High Courts21 Aug 1972Dismissed
Lokappa and Another Vs Narayana
Karnataka High Court · AIR 1973 Kar 197 : AIR 1972 Kar 197 : (1973) 1 MysLJ 16
Karnataka Civil Courts Act, 1964 — Section 28, 28 (4), 28 (4) (b)Limitation Act, 1963 — Section 4
COURT ARCHIVE
Karnataka High Court judgments, 1972
182 judgments · page 4 of 10
High Courts18 Aug 1972Partly Allowed
M. Mallikarnjunaiah Vs Shivanna and Another
Karnataka High Court · AIR 1973 Kar 40 : AIR 1972 Kar 40 : (1973) 1 MysLJ 120
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 111 (f)
High Courts17 Aug 1972
N.K. Ganapaiah Vs Agricultural Income Tax Officer, Hassan
Karnataka High Court · (1973) 91 ITR 479 : (1973) 1 MysLJ 10
Mysore Agricultural Income Tax Act, 1957 — Section 37
High Courts16 Aug 1972Dismissed
Kempegowda and Others Vs Ramegowda and Another
Karnataka High Court · AIR 1973 Kar 73 : AIR 1972 Kar 73 : (1972) 2 MysLJ 268
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98
High Courts16 Aug 1972
The Deputy Director of Mines (Safety) Vs P. Nagbhushanam and Others
Karnataka High Court · (1973) CriLJ 549
Factories Act, 1948 — Section 74 (1)Mines Act, 1952 — Section 70, 72 C (1) (b), 73
High Courts10 Aug 1972Allowed
J.S. Prakash Vs The Secretary, Regional Transport Authority, Bangalore-2
Karnataka High Court · AIR 1973 Kar 140 : AIR 1972 Kar 140 : (1972) 2 MysLJ 470
Motor Vehicles Act, 1939 — Section 59 (3), 60, 60 (1)
High Courts09 Aug 1972
The State of Mysore Vs Nagappa Sannigappa Sannakki and Others
Karnataka High Court · (1973) CriLJ 1570
Criminal Procedure Code, 1973 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 196, 211
High Courts04 Aug 1972
N. Ramarao Mane Vs Radha Rukmini Bai
Karnataka High Court · (1973) CriLJ 547
Criminal Procedure Code, 1973 (CrPC) — Section 488, 488 (8)
High Courts04 Aug 1972Dismissed
M.R. Mishrikoti Vs M.H. Asoti
Karnataka High Court · (1973) ACJ 105
Workmens Compensation Act, 1923 — Section 30, 30 (1)
High Courts04 Aug 1972
Shivadeviamma and Others Vs Sumanji and Others
Karnataka High Court · AIR 1973 Kar 296 : AIR 1972 Kar 296
Hindu Succession Act, 1956 — Section 14, 14 (1)Mysore High Court Act, 1962 — Section 7, 7 (2)
High Courts02 Aug 1972
K. Rama Rao Vs State of Mysore and Others
Karnataka High Court · AIR 1973 Kar 108 : AIR 1972 Kar 108 : (1972) 2 MysLJ 428
Mysore Religious and Charitable Institutions Act, 1927 — Section 41 (4), 76Mysore Religious and Charitable Institutions Regulation, 1927 — Regulation 4, 4 (7), 5 (5)
High Courts31 Jul 1972Allowed
Varadamma Vs H. Mallappa Gowda and Others
Karnataka High Court · (1972) ACJ 375
Criminal Procedure Code, 1973 (CrPC) — Section 161 (3)Motor Vehicles Act, 1988 — Section 110, 110 A
High Courts31 Jul 1972
A. Harsha V. Rai Vs Dr. K.V. Karna and Others
Karnataka High Court · (1973) ACJ 57 : AIR 1973 Kar 162 : AIR 1972 Kar 162 : (1972) 2 MysLJ 460
Motor Vehicles Act, 1939 — Section 110 A
High Courts28 Jul 1972Dismissed
Sri Hucheshwar L.S. Society, Kotekal Vs The Land Acquisition Officer, Bagalkot Division, Bijapur and Another
Karnataka High Court · AIR 1973 Kar 44 : AIR 1972 Kar 44 : (1972) 2 MysLJ 417
Land Acquisition Act, 1894 — Section 3 (b), 5 A (2), 5 A (3)
High Courts26 Jul 1972
Vasanth Kshatriya Vs The Presiding Officer, Labour Court, Mangalore and Another
Karnataka High Court · (1973) 26 FLR 111 : (1973) 2 LLJ 46
Industrial Disputes Act, 1947 — Section 10 (1), 33 C (2)Minimum Wages Act, 1948 — Section 3 (1) (a), 5 (2)
High Courts25 Jul 1972Dismissed
K.R. Chinnakrishna Setty and Others Vs Sri Ambal and Co., Madras
Karnataka High Court · AIR 1973 Kar 74 : AIR 1972 Kar 74 : (1972) 2 MysLJ 444
Trade and Merchandise Marks Act, 1958 — Section 105, 12 (1), 12 (3)
High Courts25 Jul 1972Dismissed
Appaiah Annappa Desai Vs Tavanavva and Others
Karnataka High Court · AIR 1973 Kar 47 : AIR 1972 Kar 47 : (1972) 2 MysLJ 278
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 31 A, 31 B, 31 CMysore Land Reforms Act, 1962 — Section 14, 16 (1), 16 (10B)
High Courts20 Jul 1972
Radio House Vs Union of India and Others Kullappa Spinning Mills Vs Enforcement Officer, Emergency Risks Insurance Scheme and Another Shankara Textile Mills Vs Enforcement Officer Emergency Risks Insurance Scheme and Another
Karnataka High Court · (1973) 43 CompCas 157
Emergency Risks (Goods) Insurance Act, 1962 — Section 7, 8, 8 (1)General Clauses Act, 1897 — Section 6
High Courts20 Jul 1972Dismissed
Radio House and Others Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1973 Kar 256 : AIR 1972 Kar 256
Emergency Risks (Goods) Insurance Act, 1962 — Section 7, 7 (1), 8, 8 (1)
High Courts19 Jul 1972Dismissed
Gadigeyya Veerayya Kalmath and Others Vs Sri Vishnu Dev and Others
Karnataka High Court · AIR 1973 Kar 207 : AIR 1972 Kar 207
Bombay Public Trust Act, 1950 — Section 88 B