High Courts05 Feb 1952
Siddamma and Another Vs Nanje Gowda
Karnataka High Court · AIR 1952 Kar 75 : (1952) ILR (Kar) 279
Constitution of India, 1950 — Article 225, 372Mysore High Court Act, 1884 — Section 15
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,441 of 2,448
High Courts31 Jan 1952
Krishnamurthy Vs Krishna Rao and Others
Karnataka High Court · AIR 1952 Kar 82
Registration Act, 1908 — Section 17 (1), 17 (2) (11)
High Courts30 Jan 1952
T.A. Periyanayakan and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 84
States (Laws) Act, 1951 — Section 6
High Courts17 Jan 1952
Nanjundegowda Vs Rangegowda and Others
Karnataka High Court · AIR 1953 Kar 138
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts08 Jan 1952
A. Srikantaiah Vs Bansilal Abirchand and Another
Karnataka High Court · AIR 1952 Kar 141
High Courts04 Jan 1952
Lakshman Vs Govt. of Mysore
Karnataka High Court · (1952) CriLJ 1522
Penal Code, 1860 (IPC) — Section 379
High Courts04 Jan 1952
Narayanappa Vs D.V. Narayanamurthy and Another
Karnataka High Court · AIR 1952 Kar 77
Criminal Procedure Code, 1898 (CrPC) — Section 145, 146 (1)
High Courts24 Dec 1951
Thammannagowda Vs Shankarappagowda
Karnataka High Court · AIR 1952 Kar 106 : (1952) ILR (Kar) 267
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts24 Dec 1951
Kale Gowda and Others Vs Marigowda and Another
Karnataka High Court · AIR 1952 Kar 107 : (1952) ILR (Kar) 331 : (1953) 31 MysLJ 14
Limitation Act, 1908 — Section 19, 20
High Courts24 Dec 1951
Nanjiah and Others Vs Maregowda and Others
Karnataka High Court · AIR 1952 Kar 134 : (1952) ILR (Kar) 323
High Courts24 Dec 1951
Gurupada Mudaliar Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 102
Criminal Procedure Code, 1898 (CrPC) — Section 439, 514
High Courts06 Dec 1951
N. Devaraje Urs Vs M. Ramakrishniah
Karnataka High Court · AIR 1952 Kar 109
Contract Act, 1872 — Section 62Transfer of Property Act, 1882 — Section 90
High Courts28 Nov 1951
Kempe Gowda Vs Lakkegowda
Karnataka High Court · AIR 1952 Kar 99 : (1953) 31 MysLJ 156
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Transfer of Property Act, 1882 — Section 101, 82
High Courts26 Nov 1951
Hayath Saheb and Others Vs B. Bharamanna and Others
Karnataka High Court · AIR 1953 Kar 105
Transfer of Property Act, 1882 — Section 58, 83
High Courts26 Nov 1951
Byappanahalli Muniamma Vs Arale Chikkaveeranna and Another
Karnataka High Court · AIR 1952 Kar 105
Mysore Co-operative Societies Act, 1948 — Section 43 A, 43 CMysore Land Revenue Code, 1888 — Section 221 (c)
High Courts23 Nov 1951
R. Viswanathan and Others Vs S. Abdul Wajid and Others
Karnataka High Court · AIR 1952 Kar 94
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Mysore High Court Act, 1884 — Section 15 (3)
High Courts16 Nov 1951
Biligiri Naika and Others Vs Sidda Setty and Another
Karnataka High Court · AIR 1953 Kar 107 : (1953) 31 MysLJ 153
Criminal Procedure Code, 1898 (CrPC) — Section 144, 144 (5)
High Courts09 Nov 1951
S. Nanjundasetty Vs Silpi Venkatachar and Others
Karnataka High Court · AIR 1953 Kar 122
Transfer of Property Act, 1882 — Section 101
High Courts09 Nov 1951
In Re: Ramegowda
Karnataka High Court · AIR 1953 Kar 45
Penal Code, 1860 (IPC) — Section 100, 304, 96, 97
High Courts09 Nov 1951
Javariah Vs Abdul Rahiman and Another
Karnataka High Court · AIR 1952 Kar 66 : (1953) 31 MysLJ 32
Mysore High Court Civil Rules of Practice and Circular Orders — Clause 88 (5)