CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Karnataka High Court/1979

COURT ARCHIVE

Karnataka High Court judgments, 1979

300 judgments · page 6 of 15

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1959
  • 1958
  • 1957
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
  • 1949
High Courts02 Aug 1979

Dr. T. Dayananda Vs Taluk Dev. Bd. Shikaripur and Others

Karnataka High Court · (1980) 1 KarLJ 321

Karnataka Panchayats and Taluk Boards Employees (Recruitment and Conditions of Service) Rules, 1962 — Rule 10Karnataka Village Panchayat and Local Boards Act, 1959 — Section 119
Read judgment
High Courts02 Aug 1979

Syed Mohammed Peer Pasha Khadri Vs Kar. St. Board of Wakfs and Others

Karnataka High Court · (1979) 2 KarLJ 501

Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 43
Read judgment
High Courts01 Aug 1979

Kalyanamma Vs State of Karnataka and Others

Karnataka High Court · (1980) 1 KarLJ 34

Karnataka Land Reforms Act, 1961 — Section 484Karnataka Land Revenue Act, 1964 — Section 34
Read judgment
High Courts01 Aug 1979

S.N. Parthasarathy Vs Controller of Estate Duty, Karnataka

Karnataka High Court · (1979) 120 ITR 408 : (1980) 1 KarLJ 317 : (1979) 2 TAXMAN 588

Estate Duty Act, 1953 — Section 34, 39 (1), 50, 64 (1)
Read judgment
High Courts31 Jul 1979

Manchegowda and Others Vs Divisional Commr., Mysore and Others

Karnataka High Court · (1980) 1 KarLJ 271

Karnataka Panchayats (Acquisition, Transfer of Moveable and Immoveable Property) Rules, 1960 — Rule 6
Read judgment
High Courts31 Jul 1979

Mysore Prov. Silk Handloom Weavers Co-op. Society Ltd. Vs Labour Court Bangalore and Another

Karnataka High Court · (1979) 2 KarLJ 472

Constitution of India, 1950 — Article 226
Read judgment
High Courts31 Jul 1979

Vittal Vs Land Tribunal, Supa, and Others

Karnataka High Court · (1979) 2 KarLJ 382

Constitution of India, 1950 — Article 226
Read judgment
High Courts31 Jul 1979

H.S. Sriramakrishna Vs Bangalore University and Others

Karnataka High Court · (1979) 2 KarLJ 389

Read judgment
High Courts31 Jul 1979

Kalegowda Vs Tahsildar, Kanakapura and Others

Karnataka High Court · (1979) 2 KarLJ 391

Karnataka Debt Relief Act, 1976 — Section 3
Read judgment
High Courts30 Jul 1979

Ramaiah Vs State of Karnataka and Others

Karnataka High Court · (1979) 2 KarLJ 474

Read judgment
High Courts30 Jul 1979

Bhimasena Rao Vs Director of Technical Education

Karnataka High Court · (1979) 2 KarLJ 454

Read judgment
High Courts26 Jul 1979

G.V. Hiremath Vs State of Karnataka

Karnataka High Court · (1980) 1 KarLJ 315

Karnataka Civil Services Rules, 1958 — Rule 285
Read judgment
High Courts24 Jul 1979

B. Gangadharaiah Vs Kar. S.T.A.T. and Others

Karnataka High Court · (1980) 1 KarLJ 313

Motor Vehicles Act, 1988 — Section 48(3)(Xxi)
Read judgment
High Courts24 Jul 1979

Sri Mukesh Textile Mills (P) Ltd. Vs Regional Transport Officer and Lincensing Officer, Shimoga and Others

Karnataka High Court · (1979) 2 KarLJ 380

Karnataka Motor Vehicles Taxation Act, 1957 — Section 16
Read judgment
High Courts23 Jul 1979

N.G. Prasannakumar Vs Bangalore University and Another

Karnataka High Court · (1979) 2 KarLJ 378

Read judgment
High Courts22 Jul 1979

Karnataka Bank Employees Association Vs Commissioner of Labour and Others

Karnataka High Court · (1979) 2 KarLJ 316 : (1980) 1 LLJ 97

Payment of Wages Act, 1936 — Section 20, 23, 7
Read judgment
High Courts20 Jul 1979

Sudarshan Manchanda Vs State of Karnataka

Karnataka High Court · (1979) 2 KarLJ 449

Criminal Procedure Code, 1973 (CrPC) — Section 155(2)Karnataka Fire Force Act, 1964 — Section 13
Read judgment
High Courts20 Jul 1979

Ningappa Keludappa Vs Rayan Gowda Ramanagowda and Others

Karnataka High Court · (1979) 2 KarLJ 510

Criminal Procedure Code, 1973 (CrPC) — Section 249
Read judgment
High Courts20 Jul 1979

K.B. Dani Vs State of Karnataka

Karnataka High Court · (1979) ILR (Kar) 2315 : (1979) 2 KarLJ 286 : (1979) 44 STC 276

Karnataka Sales Tax Act, 1957 — Section 22 A, 24, 5 (1)
Read judgment
High Courts20 Jul 1979

Deities of Chikamma Dodamma Vs G.R. Srikantappa

Karnataka High Court · (1979) 2 KarLJ 403

Limitation Act, 1908 — Article 134bLimitation Act, 1963 — Section 31
Read judgment
Previous1…45678…15Next

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions