High Courts19 Jul 1972Dismissed
P.A. Machiah Vs M.B. Ponnavva and Others
Karnataka High Court · AIR 1973 Kar 1 : AIR 1972 Kar 1
Hindu Succession Act, 1956 — Section 14Hindu Women Rights to Property Act, 1937 — Section 3 (1), 3 (2), 3 (3)
COURT ARCHIVE
Karnataka High Court judgments, 1972
182 judgments · page 5 of 10
High Courts18 Jul 1972
Bharamarambika @ Ambakka Vs The State of Mysore and Others
Karnataka High Court · (1973) CriLJ 114
Criminal Procedure Code, 1973 (CrPC) — Section 526 (1) (d), 528 (1) (c), 582 (1) (1-C)
High Courts18 Jul 1972Allowed
Banappa Dyavappa Kumbar Vs Gurunath Krishnaji Ingalgi and Others
Karnataka High Court · AIR 1973 Kar 199 : AIR 1972 Kar 199 : (1973) 1 MysLJ 99
High Courts17 Jul 1972
Bikabhai Prabhudas Parekh and Company Vs The Commercial Tax Officer (Additional Circle), South Kanara, Mangalore
Karnataka High Court · (1972) 30 STC 425
Mysore Sales Tax Act, 1957 — Section 12 (3), 28 (1), 6 A (2)
High Courts14 Jul 1972Allowed
Kalappa Vs Deputy Commissioner, Mandya and Others
Karnataka High Court · AIR 1973 Kar 32 : AIR 1972 Kar 32 : (1972) 2 MysLJ 265
Mysore Irrigation Act, 1965 — Section 15, 15 (1), 15 (2), 16 (2)
High Courts13 Jul 1972Dismissed
The Commandant, Sub-Area, Bangalore and Another Vs Smt. Kantamma and Another
Karnataka High Court · (1973) ACJ 154 : AIR 1973 Kar 48 : AIR 1972 Kar 48 : (1973) 1 MysLJ 193
Motor Vehicles Act, 1939 — Section 110 A, 110 A (3), 110 DMotor Vehicles Rules, 1989 — Rule 2, 4 (a)
High Courts10 Jul 1972
Ganesh Neelakant Kulakarni and Others Vs State
Karnataka High Court · (1973) CriLJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 235, 236, 239Penal Code, 1860 (IPC) — Section 34, 408, 467, 477 A
High Courts07 Jul 1972Allowed
Nacharamma Vs The Chairman of the Motor Accident Claims Tribunal, Bangalore and Others
Karnataka High Court · AIR 1973 Kar 10 : AIR 1972 Kar 10 : (1972) 2 MysLJ 224
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Motor Vehicles Act, 1939 — Section 110 (1), 110 (2), 110 A
High Courts07 Jul 1972
B. Basavangoud Rachanagoud Vs The Deputy Commissioner and District Registrar of Assurances, Bellary District and Another
Karnataka High Court · AIR 1973 Kar 11 : AIR 1972 Kar 11
Karnataka Stamp Act, 1957 — Section 68, 72Mysore Stamp Rules, 1958 — Rule 4 (3)
High Courts07 Jul 1972
Nacharamma Vs The Motor Accidents Claims Tribunal and Others
Karnataka High Court · (1972) ACJ 360
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Motor Vehicles Act, 1939 — Section 110 (1), 111
High Courts06 Jul 1972
Kechanda Ponnappa and Another Vs Chottora Thammaiah
Karnataka High Court · AIR 1973 Kar 202 : AIR 1972 Kar 202 : (1972) 2 MysLJ 487
Limitation Act, 1963 — Section 12, 12 (2)
High Courts05 Jul 1972Dismissed
Kuntappa Vs Aiyappa Kuntappa Desai and Others
Karnataka High Court · AIR 1973 Kar 50 : AIR 1972 Kar 50 : (1972) 2 MysLJ 415
Limitation Act, 1963 — Section 12, 8
High Courts05 Jul 1972Dismissed
P. Naranappa Vs A. Shanker Alva and Others
Karnataka High Court · AIR 1973 Kar 78 : AIR 1972 Kar 78 : (1972) 2 MysLJ 284
General Clauses Act, 1897 — Section 10Representation of the Peoples Act, 1951 — Section 67 A, 81, 85
High Courts04 Jul 1972
Assistant Collector of Central Excise Bangalore Vs Basiklal Chandmal Bora
Karnataka High Court · (1973) CriLJ 1571
Defence of India (Amendment) Rules, 1963 — Rule 126 (2) (ii), 126H (2) (d), 126P, 126P (2) (ii)
High Courts30 Jun 1972Partly Allowed
Subbakke and Others Vs Appayya Rai
Karnataka High Court · AIR 1973 Kar 230 : AIR 1972 Kar 230 : (1973) 1 MysLJ 71
Madras Aliyasanthana Act, 1949 — Section 36, 36 (3), 36 (5)
High Courts30 Jun 1972Allowed
Bhimappa Ningappa Hiresomannawar Vs Shrimant Parashuram Rao and Others
Karnataka High Court · AIR 1973 Kar 52 : AIR 1972 Kar 52 : (1972) 2 MysLJ 108
Mysore Land Reforms Act, 1962 — Section 22 (1) (a), 42, 42 (4)
High Courts29 Jun 1972
N. Nanjappa and Another Vs Siddiah and Others
Karnataka High Court · AIR 1973 Kar 28 : AIR 1972 Kar 28 : (1973) 1 MysLJ 186
Transfer of Property Act, 1882 — Section 60Trusts Act, 1882 — Section 90
High Courts28 Jun 1972
Pandavapura Sahakara Sakkare Kharkhane (P) Limited Vs State of Mysore
Karnataka High Court · (1973) 32 STC 104
Mysore Sales Tax Act, 1957 — Section 2 (v), 23
High Courts28 Jun 1972Allowed
Shidramappa Ayyappagouda Patil Vs Parasuramasing Karaksing Rajput and Another
Karnataka High Court · AIR 1973 Kar 82 : AIR 1972 Kar 82
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5, 136, 64
High Courts28 Jun 1972Dismissed
Azeezulla Sheriff and Others Vs Bhabhutimul
Karnataka High Court · AIR 1973 Kar 276 : AIR 1972 Kar 276 : (1972) 2 MysLJ 408
Registration Act, 1908 — Section 47, 49Transfer of Property Act, 1882 — Section 48, 54