High Courts02 Jul 1979
Mutteppa Dhareppa Chigadolli and Others Vs State of Karnataka
Karnataka High Court · (1980) CriLJ 1065
Criminal Procedure Code, 1973 (CrPC) — Section 504Penal Code, 1860 (IPC) — Section 148, 149, 302
COURT ARCHIVE
Karnataka High Court judgments
47,718 judgments · page 2,203 of 2,386
High Courts29 Jun 1979
Ganapatsa Govindasa and Others Vs Ningappa Ramappa and Others
Karnataka High Court · (1980) 1 KarLJ 89
Karnataka Land Revenue Act, 1964 — Section 87(3)Specific Relief Act, 1963 — Section 16
High Courts28 Jun 1979
H. Eswarappa Vs State of Karnataka
Karnataka High Court · (1979) 2 KarLJ 182
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts28 Jun 1979
C.T. Desai Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 120 ITR 240
Income Tax Act, 1961 — Section 256 (2), 28, 36, 36 (1) (iii)
High Courts27 Jun 1979
Siddappa Yellappa Vs Election Officer and Another
Karnataka High Court · (1979) 2 KarLJ 61
Constitution of India, 1950 — Article 226Karnataka Village Panchayat and Local Boards Act, 1959 — Section 13
High Courts26 Jun 1979
S. Neelaveni Vs Commissioner of Wealth Tax, Karnataka
Karnataka High Court · (1980) 125 ITR 665
Wealth Tax Act, 1957 — Section 27 (2), 7
High Courts26 Jun 1979
T. Ramesan Vs Chancellor Bangalore University and Others
Karnataka High Court · (1979) 2 KarLJ 337
Constitution of India, 1950 — Article 226(3)Karnataka State Universities Act, 1976 — Section 24 (Iv)
High Courts26 Jun 1979
Sri Jagadguru Panchacharya Viswa Dharma Vidya Peeth, Harihar and Another Vs Sri C.F. Akalandaswamy Math and Another
Karnataka High Court · (1979) 2 KarLJ 418
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10(4)
High Courts26 Jun 1979
Shambhu Eshwar Hegde Vs Land Tribunal Kumta and Another
Karnataka High Court · (1979) 2 KarLJ 194
Karnataka Land Reforms Act, 1961 — Section 2A(23)
High Courts25 Jun 1979
Pidashetti Murigendra Mallappa Vs Karadi Shrishail Rudraya and Others
Karnataka High Court · (1979) 2 KarLJ 77
Karnataka Municipalities Act, 1964 — Section 21
High Courts22 Jun 1979
R. Prakash Vs State of Karnataka
Karnataka High Court · (1980) CriLJ 165
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Customs Act, 1962 — Section 132
High Courts19 Jun 1979
Kempaiah and Others Vs District Magistrate, Bangalore and Another
Karnataka High Court · (1979) 2 KarLJ 93
Karnataka Cinemas (Regulation) Act, 1964 — Section 11
High Courts18 Jun 1979
R. Manjunath Vs Karnataka Electricity Board and Another
Karnataka High Court · (1980) 1 KarLJ 87
Karnataka Electricity Board Employees Service Regulations — Regulation 20
High Courts16 Jun 1979
Oriental Fire and General Insurance Co. Ltd. Vs Hanumakka and Others
Karnataka High Court · (1982) 52 CompCas 634 : (1981) 2 KarLJ 307
Motor Vehicles Act, 1939 — Section 110 C (2A), 110 D, 110 D (1), 96 (2), 96 (2)
High Courts15 Jun 1979
Bheemachar Vs Land Tribunal Bagalkot
Karnataka High Court · (1980) 1 KarLJ 45
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts15 Jun 1979
Addl. Commissioner of Income Tax, Karnataka Vs Hindustan Machine Tools Ltd.
Karnataka High Court · (1980) 121 ITR 798
Income Tax Act, 1961 — Section 22, 28, 9
High Courts15 Jun 1979
Karnataka State Road Transport Corporation Vs Karnataka State Transport Appellate Tribunal
Karnataka High Court · AIR 1981 Kar 140
Motor Vehicles Act, 1939 — Section 64, 64 (1), 64 (1) (f)
High Courts14 Jun 1979
Manjula Devi Vs State of Karnataka and Others
Karnataka High Court · (1980) 2 LLJ 370
Constitution of India, 1950 — Article 14, 233, 234Karnataka Munsiffs (Special Recruitment) Rules, 1978 — Rule 19
High Courts14 Jun 1979
Karnatak Exports Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1980) 121 ITR 154
Income Tax Act, 1961 — Section 256 (2), 37 (1), 37 (2)Income Tax Rules, 1962 — Rule 6C, 6C (3), 6C (4)
High Courts13 Jun 1979
K.M. Ramalingaiah Setty Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 20 : (1980) 1 KarLJ 42
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)Land Acquisition Act, 1894 — Section 9, 9 (3)