High Courts01 Jul 1971
State of Mysore Vs H. Gundappa Honnappa Gowda and Others
Karnataka High Court · (1972) CriLJ 191
Criminal Procedure Code, 1973 (CrPC) — Section 337, 338, 339, 339 (1), 438Penal Code, 1860 (IPC) — Section 203, 34
COURT ARCHIVE
Karnataka High Court judgments, 1971
214 judgments · page 6 of 11
High Courts30 Jun 1971Dismissed
Y. Venkateswara Rao Vs K. Nagamma and Another
Karnataka High Court · AIR 1972 Kar 254 : (1971) 2 MysLJ 593
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, 115
High Courts29 Jun 1971
Mahibubsab Hasansab Sindagi Vs The State of Mysore
Karnataka High Court · (1972) CriLJ 418
Criminal Procedure Code, 1973 (CrPC) — Section 342Karnataka Police Act, 1963 — Section 92 (1) (p), 92 (1) (r)
High Courts29 Jun 1971
N. Srinath and Another Vs State of Mysore and Others
Karnataka High Court · (1972) 2 LLJ 267
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 4, 8
High Courts28 Jun 1971Allowed
Mysore State Road Transport Corporation, Bangalore Vs P.V. Motor Service, Mangalore and Others
Karnataka High Court · AIR 1971 Kar 358 : (1971) 2 MysLJ 197
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 45, 45 (1), 49 (b), 51 (1)
High Courts25 Jun 1971Allowed
C. Rangappa Lachmiah and Others Vs The Range Forest Officer, Raichur and Others
Karnataka High Court · AIR 1972 Kar 76
Karnataka Forest Act, 1963 — Section 50, 54 (3)Mysore Forest Rules, 1969 — Rule 163, 163 (1), 163 (2), 164
High Courts24 Jun 1971Dismissed
Madaiah Siddalingaiah Vs State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 9 : (1971) 2 MysLJ 312
Land Acquisition Act, 1894 — Section 4, 5 A (2), 6Mysore Land Acquisition Rules — Rule 8 (b)
High Courts23 Jun 1971
N. Annaiyappa Vs Assistant Commercial Tax Officer, II Additional Sub-Circle, Bangalore District, Bangalore
Karnataka High Court · (1971) 2 MysLJ 599 : (1971) 28 STC 549
Criminal Procedure Code, 1973 (CrPC) — Section 386 (1) (a)Mysore Sales Tax Act, 1957 — Section 13 (3) (b), 13 (4)
High Courts22 Jun 1971
C.T. Rajagopal Vs State of Mysore
Karnataka High Court · (1972) 86 ITR 814
Mysore Agricultural Income Tax Act, 1957 — Section 18 (2), 36, 55
High Courts18 Jun 1971Allowed
Hayath Beig Vs Munivenkate Gowda and Others
Karnataka High Court · AIR 1972 Kar 226
Mysore Village Panchayat (Election of the Chairman and the Vice-Chairman) Rules, 1959 — Rule 12, 17, 5Representation of the Peoples Act, 1951 — Section 100, 101, 80 A
High Courts16 Jun 1971
V. Ramaprasad Vs The Director, Atomic Minerals Division and Others
Karnataka High Court · (1972) 1 LLJ 310
Central Civil Services (Temporary Services) Rules, 1949 — Rule 3, 8 (2), 8 (3)Constitution of India, 1950 — Article 14, 16, 226
High Courts16 Jun 1971Allowed
Lakshmidas Vs Aroorchand and Others
Karnataka High Court · AIR 1972 Kar 61 : (1971) 2 MysLJ 483
Madras Court Fees Act, 1955 — Section 36, 36 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 34, 34 (2), 34 (3)
High Courts15 Jun 1971
The Canara Public Conveyance Co. Ltd., Mangalore Vs The Regional Transport Authority, South Kanara, Mangalore and Others
Karnataka High Court · AIR 1971 Kar 356 : (1971) 2 MysLJ 279
Motor Vehicles Act, 1939 — Section 47 (1) (e), 63 (6)Mysore Motor Vehicles and Road Traffic Rules, 1957 — Rule 103, 127
High Courts11 Jun 1971Dismissed
Vittaldas Bhagwandas Darbar and Others Vs Gurulingappa Channagowdappa Patil and Others
Karnataka High Court · AIR 1972 Kar 127 : (1971) 2 MysLJ 641
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, 64Transfer of Property Act, 1882 — Section 100, 41
High Courts09 Jun 1971Allowed
Narasinga Gowda and Another Vs Subramanya Saralaya
Karnataka High Court · AIR 1972 Kar 346 : (1972) 2 MysLJ 186
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 4
High Courts09 Jun 1971Dismissed
Venkatappa Vs S.N. Venkateshaiah and Others
Karnataka High Court · AIR 1972 Kar 119 : (1971) 2 MysLJ 348
Mysore Agricultural Debtors Relief Act, 1966 — Section 64 (2)Mysore Agriculturists Relief Act, 1928 — Section 2
High Courts09 Jun 1971
B.V. Veerathradhya Vs Commissioner of Agricultural Income Tax, Bangalore
Karnataka High Court · (1973) 87 ITR 193
Mysore Agricultural Income Tax Act, 1957 — Section 7, 9, 9 (c)
High Courts08 Jun 1971
S.N. Seshadri Vs Managing Director, L.I.C., Bombay
Karnataka High Court · (1972) 1 LLJ 379 : (1971) 2 MysLJ 311
Constitution of India, 1950 — Article 226, 311
High Courts08 Jun 1971Dismissed
S.N. Sheshadri and Others Vs Managing Director, Life Insurance Corporation of India, Bombay and Another
Karnataka High Court · AIR 1972 Kar 13
Constitution of India, 1950 — Article 226, 311Staff Regulations of the Life Insurance Corporation — Regulation 46 (2)
High Courts07 Jun 1971
T.M. Rangappa and Bros. and Others Vs The Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1972 Kar 39 : (1971) 2 MysLJ 303
Motor Vehicles Act, 1939 — Section 47 (3), 57, 57 (3), 64 (2)