High Courts24 Jul 1952
Deputy Commissioner, Mysore Vs S. Krishna Rao
Karnataka High Court · AIR 1953 Kar 128
Legal Practitioners Act, 1873 — Section 11, 13
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,439 of 2,448
High Courts21 Jul 1952
Puttaswamiah Vs Ramachandriah and Another
Karnataka High Court · AIR 1953 Kar 72
High Courts17 Jul 1952
Adi Lakshamma Vs Subbarayappa
Karnataka High Court · AIR 1953 Kar 137 : (1953) ILR (Kar) 165
Limitation Act, 1908 — Section 5
High Courts16 Jul 1952
Bettegowda and Another Vs Dyavarasegowda and Another
Karnataka High Court · AIR 1953 Kar 130
High Courts15 Jul 1952
Nagappa and Others Vs Mahadevappa and Others
Karnataka High Court · AIR 1953 Kar 36 : (1953) ILR (Kar) 158
High Courts10 Jul 1952
Government of Mysore Vs Gulam Mohamad and Others
Karnataka High Court · AIR 1953 Kar 42 : (1953) CriLJ 1040
Criminal Procedure Code, 1973 (CrPC) — Section 417
High Courts30 Jun 1952
Kenchegowda Vs P. Channaiya and Others
Karnataka High Court · AIR 1953 Kar 22 : (1953) ILR (Kar) 152
High Courts30 Jun 1952
Government of Mysore and Another Vs Kapurchand and Brothers
Karnataka High Court · AIR 1953 Kar 16 : (1953) ILR (Kar) 128
Limitation Act, 1908 — Section 31Railways Act, 1890 — Section 59, 61
High Courts30 Jun 1952
Mallari Gowda Vs Mari Gowda
Karnataka High Court · AIR 1953 Kar 55 : (1953) ILR (Kar) 134 : (1954) 32 MysLJ 128
High Courts26 Jun 1952
Puttappa and Another Vs Basappa
Karnataka High Court · AIR 1953 Kar 113 : (1953) ILR (Kar) 114
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146
High Courts26 Jun 1952
Sulegai Dodda Narayana Sa Vs A. Hanumanthappa and Others
Karnataka High Court · AIR 1953 Kar 25
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, 92, 93
High Courts26 Jun 1952
B.V. Rama Rao Vs Jayamma
Karnataka High Court · AIR 1953 Kar 33
Contract Act, 1872 — Section 23
High Courts25 Jun 1952
Thimmiah and Others Vs Nanjappa and Another
Karnataka High Court · AIR 1953 Kar 121 : (1953) ILR (Kar) 103 : (1953) 31 MysLJ 36
Dekhan Agriculturists Relief Act, 1879 — Section 158 (1)Mysore Agriculturists Relief Act, 1928 — Section 8, 8 (3)
High Courts24 Jun 1952
Doddarangappa Vs Kenchegowda and Others
Karnataka High Court · AIR 1953 Kar 111 : (1954) 32 MysLJ 111
Civil Procedure Code, 1908 (CPC) — Section 11, 13
High Courts23 Jun 1952
Nandipuram Sreerangachar and Others Vs R. Chakravarthi and Others
Karnataka High Court · AIR 1954 Kar 45 : AIR 1952 Kar 45
High Courts17 Jun 1952
Muthegowda Vs Shanbhogue Naranappa and Others
Karnataka High Court · AIR 1953 Kar 29 : (1953) ILR (Kar) 92
Transfer of Property Act, 1882 — Section 106
High Courts13 Jun 1952
Basavantappa and Others Vs Dasappa and Others
Karnataka High Court · AIR 1953 Kar 35 : (1953) ILR (Kar) 51 : (1954) 32 MysLJ 57
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Section 138
High Courts11 Jun 1952
Chennamma Vs Dyana Setty
Karnataka High Court · AIR 1953 Kar 136
Constitution of India, 1950 — Article 14, 15Mysore Hindu Women Right to Property Act, 1933 — Section 23 (b), 23 (c)
High Courts07 Apr 1952
M. Hanumantha Reddy Vs Government of Mysore
Karnataka High Court · AIR 1953 Kar 132
Criminal Procedure Code, 1898 (CrPC) — Section 497, 498Penal Code, 1860 (IPC) — Section 109, 121
High Courts29 Mar 1952
J.T. Gopalakrishnan Vs H.S. Raja Iyengar and Others
Karnataka High Court · AIR 1953 Kar 8
Constitution of India, 1950 — Article 19 (1) (f), 226Mysore House Rent Control Order, 1948 — Section 8