High Courts04 Aug 1972Dismissed
M.R. Mishrikoti Vs M.H. Asoti
Karnataka High Court · (1973) ACJ 105
Workmens Compensation Act, 1923 — Section 30, 30 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,319 of 2,448
High Courts04 Aug 1972
Shivadeviamma and Others Vs Sumanji and Others
Karnataka High Court · AIR 1973 Kar 296 : AIR 1972 Kar 296
Hindu Succession Act, 1956 — Section 14, 14 (1)Mysore High Court Act, 1962 — Section 7, 7 (2)
High Courts02 Aug 1972
K. Rama Rao Vs State of Mysore and Others
Karnataka High Court · AIR 1973 Kar 108 : AIR 1972 Kar 108 : (1972) 2 MysLJ 428
Mysore Religious and Charitable Institutions Act, 1927 — Section 41 (4), 76Mysore Religious and Charitable Institutions Regulation, 1927 — Regulation 4, 4 (7), 5 (5)
High Courts31 Jul 1972Allowed
Varadamma Vs H. Mallappa Gowda and Others
Karnataka High Court · (1972) ACJ 375
Criminal Procedure Code, 1973 (CrPC) — Section 161 (3)Motor Vehicles Act, 1988 — Section 110, 110 A
High Courts31 Jul 1972
A. Harsha V. Rai Vs Dr. K.V. Karna and Others
Karnataka High Court · (1973) ACJ 57 : AIR 1973 Kar 162 : AIR 1972 Kar 162 : (1972) 2 MysLJ 460
Motor Vehicles Act, 1939 — Section 110 A
High Courts28 Jul 1972Dismissed
Sri Hucheshwar L.S. Society, Kotekal Vs The Land Acquisition Officer, Bagalkot Division, Bijapur and Another
Karnataka High Court · AIR 1973 Kar 44 : AIR 1972 Kar 44 : (1972) 2 MysLJ 417
Land Acquisition Act, 1894 — Section 3 (b), 5 A (2), 5 A (3)
High Courts26 Jul 1972
Vasanth Kshatriya Vs The Presiding Officer, Labour Court, Mangalore and Another
Karnataka High Court · (1973) 26 FLR 111 : (1973) 2 LLJ 46
Industrial Disputes Act, 1947 — Section 10 (1), 33 C (2)Minimum Wages Act, 1948 — Section 3 (1) (a), 5 (2)
High Courts25 Jul 1972Dismissed
K.R. Chinnakrishna Setty and Others Vs Sri Ambal and Co., Madras
Karnataka High Court · AIR 1973 Kar 74 : AIR 1972 Kar 74 : (1972) 2 MysLJ 444
Trade and Merchandise Marks Act, 1958 — Section 105, 12 (1), 12 (3)
High Courts25 Jul 1972Dismissed
Appaiah Annappa Desai Vs Tavanavva and Others
Karnataka High Court · AIR 1973 Kar 47 : AIR 1972 Kar 47 : (1972) 2 MysLJ 278
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 31 A, 31 B, 31 CMysore Land Reforms Act, 1962 — Section 14, 16 (1), 16 (10B)
High Courts20 Jul 1972
Radio House Vs Union of India and Others Kullappa Spinning Mills Vs Enforcement Officer, Emergency Risks Insurance Scheme and Another Shankara Textile Mills Vs Enforcement Officer Emergency Risks Insurance Scheme and Another
Karnataka High Court · (1973) 43 CompCas 157
Emergency Risks (Goods) Insurance Act, 1962 — Section 7, 8, 8 (1)General Clauses Act, 1897 — Section 6
High Courts20 Jul 1972Dismissed
Radio House and Others Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1973 Kar 256 : AIR 1972 Kar 256
Emergency Risks (Goods) Insurance Act, 1962 — Section 7, 7 (1), 8, 8 (1)
High Courts19 Jul 1972Dismissed
Gadigeyya Veerayya Kalmath and Others Vs Sri Vishnu Dev and Others
Karnataka High Court · AIR 1973 Kar 207 : AIR 1972 Kar 207
Bombay Public Trust Act, 1950 — Section 88 B
High Courts19 Jul 1972Dismissed
P.A. Machiah Vs M.B. Ponnavva and Others
Karnataka High Court · AIR 1973 Kar 1 : AIR 1972 Kar 1
Hindu Succession Act, 1956 — Section 14Hindu Women Rights to Property Act, 1937 — Section 3 (1), 3 (2), 3 (3)
High Courts18 Jul 1972
Bharamarambika @ Ambakka Vs The State of Mysore and Others
Karnataka High Court · (1973) CriLJ 114
Criminal Procedure Code, 1973 (CrPC) — Section 526 (1) (d), 528 (1) (c), 582 (1) (1-C)
High Courts18 Jul 1972Allowed
Banappa Dyavappa Kumbar Vs Gurunath Krishnaji Ingalgi and Others
Karnataka High Court · AIR 1973 Kar 199 : AIR 1972 Kar 199 : (1973) 1 MysLJ 99
High Courts17 Jul 1972
Bikabhai Prabhudas Parekh and Company Vs The Commercial Tax Officer (Additional Circle), South Kanara, Mangalore
Karnataka High Court · (1972) 30 STC 425
Mysore Sales Tax Act, 1957 — Section 12 (3), 28 (1), 6 A (2)
High Courts14 Jul 1972Allowed
Kalappa Vs Deputy Commissioner, Mandya and Others
Karnataka High Court · AIR 1973 Kar 32 : AIR 1972 Kar 32 : (1972) 2 MysLJ 265
Mysore Irrigation Act, 1965 — Section 15, 15 (1), 15 (2), 16 (2)
High Courts13 Jul 1972Dismissed
The Commandant, Sub-Area, Bangalore and Another Vs Smt. Kantamma and Another
Karnataka High Court · (1973) ACJ 154 : AIR 1973 Kar 48 : AIR 1972 Kar 48 : (1973) 1 MysLJ 193
Motor Vehicles Act, 1939 — Section 110 A, 110 A (3), 110 DMotor Vehicles Rules, 1989 — Rule 2, 4 (a)
High Courts10 Jul 1972
Ganesh Neelakant Kulakarni and Others Vs State
Karnataka High Court · (1973) CriLJ 551
Criminal Procedure Code, 1973 (CrPC) — Section 235, 236, 239Penal Code, 1860 (IPC) — Section 34, 408, 467, 477 A
High Courts07 Jul 1972Allowed
Nacharamma Vs The Chairman of the Motor Accident Claims Tribunal, Bangalore and Others
Karnataka High Court · AIR 1973 Kar 10 : AIR 1972 Kar 10 : (1972) 2 MysLJ 224
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Motor Vehicles Act, 1939 — Section 110 (1), 110 (2), 110 A