High Courts06 Feb 1979
Commissioner of Income Tax Vs Corporation Bank Ltd.
Karnataka High Court · (1979) 2 TAXMAN 64
COURT ARCHIVE
Karnataka High Court judgments, 1979
300 judgments · page 14 of 15
High Courts06 Feb 1979
Commissioner of Income Tax, Karnataka Vs Corporation Bank Ltd.
Karnataka High Court · (1979) 117 ITR 271
Income Tax Act, 1961 — Section 256 (1), 37 (2B)
High Courts05 Feb 1979
Commissioner of Income Tax, Karnataka-II Vs Indian Plastics and Chemicals P. Ltd.
Karnataka High Court · (1981) 130 ITR 745
Income Tax Act, 1961 — Section 147 (b), 256 (2)
High Courts04 Feb 1979
Rama Bahadur and Another Vs Tungabhadra Sugar Works (P.) Limited
Karnataka High Court · (1979) 1 KarLJ 338 : (1979) 2 LLJ 49
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, 115
High Courts02 Feb 1979
Krishna Bhima and Others Vs State
Karnataka High Court · (1979) CriLJ 977
Essential Commodities Act, 1955 — Section 6 APulses, Edible Oil Seeds and Edible Oils (Storage Control) Order, 1977 — Section 3 (1), 3 (2) (a)
High Courts02 Feb 1979
T.K. Abdul Sattar Vs The Court of Munsiff, Kolar and Others
Karnataka High Court · AIR 1979 Kar 208 : (1979) ILR (Kar) 1008 : (1979) 1 KarLJ 240
Constitution of India, 1950 — Article 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 13 (1), 13 (2), 13 (3)
High Courts02 Feb 1979
Ankaiah Vs M. Veerabhadrappa
Karnataka High Court · (1979) 1 KarLJ 427
Karnataka Rent Control Act, 1961 — Section 50(1)
High Courts01 Feb 1979
S.D. Patel Vs H.R. Thippaiah
Karnataka High Court · (1979) 1 KarLJ 423
Karnataka Rent Control Act, 1961 — Section 21
High Courts31 Jan 1979
Hebburappa Gowda Vs Benakatti. B.M.
Karnataka High Court · (1979) 1 KarLJ 292
Karnataka Rent Control Act, 1961 — Section 21(1)(A)
High Courts31 Jan 1979
Siddamma and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1979 Kar 211 : (1979) ILR (Kar) 579 : (1979) 1 KarLJ 233
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)Karnataka Land Reforms Act, 1961 — Section 25, 48 AKarnataka Land Revenue Act, 1964 — Section 133
High Courts30 Jan 1979
Major Mirza Vs State and Another
Karnataka High Court · (1979) 2 KarLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts29 Jan 1979
The Regional Director, Employees'' State Insurance Corporation Vs Kidiyoor Janardhana Rao and Others
Karnataka High Court · AIR 1979 Kar 146 : (1979) 1 KarLJ 356
Employees State Insurance Act, 1948 — Section 1 (3), 1 (5), 2 (1)Minimum Wages Act, 1948 — Section 3
High Courts29 Jan 1979
Shankaranarayana Udupa Vs Land Tribunal and Others
Karnataka High Court · (1979) 2 KarLJ 277
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts29 Jan 1979
Doddaramaiah Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 5
Constitution of India, 1950 — Article 226 (1), 226 (c)
High Courts25 Jan 1979
Peter Paul Coelho and Others Vs Constance D''Souza and Others
Karnataka High Court · AIR 1980 Kar 28 : (1979) 1 KarLJ 219
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (b)Transfer of Property Act, 1882 — Section 106
High Courts24 Jan 1979
K.N. Sreekantaiah Vs Dy. Transport Commr. Bangalore and Another
Karnataka High Court · (1979) 2 KarLJ 292
Karnataka Motor Vehicles Rules, 1963 — Rule 127Motor Vehicles Act, 1939 — Section 63(6)
High Courts22 Jan 1979
State of Karnataka Vs A. Deviah and Another
Karnataka High Court · (1979) 1 KarLJ 355
Criminal Procedure Code, 1973 (CrPC) — Section 254(2)
High Courts22 Jan 1979
Krishna Ramachandra Naik Vs Rukmini Kom Krishna Naik and Others
Karnataka High Court · AIR 1980 Kar 7
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)
High Courts22 Jan 1979
Superintendent of C. Ex., Mangalore Vs K. Abubaker
Karnataka High Court · (1979) CENCUS 493 : (2000) 123 ELT 525
Criminal Procedure Code, 1973 (CrPC) — Section 377 (2)Customs Act, 1962 — Section 123, 135
High Courts22 Jan 1979
D.V. Kempaiah and Others Vs The Chief Marketing Officer, Karnataka and Others
Karnataka High Court · AIR 1979 Kar 195 : (1979) ILR (Kar) 1291
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 4, 6, 8