High Courts22 Feb 1971Dismissed
K.C.D. Swamy Vs Leela Marathey and Another
Karnataka High Court · AIR 1971 Kar 251 : (1971) 1 MysLJ 305
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115, 47Mysore Money Lenders Act, 1962 — Section 27
COURT ARCHIVE
Karnataka High Court judgments, 1971
214 judgments · page 10 of 11
High Courts19 Feb 1971
G.S. Joshi Vs State of Mysore
Karnataka High Court · (1972) CriLJ 1663
Karnataka Shops and Commercial Establishment Rules, 1962 — Rule 26, 8Karnataka Shops and Commercial Establishments Act, 1961 — Section 2 (h), 3 (1) (h)
High Courts19 Feb 1971Dismissed
V.S. Parameshwaran Sinkunny Nair and Others Vs The Chief Secretary to the Government of Mysore and Another
Karnataka High Court · AIR 1971 Kar 263
Constitution of India, 1950 — Article 226, 309
High Courts19 Feb 1971
V.S. Parameshwaran and Others Vs Chief Secretary, Government of Mysore and Others
Karnataka High Court · (1971) 1 LLJ 649
Constitution of India, 1950 — Article 226, 309
High Courts17 Feb 1971
Motor Industries Co. Ltd. Vs The State of Mysore and Others
Karnataka High Court · (1971) 2 MysLJ 240 : (1971) 27 STC 379
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46
High Courts17 Feb 1971
Patel Channegowda and Others Vs Krishnegowda and Others
Karnataka High Court · (1971) CriLJ 1480
Criminal Procedure Code, 1973 (CrPC) — Section 133Karnataka Land Revenue Act, 1964 — Section 14 (3)
High Courts16 Feb 1971
The State of Mysore Vs Parvathamma and Others
Karnataka High Court · (1971) CriLJ 1038
Criminal Procedure Code, 1973 (CrPC) — Section 250, 435, 438, 439Penal Code, 1860 (IPC) — Section 323, 354
High Courts11 Feb 1971Allowed
Ramachandra Gajanana Hegde Vs Ganapati Umamaheshwar Hegde and Others
Karnataka High Court · AIR 1971 Kar 336
Court Fees Act, 1870 — Section 7Mysore Court-fees and Suits Valuation Act, 1958 — Section 7 (2) (b), 7 (2) (d)
High Courts10 Feb 1971Dismissed
Gopalakrishna Kalluraya Vs Ramachandra Kalluraya and Others
Karnataka High Court · AIR 1971 Kar 289 : (1971) 1 MysLJ 403
Civil Procedure Code, 1908 (CPC) — Section 115, 151Mysore Land Reforms Act, 1962 — Section 132, 82, 83
High Courts10 Feb 1971Dismissed
Kamalamma Vs Laxminarayana Rao
Karnataka High Court · AIR 1971 Kar 211 : (1971) 1 MysLJ 307
Guardian and Wards Act, 1890 — Section 10, 19, 7Penal Code, 1860 (IPC) — Section 420, 467, 471
High Courts09 Feb 1971Dismissed
M.S. Raman Vs Corporation of the City of Bangalore
Karnataka High Court · AIR 1971 Kar 305 : (1971) 1 MysLJ 502
Transfer of Property Act, 1882 — Section 105, 106, 116
High Courts04 Feb 1971
Chikke Gowda Vs Chikkarajegowda and Another
Karnataka High Court · (1971) CriLJ 1043
Criminal Procedure Code, 1973 (CrPC) — Section 145 (1), 145 (4), 145 (5)
High Courts03 Feb 1971
Smt. Kanthijabi Vs P.S. Abdulla
Karnataka High Court · (1971) CriLJ 1474
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 252, 253Penal Code, 1860 (IPC) — Section 420
High Courts29 Jan 1971
Ganapathi Subbaraya Hegde Vs State of Mysore
Karnataka High Court · (1972) 84 ITR 523 : (1971) 2 MysLJ 266
Mysore Agricultural Income Tax Act, 1957 — Section 37
High Courts29 Jan 1971
C.V. Hayagriv and Another Vs Mysore Silk Museum Regd. Partnership Firm, Bangalore
Karnataka High Court · AIR 1971 Kar 227 : (1971) 1 MysLJ 322
Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h), 50
High Courts25 Jan 1971Dismissed
V.R. Mudvedkar and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 202 : (1971) 1 MysLJ 188
Constitution of India, 1950 — Article 226, 32Oriental Gas Company Act, 1969 — Section 4
High Courts22 Jan 1971Dismissed
M.L. Sreenivasa Rao Vs Harinath Upadyaya and Others
Karnataka High Court · AIR 1971 Kar 215 : (1971) 1 MysLJ 280
Mysore Court-fees and Suits Valuation Act, 1958 — Section 35 (1), 35 (2)
High Courts21 Jan 1971
A.K. Abdul Kader Saheb and Others Vs The State of Mysore
Karnataka High Court · (1971) CriLJ 1477
Mysore Cattle Trespass Act, 1966 — Section 24, 7 (1)Penal Code, 1860 (IPC) — Section 143
High Courts21 Jan 1971Dismissed
Venkat Reddy Vs Budenna and Others
Karnataka High Court · AIR 1971 Kar 308 : (1971) 1 MysLJ 317
Specific Relief Act, 1963 — Section 6
High Courts20 Jan 1971Dismissed
D.P. Hirematt and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 229
Constitution of India, 1950 — Article 10 (1), 16 (1), 234Mysore Munsifs (Recruitment) Rules, 1958 — Rule 3, 8 (2)