High Courts30 Nov 1971
Patil Irangowda Bhimangowda Vs Agricultural Income Tax Officer, Dharwar and Another
Karnataka High Court · (1973) 87 ITR 636
Mysore Agricultural Income Tax Act, 1957 — Section 19 (4), 42, 42 (2)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,325 of 2,448
High Courts24 Nov 1971Allowed
K.R. Shivadatta Vs The Selection Committee to Govt. Medical College and Another
Karnataka High Court · AIR 1972 Kar 135
Mysore Medical Colleges (Selection for Admission) Rules, 1971 — Rule 10, 14B, 16, 4 (1) (h)
High Courts23 Nov 1971Dismissed
R. Rangappa Reddy Vs Mysore Revenue Appellate Tribunal, Bangalore and Others
Karnataka High Court · AIR 1972 Kar 219
Motor Vehicles Act, 1939 — Section 47, 47 (3), 63 (3)
High Courts19 Nov 1971
Manjashetty and Others Vs The State of Mysore
Karnataka High Court · AIR 1972 Kar 138 : (1972) 1 MysLJ 151
Essential Commodities Act, 1955 — Section 3, 5Mysore Vanaspati Dealers Licensing Order, 1971 — Section 1 (3), 12 (d)
High Courts15 Nov 1971
The State of Mysore Vs Krishnaswamy
Karnataka High Court · (1972) CriLJ 854
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 344, 438
High Courts11 Nov 1971Dismissed
J.V. Jahagirdar Vs S.L. Bijali
Karnataka High Court · AIR 1972 Kar 221 : (1972) 1 MysLJ 207
Mysore Land Reforms Act, 1962 — Section 14, 14 (1)Mysore Land Reforms Rules, 1965 — Rule 7
High Courts09 Nov 1971
V.V. Kudva and Another Vs Employees State Insurance Corporation, Bangalore
Karnataka High Court · AIR 1972 Kar 204 : (1972) 1 MysLJ 360
Employees State Insurance Act, 1948 — Section 82
High Courts08 Nov 1971
Krishna Jetty Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 175 : (1972) 1 MysLJ 40
Mysore High Court Rules — Rule 5, 5A
High Courts02 Nov 1971Allowed
Ramappa and Others Vs Yellappa Gundappa and Others
Karnataka High Court · AIR 1972 Kar 176
Mysore Land Reforms Act, 1962 — Section 14 (1), 2 (11), 45, 5, 5 (1)
High Courts29 Oct 1971Allowed
Hanamangouda Venkanagouda Vs Hanamanagouda and Others
Karnataka High Court · AIR 1972 Kar 286
Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)Mysore High Court Act, 1961 — Section 6Transfer of Property Act, 1882 — Section 39
High Courts29 Oct 1971Partly Allowed
Joseph D''Souza Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 261 : (1974) CriLJ 212 : (1973) ILR (Kar) 517 : (1973) 1 MysLJ 397
Karnataka Rent Control Act, 1961 — Section 21 (1) (d), 21 (1) (e), 21 (1) (h), 50
High Courts28 Oct 1971Dismissed
Narayana Jois Vs Alamelamma and Another
Karnataka High Court · AIR 1972 Kar 178
Transfer of Property Act, 1882 — Section 60, 61, 77
High Courts27 Oct 1971
Basawwa and Others Vs Ningappa Gopalappa Uppin and Others
Karnataka High Court · AIR 1972 Kar 183 : (1972) 1 MysLJ 149
Bombay Tenancy and Agricultrual Lands Act, 1948 — Section 63, 74 (1) (a), 85 A
High Courts27 Oct 1971Dismissed
T.P. Boraiah and Another Vs State of Mysore and Another
Karnataka High Court · AIR 1972 Kar 181 : (1972) 1 MysLJ 172
Karnataka Motor Vehicles Rules, 1963 — Rule 106 (1)Motor Vehicles Act, 1939 — Section 48 (3), 59, 68
High Courts26 Oct 1971Dismissed
P.V. Aithala and Others Vs State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 291 : (1972) 1 MysLJ 303
Land Acquisition Act, 1894 — Section 11, 16, 23 (1)Mysore Land Acquisition (Amendment) Act — Section 15 A, 3 (3), 6
High Courts25 Oct 1971
Provident Fund Inspector, South Division Vs A.J. Coelho
Karnataka High Court · (1974) CriLJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 247, 249Employees Provident Fund and Miscellaneous Provisions Act, 1952 — Section 14
High Courts22 Oct 1971Dismissed
Narayan Bhikaji Pauskar Vs Mangesh M. Tergaonkar and Others
Karnataka High Court · AIR 1972 Kar 206
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 6 (2)
High Courts22 Oct 1971
In Re: Tadimalla Subba Rao
Karnataka High Court · AIR 1972 Kar 293 : (1972) 1 MysLJ 578
Estate Duty Act, 1953 — Section 57Succession Act, 1925 — Section 228, 241, 291, 300
High Courts21 Oct 1971
C.G. Chandrashekar Vs State of Mysore and Another
Karnataka High Court · (1973) 87 ITR 187
Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a)
High Courts21 Oct 1971
In Re: Surchand Ramji Chavan
Karnataka High Court · (1972) CriLJ 1108
Penal Code, 1860 (IPC) — Section 201, 302, 394