High Courts17 Apr 1978
Lalajibaishah and Others Vs Asalchand Hukmischand Porawal and Another
Karnataka High Court · (1978) 2 KarLJ 329
Criminal Procedure Code, 1973 (CrPC) — Section 203
COURT ARCHIVE
Karnataka High Court judgments, 1978
326 judgments · page 10 of 17
High Courts17 Apr 1978
Narasimha Murthy G. Vs State of Karnataka and Others
Karnataka High Court · (1978) 2 KarLJ 282
Constitution of India, 1950 — Article 16(1)
High Courts17 Apr 1978
Cariappa C.B. Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 285
Criminal Procedure Code, 1973 (CrPC) — Section 256(1)
High Courts14 Apr 1978
Chandrasekharan M.R. Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 273
Criminal Procedure Code, 1973 (CrPC) — Section 154
High Courts14 Apr 1978
Thimmaiah T.N. and Another Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 324
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts14 Apr 1978
C. Kamala Vs Commissioner of Income Tax, Bangalore
Karnataka High Court · (1978) 114 ITR 159 : (1978) 2 KarLJ 182
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 90Income Tax Act, 1961 — Section 256 (1)
High Courts14 Apr 1978Allowed
Vittobai and Others Vs Raghavan S. and Others
Karnataka High Court · (1979) ACJ 32
Motor Vehicles Act, 1939 — Section 110 A, 110 D
High Courts14 Apr 1978
S.S. Yelemeli Vs Chanabasappa Basappa Warad
Karnataka High Court · AIR 1979 Kar 52 : (1978) 2 KarLJ 265
High Courts13 Apr 1978
Raman S. Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 249
Criminal Procedure Code, 1973 (CrPC) — Section 306
High Courts13 Apr 1978
Gajaraj Enterprises Vs State of Karnataka
Karnataka High Court · (1979) 43 STC 271
Karnataka Sales Tax Act, 1957 — Section 5 (3A), 5 (3A) (1)
High Courts13 Apr 1978
Gurubasappa Gurupadappa Vs State of Karnataka and Others
Karnataka High Court · (1979) CriLJ 294
Criminal Procedure Code, 1973 (CrPC) — Section 156 (3), 200, 202 (1)
High Courts13 Apr 1978
Chaluve Gowda G. and Others Vs State of Karnataka and Others
Karnataka High Court · (1978) 2 KarLJ 246
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts12 Apr 1978
Charlingappa Sharanappa and Others Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 208
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts12 Apr 1978
K.R. Puranik Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 206
Criminal Procedure Code, 1973 (CrPC) — Section 345
High Courts12 Apr 1978
Addl. Commissioner of Income Tax, Mysore Vs C.V. Bagalkoti and Sons
Karnataka High Court · (1979) ILR (Kar) 127 : (1978) 115 ITR 131 : (1979) 1 KarLJ 34
Income Tax Act, 1961 — Section 256 (1), 271, 271 (1) (c)
High Courts12 Apr 1978
Nanda Kishore Vs State of Karnataka and Others
Karnataka High Court · (1979) CriLJ 733
Criminal Procedure Code, 1973 (CrPC) — Section 517, 524Karnataka Police Act, 1963 — Section 98
High Courts11 Apr 1978Allowed
Madhu alias M.C. Madappa and Another Vs Mahadeva and Others
Karnataka High Court · (1979) ACJ 15
Motor Vehicles Act, 1988 — Section 110 D
High Courts11 Apr 1978
D.C. Shah Vs Commissioner of Wealth Tax, Mysore
Karnataka High Court · (1979) 117 ITR 348 : (1978) 2 KarLJ 30
Finance Act, 1965 — Section 68, 68 (1), 68 (2)Wealth Tax Act, 1957 — Section 2 (m)
High Courts10 Apr 1978
Keshavamurthy D. Vs State of Karnataka and Others
Karnataka High Court · (1978) 2 KarLJ 232
Constitution of India, 1950 — Article 14
High Courts10 Apr 1978
Narayana C. Vs Deputy General Manager, Bts. Divn
Karnataka High Court · (1978) 2 KarLJ 318
Constitution of India, 1950 — Article 226(1)(B)Ksrtc Servants (Conduct & Discipline) Regulations, 1971 — Regulation 23(19)