High Courts12 Jan 1971
Chinnappa Lakshma Setty and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 237 : (1971) 1 MysLJ 204
Constitution of India, 1950 — Article 226Mysore Irrigation Act, 1965 — Section 27, 28 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,335 of 2,448
High Courts11 Jan 1971
H.R. Gurappa Vs Bannur Venktappa and Others
Karnataka High Court · (1971) 01 KAR CK 0005
High Courts08 Jan 1971
In Re: Thippanna
Karnataka High Court · (1971) CriLJ 1640
Penal Code, 1860 (IPC) — Section 302, 324, 826
High Courts08 Jan 1971
Gurupad Ramachandra Nandani Vs The State of Mysore
Karnataka High Court · (1971) CriLJ 1669
High Courts06 Jan 1971
D. Srinivasa Iyer Vs The Inspector-general of Police
Karnataka High Court · (1971) 2 LLJ 44 : (1971) 1 MysLJ 364
High Courts06 Jan 1971Dismissed
R.K. Kulkarni Vs The Divisional Commissioner, Belgaum and Others
Karnataka High Court · AIR 1971 Kar 240 : (1971) 1 MysLJ 213
Constitution of India, 1950 — Article 162States Reorganisation Act, 1956 — Section 115
High Courts06 Jan 1971Dismissed
Shivalingappa Vs P.B. Puttappa
Karnataka High Court · AIR 1971 Kar 273 : (1971) 1 MysLJ 282
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts23 Dec 1970
Chamu Nemappa Gotadki Vs N.H. Nesarikar, since deceased by his L. Rs.
Karnataka High Court · AIR 1971 Kar 275 : (1971) 1 MysLJ 302
Civil Procedure Code, 1908 (CPC) — Section 113Mysore House Rent and Accommodation Control Act, 1951 — Section 2 (1), 2 (3), 2 (5)
High Courts18 Dec 1970
Pyareian Vs The State of Mysore
Karnataka High Court · (1972) CriLJ 404
Penal Code, 1860 (IPC) — Section 279
High Courts18 Dec 1970Dismissed
Gajanan Chintaman Deshpande and Others Vs Karnatak Glass Industries and Others
Karnataka High Court · AIR 1971 Kar 241 : (1971) 1 MysLJ 200
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 5Limitation Act, 1908 — Section 181
High Courts14 Dec 1970Dismissed
V. Narayanachari Vs The Commissioner and the Returning Officer, Corporation of the City of Bangalore and Others
Karnataka High Court · AIR 1971 Kar 186 : (1971) 1 MysLJ 225
City of Bangalore Municipal Corporation Rules, 1964 — Rule 14, 14 (2)Constitution of India, 1950 — Article 14, 226Representation of the Peoples Act, 1951 — Section 30 (2) (a)
High Courts10 Dec 1970
S.S. Navalgi Vs Commercial Tax Officer, Jamkhandi
Karnataka High Court · (1971) 2 MysLJ 653 : (1971) 28 STC 580
Mysore Sales Tax (Amendment) Act, 1964 — Section 24Partnership Act, 1932 — Section 42 (c)
High Courts10 Dec 1970
G. Basappa Son and Co. Vs Commercial Tax Officer, Tumkur
Karnataka High Court · (1975) 35 STC 483
Mysore Sales Tax Act, 1957 — Section 13 (3) (b)
High Courts10 Dec 1970Dismissed
The Indian Mutual General Insurance Society Ltd. Vs Helen Minezes and Others
Karnataka High Court · AIR 1971 Kar 207 : (1971) 1 MysLJ 300
Motor Vehicles Act, 1939 — Section 110 A, 96 (2)
High Courts09 Dec 1970
M.I. Ishaque Yakub and Co. and Others Vs Commercial Tax Officer, I Circle, Mysore
Karnataka High Court · (1971) 27 STC 335
Sales Tax (Amendment) Act, 1969 — Section 10
High Courts07 Dec 1970
Mohanlal Premchand Vs Commercial Tax Officer, Bagalkot and Another
Karnataka High Court · (1971) 1 MysLJ 72 : (1971) 28 STC 492
Criminal Procedure Code, 1898 (CrPC) — Section 32, 386Mysore Sales Tax Act, 1957 — Section 13 (3), 13 (3) (b)
High Courts03 Dec 1970Dismissed
H. Siddappa Vs The Deputy Commissioner, Hassan District, Hassan and Others
Karnataka High Court · AIR 1971 Kar 316 : (1971) 1 MysLJ 133
Mysore Agricultural Produce Marketing (Regulation) Act, 1966 — Section 39 (2), 41, 41 (1), 41 (2)
High Courts02 Dec 1970Dismissed
S.R. Chanaveerappa Vs B. Prakash
Karnataka High Court · AIR 1971 Kar 184 : (1971) 1 MysLJ 137
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts02 Dec 1970Dismissed
L. Mahadev Vs A.K. Anantha Krishna
Karnataka High Court · AIR 1971 Kar 252 : (1971) 1 MysLJ 238
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 8 Rule 13
High Courts01 Dec 1970Dismissed
A.T.P. Shivachandra Vs Swarna Silk House and Others
Karnataka High Court · AIR 1971 Kar 255 : (1971) 1 MysLJ 209
Provincial Insolvency Act, 1920 — Section 4, 73 (3), 9