COURT ARCHIVE

Karnataka High Court judgments, 1978

326 judgments · page 15 of 17

High Courts03 Feb 1978

H. Puttappa and Others Vs The State of Karnataka and Others

Karnataka High Court · AIR 1978 Kar 148 : (1978) ILR (Kar) 605 : (1978) 1 KarLJ 302

Constitution of India, 1950 — Article 14, 19 (1) (c), 19 (4)Co-operative societies Act, 1912 — Section 47Karnataka Co-operative Societies Act, 1959 — Section 14 A

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High Courts02 Feb 1978

The State of Karnataka Vs C.P. Chandrasekhar

Karnataka High Court · AIR 1978 Kar 190

Income Tax Act, 1922 — Section 41, 41 (1)Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a), 10 (2) (a), 3 (3)

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High Courts02 Feb 1978

State of Karnataka Vs C.P. Chandrasekhar

Karnataka High Court · (1978) ILR (Kar) 1229 : (1979) 116 ITR 84 : (1978) 2 KarLJ 105

Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a), 10 (2) (a), 2 (1) (p), 3 (3)

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High Courts02 Feb 1978

S. Narasimha Bhandary Vs V. Vijaya Bai

Karnataka High Court · AIR 1978 Kar 115 : (1978) ILR (Kar) 752 : (1978) 1 KarLJ 429

Divorce Act, 1869 — Section 26Hindu Marriage Act, 1955 — Section 10 (1), 10 (2)

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High Courts02 Feb 1978

Bhoopal Rayappa Patil Vs Muradevi and Others

Karnataka High Court · (1978) 1 KarLJ 432

Criminal Procedure Code, 1973 (CrPC) — Section 203

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High Courts01 Feb 1978

Basappa and Others Vs Deputy Commr, Bangalore and Others

Karnataka High Court · (1978) 1 KarLJ 427

Constitution of India, 1950 — Article 31Karnataka Acquisition of Land for Grant of House Sites Rules, 1973 — Rule 6(3)

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High Courts01 Feb 1978

Gurupadayya Shivayya Hiremath Vs Shivappa Basappa Gurammanavar

Karnataka High Court · AIR 1978 Kar 98 : (1978) ILR (Kar) 748

Specific Relief Act, 1963 — Section 16 (c)

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High Courts31 Jan 1978

Doddappa and Others Vs Basavanneppa Basappa Chinniwalar

Karnataka High Court · AIR 1978 Kar 143 : (1978) 1 KarLJ 414

Registration Act, 1908 — Section 17, 49, 77Transfer of Property Act, 1882 — Section 106

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High Courts31 Jan 1978

Shamala D.S. Vs Asst Commr. Mysore and Others

Karnataka High Court · (1978) 1 KarLJ 472

Karnataka Land Reforms Act, 1961 — Section 66a

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High Courts27 Jan 1978

Sannarangappa Vs Land Tribunal Pavagada and Another

Karnataka High Court · (1978) 1 KarLJ 269

Karnataka Land Reforms Act, 1961 — Section 48a(4)Karnataka Land Revenue Act, 1964 — Section 127

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High Courts25 Jan 1978

The State of Karnataka Vs R.M.K. Sivasubramanya Om

Karnataka High Court · (1978) CriLJ 853

Drugs and Magic Remedies (Objectionable Advertisements) Act, 1854 — Section 3, 3 (a), 3 (b), 3 (d), 7 (o)

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High Courts25 Jan 1978

Ankaputtaswamy and Others Vs Papegowda and Others

Karnataka High Court · (1978) CriLJ 1233

Criminal Procedure Code, 1973 (CrPC) — Section 146 (2), 397 (1), 397 (2)

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High Courts25 Jan 1978

Marur Basappa Vs Basavarajappa C.E. and Others

Karnataka High Court · (1978) 1 KarLJ 262

Karnataka Debt Relief Act, 1976 — Section 4

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High Courts25 Jan 1978

Vidya Dana Samiti Vs Burli A.R. and Others

Karnataka High Court · (1978) 1 KarLJ 255

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7

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High Courts24 Jan 1978

Gangappa H.K. and Another Vs Karnataka Appellate Tri and Others

Karnataka High Court · (1978) 1 KarLJ 400

Karnataka Village Panchayat and Local Boards Act, 1959 — Section 207

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High Courts24 Jan 1978

Sangappa Vs State of Karnataka

Karnataka High Court · (1978) CriLJ 1367

Criminal Procedure Code, 1973 (CrPC) — Section 497, 497 (1), 497 (1), 498

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High Courts23 Jan 1978

Munilingiah M. Vs Town Mun Council, Kanakafura and Others

Karnataka High Court · (1978) 1 KarLJ 239

Karnataka Municipalities Act, 1964 — Section 42(9)

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High Courts23 Jan 1978

Motor Industries Co. Ltd. Vs D. Adinarayanappa and Another

Karnataka High Court · (1978) 36 FLR 430 : (1978) ILR (Kar) 696 : (1978) 1 KarLJ 245 : (1978) 1 LLJ 443

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10 (1), 11 A, 2 A

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High Courts20 Jan 1978

Chindaiah H.K. Vs State of Karnataka and Others

Karnataka High Court · (1978) 1 KarLJ 396

Karnataka Civil Services Rules, 1958 — Rule 214

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High Courts20 Jan 1978

D''souza A. Vs Rama Rao D. by Lrs.

Karnataka High Court · (1978) 1 KarLJ 235

Karnataka Rent Control Act, 1961 — Section 21(1)(H)

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