Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47 (1)Mysore Land Reforms Act, 1962 — Section 142, 80Transfer of Property Act, 1882 — Section 53 A

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High Courts05 Mar 1971

In re Fakirappa Yellappa Tukkappanawar

Karnataka High Court · (1971) CriLJ 1511

Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302

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High Courts05 Mar 1971

Harikisandas Gulabdas and Sons and Another Vs The State of Mysore and Another

Karnataka High Court · (1971) 27 STC 434

Criminal Procedure Code, 1898 (CrPC) — Section 165Madras General Sales Tax Act, 1939 — Section 41 (2), 41 (3)Mysore Sales Tax Act, 1957 — Section 28, 28 (1)

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High Courts05 Mar 1971Dismissed

Laxman Vs Ratnabai and Others

Karnataka High Court · AIR 1972 Kar 27 : (1971) 1 MysLJ 500

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 20 Rule 2, 115

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High Courts03 Mar 1971Allowed

V. Ramu Vs M.V. Venkatappa

Karnataka High Court · AIR 1971 Kar 291 : (1971) 1 MysLJ 443

Mysore House Rent and Accommodation Control Act, 1951 — Section 21 (1) (a), 21 (1) (f)Transfer of Property Act, 1882 — Section 106

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High Courts02 Mar 1971Dismissed

Smt. Peryakkal and Others Vs Smt. Dakshayini and Another

Karnataka High Court · AIR 1971 Kar 259 : (1971) 1 MysLJ 428

Karnataka Rent Control Act, 1961 — Section 21, 29 (1), 29 (4)

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High Courts02 Mar 1971Dismissed

Shivappa Satyappa Mudakannavar Vs Satyappa Yellappa Muttapagol and Others

Karnataka High Court · AIR 1971 Kar 352 : (1971) 1 MysLJ 374

Mysore Court-fees and Suits Valuation Act, 1958 — Section 38 (1)

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High Courts26 Feb 1971

Syndicate Bank Vs Vincent Robert Lobo

Karnataka High Court · (1971) 2 LLJ 46 : (1971) 1 MysLJ 437

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25 F, 25 FFF, 25 H

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High Courts25 Feb 1971

The State of Mysore Vs Bheemal

Karnataka High Court · (1971) CriLJ 1261

Mysore Excise Act, 1901 — Section 34

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High Courts25 Feb 1971

Nagaraju Vs K. Ramaraju and Another

Karnataka High Court · AIR 1971 Kar 261 : (1971) 1 MysLJ 412

Mysore Land Reforms Act, 1962 — Section 112, 132, 133 (2) (a), 2 (9a)

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High Courts24 Feb 1971Dismissed

A.V. Ibrahim and Another Vs Mandepanda Cariappa

Karnataka High Court · AIR 1971 Kar 298 : (1971) 1 MysLJ 453

Civil Procedure Code, 1908 (CPC) — Section 100, 115Karnataka Rent Control Act, 1961 — Section 21 (1)Madras Cultivating Tenants Protection Act, 1955 — Section 6 A

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High Courts24 Feb 1971Dismissed