High Courts25 Sept 1970
Govinda and Others Vs Mary Fernandes and Another
Karnataka High Court · AIR 1971 Kar 75 : (1970) 2 MysLJ 466
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Mysore Land Reforms Act, 1962 — Section 14, 18 (1)
COURT ARCHIVE
Karnataka High Court judgments, 1970
140 judgments · page 3 of 7
High Courts23 Sept 1970
Sidramappa and Others Vs Mahadevi Bai and Others
Karnataka High Court · AIR 1971 Kar 145 : (1971) 1 MysLJ 50
High Courts21 Sept 1970Dismissed
T.S. Srinivasa Gowda Vs Siddiah
Karnataka High Court · AIR 1971 Kar 144 : (1970) 2 MysLJ 547
Stamp Act, 1899 — Section 35
High Courts21 Sept 1970
B. Narasimha Pai Vs Damodar Bhat and Another
Karnataka High Court · (1971) 22 FLR 211 : (1971) 1 LLJ 452
Industrial Disputes Act, 1947 — Section 10 (1), 33 C (1), 33 C (2)Payment of Wages Act, 1936 — Section 15, 17, 22
High Courts21 Sept 1970Dismissed
The State Bank of Travancore Vs M. Ramu Maheshwariah
Karnataka High Court · AIR 1971 Kar 113 : (1971) 1 MysLJ 4
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 136
High Courts15 Sept 1970Allowed
Alphonso Nazareth Vs Xavier Dias and Others
Karnataka High Court · AIR 1971 Kar 79 : (1970) 2 MysLJ 553
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts14 Sept 1970Dismissed
M. Anwar and Another Vs Haji Abdul Aziz Saheb and Others
Karnataka High Court · AIR 1971 Kar 71 : (1971) CriLJ 384 : (1970) 2 MysLJ 451
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145 (1)Mysore High Court Act, 1961 — Section 8 (2)
High Courts10 Sept 1970
V.V. Dyavakkalavar and Company Vs Commercial Tax Officer, Haveri and Another
Karnataka High Court · (1970) 2 MysLJ 469 : (1970) 26 STC 558
Constitution of India, 1950 — Article 226Mysore Sales Tax Act, 1957 — Section 18 (1), 18 (2), 18 a
High Courts10 Sept 1970
The Warden, Manipal Engineering College Hostel, Manipal and Another Vs The State of Mysore and Others
Karnataka High Court · (1971) 27 STC 59
Madras General Sales Tax Act, 1939 — Section 2 (g)Mysore Sales Tax Act, 1957 — Section 2 (1) (t)
High Courts10 Sept 1970Allowed
Venkataramanaswamy Permanent Bhandar Ltd. Vs Fatima Bi and Others
Karnataka High Court · AIR 1971 Kar 250 : (1970) 2 MysLJ 475
Contract Act, 1872 — Section 74
High Courts09 Sept 1970
B. Chickotappa and Others Vs Income Tax Officer, Central Circle II, Bangalore
Karnataka High Court · (1971) 81 ITR 431
Income Tax Act, 1961 — Section 24 (1), 24 (2), 77
High Courts09 Sept 1970Dismissed
D. Rudriah and Another Vs The Chancellor, University of Agricultural Sciences, Bangalore and Others
Karnataka High Court · AIR 1971 Kar 84 : (1971) 1 MysLJ 328
Constitution of India, 1950 — Article 14, 16, 226Mysore University of Agricultural Sciences Act, 1963 — Section 24, 40 (1), 40 (1), 40 (6), 44
High Courts09 Sept 1970
Devaraj Urs and Others Vs The General Manager, Mysore State Road Transport Corporation, Bangalore and Others
Karnataka High Court · AIR 1971 Kar 99
Constitution of India, 1950 — Article 226, 311 (2)Road Transport Corporations Act, 1950 — Section 3, 34, 45 (1)
High Courts09 Sept 1970
Devaraj Urs and Others Vs Mysore State Road Transport Corporation and Others
Karnataka High Court · (1972) 1 LLJ 59 : (1970) 2 MysLJ 496
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 14, 3, 47 A
High Courts08 Sept 1970
R.S. Kalolimath Vs State of Mysore
Karnataka High Court · (1970) 2 LLJ 647 : (1970) 2 MysLJ 432
Constitution of India, 1950 — Article 226, 311Mysore Civil Services Rules, 1958 — Rule 99
High Courts03 Sept 1970
New Ambadi Estates P. Ltd. Vs Commissioner of Agricultural Income Tax Bangalore and Another
Karnataka High Court · (1971) 82 ITR 87 : (1970) 2 MysLJ 437
Constitution of India, 1950 — Article 226Coorg Agricultural Income Tax Act, 1951 — Section 14Income Tax Act, 1922 — Section 24 (2)
High Courts02 Sept 1970
Kuppuswamy Vs Yellammal
Karnataka High Court · (1971) 22 FLR 133 : (1970) 2 LLJ 662 : (1970) 2 MysLJ 430
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60 (1) (g), 60 (1) (h)
High Courts02 Sept 1970Dismissed
Chennaveeriah and Others Vs Mysore Revenue Appellate Tribunal, Bangalore
Karnataka High Court · AIR 1971 Kar 66 : (1970) 2 MysLJ 425
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 17 (1) (i), 4, 5, 6, 9
High Courts01 Sept 1970Dismissed
Basavant Gouda Vs Smt. Channabasawwa and Another
Karnataka High Court · AIR 1971 Kar 151 : (1970) 2 MysLJ 540
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)
High Courts31 Aug 1970Allowed
Cyril Lobo and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 18 : (1970) 2 MysLJ 410
Karnataka Motor Vehicles Rules, 1963 — Rule 5 (2), 5 (3)Motor Vehicles Act, 1939 — Section 7 (1), 7 (3), 7 (71), 7 (8)