High Courts16 Jul 1979
S. Nagarathana Vs City Improvement Trust Bd. Mysore
Karnataka High Court · (1979) 2 KarLJ 465
Mysore City Improvement Trust Board Civil Services (Cca) Byelaws, 1967 — Byelaw 9(3)
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,202 of 2,386
High Courts16 Jul 1979
V.C. Ramachandran Vs Commissioner of Wealth Tax
Karnataka High Court · (1979) 2 TAXMAN 451
High Courts13 Jul 1979
Narayana Vs Spl DY.COMMR'' Bangalore. and Others
Karnataka High Court · (1980) 1 KarLJ 11
Karnataka Rent Control Act, 1961 — Section 8(1)(B)
High Courts12 Jul 1979
Parikshitraj Vs Returning Officer, Raichur and Another
Karnataka High Court · (1979) 2 KarLJ 138
Conduct of Elections Rules, 1961 — Rule 44Election Symbols (Reservation and Allotment) Order, 1968 — Rule 13Representation of The People Act, 1951 — Section 36
High Courts12 Jul 1979
H. Venkataramaiah Vs Corpn of B''lore and Another
Karnataka High Court · (1979) 2 KarLJ 395
Constitution of India, 1950 — Article 226
High Courts12 Jul 1979
B.K. Narayanaswamy Vs Regional Transport Officer, Shimoga and Others
Karnataka High Court · AIR 1980 Kar 152
Constitution of India, 1950 — Article 226 (1) (a), 226 (1) (b), 226 (1) (c)Motor Vehicles Act, 1939 — Section 2 (28), 33, 33 (3)
High Courts12 Jul 1979
Peoples Education Society, Belgaum Vs The State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 151 : (1979) 2 KarLJ 343
Constitution of India, 1950 — Article 226 (1) (a), 226 (1) (b), 226 (1) (c)Karnataka Societies Registration Act, 1960 — Section 27 A, 27 A (1) (c)
High Courts12 Jul 1979
Chikkamuddu and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 169 : (1979) 2 KarLJ 421
Constitution of India, 1950 — Article 14Karnataka Municipalities Act, 1964 — Section 13, 38 (1)
High Courts11 Jul 1979
A.R. Venkatachalaiyengar and Others Vs State of Mysore
Karnataka High Court · AIR 1980 Kar 1
Mysore (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 1 (4), 3 (1) (b), 3 (1) (c), 9 A
High Courts10 Jul 1979
R.N. Shivananje Gowda and Others Vs State of Karnataka
Karnataka High Court · AIR 1980 Kar 178 : (1979) 2 KarLJ 373
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)Karnataka Minor Minerals Concession Rules, 1969 — Rule 61, 7, 7 (1), 7 (2)
High Courts10 Jul 1979
Basappa Gurusangappa Baragundi Vs The Land Tribunal, Badami and Others
Karnataka High Court · AIR 1980 Kar 175 : (1979) 2 KarLJ 370
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 A
High Courts06 Jul 1979
K.V.R. Shetty Vs Secretary to Government, Home Department and Others
Karnataka High Court · (1979) ILR (Kar) 2280 : (1979) 2 KarLJ 429 : (1980) 1 LLJ 265
Industrial Employment (Standing Orders) Act, 1946 — Section 13 BKarnataka State Road Transport Corporation Servants (Conduct and Discipline), Regulations, 1971 — Regulation 21, 2ARoad Transport Corporations Act, 1950 — Section 3, 34 (1), 45
High Courts06 Jul 1979
Sujay Advertising Vs Union of India and Others
Karnataka High Court · (1979) 2 KarLJ 357
Bangalore Municipal Corporation Act, 1949 — Section 2(29)Karnataka Municipal Corporation Act, 1976 — Section 2(31)
High Courts06 Jul 1979
Sameeulla Khan Vs Spl. Dy. Commr., Bangalore and Others
Karnataka High Court · (1979) 2 KarLJ 351
Karnataka Rent Control Act, 1961 — Section 10a
High Courts06 Jul 1979
B.T. Krishnappa Vs Principal Munsiff, Kolar and Others
Karnataka High Court · AIR 1980 Kar 106
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18Constitution of India, 1950 — Article 14, 226 (1) (a), 226 (1) (b)
High Courts05 Jul 1979
B.N. Chandrasekhara Vs State of Karnataka and Another
Karnataka High Court · (1979) 2 KarLJ 347
Constitution of India, 1950 — Article 14
High Courts05 Jul 1979
Secretary, Regional Transport Authority and Another Vs D.P. Sharma and Another
Karnataka High Court · AIR 1980 Kar 180 : (1979) ILR (Kar) 2071 : (1979) 2 KarLJ 345
Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 20, 20 (3), 3 (g)Motor Vehicles Act, 1988 — Section 62 (1), 63 (6)
High Courts05 Jul 1979
Anjanappa Vs Land Tribunal, Nelamangala, and Others
Karnataka High Court · (1979) 2 KarLJ 330
Karnataka Land Reforms Act, 1961 — Section 48a(2)
High Courts03 Jul 1979
Philips Vs State of Karnataka
Karnataka High Court · (1980) CriLJ 171
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164 (4), 281, 463Penal Code, 1860 (IPC) — Section 302
High Courts03 Jul 1979
The Tarihal V.S.S. Sangha Ltd. Vs Joint Registrar of Co-op. Societies and Others
Karnataka High Court · (1979) 2 KarLJ 318
Karnataka Co-operative Societies Act, 1959 — Section 29c