High Courts30 Jul 1970Dismissed
B.M. Muniratnam Naidu Vs Shantamma
Karnataka High Court · AIR 1971 Kar 25 : (1970) 2 MysLJ 281
Hindu Marriage Act, 1955 — Section 24, 25 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,339 of 2,448
High Courts30 Jul 1970
Spencer and Co., Ltd. Vs The State of Mysore
Karnataka High Court · (1970) 26 STC 283
Mysore Sales Tax Act, 1957 — Section 18, 23 (1), 5 (3) (a)Mysore Sales Tax Rules, 1948 — Rule 27A, 6 (4), 6 (4) (h)
High Courts27 Jul 1970Allowed
The State of Mysore Vs Kalilulla Ahmed Shariff and Another
Karnataka High Court · AIR 1971 Kar 60 : (1971) CriLJ 226 : (1970) 2 MysLJ 209
Criminal Procedure Code, 1898 (CrPC) — Section 207 A (2), 208 (3), 251 A (11), 251 A (7)Penal Code, 1860 (IPC) — Section 323, 392
High Courts23 Jul 1970Dismissed
Workers and Staff Association of Government Soap Factory Vs The State of Mysore and Another
Karnataka High Court · AIR 1971 Kar 22
Industrial Disputes Act, 1947 — Section 10, 10 (1), 12 (5)
High Courts23 Jul 1970
Workers and Staff Association of Government Soap Factory Vs State of Mysore and Another
Karnataka High Court · (1970) 2 LLJ 714
Industrial Disputes Act, 1947 — Section 10, 10 (1), 12 (5)
High Courts23 Jul 1970Dismissed
N. Chandramouli Vs State of Mysore and Another
Karnataka High Court · AIR 1971 Kar 53 : (1970) 2 MysLJ 187
Constitution of India, 1950 — Article 162States Reorganisation Act, 1956 — Section 115, 115 (5)
High Courts21 Jul 1970
State of Mysore Vs Subba and Another
Karnataka High Court · (1971) CriLJ 440
Criminal Procedure Code, 1973 (CrPC) — Section 438, 491, 55 (a), 55 (b)
High Courts17 Jul 1970
Basavva Kom Dyamangouda Patil Vs The State of Mysore and Others
Karnataka High Court · (1971) CriLJ 566
Criminal Procedure Code, 1973 (CrPC) — Section 517, 520, 561 A
High Courts13 Jul 1970
Balaji Trading Company Vs State of Mysore and Another
Karnataka High Court · (1971) 28 STC 147
Mysore Sales Tax Act, 1957 — Section 12 AMysore Sales Tax Rules, 1948 — Rule 37
High Courts13 Jul 1970
Karnataka Trading Co. Vs Commercial Tax Officer, II Circle, Bangalore
Karnataka High Court · (1970) 2 MysLJ 457 : (1971) 28 STC 144
Mysore Sales Tax Act, 1957 — Section 12 A, 5 (4)
High Courts13 Jul 1970
Ganesh Traders Vs State of Mysore and Another
Karnataka High Court · (1971) 28 STC 145
Mysore Sales Tax Rules, 1948 — Rule 38
High Courts10 Jul 1970Dismissed
S. Chandra Keerti Vs Abdul Gaffar and Others
Karnataka High Court · AIR 1971 Kar 17 : (1970) 2 MysLJ 201
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3
High Courts10 Jul 1970
Nissar Ahmed Vs State of Mysore and Another
Karnataka High Court · (1970) 2 LLJ 460 : (1970) 2 MysLJ 199
Constitution of India, 1950 — Article 226, 311 (2)Criminal Procedure Code, 1898 (CrPC) — Section 207 A (6)Penal Code, 1860 (IPC) — Section 342, 376
High Courts09 Jul 1970
G.K. Chikanarasimhiah and Another Vs The Assistant Commissioner of Commercial Taxes, Bangalore City Division, Bangalore
Karnataka High Court · (1971) 28 STC 98
Mysore Sales Tax Act, 1957 — Section 12 A, 5 (1), 5 (4)Mysore Sales Tax Rules, 1948 — Rule 38
High Courts09 Jul 1970
G.K. Chickanarasimhiah Vs State of Mysore and Another
Karnataka High Court · (1971) 28 STC 94
Central Sales Tax Act, 1956 — Section 14, 14 (vi), 15Mysore Sales Tax Act, 1957 — Section 21 (2)
High Courts06 Jul 1970
B.M. Moidin Kunhi Vs The State of Mysore
Karnataka High Court · (1971) 27 STC 154
Mysore Sales Tax Act, 1957 — Section 20, 20 (3), 23Mysore Sales Tax Rules, 1948 — Rule 30B
High Courts06 Jul 1970
Patel Madegowda Agriculturist and Patel Vs The State of Mysore and Others
Karnataka High Court · AIR 1970 Kar 317 : AIR 1969 Kar 317 : (1970) 2 MysLJ 102
Land Acquisition Act, 1894 — Section 3 (e), 4, 5 A
High Courts23 Jun 1970
Chamma Vs Laxmichand and Another
Karnataka High Court · AIR 1970 Kar 316 : AIR 1969 Kar 316 : (1970) CriLJ 1588
Criminal Procedure Code, 1898 (CrPC) — Section 156, 156 (3), 192, 200Penal Code, 1860 (IPC) — Section 488
High Courts22 Jun 1970
Annu alias Kallappa Vs Sheshu Gundappa
Karnataka High Court · AIR 1970 Kar 318 : AIR 1969 Kar 318 : (1970) 2 MysLJ 73
Civil Procedure Code, 1908 (CPC) — Section 144Limitation Act, 1908 — Section 14
High Courts19 Jun 1970Dismissed
S. Kariappa Vs State of Mysore
Karnataka High Court · AIR 1971 Kar 7 : (1971) CriLJ 72 : (1970) 2 MysLJ 141
Essential Commodities Act, 1955 — Section 3, 3 (2) (h)Mysore Food Grains (Wholesale) Dealers Licensing Order, 1964 — Section 4, 4 (2), 5 (4), 8