COURT ARCHIVE

Karnataka High Court judgments, 1972

182 judgments · page 7 of 10

High Courts01 Jun 1972

I.B. Hebballi Vs State of Mysore

Karnataka High Court · (1972) 30 STC 38

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High Courts31 May 1972

Commissioner of Income Tax, Mysore Vs Balanoor Tea and Rubber Co. Ltd.

Karnataka High Court · (1974) 93 ITR 115

Income Tax Act, 1961 — Section 14, 256 (1), 28, 80 E, 80 E (1)

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High Courts31 May 1972Dismissed

P.G. Venkataswamy and Others Vs Mir Zahid Hussain Saheb (Sha) and Others

Karnataka High Court · AIR 1973 Kar 145 : AIR 1972 Kar 145

Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 28, 30

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High Courts30 May 1972Dismissed

Hirachand Vs Syed Basheeruddin

Karnataka High Court · AIR 1973 Kar 151 : AIR 1972 Kar 151 : (1972) 2 MysLJ 281

Easements Act, 1882 — Section 15

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High Courts25 May 1972

L.R. Saldhana Vs The State of Mysore and Others

Karnataka High Court · AIR 1972 Kar 307

Constitution of India, 1950 — Article 226, 227

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High Courts24 May 1972Dismissed

Hanamappa Bhimappa and Others Vs Pralhad

Karnataka High Court · AIR 1972 Kar 335

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, 149

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High Courts24 May 1972

M.V. Shivaji Rao Kore and Others Vs Rukminiyamma and Others

Karnataka High Court · AIR 1973 Kar 113 : AIR 1972 Kar 113

Hindu Succession Act, 1956 — Section 6

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High Courts23 May 1972Dismissed

P.K. Narasimha Iyengar Vs P.K. Ramaswamy Iyengar

Karnataka High Court · AIR 1973 Kar 118 : AIR 1972 Kar 118 : (1972) 2 MysLJ 145

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Section 144

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High Courts14 Apr 1972Allowed

Ganapatsa Narayansa Habib Vs Tuljansa Narayansa Habib

Karnataka High Court · AIR 1972 Kar 309 : (1972) 2 MysLJ 126

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High Courts14 Apr 1972

Hindustan Ideal Insurance Co. Ltd. Vs Pappu Poojary and Others

Karnataka High Court · (1974) 44 CompCas 6 : (1972) 2 MysLJ 74

Motor Vehicles Act, 1939 — Section 95 (1) (b), 96, 96 (1), 96 (2)

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High Courts14 Apr 1972

Special Land Acquisition Officer, Mangalore Vs Piadade Fernandes

Karnataka High Court · AIR 1973 Kar 62 : AIR 1972 Kar 62

Land Acquisition Act, 1894 — Section 11, 18, 4, 49

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High Courts13 Apr 1972

Devaki Vs Deeda S. Putran

Karnataka High Court · (1973) CriLJ 294

Criminal Procedure Code, 1973 (CrPC) — Section 488 (3), 489 (2)

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High Courts13 Apr 1972

Sudarshan and Company Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1973) 89 ITR 85

Income Tax Act, 1961 — Section 185, 185 (1) (a), 256 (1)

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High Courts12 Apr 1972Allowed

Bando Banaji Mutalik Vs Bhaskar Balaji Kulkarni

Karnataka High Court · AIR 1972 Kar 311 : (1972) 1 MysLJ 649

Limitation Act, 1963 — Section 10, 20, 24, 29 (2), 4

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High Courts05 Apr 1972

K.L. Parvathamma Vs Income Tax Officer and Others

Karnataka High Court · (1974) 93 ITR 138

Income Tax Act, 1961 — Section 139, 282, 283, 283 (2)

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High Courts30 Mar 1972Allowed

Laxminarayana, Mining Co. and Another Vs Taluk Development Board and Another

Karnataka High Court · AIR 1972 Kar 299

Madras District Boards Act — Section 78, 79Mysore Village Panchayats and Local Boards Act, 1959 — Section 143, 144, 6 (1), 6 (2)

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High Courts29 Mar 1972

Thimmaiah Vs The University of Mysore and Others

Karnataka High Court · AIR 1972 Kar 272

Mysore University Act, 1956 — Section 2 (e), 20, 26 (1)

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High Courts27 Mar 1972Allowed

The Karnataka Bank Ltd. Vs K. Shamanna and Others

Karnataka High Court · AIR 1972 Kar 321 : (1972) 2 MysLJ 20

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 14, 151, 47, 96

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High Courts27 Mar 1972

Additional Special Land Acquisition Officer, Mangalore Vs P. Anantha Bhat

Karnataka High Court · AIR 1972 Kar 313 : (1972) 2 MysLJ 352

Land Acquisition Act, 1894 — Section 23, 23 (2), 24, 4

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High Courts27 Mar 1972Allowed

Krishnaji Vasudev Paradeshi Vs N.R. Mattikoppa and Co. and Another

Karnataka High Court · AIR 1972 Kar 274 : (1972) 1 MysLJ 674

Limitation Act, 1908 — Section 12, 12 (2)Limitation Act, 1963 — Section 151

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