High Courts28 Mar 1952
A.A. Khan and Others Vs Ameer Khan and Others
Karnataka High Court · AIR 1952 Kar 131 : (1951) ILR (Kar) 486 : (1953) 31 MysLJ 103
Partnership Act, 1932 — Section 30, 30 (1), 4
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,440 of 2,448
High Courts28 Mar 1952
A. Seetharamachar and Others Vs The Town Municipal Council, Closepet
Karnataka High Court · AIR 1953 Kar 40
Civil Procedure Code, 1908 (CPC) — Section 80Mysore Town Municipalities Act, 1933 — Section 178
High Courts28 Mar 1952
R. Muninarayana Reddy and Others Vs C.P. Chinnaswamy Gownder
Karnataka High Court · AIR 1952 Kar 120
Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 55
High Courts28 Mar 1952
Harbhogowandas Purushothamdas Vs C. Narayana Iyengar and Another
Karnataka High Court · AIR 1952 Kar 116
High Courts27 Mar 1952
K.S. Namjundaiah Vs Setti Chikka Thippanna
Karnataka High Court · AIR 1952 Kar 123
Criminal Procedure Code, 1898 (CrPC) — Section 439, 439 (1)Penal Code, 1860 (IPC) — Section 499, 500
High Courts27 Mar 1952
P. Krishnaiah Setty Vs A.V. Lakshmana Rao and Another
Karnataka High Court · AIR 1952 Kar 139
Transfer of Property Act, 1882 — Section 106, 110
High Courts27 Mar 1952
A. Dastagir Sab Vs N. Shariffunnisa and Another
Karnataka High Court · AIR 1953 Kar 145
Dissolution of Muslim Marriage Act, 1939 — Section 2 (ii)
High Courts27 Mar 1952
Sidde Gowda Vs Nadakala Sidda Naika and Others
Karnataka High Court · AIR 1952 Kar 117 : (1953) 31 MysLJ 109
Transfer of Property Act, 1882 — Section 51
High Courts27 Mar 1952
Ramachandra Rao Ganesh and Another Vs Sarvajana Vardhini Co. Ltd. and Others
Karnataka High Court · AIR 1952 Kar 125
Transfer of Property Act, 1882 — Section 67, 67 (a)
High Courts24 Mar 1952
Hassan Co-operative Society Vs H.S. Suryanaranappa and Another
Karnataka High Court · AIR 1952 Kar 127
Limitation Act, 1908 — Section 181, 182Mysore Co-operative Societies Act, 1948 — Section 65, 72 (2)
High Courts21 Mar 1952
Gurunatha Bhatta Vs Nadiga Nagesha Rao
Karnataka High Court · AIR 1952 Kar 129 : (1952) ILR (Kar) 379
Mysore Hindu Women Right to Property Act, 1933 — Section 9 (2), 9 (2) (a)
High Courts07 Mar 1952
S.N. Rajan Vs V.S. Govindaraj Mudaliar
Karnataka High Court · AIR 1953 Kar 1
Defence of India Rules, 1962 — Rule 81 (2) (bb)Transfer of Property Act, 1882 — Section 111
High Courts07 Mar 1952
M. Gurumurthappa Vs M. Chickmunisamappa
Karnataka High Court · AIR 1953 Kar 62
Civil Procedure Code, 1908 (CPC) — Section 151, 47Transfer of Property Act, 1882 — Section 111 (h)
High Courts28 Feb 1952
S. Ahmed Khan Vs Turup Mohamed Hayat
Karnataka High Court · AIR 1953 Kar 4
Contract Act, 1872 — Section 70Partnership Act, 1932 — Section 69 (1), 69 (2)
High Courts27 Feb 1952
Movie Enterprises and Another Vs M.S. Periasamy Mudaliar and Others
Karnataka High Court · AIR 1952 Kar 78
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts26 Feb 1952
Thimmayya Vs M.B. Sadasivappa and Another
Karnataka High Court · AIR 1952 Kar 76
Civil Procedure Code, 1908 (CPC) — Section 499, 94
High Courts26 Feb 1952
Revanna Devaru Vs A.V. Ranga Rao and Others
Karnataka High Court · AIR 1952 Kar 119
Evidence Act, 1872 — Section 114Registration Act, 1908 — Section 60
High Courts25 Feb 1952
H.M. Subbaraya Setty and Sons Vs S.K. Palani Chetty and Sons
Karnataka High Court · AIR 1952 Kar 69
Civil Procedure Code, 1908 (CPC) — Section 20, 21Constitution of India, 1950 — Article 261, 261 (3), 367 (3)
High Courts22 Feb 1952
Jayalakshmi and Others Vs K. Bharamiah Gowda and Others
Karnataka High Court · AIR 1952 Kar 137
Mysore Hindu Women Right to Property Act, 1933 — Section 8, 8 (1)
High Courts14 Feb 1952
Motilal J. Boal Vs U.R. Ramachar and Another
Karnataka High Court · AIR 1952 Kar 80 : (1952) ILR (Kar) 344
Mysore Court Fees Act, 1900 — Section 4 (iv) (c), 4 (iv) (e)