High Courts28 Nov 1977
Srikantappa Vs Selection Committee for Admission to Medical Colleges and Others
Karnataka High Court · (1978) 1 KarLJ 82
Karnataka Medical Colleges (Selection for Admission) Rules, 1975 — Rule 2(2)
COURT ARCHIVE
Karnataka High Court judgments, 1977
177 judgments · page 2 of 9
High Courts25 Nov 1977
State of Karnataka Vs Vedavati
Karnataka High Court · (1978) CriLJ 1375
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Karnataka Forest Rules, 1969 — Rule 25 (3), 43Limitation Act, 1963 — Section 5
High Courts25 Nov 1977
The State of Karnataka Vs Shakthi Velu
Karnataka High Court · (1978) CriLJ 1238
Criminal Procedure Code, 1973 (CrPC) — Section 190, 209Penal Code, 1860 (IPC) — Section 363, 376
High Courts25 Nov 1977
Range Forest Officer and Others Vs Anant Venkataram Hegde
Karnataka High Court · (1978) CriLJ 1374
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Forest Act, 1963 — Section 71 A, 71 D
High Courts25 Nov 1977
Bakilana Chinnappa Vs Land Tribunal Mercara Tlq. and Others
Karnataka High Court · (1978) 1 KarLJ 75
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts24 Nov 1977
Kenchachary M.P. Vs Land Tribunal, Mudigere and Another
Karnataka High Court · (1978) 1 KarLJ 19
High Courts23 Nov 1977
Girijamma Vs The Tribunal, Mangalore and Others
Karnataka High Court · (1978) 1 KarLJ 21
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts23 Nov 1977
Nagappa Devanna Naik Vs Venkatramana Thimmanna Naik and Another
Karnataka High Court · AIR 1978 Kar 56 : (1978) ILR (Kar) 175 : (1978) 1 KarLJ 70
Karnataka Land Reforms Act, 1961 — Section 44, 45, 48 A
High Courts21 Nov 1977
Sangappa Vs The Land Tribunal and Others
Karnataka High Court · AIR 1978 Kar 47 : (1978) 1 KarLJ 43
Constitution of India, 1950 — Article 226, 227Mysore Land Reforms Act, 1962 — Section 44 (1), 45, 48 A
High Courts18 Nov 1977
Ningamma Vs Land Tribunal, Maddur Taluk and Others
Karnataka High Court · (1978) 1 KarLJ 18
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts18 Nov 1977
Shivasharanappa Veerabhadrappa Kolar and Others Vs Assistant Commissioner and Returning Officer, Bidar and Others
Karnataka High Court · AIR 1978 Kar 37 : (1978) 2 KarLJ 136
High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 12, 13Karnataka Co-operative Societies Act, 1959 — Section 121, 27 (1)
High Courts11 Nov 1977
State of Karnataka Vs Munivenkatappa
Karnataka High Court · (1978) 1 KarLJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts11 Nov 1977
Chowranna Vs Basappa and Others
Karnataka High Court · (1978) 1 KarLJ 103 : (1978) 2 LLJ 42
Constitution of India, 1950 — Article 226
High Courts11 Nov 1977
Fakruddin Sheriff Vs The Land Tribunal and Others
Karnataka High Court · AIR 1978 Kar 45 : (1978) 1 KarLJ 40
Karnataka Land Reforms Act, 1961 — Section 48 A (5)
High Courts08 Nov 1977
Laxmi Shedthi and Another - Petitioner Vs Udupi Taluk Land Tribunal and Others
Karnataka High Court · (1978) 1 KarLJ 119
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts08 Nov 1977
Shivaramaiah Vs Mallikarjunaiah and Others
Karnataka High Court · AIR 1978 Kar 76
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18 (1), 151, 54
High Courts07 Nov 1977
M.R. Nanjunda Setty Vs Land Tribunal and Another
Karnataka High Court · AIR 1978 Kar 86 : (1978) ILR (Kar) 16
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 133, 48 A
High Courts07 Nov 1977
N. Venkataramanappa Vs D.K. Naikar and Another
Karnataka High Court · AIR 1978 Kar 57 : (1978) CriLJ 726
Contempt of Courts Act, 1971 — Section 12, 15, 20Criminal Procedure Code, 1973 (CrPC) — Section 200, 202
High Courts04 Nov 1977
Kallanagouda Somanagouda Patil Vs Rudragouda and Others
Karnataka High Court · AIR 1978 Kar 61 : (1978) 1 KarLJ 34
Karnataka General Clauses Act, 1899 — Section 6Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 47, 5 (1), 5 (1) (a)
High Courts04 Nov 1977
Ramakaradi Naik Vs Adawi Manja Naik and Others
Karnataka High Court · (1977) 2 KarLJ 465
Karnataka Land Reforms Act, 1961 — Section 48a