High Courts28 Feb 1978
Surender Vs House Rent Controller and Others
Karnataka High Court · (1978) 1 KarLJ 488
Constitution of India, 1950 — Article 226(1)Karnataka Rent Control Act, 1961 — Section 4(1)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,276 of 2,448
High Courts28 Feb 1978
Venkatalakshamma Vs Asst. Commr and Spl Divisional Magistrate and Another
Karnataka High Court · (1978) 2 KarLJ 24
Karnataka Debt Relief Act, 1976 — Section 5(2)Karnataka Land Revenue Act, 1964 — Section 34
High Courts24 Feb 1978
Mariyappa Vs Land Tribunal, Mandya and Others
Karnataka High Court · (1978) 1 KarLJ 418
Karnataka Land Reforms Act, 1961 — Section 126Karnataka Village Offices Abolition Act, 1961 — Section 4
High Courts24 Feb 1978
Shivappa Veerappa Masur Vs Shriman Maharaj Niranjan Jagadguru Mallikarjuna Murugarajendra Swamiji and Another
Karnataka High Court · (1978) 1 KarLJ 479
High Courts23 Feb 1978
Mudakappa Vs Rudrappa and Others
Karnataka High Court · AIR 1978 Kar 136 : (1978) ILR (Kar) 872 : (1978) 1 KarLJ 459
Karnataka Land Reforms Act, 1961 — Section 133, 44, 48 A, 48 A (5)
High Courts22 Feb 1978
Mahanthagouda and Another Vs State of Karnataka
Karnataka High Court · (1978) CriLJ 1045
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 324, 325, 327, 396
High Courts22 Feb 1978
Narasimhan V. Vs State of Karnataka
Karnataka High Court · (1978) 1 KarLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 293Penal Code, 1860 (IPC) — Section 409
High Courts20 Feb 1978
S. Shivashankarappa and Others Vs The Davangere City Municipality, Davangere and Others
Karnataka High Court · AIR 1978 Kar 140 : (1978) 1 KarLJ 448
Karnataka Municipalities Act, 1964 — Section 11, 18, 19, 42 (9)
High Courts17 Feb 1978
Virupax Krishnaji and Others Vs Land Tribunal, Ron and Others
Karnataka High Court · (1978) 2 KarLJ 41
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts17 Feb 1978
B.S. Ravindra Vs Special Deputy Commr., Bangalore and Others
Karnataka High Court · (1978) 2 KarLJ 7
Constitution of India, 1950 — Article 226Karnataka Rent Control Act, 1961 — Section 8(5)
High Courts16 Feb 1978
Mysore Silk Filatures Ltd. Vs Usmankhan
Karnataka High Court · (1979) 1 KarLJ 378
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Feb 1978
Ramanjaneyulu Vs K.M. Malloji Rao and Another
Karnataka High Court · (1978) CriLJ 1047
Prevention of Food Adulteration Act, 1954 — Section 10 (7), 16
High Courts15 Feb 1978
Tungavva and Others Vs Tarawa and Others
Karnataka High Court · (1978) 1 KarLJ 434
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2
High Courts15 Feb 1978
Perumal M.C. Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 214
Constitution of India, 1950 — Article 226
High Courts15 Feb 1978
Thayarammal Vs People''s Charity Fund, Bangalore and Others
Karnataka High Court · AIR 1978 Kar 125 : (1978) 1 KarLJ 438
Karnataka Cinemas (Regulation) Act, 1964 — Section 110Transfer of Property Act, 1882 — Section 108 (q)
High Courts15 Feb 1978
Sanna Karibasappa Vs Mudegowdra Mahadevappa and Others
Karnataka High Court · (1978) 2 KarLJ 26
Karnataka Land Reforms Act, 1961 — Section 48a(1)
High Courts06 Feb 1978
Kallaappa and Others Vs Mariappa
Karnataka High Court · (1978) CriLJ 730
Karnataka Land Reforms Act, 1961 — Section 133, 133 (1), 133 (22), 48 APenal Code, 1860 (IPC) — Section 34, 379
High Courts03 Feb 1978
H. Puttappa and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1978 Kar 148 : (1978) ILR (Kar) 605 : (1978) 1 KarLJ 302
Constitution of India, 1950 — Article 14, 19 (1) (c), 19 (4)Co-operative societies Act, 1912 — Section 47Karnataka Co-operative Societies Act, 1959 — Section 14 A
High Courts02 Feb 1978
The State of Karnataka Vs C.P. Chandrasekhar
Karnataka High Court · AIR 1978 Kar 190
Income Tax Act, 1922 — Section 41, 41 (1)Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a), 10 (2) (a), 3 (3)
High Courts02 Feb 1978
State of Karnataka Vs C.P. Chandrasekhar
Karnataka High Court · (1978) ILR (Kar) 1229 : (1979) 116 ITR 84 : (1978) 2 KarLJ 105
Mysore Agricultural Income Tax Act, 1957 — Section 10 (1) (a), 10 (2) (a), 2 (1) (p), 3 (3)