COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,318 of 2,448

High Courts07 Sept 1972

Gangappa Ramappa Damannavar and Others Vs Kallappa Sonkappa Katti and Others

Karnataka High Court · AIR 1973 Kar 190 : AIR 1972 Kar 190

Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts01 Sept 1972Allowed

Smt. Chinnamma and Others Vs The Devanga Sangha and Others

Karnataka High Court · AIR 1973 Kar 338 : AIR 1972 Kar 338

Contract Act, 1872 — Section 16, 16 (2), 16 (3)

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High Courts01 Sept 1972Dismissed

R. Anantha Rao Vs Smt. Indumathi

Karnataka High Court · AIR 1973 Kar 139 : AIR 1972 Kar 139 : (1973) 1 MysLJ 31

Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (p)

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High Courts30 Aug 1972

Reddy Channabasavanna Goud and Others Vs The State of Mysore and Others

Karnataka High Court · (1973) CriLJ 1049

Criminal Procedure Code, 1973 (CrPC) — Section 107

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High Courts26 Aug 1972

The State of Mysore Vs Venkatraman Manjanath Hegde

Karnataka High Court · (1973) CriLJ 359

Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts25 Aug 1972

N. Subramanyam Vs K. Ummar and Another

Karnataka High Court · (1973) CriLJ 733

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High Courts25 Aug 1972Allowed

K.S. Sathyapala Vs Alice D''Souza and Another

Karnataka High Court · AIR 1973 Kar 34 : AIR 1972 Kar 34

Mysore Land Reforms Act, 1962 — Section 112, 132, 132 (1), 133, 4

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High Courts25 Aug 1972Dismissed

The Northern India General Insurance Co. Ltd. Vs L. Krishnan and Others

Karnataka High Court · AIR 1973 Kar 107 : AIR 1972 Kar 107 : (1972) 2 MysLJ 324

Motor Vehicles Act, 1939 — Section 110 C, 110 D, 96 (2)

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High Courts24 Aug 1972Allowed

Prakash Travels Pvt. Ltd., Gandhinagar, Bangalore Vs State of Mysore and Others

Karnataka High Court · AIR 1973 Kar 71 : AIR 1972 Kar 71 : (1972) 2 MysLJ 456

Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Rules, 1963 — Rule 128Motor Vehicles Act, 1939 — Section 45 (1), 58 (2)

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High Courts24 Aug 1972

Bharat Electronics Ltd. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1973) 91 ITR 481

Income Tax Act, 1961 — Section 110, 155, 66, 84

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High Courts23 Aug 1972Dismissed

S.S. Dhundshi and Co. Vs Bailur Ramaraya Manjunath Shanbhag

Karnataka High Court · AIR 1973 Kar 195 : AIR 1972 Kar 195

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts22 Aug 1972Partly Allowed

R.B. Somappa Vs The Mysore Co-operative Appellate Tribunal and Others

Karnataka High Court · AIR 1973 Kar 37 : AIR 1972 Kar 37

Civil Procedure Code, 1908 (CPC) — Section 34Mysore Co-operative Societies Act, 1948 — Section 70

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High Courts21 Aug 1972Dismissed

Lokappa and Another Vs Narayana

Karnataka High Court · AIR 1973 Kar 197 : AIR 1972 Kar 197 : (1973) 1 MysLJ 16

Karnataka Civil Courts Act, 1964 — Section 28, 28 (4), 28 (4) (b)Limitation Act, 1963 — Section 4

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High Courts18 Aug 1972Partly Allowed

M. Mallikarnjunaiah Vs Shivanna and Another

Karnataka High Court · AIR 1973 Kar 40 : AIR 1972 Kar 40 : (1973) 1 MysLJ 120

Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 111 (f)

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High Courts17 Aug 1972

N.K. Ganapaiah Vs Agricultural Income Tax Officer, Hassan

Karnataka High Court · (1973) 91 ITR 479 : (1973) 1 MysLJ 10

Mysore Agricultural Income Tax Act, 1957 — Section 37

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High Courts16 Aug 1972Dismissed

Kempegowda and Others Vs Ramegowda and Another

Karnataka High Court · AIR 1973 Kar 73 : AIR 1972 Kar 73 : (1972) 2 MysLJ 268

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98

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High Courts16 Aug 1972

The Deputy Director of Mines (Safety) Vs P. Nagbhushanam and Others

Karnataka High Court · (1973) CriLJ 549

Factories Act, 1948 — Section 74 (1)Mines Act, 1952 — Section 70, 72 C (1) (b), 73

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High Courts10 Aug 1972Allowed

J.S. Prakash Vs The Secretary, Regional Transport Authority, Bangalore-2

Karnataka High Court · AIR 1973 Kar 140 : AIR 1972 Kar 140 : (1972) 2 MysLJ 470

Motor Vehicles Act, 1939 — Section 59 (3), 60, 60 (1)

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High Courts09 Aug 1972

The State of Mysore Vs Nagappa Sannigappa Sannakki and Others

Karnataka High Court · (1973) CriLJ 1570

Criminal Procedure Code, 1973 (CrPC) — Section 476Penal Code, 1860 (IPC) — Section 196, 211

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High Courts04 Aug 1972

N. Ramarao Mane Vs Radha Rukmini Bai

Karnataka High Court · (1973) CriLJ 547

Criminal Procedure Code, 1973 (CrPC) — Section 488, 488 (8)

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