COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,327 of 2,448

High Courts27 Aug 1971Allowed

P.R. Nayak Vs The Union of India (UOI) and Others

Karnataka High Court · AIR 1972 Kar 114 : (1971) 2 MysLJ 594

Mineral Concession Rules, 1960 — Rule 54, 55Mines and Mineral (Development and Regulation) Act, 1957 — Section 11, 11 (3)

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High Courts27 Aug 1971

Income Tax Officer, Hassan Vs Dharmachand Multanml

Karnataka High Court · (1972) 86 ITR 70

Income Tax Act, 1961 — Section 276 C

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High Courts26 Aug 1971

In Re: Madhukar Dasarath Mendekar and Others

Karnataka High Court · (1972) CriLJ 978

Penal Code, 1860 (IPC) — Section 109, 120 B, 162Prevention of Corruption Act, 1988 — Section 3 (2), 5 (1) (a), 5 (2)

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High Courts26 Aug 1971

Bagalkot Udyog Ltd., Bombay Vs The Union of India (UOI) and Others

Karnataka High Court · AIR 1971 Kar 363

Constitution of India, 1950 — Article 14, 245, 263Mines and Mineral (Development and Regulation) Act, 1957 — Section 9, 9 (3)

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High Courts23 Aug 1971Allowed

M.C. Subbanna and Others Vs Nanjamma and Others

Karnataka High Court · AIR 1972 Kar 190

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 9 Rule 12, 244, 47

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High Courts20 Aug 1971Dismissed

Chikkagangamma Vs Chunchanakuppa Rudriah and Another

Karnataka High Court · AIR 1972 Kar 222 : (1972) 1 MysLJ 376

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High Courts18 Aug 1971Allowed

K. Sreenivasa Rao and Another Vs K.M. Narasimhiah and Another

Karnataka High Court · AIR 1972 Kar 90

Dekhan Agriculturists Relief Act, 1879 — Section 13Karnataka Rent Control Act, 1961 — Section 21 (1) (j), 26, 27, 28, 50

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High Courts17 Aug 1971Allowed

Abdul Rab Shah Khadri Vs The Court of the District Judge, Mandya and Others

Karnataka High Court · AIR 1972 Kar 96 : (1971) 2 MysLJ 458

Waqf Act, 1954 — Section 25, 36 B, 36 B (4), 36 B (5)

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High Courts17 Aug 1971

V.K. Govindaswamy Vs N. Nanjappa

Karnataka High Court · (1973) 1 LLJ 459 : (1972) 1 MysLJ 274

Payment of Wages Act, 1936 — Section 15, 15 (2), 17 (1), 7

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High Courts17 Aug 1971

Shanker Shivalinga Minache Vs Agricultural Income Tax Officer, Bijapur

Karnataka High Court · (1973) 87 ITR 150

Mysore Agricultural Income Tax Act, 1957 — Section 18 (4), 19 (4)

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High Courts17 Aug 1971

Ariyamma and Others Vs Narasimhiah and Others

Karnataka High Court · AIR 1972 Kar 73 : (1971) 2 MysLJ 373

Motor Vehicles Act, 1939 — Section 110 A, 110 D, 2 (19)

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High Courts16 Aug 1971

Gajra Bai Vs Controller of Estate Duty, Bangalore

Karnataka High Court · (1972) 86 ITR 92

Estate Duty Act, 1953 — Section 10, 65 (1)

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High Courts13 Aug 1971

Davud Bhai Hasan Alli Vs Abbas Bhai Abdul Karim and Another

Karnataka High Court · (1972) CriLJ 970

Criminal Procedure Code, 1973 (CrPC) — Section 153 (3), 170, 200Penal Code, 1860 (IPC) — Section 406

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High Courts13 Aug 1971

In Re: Narasing Naik

Karnataka High Court · (1972) CriLJ 1150

Arms Act, 1959 — Section 25 (1), 27Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 300, 301, 302

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High Courts12 Aug 1971Dismissed

B.S. Irannavar and Another Vs The Deputy Commissioner of Belgaum and Another

Karnataka High Court · AIR 1972 Kar 147 : (1972) 1 MysLJ 128

Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 37, 95, 96 (2)Mysore Land Revenue Rules, 1960 — Rule 6

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High Courts12 Aug 1971

K.P. Hanumappa and Others Vs The State of Mysore

Karnataka High Court · (1972) CriLJ 699

Criminal Procedure Code, 1973 (CrPC) — Section 173, 251 A, 497Penal Code, 1860 (IPC) — Section 379

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High Courts10 Aug 1971

In Re: Basi Reddy and Others

Karnataka High Court · (1972) CriLJ 1141

Penal Code, 1860 (IPC) — Section 120 B, 489 C

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High Courts10 Aug 1971Allowed

H. Veerabhadrappa Vs The Deputy Commissioner, Bellary District Bellary and Others

Karnataka High Court · AIR 1972 Kar 113 : (1971) 2 MysLJ 495

Karnataka Land Revenue Rules, 1966 — Rule 93A, 93A (1), 93A (3)

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High Courts10 Aug 1971Dismissed

N.M. Zackriah Vs Elect, Hair Dressers

Karnataka High Court · AIR 1972 Kar 244

Karnataka Rent Control Act, 1961 — Section 21 (1) (i), 21 (i), 21 (i) (j)

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High Courts10 Aug 1971Dismissed

D.M. Thippaswamy Vs Mysore Revenue Appellate Tribunal, Bangalore and Others

Karnataka High Court · AIR 1972 Kar 50 : (1971) 2 MysLJ 392

Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1939 — Section 68 C, 68 D, 89 F (2)

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