High Courts11 Jun 1979
M.R. Subramanyam Vs Commandant, Madras Eng. Group and Centre and Others
Karnataka High Court · (1979) 2 KarLJ 393
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 21
COURT ARCHIVE
Karnataka High Court judgments
47,715 judgments · page 2,204 of 2,386
High Courts11 Jun 1979
Gurupadappa Vs Deputy Registrar of Co-op. Societies and Others
Karnataka High Court · (1979) 2 KarLJ 314 : (1980) 1 LLJ 95
Constitution of India, 1950 — Article 12, 226Karnataka Cooperative Societies Rules, 1960 — Rule 17B
High Courts11 Jun 1979
Jammada Aivappa Vs State of Karnataka and Another
Karnataka High Court · AIR 1980 Kar 22
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4 (1), 5 A, 6
High Courts08 Jun 1979
Muddegowda and Others Vs Divisional Commissioner and Others
Karnataka High Court · (1979) 2 KarLJ 308
Karnataka Village Panchayats Declaration of Villages (Procedure) Rules, 1959 — Rule 7
High Courts07 Jun 1979
Rachiah, R. Vs Dy. Inspector General of Police and Others
Karnataka High Court · (1979) 2 KarLJ 303
Constitution of India, 1950 — Article 311Karnataka Police Service (Disciplinary Proceedings) Rules, 1965 — Rule 8
High Courts07 Jun 1979
Baquari, G.A. Vs State of Karnataka
Karnataka High Court · (1980) 1 KarLJ 26
Karnataka Rent Control Act, 1961 — Section 4
High Courts07 Jun 1979
Narayana Rao, M. Vs Land Tribunal, Honnali and Another
Karnataka High Court · (1980) 1 KarLJ 39
Karnataka Land Reforms Act, 1961 — Section 44
High Courts06 Jun 1979
H.Y. Jadhav Vs State of Karnataka
Karnataka High Court · (1979) ILR (Kar) 1673 : (1981) 48 STC 496
Karnataka Sales Tax Act, 1957 — Section 21 (2), 23 (1)
High Courts04 Jun 1979
Nanjunda Shastry Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 117
Land Acquisition Act, 1894 — Section 3(F)
High Courts01 Jun 1979
P.R. Rangachar Vs Land Tribunal, Hoskote and Another
Karnataka High Court · (1979) 1 KarLJ 457
Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5Karnataka Land Reforms Act, 1961 — Section 44
High Courts01 Jun 1979
Mallappa Shivappa Vs Asst. Commr Chikodi and Others
Karnataka High Court · (1979) 2 KarLJ 216
Chairman and Vice Chairman Procedure Rules, 1959 — Rule 6
High Courts31 May 1979
Gurupadayya Charantayya Adavimath etc. Vs Chikkayya etc.
Karnataka High Court · AIR 1979 Kar 202 : (1979) ILR (Kar) 1861 : (1979) 2 KarLJ 53
Bombay Public Trust Act, 1950 — Section 70 A, 72 (1)Constitution of India, 1950 — Article 26 (d)
High Courts25 May 1979
I.B.M. World Trade Corpn. and Anr. - Petitioner Vs Asst, Commr. and Competent Authority and Another
Karnataka High Court · (1979) 2 KarLJ 121
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts23 May 1979
C.V. Gouramma Vs The Land Tribunal Bantwal and Others
Karnataka High Court · (1980) 1 KarLJ 54
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts22 May 1979
Govinda Reddy P. Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 211
Karnataka Land Reforms Act, 1961 — Section 67(1)(B)
High Courts22 May 1979
State of Karnataka Vs Bhaskara, K.
Karnataka High Court · (1979) 2 KarLJ 110
Criminal Procedure Code, 1973 (CrPC) — Section 209
High Courts12 Apr 1979
R. Venkatesh and Others Vs State of Karnataka and Others
Karnataka High Court · (1980) 1 KarLJ 48
Constitution of India, 1950 — Article 226(3)Karnataka Co-operative Societies Act, 1959 — Section 30(1)
High Courts12 Apr 1979
A. Krishnamurthy and Another Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 393
Karnataka Societies Registration Act, 1960 — Section 25
High Courts12 Apr 1979
Hema Reddy Vs Munsiff, Sedam and Others
Karnataka High Court · (1979) 2 KarLJ 302
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 11(1)(B)
High Courts12 Apr 1979
Nemichand and Others Vs The State of Karnataka and Another
Karnataka High Court · (1980) CriLJ 751
Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 323, 504