High Courts07 Apr 1978
Hanamappa Laxmappa Vs Laxmayya and Others
Karnataka High Court · (1978) 2 KarLJ 191
Criminal Procedure Code, 1973 (CrPC) — Section 200
COURT ARCHIVE
Karnataka High Court judgments, 1978
326 judgments · page 11 of 17
High Courts07 Apr 1978
S.M. Chandrasekhar Vs The State
Karnataka High Court · (1978) 2 KarLJ 193
Criminal Procedure Code, 1973 (CrPC) — Section 484(2)
High Courts06 Apr 1978
Controller of Estate Duty Vs R.B. Mamle Desai
Karnataka High Court · (1979) 118 ITR 928
High Courts06 Apr 1978
Ramaiah C.S. Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 187
High Courts06 Apr 1978
Controller of Estate Duty, Karnataka Vs R.B. Mamle Desai
Karnataka High Court · (1979) 118 ITR 928
Bombay Paragana and Kulkarni Watans (Abolition) Act, 1950 — Section 3 (4), 4 (1)
High Courts05 Apr 1978
Ramadas Kelu Naik Vs V.M. Muddayya and Another
Karnataka High Court · (1978) CriLJ 1043
Criminal Procedure Code, 1973 (CrPC) — Section 200, 326, 326 (3)
High Courts05 Apr 1978
Motor Industries Co. Ltd., Bangalore Vs Shaikh Mohammed and Another
Karnataka High Court · (1978) 37 FLR 148 : (1978) ILR (Kar) 1109 : (1978) 2 KarLJ 178 : (1979) 1 LLJ 23
High Courts05 Apr 1978
Dibbadeerappa Vs Honnamma and Others
Karnataka High Court · AIR 1978 Kar 130 : (1978) ILR (Kar) 1147 : (1978) 2 KarLJ 177
Karnataka Land Reforms Act, 1961 — Section 133, 48 A
High Courts04 Apr 1978
Dayashankara Dube Vs The Educational Appellate Tribunal and Others
Karnataka High Court · (1978) 2 KarLJ 173
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7
High Courts03 Apr 1978
The General Manager, Karnataka State Road Transport Corporation, Bangalore Vs Kwaja Hussain Shaiksab
Karnataka High Court · AIR 1979 Kar 58 : (1978) ILR (Kar) 1326 : (1978) 2 KarLJ 201
Motor Vehicles Act, 1939 — Section 110 D
High Courts31 Mar 1978
Mohan C.S. Vs Asst Commr, Chikballapur and Others
Karnataka High Court · (1978) 2 KarLJ 186
Constitution of India, 1950 — Article 226
High Courts31 Mar 1978
Addl. Commissioner of Income Tax, Mysore Vs Khanchand Thakurdas
Karnataka High Court · (1978) ILR (Kar) 1030 : (1978) 114 ITR 223 : (1978) 1 KarLJ 518
Income Tax Act, 1961 — Section 256 (1), 271 (1) (a)
High Courts31 Mar 1978
K. Banappa M. Basappa Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 108 : (1978) 42 STC 251
Central Sales Tax Act, 1956 — Section 15, 15 (b)Karnataka Sales Tax Act, 1957 — Section 22, 23 (1), 25 A, 25 A (1)
High Courts30 Mar 1978
Additional Commissioner of Income Tax, Mysore Vs Aroor Brothers Charitable Trust Additional Commissioner of Income Tax, Mysore Vs A.R. Mohan Rao Charitable Trust
Karnataka High Court · (1978) 115 ITR 418 : (1978) 1 KarLJ 514
Income Tax Act, 1961 — Section 11, 2 (15)
High Courts30 Mar 1978
Durgappa Hanumappa Pujari Vs The Town Municipal Council, Gangavathi and Another
Karnataka High Court · (1978) 2 KarLJ 171
Karnataka Municipalities Act, 1964 — Section 87(C)
High Courts28 Mar 1978
Gurupadagouda Shivanagouda Patil and Others Vs Basavanneppa Martandappa Pujar
Karnataka High Court · (1978) 2 KarLJ 166
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 16
High Courts28 Mar 1978
Yeli Benkappa Vs Sadashivappa and Others
Karnataka High Court · (1978) 2 KarLJ 156
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 17
High Courts28 Mar 1978
Addl. Commissioner of Income Tax, Mysore Vs Bharat Fritz Werner Private Ltd.
Karnataka High Court · (1979) 118 ITR 1018
Income Tax Act, 1961 — Section 163 (1) (b), 163 (1) (c), 9 (1) (i)
High Courts28 Mar 1978
Ratnakar Ramarao Vs Abdul Karim Jailanisaheb
Karnataka High Court · (1978) 2 KarLJ 158
Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts28 Mar 1978
Anant A. Shetty Vs G.L. Shah and Others
Karnataka High Court · (1978) 2 KarLJ 152
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4