High Courts16 Feb 1979
C. Cheluvaiah Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 368
Constitution of India, 1950 — Article 309Karnataka Subordinate Courts (Ministerial and Other Posts) (Recruitment) Rules, 1971 — Rule 2
COURT ARCHIVE
Karnataka High Court judgments
47,715 judgments · page 2,208 of 2,386
High Courts16 Feb 1979
Hanumanthegowda and Another Vs Block Dev Officer and Retg. Officer and Another
Karnataka High Court · (1979) 1 KarLJ 371
Karnataka Co-operative Societies Act, 1959 — Section 27
High Courts16 Feb 1979
Laxuman and Another Vs State
Karnataka High Court · (1979) 2 KarLJ 67
Untouchability (Offences) Act, 1955 — Section 4
High Courts09 Feb 1979
Erappa and Another Vs Seethamma
Karnataka High Court · (1979) 2 KarLJ 39
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Feb 1979
Addl. Commissioner of Income Tax Vs Syndicate Bank (Formerly Syndicate Bank Ltd.)
Karnataka High Court · (1986) 159 ITR 474
High Courts08 Feb 1979
Mysore Cements Limited Vs State of Karnataka
Karnataka High Court · (1985) 59 STC 197
Karnataka Sales Tax Act, 1957 — Section 12 A, 12 BKarnataka Sales Tax Rules, 1957 — Rule 18, 21 (1)
High Courts07 Feb 1979
Seethamma Vs Spl. Tahs1ldar Land Tribunal Shimoga and Others
Karnataka High Court · (1979) 1 KarLJ 342
Karnataka Land Reforms Act, 1961 — Section 42
High Courts07 Feb 1979
M. Rathna Vs Spl. Tahsildar, Anekal Tq.
Karnataka High Court · (1979) 2 KarLJ 33
Karnataka Land Reforms Act, 1961 — Section 15
High Courts06 Feb 1979
Commissioner of Income Tax Vs Corporation Bank Ltd.
Karnataka High Court · (1979) 2 TAXMAN 64
High Courts06 Feb 1979
Commissioner of Income Tax, Karnataka Vs Corporation Bank Ltd.
Karnataka High Court · (1979) 117 ITR 271
Income Tax Act, 1961 — Section 256 (1), 37 (2B)
High Courts05 Feb 1979
Commissioner of Income Tax, Karnataka-II Vs Indian Plastics and Chemicals P. Ltd.
Karnataka High Court · (1981) 130 ITR 745
Income Tax Act, 1961 — Section 147 (b), 256 (2)
High Courts04 Feb 1979
Rama Bahadur and Another Vs Tungabhadra Sugar Works (P.) Limited
Karnataka High Court · (1979) 1 KarLJ 338 : (1979) 2 LLJ 49
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, 115
High Courts02 Feb 1979
Krishna Bhima and Others Vs State
Karnataka High Court · (1979) CriLJ 977
Essential Commodities Act, 1955 — Section 6 APulses, Edible Oil Seeds and Edible Oils (Storage Control) Order, 1977 — Section 3 (1), 3 (2) (a)
High Courts02 Feb 1979
T.K. Abdul Sattar Vs The Court of Munsiff, Kolar and Others
Karnataka High Court · AIR 1979 Kar 208 : (1979) ILR (Kar) 1008 : (1979) 1 KarLJ 240
Constitution of India, 1950 — Article 226Mysore Village Panchayats and Local Boards Act, 1959 — Section 13 (1), 13 (2), 13 (3)
High Courts02 Feb 1979
Ankaiah Vs M. Veerabhadrappa
Karnataka High Court · (1979) 1 KarLJ 427
Karnataka Rent Control Act, 1961 — Section 50(1)
High Courts01 Feb 1979
S.D. Patel Vs H.R. Thippaiah
Karnataka High Court · (1979) 1 KarLJ 423
Karnataka Rent Control Act, 1961 — Section 21
High Courts31 Jan 1979
Hebburappa Gowda Vs Benakatti. B.M.
Karnataka High Court · (1979) 1 KarLJ 292
Karnataka Rent Control Act, 1961 — Section 21(1)(A)
High Courts31 Jan 1979
Siddamma and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1979 Kar 211 : (1979) ILR (Kar) 579 : (1979) 1 KarLJ 233
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)Karnataka Land Reforms Act, 1961 — Section 25, 48 AKarnataka Land Revenue Act, 1964 — Section 133
High Courts30 Jan 1979
Major Mirza Vs State and Another
Karnataka High Court · (1979) 2 KarLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts29 Jan 1979
The Regional Director, Employees'' State Insurance Corporation Vs Kidiyoor Janardhana Rao and Others
Karnataka High Court · AIR 1979 Kar 146 : (1979) 1 KarLJ 356
Employees State Insurance Act, 1948 — Section 1 (3), 1 (5), 2 (1)Minimum Wages Act, 1948 — Section 3