High Courts13 Dec 1979
V.C. Handi Vs Wealth Tax Officer, Bagalkot and Another
Karnataka High Court · (1980) 122 ITR 506
Wealth Tax Act, 1957 — Section 16 (3), 2 (m), 2 (m) (ii), 25 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,248 of 2,448
High Courts11 Dec 1979
Mahila Seva Samaj and Another Vs Regr of Societies and Others
Karnataka High Court · (1980) 1 KarLJ 327
Karnataka Societies Registration Act, 1960 — Section 25(2)
High Courts11 Dec 1979
Ramegowda Vs Sarojamma and Another
Karnataka High Court · (1980) 1 KarLJ 345
Karnataka Debt Relief Act, 1976 — Section 4(F)
High Courts05 Dec 1979
B.P. Puttaraju and Others Vs The Bangalore University and Another
Karnataka High Court · AIR 1980 Kar 39
Karnataka State Universities Act, 1976 — Section 12, 25, 62
High Courts04 Dec 1979
B.M.S. Education Trust and Another Vs Education App. Tribunal and Another
Karnataka High Court · (1980) 1 KarLJ 448
Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 7
High Courts04 Dec 1979Allowed
Krishna Bai and Others Vs B.S. Desai and Others
Karnataka High Court · (1981) ACJ 263
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110 (1), 110 A, 110 D
High Courts03 Dec 1979
Nanjundaswamy N. and Another Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 306
Constitution of India, 1950 — Article 16(1)
High Courts28 Nov 1979
. Vs State of Karnataka
Karnataka High Court · (1980) 1 KarLJ 343
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11a(4)
High Courts28 Nov 1979
Kannaiah G. Vs Binny Employees Co-operative Housing Society Ltd and Others
Karnataka High Court · (1980) 1 KarLJ 298
Karnataka Co-operative Societies Act, 1959 — Section 16Karnataka Co-operative Societies Rules, 1960 — Rule 5(1)(I)
High Courts28 Nov 1979
Ramakrishna Aithal Vs Smt. Bhavani Kaur and Others
Karnataka High Court · (1980) 1 KarLJ 284
Karnataka Rent Control Act, 1961 — Section 21a(1)
High Courts28 Nov 1979
Ramanna S. Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 304
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11a(2)
High Courts28 Nov 1979
Desahally Service Co-operative Society Ltd. and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 122
Constitution of India, 1950 — Article 14, 19 (1) (c), 226Karnataka Co-operative Societies Act, 1959 — Section 14, 14 A, 14 A (1)
High Courts27 Nov 1979
Lakkegowda M. Vs House Rent Controller and Another
Karnataka High Court · (1980) 1 KarLJ 296
Karnataka Rent Control Act, 1961 — Section 31c
High Courts26 Nov 1979
Official Liquidator, Karnataka High Court Vs R.C. Marathe and Others
Karnataka High Court · (1982) 52 CompCas 125
Companies Act, 1956 — Section 543 (1)
High Courts20 Nov 1979
Thimma Reddy Vs K.A. Kriphnamurthy and Another
Karnataka High Court · (1980) 1 KarLJ 340
Karnataka Court Fees and Suits Valuation Act, 1958 — Section 47
High Courts20 Nov 1979
T.S. Varghese Vs Reserve Bank and Others
Karnataka High Court · (1980) 1 KarLJ 300 : (1980) 2 LLJ 57
Constitution of India, 1950 — Article 226, 311, 311 (1)Reserve Bank of India (Staff) Regulations, 1948 — Regulation 47 (2)
High Courts16 Nov 1979
Thimmappa Shambu and Another Vs Ramachandra Krishna and Another
Karnataka High Court · (1980) 1 KarLJ 329
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts16 Nov 1979
M.M. Mathew and etc. Vs Prafulchand Amritlal
Karnataka High Court · AIR 1980 Kar 57 : (1980) 1 KarLJ 234
Karnataka Rent Control Act, 1961 — Section 2, 21Representation of the Peoples Act, 1951 — Section 98
High Courts15 Nov 1979
Th1mmappa B.V. Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 398
Karnataka Service Examinations Act, 1976 — Section 4(B)
High Courts14 Nov 1979
B.V.S. Rao Vs Commissioner of Income Tax, Karnataka-II and Another
Karnataka High Court · (1981) 127 ITR 130
Income Tax Act, 1961 — Section 10 (10A), 143 (1) (a)