High Courts08 Jun 1977
Mallappa Gowda M. Vs State of Karnataka and Others
Karnataka High Court · (1978) 1 KarLJ 361
Karnataka Co-operative Societies Act, 1959 — Section 29
COURT ARCHIVE
Karnataka High Court judgments, 1977
177 judgments · page 6 of 9
High Courts07 Jun 1977
Anandappa Vs Land Tribunal, Shikaripur and Others
Karnataka High Court · (1977) 2 KarLJ 395
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts06 Jun 1977
Bheemappa Basappa Athani Vs The Land Tribunal and Another
Karnataka High Court · AIR 1977 Kar 131 : (1977) ILR (Kar) 954 : (1977) 2 KarLJ 150
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)Karnataka Land Revenue Act, 1964 — Section 34
High Courts01 Jun 1977
Mysore Manufacturers and Traders. Vs Karnataka State Electricity Board.
Karnataka High Court · (1978) 1 KarLJ 389
Constitution of India, 1950 — Article 226(1)Electricity Supply Regulations — Regulation 41(E)(1)
High Courts31 May 1977
Andrew Sachidananda Vs Divl Supdt. S. Rly and Another
Karnataka High Court · (1978) 1 KarLJ 352
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14(1)
High Courts31 May 1977
Palluchamy Vs Sherifabi
Karnataka High Court · (1977) 2 KarLJ 394
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Apr 1977
COMMISSIONER OF WEALTH TAX Vs SMT. MANGALAMMA and Another
Karnataka High Court · (1978) 7 CTR 304B
Income Tax Act, 1961 — Section 139 (2), 139 (3)Wealth Tax Act, 1957 — Section 14 (1), 14 (2), 27 (1)
High Courts21 Apr 1977
Krishne Gowda Vs M. Sheik Suleman Sab
Karnataka High Court · AIR 1977 Kar 191 : (1977) ILR (Kar) 1319 : (1977) 2 KarLJ 459
Constitution of India, 1950 — Article 226, 226 (1)Karnataka Land Reforms Act, 1961 — Section 45
High Courts21 Apr 1977
Commissioner of Wealth Tax Vs Mangalamma and Another
Karnataka High Court · (1978) 7 CTR 304B
Income Tax Act, 1961 — Section 139Wealth Tax Act, 1957 — Section 14 (1), 17, 27 (1)
High Courts20 Apr 1977
A.M. Abdul Khader Vs Barnard Lobo
Karnataka High Court · AIR 1978 Kar 28 : (1977) 1 KarLJ 417
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 29 (4), 50
High Courts20 Apr 1977
Bhaskar Manuel Ugargol Vs Henrita Immanuel Pujar and Another
Karnataka High Court · AIR 1977 Kar 199 : (1977) 1 KarLJ 439
Karnataka Rent Control Act, 1961 — Section 43
High Courts19 Apr 1977
Ananthamathi Vs Ratnavathi and Others
Karnataka High Court · AIR 1977 Kar 201 : (1977) 1 KarLJ 435
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 371, 372, 373 (3), 375, 388
High Courts18 Apr 1977
Basappa Durgappa Kurubar and Others Vs The State of Karnataka and Another
Karnataka High Court · (1977) CriLJ 1541
Criminal Procedure Code, 1973 (CrPC) — Section 451, 516 APenal Code, 1860 (IPC) — Section 34, 379, 411
High Courts15 Apr 1977
U.F.M. Manju Ramakrishna Naik Vs U.F.M. Umesh Shridhar Shanbagh
Karnataka High Court · AIR 1977 Kar 156 : (1977) ILR (Kar) 997 : (1977) 1 KarLJ 445
Civil Procedure Code, 1908 (CPC) — Section 100Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts14 Apr 1977
The Council of Institute of Chartered Accountants of India Vs S. Narayan
Karnataka High Court · (1977) CriLJ 1859
Chartered Accountants Act, 1949 — Section 21
High Courts13 Apr 1977
Mahalingeswamigalu Vs State of Karnataka and Others
Karnataka High Court · AIR 1978 Kar 95 : (1977) 1 KarLJ 409
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 107, 107 (1) (ii), 45, 48 A
High Courts12 Apr 1977
Samuel Thyagaraja Kumars Vs K. Sitarama Achar
Karnataka High Court · AIR 1977 Kar 158 : (1977) ILR (Kar) 992 : (1977) 2 KarLJ 1
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10 (4), 27
High Courts07 Apr 1977
City Municipal Council, Shimoga - Petitioner Vs Laxminarayana Tiwari and Others
Karnataka High Court · (1977) 2 KarLJ 489
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts05 Apr 1977
The Hukumchand Insurance Co. Ltd. Vs The Bank of Baroda and Others
Karnataka High Court · AIR 1977 Kar 204 : (1977) ILR (Kar) 980
Contract Act, 1872 — Section 196, 197Transfer of Property Act, 1882 — Section 68, 91
High Courts04 Apr 1977
Sri Muniyellappa Vs B.M. Krishnamurthy and Others
Karnataka High Court · AIR 1977 Kar 137 : (1977) ILR (Kar) 700 : (1977) 1 KarLJ 389
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 4 A (1), 45