High Courts21 Jun 1972Allowed
Devagya Tuklya and Others Vs Shivgya Igya and Others
Karnataka High Court · AIR 1973 Kar 4 : AIR 1972 Kar 4 : (1972) 2 MysLJ 340
Mysore High Court Act, 1884 — Section 8 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,321 of 2,448
High Courts21 Jun 1972Dismissed
Chanamma Vs Lingamma and Another
Karnataka High Court · AIR 1972 Kar 333 : (1972) 2 MysLJ 171
Hindu Succession Act, 1956 — Section 14 (1), 14 (2)
High Courts19 Jun 1972
Veerbasavaradhya and Others Vs Devotees of Lingadagudi Mutt and Others
Karnataka High Court · AIR 1973 Kar 280 : AIR 1972 Kar 280
Evidence Act, 1872 — Section 145, 21Limitation Act, 1908 — Section 142, 144Mysore Town Municipalities Act, 1933 — Section 64
High Courts16 Jun 1972Dismissed
Smt. Vasavamba Vs Parasuram Sait and Sons
Karnataka High Court · AIR 1973 Kar 291 : AIR 1972 Kar 291
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 38 Rule 5
High Courts16 Jun 1972Dismissed
Champalal Bhaktawarmal Vs Smt. Sumitramma
Karnataka High Court · AIR 1973 Kar 110 : AIR 1972 Kar 110 : (1972) 2 MysLJ 104
Transfer of Property Act, 1882 — Section 111 D, 53 A
High Courts15 Jun 1972Allowed
Life Insurance Corporation of India Vs B.R. Honnappa and Others
Karnataka High Court · AIR 1973 Kar 86 : AIR 1972 Kar 86 : (1972) 2 MysLJ 169
High Courts14 Jun 1972
Commissioner of Income Tax, Mysore Vs Banglore Woollen, Cotton and Silk Mills Co. Ltd.
Karnataka High Court · (1973) 91 ITR 166
Income Tax Act, 1961 — Section 256 (1), 88, 88 (1)
High Courts08 Jun 1972Dismissed
S. Devaraj Vs Patel Nanjegowda
Karnataka High Court · AIR 1972 Kar 350 : (1972) 2 MysLJ 141
Mysore Land Reforms Act, 1962 — Section 14, 15, 15 (1), 15 (2), 16
High Courts07 Jun 1972Allowed
Smt. Zubeida Bi Vs M. Mohammed Ismail
Karnataka High Court · AIR 1973 Kar 16 : AIR 1972 Kar 16
Civil Procedure Code, 1908 (CPC) — Section 11Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 29, 50
High Courts06 Jun 1972Dismissed
Ratna Bai Vs N. Narayani
Karnataka High Court · AIR 1973 Kar 174 : AIR 1972 Kar 174 : (1972) 2 MysLJ 185
Civil Procedure Code, 1908 (CPC) — Section 148, 151Karnataka Rent Control Act, 1961 — Section 2 (1) (a), 21 (2)
High Courts06 Jun 1972
Workmen of Yelandur Taluk Land Mortgage Co-operative Society Ltd. Vs Yelandur Taluk Land Mortgage Co-operative Society Ltd. and Another
Karnataka High Court · (1972) 2 LLJ 588 : (1972) 2 MysLJ 149
Industrial Disputes Act, 1947 — Section 10 (1) (c), 32, 33, 33 (2)
High Courts01 Jun 1972Dismissed
Karibasappa Vs Md. Khaja Hussain and Others
Karnataka High Court · AIR 1973 Kar 77 : AIR 1972 Kar 77 : (1972) 2 MysLJ 273
High Courts31 May 1972
Commissioner of Income Tax, Mysore Vs Balanoor Tea and Rubber Co. Ltd.
Karnataka High Court · (1974) 93 ITR 115
Income Tax Act, 1961 — Section 14, 256 (1), 28, 80 E, 80 E (1)
High Courts31 May 1972Dismissed
P.G. Venkataswamy and Others Vs Mir Zahid Hussain Saheb (Sha) and Others
Karnataka High Court · AIR 1973 Kar 145 : AIR 1972 Kar 145
Evidence Act, 1872 — Section 116Registration Act, 1908 — Section 28, 30
High Courts30 May 1972Dismissed
Hirachand Vs Syed Basheeruddin
Karnataka High Court · AIR 1973 Kar 151 : AIR 1972 Kar 151 : (1972) 2 MysLJ 281
Easements Act, 1882 — Section 15
High Courts25 May 1972
L.R. Saldhana Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 307
Constitution of India, 1950 — Article 226, 227
High Courts24 May 1972Dismissed
Hanamappa Bhimappa and Others Vs Pralhad
Karnataka High Court · AIR 1972 Kar 335
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, 149
High Courts24 May 1972
M.V. Shivaji Rao Kore and Others Vs Rukminiyamma and Others
Karnataka High Court · AIR 1973 Kar 113 : AIR 1972 Kar 113
Hindu Succession Act, 1956 — Section 6
High Courts23 May 1972Dismissed
P.K. Narasimha Iyengar Vs P.K. Ramaswamy Iyengar
Karnataka High Court · AIR 1973 Kar 118 : AIR 1972 Kar 118 : (1972) 2 MysLJ 145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1908 — Section 144