High Courts12 Sept 1979
Mallappa Murigeppa Sajjan and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 53
Constitution of India, 1950 — Article 227Karnataka Land Reforms Act, 1961 — Section 134, 48
COURT ARCHIVE
Karnataka High Court judgments, 1979
300 judgments · page 4 of 15
High Courts10 Sept 1979
Nandi Hasbi Textile Mills Ltd. Vs The Assistant Collector of Central Excise, Hubli and Another
Karnataka High Court · (1986) 23 ELT 118 : (1979) 2 KarLJ 463
Central Excise Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts07 Sept 1979
B.N. Sampath Iyengar Vs Dist. Magistrate Mysore and Others
Karnataka High Court · (1981) 1 KarLJ 339
Karnataka Cinemas (Regulation) Act, 1964 — Section 6
High Courts04 Sept 1979
State of Karnataka Vs C.T. Malshetty
Karnataka High Court · (1980) CriLJ 882
Essential Commodities Act, 1955 — Section 6 A, 6 C, 6 C (1)
High Courts03 Sept 1979
Ramaiah K. Vs Dy. Commr of Police C.A.R. and Others
Karnataka High Court · (1980) 1 KarLJ 184
High Courts31 Aug 1979
Mohamed Gaibankhan Vs Returning Officer, Tumkur Constituency and Others
Karnataka High Court · (1979) 2 KarLJ 362
Representation of The People Act, 1951 — Section 100, 16
High Courts31 Aug 1979
Munibasappa B.N. Vs Thippasetty Mutt and Others
Karnataka High Court · (1980) 1 KarLJ 168
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 12Mysore Land Revenue Code, 1888 — Section 3(9)
High Courts31 Aug 1979
West End Minerals and Exports (P) Ltd. Vs Hubli Dharwar Municipal Corporation
Karnataka High Court · AIR 1980 Kar 66
Bombay Provincial Municipal Corporation Act, 1949 — Section 147Karnataka Municipal Corporations Act, 1977 — Section 124
High Courts30 Aug 1979
Shambalingaiah Rachappa Vs Returning Officer for Elections to City Municipal Council, Bijapur and Others
Karnataka High Court · (1980) 1 KarLJ 460
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 10Karnataka Municipalities (Election of Councillars) Rules, 1977 — Rule 4
High Courts30 Aug 1979
Gurayya Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 135
Karnataka Land Reforms Act, 1961 — Section 48c
High Courts29 Aug 1979
Sri Vidya Ganapathi Mandali Vs Dy. Commr. of Mysore and Others
Karnataka High Court · (1980) 1 KarLJ 246
Karnataka Police Act, 1963 — Section 31(1)(O)
High Courts29 Aug 1979
Pushpa Devi Vs State of Karnataka and Another
Karnataka High Court · AIR 1980 Kar 17 : (1979) ILR (Kar) 2486 : (1980) 1 KarLJ 164
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1)Constitution of India, 1950 — Article 22 (5), 226
High Courts23 Aug 1979
State Vs Diamond Prabhu
Karnataka High Court · (1980) 1 KarLJ 23
Criminal Procedure Code, 1973 (CrPC) — Section 468(1)Industrial Disputes Act, 1947 — Section 34
High Courts23 Aug 1979
A.C. Shive Gowda, etc., etc. Vs Coffee Board and Others, etc., etc.
Karnataka High Court · (1980) 1 KarLJ 200 : (1980) 1 LLJ 123
Coffee Act, 1942 — Section 17, 22, 23, 32, 32 (2)Constitution of India, 1950 — Article 12, 226
High Courts23 Aug 1979
H.M. Duggappa Vs The Deputy Commissioner and District Magistrate and Another
Karnataka High Court · (1980) CriLJ 301
Constitution of India, 1950 — Article 19 (1) (g), 226Karnataka Police Act, 1963 — Section 31 (1), 31 (6)
High Courts22 Aug 1979
Amir Bee Vs The Sub-Divisional Magistrate, Sakaleshpur and Others
Karnataka High Court · AIR 1980 Kar 154
Karnataka Debt Relief Act, 1976 — Section 4, 4 (e), 4 (f)Transfer of Property Act, 1882 — Section 58 (c)
High Courts22 Aug 1979
Sree Siddeshwara Rice Mill Vs The Commercial Tax Officer (Intelligence), Davangere
Karnataka High Court · (1979) 44 STC 410
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 28 (3)
High Courts22 Aug 1979
Siddeswara Rice Mill Vs C.T.O. (Int), Davangere
Karnataka High Court · (1980) 1 KarLJ 288
Karnataka Sales Tax Act, 1957 — Section 28(3)
High Courts22 Aug 1979
Bhagirathi Bai and Shantha Bai Vs Commissioner of Agricultural Income Tax, Karnataka
Karnataka High Court · (1979) 120 ITR 843 : (1980) 1 KarLJ 290
Mysore Agricultural Income Tax Act, 1957 — Section 19 (3), 35
High Courts21 Aug 1979
Chouthmal Jainarayan and Co. Vs Agrl Produce Market Committee, Bellary and Another
Karnataka High Court · (1980) 1 KarLJ 133
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 65(1)