High Courts17 Jul 1970
Basavva Kom Dyamangouda Patil Vs The State of Mysore and Others
Karnataka High Court · (1971) CriLJ 566
Criminal Procedure Code, 1973 (CrPC) — Section 517, 520, 561 A
COURT ARCHIVE
Karnataka High Court judgments, 1970
140 judgments · page 5 of 7
High Courts13 Jul 1970
Balaji Trading Company Vs State of Mysore and Another
Karnataka High Court · (1971) 28 STC 147
Mysore Sales Tax Act, 1957 — Section 12 AMysore Sales Tax Rules, 1948 — Rule 37
High Courts13 Jul 1970
Karnataka Trading Co. Vs Commercial Tax Officer, II Circle, Bangalore
Karnataka High Court · (1970) 2 MysLJ 457 : (1971) 28 STC 144
Mysore Sales Tax Act, 1957 — Section 12 A, 5 (4)
High Courts13 Jul 1970
Ganesh Traders Vs State of Mysore and Another
Karnataka High Court · (1971) 28 STC 145
Mysore Sales Tax Rules, 1948 — Rule 38
High Courts10 Jul 1970Dismissed
S. Chandra Keerti Vs Abdul Gaffar and Others
Karnataka High Court · AIR 1971 Kar 17 : (1970) 2 MysLJ 201
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3
High Courts10 Jul 1970
Nissar Ahmed Vs State of Mysore and Another
Karnataka High Court · (1970) 2 LLJ 460 : (1970) 2 MysLJ 199
Constitution of India, 1950 — Article 226, 311 (2)Criminal Procedure Code, 1898 (CrPC) — Section 207 A (6)Penal Code, 1860 (IPC) — Section 342, 376
High Courts09 Jul 1970
G.K. Chikanarasimhiah and Another Vs The Assistant Commissioner of Commercial Taxes, Bangalore City Division, Bangalore
Karnataka High Court · (1971) 28 STC 98
Mysore Sales Tax Act, 1957 — Section 12 A, 5 (1), 5 (4)Mysore Sales Tax Rules, 1948 — Rule 38
High Courts09 Jul 1970
G.K. Chickanarasimhiah Vs State of Mysore and Another
Karnataka High Court · (1971) 28 STC 94
Central Sales Tax Act, 1956 — Section 14, 14 (vi), 15Mysore Sales Tax Act, 1957 — Section 21 (2)
High Courts06 Jul 1970
B.M. Moidin Kunhi Vs The State of Mysore
Karnataka High Court · (1971) 27 STC 154
Mysore Sales Tax Act, 1957 — Section 20, 20 (3), 23Mysore Sales Tax Rules, 1948 — Rule 30B
High Courts06 Jul 1970
Patel Madegowda Agriculturist and Patel Vs The State of Mysore and Others
Karnataka High Court · AIR 1970 Kar 317 : AIR 1969 Kar 317 : (1970) 2 MysLJ 102
Land Acquisition Act, 1894 — Section 3 (e), 4, 5 A
High Courts23 Jun 1970
Chamma Vs Laxmichand and Another
Karnataka High Court · AIR 1970 Kar 316 : AIR 1969 Kar 316 : (1970) CriLJ 1588
Criminal Procedure Code, 1898 (CrPC) — Section 156, 156 (3), 192, 200Penal Code, 1860 (IPC) — Section 488
High Courts22 Jun 1970
Annu alias Kallappa Vs Sheshu Gundappa
Karnataka High Court · AIR 1970 Kar 318 : AIR 1969 Kar 318 : (1970) 2 MysLJ 73
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1908 — Section 14
High Courts19 Jun 1970Dismissed
S. Kariappa Vs State of Mysore
Karnataka High Court · AIR 1971 Kar 7 : (1971) CriLJ 72 : (1970) 2 MysLJ 141
Essential Commodities Act, 1955 — Section 3, 3 (2) (h)Mysore Food Grains (Wholesale) Dealers Licensing Order, 1964 — Section 4, 4 (2), 5 (4), 8
High Courts19 Jun 1970
Gangadhar Shivalingappa Nagmoti Vs The State of Mysore
Karnataka High Court · AIR 1970 Kar 309 : AIR 1969 Kar 309 : (1970) 2 MysLJ 59
Constitution of India, 1950 — Article 226, 227, 235, 311Mysore Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11, 8, 9
High Courts18 Jun 1970Dismissed
Mizar Govinda Annappa Pai and Sons Vs State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 46 : (1971) 21 FLR 368 : (1971) 1 LLJ 283
Minimum Wages Act, 1948 — Section 3 (2), 3 (3)
High Courts17 Jun 1970
Bhimappa Kariyappa Gazi Vs State of Mysore and Others
Karnataka High Court · (1971) 80 ITR 653
Mysore Agricultural Income Tax Act, 1957 — Section 18 (1), 18 (2), 19 (4)
High Courts16 Jun 1970
Verghese George Vs The Officer Commanding, T.T.W.A.F. Station Yalahanka, Bangalore North
Karnataka High Court · AIR 1970 Kar 302 : AIR 1969 Kar 302 : (1970) 2 MysLJ 55
Central Services (Temporary Services) Rules, 1965 — Rule 5 (1) (a)Constitution of India, 1950 — Article 16, 18, 311
High Courts11 Jun 1970
R.P. Janardhana Vs Agricultural Income Tax Officer, Bangalore and Another
Karnataka High Court · (1971) 79 ITR 305
Mysore Agricultural Income Tax Act, 1957 — Section 24, 34, 42
High Courts09 Jun 1970
M.A. Hussain and Another Vs Panchamal Vasudev Ganapath Kamath and Brothers and Another
Karnataka High Court · AIR 1970 Kar 299 : AIR 1969 Kar 299 : (1970) 2 MysLJ 27
Evidence Act, 1872 — Section 65, 65 (e), 76Partnership Act, 1932 — Section 69 (2)
High Courts08 Jun 1970
C. Colaco Vs Urban D''Silva
Karnataka High Court · AIR 1970 Kar 297 : AIR 1969 Kar 297 : (1970) 2 MysLJ 50
Karnataka Rent Control Act, 1961 — Section 21 (1) (b), 21 (1) (d), 21 (d)Transfer of Property Act, 1882 — Section 108 (o), 50