COURT ARCHIVE

Karnataka High Court judgments

48,955 judgments · page 2,330 of 2,448

High Courts23 Jun 1971

N. Annaiyappa Vs Assistant Commercial Tax Officer, II Additional Sub-Circle, Bangalore District, Bangalore

Karnataka High Court · (1971) 2 MysLJ 599 : (1971) 28 STC 549

Criminal Procedure Code, 1973 (CrPC) — Section 386 (1) (a)Mysore Sales Tax Act, 1957 — Section 13 (3) (b), 13 (4)

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High Courts22 Jun 1971

C.T. Rajagopal Vs State of Mysore

Karnataka High Court · (1972) 86 ITR 814

Mysore Agricultural Income Tax Act, 1957 — Section 18 (2), 36, 55

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High Courts18 Jun 1971Allowed

Hayath Beig Vs Munivenkate Gowda and Others

Karnataka High Court · AIR 1972 Kar 226

Mysore Village Panchayat (Election of the Chairman and the Vice-Chairman) Rules, 1959 — Rule 12, 17, 5Representation of the Peoples Act, 1951 — Section 100, 101, 80 A

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High Courts16 Jun 1971

V. Ramaprasad Vs The Director, Atomic Minerals Division and Others

Karnataka High Court · (1972) 1 LLJ 310

Central Civil Services (Temporary Services) Rules, 1949 — Rule 3, 8 (2), 8 (3)Constitution of India, 1950 — Article 14, 16, 226

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High Courts16 Jun 1971Allowed

Lakshmidas Vs Aroorchand and Others

Karnataka High Court · AIR 1972 Kar 61 : (1971) 2 MysLJ 483

Madras Court Fees Act, 1955 — Section 36, 36 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 34, 34 (2), 34 (3)

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High Courts15 Jun 1971

The Canara Public Conveyance Co. Ltd., Mangalore Vs The Regional Transport Authority, South Kanara, Mangalore and Others

Karnataka High Court · AIR 1971 Kar 356 : (1971) 2 MysLJ 279

Motor Vehicles Act, 1939 — Section 47 (1) (e), 63 (6)Mysore Motor Vehicles and Road Traffic Rules, 1957 — Rule 103, 127

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High Courts11 Jun 1971Dismissed

Vittaldas Bhagwandas Darbar and Others Vs Gurulingappa Channagowdappa Patil and Others

Karnataka High Court · AIR 1972 Kar 127 : (1971) 2 MysLJ 641

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, 64Transfer of Property Act, 1882 — Section 100, 41

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High Courts09 Jun 1971Allowed

Narasinga Gowda and Another Vs Subramanya Saralaya

Karnataka High Court · AIR 1972 Kar 346 : (1972) 2 MysLJ 186

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 2, Order 40 Rule 4

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High Courts09 Jun 1971Dismissed

Venkatappa Vs S.N. Venkateshaiah and Others

Karnataka High Court · AIR 1972 Kar 119 : (1971) 2 MysLJ 348

Mysore Agricultural Debtors Relief Act, 1966 — Section 64 (2)Mysore Agriculturists Relief Act, 1928 — Section 2

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High Courts09 Jun 1971

B.V. Veerathradhya Vs Commissioner of Agricultural Income Tax, Bangalore

Karnataka High Court · (1973) 87 ITR 193

Mysore Agricultural Income Tax Act, 1957 — Section 7, 9, 9 (c)

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High Courts08 Jun 1971

S.N. Seshadri Vs Managing Director, L.I.C., Bombay

Karnataka High Court · (1972) 1 LLJ 379 : (1971) 2 MysLJ 311

Constitution of India, 1950 — Article 226, 311

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High Courts08 Jun 1971Dismissed

S.N. Sheshadri and Others Vs Managing Director, Life Insurance Corporation of India, Bombay and Another

Karnataka High Court · AIR 1972 Kar 13

Constitution of India, 1950 — Article 226, 311Staff Regulations of the Life Insurance Corporation — Regulation 46 (2)

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High Courts07 Jun 1971

T.M. Rangappa and Bros. and Others Vs The Mysore Revenue Appellate Tribunal, Bangalore and Others

Karnataka High Court · AIR 1972 Kar 39 : (1971) 2 MysLJ 303

Motor Vehicles Act, 1939 — Section 47 (3), 57, 57 (3), 64 (2)

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High Courts03 Jun 1971Allowed

Sharmila Jewellery and Others Vs The Assistant Collector of Central Excise, Mysore and Others

Karnataka High Court · AIR 1972 Kar 132

Gold (Control) Act, 1968 — Section 27 (5), 27 (6)Gold Control Rules — Rule 2, 2B, 2F

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High Courts02 Jun 1971Allowed

John Augustine Peter Mirande and Another Vs N. Datha Naik

Karnataka High Court · AIR 1971 Kar 365 : (1971) 2 MysLJ 204

Karnataka Rent Control Act, 1961 — Section 21 (1) (c), 21 (1) (h)Transfer of Property Act, 1882 — Section 106, 107

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High Courts02 Jun 1971

M. Basavalingaiah and Another Vs T.P. Papanna and Others

Karnataka High Court · AIR 1972 Kar 63 : (1971) 2 MysLJ 351

Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1939 — Section 110 A, 110 A (1), 110 F

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High Courts31 May 1971Allowed

Frank L.J. Lobo Vs Piad Pinto Bai

Karnataka High Court · AIR 1972 Kar 133 : (1971) 2 MysLJ 530

Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956 — Section 2 (c), 3, 3 (1), 6Mysore Small Cause Courts Act, 1964 — Section 18

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High Courts30 May 1971

Ganesh Bisto Desai Vs Nagesh Bisto Desai

Karnataka High Court · (1977) 2 KarLJ 476

Karnataka Debt Relief Act, 1976 — Section 4

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High Courts28 May 1971

The Selection Committee for Admission to the Medical and Dental College, Bangalore Vs M.P. Nagaraj

Karnataka High Court · AIR 1972 Kar 44

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 141, 342

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High Courts27 May 1971

V.M.K. Marimuthu Nadar Vs The State of Mysore

Karnataka High Court · (1972) 1 MysLJ 209 : (1971) 28 STC 218

Central Sales Tax Act, 1956 — Section 15, 15 (b)Mysore Sales Tax Act, 1957 — Section 23, 5 (4)

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