High Courts16 Sept 1976
W.G. Patil Vs The Karnataka State Road Transport Corporation
Karnataka High Court · AIR 1977 Kar 38
Constitution of India, 1950 — Article 226Road Transport Corporations Act, 1950 — Section 45
COURT ARCHIVE
Karnataka High Court judgments, 1976
121 judgments · page 2 of 7
High Courts13 Sept 1976
K.S. Rangaiah Setty Vs L.S. Vasudevamurthy
Karnataka High Court · AIR 1977 Kar 50 : (1976) 2 KarLJ 271
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (h), 3 (r)Transfer of Property Act, 1882 — Section 106, 111
High Courts13 Sept 1976
Kamalamma Muckanappa Vs G.S. Panduranga Rao
Karnataka High Court · AIR 1977 Kar 70 : (1976) ILR (Kar) 1799 : (1976) 2 KarLJ 269
Evidence Act, 1872 — Section 116Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 29, 29 (4)
High Courts10 Sept 1976
P. Kannaswamy Vs B.L. Shankaranarayana Shetty
Karnataka High Court · AIR 1977 Kar 72 : (1976) ILR (Kar) 1792 : (1976) 2 KarLJ 266
High Court of Karnataka Rules, 1959 — Rule 6, 6 (2)Karnataka Rent Control Act, 1961 — Section 21 (1), 21 (1) (h)Transfer of Property Act, 1882 — Section 116
High Courts09 Sept 1976
Bharatiya Samskrithi Vidhyapith, Bangalore Vs G. Parthasarathy
Karnataka High Court · AIR 1977 Kar 113 : (1977) ILR (Kar) 275 : (1977) 1 KarLJ 87
Evidence Act, 1872 — Section 145Karnataka Rent Control Act, 1961 — Section 50
High Courts09 Sept 1976
Additional Special Land Acquisition Officer, Bangalore Vs A. Thakoredas and Others
Karnataka High Court · AIR 1977 Kar 42 : (1977) ILR (Kar) 137 : (1976) 2 KarLJ 285
Land Acquisition Act, 1894 — Section 18, 18 (1), 18 (3) (a), 18 (3) (b), 33 C (2)Limitation Act, 1963 — Section 137, 181
High Courts06 Sept 1976
Chikkaveerappa Vs State of Karnataka and Others
Karnataka High Court · (1977) CriLJ 82
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 203
High Courts02 Sept 1976
K. Raghavendra Nayak and Others Vs The Judicial Magistrate, First Class Karkala, S. Kanara and Others
Karnataka High Court · AIR 1977 Kar 53 : (1977) ILR (Kar) 43 : (1976) 2 KarLJ 258
Madras Hindu Religious and Charitable Endowments Act, 1951 — Section 39, 40, 40 (2), 87
High Courts31 Aug 1976
Chinna Vs State
Karnataka High Court · (1977) 2 KarLJ 480
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts30 Aug 1976
H.N. Siddalingaiah and Others Vs Special Tahsildar and Secretary of the Land Tribunal and Others
Karnataka High Court · AIR 1977 Kar 74 : (1976) 2 KarLJ 278
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 44 (1), 45, 48 A (2), 48 C
High Courts30 Aug 1976
M.S. Narayanagouda Vs Girijamma and Another
Karnataka High Court · AIR 1977 Kar 58 : (1976) 2 KarLJ 254
Karnataka Land Reforms Act, 1961 — Section 44 (1), 45, 48 A (2)
High Courts28 Aug 1976
M/S. SHA PANNALAL PREMRAJ and CO. CARDAMOM MERCHANT and Others Vs THE COMMERCIAL TAX OFFICER, HASSAN CIRCLE, HASSAN and Others
Karnataka High Court · (1976) 5 CTR 332(1)
Central Sales Tax Act, 1956 — Section 14, 15, 15 (a)Karnataka Sales Tax Act, 1957 — Section 5 (4), 6 A (2)
High Courts28 Aug 1976
Sha Pannalal Premraj and Co. Cardamom Merchant by Proprietor Sha Premraj and Others Vs The Commercial Tax Officer, Hassan Circle, Hassan and Others
Karnataka High Court · (1976) 5 CTR 332
Central Sales Tax Act, 1956 — Section 14, 15, 15 (a)Constitution of India, 1950 — Article 286 (3)Karnataka Sales Tax Act, 1957 — Section 6 A (2)
High Courts27 Aug 1976Dismissed
Kariyaiah Vs Puttathayamma and another
Karnataka High Court · AIR 1976 Kar 64
High Courts26 Aug 1976
S. Rama Murthy Vs Karnataka Electricity Board and Others
Karnataka High Court · (1976) 2 KarLJ 230 : (1977) 2 LLJ 347
Mysore State Electricity Board Employees (Seniority) Rules, 1960 — Rule 2, 2A, 2BMysore State Electricity Board Employees Service Regulations — Regulation 9 (40), 9 (47)
High Courts26 Aug 1976
T.V. Govindaraja Iyengar Vs B.R. Ramanna
Karnataka High Court · AIR 1977 Kar 77 : (1976) ILR (Kar) 1778 : (1976) 2 KarLJ 252
Karnataka Rent Control Act, 1961 — Section 43 (i), 43 (ii0, 50
High Courts25 Aug 1976
Shrinivas Kenheri Kulkarni Vs Subbappa Mehetru Nidagalkar and Others
Karnataka High Court · AIR 1977 Kar 78 : (1976) ILR (Kar) 1755 : (1976) 2 KarLJ 202
Civil Procedure Code, 1908 (CPC) — Section 43 (1)Mysore Court-fees and Suits Valuation Act, 1958 — Section 26 (a), 7 (2), 7 (2) (b)
High Courts20 Aug 1976
Habibulla Shariff and Another Vs The University of Mysore
Karnataka High Court · AIR 1977 Kar 80 : (1976) ILR (Kar) 1715
Constitution of India, 1950 — Article 226
High Courts19 Aug 1976
A. Thakurdas and Anr Vs A. Venilal and Others
Karnataka High Court · AIR 1977 Kar 60 : (1976) 2 KarLJ 217
High Courts11 Aug 1976
Fakirappa and Others Vs Venkatesh and Another
Karnataka High Court · AIR 1977 Kar 65 : (1976) ILR (Kar) 1750 : (1976) 2 KarLJ 186