High Courts09 Mar 1951
B. Ramakrishnaiah Vs T.S. Chandrasekhara Rao and Another
Karnataka High Court · AIR 1953 Kar 114
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 63, 11
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,445 of 2,448
High Courts08 Mar 1951
Cheluvaiah Vs Venkataramiah and Another
Karnataka High Court · AIR 1952 Kar 57 : (1951) ILR (Kar) 491 : (1952) 30 MysLJ 47
Mysore Land Revenue Code, 1888 — Section 54
High Courts28 Feb 1951
The Dominion of India Vs Baichu Ramiah Chetty and Sons
Karnataka High Court · AIR 1951 Kar 68
Limitation Act, 1908 — Section 30, 31
High Courts21 Feb 1951
K. Subbaraya and Another Vs Government of Mysore
Karnataka High Court · AIR 1952 Kar 8
Evidence Act, 1872 — Section 106
High Courts21 Feb 1951
Tondala Muniswamappa Vs Nanjundachari
Karnataka High Court · AIR 1952 Kar 56 : (1951) 19 MysLJ 35
Transfer of Property Act, 1882 — Section 58
High Courts07 Feb 1951Dismissed
A.N. Vedantha Iyengar Vs H.S. Marigowda
Karnataka High Court · AIR 1951 Kar 127
Criminal Procedure Code, 1898 (CrPC) — Section 202, 204
High Courts25 Jan 1951Dismissed
Nazir Mohamed Vs Kasturchand Gomaji Co.
Karnataka High Court · AIR 1951 Kar 57
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Mysore Arbitration Act — Section 46, 47
High Courts22 Jan 1951Dismissed
Pailwan Abdul Khader and Others Vs State of Mysore
Karnataka High Court · AIR 1951 Kar 72
Constitution of India, 1950 — Article 141, 226, 372Penal Code, 1860 (IPC) — Section 302, 326
High Courts19 Jan 1951
Puvadi Chayanna Vs Nanjappa and Others
Karnataka High Court · AIR 1951 Kar 111 : (1952) 30 MysLJ 20
Court Fees Act, 1870 — Section 4 (ix), 7 (ix)
High Courts05 Jan 1951
Amco Ltd. Vs Registrar of Associations for Mysore, New Public Offices, Bangalore and Another
Karnataka High Court · AIR 1954 Kar 141
Constitution of India, 1950 — Article 226Mysore Labour Act, 1942 — Section 10 (1), 22, 28
High Courts04 Jan 1951Dismissed
Madappa Vs Basavalingappa
Karnataka High Court · AIR 1951 Kar 36 : (1951) ILR (Kar) 396 : (1952) 30 MysLJ 165
High Courts02 Jan 1951Dismissed
In Re: Ameerjan
Karnataka High Court · AIR 1951 Kar 34
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 489 C
High Courts22 Dec 1950
Chaluvegowda Vs Chennegowda and Another
Karnataka High Court · AIR 1952 Kar 12 : (1951) ILR (Kar) 389
Registration Act, 1908 — Section 35
High Courts12 Dec 1950Allowed
Kempegowda Vs Annegowda and Others
Karnataka High Court · AIR 1951 Kar 48
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 141Limitation Act, 1908 — Section 116, 181Mysore Agriculturists Relief Act, 1928 — Section 24
High Courts06 Dec 1950Dismissed
Muniswamappa and Another Vs Government of Mysore
Karnataka High Court · AIR 1951 Kar 25
Mysore Land Revenue Code, 1888 — Section 43, 44Penal Code, 1860 (IPC) — Section 379
High Courts06 Dec 1950Dismissed
Thimmina Katte Kotrappa Vs Assistant Sales Tax Officer
Karnataka High Court · AIR 1951 Kar 37 : (1951) 19 MysLJ 72
Mysore Sales Tax Act, 1948 — Section 13, 22
High Courts01 Dec 1950Dismissed
Siddalingamma Vs Puttamadappa
Karnataka High Court · AIR 1951 Kar 31 : (1951) ILR (Kar) 374
Registration Act, 1908 — Section 77
High Courts30 Nov 1950Allowed
Channabasavegowda and Others Vs Rangegowda and Others
Karnataka High Court · AIR 1951 Kar 38
Mysore Land Revenue Code, 1888 — Section 54
High Courts20 Nov 1950Dismissed
The Bangalore District Hotel Owners'' Association Vs The District Magistrate and Another
Karnataka High Court · AIR 1951 Kar 14
Societies Registration Act, 1860 — Section 7Specific Relief Act, 1877 — Section 45
High Courts16 Nov 1950Allowed
Puttamma Vs Veerabhadra Mudaliar and Another
Karnataka High Court · AIR 1951 Kar 22
Karnataka Civil Courts Act, 1964 — Section 11