High Courts14 Sept 1951
Venkategowda Vs Basavagowda and Others
Karnataka High Court · AIR 1952 Kar 3 : (1953) 31 MysLJ 19
Civil Procedure Code, 1908 (CPC) — Section 47, 50, 53
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,443 of 2,448
High Courts12 Sept 1951
B. Shivaramiah Vs Rangamma and Others
Karnataka High Court · AIR 1952 Kar 32 : (1952) 30 MysLJ 196
High Courts10 Sept 1951
D.M. Revanasiddaiah Vs State of Mysore
Karnataka High Court · AIR 1952 Kar 85
Constitution of India, 1950 — Article 22 (5), 226Preventive Detention Act, 1950 — Section 3, 3 (1), 3 (2)
High Courts06 Sept 1951
Lakkappa Vs Thimmappa
Karnataka High Court · AIR 1953 Kar 48 : (1953) 31 MysLJ 90
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Limitation Act, 1908 — Section 18
High Courts31 Aug 1951
Khatoon Bee Vs Ameena Bi and Others
Karnataka High Court · AIR 1953 Kar 89 : (1952) ILR (Kar) 70
High Courts31 Aug 1951
S. Kamesam Vs S. Rangaraju Naidu
Karnataka High Court · AIR 1953 Kar 90
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts31 Aug 1951
Thimmiah Vs Rangiah
Karnataka High Court · AIR 1952 Kar 67 : (1952) ILR (Kar) 167
Civil Procedure Code, 1908 (CPC) — Section 48, 48 (2)
High Courts28 Aug 1951
C.N. Hassankhan Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 39
Criminal Procedure Code, 1898 (CrPC) — Section 517, 518, 519Mysore Prohibition Act, 1948 — Section 14
High Courts24 Aug 1951Allowed
Velliamma and another Vs The Supdt. Mysore Good Mining Co., K.G.F. and another
Karnataka High Court · (1951) 08 KAR CK 0008
High Courts23 Aug 1951
H.K. Ramachandra Rao Vs H.K. Subba Rao
Karnataka High Court · AIR 1952 Kar 25
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Limitation Act, 1908 — Section 11 A
High Courts17 Aug 1951Dismissed
Basappa Vs Nanjamma
Karnataka High Court · AIR 1951 Kar 122
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 107, 151
High Courts17 Aug 1951
Venkataramana Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 34 : (1953) 31 MysLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 190 (1) (a), 199, 200Penal Code, 1860 (IPC) — Section 379, 497, 498
High Courts17 Aug 1951
Hutchegowda Vs Chennigegowda
Karnataka High Court · AIR 1953 Kar 49 : (1952) ILR (Kar) 49
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 67, 90
High Courts07 Aug 1951
Narayan Krishnaji Vs Anjuman E. Islamia
Karnataka High Court · AIR 1952 Kar 14 : (1952) ILR (Kar) 102
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 92
High Courts07 Aug 1951
N.B. Chikkathimma Reddi and Another Vs The State of Mysore
Karnataka High Court · AIR 1952 Kar 37
Criminal Procedure Code, 1898 (CrPC) — Section 344 (1)
High Courts07 Aug 1951
B. Gopalappa Vs Shivananda Rice and Flour Mills and Another
Karnataka High Court · AIR 1952 Kar 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 158Mysore Court Fees Act, 1900 — Section 10
High Courts31 Jul 1951Allowed
Hanuma Vs Kencha Mariya and Others
Karnataka High Court · AIR 1951 Kar 119 : (1952) ILR (Kar) 44
High Courts18 Jul 1951
Madegowda Vs R.L. Narayana Rao
Karnataka High Court · AIR 1952 Kar 88 : AIR 1952 Kar 38
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10
High Courts18 Jul 1951
Nanjegowda Vs Channamma and Another
Karnataka High Court · AIR 1952 Kar 40 : (1951) ILR (Kar) 530
High Courts11 Jul 1951
Krishna Murthy and Others Vs H.P. Subba Rao and Others
Karnataka High Court · AIR 1952 Kar 61
Mysore Land Revenue Code, 1888 — Section 54