High Courts05 Mar 1971
In re Fakirappa Yellappa Tukkappanawar
Karnataka High Court · (1971) CriLJ 1511
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,333 of 2,448
High Courts05 Mar 1971
Harikisandas Gulabdas and Sons and Another Vs The State of Mysore and Another
Karnataka High Court · (1971) 27 STC 434
Criminal Procedure Code, 1898 (CrPC) — Section 165Madras General Sales Tax Act, 1939 — Section 41 (2), 41 (3)Mysore Sales Tax Act, 1957 — Section 28, 28 (1)
High Courts05 Mar 1971Dismissed
Laxman Vs Ratnabai and Others
Karnataka High Court · AIR 1972 Kar 27 : (1971) 1 MysLJ 500
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5, Order 20 Rule 2, 115
High Courts03 Mar 1971Allowed
V. Ramu Vs M.V. Venkatappa
Karnataka High Court · AIR 1971 Kar 291 : (1971) 1 MysLJ 443
Mysore House Rent and Accommodation Control Act, 1951 — Section 21 (1) (a), 21 (1) (f)Transfer of Property Act, 1882 — Section 106
High Courts02 Mar 1971Dismissed
Smt. Peryakkal and Others Vs Smt. Dakshayini and Another
Karnataka High Court · AIR 1971 Kar 259 : (1971) 1 MysLJ 428
Karnataka Rent Control Act, 1961 — Section 21, 29 (1), 29 (4)
High Courts02 Mar 1971Dismissed
Shivappa Satyappa Mudakannavar Vs Satyappa Yellappa Muttapagol and Others
Karnataka High Court · AIR 1971 Kar 352 : (1971) 1 MysLJ 374
Mysore Court-fees and Suits Valuation Act, 1958 — Section 38 (1)
High Courts26 Feb 1971
Syndicate Bank Vs Vincent Robert Lobo
Karnataka High Court · (1971) 2 LLJ 46 : (1971) 1 MysLJ 437
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25 F, 25 FFF, 25 H
High Courts25 Feb 1971
The State of Mysore Vs Bheemal
Karnataka High Court · (1971) CriLJ 1261
Mysore Excise Act, 1901 — Section 34
High Courts25 Feb 1971
Nagaraju Vs K. Ramaraju and Another
Karnataka High Court · AIR 1971 Kar 261 : (1971) 1 MysLJ 412
Mysore Land Reforms Act, 1962 — Section 112, 132, 133 (2) (a), 2 (9a)
High Courts24 Feb 1971Dismissed
A.V. Ibrahim and Another Vs Mandepanda Cariappa
Karnataka High Court · AIR 1971 Kar 298 : (1971) 1 MysLJ 453
Civil Procedure Code, 1908 (CPC) — Section 100, 115Karnataka Rent Control Act, 1961 — Section 21 (1)Madras Cultivating Tenants Protection Act, 1955 — Section 6 A
High Courts24 Feb 1971Dismissed
Letitia Castelino Vs Jerome D''silva
Karnataka High Court · AIR 1972 Kar 28 : (1971) 2 MysLJ 157
High Courts24 Feb 1971
The State of Mysore Vs Paimlee
Karnataka High Court · (1971) CriLJ 1462
Mysore Excise Act, 1901 — Section 34
High Courts22 Feb 1971
Abdul Rahiman Vs The State of Mysore
Karnataka High Court · (1972) CriLJ 406
Customs Act, 1962 — Section 111 (d), 135Defence of India (Amendment) Rules, 1963 — Rule 126P, 126P (2), 126P (2) (ii)
High Courts22 Feb 1971Dismissed
K.C.D. Swamy Vs Leela Marathey and Another
Karnataka High Court · AIR 1971 Kar 251 : (1971) 1 MysLJ 305
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 115, 47Mysore Money Lenders Act, 1962 — Section 27
High Courts19 Feb 1971
G.S. Joshi Vs State of Mysore
Karnataka High Court · (1972) CriLJ 1663
Karnataka Shops and Commercial Establishment Rules, 1962 — Rule 26, 8Karnataka Shops and Commercial Establishments Act, 1961 — Section 2 (h), 3 (1) (h)
High Courts19 Feb 1971Dismissed
V.S. Parameshwaran Sinkunny Nair and Others Vs The Chief Secretary to the Government of Mysore and Another
Karnataka High Court · AIR 1971 Kar 263
Constitution of India, 1950 — Article 226, 309
High Courts19 Feb 1971
V.S. Parameshwaran and Others Vs Chief Secretary, Government of Mysore and Others
Karnataka High Court · (1971) 1 LLJ 649
Constitution of India, 1950 — Article 226, 309
High Courts17 Feb 1971
Motor Industries Co. Ltd. Vs The State of Mysore and Others
Karnataka High Court · (1971) 2 MysLJ 240 : (1971) 27 STC 379
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46
High Courts17 Feb 1971
Patel Channegowda and Others Vs Krishnegowda and Others
Karnataka High Court · (1971) CriLJ 1480
Criminal Procedure Code, 1973 (CrPC) — Section 133Karnataka Land Revenue Act, 1964 — Section 14 (3)
High Courts16 Feb 1971
The State of Mysore Vs Parvathamma and Others
Karnataka High Court · (1971) CriLJ 1038
Criminal Procedure Code, 1973 (CrPC) — Section 250, 435, 438, 439Penal Code, 1860 (IPC) — Section 323, 354