High Courts12 Mar 1980
Chandramohan Rao D.R. Vs Stat and Others
Karnataka High Court · (1981) 1 KarLJ 35
Karnataka Motor Vehicles Rules, 1963 — Rule 178(1)
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 16 of 19
High Courts12 Mar 1980
M.M. Belgaumkar Vs The Commissioner of Commercial Taxes in Mysore, Bangalore and Another
Karnataka High Court · (1981) 48 STC 557
Karnataka Sales Tax Rules, 1957 — Rule 10, 25B, 25B (3)
High Courts11 Mar 1980
A. Jalajakshi D. Alwa Vs Meenaxi Naik and Another
Karnataka High Court · (1980) 2 KarLJ 60
Karnataka Land Reforms Act, 1961 — Section 2a (11)
High Courts10 Mar 1980
V.T. Rajakumar and Another Vs The State Transport Appellate Tribunal, Bangalore and Another
Karnataka High Court · AIR 1980 Kar 184 : (1981) ILR (Kar) 546 : (1980) 1 KarLJ 404
Constitution of India, 1950 — Article 226Karnataka Motor Vehicles Rules, 1963 — Rule 134, 134 (4)Motor Vehicles Act, 1939 — Section 59 (1), 61
High Courts09 Mar 1980
Addl. Commissioner of Income Tax, Karnataka Vs Karnataka State Warehousing Corporation
Karnataka High Court · (1980) 19 CTR 169 : (1980) 125 ITR 136 : (1981) 5 TAXMAN 54
Income Tax Act, 1961 — Section 10 (29), 36 (1) (iv), 37 (1)Warehousing Corporations Act, 1962 — Section 24, 39
High Courts06 Mar 1980
V.T. Alexander Vs Rent and Accommodation Controller and Others
Karnataka High Court · (1980) 1 KarLJ 429
Karnataka Rent Control Act, 1961 — Section 10(2)
High Courts05 Mar 1980
Chambanna Vs Chief Officer, Town Mun. Council, Nargund
Karnataka High Court · (1980) 2 KarLJ 57
Karnataka Municipalities Act, 1964 — Section 47(2)
High Courts05 Mar 1980
U. Kariyappa Vs P. Sreekantaiah and Another
Karnataka High Court · (1980) CriLJ 422 : (1980) ILR (Kar) 503
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Penal Code, 1860 (IPC) — Section 353, 379
High Courts04 Mar 1980
Ecumenical Christian Centre Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1983) 139 ITR 226 : (1982) 8 TAXMAN 175
Companies Act, 1956 — Section 25Income Tax Act, 1961 — Section 10 (22), 2 (15), 80 G, 88
High Courts03 Mar 1980
Subbanna Hegde and Others Vs Dyavappa Gowda
Karnataka High Court · (1980) CriLJ 1405 : (1980) ILR (Kar) 475 : (1980) 1 KarLJ 384
Criminal Procedure Code, 1973 (CrPC) — Section 256, 482Penal Code, 1860 (IPC) — Section 143, 147, 326, 506
High Courts01 Mar 1980
S.S. Navalgi Vs Commissioner of Income Tax and Others
Karnataka High Court · (1982) 27 CTR 256 : (1981) 132 ITR 621 : (1981) 7 TAXMAN 416
Constitution of India, 1950 — Article 226, 227Income Tax Rules, 1962 — Rule 52
High Courts29 Feb 1980Dismissed
G.R. Shetty and Another Vs Unnikrishna Nair and Others
Karnataka High Court · (1981) ACJ 293
High Courts29 Feb 1980
S. Soundarapandian Vs Commissioner of Commercial Taxes, Bangalore
Karnataka High Court · (1980) 1 KarLJ 410 : (1980) 46 STC 211
Constitution of India, 1950 — Article 136Karnataka Sales Tax Act, 1957 — Section 22 A, 5 (1)
High Courts28 Feb 1980
Beluraiah Vs State and Another
Karnataka High Court · (1980) 1 KarLJ 382
Criminal Procedure Code, 1973 (CrPC) — Section 250 (1)
High Courts27 Feb 1980
T. Yogaraj and Another Vs Antony Fernandes
Karnataka High Court · (1980) 2 KarLJ 488
Motor Vehicles Act, 1939 — Section 110A
High Courts27 Feb 1980
Nagabhushanam Traders and etc. Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 164
Constitution of India, 1950 — Article 226
High Courts26 Feb 1980
Krishna Moolya Vs Principal Govt. Jr. College, Puttur and Others
Karnataka High Court · (1980) 1 KarLJ 381
Karnataka Elementary Education (Amendment and Miscellaneous Provisions) Act, 1969 — Section 14
High Courts25 Feb 1980
H. Veerabhadrappa Vs Deputy Commissioner, Raichur
Karnataka High Court · (1980) 2 KarLJ 103
Constitution of India, 1950 — Article 16(1)Karnataka Civil Services (Confidential Reports) Rules, 1976 — Rule 8(1)
High Courts25 Feb 1980Dismissed
United India Fire and Genl. Ins. Co. Ltd. Vs Raj Krishna Mital and Others
Karnataka High Court · (1982) ACJ 129
Motor Vehicles Act, 1939 — Section 110 B, 110 B, 96 (2), 96 (2) (b)