High Courts19 Oct 1972Allowed
Muniswamappa Vs Ramiah and Another
Karnataka High Court · AIR 1973 Kar 161 : AIR 1972 Kar 161 : (1973) 1 MysLJ 65
Land Acquisition Act, 1894 — Section 18, 18 (3)Limitation Act, 1963 — Section 137
COURT ARCHIVE
Karnataka High Court judgments, 1972
182 judgments · page 2 of 10
High Courts11 Oct 1972
S. Dasarathy Vs Mysore Electricity Board
Karnataka High Court · (1973) 1 LLJ 502 : (1973) 1 MysLJ 81
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1) (d), 33 C (2), 36 A
High Courts11 Oct 1972Allowed
Ramakka Vs K. Muniappa and Another
Karnataka High Court · AIR 1973 Kar 205 : AIR 1972 Kar 205 : (1973) 1 MysLJ 164
High Courts11 Oct 1972Dismissed
Shiddappa Vs Chennabasappa Giriyappa Badappanwar and Others
Karnataka High Court · AIR 1973 Kar 245 : AIR 1972 Kar 245 : (1973) 1 MysLJ 162
Hindu Adoption and Maintenance Act, 1956 — Section 16
High Courts11 Oct 1972Allowed
Ambanna Hanumappa Naik Vs Sharnappa and Others
Karnataka High Court · AIR 1973 Kar 261 : AIR 1972 Kar 261
Representation of the Peoples Act, 1951 — Section 123 (1), 123 (6), 83, 86 (5)
High Courts10 Oct 1972
Basavannappa Kotrappa and Another Vs Krishna Trading Co., Gadag
Karnataka High Court · AIR 1973 Kar 129 : AIR 1972 Kar 129 : (1973) 1 MysLJ 77
Karnataka Rent Control Act, 1961 — Section 21, 29, 43 (3), 50
High Courts10 Oct 1972
Shivadeviamma and Others Vs Sumanaji and Others
Karnataka High Court · AIR 1973 Kar 247 : AIR 1972 Kar 247 : (1973) 1 MysLJ 364
Madras Aliyasanthana Act, 1949 — Section 28, 28 (3), 39, 50
High Courts10 Oct 1972Dismissed
G.V. Rudrappa and Another Vs K.S. Siddappa
Karnataka High Court · AIR 1973 Kar 267 : AIR 1972 Kar 267 : (1973) 1 MysLJ 83
Mysore Land Reforms Act, 1962 — Section 118 (1), 133, 133 (2) (a)
High Courts05 Oct 1972
Controller of Estate Duty, Mysore Vs J. Krishna Murthy
Karnataka High Court · (1974) 96 ITR 87
Estate Duty Act, 1953 — Section 36, 64 (1)Wealth Tax Act, 1957 — Section 7Wealth Tax Amendment Rules, 1967 — Rule 1D
High Courts05 Oct 1972
Jaipal Sripal Badnikai Vs Payappa Jaggappa Waghe and Others
Karnataka High Court · AIR 1973 Kar 223 : AIR 1972 Kar 223 : (1973) 1 MysLJ 210
High Courts03 Oct 1972Dismissed
B.S. Ramadevi and Others Vs Pramellamba and Others
Karnataka High Court · AIR 1973 Kar 188 : AIR 1972 Kar 188 : (1973) 1 MysLJ 68
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1963 — Section 17
High Courts03 Oct 1972Dismissed
Raghavendrarao Vakil and Co., Bijapur Vs B.R. Elavia
Karnataka High Court · AIR 1973 Kar 203 : AIR 1972 Kar 203 : (1973) 1 MysLJ 59
Contract Act, 1872 — Section 127, 25, 25 (3)
High Courts03 Oct 1972Dismissed
Mohammed Ali Abdul Chanimomin Vs Bisahemi Kom Abdulla Saheb Momin and Another
Karnataka High Court · AIR 1973 Kar 131 : AIR 1972 Kar 131 : (1973) 1 MysLJ 130
Transfer of Property Act, 1882 — Section 52, 55 (1) (f)
High Courts28 Sept 1972Dismissed
Mahadevamma and Another Vs M. Nanjappa Setty and Others
Karnataka High Court · AIR 1973 Kar 254 : AIR 1972 Kar 254
Easements Act, 1882 — Section 15
High Courts28 Sept 1972Allowed
Kempanna Vs M. Shantarajiah and Others
Karnataka High Court · AIR 1973 Kar 66 : AIR 1972 Kar 66
Hindu Succession Act, 1956 — Section 14, 14 (1)
High Courts28 Sept 1972
Patel Adirajashetty Vs Koragappa Man Sa and Others
Karnataka High Court · AIR 1973 Kar 268 : AIR 1972 Kar 268 : (1973) 1 MysLJ 154
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Madras Aliyasanthana Act, 1949 — Section 29 (1)
High Courts27 Sept 1972Dismissed
The Corporation of the City of Bangalore Vs The Mysore State Board of Wakfs and Others
Karnataka High Court · AIR 1973 Kar 189 : AIR 1972 Kar 189 : (1973) 1 MysLJ 103
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 4, 5 (2), 6, 6 (1)
High Courts27 Sept 1972
Devayya Gowda and Others Vs M. Ganapati Srinivas Kamath and Others
Karnataka High Court · (1972) 09 KAR CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43Madras Commercial Crops Markets Act, 1933 — Section 5 (3)
High Courts26 Sept 1972Allowed
Subraya Bhatta Vs Lingappa Gowda and Others
Karnataka High Court · AIR 1973 Kar 171 : AIR 1972 Kar 171 : (1973) 1 MysLJ 147
Easements Act, 1882 — Section 7
High Courts26 Sept 1972Allowed
S.P. Hamidsha Chandshawale Vs Seshagiri Bhiku Pai and Others
Karnataka High Court · AIR 1973 Kar 228 : AIR 1972 Kar 228 : (1973) 1 MysLJ 127
Karnataka Rent Control Act, 1961 — Section 21, 3 (r), 51