High Courts13 Dec 1979
Govindaraj Shetty Vs State of Karnataka
Karnataka High Court · (1980) CriLJ 879
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304 (A)
COURT ARCHIVE
Karnataka High Court judgments, 1979
300 judgments · page 1 of 15
High Courts13 Dec 1979
Appa Shidda Vanjoli and Another Vs Taluk Executive Magistrate, Chikodi. and Another
Karnataka High Court · (1980) 1 KarLJ 347
Karnataka Debt Relief Act, 1976 — Section 4(F)
High Courts13 Dec 1979
K.V. Pillaiah and Sons Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1980) 122 ITR 181
Income Tax Act, 1922 — Section 66 (5), 66 (7)
High Courts13 Dec 1979
V.C. Handi Vs Wealth Tax Officer, Bagalkot and Another
Karnataka High Court · (1980) 122 ITR 506
Wealth Tax Act, 1957 — Section 16 (3), 2 (m), 2 (m) (ii), 25 (1)
High Courts11 Dec 1979
Mahila Seva Samaj and Another Vs Regr of Societies and Others
Karnataka High Court · (1980) 1 KarLJ 327
Karnataka Societies Registration Act, 1960 — Section 25(2)
High Courts11 Dec 1979
Ramegowda Vs Sarojamma and Another
Karnataka High Court · (1980) 1 KarLJ 345
Karnataka Debt Relief Act, 1976 — Section 4(F)
High Courts05 Dec 1979
B.P. Puttaraju and Others Vs The Bangalore University and Another
Karnataka High Court · AIR 1980 Kar 39
Karnataka State Universities Act, 1976 — Section 12, 25, 62
High Courts04 Dec 1979
B.M.S. Education Trust and Another Vs Education App. Tribunal and Another
Karnataka High Court · (1980) 1 KarLJ 448
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7
High Courts04 Dec 1979Allowed
Krishna Bai and Others Vs B.S. Desai and Others
Karnataka High Court · (1981) ACJ 263
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110 (1), 110 A, 110 D
High Courts03 Dec 1979
Nanjundaswamy N. and Another Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 306
Constitution of India, 1950 — Article 16(1)
High Courts28 Nov 1979
. Vs State of Karnataka
Karnataka High Court · (1980) 1 KarLJ 343
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11a(4)
High Courts28 Nov 1979
Kannaiah G. Vs Binny Employees Co-operative Housing Society Ltd and Others
Karnataka High Court · (1980) 1 KarLJ 298
Karnataka Co-operative Societies Act, 1959 — Section 16Karnataka Co-operative Societies Rules, 1960 — Rule 5(1)(I)
High Courts28 Nov 1979
Ramakrishna Aithal Vs Smt. Bhavani Kaur and Others
Karnataka High Court · (1980) 1 KarLJ 284
Karnataka Rent Control Act, 1961 — Section 21a(1)
High Courts28 Nov 1979
Ramanna S. Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 304
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11a(2)
High Courts28 Nov 1979
Desahally Service Co-operative Society Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 122
Constitution of India, 1950 — Article 14, 19 (1) (c), 226Karnataka Co-operative Societies Act, 1959 — Section 14, 14 A, 14 A (1)
High Courts27 Nov 1979
Lakkegowda M. Vs House Rent Controller and Another
Karnataka High Court · (1980) 1 KarLJ 296
Karnataka Rent Control Act, 1961 — Section 31c
High Courts26 Nov 1979
Official Liquidator, Karnataka High Court Vs R.C. Marathe and Others
Karnataka High Court · (1982) 52 CompCas 125
Companies Act, 1956 — Section 543 (1)
High Courts20 Nov 1979
Thimma Reddy Vs K.A. Kriphnamurthy and Another
Karnataka High Court · (1980) 1 KarLJ 340
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 47
High Courts20 Nov 1979
T.S. Varghese Vs Reserve Bank and Others
Karnataka High Court · (1980) 1 KarLJ 300 : (1980) 2 LLJ 57
Constitution of India, 1950 — Article 226, 311, 311 (1)Reserve Bank of India (Staff) Regulations, 1948 — Regulation 47 (2)
High Courts16 Nov 1979
Thimmappa Shambu and Another Vs Ramachandra Krishna and Another
Karnataka High Court · (1980) 1 KarLJ 329
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2