High Courts03 Jun 1971Allowed
Sharmila Jewellery and Others Vs The Assistant Collector of Central Excise, Mysore and Others
Karnataka High Court · AIR 1972 Kar 132
Gold (Control) Act, 1968 — Section 27 (5), 27 (6)Gold Control Rules — Rule 2, 2B, 2F
COURT ARCHIVE
Karnataka High Court judgments, 1971
214 judgments · page 7 of 11
High Courts02 Jun 1971Allowed
John Augustine Peter Mirande and Another Vs N. Datha Naik
Karnataka High Court · AIR 1971 Kar 365 : (1971) 2 MysLJ 204
Karnataka Rent Control Act, 1961 — Section 21 (1) (c), 21 (1) (h)Transfer of Property Act, 1882 — Section 106, 107
High Courts02 Jun 1971
M. Basavalingaiah and Another Vs T.P. Papanna and Others
Karnataka High Court · AIR 1972 Kar 63 : (1971) 2 MysLJ 351
Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1939 — Section 110 A, 110 A (1), 110 F
High Courts31 May 1971Allowed
Frank L.J. Lobo Vs Piad Pinto Bai
Karnataka High Court · AIR 1972 Kar 133 : (1971) 2 MysLJ 530
Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 2 (c), 3, 3 (1), 6Mysore Small Cause Courts Act, 1964 — Section 18
High Courts30 May 1971
Ganesh Bisto Desai Vs Nagesh Bisto Desai
Karnataka High Court · (1977) 2 KarLJ 476
Karnataka Debt Relief Act, 1976 — Section 4
High Courts28 May 1971
The Selection Committee for Admission to the Medical and Dental College, Bangalore Vs M.P. Nagaraj
Karnataka High Court · AIR 1972 Kar 44
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 141, 342
High Courts27 May 1971
V.M.K. Marimuthu Nadar Vs The State of Mysore
Karnataka High Court · (1972) 1 MysLJ 209 : (1971) 28 STC 218
Central Sales Tax Act, 1956 — Section 15, 15 (b)Mysore Sales Tax Act, 1957 — Section 23, 5 (4)
High Courts27 May 1971
K.S. Suryanarayana Setty Vs The State of Mysore
Karnataka High Court · (1971) 28 STC 289
Mysore Sales Tax Act, 1957 — Section 12 A, 23 (1), 5 (1)
High Courts26 May 1971
K.S. Eswaran and Another Vs State of Mysore
Karnataka High Court · (1972) 86 ITR 812
Mysore Agricultural Income Tax Act, 1957 — Section 12 (e), 12 (g), 3 (2), 55
High Courts24 May 1971
Commissioner of Gift Tax Vs V. Ramachandra Bhat
Karnataka High Court · (1972) 84 ITR 703
Gift Tax Act, 1958 — Section 26 (1)
High Courts15 Apr 1971
K.G. Jagannath Vs The State of Mysore and Another
Karnataka High Court · AIR 1971 Kar 342 : (1971) 2 MysLJ 384
Constitution of India, 1950 — Article 19 (1) (g)Karnataka Motor Vehicles Rules, 1963 — Rule 216 (2)
High Courts14 Apr 1971
K. Burman Vs The Commercial Tax Officer, Calcutta and Others
Karnataka High Court · (1971) 2 MysLJ 379 : (1971) 28 STC 637
Bengal Finance (Sales Tax) Act, 1941 — Section 11 (2), 11 (4)Revenue Recovery Act, 1890 — Section 3, 5
High Courts12 Apr 1971Dismissed
T. Sathyanarayana Vs The State Transport Authority in Mysore and Another
Karnataka High Court · AIR 1972 Kar 11 : (1971) 1 MysLJ 541
Motor Vehicles Act, 1939 — Section 49, 50
High Courts12 Apr 1971Dismissed
Fitter Peera Saheb Vs K. Balachandra Rao and Others
Karnataka High Court · AIR 1972 Kar 14 : (1971) 2 MysLJ 113
Evidence Act, 1872 — Section 114Karnataka Rent Control Act, 1961 — Section 11, 11 (1), 50
High Courts05 Apr 1971Allowed
Gangaram Bangale Vs Balgouda Patil
Karnataka High Court · AIR 1972 Kar 17
Mysore Land Reforms Act, 1962 — Section 14 (1), 16 (10), 31 A (c)
High Courts01 Apr 1971Dismissed
Fundabai alias Saraswathibai and Others Vs Ramanagouda Mallanagouda Patil and Another
Karnataka High Court · AIR 1971 Kar 312
Limitation Act, 1908 — Section 19Transfer of Property Act, 1882 — Section 68 (b)
High Courts01 Apr 1971Allowed
K.N. Srinivasachari and Another Vs The State of Mysore
Karnataka High Court · AIR 1972 Kar 66 : (1971) 2 MysLJ 189
Mines and Minerals (Regulation and Development) (Amendment) Act, 1957 — Section 18 (2) (f), 2Mysore Mines Act, 1906 — Section 10, 11, 34, 7, 8
High Courts31 Mar 1971Allowed
B.S. Nagraj Vs S. Manjappa and Others
Karnataka High Court · AIR 1972 Kar 163
Mysore Court-fees and Suits Valuation Act, 1958 — Section 26 (c), 50 (1), 7 (2), 7 (iv)
High Courts31 Mar 1971
The State of Mysore Vs Pandurang Purusappa Naik and Others
Karnataka High Court · (1971) CriLJ 1355
Criminal Procedure Code, 1973 (CrPC) — Section 435, 439Essential Commodities Act, 1955 — Section 6 A, 6 C, 6 D
High Courts30 Mar 1971Allowed
R. Chinnaswamy Gounder Vs C.H. Laxminarayana Hariyachar and Another
Karnataka High Court · AIR 1972 Kar 20 : (1971) 2 MysLJ 228
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Mysore Land Reforms Act, 1962 — Section 22, 41, 41 (1)