High Courts14 Jul 1971
State of Mysore Vs Kannan and Others
Karnataka High Court · (1972) CriLJ 422
Criminal Procedure Code, 1973 (CrPC) — Section 109, 55
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,329 of 2,448
High Courts13 Jul 1971Dismissed
Krishnaraja Wadayar Co-operative Society Ltd. Vs Ratnam Gopalaswamy Iyengar and Another
Karnataka High Court · AIR 1972 Kar 117 : (1971) 2 MysLJ 455
Mysore Co-operative Societies Act, 1948 — Section 70Mysore Co-operative Societies Rules, 1952 — Rule 31, 31 (2)
High Courts08 Jul 1971Dismissed
Channabasappa Kamadal and Sons Vs Kishan Chand and Co. and Others
Karnataka High Court · AIR 1972 Kar 112 : (1971) 2 MysLJ 449
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts08 Jul 1971
B. Ramaiah Vs State of Mysore
Karnataka High Court · (1972) CriLJ 1665
Karnataka Motor Vehicles Rules, 1963 — Rule 48, 48 (10)Motor Vehicles Act, 1988 — Section 112
High Courts07 Jul 1971
Appasaheb Annappa Siruguppi Vs The Town Municipal Council, Ramdurg
Karnataka High Court · AIR 1972 Kar 33 : (1971) 2 MysLJ 219
Central Civil Service Rules — Rule 151Karnataka Municipalities Act, 1964 — Section 323, 323 (2) (g), 324
High Courts07 Jul 1971Dismissed
G.R. Nanjundaswami Vs The Mysore State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1972 Kar 6 : (1971) 2 MysLJ 315
Income Tax Act, 1961 — Section 33 AMotor Vehicles Act, 1939 — Section 47 (3), 57 (2), 64 A
High Courts06 Jul 1971Allowed
Abdulsab Rajasab Guledgud and Others Vs Mohiboobsaheb Patel and Others
Karnataka High Court · AIR 1972 Kar 60 : (1971) 2 MysLJ 518
Waqf Act, 1954 — Section 15 (2) (d), 42, 44
High Courts06 Jul 1971Dismissed
Group Village Panchayat of Neralakere Vs The Divisional Commissioner, Banglore and Others
Karnataka High Court · AIR 1972 Kar 36 : (1971) 2 MysLJ 359
Mysore Village Panchayats and Local Boards Act, 1959 — Section 46 (1), 49 (1), 49 (2)
High Courts06 Jul 1971Dismissed
Lalithamma Vs Selection Committee for Admission to Medical Colleges, Bangalore and Others
Karnataka High Court · AIR 1972 Kar 37 : (1971) 2 MysLJ 361
Admission to Medical Colleges in the State of Mysore Rules — Rule 10 (8), 9
High Courts05 Jul 1971Dismissed
Raghunath Bhandary Vs Seetharama Punja
Karnataka High Court · AIR 1972 Kar 344
Negotiable Instruments Act, 1881 (NI) — Section 118, 13
High Courts02 Jul 1971
Rang Rao Ram Rao Deshpande and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 98
Constitution of India, 1950 — Article 19 (1) (f), 19 (5), 31Mysore (Abolition of Cash Grants) Act, 1967 — Section 4, 4 (2)
High Courts02 Jul 1971
Madivalappa Channappa Chowdary Vs State of Mysore
Karnataka High Court · (1972) CriLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 561 A, 87 (3), 88, 88 (7)
High Courts02 Jul 1971
Chickarangappa and Others Vs State of Mysore
Karnataka High Court · (1972) CriLJ 420
Karnataka Police Act, 1963 — Section 87
High Courts01 Jul 1971
State of Mysore Vs H. Gundappa Honnappa Gowda and Others
Karnataka High Court · (1972) CriLJ 191
Criminal Procedure Code, 1973 (CrPC) — Section 337, 338, 339, 339 (1), 438Penal Code, 1860 (IPC) — Section 203, 34
High Courts30 Jun 1971Dismissed
Y. Venkateswara Rao Vs K. Nagamma and Another
Karnataka High Court · AIR 1972 Kar 254 : (1971) 2 MysLJ 593
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, 115
High Courts29 Jun 1971
Mahibubsab Hasansab Sindagi Vs The State of Mysore
Karnataka High Court · (1972) CriLJ 418
Criminal Procedure Code, 1973 (CrPC) — Section 342Karnataka Police Act, 1963 — Section 92 (1) (p), 92 (1) (r)
High Courts29 Jun 1971
N. Srinath and Another Vs State of Mysore and Others
Karnataka High Court · (1972) 2 LLJ 267
Karnataka Civil Services (General Recruitment) Rules, 1977 — Rule 4, 8
High Courts28 Jun 1971Allowed
Mysore State Road Transport Corporation, Bangalore Vs P.V. Motor Service, Mangalore and Others
Karnataka High Court · AIR 1971 Kar 358 : (1971) 2 MysLJ 197
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 45, 45 (1), 49 (b), 51 (1)
High Courts25 Jun 1971Allowed
C. Rangappa Lachmiah and Others Vs The Range Forest Officer, Raichur and Others
Karnataka High Court · AIR 1972 Kar 76
Karnataka Forest Act, 1963 — Section 50, 54 (3)Mysore Forest Rules, 1969 — Rule 163, 163 (1), 163 (2), 164
High Courts24 Jun 1971Dismissed
Madaiah Siddalingaiah Vs State of Mysore and Others
Karnataka High Court · AIR 1972 Kar 9 : (1971) 2 MysLJ 312
Land Acquisition Act, 1894 — Section 4, 5 A (2), 6Mysore Land Acquisition Rules — Rule 8 (b)