High Courts18 Nov 1970
B. Padmanabha Baliga and Others Vs Commissioner of Income Tax and Others
Karnataka High Court · (1971) 82 ITR 126 : (1971) 1 MysLJ 38
Constitution of India, 1950 — Article 162, 309, 73Income Tax Act, 1961 — Section 117 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1970
140 judgments · page 2 of 7
High Courts17 Nov 1970Allowed
Shri Venkataramanaswami Permanent Bhandar Ltd. Vs Ijari Padmarajappa and Others
Karnataka High Court · AIR 1971 Kar 182 : (1971) 1 MysLJ 131
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11 (2)Limitation Act, 1963 — Section 182 (5)
High Courts17 Nov 1970Dismissed
Mangilal Vs J. Chandramouli Sastry
Karnataka High Court · AIR 1971 Kar 181 : (1971) 1 MysLJ 101
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, 2 (2)
High Courts13 Nov 1970Allowed
Shrinivas Krishnarao Kango Vs Narayan Devji Kango and Others
Karnataka High Court · AIR 1971 Kar 174 : (1971) 1 MysLJ 154
Evidence Act, 1872 — Section 115
High Courts11 Nov 1970Dismissed
C. Venkatiah and Another Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 177 : (1971) 1 MysLJ 103
Constitution of India, 1950 — Article 227
High Courts06 Nov 1970Dismissed
Danagouda Ningangouda Vs Basappa Fakeerappa and Others
Karnataka High Court · AIR 1971 Kar 78
Constitution of India, 1950 — Article 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 106, 106 (7)
High Courts06 Nov 1970Dismissed
Linga Reddy Vs Ramachandrappa
Karnataka High Court · AIR 1971 Kar 194 : (1971) 1 MysLJ 159
Evidence Act, 1872 — Section 92Hindu Minority and Guardianship Act, 1956 — Section 2, 8, 8 (1), 8 (4)
High Courts03 Nov 1970Allowed
Ashwath Rao and Others Vs Sushilabai and Others
Karnataka High Court · AIR 1971 Kar 141 : (1970) 2 MysLJ 574
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 6 Rule 17, Order 7 Rule 7, 2 (11)
High Courts03 Nov 1970Dismissed
Bhujanga Hegde and Another Vs Sakarama Hegde and Others
Karnataka High Court · AIR 1971 Kar 208 : (1971) 1 MysLJ 81
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Evidence Act, 1872 — Section 91, 92
High Courts28 Oct 1970
Seshayya and Others Vs The Assistant Commercial Tax Officer, Gangavati
Karnataka High Court · (1971) 1 MysLJ 79 : (1971) 28 STC 306
Income Tax Act, 1961 — Section 159Mysore Sales Tax Act, 1957 — Section 13 (3) (b), 13 (4)Mysore Sales Tax Rules, 1948 — Rule 42
High Courts27 Oct 1970
K.T. Kadirappa and Brothers Vs The Commissioner of Commercial Taxes, Mysore
Karnataka High Court · (1971) 27 STC 431
High Courts26 Oct 1970
Satyanarayan Sambayya Hegde Vs The State of Mysore and Another
Karnataka High Court · (1971) CriLJ 738
Criminal Procedure Code, 1973 (CrPC) — Section 145, 528 (1), 528 (2), 528 (3)
High Courts15 Oct 1970Dismissed
Cecelia Ferrao and Others Vs The Managing Director, The Shankar Vittal Motor Co. Ltd. and Another
Karnataka High Court · AIR 1971 Kar 179 : (1971) 1 MysLJ 70
Motor Vehicles Act, 1939 — Section 110 A
High Courts15 Oct 1970
Basappa and Bros. Vs Deputy Commissioner of Commercial Taxes, Belgaum Division I, Dharwar and Others
Karnataka High Court · (1971) 27 STC 241
Central Sales Tax Act, 1956 — Section 25 A, 9 (1), 9 (2)Constitution of India, 1950 — Article 14, 19 (1) (f), 19 (1) (g), 226
High Courts14 Oct 1970
Official Liquidator, Mysore Spun Silk Mills Ltd. Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1973) 43 CompCas 1 : (1971) 79 ITR 399
Income Tax Act, 1961 — Section 2 (35), 2 (35) (a), 4
High Courts29 Sept 1970Allowed
Ningappa and Another Vs Vithappa Chandramappa Kadatagar and Others
Karnataka High Court · AIR 1971 Kar 247 : (1970) 2 MysLJ 566
High Courts29 Sept 1970Dismissed
Mahadev Malhar Lad Vs Mohamadrasul Hatelsaheb Shaik
Karnataka High Court · AIR 1971 Kar 139 : (1970) 2 MysLJ 598
Karnataka Civil Courts Act, 1964 — Section 29 (2) (ee)
High Courts25 Sept 1970Allowed
D. Shamanna Vs D. Gangappa
Karnataka High Court · AIR 1971 Kar 112 : (1970) 2 MysLJ 478
Arbitration Act, 1940 — Section 46, 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts25 Sept 1970
Murigappa Karabasappa Mekki and Another Vs State of Mysore
Karnataka High Court · (1971) 2 LLJ 139 : (1970) 2 MysLJ 462
Karnataka Shops and Commercial Establishment Rules, 1962 — Rule 24 (1), 8Karnataka Shops and Commercial Establishments Act, 1961 — Section 12 (1), 2 (h), 3 (1) (h), 4 (1) (a)
High Courts25 Sept 1970Dismissed
D.S. Sriramiah Setty Vs Smt. D. Kanthamma
Karnataka High Court · AIR 1971 Kar 148 : (1970) 2 MysLJ 516
Hindu Succession Act, 1956 — Section 15, 16Succession Act, 1925 — Section 276, 284, 299