COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,320 of 2,448

High Courts07 Jul 1972

B. Basavangoud Rachanagoud Vs The Deputy Commissioner and District Registrar of Assurances, Bellary District and Another

Karnataka High Court · AIR 1973 Kar 11 : AIR 1972 Kar 11

Karnataka Stamp Act, 1957 — Section 68, 72Mysore Stamp Rules, 1958 — Rule 4 (3)

Read judgment

High Courts07 Jul 1972

Nacharamma Vs The Motor Accidents Claims Tribunal and Others

Karnataka High Court · (1972) ACJ 360

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Motor Vehicles Act, 1939 — Section 110 (1), 111

Read judgment

High Courts06 Jul 1972

Kechanda Ponnappa and Another Vs Chottora Thammaiah

Karnataka High Court · AIR 1973 Kar 202 : AIR 1972 Kar 202 : (1972) 2 MysLJ 487

Limitation Act, 1963 — Section 12, 12 (2)

Read judgment

High Courts05 Jul 1972Dismissed

Kuntappa Vs Aiyappa Kuntappa Desai and Others

Karnataka High Court · AIR 1973 Kar 50 : AIR 1972 Kar 50 : (1972) 2 MysLJ 415

Limitation Act, 1963 — Section 12, 8

Read judgment

High Courts05 Jul 1972Dismissed

P. Naranappa Vs A. Shanker Alva and Others

Karnataka High Court · AIR 1973 Kar 78 : AIR 1972 Kar 78 : (1972) 2 MysLJ 284

General Clauses Act, 1897 — Section 10Representation of the Peoples Act, 1951 — Section 67 A, 81, 85

Read judgment

High Courts04 Jul 1972

Assistant Collector of Central Excise Bangalore Vs Basiklal Chandmal Bora

Karnataka High Court · (1973) CriLJ 1571

Defence of India (Amendment) Rules, 1963 — Rule 126 (2) (ii), 126H (2) (d), 126P, 126P (2) (ii)

Read judgment

High Courts30 Jun 1972Partly Allowed

Subbakke and Others Vs Appayya Rai

Karnataka High Court · AIR 1973 Kar 230 : AIR 1972 Kar 230 : (1973) 1 MysLJ 71

Madras Aliyasanthana Act, 1949 — Section 36, 36 (3), 36 (5)

Read judgment

High Courts30 Jun 1972Allowed

Bhimappa Ningappa Hiresomannawar Vs Shrimant Parashuram Rao and Others

Karnataka High Court · AIR 1973 Kar 52 : AIR 1972 Kar 52 : (1972) 2 MysLJ 108

Mysore Land Reforms Act, 1962 — Section 22 (1) (a), 42, 42 (4)

Read judgment

High Courts29 Jun 1972

N. Nanjappa and Another Vs Siddiah and Others

Karnataka High Court · AIR 1973 Kar 28 : AIR 1972 Kar 28 : (1973) 1 MysLJ 186

Transfer of Property Act, 1882 — Section 60Trusts Act, 1882 — Section 90

Read judgment

High Courts28 Jun 1972

Pandavapura Sahakara Sakkare Kharkhane (P) Limited Vs State of Mysore

Karnataka High Court · (1973) 32 STC 104

Mysore Sales Tax Act, 1957 — Section 2 (v), 23

Read judgment

High Courts28 Jun 1972Allowed

Shidramappa Ayyappagouda Patil Vs Parasuramasing Karaksing Rajput and Another

Karnataka High Court · AIR 1973 Kar 82 : AIR 1972 Kar 82

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5, 136, 64

Read judgment

High Courts28 Jun 1972Dismissed

Azeezulla Sheriff and Others Vs Bhabhutimul

Karnataka High Court · AIR 1973 Kar 276 : AIR 1972 Kar 276 : (1972) 2 MysLJ 408

Registration Act, 1908 — Section 47, 49Transfer of Property Act, 1882 — Section 48, 54

Read judgment

High Courts27 Jun 1972Allowed

Bhawani Shankar Waman Saunshi and Others Vs Giridhar Ranganath Kulkarni and Others

Karnataka High Court · AIR 1972 Kar 348

Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 — Section 4, 4 (1), 4 (2)Karnataka Land Revenue Act, 1964 — Section 100

Read judgment

High Courts27 Jun 1972

Commissioner of Income Tax, Mysore Vs Sita Bhateja

Karnataka High Court · (1973) 91 ITR 193 : (1973) 1 MysLJ 179

Partnership Act, 1932 — Section 14

Read judgment

High Courts26 Jun 1972Dismissed

Workmen of Hindustan Machine Tools Ltd. Vs C.N. Nanjappa and Others

Karnataka High Court · (1984) ILR (Kar) 97

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 12, 12 (3), 18, 18 (3)

Read judgment

High Courts26 Jun 1972

B.S. Mohaddin Vs L.D. Narvekar and Others

Karnataka High Court · AIR 1973 Kar 55 : AIR 1972 Kar 55 : (1972) 2 MysLJ 391

Read judgment

High Courts25 Jun 1972

Mahadevappa Shankerappa Vs Gauramma

Karnataka High Court · AIR 1973 Kar 142 : AIR 1972 Kar 142 : (1972) 2 MysLJ 477

Hindu Succession Act, 1956 — Section 15, 16

Read judgment

High Courts23 Jun 1972Allowed

B.T. Kempanna Vs T. Krishnappa and Others

Karnataka High Court · AIR 1973 Kar 58 : AIR 1972 Kar 58 : (1972) 2 MysLJ 385

Limitation Act, 1908 — Section 141, 91Transfer of Property Act, 1882 — Section 101

Read judgment

High Courts23 Jun 1972

A. Narsappa Vs Food Inspector, City Municipality

Karnataka High Court · (1973) CriLJ 728

Prevention of Food Adulteration Act, 1954 — Section 13 (5), 16 (1), 7

Read judgment

High Courts23 Jun 1972

Basavannappa Maharudrappa Pattanshetti Vs Parvatayya

Karnataka High Court · (1973) CriLJ 115

Criminal Procedure Code, 1973 (CrPC) — Section 488

Read judgment