High Courts20 Aug 1973Dismissed
M/s. Bombay Goods Carriers (P.) Ltd. Vs M/s. Sha Multhanmul Hastimal and Sons
Karnataka High Court · AIR 1974 Kar 1
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,310 of 2,448
High Courts16 Aug 1973Dismissed
The Special Land Acquisition Officer, H.D.P. Vs Shivaputra Appayya Patil and Another
Karnataka High Court · (1973) 08 KAR CK 0023
Land Acquisition Act, 1894 — Section 25 (2), 9 (2), 9 (3)
High Courts14 Aug 1973Dismissed
Mirle L. Krishna Murthy Vs K. Venkataraman
Karnataka High Court · AIR 1974 Kar 21
High Courts13 Aug 1973Allowed
Sannahalamma and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1974 Kar 22
High Courts13 Aug 1973Allowed
Special Land, Acquisition Officer, Sagar Vs K.S. Ramachandra Rao and others
Karnataka High Court · AIR 1974 Kar 23
High Courts10 Aug 1973
Controller of Estate Duty, Mysore Vs R.R. Srinivasa Murthy
Karnataka High Court · (1974) 95 ITR 388 : (1973) 2 MysLJ 461
Estate Duty Act, 1953 — Section 10, 33 (1) (f), 34 (1), 34 (2)
High Courts09 Aug 1973
Mysore State Financial Corporation Vs Kshetrapala Rice and Flour Mills and another
Karnataka High Court · AIR 1974 Kar 26
High Courts08 Aug 1973
Goverdhan Cement Agencies Private Ltd. Vs The State of Mysore
Karnataka High Court · (1973) ILR (Kar) 1261 : (1973) 2 MysLJ 542 : (1974) 33 STC 269
High Courts08 Aug 1973
Siddaramanna Charities Trust Vs Commissioner of Income Tax
Karnataka High Court · (1973) ILR (Kar) 1257 : (1974) 96 ITR 275 : (1973) 2 MysLJ 360
Income Tax Act, 1961 — Section 11 (1) (a), 256 (1)
High Courts07 Aug 1973
D. Halappa Sons Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1974) 95 ITR 542 : (1973) 2 MysLJ 544
Income Tax Act, 1961 — Section 256 (2), 271 (1) (c)
High Courts07 Aug 1973
Karupukula Suryanarayana Shetty and Sons Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1973) 92 ITR 141
Income Tax Act, 1961 — Section 144, 187, 187 (1), 256 (1)
High Courts07 Aug 1973
Ganapathi Pai Vs District Magistrate and Another
Karnataka High Court · (1974) CriLJ 859 : (1973) 2 MysLJ 279
Maintenance of Internal Security Act, 1971 — Section 3, 3 (i) (a) (iii)
High Courts02 Aug 1973
Haji M. Abdul Khader Vs Dist. Magistrate, S.K. and Another
Karnataka High Court · (1974) CriLJ 1117
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 491
High Courts01 Aug 1973
Smt. Yasodamma and Another Vs Inderchand Vimalchand Jain and Another
Karnataka High Court · AIR 1974 Kar 100
High Courts01 Aug 1973
Mysore State Board of Wakfs Vs K.S. Lakshmaiah Setty
Karnataka High Court · AIR 1974 Kar 28
High Courts01 Aug 1973Dismissed
Sree Venkataramana Temple Board of Education, Karkala Vs C. Manjunatha Kamath and others
Karnataka High Court · AIR 1974 Kar 59
High Courts30 Jul 1973Dismissed
Anandibai Vs Sonabai Mahadev Rajadhyaksha and Another
Karnataka High Court · (1973) 07 KAR CK 0024
Hindu Succession Act, 1956 — Section 14 (1)Transfer of Property Act, 1882 — Section 39
High Courts29 Jul 1973Dismissed
Salanki Hanmanthrao Vs H. Gurushanthamma and others
Karnataka High Court · AIR 1974 Kar 2
High Courts27 Jul 1973
N.R. Revanna Vs State of Mysore and another
Karnataka High Court · AIR 1974 Kar 31 : AIR 1973 Kar 31
High Courts27 Jul 1973
S. Narayana Murthy Vs State of Mysore
Karnataka High Court · (1974) CriLJ 211 : (1973) 2 MysLJ 266
Penal Code, 1860 (IPC) — Section 228