High Courts06 Jul 1976
B.G. Aravindu Vs K. Manikya Rao and Others
Karnataka High Court · (1977) ACJ 94
COURT ARCHIVE
Karnataka High Court judgments, 1976
121 judgments · page 4 of 7
High Courts05 Jul 1976
The Karnataka Bank Ltd. Vs Gajanan Shankararao Kulkarni and Another
Karnataka High Court · AIR 1977 Kar 14 : (1976) ILR (Kar) 1255 : (1976) 2 KarLJ 37
Contract Act, 1872 — Section 137, 141
High Courts01 Jul 1976
Thirnmakku and Others Vs Bandlu Rangappa and Others
Karnataka High Court · AIR 1977 Kar 115 : (1977) 1 KarLJ 206
Evidence Act, 1872 — Section 112
High Courts30 Jun 1976
Dharmachand Bandulal Gandhi and Others Vs The State of Karnataka
Karnataka High Court · (1977) CriLJ 81
Karnataka Money Lenders Act, 1961 — Section 39, 5Karnataka Pawn Brokers Act, 1961 — Section 18, 3
High Courts29 Jun 1976
Mahadev Balappa Babshet Vs Ramesh Narayan Nagwekar and Others
Karnataka High Court · (1977) ACJ 1
High Courts25 Jun 1976
D. Thimmappa Vs R. Nagaveni
Karnataka High Court · AIR 1976 Kar 215 : (1976) ILR (Kar) 1250 : (1976) 2 KarLJ 24
Hindu Marriage Act, 1955 — Section 24, 26, 28
High Courts22 Jun 1976
Rallis India Limited, Madras Vs K. Natarajan and Another
Karnataka High Court · (1976) ILR (Kar) 1379 : (1976) 2 KarLJ 57 : (1977) 1 LLJ 33
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11 A
High Courts21 Jun 1976
Kallawwa Vs Tamanna Muraxi Patil and Others
Karnataka High Court · AIR 1977 Kar 45 : (1976) ILR (Kar) 1247 : (1976) 2 KarLJ 23
Evidence Act, 1872 — Section 114
High Courts07 Jun 1976
Kadidal S. Ramappa Gowda and Co. Vs The Additional Chief Marketing Officer, Bangalore and Others
Karnataka High Court · AIR 1977 Kar 86 : (1976) ILR (Kar) 1243 : (1976) 2 KarLJ 20
Constitution of India, 1950 — Article 227Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 73, 73 (1) (b)
High Courts28 May 1976
Ramachandra Bhat and Another Vs Srideviamma and Others
Karnataka High Court · AIR 1976 Kar 217 : (1976) 2 KarLJ 9
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Succession Act, 1956 — Section 8
High Courts28 May 1976
Patel Siddegowda Vs K. Siddegowda and Others
Karnataka High Court · (1976) CriLJ 1967
Criminal Procedure Code, 1973 (CrPC) — Section 145, 399, 399 (3), 482
High Courts12 Apr 1976
S.A. Rahim and Another Vs Rajamma and Others
Karnataka High Court · AIR 1977 Kar 20 : (1976) ILR (Kar) 1135 : (1976) 1 KarLJ 500
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 (3), Order 22 Rule 4 (4)
High Courts08 Apr 1976
The Madras Motor and General Insurance Co. Ltd. and Another Vs Nanjamma and Others
Karnataka High Court · (1977) ACJ 241 : AIR 1977 Kar 46 : (1976) ILR (Kar) 1021
High Courts08 Apr 1976
Ahmed Ramlan Vs Gertie Mathias and Others
Karnataka High Court · (1977) CriLJ 309
Penal Code, 1860 (IPC) — Section 405, 406
High Courts07 Apr 1976
Kumari Lokamma Vs Sundara Sapalya
Karnataka High Court · (1976) CriLJ 1962
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 488
High Courts05 Apr 1976
Commissioner of Income Tax Karnataka-I Vs Mysore Paper Mills Ltd.
Karnataka High Court · (1980) 126 ITR 437
Income Tax Act, 1961 — Section 256 (2), 37 (2A)
High Courts30 Mar 1976
Mallayya Murigeyya Naduvinamath Vs Puttappa Shivappa Mosali
Karnataka High Court · AIR 1976 Kar 192 : (1976) ILR (Kar) 836 : (1976) 1 KarLJ 369
Karnataka Land Reforms Act, 1961 — Section 133, 133 (2), 133 (2) (a)
High Courts30 Mar 1976
Basappa Ningappa Arabi Vs The Assistant Commissioner, Bagalkot Sub-Division, Bagalkot and Others
Karnataka High Court · AIR 1976 Kar 224 : (1976) ILR (Kar) 974 : (1976) 1 KarLJ 415
Constitution of India, 1950 — Article 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 32 (1)
High Courts30 Mar 1976
P.K. Thipperudrappa Vs The State of Karnataka
Karnataka High Court · AIR 1976 Kar 196 : (1976) ILR (Kar) 972 : (1976) 1 KarLJ 417
Constitution of India, 1950 — Article 226Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 3 (1)