Customs Act, 1962 — Section 135 (b) (2)Defence of India (Amendment) Rules, 1963 — Rule 126P (2) (ii)Probation of Offenders Act, 1958 — Section 6, 6 (1)

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High Courts18 Mar 1971

Ganesh Foundry Vs Commercial Tax Officer, Bangalore District Circle, Bangalore and Another

Karnataka High Court · (1971) 28 STC 259

Mysore Sales Tax Act, 1957 — Section 18 (1), 18 (2), 18 A

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High Courts18 Mar 1971

Gollaleshwar Dev and Others Vs Gangawa Kom Shantayya Math and Others

Karnataka High Court · AIR 1972 Kar 1 : (1971) 2 MysLJ 147

Bombay Public Trust Act, 1950 — Section 2 (10), 50States Reorganisation Act, 1956 — Section 119

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High Courts17 Mar 1971

Ganapathi Shrinivas Seth Vs The State of Mysore and Another

Karnataka High Court · (1971) CriLJ 1352

Customs Act, 1962 — Section 135 b (ii)Defence of India Rules, 1962 — Rule 126-1 (10), 126-1 (11), 126P (2) (ii)

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High Courts16 Mar 1971Dismissed

Umamaheshwar Cotton Ginning and Pressing Factory and Others Vs Rama Rao Shroff and Others

Karnataka High Court · AIR 1971 Kar 347 : (1971) 1 MysLJ 397

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, 2 (2), 96Limitation Act, 1963 — Section 14

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High Courts16 Mar 1971

K. Visnumoorthi Vs The State of Mysore and Another

Karnataka High Court · (1972) CriLJ 399

Customs Act, 1962 — Section 135 (b) (ii)Defence of India Rules, 1962 — Rule 126P, 126P (2) (ii)Probation of Offenders Act, 1958 — Section 4, 4 (1)

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High Courts16 Mar 1971Allowed

V. Narayanappa Vs Narayanappa and Another

Karnataka High Court · AIR 1971 Kar 334 : (1971) 1 MysLJ 531

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1 (2), 105, 151

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High Courts15 Mar 1971

T.L. Krishna Upadhyaya and Others Vs Gowramma and Others

Karnataka High Court · AIR 1971 Kar 258 : (1971) 1 MysLJ 354

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High Courts12 Mar 1971Dismissed

H. Siddaveerappa and Others Vs The State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 200 : (1971) 1 MysLJ 384

Constitution of India, 1950 — Article 174, 176, 212

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High Courts10 Mar 1971

M. Korga Shetty and Another Vs The State of Mysore

Karnataka High Court · (1971) CriLJ 1041

Penal Code, 1860 (IPC) — Section 159, 160

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High Courts09 Mar 1971Dismissed

Eramma Vs Parwatamma

Karnataka High Court · AIR 1972 Kar 121 : (1971) 2 MysLJ 179

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 47 (1)Mysore Land Reforms Act, 1962 — Section 142, 80Transfer of Property Act, 1882 — Section 53 A

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