COURT ARCHIVE

Karnataka High Court judgments

48,955 judgments · page 2,336 of 2,448

High Courts27 Nov 1970

Channagiri Rangappa and Sons Vs The District Magistrate, Chitradurga and Another

Karnataka High Court · AIR 1971 Kar 244 : (1971) 1 MysLJ 60

Mysore Cinemas Regulation Act, 1952 — Section 5 (1), 5 (2), 5 (3)Mysore Cinematograph Rules, 1946 — Rule 7A (1), 7A (2), 7B, 7C, 7D

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High Courts27 Nov 1970Allowed

Devendra Basappa Doddannavar Vs Smt. Sonubai Tuljansa Kosandal and Others

Karnataka High Court · AIR 1971 Kar 217 : (1971) 1 MysLJ 245

Contract Act, 1872 — Section 38Specific Relief Act, 1877 — Section 19, 22

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High Courts27 Nov 1970Allowed

Deepchand Vs Hansaraj Sait

Karnataka High Court · AIR 1971 Kar 322 : (1971) 1 MysLJ 296

Easements Act, 1882 — Section 18

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High Courts26 Nov 1970

Salar Jung Sugar Mills Ltd. Vs State of Mysore and Others

Karnataka High Court · (1971) 81 ITR 509 : (1971) 1 MysLJ 36

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 141Mysore Agricultural Income Tax Act, 1957 — Section 20 (1)

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High Courts20 Nov 1970Dismissed

Garagiah Vs Manche Gowda

Karnataka High Court · AIR 1971 Kar 178 : (1971) 1 MysLJ 53

Civil Procedure Code, 1908 (CPC) — Section 95, 95 (1) (b)Limitation Act, 1963 — Section 137

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High Courts18 Nov 1970

P. Balchand Vs Commercial Tax Officer, Fourth Circle, Bangalore

Karnataka High Court · (1971) 27 STC 400

Mysore Sales Tax Act, 1957 — Section 13 (3), 14, 14 (1)Mysore Sales Tax Rules, 1948 — Rule 43

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High Courts18 Nov 1970Allowed

Chikkahanuma Vs Smt. Venkatamma and Others

Karnataka High Court · AIR 1971 Kar 167 : (1971) 1 MysLJ 145

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1 (3), Order 7 Rule 11, Order 7 Rule 13, 80

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High Courts18 Nov 1970

B. Padmanabha Baliga and Others Vs Commissioner of Income Tax and Others

Karnataka High Court · (1971) 82 ITR 126 : (1971) 1 MysLJ 38

Constitution of India, 1950 — Article 162, 309, 73Income Tax Act, 1961 — Section 117 (2)

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High Courts17 Nov 1970Allowed

Shri Venkataramanaswami Permanent Bhandar Ltd. Vs Ijari Padmarajappa and Others

Karnataka High Court · AIR 1971 Kar 182 : (1971) 1 MysLJ 131

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 11 (2)Limitation Act, 1963 — Section 182 (5)

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High Courts17 Nov 1970Dismissed

Mangilal Vs J. Chandramouli Sastry

Karnataka High Court · AIR 1971 Kar 181 : (1971) 1 MysLJ 101

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5, 2 (2)

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High Courts13 Nov 1970Allowed

Shrinivas Krishnarao Kango Vs Narayan Devji Kango and Others

Karnataka High Court · AIR 1971 Kar 174 : (1971) 1 MysLJ 154

Evidence Act, 1872 — Section 115

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High Courts11 Nov 1970Dismissed

C. Venkatiah and Another Vs The State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 177 : (1971) 1 MysLJ 103

Constitution of India, 1950 — Article 227

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High Courts06 Nov 1970Dismissed

Danagouda Ningangouda Vs Basappa Fakeerappa and Others

Karnataka High Court · AIR 1971 Kar 78

Constitution of India, 1950 — Article 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 106, 106 (7)

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High Courts06 Nov 1970Dismissed

Linga Reddy Vs Ramachandrappa

Karnataka High Court · AIR 1971 Kar 194 : (1971) 1 MysLJ 159

Evidence Act, 1872 — Section 92Hindu Minority and Guardianship Act, 1956 — Section 2, 8, 8 (1), 8 (4)

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High Courts03 Nov 1970Allowed

Ashwath Rao and Others Vs Sushilabai and Others

Karnataka High Court · AIR 1971 Kar 141 : (1970) 2 MysLJ 574

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 6 Rule 17, Order 7 Rule 7, 2 (11)

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High Courts03 Nov 1970Dismissed

Bhujanga Hegde and Another Vs Sakarama Hegde and Others

Karnataka High Court · AIR 1971 Kar 208 : (1971) 1 MysLJ 81

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Evidence Act, 1872 — Section 91, 92

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High Courts28 Oct 1970

Seshayya and Others Vs The Assistant Commercial Tax Officer, Gangavati

Karnataka High Court · (1971) 1 MysLJ 79 : (1971) 28 STC 306

Income Tax Act, 1961 — Section 159Mysore Sales Tax Act, 1957 — Section 13 (3) (b), 13 (4)Mysore Sales Tax Rules, 1948 — Rule 42

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High Courts27 Oct 1970

K.T. Kadirappa and Brothers Vs The Commissioner of Commercial Taxes, Mysore

Karnataka High Court · (1971) 27 STC 431

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High Courts26 Oct 1970

Satyanarayan Sambayya Hegde Vs The State of Mysore and Another

Karnataka High Court · (1971) CriLJ 738

Criminal Procedure Code, 1973 (CrPC) — Section 145, 528 (1), 528 (2), 528 (3)

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High Courts15 Oct 1970Dismissed

Cecelia Ferrao and Others Vs The Managing Director, The Shankar Vittal Motor Co. Ltd. and Another

Karnataka High Court · AIR 1971 Kar 179 : (1971) 1 MysLJ 70

Motor Vehicles Act, 1939 — Section 110 A

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