High Courts17 Oct 1979
Puttamma and Others Vs Agricultural Income Tax Officer and Another
Karnataka High Court · (1980) 121 ITR 863 : (1980) 1 KarLJ 293
Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a), 10 (2) (a), 67
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,198 of 2,386
High Courts16 Oct 1979
Giri Parasnath Vs Karnataka University and Others
Karnataka High Court · (1980) 1 KarLJ 279
High Courts16 Oct 1979
Kesari A.N. Vs House Rent Controller Bangalore City and Another
Karnataka High Court · (1980) 1 KarLJ 241
Karnataka Rent Control Act, 1961 — Section 10a
High Courts11 Oct 1979
Somashekhar Veerappa B. Murgod Vs The State of Karnataka and Another
Karnataka High Court · AIR 1980 Kar 62
High Courts10 Oct 1979
V.R. Shambulinga and Another Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 394
Constitution of India, 1950 — Article 309
High Courts05 Oct 1979
Abdul Lathif Vs Corporation of the City of Bangalore and Another
Karnataka High Court · (1980) 1 KarLJ 172
Karnataka Municipal Corporation Act, 1976 — Section 443(4)
High Courts04 Oct 1979
Syed Abdul Wahid Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 227
Karnataka Civil Services Rules, 1958 — Rule 8(15)
High Courts04 Oct 1979
Venkatachar Vs Land Tribunal, K.R. Pet and Others
Karnataka High Court · (1980) 1 KarLJ 232
Karnataka Land Reforms Act, 1961 — Section 5
High Courts01 Oct 1979
B. Anjanappa Vs Commissioner of Wealth Tax, Karnataka and Another
Karnataka High Court · (1980) 124 ITR 433
Wealth Tax Act, 1957 — Section 18 (1) (a), 18 (2A)
High Courts18 Sept 1979
M. Nagappa and Others Vs Income Tax Officer, Central Circle I, Bangalore and Others
Karnataka High Court · (1980) 123 ITR 501
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 207, 209, 210, 217
High Courts18 Sept 1979Dismissed
M. Nagappa Vs Income Tax Officer
Karnataka High Court · (1980) 3 TAXMAN 119
High Courts17 Sept 1979
Dattaram N. Anvekar Vs Shankar L. Parulekar
Karnataka High Court · AIR 1981 Kar 103
Karnataka Municipalities Act, 1964 — Section 2 (15), 4 (3)Karnataka Rent Control Act, 1961 — Section 2 (5)
High Courts14 Sept 1979
Muninanjappa Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 191
Land Acquisition Act, 1894 — Section 48(1)
High Courts12 Sept 1979
Mallappa Murigeppa Sajjan and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 53
Constitution of India, 1950 — Article 227Karnataka Land Reforms Act, 1961 — Section 134, 48
High Courts10 Sept 1979
Nandi Hasbi Textile Mills Ltd. Vs The Assistant Collector of Central Excise, Hubli and Another
Karnataka High Court · (1986) 23 ELT 118 : (1979) 2 KarLJ 463
Central Excise Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts07 Sept 1979
B.N. Sampath Iyengar Vs Dist. Magistrate Mysore and Others
Karnataka High Court · (1981) 1 KarLJ 339
Karnataka Cinemas (Regulation) Act, 1964 — Section 6
High Courts04 Sept 1979
State of Karnataka Vs C.T. Malshetty
Karnataka High Court · (1980) CriLJ 882
Essential Commodities Act, 1955 — Section 6 A, 6 C, 6 C (1)
High Courts03 Sept 1979
Ramaiah K. Vs Dy. Commr of Police C.A.R. and Others
Karnataka High Court · (1980) 1 KarLJ 184
High Courts31 Aug 1979
Mohamed Gaibankhan Vs Returning Officer, Tumkur Constituency and Others
Karnataka High Court · (1979) 2 KarLJ 362
Representation of The People Act, 1951 — Section 100, 16
High Courts31 Aug 1979
Munibasappa B.N. Vs Thippasetty Mutt and Others
Karnataka High Court · (1980) 1 KarLJ 168
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 12Mysore Land Revenue Code, 1888 — Section 3(9)