High Courts30 Mar 1971
The II Additional Special Land Acquisition Officer, Harbour, Bangalore Vs B. Faqruddin Ahmed
Karnataka High Court · AIR 1972 Kar 215
COURT ARCHIVE
Karnataka High Court judgments, 1971
214 judgments · page 8 of 11
High Courts30 Mar 1971
I.J.J. Rebello Vs Chief Controlling Revenue Authority in Mysore, Bangalore 1
Karnataka High Court · AIR 1971 Kar 318 : (1971) 2 MysLJ 68
Karnataka Stamp Act, 1957 — Section 20, 40, 5 (d)
High Courts26 Mar 1971Allowed
T. Muddu Veerappa Sons and K.H. Veeranna Setty Vs Union of India (UOI) and Another
Karnataka High Court · AIR 1972 Kar 164 : (1972) 1 MysLJ 96
Railways Act, 1890 — Section 73, 74 (c), 77 C
High Courts26 Mar 1971
Tholamamidi Suryanarayana Rao Vs Singam Setty Venkataramiah Setty and Sons
Karnataka High Court · AIR 1971 Kar 293 : (1971) 1 MysLJ 494
Madras Agriculturists Relief Act, 1938 — Section 13, 8, 9
High Courts26 Mar 1971
M.C.S. Rao and Others Vs State of Mysore
Karnataka High Court · (1972) CriLJ 405
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112
High Courts25 Mar 1971Allowed
Siddanna Bovi and Others Vs Hanumantha Reddy
Karnataka High Court · AIR 1972 Kar 23 : (1971) 2 MysLJ 62
Specific Relief Act, 1877 — Section 39Transfer of Property Act, 1882 — Section 58
High Courts24 Mar 1971Allowed
Chandrashekhar Jayangouda Patil Vs Shidagireppa and Others
Karnataka High Court · AIR 1971 Kar 339 : (1971) 2 MysLJ 57
Evidence Act, 1872 — Section 114, 114 (d)
High Courts24 Mar 1971Dismissed
Muniswamappa and Another Vs The State of Mysore and Another
Karnataka High Court · AIR 1971 Kar 354 : (1971) 1 MysLJ 431
Mysore Silkworm Seed and Cocoon (Regulation of Production, Supply and Distribution) Act, 1959 — Section 10 (i), 4 (2), 7
High Courts23 Mar 1971Dismissed
M.V. Venkatappa Vs The Mysore State Transport Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1971 Kar 226 : (1971) 1 MysLJ 388
Motor Vehicles Act, 1939 — Section 47 (3)
High Courts23 Mar 1971Dismissed
B. Muthaiah and Another Vs Secretary, Regional Transport Authority, Shimoga and Another
Karnataka High Court · AIR 1972 Kar 30
Motor Vehicles Act, 1939 — Section 58 (2) (a), 58 (3), 62 (1) (d)
High Courts22 Mar 1971Dismissed
L. Gowramma Vs The Chairman, City Improvement Trust Board, Bangalore and Another
Karnataka High Court · AIR 1971 Kar 324 : (1971) 1 MysLJ 535
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts21 Mar 1971
Indian Telephone Industries Co-operative Society Ltd. Vs Income Tax Officer, Special Survey Circle, Banglore and Another
Karnataka High Court · (1972) 86 ITR 566
Income Tax Act, 1961 — Section 139, 139 (2), 143 (3), 271 (4A)
High Courts19 Mar 1971
Commissioner of Wealth Tax, Mysore Vs H.H. Rajkuverba (Decd.)
Karnataka High Court · (1972) 86 ITR 783
Wealth Tax Act, 1957 — Section 2 (m), 21 (4), 27 (1), 3
High Courts19 Mar 1971
Lumanna Somanna Malik Vs Dharmarao Annarao Chougule
Karnataka High Court · AIR 1971 Kar 284 : (1971) 1 MysLJ 465
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts19 Mar 1971Dismissed
Ramachander Rao Vs The Deputy Commissioner, Gulbarga and Others
Karnataka High Court · AIR 1971 Kar 328 : (1971) 2 MysLJ 1
Karnataka Land Revenue Act, 1964 — Section 16 (2)
High Courts19 Mar 1971
Ganapati and Others Vs The State of Mysore
Karnataka High Court · (1972) CriLJ 417
Penal Code, 1860 (IPC) — Section 147, 148, 307
High Courts18 Mar 1971
Sripad Bhiku Nagavekar and Another Vs State of Mysore and Another
Karnataka High Court · (1971) CriLJ 1636
Customs Act, 1962 — Section 135 (b) (2)Defence of India (Amendment) Rules, 1963 — Rule 126P (2) (ii)Probation of Offenders Act, 1958 — Section 6, 6 (1)
High Courts18 Mar 1971
Ganesh Foundry Vs Commercial Tax Officer, Bangalore District Circle, Bangalore and Another
Karnataka High Court · (1971) 28 STC 259
Mysore Sales Tax Act, 1957 — Section 18 (1), 18 (2), 18 A
High Courts18 Mar 1971
Gollaleshwar Dev and Others Vs Gangawa Kom Shantayya Math and Others
Karnataka High Court · AIR 1972 Kar 1 : (1971) 2 MysLJ 147
Bombay Public Trust Act, 1950 — Section 2 (10), 50States Reorganisation Act, 1956 — Section 119
High Courts17 Mar 1971
Ganapathi Shrinivas Seth Vs The State of Mysore and Another
Karnataka High Court · (1971) CriLJ 1352
Customs Act, 1962 — Section 135 b (ii)Defence of India Rules, 1962 — Rule 126-1 (10), 126-1 (11), 126P (2) (ii)