High Courts27 Mar 1979
Sharanappa Channabasappa Vs Land Tribunal Haveri and Others
Karnataka High Court · (1979) 2 KarLJ 178
Karnataka Land Reforms Act, 1961 — Section 21
COURT ARCHIVE
Karnataka High Court judgments
47,715 judgments · page 2,206 of 2,386
High Courts27 Mar 1979
Nadagouda, D.Y. and Others Vs State of Karnataka
Karnataka High Court · (1979) 2 KarLJ 1
Karnataka Service Examinations Act, 1976 — Section 1
High Courts23 Mar 1979
Madhappa H. Vs Divisional Commr, Mysore and Others
Karnataka High Court · (1979) 1 KarLJ 331
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 12(2)
High Courts22 Mar 1979
Clarence Pais Vs Controller of Estate Duty
Karnataka High Court · (1979) 2 TAXMAN 164
High Courts22 Mar 1979
Clarence Pais and Others Vs Controller of Estate Duty, Karnataka
Karnataka High Court · (1980) 124 ITR 143
Estate Duty Act, 1953 — Section 5, 5 (1)
High Courts22 Mar 1979
K. Cheyyabba Vs State of Karnataka
Karnataka High Court · (1979) 2 KarLJ 249 : (1980) 45 STC 1
Karnataka Sales Tax Act, 1957 — Section 2 (1) (k), 2 (1) (m), 24, 5 (1), 6
High Courts20 Mar 1979
B. Srinivasa Reddy Vs The Regional Transport Authority, Chitradurga and Others
Karnataka High Court · AIR 1980 Kar 209 : (1979) 2 KarLJ 412
Karnataka Motor Vehicles Rules, 1963 — Rule 92 (2)Motor Vehicles Act, 1939 — Section 134 (2), 57 (3)
High Courts20 Mar 1979
Kalappa Vs State Transport Appellate Tribunal and Others
Karnataka High Court · AIR 1980 Kar 34 : (1979) 2 KarLJ 324
Motor Vehicles Act, 1939 — Section 57 (3), 57 (8), 64 A
High Courts20 Mar 1979
K. Ramaiah Vs K.G. Basappa
Karnataka High Court · AIR 1980 Kar 107 : (1979) ILR (Kar) 1024 : (1982) 2 KarLJ 537
Karnataka Land Reforms (Amendment) Act, 1970 — Section 32, 33, 33 (2)Karnataka Land Reforms Act, 1961 — Section 118, 133, 133 (1)
High Courts20 Mar 1979
T.M. Renukappa Vs Fahmida and Others
Karnataka High Court · (1980) ACJ 86 : AIR 1980 Kar 25 : (1982) 52 CompCas 634(1) : (1979) ILR (Kar) 2324 : (1979) 2 KarLJ 103
Karnataka Motor Vehicles Rules, 1963 — Rule 161, 161 (1)Motor Vehicles Act, 1939 — Section 95, 95 (2) (a)
High Courts19 Mar 1979
Nagamma Vs Venkataramu, S.V.
Karnataka High Court · (1979) 1 KarLJ 329
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(2)Karnataka Rent Control Act, 1961 — Section 21
High Courts16 Mar 1979
S.R. Rangaiah Vs The Regional Transport Authority, Chitradurga and Another
Karnataka High Court · AIR 1980 Kar 4
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 58 (2), 58 (3)
High Courts16 Mar 1979
V.C. Ramachandran Vs Commissioner of Wealth Tax, Karnataka
Karnataka High Court · (1980) 126 ITR 157
Land Acquisition Act, 1894 — Section 23Wealth Tax Act, 1957 — Section 26 (1), 7 (1)
High Courts16 Mar 1979
Siddappa Appanna and Others Vs Land Tribunal, Gokak and Another
Karnataka High Court · (1979) 2 KarLJ 99
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts14 Mar 1979
Gurusiddiah Chandrashekharaiah Vs Land Tribunal, Bagalkot and Others
Karnataka High Court · (1979) 2 KarLJ 176
Karnataka Land Reforms Act, 1961 — Section 4
High Courts13 Mar 1979
Subba Shetti Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 276
Constitution of India, 1950 — Article 14Karnataka Land Reforms Act, 1961 — Section 48
High Courts09 Mar 1979
State of Karnataka Vs Basheer
Karnataka High Court · (1979) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 211 (1), 241, 377Penal Code, 1860 (IPC) — Section 292 (2)
High Courts08 Mar 1979
Nagappa Channappa Vs State of Karnataka and Another
Karnataka High Court · (1979) 1 KarLJ 420
Karnataka Land Reforms Act, 1961 — Section 63
High Courts07 Mar 1979
Ramachandra Shetty Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 173
Karnataka Municipalities Act, 1964 — Section 320
High Courts06 Mar 1979
Hanuma Reddy B.G. Vs Land Tribunal, Bangalore South and Others
Karnataka High Court · (1979) 1 KarLJ 265
Karnataka Village Offices Abolition Act, 1961 — Section 8Mysore Village Offices Act, 1908 — Section 5