High Courts19 Dec 1978
H.H. Sri Jaya Chamaraja Wadiyar, Maharaja of Mysore and Others Vs Union of India and Another
Karnataka High Court · (1981) 129 ITR 652
Income Tax Act, 1922 — Section 60 (1), 60 AIncome Tax Act, 1961 — Section 297, 297 (2) (1)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,263 of 2,448
High Courts19 Dec 1978
Sugunabai and Others Vs Tripuri Sundari Talkies and Others
Karnataka High Court · (1979) 1 KarLJ 404
Karnataka Rent Control Act, 1961 — Section 31
High Courts19 Dec 1978
Channegowda Vs M.N. Thimmiah and Others
Karnataka High Court · (1979) 1 KarLJ 305
Civil Procedure Code, 1908 (CPC) — Section 9Karnataka Land Reforms Act, 1961 — Section 41
High Courts13 Dec 1978
S.R. Jadav Desai Vs Wealth Tax Officer (Sixth) and Another
Karnataka High Court · (1980) 121 ITR 531
Wealth Tax Act, 1957 — Section 14 (2), 17, 18 (1) (a), 18 (2A)
High Courts12 Dec 1978
Maharajakumari Meenakshi Devi Avaru and Others Vs Union of India and Another
Karnataka High Court · (1979) 12 CTR 185 : (1981) 129 ITR 652(1) : (1981) 7 TAXMAN 214
Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 297, 297 (2) (1) (L), 297 (2) (L), 60 (1), 60 A
High Courts05 Dec 1978
Nandinaravanda Medappa Vs Nandinaravanda Ganapathy and Others
Karnataka High Court · (1979) 2 KarLJ 22
Karnataka Land Revenue Act, 1964 — Section 79
High Courts04 Dec 1978
T.S. Chandrasekariah Vs Karnataka Road Transport Corporation
Karnataka High Court · (1979) 2 LLJ 108
Constitution of India, 1950 — Article 14, 311, 311 (2)Karnataka State Road Transport Corporation Cadre and Recruitment Regulations, 1968 — Regulation 7
High Courts28 Nov 1978
Dhirendrakumar and Anr. - Petitioner Vs The Registrar of Societies and Others
Karnataka High Court · (1979) 1 KarLJ 244
Karnataka Societies Registration Act, 1960 — Section 9
High Courts28 Nov 1978
Channiah Vs Ramiah and Others
Karnataka High Court · (1979) 1 KarLJ 315
Karnataka Land Reforms Act, 1961 — Section 48A (2)
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
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