High Courts09 Nov 1951
Madina Rice Mills Vs V. Sampangirmiah
Karnataka High Court · AIR 1953 Kar 66 : (1952) ILR (Kar) 230
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,442 of 2,448
High Courts08 Nov 1951
T.A. Bashiruddin Vs State of Mysore
Karnataka High Court · AIR 1952 Kar 88
Constitution of India, 1950 — Article 133 (1) (c), 134 (1) (c)Penal Code, 1860 (IPC) — Section 161
High Courts08 Nov 1951
Ambammal Vs J. Muddiah and Others
Karnataka High Court · AIR 1952 Kar 65
Limitation Act, 1908 — Section 120, 91
High Courts08 Nov 1951
Rangamma Vs Rangamma and Others
Karnataka High Court · AIR 1952 Kar 121 : (1952) ILR (Kar) 190 : (1953) 31 MysLJ 148
Limitation Act, 1908 — Section 182
High Courts30 Oct 1951
Basheer Ahamed Vs G. Padmanabha Kamath
Karnataka High Court · AIR 1953 Kar 37
Mysore Agriculturists Relief Act, 1928 — Section 12, 14, 2
High Courts30 Oct 1951
The Shimoga Oil Mills Vs The Radhakrishna Oil Mills Kadiri and Others
Karnataka High Court · AIR 1952 Kar 111 : (1953) 31 MysLJ 129
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts04 Oct 1951
Madhu Rao Vs Subbaraya
Karnataka High Court · AIR 1952 Kar 2 : (1953) 31 MysLJ 135
Mysore Agriculturists Relief Act, 1928 — Section 2, 5, 8
High Courts04 Oct 1951
Lakshmamma and Others Vs M. Jayaram
Karnataka High Court · AIR 1952 Kar 114
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 18
High Courts04 Oct 1951
R. Kapinipathi Rao Vs Abdul Aziz Khan
Karnataka High Court · AIR 1952 Kar 7
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 4
High Courts04 Oct 1951
C. Venkatasetty Vs Rangasetty and Another
Karnataka High Court · AIR 1952 Kar 68
High Courts03 Oct 1951
T.A. Basheeruddin Ahmed and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 42
Criminal Procedure Code, 1898 (CrPC) — Section 197 (1), 197 (2), 562Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5 (1) (d), 5 (2)
High Courts27 Sept 1951
K. Muniyappa Vs M.A. Hanumantha and Others
Karnataka High Court · AIR 1953 Kar 43
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152
High Courts27 Sept 1951
G. Rajagopalachar and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 103
Civil Procedure Code, 1908 (CPC) — Section 151Mysore Legal Practitioners Act, 1884 — Section 11
High Courts26 Sept 1951
Hanumantha and Others Vs Gowdaiah and Another
Karnataka High Court · AIR 1953 Kar 44 : (1952) ILR (Kar) 172 : (1952) 30 MysLJ 115
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Sept 1951
Kala Vs Javaramma and Others
Karnataka High Court · AIR 1952 Kar 47 : (1952) ILR (Kar) 151 : (1953) 31 MysLJ 70
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151Limitation Act, 1908 — Section 18
High Courts21 Sept 1951
The Commissioner of Labour in Mysore, Banglore Vs The Mysore Iron and Steel Works Labour Association
Karnataka High Court · AIR 1952 Kar 21 : (1952) ILR (Kar) 83
Mysore Essential Services (Maintenance) Act, 1942 — Section 6Mysore Labour Act, 1942 — Section 10 (2), 10 (3)Specific Relief Act, 1877 — Section 45
High Courts21 Sept 1951
K. Mohamed Ali Vs Govinde Gowda
Karnataka High Court · AIR 1953 Kar 56 : (1952) 30 MysLJ 190
High Courts21 Sept 1951
K. Chikkiah Setty and Others Vs Aswathanarayana Rao and Others
Karnataka High Court · AIR 1952 Kar 63
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 311
High Courts20 Sept 1951
Venkategowda and Others Vs Appajigowda and Others
Karnataka High Court · AIR 1952 Kar 4 : (1953) 31 MysLJ 162
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145, 145 (1), 145 (5)