High Courts09 Nov 1972
The State of Mysore Vs S.R. Hulekal and Others
Karnataka High Court · (1973) 1 MysLJ 53 : (1973) 31 STC 513
Central Sales Tax Act, 1956 — Section 7, 8 (4), 9 (2)Mysore Sales Tax Act, 1948 — Section 29 (1), 29 (1) (d), 29 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,316 of 2,448
High Courts09 Nov 1972
Mysore State Road Transport Corporation Vs Albert Dias and Others
Karnataka High Court · (1973) ACJ 396 : AIR 1973 Kar 240 : AIR 1972 Kar 240 : (1973) 1 MysLJ 273
High Courts07 Nov 1972
The State of Mysore Vs M. Srinivasa
Karnataka High Court · (1973) CriLJ 741 : (1973) 1 MysLJ 44
Criminal Procedure Code, 1973 (CrPC) — Section 241, 249Penal Code, 1860 (IPC) — Section 380
High Courts03 Nov 1972
State of Mysore Vs Ramu B.
Karnataka High Court · (1973) CriLJ 1257 : (1973) 1 MysLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 251 A (7)
High Courts03 Nov 1972Dismissed
Bora Gowda Vs Rama Naika
Karnataka High Court · AIR 1973 Kar 244 : AIR 1972 Kar 244
Mysore Land Reforms Act, 1962 — Section 14, 14 (1), 42, 8
High Courts03 Nov 1972
Patel H.M. Malle Gowda Vs The State of Mysore
Karnataka High Court · (1973) CriLJ 1047 : (1973) 1 MysLJ 42
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173 (4), 207 A (3)Penal Code, 1860 (IPC) — Section 294
High Courts02 Nov 1972
State of Mysore Vs Venkappasetty and Another
Karnataka High Court · (1973) CriLJ 1568
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts25 Oct 1972Allowed
John A. Saldanha and Others Vs The City Municipal Council, Mangalore
Karnataka High Court · AIR 1973 Kar 186 : AIR 1972 Kar 186 : (1973) 1 MysLJ 86
Constitution of India, 1950 — Article 226Madras Public Health Act, 1939 — Section 89 (1), 90 (1)
High Courts20 Oct 1972
Rahmath Saheb Vs Zainabi
Karnataka High Court · (1973) CriLJ 879
Criminal Procedure Code, 1973 (CrPC) — Section 439, 488 (4), 488 (8)
High Courts20 Oct 1972
The Assistant Collector, Central Excise and Customs, Belgaum Division Vs Namadev Jayaram Jadhav
Karnataka High Court · (1973) CriLJ 1574
Customs Act, 1962 — Section 135 (B) (ii)General Clauses Act, 1897 — Section 6Gold (Control) Act, 1968 — Section 85
High Courts19 Oct 1972
K. Rafudin Ahmed Vs State of Mysore
Karnataka High Court · (1973) CriLJ 891
Criminal Procedure Code, 1973 (CrPC) — Section 514
High Courts19 Oct 1972
H. Basavaiah and Another Vs H.G. Krishnappa and Another
Karnataka High Court · (1973) CriLJ 1318
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204 (3), 436Penal Code, 1860 (IPC) — Section 323, 324, 345, 355, 384
High Courts19 Oct 1972Allowed
Muniswamappa Vs Ramiah and Another
Karnataka High Court · AIR 1973 Kar 161 : AIR 1972 Kar 161 : (1973) 1 MysLJ 65
Land Acquisition Act, 1894 — Section 18, 18 (3)Limitation Act, 1963 — Section 137
High Courts11 Oct 1972
S. Dasarathy Vs Mysore Electricity Board
Karnataka High Court · (1973) 1 LLJ 502 : (1973) 1 MysLJ 81
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1) (d), 33 C (2), 36 A
High Courts11 Oct 1972Allowed
Ramakka Vs K. Muniappa and Another
Karnataka High Court · AIR 1973 Kar 205 : AIR 1972 Kar 205 : (1973) 1 MysLJ 164
High Courts11 Oct 1972Dismissed
Shiddappa Vs Chennabasappa Giriyappa Badappanwar and Others
Karnataka High Court · AIR 1973 Kar 245 : AIR 1972 Kar 245 : (1973) 1 MysLJ 162
Hindu Adoption and Maintenance Act, 1956 — Section 16
High Courts11 Oct 1972Allowed
Ambanna Hanumappa Naik Vs Sharnappa and Others
Karnataka High Court · AIR 1973 Kar 261 : AIR 1972 Kar 261
Representation of the Peoples Act, 1951 — Section 123 (1), 123 (6), 83, 86 (5)
High Courts10 Oct 1972
Basavannappa Kotrappa and Another Vs Krishna Trading Co., Gadag
Karnataka High Court · AIR 1973 Kar 129 : AIR 1972 Kar 129 : (1973) 1 MysLJ 77
Karnataka Rent Control Act, 1961 — Section 21, 29, 43 (3), 50
High Courts10 Oct 1972
Shivadeviamma and Others Vs Sumanaji and Others
Karnataka High Court · AIR 1973 Kar 247 : AIR 1972 Kar 247 : (1973) 1 MysLJ 364
Madras Aliyasanthana Act, 1949 — Section 28, 28 (3), 39, 50
High Courts10 Oct 1972Dismissed
G.V. Rudrappa and Another Vs K.S. Siddappa
Karnataka High Court · AIR 1973 Kar 267 : AIR 1972 Kar 267 : (1973) 1 MysLJ 83
Mysore Land Reforms Act, 1962 — Section 118 (1), 133, 133 (2) (a)