High Courts19 Oct 1971Dismissed
Virbhadra Devaru Gokak Vs Gajanan and Another
Karnataka High Court · AIR 1972 Kar 207
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 123, 2 (d)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,326 of 2,448
High Courts19 Oct 1971
Lakshmibai Vs Income Tax Officer, Davangere Circle, Davangere
Karnataka High Court · (1972) 86 ITR 804
Income Tax Act, 1961 — Section 147, 148
High Courts19 Oct 1971Allowed
Sajjeda Veeranna Vs Gownder Erasayamma
Karnataka High Court · AIR 1972 Kar 238
Mysore Land Reforms Act, 1962 — Section 115, 122, 14
High Courts15 Oct 1971Dismissed
Gurushiddayya Kalkayya Selimath and Others Vs Shah Hirachand Vanechand and Co. and Others
Karnataka High Court · AIR 1972 Kar 209 : (1972) 1 MysLJ 291
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Contract Act, 1872 — Section 45Partnership Act, 1932 — Section 4, 69 (2)
High Courts15 Oct 1971Allowed
The Official Receiver, Bangalore Vs Sellamma and Others
Karnataka High Court · AIR 1973 Kar 154 : AIR 1971 Kar 154 : (1973) 1 MysLJ 20
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 92, 96
High Courts14 Oct 1971Allowed
Waman Kallappa Kuttur Vs Gundu Basalinga and Others
Karnataka High Court · AIR 1972 Kar 240
Mysore Land Reforms Act, 1962 — Section 14, 14 (1), 14 (6), 15Mysore Land Reforms Rules, 1965 — Rule 7, 9
High Courts12 Oct 1971
Sukumar and Others Vs State and Others
Karnataka High Court · (1972) CriLJ 1402
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (1)
High Courts12 Oct 1971
Sri Venkateswara Oil Mills Vs Commercial Tax Officer, I Circle, Bangalore and Another
Karnataka High Court · (1972) 29 STC 10
Central Sales Tax Act, 1956 — Section 10, 6 (1A)Income Tax Act, 1961 — Section 154Mysore Sales Tax Rules, 1948 — Rule 38
High Courts08 Oct 1971Dismissed
Kamalamma Vs Kenche Gowda and Others
Karnataka High Court · AIR 1972 Kar 184
Transfer of Property Act, 1882 — Section 83, 91, 92
High Courts08 Oct 1971
Hirianna Shetty Vs State of Mysore
Karnataka High Court · (1972) CriLJ 976
Penal Code, 1860 (IPC) — Section 323, 324
High Courts05 Oct 1971Allowed
Pandikuthira Mrs. Chengappa Vs Muruvanda Machayya and Others
Karnataka High Court · AIR 1972 Kar 228
Criminal Procedure Code, 1898 (CrPC) — Section 145Limitation Act, 1877 — Section 29Limitation Act, 1908 — Section 47
High Courts21 Sept 1971Dismissed
G.B. Nesrikar and Others Vs The Union of India (UOI) and Others
Karnataka High Court · AIR 1972 Kar 71 : (1971) 2 MysLJ 509
Constitution of India, 1950 — Article 14Liberalised Pension of Central Government Rules — Rule 2 (2), 285
High Courts21 Sept 1971Allowed
Thattessara Subbaraya Vs Chinne Gowda and Others
Karnataka High Court · AIR 1972 Kar 213
Limitation Act, 1963 — Section 52Mysore Land Reforms Act, 1962 — Section 42, 42 (4)
High Courts16 Sept 1971
Siddangouda Vs State of Mysore
Karnataka High Court · (1972) CriLJ 289
Criminal Procedure Code, 1973 (CrPC) — Section 439, 87, 88, 89Penal Code, 1860 (IPC) — Section 302
High Courts16 Sept 1971
D.N. Ramaiah and Others Vs D.R. Aswathanarayana Setty and Others
Karnataka High Court · (1972) CriLJ 1158
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145 (6)Penal Code, 1860 (IPC) — Section 188
High Courts15 Sept 1971
State of Mysore Vs Ghousuddin and Another
Karnataka High Court · (1972) CriLJ 808
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488 (6)"
High Courts10 Sept 1971Dismissed
Subrao Ramba Ravalu Kedari and Others Vs Kallappa Nana Kadapure and Another
Karnataka High Court · AIR 1972 Kar 242
Mysore Court-fees and Suits Valuation Act, 1958 — Section 2 (7), 26 (c), 50 (1)
High Courts02 Sept 1971
B.B. Biddappa Vs Deputy Commissioner of Agricultural Income Tax, Mysore and Another
Karnataka High Court · (1972) 85 ITR 630 : (1971) 2 MysLJ 588
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 36, 37
High Courts01 Sept 1971
Mohammed Ali Tahir and Another Vs Union of India and Another
Karnataka High Court · (1972) 1 LLJ 406 : (1971) 2 MysLJ 396
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 117
High Courts31 Aug 1971Dismissed
B.C.K. Murthy and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 88
Constitution of India, 1950 — Article 14, 16