COURT ARCHIVE

Karnataka High Court judgments, 1979

300 judgments · page 5 of 15

High Courts21 Aug 1979

Thammiah B. Vs Election Officer, Banavara and Others

Karnataka High Court · (1980) 1 KarLJ 19

Karnataka General Clauses Act, 1899 — Section 27Karnataka Municipalities (President and Vice-President) Election Rules, 1965 — Rule 3(5)

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High Courts20 Aug 1979

D.P. Sharma Vs Ksta

Karnataka High Court · (1980) 1 KarLJ 128

Motor Vehicles Act, 1939 — Section 47

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High Courts20 Aug 1979

Basappa and Others Vs The Textile Commissioner, Bombay 1 and Others

Karnataka High Court · AIR 1980 Kar 130

Cotton Textiles (Control) Order, 1948 — Section 20Essential Supplies (Temporary Powers) Act, 1946 — Section 3

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High Courts17 Aug 1979

In Re: Electro Carbonium Private Ltd.

Karnataka High Court · (1982) 52 CompCas 234

Companies Act, 1956 — Section 391 (1) (b), 394, 394 (1) (b) (vi)

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High Courts14 Aug 1979

Sumesmal A. Vs Collector of Cen. Excise

Karnataka High Court · (1980) 1 KarLJ 126

Constitution of India, 1950 — Article 226(1)Gold (Control) Act, 1968 — Section 82

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High Courts13 Aug 1979

Gilbert G. Mascarenhas Vs Chief Controlling Revenue Authority

Karnataka High Court · (1980) 1 KarLJ 21

Karnataka Court Fees and Suits Valuation Rules, 1960 — Rule 19Karnataka Stamp Rules, 1958 — Rule 14D(1)

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High Courts13 Aug 1979

Republic Medico Surgical Company Vs Union of India and Another

Karnataka High Court · AIR 1980 Kar 168 : (1979) 2 KarLJ 410

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts09 Aug 1979

State of Karnataka Vs Mallappa Shidlingappa Ganagi

Karnataka High Court · (1979) CriLJ 1482

Motor Vehicles Act, 1988 — Section 116, 89Penal Code, 1860 (IPC) — Section 279, 304 A, 337

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High Courts08 Aug 1979

St. John''s Medical College and Others Vs Bangalore University and Others

Karnataka High Court · (1980) 1 KarLJ 60

Karnataka State Universities Act, 1976 — Section 38

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High Courts08 Aug 1979

Gangadharappa G and Others Vs State of Karnataka and Another

Karnataka High Court · (1980) 1 KarLJ 324

Karnataka Industrial Areas Development Act, 1966 — Section 29(1)

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High Courts08 Aug 1979

M.V. Sanjeeva Setty Vs State of Karnataka and Another

Karnataka High Court · (1980) 1 KarLJ 180

Constitution of India, 1950 — Article 226

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High Courts08 Aug 1979

Jaswant Singh Vs Divisional Forest Officer

Karnataka High Court · (1980) 1 KarLJ 176

Karnataka Forest Act, 1963 — Section 62Karnataka Forest Rules, 1969 — Rule 69

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High Courts07 Aug 1979

B. Venkatarayappa Vs Returning Officer, Siddlaghatta and Others

Karnataka High Court · (1979) 2 KarLJ 479

Representation of The People Act, 1951 — Section 9A

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High Courts06 Aug 1979

Javaregowda Vs Additional Agrl. It Officer Mysore and Another

Karnataka High Court · (1979) 2 KarLJ 462

Constitution of India, 1950 — Article 226(1)

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High Courts06 Aug 1979

Ghouse Mohaddin Vs Sub. Div. Mag. Belgaum and Another

Karnataka High Court · (1980) 1 KarLJ 171

Karnataka Debt Relief Act, 1976 — Section 4

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High Courts06 Aug 1979

M. Shivappa Vs State of Karnataka and Others

Karnataka High Court · (1979) 2 KarLJ 521

Karnataka Village Offices Abolition Act, 1961 — Section 7

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High Courts03 Aug 1979

Bhimanagouda Mallangouda Vs Malleshappa Basappa and Others

Karnataka High Court · (1980) 1 KarLJ 123

Penal Code, 1860 (IPC) — Section 499

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High Courts03 Aug 1979

Sangam Silks Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1980) 14 CTR 202 : (1980) 122 ITR 479

Income Tax Act, 1961 — Section 143, 144, 187, 256 (2)

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High Courts03 Aug 1979

Gurappa, H.V. and Others Vs Chandrashekharappa, H.T. and Others

Karnataka High Court · (1980) 1 KarLJ 112

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Hindu Succession Act, 1956 — Section 28

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High Courts02 Aug 1979

K.S.R.T.C. Vs R.T.O., Bangalore and Others

Karnataka High Court · (1980) 1 KarLJ 109

Motor Vehicles Act, 1939 — Section 62

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