High Courts26 Sept 1972Dismissed
Smt. Bakulabai Vs Shidaraya
Karnataka High Court · AIR 1973 Kar 134 : AIR 1972 Kar 134 : (1973) 1 MysLJ 33
Mysore Land Reforms Act, 1962 — Section 116, 14 (1), 14 (5)
COURT ARCHIVE
Karnataka High Court judgments, 1972
182 judgments · page 3 of 10
High Courts21 Sept 1972Dismissed
Smt. Prema and Others Vs M. Ananda Shetty and Others
Karnataka High Court · AIR 1973 Kar 69 : AIR 1972 Kar 69 : (1973) 1 MysLJ 7
Hindu Marriage Act, 1955 — Section 4 (1) (b), 7, 7 (1)Madras Aliyasanthana Act, 1949 — Section 10, 8, 9
High Courts20 Sept 1972Dismissed
Kunnimellihalli Dodda Pramanand Prathami Pattin Vyavasaya Sahakari Sangh Ltd. Vs Shivappa Guddappa Surad
Karnataka High Court · AIR 1973 Kar 68 : AIR 1972 Kar 68 : (1972) 2 MysLJ 327
Mysore Co-operative Societies Act, 1948 — Section 70
High Courts20 Sept 1972
Manikrao Patil Vs Bapu Rao Patil and Another
Karnataka High Court · AIR 1973 Kar 271 : AIR 1972 Kar 271
Representation of the Peoples Act, 1951 — Section 117, 118, 83 (1), 86 (4), 97
High Courts19 Sept 1972Dismissed
M. Panchaksharappa Vs Shivayogeshwara Cotton Press Co. of Davanagere
Karnataka High Court · AIR 1973 Kar 135 : AIR 1972 Kar 135 : (1973) 1 MysLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72 (1), Order 21 Rule 84 (1), Order 21 Rule 90Limitation Act, 1908 — Section 166
High Courts15 Sept 1972
Gill and Company (P.) Limited Vs Commercial Tax Officer, II Circle, Gadag and Others
Karnataka High Court · (1973) 1 MysLJ 45 : (1973) 31 STC 336
Central Sales Tax Act, 1956 — Section 5, 6 (1A), 9
High Courts15 Sept 1972
Shivadeviamma by Lrs. and Others Vs Sumanji and Others
Karnataka High Court · AIR 1973 Kar 299 : AIR 1972 Kar 299 : (1973) 1 MysLJ 401
Hindu Succession Act, 1956 — Section 14 (1), 4Madras Aliyasanthana Act, 1949 — Section 36 (3), 36 (4), 36 (5)
High Courts15 Sept 1972
Chief Controlling Revenue Authority, Mysore, Bangalore Vs D.S. James and Others
Karnataka High Court · AIR 1973 Kar 105 : AIR 1972 Kar 105 : (1973) 1 MysLJ 62
Karnataka Stamp Act, 1957 — Section 34 (b), 47, 54 (1)
High Courts07 Sept 1972
Gangappa Ramappa Damannavar and Others Vs Kallappa Sonkappa Katti and Others
Karnataka High Court · AIR 1973 Kar 190 : AIR 1972 Kar 190
Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts01 Sept 1972Allowed
Smt. Chinnamma and Others Vs The Devanga Sangha and Others
Karnataka High Court · AIR 1973 Kar 338 : AIR 1972 Kar 338
Contract Act, 1872 — Section 16, 16 (2), 16 (3)
High Courts01 Sept 1972Dismissed
R. Anantha Rao Vs Smt. Indumathi
Karnataka High Court · AIR 1973 Kar 139 : AIR 1972 Kar 139 : (1973) 1 MysLJ 31
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (p)
High Courts30 Aug 1972
Reddy Channabasavanna Goud and Others Vs The State of Mysore and Others
Karnataka High Court · (1973) CriLJ 1049
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts26 Aug 1972
The State of Mysore Vs Venkatraman Manjanath Hegde
Karnataka High Court · (1973) CriLJ 359
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts25 Aug 1972
N. Subramanyam Vs K. Ummar and Another
Karnataka High Court · (1973) CriLJ 733
High Courts25 Aug 1972Allowed
K.S. Sathyapala Vs Alice D''Souza and Another
Karnataka High Court · AIR 1973 Kar 34 : AIR 1972 Kar 34
Mysore Land Reforms Act, 1962 — Section 112, 132, 132 (1), 133, 4
High Courts25 Aug 1972Dismissed
The Northern India General Insurance Co. Ltd. Vs L. Krishnan and Others
Karnataka High Court · AIR 1973 Kar 107 : AIR 1972 Kar 107 : (1972) 2 MysLJ 324
Motor Vehicles Act, 1939 — Section 110 C, 110 D, 96 (2)
High Courts24 Aug 1972Allowed
Prakash Travels Pvt. Ltd., Gandhinagar, Bangalore Vs State of Mysore and Others
Karnataka High Court · AIR 1973 Kar 71 : AIR 1972 Kar 71 : (1972) 2 MysLJ 456
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Rules, 1963 — Rule 128Motor Vehicles Act, 1939 — Section 45 (1), 58 (2)
High Courts24 Aug 1972
Bharat Electronics Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1973) 91 ITR 481
Income Tax Act, 1961 — Section 110, 155, 66, 84
High Courts23 Aug 1972Dismissed
S.S. Dhundshi and Co. Vs Bailur Ramaraya Manjunath Shanbhag
Karnataka High Court · AIR 1973 Kar 195 : AIR 1972 Kar 195
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Aug 1972Partly Allowed
R.B. Somappa Vs The Mysore Co-operative Appellate Tribunal and Others
Karnataka High Court · AIR 1973 Kar 37 : AIR 1972 Kar 37
Civil Procedure Code, 1908 (CPC) — Section 34Mysore Co-operative Societies Act, 1948 — Section 70