High Courts09 Jun 1978
N.N. Ponnappa Vs State of Karnataka and Another
Karnataka High Court · (1978) CriLJ 1551
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 324, 34
COURT ARCHIVE
Karnataka High Court judgments, 1978
326 judgments · page 8 of 17
High Courts08 Jun 1978
K. Jayaraja Ballal Vs Alfred Quadres and Another
Karnataka High Court · AIR 1979 Kar 134 : (1978) ILR (Kar) 1355
Motor Vehicles Act, 1939 — Section 110 D
High Courts08 Jun 1978
Commissioner of Wealth-Tax, Karnataka-I Vs Christine Cardoza
Karnataka High Court · (1978) 114 ITR 532
Registration Act, 1908 — Section 17 (1) (c)Wealth Tax Act, 1957 — Section 29 (1), 59 (1) (iv-a)Wealth Tax Rules, 1957 — Rule 2
High Courts06 Jun 1978
Venkappa Vs Regional Transport Officer and Another
Karnataka High Court · (1978) 2 KarLJ 457
Criminal Procedure Code, 1973 (CrPC) — Section 468
High Courts06 Jun 1978
Raghavendra B.G. Vs Entertainment Tax Officer and Another
Karnataka High Court · (1978) 100 KarLJ 32
Karnataka Entertainments Tax Act, 1958 — Section 9(3)(B)
High Courts02 Jun 1978
Commissioner of Wealth Tax, Karnataka-I, Bangalore Vs Purushotham, Pai
Karnataka High Court · (1978) 114 ITR 270
Wealth Tax Act, 1957 — Section 5 (1) (iv-a)
High Courts01 Jun 1978
State of Mysore and Another Vs Fatima Manvail Fernandis and Others
Karnataka High Court · (1979) ACJ 323 : AIR 1979 Kar 138 : (1979) 1 KarLJ 12
High Courts01 Jun 1978
Commissioner of Income Tax, Bangalore Vs United Breweries Ltd.
Karnataka High Court · (1978) 114 ITR 901
Companies (Profits) Surtax Act, 1964 — Section 18, 2 (5), 2 (8)Companies (Profits) Surtax Rule, 1965 — Rule 1, 2Income Tax Act, 1961 — Section 256 (1)
High Courts01 Jun 1978
Umesh Rudra Vs Controller of Estate Duty, Karnataka
Karnataka High Court · (1978) ILR (Kar) 1533 : (1978) 114 ITR 127 : (1978) 2 KarLJ 35
Estate Duty Act, 1953 — Section 10
High Courts31 May 1978
M. Subramanya Bhat Vs Govindaraj and Others
Karnataka High Court · (1982) 52 CompCas 609
Motor Vehicles Act, 1939 — Section 110 B, 110 D
High Courts30 May 1978
Mysore Tobacco Co. Ltd. Vs Commissioner of Income Tax, Karnataka-II, Bangalore
Karnataka High Court · (1979) ILR (Kar) 161 : (1978) 115 ITR 698
High Courts29 May 1978
Ameer Pasha Vs The Karnataka State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1979 Kar 48 : (1978) ILR (Kar) 1267 : (1978) 2 KarLJ 413
Karnataka Motor Vehicles Rules, 1963 — Rule 163 (2), 91 (3), 91 (5)Motor Vehicles Act, 1939 — Section 44, 44 (2)
High Courts29 May 1978
Liquidator, Mysore Agencies Pvt. Ltd. Vs Commissioner of Income Tax, Mysore
Karnataka High Court · (1978) 114 ITR 853 : (1978) 2 KarLJ 374
Income Tax Act, 1961 — Section 256 (1), 41 (1)
High Courts29 May 1978
State Bank of Mysore Vs Commissioner of Income Tax, Karnataka-I, Bangalore
Karnataka High Court · (1978) 114 ITR 704
High Courts29 May 1978
Anjaneyappa and Others Vs The Deputy Commissioner, Kolar District, Kolar and Others
Karnataka High Court · AIR 1978 Kar 216 : (1978) ILR (Kar) 1609 : (1978) 2 KarLJ 418
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 2 (3), 3 (1), 3 (3), 3 (4)Karnataka Acquisition of Land for Grant of House sites Rules, 1973 — Rule 6 (2), 6 (3), 8, 9
High Courts29 May 1978
Abdulmunaf Vs Salima
Karnataka High Court · (1979) CriLJ 172
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 (1) (b), 127 (3)
High Courts04 May 1978
Azeezuddin Vs The State of Karnataka
Karnataka High Court · (1978) CriLJ 1632
Penal Code, 1860 (IPC) — Section 420, 471Prevention of Corruption Act, 1988 — Section 5 (1) (d)
High Courts04 May 1978
Nagappa Gowda Vs Akku Hengsu and Others
Karnataka High Court · (1978) 2 KarLJ 397
Karnataka Land Reforms Act, 1961 — Section 133
High Courts04 May 1978
Govinda Setty T. Vs Govt of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 401
Karnataka State Servants (Determination of Age) Act, 1974 — Section 5
High Courts04 May 1978
Sri Devendra Keerthi Bhattarka P. Swamigalu Vs Jejanna H.
Karnataka High Court · (1978) 2 KarLJ 391
Limitation Act, 1908 — Article 142