High Courts17 Jan 1980
Mallappa Vs Jt. Regr. of Coop Societies and Another
Karnataka High Court · (1980) 1 KarLJ 475
Karnataka Co-operative Societies Act, 1959 — Section 12
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 19 of 19
High Courts16 Jan 1980
Naga Setty N.R. Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 371
Karnataka Panchayats and Taluk Boards Employees (Recruitment and Conditions of Service) Rules, 1962 — Rule 29(2)(B)(Ii)(A)
High Courts16 Jan 1980
Mirji Brothers, Oil Mill and Others Vs State of Karnataka
Karnataka High Court · (1980) 2 KarLJ 35
Essential Commodities Act, 1955 — Section 3
High Courts14 Jan 1980
Achanna Shetty and Others Vs Kamala Shedthi and Others
Karnataka High Court · (1980) 2 KarLJ 485
Karnataka Land Reforms Act, 1961 — Section 133
High Courts10 Jan 1980
Virupaxappa Basappa Vs Land Tribunal Dharwar and Others
Karnataka High Court · (1980) 2 KarLJ 428
Karnataka Land Reforms Act, 1961 — Section 48a(1)
High Courts10 Jan 1980
Bhamy Panduranga Shenoy Vs B.H. Ravindra and Others
Karnataka High Court · (1980) 2 KarLJ 129
Karnataka Land Reforms Act, 1961 — Section 2a (18)
High Courts10 Jan 1980
Puttegowda Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 102 : (1980) ILR (Kar) 160 : (1980) 1 KarLJ 281
Karnataka Land Reforms Act, 1961 — Section 133, 25, 48 ATransfer of Property Act, 1882 — Section 111
High Courts09 Jan 1980
Cururajagouda Venkana Gouda Vs Tahsildar, Mundargi
Karnataka High Court · (1980) 1 KarLJ 458
Karnataka Land Reforms Act, 1961 — Section 48b
High Courts09 Jan 1980
Ramachandra Nemanna Vs Vimlabai and Another
Karnataka High Court · (1980) 1 KarLJ 369
Karnataka Debt Relief Act, 1976 — Section 4(F)
High Courts09 Jan 1980
A.S. Ramesh Vs Secy. and Spl. Tahsildar, Land Tribunal. Mudigere and Others
Karnataka High Court · (1982) 1 KarLJ 367
Karnataka Land Reforms Act, 1961 — Section 48c
High Courts08 Jan 1980
Jingar, I.R. Vs General Manager, Ksrtc and Others
Karnataka High Court · (1980) 1 KarLJ 403
Constitution of India, 1950 — Article 226
High Courts07 Jan 1980
A. Prabhakara Reddy Vs The State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 207 : (1980) 1 KarLJ 456
Constitution of India, 1950 — Article 13, 226Karnataka Medical Colleges (Selection for Admission) Rules, 1981 — Rule 11, 9, 9 (1)
High Courts04 Jan 1980
Gadadiah Vs Agriculture Produce Market Committee, Sagar and Another
Karnataka High Court · (1980) 1 KarLJ 453
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2(13)
High Courts04 Jan 1980
Auto and Aero Corporation (P) Ltd. Vs The Cantonment Board St. Thomas Mount, Madras
Karnataka High Court · (1980) 1 KarLJ 401
High Courts04 Jan 1980
National Textile Corpn. Ltd. Vs Malathesha Enterprises and Another
Karnataka High Court · (1980) 2 KarLJ 335
Karnataka Rent Control Act, 1961 — Section 14Transfer of Property Act, 1882 — Section 107
High Courts01 Jan 1980
Revanna, S. Vs Returning Officer, Gubbi and Others
Karnataka High Court · (1980) 1 KarLJ 258
Conduct of Elections Rules, 1961 — Rule 2(3)
High Courts01 Jan 1980
Shah Mansur Peer Dargah and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 118 : (1980) 1 KarLJ 469
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 25, 25 (8), 27, 27 (1)
High Courts01 Jan 1980
Syed Mohammad Vs District Magistrate, Bangalore and Another
Karnataka High Court · (1980) 1 KarLJ 479
Karnataka Cinemas (Regulation) Act, 1964 — Section 5