High Courts16 Sept 1971
D.N. Ramaiah and Others Vs D.R. Aswathanarayana Setty and Others
Karnataka High Court · (1972) CriLJ 1158
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (6)Penal Code, 1860 (IPC) — Section 188
COURT ARCHIVE
Karnataka High Court judgments, 1971
214 judgments · page 3 of 11
High Courts15 Sept 1971
State of Mysore Vs Ghousuddin and Another
Karnataka High Court · (1972) CriLJ 808
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (6)"
High Courts10 Sept 1971Dismissed
Subrao Ramba Ravalu Kedari and Others Vs Kallappa Nana Kadapure and Another
Karnataka High Court · AIR 1972 Kar 242
Mysore Court-fees and Suits Valuation Act, 1958 — Section 2 (7), 26 (c), 50 (1)
High Courts02 Sept 1971
B.B. Biddappa Vs Deputy Commissioner of Agricultural Income Tax, Mysore and Another
Karnataka High Court · (1972) 85 ITR 630 : (1971) 2 MysLJ 588
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 36, 37
High Courts01 Sept 1971
Mohammed Ali Tahir and Another Vs Union of India and Another
Karnataka High Court · (1972) 1 LLJ 406 : (1971) 2 MysLJ 396
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 117
High Courts31 Aug 1971Dismissed
B.C.K. Murthy and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 88
Constitution of India, 1950 — Article 14, 16
High Courts27 Aug 1971Allowed
P.R. Nayak Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1972 Kar 114 : (1971) 2 MysLJ 594
Mineral Concession Rules, 1960 — Rule 54, 55Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 11 (3)
High Courts27 Aug 1971
Income Tax Officer, Hassan Vs Dharmachand Multanml
Karnataka High Court · (1972) 86 ITR 70
Income Tax Act, 1961 — Section 276 C
High Courts26 Aug 1971
In Re: Madhukar Dasarath Mendekar and Others
Karnataka High Court · (1972) CriLJ 978
Penal Code, 1860 (IPC) — Section 109, 120 B, 162Prevention of Corruption Act, 1988 — Section 3 (2), 5 (1) (a), 5 (2)
High Courts26 Aug 1971
Bagalkot Udyog Ltd., Bombay Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1971 Kar 363
Constitution of India, 1950 — Article 14, 245, 263Mines and Mineral (Development and Regulation) Act, 1957 — Section 9, 9 (3)
High Courts23 Aug 1971Allowed
M.C. Subbanna and Others Vs Nanjamma and Others
Karnataka High Court · AIR 1972 Kar 190
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 9 Rule 12, 244, 47
High Courts20 Aug 1971Dismissed
Chikkagangamma Vs Chunchanakuppa Rudriah and Another
Karnataka High Court · AIR 1972 Kar 222 : (1972) 1 MysLJ 376
High Courts18 Aug 1971Allowed
K. Sreenivasa Rao and Another Vs K.M. Narasimhiah and Another
Karnataka High Court · AIR 1972 Kar 90
Dekhan Agriculturists Relief Act, 1879 — Section 13Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 26, 27, 28, 50
High Courts17 Aug 1971Allowed
Abdul Rab Shah Khadri Vs The Court of the District Judge, Mandya and Others
Karnataka High Court · AIR 1972 Kar 96 : (1971) 2 MysLJ 458
Waqf Act, 1954 — Section 25, 36 B, 36 B (4), 36 B (5)
High Courts17 Aug 1971
V.K. Govindaswamy Vs N. Nanjappa
Karnataka High Court · (1973) 1 LLJ 459 : (1972) 1 MysLJ 274
Payment of Wages Act, 1936 — Section 15, 15 (2), 17 (1), 7
High Courts17 Aug 1971
Shanker Shivalinga Minache Vs Agricultural Income Tax Officer, Bijapur
Karnataka High Court · (1973) 87 ITR 150
Mysore Agricultural Income Tax Act, 1957 — Section 18 (4), 19 (4)
High Courts17 Aug 1971
Ariyamma and Others Vs Narasimhiah and Others
Karnataka High Court · AIR 1972 Kar 73 : (1971) 2 MysLJ 373
Motor Vehicles Act, 1939 — Section 110 A, 110 D, 2 (19)
High Courts16 Aug 1971
Gajra Bai Vs Controller of Estate Duty, Bangalore
Karnataka High Court · (1972) 86 ITR 92
Estate Duty Act, 1953 — Section 10, 65 (1)
High Courts13 Aug 1971
Davud Bhai Hasan Alli Vs Abbas Bhai Abdul Karim and Another
Karnataka High Court · (1972) CriLJ 970
Criminal Procedure Code, 1973 (CrPC) — Section 153 (3), 170, 200Penal Code, 1860 (IPC) — Section 406
High Courts13 Aug 1971
In Re: Narasing Naik
Karnataka High Court · (1972) CriLJ 1150
Arms Act, 1959 — Section 25 (1), 27Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 300, 301, 302