High Courts12 Sept 1969
Shariyat Ali Vs State of Mysore
Karnataka High Court · AIR 1970 Kar 112 : AIR 1969 Kar 112
COURT ARCHIVE
Karnataka High Court judgments
48,955 judgments · page 2,344 of 2,448
High Courts10 Sept 1969
V. Lakkanna Vs The State of Mysore
Karnataka High Court · AIR 1970 Kar 198 : (1969) 2 MysLJ 517
Constitution of India, 1950 — Article 372 (1)Mysore High Court Act, 1961 — Section 8 (2)States Reorganisation Act, 1956 — Section 7
High Courts10 Sept 1969
C. Krishna Prasad Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1970) 75 ITR 526
Income Tax Act, 1961 — Section 25 A, 256 (1)
High Courts09 Sept 1969
M.M. Annaiah Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1970) 76 ITR 582
Income Tax Act, 1961 — Section 140 A, 156, 256 (1), 271, 271 (1) (a)
High Courts25 Aug 1969
Lakshminarayana Vs Saraswati and Others
Karnataka High Court · AIR 1970 Kar 165 : AIR 1969 Kar 165 : (1970) 1 MysLJ 128
Hindu Women Rights Act, 1933 — Section 8, 8 (1) (a)
High Courts21 Aug 1969
P. Ramachandra Rao Vs N. Subramanya and Others
Karnataka High Court · AIR 1970 Kar 164
High Courts13 Aug 1969
K.B. Jinaraja Hegde and Others Vs The State of Mysore and Others
Karnataka High Court · AIR 1971 Kar 12 : (1970) 2 MysLJ 224
Essential Commodities Act, 1955 — Section 3, 3 (2), 3 (2) (f), 3 (3B)Mysore Paddy Procurement (Levy) Order, 1966 — Section 4 (1), 4 (2), 4 (3), 9 (2)
High Courts08 Aug 1969
Madivalappa and Sons Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1970) 77 ITR 235
Income Tax Act, 1961 — Section 144, 184 (7), 256 (1)
High Courts08 Aug 1969
In Re: Last will and Testament of Eunice Annette Johnson
Karnataka High Court · (1969) ILR (Kar) 620
Succession Act, 1925 — Section 224, 311
High Courts31 Jul 1969
S.H. Kelkar and Others Vs Mandakini Bai and Another
Karnataka High Court · AIR 1970 Kar 163 : (1969) ILR (Kar) 819 : (1969) 2 MysLJ 228
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts31 Jul 1969
Multanmal Chempalal Vs C.P. Shah and Co.
Karnataka High Court · AIR 1970 Kar 106 : AIR 1969 Kar 106 : (1969) 2 MysLJ 499
Sale of Goods Act, 1930 — Section 26
High Courts31 Jul 1969
Neelawwa Kom Annappa Enape and Another Vs Chinnawwa Maruti Enape
Karnataka High Court · AIR 1970 Kar 138 : AIR 1969 Kar 138 : (1969) 2 MysLJ 334
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts31 Jul 1969Allowed
Krishnaraj Urs Vs The Director of Treasuries in Mysore and Others
Karnataka High Court · AIR 1971 Kar 108
Mysore General Service (Treasury Branch) Special Seniority Rules, 1965 — Rule 3, 4States Reorganisation Act, 1956 — Section 115 (7)
High Courts30 Jul 1969
Devish Vs M.K. Subbiah and Others
Karnataka High Court · AIR 1970 Kar 249
Limitation Act, 1908 — Section 132, 142
High Courts29 Jul 1969
Byrappa (decd.) by Lrs. Muni Sanjeevamma and Others Vs S. Mani and Others
Karnataka High Court · AIR 1970 Kar 152 : AIR 1969 Kar 152 : (1969) 2 MysLJ 465
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11, 64
High Courts26 Jul 1969
Achamma Thomas Vs E. R. Fairman
Karnataka High Court · AIR 1970 Kar 77 : (1969) 2 MysLJ 179
Evidence Act, 1872 — Section 114, 114 (f)Transfer of Property Act, 1882 — Section 106
High Courts25 Jul 1969
M. Ayyappan and Another Vs Moktar Singh and Another
Karnataka High Court · AIR 1970 Kar 67 : (1969) ILR (Kar) 793 : (1969) 2 MysLJ 264
Karnataka Motor Vehicles Rules, 1963 — Rule 342 (2)Motor Vehicles Act, 1939 — Section 110, 110 (1)
High Courts23 Jul 1969
Mallanna and Others Vs Eramma and Others
Karnataka High Court · AIR 1970 Kar 84 : AIR 1969 Kar 84 : (1969) 2 MysLJ 222
Mysore Agricultural Debtors Relief Act, 1966 — Section 18, 18 (1)
High Courts22 Jul 1969
M. Siddalingappa Vs T. Nataraj
Karnataka High Court · AIR 1970 Kar 154 : AIR 1969 Kar 154 : (1969) ILR (Kar) 776
Contract Act, 1872 — Section 151
High Courts21 Jul 1969
Mallappa Gurulingappa Kameri Vs Neelawwa Malappa Kameri
Karnataka High Court · AIR 1970 Kar 59 : AIR 1969 Kar 59 : (1969) 2 MysLJ 332
Hindu Adoption and Maintenance Act, 1956 — Section 18 (2) (d)Hindu Marriage Act, 1955 — Section 10, 9