (1952) 08 KAR CK 0005
High Courts14 Aug 1952
Subban Beigh Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 19 : (1954) 32 MysLJ 148
Mysore Sales Tax Act, 1948 — Section 16, 22Sale of Goods Act, 1930 — Section 27
High Courts08 Aug 1952
R.S. Ramakrishna and Others Vs K. Rajagopal and Others
Karnataka High Court · AIR 1953 Kar 139
Limitation Act, 1908 — Section 109, 120, 89Transfer of Property Act, 1882 — Section 92
High Courts01 Aug 1952
Gurappa and Others Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 14 : (1953) ILR (Kar) 44 : (1954) 32 MysLJ 144
Mysore Police Act, 1908 — Section 63 (3), 63 (4)
High Courts01 Aug 1952
V.S. Venkatachala Chetty Vs Government of Mysore
Karnataka High Court · (1953) 4 STC 105
Sales Tax Act, 1957 — Section 16, 22
High Courts01 Aug 1952
K. Kariappa Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 12 : (1953) 4 STC 94
Sales Tax Act, 1957 — Section 14, 15, 16, 20 (b)
High Courts31 Jul 1952
C.G. Devaraju Naidu and Another Vs T.M. Prabhuviah and Others
Karnataka High Court · AIR 1953 Kar 57
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 7 Rule 1, 149
High Courts29 Jul 1952
Chikkamma and Others Vs Kempegowda and Another
Karnataka High Court · AIR 1953 Kar 38 : (1953) ILR (Kar) 234 : (1954) 32 MysLJ 54
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Jul 1952
Radha Laxmi Vs M.V.C. Sastri
Karnataka High Court · AIR 1953 Kar 123 : (1953) ILR (Kar) 123
Mysore Guardians and Wards Act, 1890 — Section 16
High Courts28 Jul 1952
M.V.C. Sastri Vs Radhalakshmi
Karnataka High Court · AIR 1953 Kar 147
Contract Act, 1872 — Section 148, 149