High Courts20 Jan 1971
M.L. Manjappa and Others Vs Kalyani Pujarthy and Others
Karnataka High Court · AIR 1971 Kar 350 : (1971) 1 MysLJ 367
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Stamp Act, 1899 — Section 33, 47
COURT ARCHIVE
Karnataka High Court judgments, 1971
214 judgments · page 11 of 11
High Courts18 Jan 1971Dismissed
Talari Erappa Vs Muthyalappa
Karnataka High Court · AIR 1972 Kar 31 : (1971) 2 MysLJ 164
Hindu Minority and Guardianship Act, 1956 — Section 11
High Courts18 Jan 1971
West Coast Paper Mills Vs Superintendent of Central Excise and Others
Karnataka High Court · (1984) 16 ELT 91
Central Excise Act, 1944 — Section 3, 6Central Excise Rules, 1944 — Rule 10
High Courts15 Jan 1971
Ramsingh Babanji Vs State of Mysore
Karnataka High Court · (1972) CriLJ 1212
Criminal Procedure Code, 1973 (CrPC) — Section 522, 522 (1)Penal Code, 1860 (IPC) — Section 488
High Courts15 Jan 1971Dismissed
The Gadag Co-operative Cotton Sale Society Ltd. and Another Vs Annigeri Agricultural Produce Co-operative Sale Society Ltd. and Others
Karnataka High Court · AIR 1971 Kar 233 : (1971) 1 MysLJ 197
Provincial Insolvency Act, 1920 — Section 10, 75, 75 (1)
High Courts13 Jan 1971Dismissed
K. Muniswamappa Vs P. Chennakrishnappa
Karnataka High Court · AIR 1971 Kar 266 : (1971) 1 MysLJ 481
Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1963 — Section 181, 182, 182 (5)
High Courts13 Jan 1971Dismissed
Krishna Rao Deshpande and Others Vs The Deputy Commissioner, Chitradurga District and Others
Karnataka High Court · AIR 1971 Kar 235 : (1971) 1 MysLJ 287
Karnataka Land Revenue Act, 1964 — Section 16, 16 (2)Mysore State Civil Services (General Recruitment), Rules, 1957 — Rule 2A, 2B, 4
High Courts12 Jan 1971
Chinnappa Lakshma Setty and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 237 : (1971) 1 MysLJ 204
Constitution of India, 1950 — Article 226Mysore Irrigation Act, 1965 — Section 27, 28 (1)
High Courts11 Jan 1971
H.R. Gurappa Vs Bannur Venktappa and Others
Karnataka High Court · (1971) 01 KAR CK 0005
High Courts08 Jan 1971
In Re: Thippanna
Karnataka High Court · (1971) CriLJ 1640
Penal Code, 1860 (IPC) — Section 302, 324, 826
High Courts08 Jan 1971
Gurupad Ramachandra Nandani Vs The State of Mysore
Karnataka High Court · (1971) CriLJ 1669
High Courts06 Jan 1971
D. Srinivasa Iyer Vs The Inspector-general of Police
Karnataka High Court · (1971) 2 LLJ 44 : (1971) 1 MysLJ 364
High Courts06 Jan 1971Dismissed
R.K. Kulkarni Vs The Divisional Commissioner, Belgaum and Others
Karnataka High Court · AIR 1971 Kar 240 : (1971) 1 MysLJ 213
Constitution of India, 1950 — Article 162States Reorganisation Act, 1956 — Section 115
High Courts06 Jan 1971Dismissed
Shivalingappa Vs P.B. Puttappa
Karnataka High Court · AIR 1971 Kar 273 : (1971) 1 MysLJ 282
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 87