COURT ARCHIVE

Karnataka High Court judgments, 1971

214 judgments · page 5 of 11

High Courts20 Jul 1971

P.K. Rukmini Bai and Others Vs Venkateswara Silk House and Others

Karnataka High Court · AIR 1972 Kar 143 : (1971) 2 MysLJ 635

Evidence Act, 1872 — Section 32, 32 (2)Karnataka Rent Control Act, 1961 — Section 14, 14 (6), 15, 16

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High Courts20 Jul 1971Allowed

Revamma Vs Shanthappa

Karnataka High Court · AIR 1972 Kar 157

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts19 Jul 1971

The State of Mysore Vs Shivanna and Others

Karnataka High Court · (1972) CriLJ 1146

Criminal Procedure Code, 1973 (CrPC) — Section 242, 439, 439 (6)Karnataka Police Act, 1963 — Section 80

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High Courts19 Jul 1971

M. Krishna Vs The Check Post Officer, Padil Check Post, Mangalore, S.K. and Others

Karnataka High Court · (1972) 30 STC 526

Mysore Sales Tax Act, 1957 — Section 28 A, 28 A (4), 28 A (5)Mysore Sales Tax Rules, 1948 — Rule 23 (d)

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High Courts19 Jul 1971Dismissed

The Group Village Panchayat Committee, Harlapur Vs Ramangouda Ananthagouda Patil and Others

Karnataka High Court · AIR 1972 Kar 58 : (1971) 2 MysLJ 364

Mysore Panchayats Taxes and Fees Rules, 1960 — Rule 76 (1)Mysore Village Panchayats and Local Boards Act, 1959 — Section 11 (2) (ii), 220, 77 (1)

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High Courts16 Jul 1971Dismissed

Raghunath Balakrishna Deshpande Vs Biharilal Krishnaprasad Dave

Karnataka High Court · AIR 1972 Kar 159

Negotiable Instruments Act, 1881 (NI) — Section 13, 13 (1), 4Stamp Act, 1899 — Section 2 (22), 2 (5), 2 (6)

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High Courts16 Jul 1971Dismissed

J. Satyanarayana and Others Vs J. Seethamma and Others

Karnataka High Court · AIR 1972 Kar 247

Hindu Succession Act, 1956 — Section 14, 14 (1), 15 (11), 8Hindu Women Rights to Property Act, 1937 — Section 3 (2), 3 (3)

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High Courts14 Jul 1971

State of Mysore Vs Kannan and Others

Karnataka High Court · (1972) CriLJ 422

Criminal Procedure Code, 1973 (CrPC) — Section 109, 55

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High Courts13 Jul 1971Dismissed

Krishnaraja Wadayar Co-operative Society Ltd. Vs Ratnam Gopalaswamy Iyengar and Another

Karnataka High Court · AIR 1972 Kar 117 : (1971) 2 MysLJ 455

Mysore Co-operative Societies Act, 1948 — Section 70Mysore Co-operative Societies Rules, 1952 — Rule 31, 31 (2)

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High Courts08 Jul 1971Dismissed

Channabasappa Kamadal and Sons Vs Kishan Chand and Co. and Others

Karnataka High Court · AIR 1972 Kar 112 : (1971) 2 MysLJ 449

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts08 Jul 1971

B. Ramaiah Vs State of Mysore

Karnataka High Court · (1972) CriLJ 1665

Karnataka Motor Vehicles Rules, 1963 — Rule 48, 48 (10)Motor Vehicles Act, 1988 — Section 112

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High Courts07 Jul 1971

Appasaheb Annappa Siruguppi Vs The Town Municipal Council, Ramdurg

Karnataka High Court · AIR 1972 Kar 33 : (1971) 2 MysLJ 219

Central Civil Service Rules — Rule 151Karnataka Municipalities Act, 1964 — Section 323, 323 (2) (g), 324

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High Courts07 Jul 1971Dismissed

G.R. Nanjundaswami Vs The Mysore State Transport Appellate Tribunal and Others

Karnataka High Court · AIR 1972 Kar 6 : (1971) 2 MysLJ 315

Income Tax Act, 1961 — Section 33 AMotor Vehicles Act, 1939 — Section 47 (3), 57 (2), 64 A

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High Courts06 Jul 1971Allowed

Abdulsab Rajasab Guledgud and Others Vs Mohiboobsaheb Patel and Others

Karnataka High Court · AIR 1972 Kar 60 : (1971) 2 MysLJ 518

Waqf Act, 1954 — Section 15 (2) (d), 42, 44

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High Courts06 Jul 1971Dismissed

Group Village Panchayat of Neralakere Vs The Divisional Commissioner, Banglore and Others

Karnataka High Court · AIR 1972 Kar 36 : (1971) 2 MysLJ 359

Mysore Village Panchayats and Local Boards Act, 1959 — Section 46 (1), 49 (1), 49 (2)

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High Courts06 Jul 1971Dismissed

Lalithamma Vs Selection Committee for Admission to Medical Colleges, Bangalore and Others

Karnataka High Court · AIR 1972 Kar 37 : (1971) 2 MysLJ 361

Admission to Medical Colleges in the State of Mysore Rules — Rule 10 (8), 9

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High Courts05 Jul 1971Dismissed

Raghunath Bhandary Vs Seetharama Punja

Karnataka High Court · AIR 1972 Kar 344

Negotiable Instruments Act, 1881 (NI) — Section 118, 13

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High Courts02 Jul 1971

Rang Rao Ram Rao Deshpande and Others Vs The State of Mysore and Others

Karnataka High Court · AIR 1972 Kar 98

Constitution of India, 1950 — Article 19 (1) (f), 19 (5), 31Mysore (Abolition of Cash Grants) Act, 1967 — Section 4, 4 (2)

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High Courts02 Jul 1971

Madivalappa Channappa Chowdary Vs State of Mysore

Karnataka High Court · (1972) CriLJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 561 A, 87 (3), 88, 88 (7)

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High Courts02 Jul 1971

Chickarangappa and Others Vs State of Mysore

Karnataka High Court · (1972) CriLJ 420

Karnataka Police Act, 1963 — Section 87

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