High Courts05 Oct 1972
Controller of Estate Duty, Mysore Vs J. Krishna Murthy
Karnataka High Court · (1974) 96 ITR 87
Estate Duty Act, 1953 — Section 36, 64 (1)Wealth Tax Act, 1957 — Section 7Wealth Tax Amendment Rules, 1967 — Rule 1D
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,317 of 2,448
High Courts05 Oct 1972
Jaipal Sripal Badnikai Vs Payappa Jaggappa Waghe and Others
Karnataka High Court · AIR 1973 Kar 223 : AIR 1972 Kar 223 : (1973) 1 MysLJ 210
High Courts03 Oct 1972Dismissed
B.S. Ramadevi and Others Vs Pramellamba and Others
Karnataka High Court · AIR 1973 Kar 188 : AIR 1972 Kar 188 : (1973) 1 MysLJ 68
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Limitation Act, 1963 — Section 17
High Courts03 Oct 1972Dismissed
Raghavendrarao Vakil and Co., Bijapur Vs B.R. Elavia
Karnataka High Court · AIR 1973 Kar 203 : AIR 1972 Kar 203 : (1973) 1 MysLJ 59
Contract Act, 1872 — Section 127, 25, 25 (3)
High Courts03 Oct 1972Dismissed
Mohammed Ali Abdul Chanimomin Vs Bisahemi Kom Abdulla Saheb Momin and Another
Karnataka High Court · AIR 1973 Kar 131 : AIR 1972 Kar 131 : (1973) 1 MysLJ 130
Transfer of Property Act, 1882 — Section 52, 55 (1) (f)
High Courts28 Sept 1972Dismissed
Mahadevamma and Another Vs M. Nanjappa Setty and Others
Karnataka High Court · AIR 1973 Kar 254 : AIR 1972 Kar 254
Easements Act, 1882 — Section 15
High Courts28 Sept 1972Allowed
Kempanna Vs M. Shantarajiah and Others
Karnataka High Court · AIR 1973 Kar 66 : AIR 1972 Kar 66
Hindu Succession Act, 1956 — Section 14, 14 (1)
High Courts28 Sept 1972
Patel Adirajashetty Vs Koragappa Man Sa and Others
Karnataka High Court · AIR 1973 Kar 268 : AIR 1972 Kar 268 : (1973) 1 MysLJ 154
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Madras Aliyasanthana Act, 1949 — Section 29 (1)
High Courts27 Sept 1972Dismissed
The Corporation of the City of Bangalore Vs The Mysore State Board of Wakfs and Others
Karnataka High Court · AIR 1973 Kar 189 : AIR 1972 Kar 189 : (1973) 1 MysLJ 103
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 4, 5 (2), 6, 6 (1)
High Courts27 Sept 1972
Devayya Gowda and Others Vs M. Ganapati Srinivas Kamath and Others
Karnataka High Court · (1972) 09 KAR CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43Madras Commercial Crops Markets Act, 1933 — Section 5 (3)
High Courts26 Sept 1972Allowed
Subraya Bhatta Vs Lingappa Gowda and Others
Karnataka High Court · AIR 1973 Kar 171 : AIR 1972 Kar 171 : (1973) 1 MysLJ 147
Easements Act, 1882 — Section 7
High Courts26 Sept 1972Allowed
S.P. Hamidsha Chandshawale Vs Seshagiri Bhiku Pai and Others
Karnataka High Court · AIR 1973 Kar 228 : AIR 1972 Kar 228 : (1973) 1 MysLJ 127
Karnataka Rent Control Act, 1961 — Section 21, 3 (r), 51
High Courts26 Sept 1972Dismissed
Smt. Bakulabai Vs Shidaraya
Karnataka High Court · AIR 1973 Kar 134 : AIR 1972 Kar 134 : (1973) 1 MysLJ 33
Mysore Land Reforms Act, 1962 — Section 116, 14 (1), 14 (5)
High Courts21 Sept 1972Dismissed
Smt. Prema and Others Vs M. Ananda Shetty and Others
Karnataka High Court · AIR 1973 Kar 69 : AIR 1972 Kar 69 : (1973) 1 MysLJ 7
Hindu Marriage Act, 1955 — Section 4 (1) (b), 7, 7 (1)Madras Aliyasanthana Act, 1949 — Section 10, 8, 9
High Courts20 Sept 1972Dismissed
Kunnimellihalli Dodda Pramanand Prathami Pattin Vyavasaya Sahakari Sangh Ltd. Vs Shivappa Guddappa Surad
Karnataka High Court · AIR 1973 Kar 68 : AIR 1972 Kar 68 : (1972) 2 MysLJ 327
Mysore Co-operative Societies Act, 1948 — Section 70
High Courts20 Sept 1972
Manikrao Patil Vs Bapu Rao Patil and Another
Karnataka High Court · AIR 1973 Kar 271 : AIR 1972 Kar 271
Representation of the Peoples Act, 1951 — Section 117, 118, 83 (1), 86 (4), 97
High Courts19 Sept 1972Dismissed
M. Panchaksharappa Vs Shivayogeshwara Cotton Press Co. of Davanagere
Karnataka High Court · AIR 1973 Kar 135 : AIR 1972 Kar 135 : (1973) 1 MysLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72 (1), Order 21 Rule 84 (1), Order 21 Rule 90Limitation Act, 1908 — Section 166
High Courts15 Sept 1972
Gill and Company (P.) Limited Vs Commercial Tax Officer, II Circle, Gadag and Others
Karnataka High Court · (1973) 1 MysLJ 45 : (1973) 31 STC 336
Central Sales Tax Act, 1956 — Section 5, 6 (1A), 9
High Courts15 Sept 1972
Shivadeviamma by Lrs. and Others Vs Sumanji and Others
Karnataka High Court · AIR 1973 Kar 299 : AIR 1972 Kar 299 : (1973) 1 MysLJ 401
Hindu Succession Act, 1956 — Section 14 (1), 4Madras Aliyasanthana Act, 1949 — Section 36 (3), 36 (4), 36 (5)
High Courts15 Sept 1972
Chief Controlling Revenue Authority, Mysore, Bangalore Vs D.S. James and Others
Karnataka High Court · AIR 1973 Kar 105 : AIR 1972 Kar 105 : (1973) 1 MysLJ 62
Karnataka Stamp Act, 1957 — Section 34 (b), 47, 54 (1)