High Courts18 Feb 1972Partly Allowed
Special Land Acquisition Officer, CITB, Bangalore Vs J.B. Kempanna Setty Charities
Karnataka High Court · AIR 1973 Kar 121 : AIR 1972 Kar 121
City of Bangalore Improvement Act, 1945 — Section 18
COURT ARCHIVE
Karnataka High Court judgments, 1972
182 judgments · page 9 of 10
High Courts17 Feb 1972
Venkata Rao and Others Vs Brijpal and Others
Karnataka High Court · AIR 1972 Kar 339
Mysore Land Reforms Act, 1962 — Section 70, 70 (b), 85
High Courts16 Feb 1972Dismissed
Asstt. Collector of Central Excise and Customs Vs Rikabdas Tejmal Shah
Karnataka High Court · AIR 1972 Kar 329 : (1972) 1 MysLJ 520
Customs Act, 1962 — Section 123, 135 (b), 135 (b) (ii)Gold (Control) Act, 1968 — Section 16 (2) (g)
High Courts14 Feb 1972Dismissed
B. Lakshminarayana Setty Vs R. Rajmall and Another
Karnataka High Court · AIR 1972 Kar 342 : (1972) 1 MysLJ 652
Civil Procedure Code, 1908 (CPC) — Section 37 (b)Karnataka Civil Courts Act, 1964 — Section 10 (1), 6 (1)
High Courts11 Feb 1972
P. Govinda Prabha Vs The State of Mysore
Karnataka High Court · (1972) CriLJ 1661
Criminal Procedure Code, 1973 (CrPC) — Section 516 A, 517, 520Essential Commodities Act, 1955 — Section 6 A, 6 C
High Courts09 Feb 1972Dismissed
C. Rudre Gowda Vs Angadi Chikkanna
Karnataka High Court · AIR 1972 Kar 199
Mysore Agriculturists Relief Act, 1928 — Section 64, 64 (2)Mysore General Clauses Act, 1899 — Section 1 (3)
High Courts04 Feb 1972
Shivadeviamma and Others Vs Sumanaji and Others
Karnataka High Court · AIR 1973 Kar 87 : AIR 1972 Kar 87 : (1973) 1 MysLJ 321
Hindu Succession Act, 1956 — Section 14 (1), 4Mysore High Court Act, 1962 — Section 7, 7 (1), 7 (2)
High Courts04 Feb 1972
S.K. Kalanji Vs Commissioner of Commercial Taxes
Karnataka High Court · (1972) 1 MysLJ 382 : (1972) 29 STC 724
Mysore Sales Tax Act, 1957 — Section 12, 12 (3), 23 (1)
High Courts04 Feb 1972
The State of Mysore Vs Somala and Another
Karnataka High Court · (1972) CriLJ 1478
Criminal Procedure Code, 1973 (CrPC) — Section 251 A (11)Penal Code, 1860 (IPC) — Section 34, 379
High Courts02 Feb 1972Allowed
Kamalabai Narayan Naik Vs Rukmanibai Krishnaji Naik and Another
Karnataka High Court · AIR 1972 Kar 282 : (1972) 1 MysLJ 586
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts02 Feb 1972
Aswathappa and Others Vs Ramchandrappa and Another
Karnataka High Court · (1972) CriLJ 1654
Criminal Procedure Code, 1973 (CrPC) — Section 201, 208, 211, 247 (1)Penal Code, 1860 (IPC) — Section 143, 147, 149, 324
High Courts01 Feb 1972
Commissioner of Income Tax, Bangalore Vs Hajee C.M. Abdul Rahiman Khan
Karnataka High Court · (1973) 91 ITR 64 : (1972) 1 MysLJ 642
Income Tax Act, 1961 — Section 147 (a), 148, 256 (1)
High Courts31 Jan 1972
Bhimrao Gururao Deshpande and Another Vs Pralhad Subbarao Mutalik Deshpande and Others
Karnataka High Court · AIR 1973 Kar 98 : AIR 1972 Kar 98
Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 — Section 4, 4 (1), 4 (2), 4 (3)
High Courts31 Jan 1972
Venkatamma and Others Vs The Special Land Acquisition Officer, City Improvement Trust Board, Mysore
Karnataka High Court · AIR 1972 Kar 193
City of Mysore Improvement Act, 1903 — Section 16, 18, 23Land Acquisition Act, 1894 — Section 4 (1), 4 (2), 5, 5 A, 6
High Courts28 Jan 1972
State of Mysore Vs Bastanv Javanv Pinto
Karnataka High Court · (1972) CriLJ 1711
Criminal Procedure Code, 1973 (CrPC) — Section 137 (1), 137 (3), 438
High Courts21 Jan 1972
The State Government Vs M.L. Manjunatha Shetty
Karnataka High Court · AIR 1972 Kar 263
Karnataka Stamp Act, 1957 — Section 2 (d), 20, 45, 54 (1)
High Courts19 Jan 1972Allowed
D. Achaiah Setty Vs The City of Bangalore Municipal Corporation, Bangalore
Karnataka High Court · AIR 1972 Kar 203 : (1972) 1 MysLJ 186
City of Bangalore Municipal Corporation Act, 1949 — Section 248, 248 A, 385 (4)
High Courts19 Jan 1972Dismissed
B. Babu Rao and Another Vs Davangere Taluk Agricultural Produce Co-operative Marketing Society Ltd., Davangere and Others
Karnataka High Court · AIR 1972 Kar 233
High Courts13 Jan 1972
T.P. Kapadia Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1973) 87 ITR 511 : (1972) 1 MysLJ 547
Income Tax Act, 1922 — Section 16 (3) (a)Income Tax Act, 1961 — Section 147 (b), 256 (1), 64
High Courts07 Jan 1972
Hindustan Aeronautics Ltd. Vs P. Venu Perumal and Another
Karnataka High Court · AIR 1972 Kar 255 : (1972) 1 MysLJ 384
Employees State Insurance Act, 1948 — Section 61Motor Vehicles Act, 1939 — Section 110, 110 A, 110 F