High Courts08 Mar 1972Allowed
Pleadings D'' Cunha Vs Manakke Hengaue
Karnataka High Court · AIR 1972 Kar 269 : (1972) 2 MysLJ 290
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,323 of 2,448
High Courts08 Mar 1972Dismissed
M.S. Ramaiah Vs The State of Mysore
Karnataka High Court · AIR 1973 Kar 17 : AIR 1972 Kar 17 : (1984) ILR (Kar) 452 : (1972) 2 MysLJ 119
Arbitration Act, 1940 — Section 17, 33, 9
High Courts03 Mar 1972Dismissed
A. Shivananda Survana Vs Divisional Commissioner, Mysore and Others
Karnataka High Court · AIR 1973 Kar 21 : AIR 1972 Kar 21
Karnataka Municipalities Act, 1964 — Section 320, 320 (2), 323
High Courts02 Mar 1972Dismissed
Rangaswamy and Others Vs Smt. Nagamma
Karnataka High Court · AIR 1973 Kar 178 : AIR 1972 Kar 178 : (1972) 2 MysLJ 256
Hindu Marriage Act, 1955 — Section 10, 12, 12 (1) (d), 9, 9 (2)
High Courts29 Feb 1972Dismissed
The Special Land Acquisition Officer, H.D.P. Ghataprabha Vs Aparai Krishna Gadakari and Others
Karnataka High Court · AIR 1973 Kar 22 : AIR 1972 Kar 22
Land Acquisition Act, 1894 — Section 12 (2), 25 (2), 54 (2)
High Courts25 Feb 1972
Aithappa Ghannan Vs State of Mysore
Karnataka High Court · (1973) CriLJ 360
Criminal Procedure Code, 1973 (CrPC) — Section 242, 243Mysore Excise Act, 1901 — Section 13 (e), 34
High Courts25 Feb 1972Dismissed
B.T. Sannabasave Gowda and Another Vs State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 351
Mysore Village Panchayats and Local Boards Act, 1959 — Section 197 (2), 80
High Courts25 Feb 1972
In Re: Canara Bank Ltd.
Karnataka High Court · (1973) 43 CompCas 461
Companies Act, 1956 — Section 21, 23 (1), 391, 394Monopolies and Restrictive Trade Practices Act, 1969 — Section 2 (d), 2 (v)
High Courts25 Feb 1972Allowed
In Re: Canara Bank Ltd. and Another
Karnataka High Court · AIR 1973 Kar 95 : AIR 1972 Kar 95
Monopolies and Restrictive Trade Practices Act, 1969 — Section 20, 20 (a), 21, 23 (1)
High Courts24 Feb 1972Dismissed
Kallappa Sidappa Suryawanshi Vs Akkavva
Karnataka High Court · AIR 1972 Kar 276 : (1972) 1 MysLJ 588
Divorce Act, 1869 — Section 23Limitation Act, 1908 — Section 120
High Courts21 Feb 1972Allowed
Sangappa Sanganbasappa Vs Amjabi Anand Rao and Others
Karnataka High Court · AIR 1972 Kar 280
Hyderabad Land Revenue Act, 1317F — Section 101, 24
High Courts18 Feb 1972Dismissed
The Special Land Acquisition Officer Railways, Mangalore Vs Narayana Bhat, Mangalore
Karnataka High Court · AIR 1973 Kar 25 : AIR 1972 Kar 25
Land Acquisition Act, 1894 — Section 4, 54
High Courts18 Feb 1972Partly Allowed
Special Land Acquisition Officer, CITB, Bangalore Vs J.B. Kempanna Setty Charities
Karnataka High Court · AIR 1973 Kar 121 : AIR 1972 Kar 121
City of Bangalore Improvement Act, 1945 — Section 18
High Courts17 Feb 1972
Venkata Rao and Others Vs Brijpal and Others
Karnataka High Court · AIR 1972 Kar 339
Mysore Land Reforms Act, 1962 — Section 70, 70 (b), 85
High Courts16 Feb 1972Dismissed
Asstt. Collector of Central Excise and Customs Vs Rikabdas Tejmal Shah
Karnataka High Court · AIR 1972 Kar 329 : (1972) 1 MysLJ 520
Customs Act, 1962 — Section 123, 135 (b), 135 (b) (ii)Gold (Control) Act, 1968 — Section 16 (2) (g)
High Courts14 Feb 1972Dismissed
B. Lakshminarayana Setty Vs R. Rajmall and Another
Karnataka High Court · AIR 1972 Kar 342 : (1972) 1 MysLJ 652
Civil Procedure Code, 1908 (CPC) — Section 37 (b)Karnataka Civil Courts Act, 1964 — Section 10 (1), 6 (1)
High Courts11 Feb 1972
P. Govinda Prabha Vs The State of Mysore
Karnataka High Court · (1972) CriLJ 1661
Criminal Procedure Code, 1973 (CrPC) — Section 516 A, 517, 520Essential Commodities Act, 1955 — Section 6 A, 6 C
High Courts09 Feb 1972Dismissed
C. Rudre Gowda Vs Angadi Chikkanna
Karnataka High Court · AIR 1972 Kar 199
Mysore Agriculturists Relief Act, 1928 — Section 64, 64 (2)Mysore General Clauses Act, 1899 — Section 1 (3)
High Courts04 Feb 1972
Shivadeviamma and Others Vs Sumanaji and Others
Karnataka High Court · AIR 1973 Kar 87 : AIR 1972 Kar 87 : (1973) 1 MysLJ 321
Hindu Succession Act, 1956 — Section 14 (1), 4Mysore High Court Act, 1962 — Section 7, 7 (1), 7 (2)
High Courts04 Feb 1972
S.K. Kalanji Vs Commissioner of Commercial Taxes
Karnataka High Court · (1972) 1 MysLJ 382 : (1972) 29 STC 724
Mysore Sales Tax Act, 1957 — Section 12, 12 (3), 23 (1)