High Courts05 Jul 1978
K. Subba Rao etc. Vs State
Karnataka High Court · (1979) CriLJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 317, 397 (2), 397 (8), 482
COURT ARCHIVE
Karnataka High Court judgments, 1978
326 judgments · page 6 of 17
High Courts05 Jul 1978
Govinda Shetty Vs Shivarama Shetty and Others
Karnataka High Court · AIR 1979 Kar 110 : (1978) ILR (Kar) 1896 : (1978) 2 KarLJ 439
Karnataka Land Reforms Act, 1961 — Section 132, 48 A, 48 C
High Courts04 Jul 1978
Neelakanthaiah Vs R.M. Desai and Others
Karnataka High Court · (1979) 1 KarLJ 98
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7
High Courts04 Jul 1978
Nagaraj K.R. and Others Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 314
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 61
High Courts04 Jul 1978
A.C. Joseph Vs Spl. Dy. Commr., Bangalore and Others
Karnataka High Court · (1979) 1 KarLJ 137
Karnataka Rent Control Act, 1961 — Section 8(5)
High Courts04 Jul 1978
K. Veerabasappa Vs The Court of District Judge at Chitradurga and Others
Karnataka High Court · AIR 1979 Kar 40
Constitution of India, 1950 — Article 226 (1) (b), 227Karnataka Rent Control Act, 1961 — Section 21 (1) (b), 21 (1) (h), 50 (2)
High Courts04 Jul 1978
Narayana Rao Swami Rao Kulkarni and Another Vs Bheema Rao Swami Rao Kulkarni and Another
Karnataka High Court · AIR 1979 Kar 33 : (1979) ILR (Kar) 408
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 40 Rule 1, 115Karnataka Land Reforms Act, 1961 — Section 45, 48 A (1)
High Courts04 Jul 1978
Dhanji Kalyanji and Co. Vs The State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 117 : (1978) 42 STC 267
Central Sales Tax Act, 1956 — Section 15 (b)Karnataka Sales Tax Act, 1957 — Section 25 A, 5 (4)
High Courts03 Jul 1978
Venkataramanappa Vs State of Karnataka and Another
Karnataka High Court · (1979) 1 KarLJ 214
Karnataka Village Panchayat and Local Boards Election Rules, 1950 — Rule 12
High Courts03 Jul 1978
Sannakka Vs Election Authority and Tahsildar and Others
Karnataka High Court · (1979) 1 KarLJ 213
High Courts30 Jun 1978
B.V. Subramanya Setty Vs Senior Regional Transport Officer and Others
Karnataka High Court · (1984) ILR (Kar) 85
Karnataka Motor Vehicles Taxation Act, 1957 — Section 3 (1), 38 (1)
High Courts30 Jun 1978
Chandrashekar Math Vs State of Karnataka and Another
Karnataka High Court · (1979) 1 KarLJ 27
Constitution of India, 1950 — Article 16(1)
High Courts30 Jun 1978
S. Sanjiva Shetty Vs Anantha and Others
Karnataka High Court · (1978) ACJ 508 : AIR 1979 Kar 1 : (1983) 53 CompCas 327(1) : (1978) ILR (Kar) 1603 : (1978) 2 KarLJ 226
Motor Vehicles Act, 1939 — Section 110 A, 94 (1), 95 (1), 95 (2), 96 (3)
High Courts29 Jun 1978
Jain Swetambara Murthi Pujaka Samastha and Others Vs Waman Dattatreya Pukale and Others
Karnataka High Court · AIR 1979 Kar 111 : (1979) ILR (Kar) 655 : (1978) 2 KarLJ 425
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Karnataka Rent Control Act, 1961 — Section 21 (1)
High Courts28 Jun 1978
Ananda Soap Factory Vs State of Karnataka
Karnataka High Court · (1978) ILR (Kar) 1682 : (1979) 1 KarLJ 60 : (1978) 42 STC 356
Karnataka Sales Tax Act, 1957 — Section 8 A, 8 A (1), 8 A (3)
High Courts28 Jun 1978
Dr. T. Ramadas M. Pai Vs Commissioner of Income Tax (No. 2)
Karnataka High Court · (1978) 115 ITR 883
Income Tax Act, 1961 — Section 256 (1), 56, 57 (iii), 80 A (2), 80 L
High Courts27 Jun 1978
State of Karnataka Vs Govinda Naika
Karnataka High Court · (1979) 1 KarLJ 96
Criminal Procedure Code, 1973 (CrPC) — Section 386
High Courts27 Jun 1978
K. Bhoomiamma and Another Vs Controller of Estate Duty, Mysore, Bangalore
Karnataka High Court · (1978) 115 ITR 703
Income Tax Act, 1961 — Section 2 (16), 280 G, 64 (1), 64 (2)
High Courts26 Jun 1978
B. Virupakshappa Vs State of Karnataka and Others
Karnataka High Court · (1979) ILR (Kar) 92 : (1979) 2 LLJ 69
Constitution of India, 1950 — Article 14, 16 (1)Karnataka State Civil Services (General Recruitment) Rules, 1957 — Rule 4, 4 (3) (a), 4 (3) (b)States Reorganisation Act, 1956 — Section 115 (5)
High Courts26 Jun 1978
Channappa Chanavirappa Katti and Another Vs Laxman Bhimappa Bajantri and Others
Karnataka High Court · AIR 1979 Kar 93 : (1982) 52 CompCas 609(1) : (1979) ILR (Kar) 863
Motor Vehicles Act, 1939 — Section 110 A, 110 D, 2 (8), 95 (4)