High Courts14 Dec 1971
Venkateswara Power Rolling Mills and Another Vs Commissioner of Income Tax
Karnataka High Court · (1974) 97 ITR 168
Income Tax Act, 1961 — Section 139 (1), 139 (2), 256 (1), 271 (1) (a)
COURT ARCHIVE
Karnataka High Court judgments, 1971
214 judgments · page 1 of 11
High Courts03 Dec 1971Dismissed
G. Veeranna Vs Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1972 Kar 171
Karnataka Motor Vehicles Rules, 1963 — Rule 123, 123 (2) (ii)Motor Vehicles Act, 1939 — Section 57 (3), 63 (1)
High Courts03 Dec 1971
Shanti Trading Co. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1973) 87 ITR 38
Income Tax Act, 1961 — Section 139 (2), 184 (7), 256 (1)
High Courts03 Dec 1971
Pranay Vs The State of Mysore and Another
Karnataka High Court · AIR 1972 Kar 296
Court Fees Act, 1870 — Section 20, 48Land Acquisition Act, 1894 — Section 54
High Courts02 Dec 1971Dismissed
Thimmappa Dasappa Vs Thimmavva Kom Thimmappa
Karnataka High Court · AIR 1972 Kar 234
Hindu Marriage Act, 1955 — Section 13 (1) (i), 23 (1) (d), 28
High Courts02 Dec 1971Allowed
Neelawwa and Another Vs Kallappa Basappa Nhavi and Others
Karnataka High Court · AIR 1972 Kar 218
High Courts30 Nov 1971
Patil Irangowda Bhimangowda Vs Agricultural Income Tax Officer, Dharwar and Another
Karnataka High Court · (1973) 87 ITR 636
Mysore Agricultural Income Tax Act, 1957 — Section 19 (4), 42, 42 (2)
High Courts24 Nov 1971Allowed
K.R. Shivadatta Vs The Selection Committee to Govt. Medical College and Another
Karnataka High Court · AIR 1972 Kar 135
Mysore Medical Colleges (Selection for Admission) Rules, 1971 — Rule 10, 14B, 16, 4 (1) (h)
High Courts23 Nov 1971Dismissed
R. Rangappa Reddy Vs Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1972 Kar 219
Motor Vehicles Act, 1939 — Section 47, 47 (3), 63 (3)
High Courts19 Nov 1971
Manjashetty and Others Vs The State of Mysore
Karnataka High Court · AIR 1972 Kar 138 : (1972) 1 MysLJ 151
Essential Commodities Act, 1955 — Section 3, 5Mysore Vanaspati Dealers Licensing Order, 1971 — Section 1 (3), 12 (d)
High Courts15 Nov 1971
The State of Mysore Vs Krishnaswamy
Karnataka High Court · (1972) CriLJ 854
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 344, 438
High Courts11 Nov 1971Dismissed
J.V. Jahagirdar Vs S.L. Bijali
Karnataka High Court · AIR 1972 Kar 221 : (1972) 1 MysLJ 207
Mysore Land Reforms Act, 1962 — Section 14, 14 (1)Mysore Land Reforms Rules, 1965 — Rule 7
High Courts09 Nov 1971
V.V. Kudva and Another Vs Employees State Insurance Corporation, Bangalore
Karnataka High Court · AIR 1972 Kar 204 : (1972) 1 MysLJ 360
Employees State Insurance Act, 1948 — Section 82
High Courts08 Nov 1971
Krishna Jetty Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 175 : (1972) 1 MysLJ 40
Mysore High Court Rules — Rule 5, 5A
High Courts02 Nov 1971Allowed
Ramappa and Others Vs Yellappa Gundappa and Others
Karnataka High Court · AIR 1972 Kar 176
Mysore Land Reforms Act, 1962 — Section 14 (1), 2 (11), 45, 5, 5 (1)
High Courts29 Oct 1971Allowed
Hanamangouda Venkanagouda Vs Hanamanagouda and Others
Karnataka High Court · AIR 1972 Kar 286
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)Mysore High Court Act, 1961 — Section 6Transfer of Property Act, 1882 — Section 39
High Courts29 Oct 1971Partly Allowed
Joseph D''Souza Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 261 : (1974) CriLJ 212 : (1973) ILR (Kar) 517 : (1973) 1 MysLJ 397
Karnataka Rent Control Act, 1961 — Section 21 (1) (d), 21 (1) (e), 21 (1) (h), 50
High Courts28 Oct 1971Dismissed
Narayana Jois Vs Alamelamma and Another
Karnataka High Court · AIR 1972 Kar 178
Transfer of Property Act, 1882 — Section 60, 61, 77
High Courts27 Oct 1971
Basawwa and Others Vs Ningappa Gopalappa Uppin and Others
Karnataka High Court · AIR 1972 Kar 183 : (1972) 1 MysLJ 149
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 63, 74 (1) (a), 85 A
High Courts27 Oct 1971Dismissed
T.P. Boraiah and Another Vs State of Mysore and Another
Karnataka High Court · AIR 1972 Kar 181 : (1972) 1 MysLJ 172
Karnataka Motor Vehicles Rules, 1963 — Rule 106 (1)Motor Vehicles Act, 1939 — Section 48 (3), 59, 68