High Courts26 Feb 1979
Nanjunda Bhatta, S.V. Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 167
Karnataka Land Reforms Act, 1961 — Section 44
COURT ARCHIVE
Karnataka High Court judgments, 1979
300 judgments · page 13 of 15
High Courts26 Feb 1979
Vicon Ltd and Others Vs Assistant Commr Bangalore Rev. Dn.
Karnataka High Court · (1979) 1 KarLJ 383
Karnataka Land Reforms Act, 1961 — Section 80
High Courts26 Feb 1979
Govindanaik G. Kalaghatigi Vs West Patent Press Co. Ltd. and Another
Karnataka High Court · AIR 1980 Kar 92 : (1979) ILR (Kar) 1401
Constitution of India, 1950 — Article 141
High Courts23 Feb 1979
State of Karnataka Vs Ruqario Menezes
Karnataka High Court · (1979) 2 KarLJ 41
Prevention of Food Adulteration Rules, 1955 — Rule 9(J)
High Courts23 Feb 1979
Indian Telephone Industries Ltd. Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1979) ILR (Kar) 1547 : (1979) 117 ITR 682
Income Tax Act, 1961 — Section 256 (1), 35, 37
High Courts23 Feb 1979
Gangappa Nagappa Vs Malaprabha Co-op. Sugar Factory Ltd., and Others
Karnataka High Court · (1979) 1 KarLJ 431
Karnataka Co-operative Societies Act, 1959 — Section 29C
High Courts23 Feb 1979
Doddegowda Vs Divl. Commr., Mysore and Others
Karnataka High Court · (1979) 1 KarLJ 435
Constitution of India, 1950 — Article 226(1)Karnataka Village Panchayat and Local Boards Act, 1959 — Section 53
High Courts22 Feb 1979
K.T. Thimme Gowda Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 416
Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5
High Courts22 Feb 1979
B.V. Patil Vs The Commissioner of Commercial Taxes, Bangalore-9
Karnataka High Court · (1979) ILR (Kar) 1015 : (1979) 43 STC 419
Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A, 24 (1), 6
High Courts22 Feb 1979
Mysore Co-op. Bank Ltd. Vs State of Karnataka and Another
Karnataka High Court · (1979) 1 KarLJ 414
Karnataka Co-operative Societies Rules, 1960 — Rule 23(2)
High Courts21 Feb 1979
Deputy Commr. Dharwar and Another Vs Jeevannavar
Karnataka High Court · (1979) 1 KarLJ 374
Land Acquisition Act, 1894 — Section 48(2)
High Courts19 Feb 1979
Vanajakshi Vs Land Tribunal Udupi and Another
Karnataka High Court · (1979) 1 KarLJ 412
Karnataka Land Reforms Act, 1961 — Section 2(18)
High Courts16 Feb 1979
C. Cheluvaiah Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 368
Constitution of India, 1950 — Article 309Karnataka Subordinate Courts (Ministerial and Other Posts) (Recruitment) Rules, 1971 — Rule 2
High Courts16 Feb 1979
Hanumanthegowda and Another Vs Block Dev Officer and Retg. Officer and Another
Karnataka High Court · (1979) 1 KarLJ 371
Karnataka Co-operative Societies Act, 1959 — Section 27
High Courts16 Feb 1979
Laxuman and Another Vs State
Karnataka High Court · (1979) 2 KarLJ 67
Untouchability (Offences) Act, 1955 — Section 4
High Courts09 Feb 1979
Erappa and Another Vs Seethamma
Karnataka High Court · (1979) 2 KarLJ 39
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Feb 1979
Addl. Commissioner of Income Tax Vs Syndicate Bank (Formerly Syndicate Bank Ltd.)
Karnataka High Court · (1986) 159 ITR 474
High Courts08 Feb 1979
Mysore Cements Limited Vs State of Karnataka
Karnataka High Court · (1985) 59 STC 197
Karnataka Sales Tax Act, 1957 — Section 12 A, 12 BKarnataka Sales Tax Rules, 1957 — Rule 18, 21 (1)
High Courts07 Feb 1979
Seethamma Vs Spl. Tahs1ldar Land Tribunal Shimoga and Others
Karnataka High Court · (1979) 1 KarLJ 342
Karnataka Land Reforms Act, 1961 — Section 42
High Courts07 Feb 1979
M. Rathna Vs Spl. Tahsildar, Anekal Tq.
Karnataka High Court · (1979) 2 KarLJ 33
Karnataka Land Reforms Act, 1961 — Section 15