High Courts06 Mar 1979
Revanna Siddappa Vs Dy. Commr., Bijapur and Others
Karnataka High Court · (1979) 2 KarLJ 81
Karnataka Municipalities Act, 1964 — Section 47
COURT ARCHIVE
Karnataka High Court judgments
47,715 judgments · page 2,207 of 2,386
High Courts05 Mar 1979
Visweswara and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 14 : (1979) 2 KarLJ 261
High Courts05 Mar 1979
Mallesheppa Vs Revanasiddappa and Others
Karnataka High Court · (1979) 2 KarLJ 171
Karnataka Village Panchayats (Election of Chairman and Vice-Chairman) Rules, 1959 — Rule 18
High Courts01 Mar 1979
C.S. Mohan Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 50
Karnataka Co-operative Societies Act, 1959 — Section 2A(5)
High Courts28 Feb 1979
K.S. Raguramaiah Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1979) 2 LLJ 143
High Courts28 Feb 1979
P.V. Srinivasa Sastry Vs Comptroller and Auditor General of India and Others
Karnataka High Court · (1979) 2 KarLJ 71
Central Civil Services (Classification, Conduct and Appeal) Rules, 1965 — Rule 11(Vi)
High Courts27 Feb 1979
M.K. Venkatachalam Vs S.T.A.T. and Another
Karnataka High Court · (1979) 2 KarLJ 222
Motor Vehicles Act, 1939 — Section 63(11)
High Courts26 Feb 1979
E.G. White and Others Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 233
Coorg Land Revenue Regulations, 1899 — Regulation 136Karnataka Forest Rules, 1969 — Rule 128
High Courts26 Feb 1979
Nanjunda Bhatta, S.V. Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 167
Karnataka Land Reforms Act, 1961 — Section 44
High Courts26 Feb 1979
Vicon Ltd and Others Vs Assistant Commr Bangalore Rev. Dn.
Karnataka High Court · (1979) 1 KarLJ 383
Karnataka Land Reforms Act, 1961 — Section 80
High Courts26 Feb 1979
Govindanaik G. Kalaghatigi Vs West Patent Press Co. Ltd. and Another
Karnataka High Court · AIR 1980 Kar 92 : (1979) ILR (Kar) 1401
Constitution of India, 1950 — Article 141
High Courts23 Feb 1979
State of Karnataka Vs Ruqario Menezes
Karnataka High Court · (1979) 2 KarLJ 41
Prevention of Food Adulteration Rules, 1955 — Rule 9(J)
High Courts23 Feb 1979
Indian Telephone Industries Ltd. Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1979) ILR (Kar) 1547 : (1979) 117 ITR 682
Income Tax Act, 1961 — Section 256 (1), 35, 37
High Courts23 Feb 1979
Gangappa Nagappa Vs Malaprabha Co-op. Sugar Factory Ltd., and Others
Karnataka High Court · (1979) 1 KarLJ 431
Karnataka Co-operative Societies Act, 1959 — Section 29C
High Courts23 Feb 1979
Doddegowda Vs Divl. Commr., Mysore and Others
Karnataka High Court · (1979) 1 KarLJ 435
Constitution of India, 1950 — Article 226(1)Karnataka Village Panchayat and Local Boards Act, 1959 — Section 53
High Courts22 Feb 1979
K.T. Thimme Gowda Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 416
Karnataka (Personal and Miscellaneous) Inams Abolition Act, 1954 — Section 5
High Courts22 Feb 1979
B.V. Patil Vs The Commissioner of Commercial Taxes, Bangalore-9
Karnataka High Court · (1979) ILR (Kar) 1015 : (1979) 43 STC 419
Karnataka Sales Tax Act, 1957 — Section 12 A, 22 A, 24 (1), 6
High Courts22 Feb 1979
Mysore Co-op. Bank Ltd. Vs State of Karnataka and Another
Karnataka High Court · (1979) 1 KarLJ 414
Karnataka Co-operative Societies Rules, 1960 — Rule 23(2)
High Courts21 Feb 1979
Deputy Commr. Dharwar and Another Vs Jeevannavar
Karnataka High Court · (1979) 1 KarLJ 374
Land Acquisition Act, 1894 — Section 48(2)
High Courts19 Feb 1979
Vanajakshi Vs Land Tribunal Udupi and Another
Karnataka High Court · (1979) 1 KarLJ 412
Karnataka Land Reforms Act, 1961 — Section 2(18)