High Courts04 Feb 1972
The State of Mysore Vs Somala and Another
Karnataka High Court · (1972) CriLJ 1478
Criminal Procedure Code, 1973 (CrPC) — Section 251 A (11)Penal Code, 1860 (IPC) — Section 34, 379
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,324 of 2,448
High Courts02 Feb 1972Allowed
Kamalabai Narayan Naik Vs Rukmanibai Krishnaji Naik and Another
Karnataka High Court · AIR 1972 Kar 282 : (1972) 1 MysLJ 586
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts02 Feb 1972
Aswathappa and Others Vs Ramchandrappa and Another
Karnataka High Court · (1972) CriLJ 1654
Criminal Procedure Code, 1973 (CrPC) — Section 201, 208, 211, 247 (1)Penal Code, 1860 (IPC) — Section 143, 147, 149, 324
High Courts01 Feb 1972
Commissioner of Income Tax, Bangalore Vs Hajee C.M. Abdul Rahiman Khan
Karnataka High Court · (1973) 91 ITR 64 : (1972) 1 MysLJ 642
Income Tax Act, 1961 — Section 147 (a), 148, 256 (1)
High Courts31 Jan 1972
Bhimrao Gururao Deshpande and Another Vs Pralhad Subbarao Mutalik Deshpande and Others
Karnataka High Court · AIR 1973 Kar 98 : AIR 1972 Kar 98
Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 — Section 4, 4 (1), 4 (2), 4 (3)
High Courts31 Jan 1972
Venkatamma and Others Vs The Special Land Acquisition Officer, City Improvement Trust Board, Mysore
Karnataka High Court · AIR 1972 Kar 193
City of Mysore Improvement Act, 1903 — Section 16, 18, 23Land Acquisition Act, 1894 — Section 4 (1), 4 (2), 5, 5 A, 6
High Courts28 Jan 1972
State of Mysore Vs Bastanv Javanv Pinto
Karnataka High Court · (1972) CriLJ 1711
Criminal Procedure Code, 1973 (CrPC) — Section 137 (1), 137 (3), 438
High Courts21 Jan 1972
The State Government Vs M.L. Manjunatha Shetty
Karnataka High Court · AIR 1972 Kar 263
Karnataka Stamp Act, 1957 — Section 2 (d), 20, 45, 54 (1)
High Courts19 Jan 1972Allowed
D. Achaiah Setty Vs The City of Bangalore Municipal Corporation, Bangalore
Karnataka High Court · AIR 1972 Kar 203 : (1972) 1 MysLJ 186
City of Bangalore Municipal Corporation Act, 1949 — Section 248, 248 A, 385 (4)
High Courts19 Jan 1972Dismissed
B. Babu Rao and Another Vs Davangere Taluk Agricultural Produce Co-operative Marketing Society Ltd., Davangere and Others
Karnataka High Court · AIR 1972 Kar 233
High Courts13 Jan 1972
T.P. Kapadia Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1973) 87 ITR 511 : (1972) 1 MysLJ 547
Income Tax Act, 1922 — Section 16 (3) (a)Income Tax Act, 1961 — Section 147 (b), 256 (1), 64
High Courts07 Jan 1972
Hindustan Aeronautics Ltd. Vs P. Venu Perumal and Another
Karnataka High Court · AIR 1972 Kar 255 : (1972) 1 MysLJ 384
Employees State Insurance Act, 1948 — Section 61Motor Vehicles Act, 1939 — Section 110, 110 A, 110 F
High Courts07 Jan 1972Allowed
H.K. Dasappa Setty Vs Vedavathamma and Others
Karnataka High Court · AIR 1972 Kar 283 : (1972) 1 MysLJ 551
Contract Act, 1872 — Section 25 (3)
High Courts06 Jan 1972
Commissioner of Income Tax, Mysore Vs United Breweries
Karnataka High Court · (1973) 89 ITR 17
Income Tax Act, 1961 — Section 256 (1), 36 (1) (iii)
High Courts14 Dec 1971
Venkateswara Power Rolling Mills and Another Vs Commissioner of Income Tax
Karnataka High Court · (1974) 97 ITR 168
Income Tax Act, 1961 — Section 139 (1), 139 (2), 256 (1), 271 (1) (a)
High Courts03 Dec 1971Dismissed
G. Veeranna Vs Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1972 Kar 171
Karnataka Motor Vehicles Rules, 1963 — Rule 123, 123 (2) (ii)Motor Vehicles Act, 1939 — Section 57 (3), 63 (1)
High Courts03 Dec 1971
Shanti Trading Co. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1973) 87 ITR 38
Income Tax Act, 1961 — Section 139 (2), 184 (7), 256 (1)
High Courts03 Dec 1971
Pranay Vs The State of Mysore and Another
Karnataka High Court · AIR 1972 Kar 296
Court Fees Act, 1870 — Section 20, 48Land Acquisition Act, 1894 — Section 54
High Courts02 Dec 1971Dismissed
Thimmappa Dasappa Vs Thimmavva Kom Thimmappa
Karnataka High Court · AIR 1972 Kar 234
Hindu Marriage Act, 1955 — Section 13 (1) (i), 23 (1) (d), 28
High Courts02 Dec 1971Allowed
Neelawwa and Another Vs Kallappa Basappa Nhavi and Others
Karnataka High Court · AIR 1972 Kar 218