Karnataka High Court Judgments 1970

City of Bangalore Municipal Corporation Rules, 1964 — Rule 14, 14 (2)Constitution of India, 1950 — Article 14, 226Representation of the Peoples Act, 1951 — Section 30 (2) (a)

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High Courts10 Dec 1970

S.S. Navalgi Vs Commercial Tax Officer, Jamkhandi

Karnataka High Court · (1971) 2 MysLJ 653 : (1971) 28 STC 580

Mysore Sales Tax (Amendment) Act, 1964 — Section 24Partnership Act, 1932 — Section 42 (c)

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High Courts10 Dec 1970

G. Basappa Son and Co. Vs Commercial Tax Officer, Tumkur

Karnataka High Court · (1975) 35 STC 483

Mysore Sales Tax Act, 1957 — Section 13 (3) (b)

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High Courts10 Dec 1970Dismissed

The Indian Mutual General Insurance Society Ltd. Vs Helen Minezes and Others

Karnataka High Court · AIR 1971 Kar 207 : (1971) 1 MysLJ 300

Motor Vehicles Act, 1939 — Section 110 A, 96 (2)

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High Courts09 Dec 1970

M.I. Ishaque Yakub and Co. and Others Vs Commercial Tax Officer, I Circle, Mysore

Karnataka High Court · (1971) 27 STC 335

Sales Tax (Amendment) Act, 1969 — Section 10

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High Courts07 Dec 1970

Mohanlal Premchand Vs Commercial Tax Officer, Bagalkot and Another

Karnataka High Court · (1971) 1 MysLJ 72 : (1971) 28 STC 492

Criminal Procedure Code, 1898 (CrPC) — Section 32, 386Mysore Sales Tax Act, 1957 — Section 13 (3), 13 (3) (b)

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High Courts03 Dec 1970Dismissed

H. Siddappa Vs The Deputy Commissioner, Hassan District, Hassan and Others

Karnataka High Court · AIR 1971 Kar 316 : (1971) 1 MysLJ 133

Mysore Agricultural Produce Marketing (Regulation) Act, 1966 — Section 39 (2), 41, 41 (1), 41 (2)

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High Courts02 Dec 1970Dismissed

S.R. Chanaveerappa Vs B. Prakash

Karnataka High Court · AIR 1971 Kar 184 : (1971) 1 MysLJ 137

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts02 Dec 1970Dismissed

L. Mahadev Vs A.K. Anantha Krishna

Karnataka High Court · AIR 1971 Kar 252 : (1971) 1 MysLJ 238

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 8 Rule 13

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High Courts01 Dec 1970Dismissed

A.T.P. Shivachandra Vs Swarna Silk House and Others

Karnataka High Court · AIR 1971 Kar 255 : (1971) 1 MysLJ 209

Provincial Insolvency Act, 1920 — Section 4, 73 (3), 9

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High Courts27 Nov 1970

Channagiri Rangappa and Sons Vs The District Magistrate, Chitradurga and Another

Karnataka High Court · AIR 1971 Kar 244 : (1971) 1 MysLJ 60

Mysore Cinemas Regulation Act, 1952 — Section 5 (1), 5 (2), 5 (3)Mysore Cinematograph Rules, 1946 — Rule 7A (1), 7A (2), 7B, 7C, 7D

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High Courts27 Nov 1970Allowed

Devendra Basappa Doddannavar Vs Smt. Sonubai Tuljansa Kosandal and Others

Karnataka High Court · AIR 1971 Kar 217 : (1971) 1 MysLJ 245

Contract Act, 1872 — Section 38Specific Relief Act, 1877 — Section 19, 22

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High Courts27 Nov 1970Allowed

Deepchand Vs Hansaraj Sait

Karnataka High Court · AIR 1971 Kar 322 : (1971) 1 MysLJ 296

Easements Act, 1882 — Section 18

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High Courts26 Nov 1970

Salar Jung Sugar Mills Ltd. Vs State of Mysore and Others

Karnataka High Court · (1971) 81 ITR 509 : (1971) 1 MysLJ 36

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 141Mysore Agricultural Income Tax Act, 1957 — Section 20 (1)

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High Courts20 Nov 1970Dismissed

Garagiah Vs Manche Gowda

Karnataka High Court · AIR 1971 Kar 178 : (1971) 1 MysLJ 53

Civil Procedure Code, 1908 (CPC) — Section 95, 95 (1) (b)Limitation Act, 1963 — Section 137

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High Courts18 Nov 1970

P. Balchand Vs Commercial Tax Officer, Fourth Circle, Bangalore

Karnataka High Court · (1971) 27 STC 400

Mysore Sales Tax Act, 1957 — Section 13 (3), 14, 14 (1)Mysore Sales Tax Rules, 1948 — Rule 43

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High Courts18 Nov 1970Allowed

Chikkahanuma Vs Smt. Venkatamma and Others

Karnataka High Court · AIR 1971 Kar 167 : (1971) 1 MysLJ 145

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (3), Order 7 Rule 11, Order 7 Rule 13, 80

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Karnataka High Court judgments, 1970