High Courts14 Apr 1972Allowed
Ganapatsa Narayansa Habib Vs Tuljansa Narayansa Habib
Karnataka High Court · AIR 1972 Kar 309 : (1972) 2 MysLJ 126
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,322 of 2,448
High Courts14 Apr 1972
Hindustan Ideal Insurance Co. Ltd. Vs Pappu Poojary and Others
Karnataka High Court · (1974) 44 CompCas 6 : (1972) 2 MysLJ 74
Motor Vehicles Act, 1939 — Section 95 (1) (b), 96, 96 (1), 96 (2)
High Courts14 Apr 1972
Special Land Acquisition Officer, Mangalore Vs Piadade Fernandes
Karnataka High Court · AIR 1973 Kar 62 : AIR 1972 Kar 62
Land Acquisition Act, 1894 — Section 11, 18, 4, 49
High Courts13 Apr 1972
Devaki Vs Deeda S. Putran
Karnataka High Court · (1973) CriLJ 294
Criminal Procedure Code, 1973 (CrPC) — Section 488 (3), 489 (2)
High Courts13 Apr 1972
Sudarshan and Company Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1973) 89 ITR 85
Income Tax Act, 1961 — Section 185, 185 (1) (a), 256 (1)
High Courts12 Apr 1972Allowed
Bando Banaji Mutalik Vs Bhaskar Balaji Kulkarni
Karnataka High Court · AIR 1972 Kar 311 : (1972) 1 MysLJ 649
Limitation Act, 1963 — Section 10, 20, 24, 29 (2), 4
High Courts05 Apr 1972
K.L. Parvathamma Vs Income Tax Officer and Others
Karnataka High Court · (1974) 93 ITR 138
Income Tax Act, 1961 — Section 139, 282, 283, 283 (2)
High Courts30 Mar 1972Allowed
Laxminarayana, Mining Co. and Another Vs Taluk Development Board and Another
Karnataka High Court · AIR 1972 Kar 299
Madras District Boards Act — Section 78, 79Mysore Village Panchayats and Local Boards Act, 1959 — Section 143, 144, 6 (1), 6 (2)
High Courts29 Mar 1972
Thimmaiah Vs The University of Mysore and Others
Karnataka High Court · AIR 1972 Kar 272
Mysore University Act, 1956 — Section 2 (e), 20, 26 (1)
High Courts27 Mar 1972Allowed
The Karnataka Bank Ltd. Vs K. Shamanna and Others
Karnataka High Court · AIR 1972 Kar 321 : (1972) 2 MysLJ 20
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 14, 151, 47, 96
High Courts27 Mar 1972
Additional Special Land Acquisition Officer, Mangalore Vs P. Anantha Bhat
Karnataka High Court · AIR 1972 Kar 313 : (1972) 2 MysLJ 352
Land Acquisition Act, 1894 — Section 23, 23 (2), 24, 4
High Courts27 Mar 1972Allowed
Krishnaji Vasudev Paradeshi Vs N.R. Mattikoppa and Co. and Another
Karnataka High Court · AIR 1972 Kar 274 : (1972) 1 MysLJ 674
Limitation Act, 1908 — Section 12, 12 (2)Limitation Act, 1963 — Section 151
High Courts27 Mar 1972Dismissed
Shetkari Sahakari Sakkar Karkhana Ltd. Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 325
Constitution of India, 1950 — Article 19, 19 (1) (f), 19 (1) (g), 31Sale of Goods Act, 1930 — Section 4 (4)
High Courts24 Mar 1972Dismissed
Beerappa Vs Yeshwantrao and Others
Karnataka High Court · AIR 1972 Kar 338 : (1972) 2 MysLJ 123
Civil Procedure Code, 1908 (CPC) — Section 21Evidence Act, 1872 — Section 40, 41, 42, 44
High Courts23 Mar 1972Dismissed
Radhakrishna Bhaktha Vs Ramanna Shetty
Karnataka High Court · AIR 1972 Kar 327
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts23 Mar 1972
Special Land Acquisition Officer, Mangalore Vs Smt. Ovamma
Karnataka High Court · AIR 1973 Kar 175 : AIR 1972 Kar 175
Land Acquisition Act, 1894 — Section 18, 25 (1), 9
High Courts17 Mar 1972Dismissed
Dr. P. S. Rao Vs The Union Government and Others
Karnataka High Court · (1972) 03 KAR CK 0007
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 16, 226, 73
High Courts15 Mar 1972Allowed
Subhadra Bai Vs State of Mysore
Karnataka High Court · AIR 1973 Kar 13 : AIR 1972 Kar 13 : (1973) 1 MysLJ 175
Land Acquisition Act, 1894 — Section 18, 34, 4 (1)
High Courts10 Mar 1972
Y.V. Shanthamurthy (Accused No. 1) and Another Vs The State of Mysore
Karnataka High Court · (1973) CriLJ 355
Criminal Procedure Code, 1973 (CrPC) — Section 537, 68Penal Code, 1860 (IPC) — Section 500
High Courts10 Mar 1972Allowed
Hayalappa and Others Vs Hyalappa and Others
Karnataka High Court · AIR 1972 Kar 266 : (1972) 1 MysLJ 656
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4