COURT ARCHIVE

Karnataka High Court judgments, 1979

300 judgments · page 12 of 15

High Courts20 Mar 1979

T.M. Renukappa Vs Fahmida and Others

Karnataka High Court · (1980) ACJ 86 : AIR 1980 Kar 25 : (1982) 52 CompCas 634(1) : (1979) ILR (Kar) 2324 : (1979) 2 KarLJ 103

Karnataka Motor Vehicles Rules, 1963 — Rule 161, 161 (1)Motor Vehicles Act, 1939 — Section 95, 95 (2) (a)

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High Courts19 Mar 1979

Nagamma Vs Venkataramu, S.V.

Karnataka High Court · (1979) 1 KarLJ 329

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(2)Karnataka Rent Control Act, 1961 — Section 21

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High Courts16 Mar 1979

S.R. Rangaiah Vs The Regional Transport Authority, Chitradurga and Another

Karnataka High Court · AIR 1980 Kar 4

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 58 (2), 58 (3)

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High Courts16 Mar 1979

V.C. Ramachandran Vs Commissioner of Wealth Tax, Karnataka

Karnataka High Court · (1980) 126 ITR 157

Land Acquisition Act, 1894 — Section 23Wealth Tax Act, 1957 — Section 26 (1), 7 (1)

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High Courts16 Mar 1979

Siddappa Appanna and Others Vs Land Tribunal, Gokak and Another

Karnataka High Court · (1979) 2 KarLJ 99

Karnataka Land Reforms Act, 1961 — Section 48a

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High Courts14 Mar 1979

Gurusiddiah Chandrashekharaiah Vs Land Tribunal, Bagalkot and Others

Karnataka High Court · (1979) 2 KarLJ 176

Karnataka Land Reforms Act, 1961 — Section 4

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High Courts13 Mar 1979

Subba Shetti Vs State of Karnataka and Others

Karnataka High Court · (1979) 2 KarLJ 276

Constitution of India, 1950 — Article 14Karnataka Land Reforms Act, 1961 — Section 48

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High Courts12 Mar 1979

H.M. Jaffer Vs Controller of Estate Duty, Karnataka

Karnataka High Court · (1980) 123 ITR 586

Estate Duty Act, 1953 — Section 10, 12, 64 (1)

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High Courts09 Mar 1979

State of Karnataka Vs Basheer

Karnataka High Court · (1979) CriLJ 1183

Criminal Procedure Code, 1973 (CrPC) — Section 211 (1), 241, 377Penal Code, 1860 (IPC) — Section 292 (2)

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High Courts08 Mar 1979

Nagappa Channappa Vs State of Karnataka and Another

Karnataka High Court · (1979) 1 KarLJ 420

Karnataka Land Reforms Act, 1961 — Section 63

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High Courts07 Mar 1979

Ramachandra Shetty Vs State of Karnataka and Others

Karnataka High Court · (1979) 2 KarLJ 173

Karnataka Municipalities Act, 1964 — Section 320

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High Courts06 Mar 1979

Hanuma Reddy B.G. Vs Land Tribunal, Bangalore South and Others

Karnataka High Court · (1979) 1 KarLJ 265

Karnataka Village Offices Abolition Act, 1961 — Section 8Mysore Village Offices Act, 1908 — Section 5

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High Courts06 Mar 1979

Revanna Siddappa Vs Dy. Commr., Bijapur and Others

Karnataka High Court · (1979) 2 KarLJ 81

Karnataka Municipalities Act, 1964 — Section 47

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High Courts05 Mar 1979

Visweswara and Others Vs State of Karnataka and Others

Karnataka High Court · AIR 1980 Kar 14 : (1979) 2 KarLJ 261

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High Courts05 Mar 1979

Mallesheppa Vs Revanasiddappa and Others

Karnataka High Court · (1979) 2 KarLJ 171

Karnataka Village Panchayats (Election of Chairman and Vice-Chairman) Rules, 1959 — Rule 18

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High Courts01 Mar 1979

C.S. Mohan Vs State of Karnataka and Others

Karnataka High Court · (1979) 2 KarLJ 50

Karnataka Co-operative Societies Act, 1959 — Section 2A(5)

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High Courts28 Feb 1979

K.S. Raguramaiah Vs Karnataka State Road Transport Corporation

Karnataka High Court · (1979) 2 LLJ 143

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High Courts28 Feb 1979

P.V. Srinivasa Sastry Vs Comptroller and Auditor General of India and Others

Karnataka High Court · (1979) 2 KarLJ 71

Central Civil Services (Classification, Conduct and Appeal) Rules, 1965 — Rule 11(Vi)

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High Courts27 Feb 1979

M.K. Venkatachalam Vs S.T.A.T. and Another

Karnataka High Court · (1979) 2 KarLJ 222

Motor Vehicles Act, 1939 — Section 63(11)

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High Courts26 Feb 1979

E.G. White and Others Vs State of Karnataka and Others

Karnataka High Court · (1979) 2 KarLJ 233

Coorg Land Revenue Regulations, 1899 — Regulation 136Karnataka Forest Rules, 1969 — Rule 128

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