COURT ARCHIVE

Karnataka High Court judgments

47,715 judgments · page 2,213 of 2,386

High Courts04 Sept 1978

The General Manager, Karnataka State Road Transport Corporation, Bangalore Vs Peerappa Parasappa Sangolli and Others

Karnataka High Court · (1979) ACJ 229 : AIR 1979 Kar 154 : (1979) ILR (Kar) 353 : (1979) 1 KarLJ 188

Fatal Accidents Act, 1855 — Section 1 AMotor Vehicles Act, 1939 — Section 110, 110 F

High Courts01 Sept 1978

T.M. Sriramulu Naidu and Others Vs Divisional Commissioner and Others

Karnataka High Court · (1984) ILR (Kar) 1127

Karnataka Cinemas (Regulation) Rules, 1971 — Rule 105, 107, 96 (1), 98 (2), 99

High Courts01 Sept 1978

Revanappa Sangappa Motti Vs The Regional Transport Authority, Bidar and Others

Karnataka High Court · AIR 1979 Kar 141 : (1979) 1 KarLJ 171

Motor Vehicles Act, 1939 — Section 47 (3), 57 (2)Motor Vehicles Rules, 1989 — Rule 104A (3) (b)

High Courts01 Sept 1978

State of Karnataka Vs Sri Laxmi Touring Talkies and Others

Karnataka High Court · (1984) ILR (Kar) 1192

Karnataka Cinemas (Regulation) Act, 1964 — Section 19 (2) (c), 19 (3)Karnataka Cinemas (Regulation) Rules, 1971 — Rule 107, 107 (1) (b), 111A

High Courts31 Aug 1978

Govindappa Vs Somasekhar Ishwarappa and Others

Karnataka High Court · (1979) 1 KarLJ 124

Karnataka Co-operative Societies Act, 1959 — Section 29c(7)

High Courts30 Aug 1978

The Deputy General Manager and Divi. Controller, Karnataka State Road Transport Corporation, Hubli Vs Jyoti Constructions, Mangalore and Another

Karnataka High Court · (1979) ACJ 426 : AIR 1979 Kar 79

Motor Vehicles Act, 1939 — Section 110 (1), 110 A, 110 A (1)

High Courts29 Aug 1978

Kulkarni V.S. and Others Vs Saligoudar S.B. and Another

Karnataka High Court · (1979) 1 KarLJ 122

Criminal Procedure Code, 1973 (CrPC) — Section 159

High Courts23 Aug 1978

Meghdoot Electrical Corporation Vs Addl. Commissioner of Income Tax, Karnataka

Karnataka High Court · (1979) 116 ITR 400

Income Tax Act, 1961 — Section 154, 155 (5), 33, 34 (3) (b)

High Courts22 Aug 1978

Gangaram and Another Vs Kamalabai and Others

Karnataka High Court · (1979) ACJ 393 : AIR 1979 Kar 106

High Courts21 Aug 1978

Kirloskar Asea Ltd. Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1979) 118 ITR 703

Income Tax Act, 1961 — Section 256 (1), 80 J, 84Income Tax Rules, 1962 — Rule 19, 19A

High Courts21 Aug 1978

A.V. Venkatakrishnaiah and Another Vs S.A. Sathyakumar

Karnataka High Court · AIR 1978 Kar 220 : (1979) ILR (Kar) 334

Guardian and Wards Act, 1890 — Section 10, 19, 19 (b)Hindu Minority and Guardianship Act, 1956 — Section 13, 17

High Courts18 Aug 1978

A.K. Subbiah and Another Vs The Chairman, Karnataka Legislative Council, Bangalore and Another

Karnataka High Court · AIR 1979 Kar 24

Constitution of India, 1950 — Article 143, 211, 226

High Courts18 Aug 1978

Mohandas Vs Vijaya S. Kaikini and Another

Karnataka High Court · (1979) 1 KarLJ 115

Karnataka Rent Control Act, 1961 — Section 22

High Courts16 Aug 1978

Shivaramaiah A. Vs Chardappa Pai

Karnataka High Court · (1979) 1 KarLJ 112

Karnataka Debt Relief Act, 1976 — Section 7

High Courts11 Aug 1978

Ram Bhadur Thakur and Co. and Another Vs State of Karnataka

Karnataka High Court · AIR 1979 Kar 119 : (1979) ILR (Kar) 394

Constitution of India, 1950 — Article 19 (1) (f), 19 (1) (g), 31States Reorganisation Act, 1956 — Section 119

High Courts10 Aug 1978

Commissioner of Wealth Tax, Karnataka-I Vs M.L. Ramachandra Setty and Sons

Karnataka High Court · (1979) 116 ITR 545

Income Tax Act, 1961 — Section 171, 25 aWealth Tax Act, 1957 — Section 20, 25 (2)

High Courts10 Aug 1978

Addl. Commissioner of Income Tax, Karnataka Vs Ryots Agricultural, Produce Co-operative Marketing Society Ltd.

Karnataka High Court · (1978) 115 ITR 709

Income Tax Act, 1961 — Section 256 (1), 8 (i) (c)

High Courts10 Aug 1978

P.V. Nayak Vs Syndicate Bank and Another

Karnataka High Court · (1979) 49 CompCas 931 : (1979) 2 LLJ 176(1)

Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 — Section 19Constitution of India, 1950 — Article 12, 226Syndicate Bank Officers (Conditions of Service) Rules, 1966 — Rule 36, 5

High Courts09 Aug 1978

Kirloskar Asea Ltd. Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1979) 117 ITR 717

Income Tax Act, 1961 — Section 256 (1), 32, 33

High Courts09 Aug 1978

Karnataka State Road Transport Corporation, Bangalore Vs Karnataka State Road Transport Appellate Tribunal, Bangalore and Others

Karnataka High Court · AIR 1979 Kar 87

Motor Vehicles Act, 1988 — Section 68 F (2)