COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,313 of 2,448

High Courts12 Jun 1973

Sterling Construction and Trading Co. and Another Vs The Commercial Tax Officer, X Circle, Seshadripuram, Bangalore-21 and Another

Karnataka High Court · (1973) ILR (Kar) 559 : (1973) 2 MysLJ 69 : (1973) 32 STC 235

Mysore Sales Tax Act, 1957 — Section 13, 13 (2), 13 (2), 9 (1)

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High Courts12 Jun 1973Dismissed

Smt. Rajamma Vs Sri. Mahant P. Krishnandagiri Goswamy and Others

Karnataka High Court · AIR 1973 Kar 310 : (1973) ILR (Kar) 1282 : (1973) 2 MysLJ 73

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 59

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High Courts07 Jun 1973Allowed

Baburao Vithalrao Sulunke Vs Kadarappa Prasappa Dabbannavar and Another

Karnataka High Court · (1973) 06 KAR CK 0016

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 10

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High Courts31 May 1973

The State of Mysore and Others Vs Tarachand Venkatachand Shaha and Others

Karnataka High Court · AIR 1973 Kar 333 : (1973) 2 MysLJ 9

Constitution of India, 1950 — Article 299 (1)Contract Act, 1872 — Section 175 (3), 70

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High Courts17 Apr 1973

Abdul Razack Sab Vs H.K. Gopal Setty

Karnataka High Court · (1973) 04 KAR CK 0007

Karnataka Rent Control Act, 1961 — Section 21 (1)Registration Act, 1908 — Section 17, 49

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High Courts13 Apr 1973

Appanna Vs State of Mysore

Karnataka High Court · (1974) CriLJ 421 : (1973) 1 MysLJ 539

Criminal Procedure Code, 1973 (CrPC) — Section 514, 514 (1), 514 (2)Penal Code, 1860 (IPC) — Section 379, 75

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High Courts13 Apr 1973

B.V. Mokashi Vs Mysore State Road Transport Corporation and Others

Karnataka High Court · (1974) 1 LLJ 153 : (1973) 2 MysLJ 76

Penal Code, 1860 (IPC) — Section 21Road Transport Corporations Act, 1950 — Section 19 (5), 34

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High Courts12 Apr 1973

Sri Krishna Industries Vs State of Mysore and Another

Karnataka High Court · (1974) CriLJ 35 : (1973) 1 MysLJ 537

Criminal Procedure Code, 1973 (CrPC) — Section 516 A, 523

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High Courts10 Apr 1973Allowed

Nagavva Vs Parvathavva

Karnataka High Court · (1973) 04 KAR CK 0003

Hindu Marriage Act, 1955 — Section 11, 12, 5 (i)

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High Courts09 Apr 1973Dismissed

Laxmibai Vs Ambajappa and another

Karnataka High Court · AIR 1974 Kar 12

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High Courts06 Apr 1973

T.C. Gopalan Nair Vs P. Kelu and Another

Karnataka High Court · (1974) CriLJ 210 : (1973) 1 MysLJ 420

Criminal Procedure Code, 1973 (CrPC) — Section 516 A

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High Courts02 Apr 1973

Gopal Subramani Pandit Vs State of Mysore and Others

Karnataka High Court · (1974) CriLJ 36

Penal Code, 1860 (IPC) — Section 323, 427, 452, 453

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High Courts30 Mar 1973

Obaiah and Another Vs State of Mysore

Karnataka High Court · (1974) CriLJ 735 : (1973) 1 MysLJ 52

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 379

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High Courts28 Mar 1973

Employees'' State Insurance Corporation Vs N.B. Lengde

Karnataka High Court · (1974) CriLJ 228 : (1973) 1 MysLJ 363

Criminal Procedure Code, 1973 (CrPC) — Section 439Employees State Insurance Act, 1948 — Section 86 (1)

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High Courts27 Mar 1973

State of Mysore Vs Akkamma and Another

Karnataka High Court · (1974) CriLJ 214 : (1973) 1 MysLJ 351

Criminal Procedure Code, 1973 (CrPC) — Section 247, 438Penal Code, 1860 (IPC) — Section 323

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High Courts26 Mar 1973

Balakrishna Rao Vs State of Mysore and Others

Karnataka High Court · (1974) CriLJ 220 : (1973) 1 MysLJ 362

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137

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High Courts26 Mar 1973

All India Sewing Machine Co. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1973) ILR (Kar) 1248 : (1973) 2 MysLJ 446

Income Tax Act, 1961 — Section 139 (1), 256 (1), 271 (1) (a)Wealth Tax Act, 1957 — Section 18 (1) (a)

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High Courts22 Mar 1973

Bank of Maharashtra Ltd. Vs Official Liquidator, High Court of Mysore and Others

Karnataka High Court · (1973) 43 CompCas 505 : (1973) ILR (Kar) 577 : (1973) 2 MysLJ 21

Companies Act, 1956 — Section 125, 141 (1) (b), 446

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High Courts21 Mar 1973

J.H. Gotla Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1973) 91 ITR 531 : (1973) 1 MysLJ 517

Income Tax Act, 1922 — Section 10 (1), 16 (3), 24 (2)

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High Courts20 Mar 1973Dismissed

Boriah Basavish and Sons Vs Indian Telephone Industries Ltd.

Karnataka High Court · AIR 1973 Kar 309 : (1973) ILR (Kar) 402 : (1973) 1 MysLJ 360

Arbitration Act, 1940 — Section 20, 20 (4), 8

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