High Courts14 Sept 1978
Devendrappa Basawantappa Neeralakatti Vs Kallayya Basalingayya
Karnataka High Court · AIR 1979 Kar 21 : (1979) ILR (Kar) 639 : (1979) 1 KarLJ 198
Stamp Act, 1899 — Section 17, 36, 61
COURT ARCHIVE
Karnataka High Court judgments, 1978
326 judgments · page 3 of 17
High Courts13 Sept 1978
Church of South India Trust Association Vs Sampangiraman
Karnataka High Court · (1979) 1 KarLJ 85
Karnataka Rent Control Act, 1961 — Section 21Transfer of Property Act, 1882 — Section 111(G)
High Courts12 Sept 1978
Addl. Commissioner of Income Tax, Mysore Vs M.A.J. Vasanaik V.G. Krishna Murthy Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1979) 116 ITR 110
Income Tax Act, 1961 — Section 155 (b), 256 (1), 33, 34 (3) (b)Partnership Act, 1932 — Section 14
High Courts11 Sept 1978
Ibcon P. Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 119 ITR 519
Income Tax Act, 1922 — Section 4 (3) (vii)
High Courts09 Sept 1978Dismissed
Raghunath Mallu Bastavade Vs Rama Basalinga Bastawade
Karnataka High Court · (1988) ILR (Kar) 2162
High Courts08 Sept 1978
Nagammal V.K. Vs Spl. Dy. Commr., Bangalore and Others
Karnataka High Court · (1979) 1 KarLJ 179
Karnataka Rent Control Act, 1961 — Section 9
High Courts08 Sept 1978
Keshavlal Vs Taluk Magistrate, Raibag and Others
Karnataka High Court · (1979) 1 KarLJ 201
High Courts08 Sept 1978
Narayanappa Divakarappa Vs Gopala Rao Srinivasa Bhat
Karnataka High Court · (1979) 2 KarLJ 8
Karnataka Rent Control Act, 1961 — Section 50
High Courts04 Sept 1978Allowed
Vinobabai and Others Vs K.S.R.T.C. and Another
Karnataka High Court · (1979) ACJ 282
High Courts04 Sept 1978
Shivanna and Others Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 261
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 5 (6)
High Courts04 Sept 1978
Shivayogappa Tambake Vs Seethabai
Karnataka High Court · (1979) 1 KarLJ 129
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts04 Sept 1978
Soma Sundarams (Private) Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 116 ITR 620
Income Tax Act, 1961 — Section 256 (1), 271 (1), 271 (1) (a), 29, 4
High Courts04 Sept 1978
The General Manager, Karnataka State Road Transport Corporation, Bangalore Vs Peerappa Parasappa Sangolli and Others
Karnataka High Court · (1979) ACJ 229 : AIR 1979 Kar 154 : (1979) ILR (Kar) 353 : (1979) 1 KarLJ 188
Fatal Accidents Act, 1855 — Section 1 AMotor Vehicles Act, 1939 — Section 110, 110 F
High Courts01 Sept 1978
T.M. Sriramulu Naidu and Others Vs Divisional Commissioner and Others
Karnataka High Court · (1984) ILR (Kar) 1127
Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105, 107, 96 (1), 98 (2), 99
High Courts01 Sept 1978
Revanappa Sangappa Motti Vs The Regional Transport Authority, Bidar and Others
Karnataka High Court · AIR 1979 Kar 141 : (1979) 1 KarLJ 171
Motor Vehicles Act, 1939 — Section 47 (3), 57 (2)Motor Vehicles Rules, 1989 — Rule 104A (3) (b)
High Courts01 Sept 1978
State of Karnataka Vs Sri Laxmi Touring Talkies and Others
Karnataka High Court · (1984) ILR (Kar) 1192
Karnataka Cinemas (Regulation) Act, 1964 — Section 19 (2) (c), 19 (3)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 107, 107 (1) (b), 111A
High Courts31 Aug 1978
Govindappa Vs Somasekhar Ishwarappa and Others
Karnataka High Court · (1979) 1 KarLJ 124
Karnataka Co-operative Societies Act, 1959 — Section 29c(7)
High Courts30 Aug 1978
The Deputy General Manager and Divi. Controller, Karnataka State Road Transport Corporation, Hubli Vs Jyoti Constructions, Mangalore and Another
Karnataka High Court · (1979) ACJ 426 : AIR 1979 Kar 79
Motor Vehicles Act, 1939 — Section 110 (1), 110 A, 110 A (1)
High Courts29 Aug 1978
Kulkarni V.S. and Others Vs Saligoudar S.B. and Another
Karnataka High Court · (1979) 1 KarLJ 122
Criminal Procedure Code, 1973 (CrPC) — Section 159
High Courts25 Aug 1978
Channabasappa Vs The State of Karnataka
Karnataka High Court · (1979) CriLJ 185
Criminal Procedure Code, 1973 (CrPC) — Section 468 (2) (a), 472Karnataka Motor Vehicles Taxation Act, 1957 — Section 12 (1)