High Courts23 Jun 1978
T. Shambulingappa Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 170
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 11
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,269 of 2,448
High Courts22 Jun 1978
Kallaiah Nagaiah Koradhanyamath Vs Basappa Tirakappa Buradikatti and Others
Karnataka High Court · AIR 1978 Kar 210 : (1978) ILR (Kar) 1307 : (1978) 2 KarLJ 378
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 11, 41, 41 (4)Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 17, 45 (2)
High Courts21 Jun 1978
Basavaraj S. Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 423
Land Acquisition Act, 1894 — Section 10
High Courts21 Jun 1978
Shampur Lakshmidevamma Vs Controller of Estate Duty, Karnataka
Karnataka High Court · (1979) 116 ITR 526
Estate Duty Act, 1953 — Section 10
High Courts20 Jun 1978
Ravindra Patali Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 462
Criminal Procedure Code, 1973 (CrPC) — Section 457Karnataka Forest Act, 1963 — Section 62(3)
High Courts20 Jun 1978
Kusumabai Vs Special Land Acquisition Officer and Another
Karnataka High Court · (1979) 1 KarLJ 76
Constitution of India, 1950 — Article 31Karnataka Land Reforms Act, 1961 — Section 67Land Acquisition Act, 1894 — Section 11
High Courts19 Jun 1978
Fakirappa Yellappa Kali Vs Dy. Commr., Dharwad and Others
Karnataka High Court · (1979) 1 KarLJ 153
Constitution of India, 1950 — Article 226(1)(B)
High Courts19 Jun 1978
H.J. Thirthegowda Vs State of Karnataka and Others
Karnataka High Court · (1979) 1 KarLJ 73
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 11(1)
High Courts16 Jun 1978
Ramachandra Vs State of Karnataka and Another
Karnataka High Court · (1978) 2 KarLJ 459
Criminal Procedure Code, 1973 (CrPC) — Section 145(1)
High Courts16 Jun 1978
Jagadeesan Vs The State of Karnataka and Another
Karnataka High Court · (1978) CriLJ 1546
Criminal Procedure Code, 1973 (CrPC) — Section 397 (2), 451, 482Motor Vehicles Act, 1939 — Section 2 (19)
High Courts15 Jun 1978
M.K. Ibrahim Shariff Vs The Sub-Inspector of Police
Karnataka High Court · (1979) CriLJ 175
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 C
High Courts13 Jun 1978
Kadappa Appayya Vs Tahsildar, Gokak and Others
Karnataka High Court · (1978) 2 KarLJ 434
Karnataka Land Revenue Act, 1964 — Section 64
High Courts12 Jun 1978
Karnataka Bank Ltd. Vs Commissioner of Income Tax, Karnataka-I
Karnataka High Court · (1979) ILR (Kar) 170 : (1978) 114 ITR 421
Income Tax Act, 1961 — Section 18, 256 (1), 28
High Courts12 Jun 1978
Commissioner of Wealth Tax, Mysore Vs K.M. Eapen
Karnataka High Court · (1979) ILR (Kar) 167 : (1978) 114 ITR 415 : (1978) 2 KarLJ 180
Wealth Tax Act, 1957 — Section 4 (1) (a), 5 (1) (iv)
High Courts09 Jun 1978
Moolannagappa Vs The State of Karnataka and Others
Karnataka High Court · AIR 1979 Kar 15
Constitution of India, 1950 — Article 14, 226Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 15, 15 (1), 15 (2)
High Courts09 Jun 1978
Sha Vajeshankar Vasudev and Co. Vs The Assistant Commissioner of Commercial of Commercial Taxes (Assessments), Mangalore
Karnataka High Court · (1979) 1 KarLJ 64 : (1978) 42 STC 353
Central Sales Tax Act, 1956 — Section 9Karnataka Sales Tax Act, 1957 — Section 22, 23, 25 A
High Courts09 Jun 1978
Mahalingeshwara Devaru and Another Vs Seetharama Bhatta and Another
Karnataka High Court · AIR 1978 Kar 213 : (1978) ILR (Kar) 1555 : (1979) 1 KarLJ 9
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Jun 1978
N.N. Ponnappa Vs State of Karnataka and Another
Karnataka High Court · (1978) CriLJ 1551
Criminal Procedure Code, 1973 (CrPC) — Section 239, 482Penal Code, 1860 (IPC) — Section 324, 34
High Courts08 Jun 1978
K. Jayaraja Ballal Vs Alfred Quadres and Another
Karnataka High Court · AIR 1979 Kar 134 : (1978) ILR (Kar) 1355
Motor Vehicles Act, 1939 — Section 110 D
High Courts08 Jun 1978
Commissioner of Wealth-Tax, Karnataka-I Vs Christine Cardoza
Karnataka High Court · (1978) 114 ITR 532
Registration Act, 1908 — Section 17 (1) (c)Wealth Tax Act, 1957 — Section 29 (1), 59 (1) (iv-a)Wealth Tax Rules, 1957 — Rule 2