High Courts09 Aug 1976
Commissioner of Income Tax (Central), Madras Vs Moolchand Naraindas
Karnataka High Court · (1977) 108 ITR 859
Income Tax Act, 1961 — Section 154, 256 (1), 256 (2), 40 (b)
COURT ARCHIVE
Karnataka High Court judgments, 1976
121 judgments · page 3 of 7
High Courts02 Aug 1976
D.P. Sharma Vs The Regional Transport Authority, Bangalore and Another
Karnataka High Court · AIR 1977 Kar 1 : (1976) ILR (Kar) 1593 : (1976) 2 KarLJ 181
Karnataka Motor Vehicles Rules, 1963 — Rule 56 (4), 59 (1)Motor Vehicles Act, 1939 — Section 32, 32 (1), 32 (2)
High Courts29 Jul 1976
N.V. Chinne Gowda Vs State of Karnataka and Others
Karnataka High Court · AIR 1977 Kar 68 : (1976) 2 KarLJ 176
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 45
High Courts29 Jul 1976
Patel Munireddy and Others Vs The Deputy Commissioner, Bangalore and Others
Karnataka High Court · AIR 1977 Kar 91 : (1976) ILR (Kar) 1467
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (2), 3 (4)Karnataka Acquisition of Land for Grant of House sites Rules, 1973 — Rule 6, 6 (2), 6 (3)
High Courts28 Jul 1976
Sha Pannalal Pemraj and Co. and Others Vs Commercial Tax Officer, Hassan Circle, Hassan and Others
Karnataka High Court · (1976) ILR (Kar) 1361 : (1976) 2 KarLJ 139 : (1976) 38 STC 350
Central Sales Tax Act, 1956 — Section 14, 15, 15 (a)Karnataka Sales Tax Act, 1957 — Section 6 A (2)
High Courts27 Jul 1976
The State of Karnataka Vs Shivadeva
Karnataka High Court · (1976) CriLJ 1958
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3)
High Courts26 Jul 1976
Abdulsab Rajasab Vs The Special Deputy Commissioner, District Dharwar and Others
Karnataka High Court · AIR 1977 Kar 4 : (1976) 2 KarLJ 117
Karnataka Land Reforms Act, 1961 — Section 133
High Courts22 Jul 1976
Ganapati Laxman Shet Vs Sitabai Kom Ramdas Vernekar
Karnataka High Court · AIR 1977 Kar 29 : (1976) ILR (Kar) 1415 : (1976) 2 KarLJ 208
Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (b)
High Courts22 Jul 1976
L. Dhanya Naik Vs State
Karnataka High Court · (1977) CriLJ 654
Penal Code, 1860 (IPC) — Section 34, 409, 467, 477 A
High Courts22 Jul 1976
Chunilal Parsuram Vs Commissioner and Acquisition Officer, Corporation of the City of Bangalore and Others
Karnataka High Court · AIR 1977 Kar 83 : (1976) ILR (Kar) 1117
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4 (1), 49, 5 A, 6
High Courts21 Jul 1976Allowed
Jayavant Yellappa Vs Nagesh Yilari
Karnataka High Court · (1977) ACJ 401
Motor Vehicles Act, 1988 — Section 110 A, 110 F
High Courts20 Jul 1976Dismissed
General Manager, Bangalore Transport Service Vs V.N. Narasimhiah and Others
Karnataka High Court · (1976) ACJ 379
Motor Vehicles Act, 1988 — Section 110 D
High Courts20 Jul 1976
The General Manager, Bangalore Transport Service, Bangalore Vs N. Narasimhaiah and Others
Karnataka High Court · AIR 1977 Kar 6 : (1976) ILR (Kar) 1449
Motor Vehicles Act, 1939 — Section 110 D
High Courts20 Jul 1976
Iahwarappa Vs The District Magistrate and Another
Karnataka High Court · (1977) CriLJ 306
Arms Act, 1959 — Section 21 (3), 21 (5)Arms Rules, 1962 — Rule 46 (4), 46 (4) (a), 46 (4) (b)
High Courts19 Jul 1976
V.K. Narasimhan Vs Union of India and Others
Karnataka High Court · AIR 1977 Kar 8 : (1976) ILR (Kar) 1357 : (1976) 2 KarLJ 103
Mysore Court-fees and Suits Valuation Act, 1958 — Section 64, 9
High Courts19 Jul 1976
Syed Umer Saheb Vs B.H. Santhkumaraiah and Others
Karnataka High Court · AIR 1977 Kar 85 : (1976) ILR (Kar) 1405
Karnataka Rent Control Act, 1961 — Section 29, 29 (1) (a), 29 (1) (h), 29 (40
High Courts14 Jul 1976
Pullamma and Others Vs The Additional Special Land Acquisition Officer, Bangalore and Others
Karnataka High Court · AIR 1977 Kar 9 : (1976) ILR (Kar) 1267
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 53
High Courts14 Jul 1976
Sanjeevamma Vs Doddavallabi Village Panchayat Narasapura Hobli and Others
Karnataka High Court · AIR 1977 Kar 30 : (1976) 2 KarLJ 160
Karnataka Minor Minerals Concession Rules, 1969 — Rule 66, 7, 7 (2)
High Courts09 Jul 1976
Management of N.G.E.F. Ltd., Bangalore Vs Their Workmen
Karnataka High Court · (1976) 2 LLJ 324
Industrial Disputes Act, 1947 — Section 10 A, 10 A (3A)Payment of Bonus Act, 1965 — Section 23
High Courts08 Jul 1976
Shivaputragouda Chandregouda Patil Vs S.G. Hiremath and Another
Karnataka High Court · AIR 1977 Kar 87 : (1976) 2 KarLJ 62
Karnataka Co-operative Societies Act, 1959 — Section 63, 64, 69, 70, 70 AKarnataka State Co-operative Societies Rules, 1960 — Rule 31 (2)