COURT ARCHIVE

Karnataka High Court judgments, 1971

214 judgments · page 2 of 11

High Courts26 Oct 1971Dismissed

P.V. Aithala and Others Vs State of Mysore and Others

Karnataka High Court · AIR 1972 Kar 291 : (1972) 1 MysLJ 303

Land Acquisition Act, 1894 — Section 11, 16, 23 (1)Mysore Land Acquisition (Amendment) Act — Section 15 A, 3 (3), 6

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High Courts25 Oct 1971

Provident Fund Inspector, South Division Vs A.J. Coelho

Karnataka High Court · (1974) CriLJ 68

Criminal Procedure Code, 1973 (CrPC) — Section 247, 249Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14

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High Courts22 Oct 1971Dismissed

Narayan Bhikaji Pauskar Vs Mangesh M. Tergaonkar and Others

Karnataka High Court · AIR 1972 Kar 206

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 6 (2)

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High Courts22 Oct 1971

In Re: Tadimalla Subba Rao

Karnataka High Court · AIR 1972 Kar 293 : (1972) 1 MysLJ 578

Estate Duty Act, 1953 — Section 57Succession Act, 1925 — Section 228, 241, 291, 300

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High Courts21 Oct 1971

C.G. Chandrashekar Vs State of Mysore and Another

Karnataka High Court · (1973) 87 ITR 187

Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a)

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High Courts21 Oct 1971

In Re: Surchand Ramji Chavan

Karnataka High Court · (1972) CriLJ 1108

Penal Code, 1860 (IPC) — Section 201, 302, 394

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High Courts19 Oct 1971Dismissed

Virbhadra Devaru Gokak Vs Gajanan and Another

Karnataka High Court · AIR 1972 Kar 207

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 123, 2 (d)

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High Courts19 Oct 1971

Lakshmibai Vs Income Tax Officer, Davangere Circle, Davangere

Karnataka High Court · (1972) 86 ITR 804

Income Tax Act, 1961 — Section 147, 148

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High Courts19 Oct 1971Allowed

Sajjeda Veeranna Vs Gownder Erasayamma

Karnataka High Court · AIR 1972 Kar 238

Mysore Land Reforms Act, 1962 — Section 115, 122, 14

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High Courts15 Oct 1971Dismissed

Gurushiddayya Kalkayya Selimath and Others Vs Shah Hirachand Vanechand and Co. and Others

Karnataka High Court · AIR 1972 Kar 209 : (1972) 1 MysLJ 291

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Contract Act, 1872 — Section 45Partnership Act, 1932 — Section 4, 69 (2)

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High Courts15 Oct 1971Allowed

The Official Receiver, Bangalore Vs Sellamma and Others

Karnataka High Court · AIR 1973 Kar 154 : AIR 1971 Kar 154 : (1973) 1 MysLJ 20

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 92, 96

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High Courts14 Oct 1971Allowed

Waman Kallappa Kuttur Vs Gundu Basalinga and Others

Karnataka High Court · AIR 1972 Kar 240

Mysore Land Reforms Act, 1962 — Section 14, 14 (1), 14 (6), 15Mysore Land Reforms Rules, 1965 — Rule 7, 9

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High Courts12 Oct 1971

Sukumar and Others Vs State and Others

Karnataka High Court · (1972) CriLJ 1402

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1)

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High Courts12 Oct 1971

Sri Venkateswara Oil Mills Vs Commercial Tax Officer, I Circle, Bangalore and Another

Karnataka High Court · (1972) 29 STC 10

Central Sales Tax Act, 1956 — Section 10, 6 (1A)Income Tax Act, 1961 — Section 154Mysore Sales Tax Rules, 1948 — Rule 38

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High Courts08 Oct 1971Dismissed

Kamalamma Vs Kenche Gowda and Others

Karnataka High Court · AIR 1972 Kar 184

Transfer of Property Act, 1882 — Section 83, 91, 92

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High Courts08 Oct 1971

Hirianna Shetty Vs State of Mysore

Karnataka High Court · (1972) CriLJ 976

Penal Code, 1860 (IPC) — Section 323, 324

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High Courts05 Oct 1971Allowed

Pandikuthira Mrs. Chengappa Vs Muruvanda Machayya and Others

Karnataka High Court · AIR 1972 Kar 228

Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1877 — Section 29Limitation Act, 1908 — Section 47

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High Courts21 Sept 1971Dismissed

G.B. Nesrikar and Others Vs The Union of India (UOI) and Others

Karnataka High Court · AIR 1972 Kar 71 : (1971) 2 MysLJ 509

Constitution of India, 1950 — Article 14Liberalised Pension of Central Government Rules — Rule 2 (2), 285

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High Courts21 Sept 1971Allowed

Thattessara Subbaraya Vs Chinne Gowda and Others

Karnataka High Court · AIR 1972 Kar 213

Limitation Act, 1963 — Section 52Mysore Land Reforms Act, 1962 — Section 42, 42 (4)

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High Courts16 Sept 1971

Siddangouda Vs State of Mysore

Karnataka High Court · (1972) CriLJ 289

Criminal Procedure Code, 1973 (CrPC) — Section 439, 87, 88, 89Penal Code, 1860 (IPC) — Section 302

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