High Courts03 Jan 1978
M. Balaram and Others Vs M.S. Vasanth and Another
Karnataka High Court · AIR 1978 Kar 102 : (1978) ILR (Kar) 415 : (1978) 1 KarLJ 150
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (1) (j), 21 (1) (k)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,279 of 2,448
High Courts03 Jan 1978
Ganga Birappa Vs State of Karnataka and Another
Karnataka High Court · AIR 1978 Kar 206 : (1978) ILR (Kar) 947 : (1978) 1 KarLJ 364
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3 (1), 3 (3), 3 (4), 4 (5)Karnataka Acquisition of Land for Grant of House sites Rules, 1973 — Rule 6, 8, 9
High Courts02 Jan 1978
E.L.J. Rebello and Others Vs Commissioner of Agricultural Income Tax and Another
Karnataka High Court · (1978) 115 ITR 510 : (1978) 1 KarLJ 168
Mysore Agricultural Income Tax Act, 1957 — Section 35, 35 (1), 55
High Courts28 Dec 1977
T. Sharda Vs The Principal, Visveswariah College of Engineering, Bangalore and Others
Karnataka High Court · AIR 1978 Kar 111
Constitution of India, 1950 — Article 14, 226
High Courts28 Dec 1977
Sanjiva Poojary Vs Sulochana N. Nayak and Others
Karnataka High Court · (1978) 1 KarLJ 194
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts20 Dec 1977
Palthur Raja Saheb Vs Noor Mohemed Saheb and Others
Karnataka High Court · AIR 1978 Kar 81 : (1978) 1 KarLJ 132
Karnataka Rent Control Act, 1961 — Section 21 (1) (j)
High Courts20 Dec 1977
Pooswamy M. Vs Union of India and Others
Karnataka High Court · (1978) 1 KarLJ 188
Constitution of India, 1950 — Article 311
High Courts20 Dec 1977
Radio and Electricals Mfg. Co. Ltd. Vs Industrial Tribunal and Others
Karnataka High Court · (1979) 38 FLR 112 : (1978) 1 KarLJ 130 : (1978) 2 LLJ 131
Industrial Disputes Act, 1947 — Section 10, 33, 33 (1), 33 (2) (b)
High Courts20 Dec 1977
Ballesha Rama Khot and Others Vs The Land Tribunal, Chikodi and Others
Karnataka High Court · AIR 1978 Kar 73
Karnataka Land Reforms Act, 1961 — Section 121, 129, 41, 44, 44 (1)Karnataka Land Revenue Act, 1964 — Section 2 (11)
High Courts20 Dec 1977
V. Krishna Bhat Vs Ravishankar and Others
Karnataka High Court · AIR 1978 Kar 117 : (1978) ILR (Kar) 401 : (1978) 1 KarLJ 144
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 6, 115
High Courts19 Dec 1977
The Navalgund Taluka Agricultural Produce Co-operative Marketing Society Ltd. Vs The State of Karnataka
Karnataka High Court · AIR 1978 Kar 122 : (1978) ILR (Kar) 485 : (1978) 1 KarLJ 127
Karnataka Co-operative Societies Act, 1959 — Section 106, 30 (1)
High Courts16 Dec 1977
Ashok Timber Industries Vs Mysore Arts and Woodworks Co. P. Ltd.
Karnataka High Court · (1978) 1 KarLJ 113
Karnataka Rent Control Act, 1961 — Section 43
High Courts15 Dec 1977
Vishnu Narayan Vs Paplal Baldev and Others
Karnataka High Court · (1978) 1 KarLJ 212
Karnataka Rent Control Act, 1961 — Section 3(R)
High Courts13 Dec 1977
M. Nagaraj and Another Vs The Controller of Customs and Central Excise, Bangalore
Karnataka High Court · AIR 1978 Kar 83 : (1978) 1 KarLJ 110
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 115 (2), 142
High Courts09 Dec 1977
Ravishankar Naik Vs State of Karnataka and Others
Karnataka High Court · (1978) 1 KarLJ 123
High Courts09 Dec 1977
Patel Giriyappa Vs Deputy Transport Commr and Another
Karnataka High Court · (1978) 1 KarLJ 86
Karnataka Motor Vehicles Taxation Act, 1957 — Section 16(3)
High Courts07 Dec 1977
Narasimha Setty K.G. and Others Vs State of Karnataka and Others
Karnataka High Court · (1978) 1 KarLJ 208
Karnataka Land Reforms Act, 1961 — Section 44
High Courts06 Dec 1977
Venkatappa Vs L.N. Dattatri and Others
Karnataka High Court · AIR 1978 Kar 51 : (1978) ILR (Kar) 31 : (1978) 1 KarLJ 90
Karnataka Land Reforms Act, 1961 — Section 133, 45, 48 A (1)Limitation Act, 1963 — Section 5
High Courts05 Dec 1977
Mahadevappa Sangappa Vs State of Karnataka
Karnataka High Court · (1978) 1 KarLJ 183
Evidence Act, 1872 — Section 118
High Courts01 Dec 1977
Basvagowda Vs Land Tribunal, Athani and Others
Karnataka High Court · AIR 1978 Kar 42
Constitution of India, 1950 — Article 226, 226 (1) (b)Karnataka Land Reforms Act, 1961 — Section 45, 48 A, 48 A (1)