High Courts09 Aug 1979
State of Karnataka Vs Mallappa Shidlingappa Ganagi
Karnataka High Court · (1979) CriLJ 1482
Motor Vehicles Act, 1988 — Section 116, 89Penal Code, 1860 (IPC) — Section 279, 304 A, 337
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,200 of 2,386
High Courts08 Aug 1979
St. John''s Medical College and Others Vs Bangalore University and Others
Karnataka High Court · (1980) 1 KarLJ 60
Karnataka State Universities Act, 1976 — Section 38
High Courts08 Aug 1979
Gangadharappa G and Others Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 324
Karnataka Industrial Areas Development Act, 1966 — Section 29(1)
High Courts08 Aug 1979
M.V. Sanjeeva Setty Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 180
Constitution of India, 1950 — Article 226
High Courts08 Aug 1979
Jaswant Singh Vs Divisional Forest Officer
Karnataka High Court · (1980) 1 KarLJ 176
Karnataka Forest Act, 1963 — Section 62Karnataka Forest Rules, 1969 — Rule 69
High Courts07 Aug 1979
B. Venkatarayappa Vs Returning Officer, Siddlaghatta and Others
Karnataka High Court · (1979) 2 KarLJ 479
Representation of The People Act, 1951 — Section 9A
High Courts06 Aug 1979
Javaregowda Vs Additional Agrl. It Officer Mysore and Another
Karnataka High Court · (1979) 2 KarLJ 462
Constitution of India, 1950 — Article 226(1)
High Courts06 Aug 1979
Ghouse Mohaddin Vs Sub. Div. Mag. Belgaum and Another
Karnataka High Court · (1980) 1 KarLJ 171
Karnataka Debt Relief Act, 1976 — Section 4
High Courts06 Aug 1979
M. Shivappa Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 521
Karnataka Village Offices Abolition Act, 1961 — Section 7
High Courts03 Aug 1979
Bhimanagouda Mallangouda Vs Malleshappa Basappa and Others
Karnataka High Court · (1980) 1 KarLJ 123
Penal Code, 1860 (IPC) — Section 499
High Courts03 Aug 1979
Sangam Silks Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1980) 14 CTR 202 : (1980) 122 ITR 479
Income Tax Act, 1961 — Section 143, 144, 187, 256 (2)
High Courts03 Aug 1979
Gurappa, H.V. and Others Vs Chandrashekharappa, H.T. and Others
Karnataka High Court · (1980) 1 KarLJ 112
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 4Hindu Succession Act, 1956 — Section 28
High Courts02 Aug 1979
K.S.R.T.C. Vs R.T.O., Bangalore and Others
Karnataka High Court · (1980) 1 KarLJ 109
Motor Vehicles Act, 1939 — Section 62
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
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
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
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)
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
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
High Courts31 Jul 1979
Vittal Vs Land Tribunal, Supa, and Others
Karnataka High Court · (1979) 2 KarLJ 382
Constitution of India, 1950 — Article 226