COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,255 of 2,448

High Courts05 Jul 1979

Secretary, Regional Transport Authority and Another Vs D.P. Sharma and Another

Karnataka High Court · AIR 1980 Kar 180 : (1979) ILR (Kar) 2071 : (1979) 2 KarLJ 345

Karnataka Contract Carriages (Acquisition) Act, 1976 — Section 20, 20 (3), 3 (g)Motor Vehicles Act, 1988 — Section 62 (1), 63 (6)

High Courts05 Jul 1979

Anjanappa Vs Land Tribunal, Nelamangala, and Others

Karnataka High Court · (1979) 2 KarLJ 330

Karnataka Land Reforms Act, 1961 — Section 48a(2)

High Courts03 Jul 1979

Philips Vs State of Karnataka

Karnataka High Court · (1980) CriLJ 171

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164 (4), 281, 463Penal Code, 1860 (IPC) — Section 302

High Courts03 Jul 1979

The Tarihal V.S.S. Sangha Ltd. Vs Joint Registrar of Co-op. Societies and Others

Karnataka High Court · (1979) 2 KarLJ 318

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

High Courts02 Jul 1979

Mutteppa Dhareppa Chigadolli and Others Vs State of Karnataka

Karnataka High Court · (1980) CriLJ 1065

Criminal Procedure Code, 1973 (CrPC) — Section 504Penal Code, 1860 (IPC) — Section 148, 149, 302

High Courts29 Jun 1979

Ganapatsa Govindasa and Others Vs Ningappa Ramappa and Others

Karnataka High Court · (1980) 1 KarLJ 89

Karnataka Land Revenue Act, 1964 — Section 87(3)Specific Relief Act, 1963 — Section 16

High Courts28 Jun 1979

H. Eswarappa Vs State of Karnataka

Karnataka High Court · (1979) 2 KarLJ 182

Karnataka Land Reforms Act, 1961 — Section 48a

High Courts28 Jun 1979

C.T. Desai Vs Commissioner of Income Tax, Karnataka

Karnataka High Court · (1979) 120 ITR 240

Income Tax Act, 1961 — Section 256 (2), 28, 36, 36 (1) (iii)

High Courts27 Jun 1979

Siddappa Yellappa Vs Election Officer and Another

Karnataka High Court · (1979) 2 KarLJ 61

Constitution of India, 1950 — Article 226Karnataka Village Panchayat and Local Boards Act, 1959 — Section 13

High Courts26 Jun 1979

S. Neelaveni Vs Commissioner of Wealth Tax, Karnataka

Karnataka High Court · (1980) 125 ITR 665

Wealth Tax Act, 1957 — Section 27 (2), 7

High Courts26 Jun 1979

T. Ramesan Vs Chancellor Bangalore University and Others

Karnataka High Court · (1979) 2 KarLJ 337

Constitution of India, 1950 — Article 226(3)Karnataka State Universities Act, 1976 — Section 24 (Iv)

High Courts26 Jun 1979

Sri Jagadguru Panchacharya Viswa Dharma Vidya Peeth, Harihar and Another Vs Sri C.F. Akalandaswamy Math and Another

Karnataka High Court · (1979) 2 KarLJ 418

Karnataka Private Educational Institutions (Discipline and Control) Act, 1975 — Section 10(4)

High Courts26 Jun 1979

Shambhu Eshwar Hegde Vs Land Tribunal Kumta and Another

Karnataka High Court · (1979) 2 KarLJ 194

Karnataka Land Reforms Act, 1961 — Section 2A(23)

High Courts25 Jun 1979

Pidashetti Murigendra Mallappa Vs Karadi Shrishail Rudraya and Others

Karnataka High Court · (1979) 2 KarLJ 77

Karnataka Municipalities Act, 1964 — Section 21

High Courts22 Jun 1979

R. Prakash Vs State of Karnataka

Karnataka High Court · (1980) CriLJ 165

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 (COFEPOSA) — Section 3 (1), 3 (1) (iii)Customs Act, 1962 — Section 132

High Courts19 Jun 1979

Kempaiah and Others Vs District Magistrate, Bangalore and Another

Karnataka High Court · (1979) 2 KarLJ 93

Karnataka Cinemas (Regulation) Act, 1964 — Section 11

High Courts18 Jun 1979

R. Manjunath Vs Karnataka Electricity Board and Another

Karnataka High Court · (1980) 1 KarLJ 87

Karnataka Electricity Board Employees Service Regulations — Regulation 20

High Courts16 Jun 1979

Oriental Fire and General Insurance Co. Ltd. Vs Hanumakka and Others

Karnataka High Court · (1982) 52 CompCas 634 : (1981) 2 KarLJ 307

Motor Vehicles Act, 1939 — Section 110 C (2A), 110 D, 110 D (1), 96 (2), 96 (2)

High Courts15 Jun 1979

Bheemachar Vs Land Tribunal Bagalkot

Karnataka High Court · (1980) 1 KarLJ 45

Karnataka Land Reforms Act, 1961 — Section 48a

High Courts15 Jun 1979

Addl. Commissioner of Income Tax, Karnataka Vs Hindustan Machine Tools Ltd.

Karnataka High Court · (1980) 121 ITR 798

Income Tax Act, 1961 — Section 22, 28, 9