High Courts16 Mar 1979
V.C. Ramachandran Vs Commissioner of Wealth Tax, Karnataka
Karnataka High Court · (1980) 126 ITR 157
Land Acquisition Act, 1894 — Section 23Wealth Tax Act, 1957 — Section 26 (1), 7 (1)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,259 of 2,448
High Courts16 Mar 1979
Siddappa Appanna and Others Vs Land Tribunal, Gokak and Another
Karnataka High Court · (1979) 2 KarLJ 99
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts14 Mar 1979
Gurusiddiah Chandrashekharaiah Vs Land Tribunal, Bagalkot and Others
Karnataka High Court · (1979) 2 KarLJ 176
Karnataka Land Reforms Act, 1961 — Section 4
High Courts13 Mar 1979
Subba Shetti Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 276
Constitution of India, 1950 — Article 14Karnataka Land Reforms Act, 1961 — Section 48
High Courts12 Mar 1979
H.M. Jaffer Vs Controller of Estate Duty, Karnataka
Karnataka High Court · (1980) 123 ITR 586
Estate Duty Act, 1953 — Section 10, 12, 64 (1)
High Courts09 Mar 1979
State of Karnataka Vs Basheer
Karnataka High Court · (1979) CriLJ 1183
Criminal Procedure Code, 1973 (CrPC) — Section 211 (1), 241, 377Penal Code, 1860 (IPC) — Section 292 (2)
High Courts08 Mar 1979
Nagappa Channappa Vs State of Karnataka and Another
Karnataka High Court · (1979) 1 KarLJ 420
Karnataka Land Reforms Act, 1961 — Section 63
High Courts07 Mar 1979
Ramachandra Shetty Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 173
Karnataka Municipalities Act, 1964 — Section 320
High Courts06 Mar 1979
Hanuma Reddy B.G. Vs Land Tribunal, Bangalore South and Others
Karnataka High Court · (1979) 1 KarLJ 265
Karnataka Village Offices Abolition Act, 1961 — Section 8Mysore Village Offices Act, 1908 — Section 5
High Courts06 Mar 1979
Revanna Siddappa Vs Dy. Commr., Bijapur and Others
Karnataka High Court · (1979) 2 KarLJ 81
Karnataka Municipalities Act, 1964 — Section 47
High Courts05 Mar 1979
Visweswara and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 14 : (1979) 2 KarLJ 261
High Courts05 Mar 1979
Mallesheppa Vs Revanasiddappa and Others
Karnataka High Court · (1979) 2 KarLJ 171
Karnataka Village Panchayats (Election of Chairman and Vice-Chairman) Rules, 1959 — Rule 18
High Courts01 Mar 1979
C.S. Mohan Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 50
Karnataka Co-operative Societies Act, 1959 — Section 2A(5)
High Courts28 Feb 1979
K.S. Raguramaiah Vs Karnataka State Road Transport Corporation
Karnataka High Court · (1979) 2 LLJ 143
High Courts28 Feb 1979
P.V. Srinivasa Sastry Vs Comptroller and Auditor General of India and Others
Karnataka High Court · (1979) 2 KarLJ 71
Central Civil Services (Classification, Conduct and Appeal) Rules, 1965 — Rule 11(Vi)
High Courts27 Feb 1979
M.K. Venkatachalam Vs S.T.A.T. and Another
Karnataka High Court · (1979) 2 KarLJ 222
Motor Vehicles Act, 1939 — Section 63(11)
High Courts26 Feb 1979
E.G. White and Others Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 233
Coorg Land Revenue Regulations, 1899 — Regulation 136Karnataka Forest Rules, 1969 — Rule 128
High Courts26 Feb 1979
Nanjunda Bhatta, S.V. Vs State of Karnataka and Others
Karnataka High Court · (1979) 2 KarLJ 167
Karnataka Land Reforms Act, 1961 — Section 44
High Courts26 Feb 1979
Vicon Ltd and Others Vs Assistant Commr Bangalore Rev. Dn.
Karnataka High Court · (1979) 1 KarLJ 383
Karnataka Land Reforms Act, 1961 — Section 80
High Courts26 Feb 1979
Govindanaik G. Kalaghatigi Vs West Patent Press Co. Ltd. and Another
Karnataka High Court · AIR 1980 Kar 92 : (1979) ILR (Kar) 1401
Constitution of India, 1950 — Article 141