High Courts10 Jul 1951
Government of Mysore Vs Lakshmamma and Others
Karnataka High Court · AIR 1951 Kar 115
Criminal Procedure Code, 1898 (CrPC) — Section 438
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,444 of 2,448
High Courts05 Jul 1951
R. Muninanjappa Vs Agneesamma and Another
Karnataka High Court · AIR 1951 Kar 113
Workmens Compensation Act, 1923 — Section 12, 12 (1), 12 (2)
High Courts05 Jul 1951Dismissed
C.D. Narayana Rao Vs Karibasappa and Others
Karnataka High Court · AIR 1951 Kar 126
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 53 A
High Courts05 Jul 1951Allowed
The State of Mysore Vs Abdul Salam
Karnataka High Court · AIR 1951 Kar 116 : (1951) ILR (Kar) 419
Influx from Pakistan (Control) Act, 1949 — Section 5 (1)Permit System Rules, 1949 — Rule 19, 26
High Courts03 Jul 1951
Basave Gowda Vs Basave Gowda and Others
Karnataka High Court · AIR 1952 Kar 1 : (1952) 30 MysLJ 192
Limitation Act, 1908 — Section 126, 44
High Courts27 Jun 1951Allowed
D. Srinivasiah and Others Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 121
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 188
High Courts27 Jun 1951Allowed
Chennegowda Vs Venkatachalasetty and Others
Karnataka High Court · AIR 1951 Kar 118 : (1952) ILR (Kar) 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 66
High Courts14 Jun 1951Dismissed
Rudrappa Vs Gowda Chigaterappa
Karnataka High Court · AIR 1951 Kar 117
Penal Code, 1860 (IPC) — Section 416, 471Registration Act, 1908 — Section 82
High Courts07 Jun 1951
T. Alibi Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 10
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 304 (2), 96, 99
High Courts31 Mar 1951
Paliah Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 55 : (1952) 30 MysLJ 97
Criminal Procedure Code, 1898 (CrPC) — Section 517Mysore Food Acquisition (Harvest) Order, 1949 — Section 17 (1), 19, 19 (2)
High Courts31 Mar 1951
V. Sampangiramaiah Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 53
Criminal Procedure Code, 1898 (CrPC) — Section 428
High Courts31 Mar 1951Dismissed
Anoopchand Revashanker Metha Vs Amerchand
Karnataka High Court · AIR 1951 Kar 101
Specific Relief Act, 1877 — Section 9
High Courts30 Mar 1951
Lakshminaranappa and Another Vs Mysore Provincial Co-operative Apex Bank Ltd. and Another
Karnataka High Court · AIR 1954 Kar 7 : AIR 1951 Kar 7
Mysore Land Revenue Code, 1888 — Section 3 (17), 54
High Courts30 Mar 1951
Chief Secretary to Government of Mysore Vs A. Rama Chetty
Karnataka High Court · AIR 1953 Kar 65
Railways Act, 1890 — Section 59
High Courts26 Mar 1951Dismissed
Anke Gowda Vs Fatima Khatum and Others
Karnataka High Court · AIR 1951 Kar 124
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts23 Mar 1951Dismissed
L.S. Raju Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 106
Criminal Procedure Code, 1898 (CrPC) — Section 173, 178
High Courts19 Mar 1951
Govt. of Mysore Vs Mahantha Devaru
Karnataka High Court · AIR 1951 Kar 65 : (1952) 30 MysLJ 194
Constitution of India, 1950 — Article 301, 372 (1)Defence of India Rules, 1962 — Rule 81 (4)
High Courts13 Mar 1951Dismissed
K.M. Basappa and Another Vs Patel Marule Gowda and Another
Karnataka High Court · AIR 1951 Kar 102
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts13 Mar 1951Dismissed
G.V. Rama Iyer and Others Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 70 : (1951) 2 STC 122
Mysore Sales Tax Act, 1948 — Section 20, 20 (b)
High Courts13 Mar 1951Allowed
Bommarayigowda and Others Vs Kalegowda and Others
Karnataka High Court · AIR 1951 Kar 103 : (1951) ILR (Kar) 407 : (1952) 30 MysLJ 89
Transfer of Property Act, 1882 — Section 53, 53 (1)