COURT ARCHIVE

Karnataka High Court judgments

48,955 judgments · page 2,338 of 2,448

High Courts09 Sept 1970

Devaraj Urs and Others Vs Mysore State Road Transport Corporation and Others

Karnataka High Court · (1972) 1 LLJ 59 : (1970) 2 MysLJ 496

Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 14, 3, 47 A

High Courts08 Sept 1970

R.S. Kalolimath Vs State of Mysore

Karnataka High Court · (1970) 2 LLJ 647 : (1970) 2 MysLJ 432

Constitution of India, 1950 — Article 226, 311Mysore Civil Services Rules, 1958 — Rule 99

High Courts03 Sept 1970

New Ambadi Estates P. Ltd. Vs Commissioner of Agricultural Income Tax Bangalore and Another

Karnataka High Court · (1971) 82 ITR 87 : (1970) 2 MysLJ 437

Constitution of India, 1950 — Article 226Coorg Agricultural Income Tax Act, 1951 — Section 14Income Tax Act, 1922 — Section 24 (2)

High Courts02 Sept 1970

Kuppuswamy Vs Yellammal

Karnataka High Court · (1971) 22 FLR 133 : (1970) 2 LLJ 662 : (1970) 2 MysLJ 430

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60 (1) (g), 60 (1) (h)

High Courts02 Sept 1970Dismissed

Chennaveeriah and Others Vs Mysore Revenue Appellate Tribunal, Bangalore

Karnataka High Court · AIR 1971 Kar 66 : (1970) 2 MysLJ 425

Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 17 (1) (i), 4, 5, 6, 9

High Courts01 Sept 1970Dismissed

Basavant Gouda Vs Smt. Channabasawwa and Another

Karnataka High Court · AIR 1971 Kar 151 : (1970) 2 MysLJ 540

Hindu Succession Act, 1956 — Section 14, 14 (1), 14 (2)

High Courts31 Aug 1970Allowed

Cyril Lobo and Others Vs The State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 18 : (1970) 2 MysLJ 410

Karnataka Motor Vehicles Rules, 1963 — Rule 5 (2), 5 (3)Motor Vehicles Act, 1939 — Section 7 (1), 7 (3), 7 (71), 7 (8)

High Courts28 Aug 1970

Anjanappa Vs The Land Acquisition Officer and Assistant Commissioner, Nanjangud Sub-Division, Nanjangud

Karnataka High Court · AIR 1971 Kar 326 : (1971) 1 MysLJ 390

Land Acquisition Act, 1894 — Section 23 (1), 23 (2), 26, 27Mysore Court-fees and Suits Valuation Act, 1958 — Section 48

High Courts28 Aug 1970Allowed

Leo Sequiera Vs Magdalene Sequiera Bai and Others

Karnataka High Court · AIR 1971 Kar 143 : (1970) 2 MysLJ 551

High Courts28 Aug 1970Allowed

Smt. Radha Bai Vs Surendra K. Mudaliar

Karnataka High Court · AIR 1971 Kar 69 : (1970) 2 MysLJ 377

Hindu Marriage Act, 1955 — Section 26Hindu Minority and Guardianship Act, 1956 — Section 6

High Courts20 Aug 1970Dismissed

B. Shambumal Gangaram and Another Vs The State Bank of Mysore

Karnataka High Court · AIR 1971 Kar 156 : (1970) 2 MysLJ 577

Contract Act, 1872 — Section 134, 135, 139Transfer of Property Act, 1882 — Section 130, 130 (1)

High Courts20 Aug 1970Dismissed

Karkal Balakrishna Rao and Others Vs State of Mysore and Another

Karnataka High Court · AIR 1971 Kar 125 : (1971) 1 MysLJ 28

Mysore Land Reforms Act, 1962 — Section 107Mysore Land Reforms Rules, 1965 — Rule 4, 4 (2)

High Courts19 Aug 1970Dismissed

The State of Mysore Vs Boramma and Others

Karnataka High Court · AIR 1971 Kar 117 : (1971) 1 LLJ 154 : (1970) 2 MysLJ 392

Constitution of India, 1950 — Article 226, 309Limitation Act, 1908 — Section 102, 14, 15 (2)Mysore Service Regulations — Regulation 294A

High Courts18 Aug 1970

Mysore Lamp Works Workmen Vs Management of Mysore Lamp Works and Another

Karnataka High Court · (1971) 22 FLR 53 : (1970) 2 LLJ 617 : (1970) 2 MysLJ 364

Industrial Disputes Act, 1947 — Section 10 (1) (b), 10 (3), 10 A (4A)

High Courts12 Aug 1970Allowed

T. Shair Saheb and Others Vs State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 26 : (1970) 2 MysLJ 321

High Courts06 Aug 1970Dismissed

Chinnamma Vs Srinivas and Others

Karnataka High Court · AIR 1971 Kar 28 : (1970) 2 MysLJ 306

Mysore High Court Act, 1884 — Section 6Mysore Hindu Women Right to Property Act, 1933 — Section 8 (1) (d)States Reorganisation Act, 1956 — Section 119

High Courts06 Aug 1970Dismissed

Govinda Naik Gurunath Naik Vs Gururao Puttanbhat Kadekar since deceased by Lrs. Mrs. Padmavathi Gururao Kadekar and Others

Karnataka High Court · AIR 1971 Kar 330 : (1971) 1 MysLJ 43

Contract Act, 1872 — Section 23

High Courts05 Aug 1970Allowed

G.V.B. Naidu Vs State of Mysore and Others

Karnataka High Court · AIR 1971 Kar 1 : (1970) 2 MysLJ 296

Constitution of India, 1950 — Article 162, 309Mysore Service Regulations — Regulation 65

High Courts05 Aug 1970

G. Mahadevappa and Co. Vs Commissioner of Income Tax Mysore

Karnataka High Court · (1971) 81 ITR 598

Income Tax Act, 1922 — Section 28 (1) (c), 28 (3)

High Courts04 Aug 1970

Mushtaque and Co. Vs Commissioner of Income Tax, Mysore

Karnataka High Court · (1972) 84 ITR 561

Income Tax Act, 1922 — Section 26 AIncome Tax Act, 1961 — Section 184, 185 (1) (b), 256 (1)Partnership Act, 1932 — Section 33