High Courts07 Jul 1950
In Re: D.V. Gundappa and Others
Karnataka High Court · AIR 1951 Kar 6
Mysore Trust Act — Section 16, 34, 36
COURT ARCHIVE
Karnataka High Court judgments
48,947 judgments · page 2,447 of 2,448
High Courts31 Mar 1950
Abdul Wahab and Others Vs Ramakrishniah
Karnataka High Court · AIR 1954 Kar 65 : (1953) ILR (Kar) 521
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 28 Rule 2, 151, 152
High Courts30 Mar 1950
Marulasiddappa Vs Lakshmipathi and Others
Karnataka High Court · AIR 1950 Kar 64
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 17, Order 21 Rule 17 (2), 48
High Courts20 Mar 1950
Sannamma Vs Earappa
Karnataka High Court · AIR 1950 Kar 77 : (1951) ILR (Kar) 117
Mysore Hindu Women Right to Property Act, 1933 — Section 10 (g), 9 (1), 9 (2) (a)
High Courts20 Mar 1950
A.K. Sharafudin Vs S. Jagadeesan
Karnataka High Court · AIR 1950 Kar 70
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4 (1), Order 9 Rule 13, Order 9 Rule 9, 151
High Courts13 Mar 1950
Abdul Rahiman Vs M.L. Narasimhiah
Karnataka High Court · AIR 1950 Kar 60
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 18, 54
High Courts09 Mar 1950Allowed
Venkatasubbasetty Vs Sahukar M.S. Rasavanna Devaru
Karnataka High Court · AIR 1951 Kar 5
Usurious Loans Act, 1923 — Section 3
High Courts09 Mar 1950
T. Krishniah Vs Government of Mysore
Karnataka High Court · AIR 1950 Kar 44
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 376
High Courts28 Feb 1950
T.K. Siddarama Setty Vs V.K. Kalappa
Karnataka High Court · AIR 1950 Kar 63
Transfer of Property Act, 1882 — Section 106
High Courts06 Feb 1950
Govindappa and Another Vs K. Naranappa
Karnataka High Court · AIR 1950 Kar 43
Mysore Debt Conciliation Act, 1937 — Section 17, 4, 9
High Courts03 Feb 1950
P.R. Lakshmiah Setty Vs Rama Nanjundiah Setty
Karnataka High Court · AIR 1950 Kar 62
High Courts09 Jan 1950
Chikkadodiah and Others Vs Government of Mysore
Karnataka High Court · AIR 1950 Kar 30
Defence of India Act, 1939 — Section 2, 2 (1)Defence of India Rules, 1962 — Rule 121, 75A, 75BMysore Supplies, Services and Miscellaneous Provisions (Temporary Power) Act, 1947 — Section 5
High Courts06 Jan 1950
Hanumanthaiya Vs Thavakal San and Another
Karnataka High Court · AIR 1950 Kar 9
Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 108 (c)
High Courts06 Jan 1950
Rukn-ul-Mulk S. Abdul Wajid and Others Vs Gajambal Ramalingam and Others
Karnataka High Court · AIR 1950 Kar 57
Evidence Act, 1872 — Section 41Probate and Administration Act, 1881 — Section 50Succession Act, 1925 — Section 263
High Courts03 Jan 1950
H. Sahadeviah and Another Vs Venkatamma
Karnataka High Court · AIR 1950 Kar 21
Criminal Procedure Code, 1898 (CrPC) — Section 263, 263 (h), 537
High Courts05 Dec 1949
D. Ramachandriah Vs Government of Mysore
Karnataka High Court · AIR 1950 Kar 10
Defence of India Rules, 1962 — Rule 81 (2)
High Courts30 Nov 1949
A.A. Khan and Others Vs Ameer Khan and Others
Karnataka High Court · AIR 1950 Kar 11
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 330
High Courts15 Nov 1949
Subbegowda and Others Vs H.L. Keshava Murthy and Others
Karnataka High Court · AIR 1950 Kar 6
Contract Act, 1872 — Section 69, 70
High Courts11 Nov 1949
Martha Samadhanam David Vs Sudha
Karnataka High Court · AIR 1950 Kar 26
Penal Code, 1860 (IPC) — Section 494
High Courts10 Nov 1949
Rukn-Ul-Mulk Syed Abdul Wajid and Others Vs R. Visvanathan and Others
Karnataka High Court · AIR 1950 Kar 55
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 47 Rule 1Criminal Procedure Code, 1898 (CrPC) — Section 151Mysore High Court Act, 1884 — Section 15 (3)