Karnataka High Court Judgments 1972

High Courts15 Dec 1972Dismissed

Sri Harthi Adirajaiah Vs Savandamma and Another

Karnataka High Court · (1973) ACJ 203 : AIR 1973 Kar 213 : AIR 1972 Kar 213 : (1973) 1 MysLJ 247

Motor Vehicles Act, 1939 — Section 110 A, 110 A (3), 110 DSuccession Act, 1925 — Section 372

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High Courts13 Dec 1972Dismissed

T. Venkanna Vs The Hon''ble High Court of Mysore and Another

Karnataka High Court · AIR 1973 Kar 127 : AIR 1972 Kar 127 : (1973) 1 MysLJ 143

Advocates Act, 1961 — Section 30, 34, 34 (1)Constitution of India, 1950 — Article 32

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High Courts11 Dec 1972Allowed

Krishnappa Ramasa Walvekar Vs Ramchandrasa Ramasa Walvekar and Others

Karnataka High Court · AIR 1973 Kar 234 : AIR 1972 Kar 234 : (1973) 1 MysLJ 115

Limitation Act, 1963 — Section 12, 12 (2), 5

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High Courts06 Dec 1972

D. Cawasji and Co. Vs The State of Mysore and Another

Karnataka High Court · (1973) 31 STC 445

Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 226, 301, 304Mysore Sales Tax Act, 1957 — Section 5 (3) (a)

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High Courts04 Dec 1972Dismissed

R.P. Jayarama Reddy Vs The Bangalore University and Others

Karnataka High Court · (1972) 12 KAR CK 0002

Bangalore University Act, 1964 — Section 22 (2) (a), 28 (2)Constitution of India, 1950 — Article 226

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High Courts29 Nov 1972

Irawwa alias Kanchawwa and Another Vs Basalingappa Shiddappa Karikatti

Karnataka High Court · AIR 1973 Kar 238 : AIR 1972 Kar 238

Hindu Succession Act, 1956 — Section 14 (1)

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High Courts28 Nov 1972Dismissed

Annapurana Bai Vs F.M. Ganesh Dattatraya and Another

Karnataka High Court · AIR 1973 Kar 221 : AIR 1972 Kar 221 : (1973) 1 MysLJ 217

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High Courts21 Nov 1972

D.R. Puttanna Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1974) 96 ITR 333

Income Tax Act, 1961 — Section 139 (2), 142 (1), 144, 256 (1)

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High Courts09 Nov 1972

The State of Mysore Vs S.R. Hulekal and Others

Karnataka High Court · (1973) 1 MysLJ 53 : (1973) 31 STC 513

Central Sales Tax Act, 1956 — Section 7, 8 (4), 9 (2)Mysore Sales Tax Act, 1948 — Section 29 (1), 29 (1) (d), 29 (2)

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High Courts09 Nov 1972

Mysore State Road Transport Corporation Vs Albert Dias and Others

Karnataka High Court · (1973) ACJ 396 : AIR 1973 Kar 240 : AIR 1972 Kar 240 : (1973) 1 MysLJ 273

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High Courts07 Nov 1972

The State of Mysore Vs M. Srinivasa

Karnataka High Court · (1973) CriLJ 741 : (1973) 1 MysLJ 44

Criminal Procedure Code, 1973 (CrPC) — Section 241, 249Penal Code, 1860 (IPC) — Section 380

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High Courts03 Nov 1972

State of Mysore Vs Ramu B.

Karnataka High Court · (1973) CriLJ 1257 : (1973) 1 MysLJ 41

Criminal Procedure Code, 1973 (CrPC) — Section 251 A (7)

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High Courts03 Nov 1972Dismissed

Bora Gowda Vs Rama Naika

Karnataka High Court · AIR 1973 Kar 244 : AIR 1972 Kar 244

Mysore Land Reforms Act, 1962 — Section 14, 14 (1), 42, 8

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High Courts03 Nov 1972

Patel H.M. Malle Gowda Vs The State of Mysore

Karnataka High Court · (1973) CriLJ 1047 : (1973) 1 MysLJ 42

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173 (4), 207 A (3)Penal Code, 1860 (IPC) — Section 294

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High Courts02 Nov 1972

State of Mysore Vs Venkappasetty and Another

Karnataka High Court · (1973) CriLJ 1568

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts25 Oct 1972Allowed

John A. Saldanha and Others Vs The City Municipal Council, Mangalore

Karnataka High Court · AIR 1973 Kar 186 : AIR 1972 Kar 186 : (1973) 1 MysLJ 86

Constitution of India, 1950 — Article 226Madras Public Health Act, 1939 — Section 89 (1), 90 (1)

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High Courts20 Oct 1972

Rahmath Saheb Vs Zainabi

Karnataka High Court · (1973) CriLJ 879

Criminal Procedure Code, 1973 (CrPC) — Section 439, 488 (4), 488 (8)

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High Courts20 Oct 1972

The Assistant Collector, Central Excise and Customs, Belgaum Division Vs Namadev Jayaram Jadhav

Karnataka High Court · (1973) CriLJ 1574

Customs Act, 1962 — Section 135 (B) (ii)General Clauses Act, 1897 — Section 6Gold (Control) Act, 1968 — Section 85

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High Courts19 Oct 1972

K. Rafudin Ahmed Vs State of Mysore

Karnataka High Court · (1973) CriLJ 891

Criminal Procedure Code, 1973 (CrPC) — Section 514

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High Courts19 Oct 1972

H. Basavaiah and Another Vs H.G. Krishnappa and Another

Karnataka High Court · (1973) CriLJ 1318

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204 (3), 436Penal Code, 1860 (IPC) — Section 323, 324, 345, 355, 384

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Karnataka High Court judgments, 1972