High Courts16 Jun 1979
Oriental Fire and General Insurance Co. Ltd. Vs Hanumakka and Others
Karnataka High Court · (1982) 52 CompCas 634 : (1981) 2 KarLJ 307
Motor Vehicles Act, 1939 — Section 110 C (2A), 110 D, 110 D (1), 96 (2), 96 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1979
300 judgments · page 9 of 15
High Courts15 Jun 1979
Bheemachar Vs Land Tribunal Bagalkot
Karnataka High Court · (1980) 1 KarLJ 45
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts15 Jun 1979
Addl. Commissioner of Income Tax, Karnataka Vs Hindustan Machine Tools Ltd.
Karnataka High Court · (1980) 121 ITR 798
Income Tax Act, 1961 — Section 22, 28, 9
High Courts15 Jun 1979
Karnataka State Road Transport Corporation Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · AIR 1981 Kar 140
Motor Vehicles Act, 1939 — Section 64, 64 (1), 64 (1) (f)
High Courts14 Jun 1979
Manjula Devi Vs State of Karnataka and Others
Karnataka High Court · (1980) 2 LLJ 370
Constitution of India, 1950 — Article 14, 233, 234Karnataka Munsiffs (Special Recruitment) Rules, 1978 — Rule 19
High Courts14 Jun 1979
Karnatak Exports Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1980) 121 ITR 154
Income Tax Act, 1961 — Section 256 (2), 37 (1), 37 (2)Income Tax Rules, 1962 — Rule 6C, 6C (3), 6C (4)
High Courts13 Jun 1979
K.M. Ramalingaiah Setty Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 20 : (1980) 1 KarLJ 42
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)Land Acquisition Act, 1894 — Section 9, 9 (3)
High Courts13 Jun 1979
Bhimrao Tukaram Vs Sub-divl. Magistrate, Belgaum and Others
Karnataka High Court · (1980) 1 KarLJ 74
Karnataka Debt Relief Act, 1976 — Section 4
High Courts13 Jun 1979
T.K. Devaraju Vs State of Karnataka
Karnataka High Court · (1979) ILR (Kar) 2084 : (1979) 2 LLJ 473
Constitution of India, 1950 — Article 14, 16, 226Karnataka State Civil Services (General Recruitment) Rules, 1977 — Rule 4 (2), 4 (2) (b)
High Courts12 Jun 1979
Socio Literati Advancement Society, Bangalore Vs State of Karnataka and Others
Karnataka High Court · AIR 1979 Kar 217 : (1979) 2 KarLJ 224
Constitution of India, 1950 — Article 226, 29, 30
High Courts11 Jun 1979
M.R. Subramanyam Vs Commandant, Madras Eng. Group and Centre and Others
Karnataka High Court · (1979) 2 KarLJ 393
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 21
High Courts11 Jun 1979
Gurupadappa Vs Deputy Registrar of Co-op. Societies and Others
Karnataka High Court · (1979) 2 KarLJ 314 : (1980) 1 LLJ 95
Constitution of India, 1950 — Article 12, 226Karnataka Cooperative Societies Rules, 1960 — Rule 17B
High Courts11 Jun 1979
Jammada Aivappa Vs State of Karnataka and Another
Karnataka High Court · AIR 1980 Kar 22
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6
High Courts08 Jun 1979
Muddegowda and Others Vs Divisional Commissioner and Others
Karnataka High Court · (1979) 2 KarLJ 308
Karnataka Village Panchayats Declaration of Villages (Procedure) Rules, 1959 — Rule 7
High Courts07 Jun 1979
Rachiah, R. Vs Dy. Inspector General of Police and Others
Karnataka High Court · (1979) 2 KarLJ 303
Constitution of India, 1950 — Article 311Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 8
High Courts07 Jun 1979
Baquari, G.A. Vs State of Karnataka
Karnataka High Court · (1980) 1 KarLJ 26
Karnataka Rent Control Act, 1961 — Section 4
High Courts07 Jun 1979
Narayana Rao, M. Vs Land Tribunal, Honnali and Another
Karnataka High Court · (1980) 1 KarLJ 39
Karnataka Land Reforms Act, 1961 — Section 44
High Courts06 Jun 1979
H.Y. Jadhav Vs State of Karnataka
Karnataka High Court · (1979) ILR (Kar) 1673 : (1981) 48 STC 496
Karnataka Sales Tax Act, 1957 — Section 21 (2), 23 (1)
High Courts04 Jun 1979
Nanjunda Shastry Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 117
Land Acquisition Act, 1894 — Section 3(F)
High Courts01 Jun 1979
P.R. Rangachar Vs Land Tribunal, Hoskote and Another
Karnataka High Court · (1979) 1 KarLJ 457
Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5Karnataka Land Reforms Act, 1961 — Section 44