COURT ARCHIVE

Karnataka High Court judgments, 1972

182 judgments · page 6 of 10

High Courts27 Jun 1972Allowed

Bhawani Shankar Waman Saunshi and Others Vs Giridhar Ranganath Kulkarni and Others

Karnataka High Court · AIR 1972 Kar 348

Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 — Section 4, 4 (1), 4 (2)Karnataka Land Revenue Act, 1964 — Section 100

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High Courts27 Jun 1972

Commissioner of Income Tax, Mysore Vs Sita Bhateja

Karnataka High Court · (1973) 91 ITR 193 : (1973) 1 MysLJ 179

Partnership Act, 1932 — Section 14

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High Courts26 Jun 1972Dismissed

Workmen of Hindustan Machine Tools Ltd. Vs C.N. Nanjappa and Others

Karnataka High Court · (1984) ILR (Kar) 97

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12, 12 (3), 18, 18 (3)

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High Courts26 Jun 1972

B.S. Mohaddin Vs L.D. Narvekar and Others

Karnataka High Court · AIR 1973 Kar 55 : AIR 1972 Kar 55 : (1972) 2 MysLJ 391

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High Courts25 Jun 1972

Mahadevappa Shankerappa Vs Gauramma

Karnataka High Court · AIR 1973 Kar 142 : AIR 1972 Kar 142 : (1972) 2 MysLJ 477

Hindu Succession Act, 1956 — Section 15, 16

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High Courts23 Jun 1972Allowed

B.T. Kempanna Vs T. Krishnappa and Others

Karnataka High Court · AIR 1973 Kar 58 : AIR 1972 Kar 58 : (1972) 2 MysLJ 385

Limitation Act, 1908 — Section 141, 91Transfer of Property Act, 1882 — Section 101

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High Courts23 Jun 1972

A. Narsappa Vs Food Inspector, City Municipality

Karnataka High Court · (1973) CriLJ 728

Prevention of Food Adulteration Act, 1954 — Section 13 (5), 16 (1), 7

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High Courts23 Jun 1972

Basavannappa Maharudrappa Pattanshetti Vs Parvatayya

Karnataka High Court · (1973) CriLJ 115

Criminal Procedure Code, 1973 (CrPC) — Section 488

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High Courts21 Jun 1972Allowed

Devagya Tuklya and Others Vs Shivgya Igya and Others

Karnataka High Court · AIR 1973 Kar 4 : AIR 1972 Kar 4 : (1972) 2 MysLJ 340

Mysore High Court Act, 1884 — Section 8 (2)

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High Courts21 Jun 1972Dismissed

Chanamma Vs Lingamma and Another

Karnataka High Court · AIR 1972 Kar 333 : (1972) 2 MysLJ 171

Hindu Succession Act, 1956 — Section 14 (1), 14 (2)

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High Courts19 Jun 1972

Veerbasavaradhya and Others Vs Devotees of Lingadagudi Mutt and Others

Karnataka High Court · AIR 1973 Kar 280 : AIR 1972 Kar 280

Evidence Act, 1872 — Section 145, 21Limitation Act, 1908 — Section 142, 144Mysore Town Municipalities Act, 1933 — Section 64

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High Courts16 Jun 1972Dismissed

Smt. Vasavamba Vs Parasuram Sait and Sons

Karnataka High Court · AIR 1973 Kar 291 : AIR 1972 Kar 291

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5

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High Courts16 Jun 1972Dismissed

Champalal Bhaktawarmal Vs Smt. Sumitramma

Karnataka High Court · AIR 1973 Kar 110 : AIR 1972 Kar 110 : (1972) 2 MysLJ 104

Transfer of Property Act, 1882 — Section 111 D, 53 A

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High Courts15 Jun 1972Allowed

Life Insurance Corporation of India Vs B.R. Honnappa and Others

Karnataka High Court · AIR 1973 Kar 86 : AIR 1972 Kar 86 : (1972) 2 MysLJ 169

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High Courts14 Jun 1972

Commissioner of Income Tax, Mysore Vs Banglore Woollen, Cotton and Silk Mills Co. Ltd.

Karnataka High Court · (1973) 91 ITR 166

Income Tax Act, 1961 — Section 256 (1), 88, 88 (1)

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High Courts08 Jun 1972Dismissed

S. Devaraj Vs Patel Nanjegowda

Karnataka High Court · AIR 1972 Kar 350 : (1972) 2 MysLJ 141

Mysore Land Reforms Act, 1962 — Section 14, 15, 15 (1), 15 (2), 16

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High Courts07 Jun 1972Allowed

Smt. Zubeida Bi Vs M. Mohammed Ismail

Karnataka High Court · AIR 1973 Kar 16 : AIR 1972 Kar 16

Civil Procedure Code, 1908 (CPC) — Section 11Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 29, 50

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High Courts06 Jun 1972Dismissed

Ratna Bai Vs N. Narayani

Karnataka High Court · AIR 1973 Kar 174 : AIR 1972 Kar 174 : (1972) 2 MysLJ 185

Civil Procedure Code, 1908 (CPC) — Section 148, 151Karnataka Rent Control Act, 1961 — Section 2 (1) (a), 21 (2)

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High Courts06 Jun 1972

Workmen of Yelandur Taluk Land Mortgage Co-operative Society Ltd. Vs Yelandur Taluk Land Mortgage Co-operative Society Ltd. and Another

Karnataka High Court · (1972) 2 LLJ 588 : (1972) 2 MysLJ 149

Industrial Disputes Act, 1947 — Section 10 (1) (c), 32, 33, 33 (2)

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High Courts01 Jun 1972Dismissed

Karibasappa Vs Md. Khaja Hussain and Others

Karnataka High Court · AIR 1973 Kar 77 : AIR 1972 Kar 77 : (1972) 2 MysLJ 273

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