COURT ARCHIVE

Karnataka High Court judgments, 1972

182 judgments · page 8 of 10

High Courts27 Mar 1972Dismissed

Shetkari Sahakari Sakkar Karkhana Ltd. Vs The State of Mysore and Others

Karnataka High Court · AIR 1972 Kar 325

Constitution of India, 1950 — Article 19, 19 (1) (f), 19 (1) (g), 31Sale of Goods Act, 1930 — Section 4 (4)

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High Courts24 Mar 1972Dismissed

Beerappa Vs Yeshwantrao and Others

Karnataka High Court · AIR 1972 Kar 338 : (1972) 2 MysLJ 123

Civil Procedure Code, 1908 (CPC) — Section 21Evidence Act, 1872 — Section 40, 41, 42, 44

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High Courts23 Mar 1972Dismissed

Radhakrishna Bhaktha Vs Ramanna Shetty

Karnataka High Court · AIR 1972 Kar 327

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

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High Courts23 Mar 1972

Special Land Acquisition Officer, Mangalore Vs Smt. Ovamma

Karnataka High Court · AIR 1973 Kar 175 : AIR 1972 Kar 175

Land Acquisition Act, 1894 — Section 18, 25 (1), 9

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High Courts17 Mar 1972Dismissed

Dr. P. S. Rao Vs The Union Government and Others

Karnataka High Court · (1972) 03 KAR CK 0007

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 16, 226, 73

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High Courts15 Mar 1972Allowed

Subhadra Bai Vs State of Mysore

Karnataka High Court · AIR 1973 Kar 13 : AIR 1972 Kar 13 : (1973) 1 MysLJ 175

Land Acquisition Act, 1894 — Section 18, 34, 4 (1)

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High Courts10 Mar 1972

Y.V. Shanthamurthy (Accused No. 1) and Another Vs The State of Mysore

Karnataka High Court · (1973) CriLJ 355

Criminal Procedure Code, 1973 (CrPC) — Section 537, 68Penal Code, 1860 (IPC) — Section 500

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High Courts10 Mar 1972Allowed

Hayalappa and Others Vs Hyalappa and Others

Karnataka High Court · AIR 1972 Kar 266 : (1972) 1 MysLJ 656

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts08 Mar 1972Allowed

Pleadings D'' Cunha Vs Manakke Hengaue

Karnataka High Court · AIR 1972 Kar 269 : (1972) 2 MysLJ 290

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High Courts08 Mar 1972Dismissed

M.S. Ramaiah Vs The State of Mysore

Karnataka High Court · AIR 1973 Kar 17 : AIR 1972 Kar 17 : (1984) ILR (Kar) 452 : (1972) 2 MysLJ 119

Arbitration Act, 1940 — Section 17, 33, 9

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High Courts03 Mar 1972Dismissed

A. Shivananda Survana Vs Divisional Commissioner, Mysore and Others

Karnataka High Court · AIR 1973 Kar 21 : AIR 1972 Kar 21

Karnataka Municipalities Act, 1964 — Section 320, 320 (2), 323

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High Courts02 Mar 1972Dismissed

Rangaswamy and Others Vs Smt. Nagamma

Karnataka High Court · AIR 1973 Kar 178 : AIR 1972 Kar 178 : (1972) 2 MysLJ 256

Hindu Marriage Act, 1955 — Section 10, 12, 12 (1) (d), 9, 9 (2)

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High Courts29 Feb 1972Dismissed

The Special Land Acquisition Officer, H.D.P. Ghataprabha Vs Aparai Krishna Gadakari and Others

Karnataka High Court · AIR 1973 Kar 22 : AIR 1972 Kar 22

Land Acquisition Act, 1894 — Section 12 (2), 25 (2), 54 (2)

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High Courts25 Feb 1972

Aithappa Ghannan Vs State of Mysore

Karnataka High Court · (1973) CriLJ 360

Criminal Procedure Code, 1973 (CrPC) — Section 242, 243Mysore Excise Act, 1901 — Section 13 (e), 34

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High Courts25 Feb 1972Dismissed

B.T. Sannabasave Gowda and Another Vs State of Mysore and Others

Karnataka High Court · AIR 1972 Kar 351

Mysore Village Panchayats and Local Boards Act, 1959 — Section 197 (2), 80

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High Courts25 Feb 1972

In Re: Canara Bank Ltd.

Karnataka High Court · (1973) 43 CompCas 461

Companies Act, 1956 — Section 21, 23 (1), 391, 394Monopolies and Restrictive Trade Practices Act, 1969 — Section 2 (d), 2 (v)

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High Courts25 Feb 1972Allowed

In Re: Canara Bank Ltd. and Another

Karnataka High Court · AIR 1973 Kar 95 : AIR 1972 Kar 95

Monopolies and Restrictive Trade Practices Act, 1969 — Section 20, 20 (a), 21, 23 (1)

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High Courts24 Feb 1972Dismissed

Kallappa Sidappa Suryawanshi Vs Akkavva

Karnataka High Court · AIR 1972 Kar 276 : (1972) 1 MysLJ 588

Divorce Act, 1869 — Section 23Limitation Act, 1908 — Section 120

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High Courts21 Feb 1972Allowed

Sangappa Sanganbasappa Vs Amjabi Anand Rao and Others

Karnataka High Court · AIR 1972 Kar 280

Hyderabad Land Revenue Act, 1317F — Section 101, 24

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High Courts18 Feb 1972Dismissed

The Special Land Acquisition Officer Railways, Mangalore Vs Narayana Bhat, Mangalore

Karnataka High Court · AIR 1973 Kar 25 : AIR 1972 Kar 25

Land Acquisition Act, 1894 — Section 4, 54

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