High Courts28 Nov 1978
G.P. Reddy Vs State of Karnataka and Another
Karnataka High Court · AIR 1979 Kar 63 : (1979) ILR (Kar) 818
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 320, 327, 327 (2), 365
COURT ARCHIVE
Karnataka High Court judgments
47,715 judgments · page 2,211 of 2,386
High Courts24 Nov 1978
Dhareppa Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 18
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts23 Nov 1978
Bhagirathi Amma and Others Vs Land Tribunal, Udupi and Others
Karnataka High Court · (1979) 1 KarLJ 307
Karnataka Land Reforms (Amendment) Act, 1974 — Section 3(1)
High Courts22 Nov 1978
Gopal Vaman Vs Krishnaji Tatyarao
Karnataka High Court · (1979) 1 KarLJ 319
Karnataka Rent Control Act, 1961 — Section 21(1)(D)
High Courts20 Nov 1978
M. Mohamed Nabi Vs State of Karnataka
Karnataka High Court · (1979) 1 KarLJ 365
Karnataka Civil Services Rules, 1958 — Rule 285
High Courts16 Nov 1978
Kemparaje Urs. Vs Land Tribunal, Malavalli and Others
Karnataka High Court · (1979) 1 KarLJ 297
Karnataka Land Reforms Act, 1961 — Section 48A
High Courts08 Nov 1978
Chamundeswari Coffee Works Vs Town Municipal Council, Hosanagar.
Karnataka High Court · (1979) 2 KarLJ 17
High Courts08 Nov 1978
B. Nagaraj and Another Vs State of Karnataka and Others
Karnataka High Court · AIR 1979 Kar 67
High Courts02 Nov 1978
Harilal Vs Ismailsab
Karnataka High Court · (1979) 1 KarLJ 277
Karnataka Small Cause Courts Act, 1964 — Section 18
High Courts02 Nov 1978
Sekrappa and Ors. - Petitioner Vs Belgaum Division Regulated Market Employees Welfare and Credit Co-op. Society and Others
Karnataka High Court · (1979) 1 KarLJ 299
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 29a
High Courts27 Oct 1978
Gangadharayya Gurusiddiah Narendramath Vs Land Tribunal, Haliyal and Another
Karnataka High Court · (1979) 2 KarLJ 15
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts27 Oct 1978
Jahirodin Vs Land Tribunal and Others
Karnataka High Court · (1979) 1 KarLJ 207
Karnataka Land Reforms Act, 1961 — Section 45
High Courts25 Oct 1978
Suleman Appasaheb Mulla. Vs Gopal Murari Padiyar Desai and Others
Karnataka High Court · (1979) 1 KarLJ 271
Transfer of Property Act, 1882 — Section 11
High Courts25 Oct 1978
Kanji Moorarji and Others - Petitioner Vs Sripati Venkataramana Hegde
Karnataka High Court · (1979) 1 KarLJ 249
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Oct 1978
Addl. Commissioner of Income Tax, Mysore Vs Bharat Fritz Werner (P) Ltd.
Karnataka High Court · (1979) 118 ITR 25
Companies (Profits) Surtax Act, 1964 — Section 18Income Tax Act, 1961 — Section 2 (5), 2 (8), 256 (1)
High Courts19 Oct 1978
N.G. Venkatarathnam Vs N.S. Nagendra Gupta
Karnataka High Court · AIR 1979 Kar 83 : (1979) ILR (Kar) 646 : (1979) 1 KarLJ 283
Karnataka Debt Relief Act, 1976 — Section 3 (b), 4, 4 (a)
High Courts17 Oct 1978
Shaik Ali Vs Syed Asadullah Hussaini
Karnataka High Court · (1979) 1 KarLJ 419
Civil Procedure Code, 1908 (CPC) — Section 92(2)(Cc)
High Courts17 Oct 1978
Addl. Commissioner of Income Tax, Karnataka Vs Maharashtra Apex Corporation Ltd.
Karnataka High Court · (1979) 116 ITR 616
High Courts13 Oct 1978
Jagadish Patil Vs The State of Karnataka and Others
Karnataka High Court · AIR 1979 Kar 4 : (1981) 1 KarLJ 443
Karnataka Co-operative Societies Act, 1959 — Section 29 C, 30 A, 53 A, 55
High Courts13 Oct 1978
Gopal Rao Vs Land Reforms Tribunal Basavakalyan and Another
Karnataka High Court · (1979) 2 KarLJ 11
Karnataka Land Reforms Act, 1961 — Section 2A(12) 34