High Courts29 Jan 1979
Shankaranarayana Udupa Vs Land Tribunal and Others
Karnataka High Court · (1979) 2 KarLJ 277
Karnataka Land Reforms Act, 1961 — Section 48a
COURT ARCHIVE
Karnataka High Court judgments
47,715 judgments · page 2,209 of 2,386
High Courts29 Jan 1979
Doddaramaiah Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 5
Constitution of India, 1950 — Article 226 (1), 226 (c)
High Courts25 Jan 1979
Peter Paul Coelho and Others Vs Constance D''Souza and Others
Karnataka High Court · AIR 1980 Kar 28 : (1979) 1 KarLJ 219
Karnataka Rent Control Act, 1961 — Section 21 (1) (a), 21 (1) (b)Transfer of Property Act, 1882 — Section 106
High Courts24 Jan 1979
K.N. Sreekantaiah Vs Dy. Transport Commr. Bangalore and Another
Karnataka High Court · (1979) 2 KarLJ 292
Karnataka Motor Vehicles Rules, 1963 — Rule 127Motor Vehicles Act, 1939 — Section 63(6)
High Courts22 Jan 1979
State of Karnataka Vs A. Deviah and Another
Karnataka High Court · (1979) 1 KarLJ 355
Criminal Procedure Code, 1973 (CrPC) — Section 254(2)
High Courts22 Jan 1979
Krishna Ramachandra Naik Vs Rukmini Kom Krishna Naik and Others
Karnataka High Court · AIR 1980 Kar 7
Constitution of India, 1950 — Article 226 (1) (b), 226 (1) (c)
High Courts22 Jan 1979
Superintendent of C. Ex., Mangalore Vs K. Abubaker
Karnataka High Court · (1979) CENCUS 493 : (2000) 123 ELT 525
Criminal Procedure Code, 1973 (CrPC) — Section 377 (2)Customs Act, 1962 — Section 123, 135
High Courts22 Jan 1979
D.V. Kempaiah and Others Vs The Chief Marketing Officer, Karnataka and Others
Karnataka High Court · AIR 1979 Kar 195 : (1979) ILR (Kar) 1291
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 4, 6, 8
High Courts19 Jan 1979
Eswarachari - Petitioner Vs The Primary Land Development Dank and Another
Karnataka High Court · (1979) 1 KarLJ 353
Karnataka Co-operative Societies Act, 1959 — Section 32
High Courts17 Jan 1979
D.C. Shah and Others Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) 118 ITR 419
Income Tax Act, 1961 — Section 256 (1), 26, 56, 56 (2) (iii), 57
High Courts16 Jan 1979
Urmila Kothari - Petitioner Vs Town Municipal Council, Kalghatgi
Karnataka High Court · (1979) 1 KarLJ 345
Karnataka Motor Vehicles Taxation Act, 1957 — Section 19Karnataka Municipalities Act, 1964 — Section 94
High Courts16 Jan 1979
Government of India Vs Mohammed Issak
Karnataka High Court · (1979) 2 KarLJ 19
Customs Act, 1962 — Section 123
High Courts16 Jan 1979
Honnayya Vs Yellawwa
Karnataka High Court · (1979) 2 KarLJ 34
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts15 Jan 1979
Bagalkot Udyog Ltd. Vs State of Karnataka
Karnataka High Court · (1979) 43 STC 352
Karnataka Sales Tax Act, 1957 — Section 2 (t), 5 (3) (a)Karnataka Sales Tax Rules, 1957 — Rule 6 (1) (j), 6 (4) (i)
High Courts12 Jan 1979
Nagar Susheela Nayak Vs The Headquarters Sub-Registrar and Deputy Commissioner of Stamps, Tumkur and Another
Karnataka High Court · AIR 1979 Kar 126 : (1980) ILR (Kar) 1024 : (1979) 1 KarLJ 269
Contract Act, 1872 — Section 202Karnataka Stamp Act, 1957 — Section 54
High Courts12 Jan 1979
Vishwanath N. Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 265
Constitution of India, 1950 — Article 16(1), 226, 309
High Courts12 Jan 1979
Addl. Commissioner of Income Tax, Karnataka Vs Southern Founders
Karnataka High Court · (1979) 120 ITR 37
Income Tax Act, 1961 — Section 256 (1)
High Courts11 Jan 1979
Pampapatheppa and Sons Vs Commissioner of Commercial Taxes in Karnataka, Bangalore
Karnataka High Court · (1976) 62 STC 373
Karnataka Sales Tax Act, 1957 — Section 11, 22 A, 24
High Courts11 Jan 1979
Kirloskar Asea Ltd. Vs Commissioner of Income Tax, Karnataka
Karnataka High Court · (1979) ILR (Kar) 857 : (1979) 117 ITR 82
Income Tax Act, 1961 — Section 2 (14), 256 (1), 45Reserve Bank of India Act, 1934 — Section 28 A
High Courts10 Jan 1979
Mysore Paper Mills Ltd. Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1979) 117 ITR 132
Income Tax Act, 1961 — Section 32 (2), 33, 33 (2), 72 (2), 72 (3)