COURT ARCHIVE

Karnataka High Court judgments

48,956 judgments · page 2,280 of 2,448

High Courts30 Nov 1977

Shiddappa Kariyappa Gouda and Another Vs The Land Tribunal, Ranebennur and Others

Karnataka High Court · AIR 1978 Kar 53 : (1978) 1 KarLJ 83

Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 44, 45

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High Courts30 Nov 1977

Ramachandra Setty Vs Rajalakshmi

Karnataka High Court · (1978) 1 KarLJ 201

Karnataka Rent Control Act, 1961 — Section 21(1)(H)Transfer of Property Act, 1882 — Section 106

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High Courts28 Nov 1977

Basappa Vs The Land Tribunal and Others

Karnataka High Court · AIR 1978 Kar 44 : (1978) ILR (Kar) 12

Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (1), 48 A (8)

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High Courts28 Nov 1977

Srikantappa Vs Selection Committee for Admission to Medical Colleges and Others

Karnataka High Court · (1978) 1 KarLJ 82

Karnataka Medical Colleges (Selection for Admission) Rules, 1975 — Rule 2(2)

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High Courts25 Nov 1977

State of Karnataka Vs Vedavati

Karnataka High Court · (1978) CriLJ 1375

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473Karnataka Forest Rules, 1969 — Rule 25 (3), 43Limitation Act, 1963 — Section 5

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High Courts25 Nov 1977

The State of Karnataka Vs Shakthi Velu

Karnataka High Court · (1978) CriLJ 1238

Criminal Procedure Code, 1973 (CrPC) — Section 190, 209Penal Code, 1860 (IPC) — Section 363, 376

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High Courts25 Nov 1977

Range Forest Officer and Others Vs Anant Venkataram Hegde

Karnataka High Court · (1978) CriLJ 1374

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Karnataka Forest Act, 1963 — Section 71 A, 71 D

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High Courts25 Nov 1977

Bakilana Chinnappa Vs Land Tribunal Mercara Tlq. and Others

Karnataka High Court · (1978) 1 KarLJ 75

Karnataka Land Reforms Act, 1961 — Section 48a

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High Courts24 Nov 1977

Kenchachary M.P. Vs Land Tribunal, Mudigere and Another

Karnataka High Court · (1978) 1 KarLJ 19

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High Courts23 Nov 1977

Girijamma Vs The Tribunal, Mangalore and Others

Karnataka High Court · (1978) 1 KarLJ 21

Karnataka Land Reforms Act, 1961 — Section 48a

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High Courts23 Nov 1977

Nagappa Devanna Naik Vs Venkatramana Thimmanna Naik and Another

Karnataka High Court · AIR 1978 Kar 56 : (1978) ILR (Kar) 175 : (1978) 1 KarLJ 70

Karnataka Land Reforms Act, 1961 — Section 44, 45, 48 A

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High Courts21 Nov 1977

Sangappa Vs The Land Tribunal and Others

Karnataka High Court · AIR 1978 Kar 47 : (1978) 1 KarLJ 43

Constitution of India, 1950 — Article 226, 227Mysore Land Reforms Act, 1962 — Section 44 (1), 45, 48 A

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High Courts18 Nov 1977

Ningamma Vs Land Tribunal, Maddur Taluk and Others

Karnataka High Court · (1978) 1 KarLJ 18

Karnataka Land Reforms Act, 1961 — Section 48a

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High Courts18 Nov 1977

Shivasharanappa Veerabhadrappa Kolar and Others Vs Assistant Commissioner and Returning Officer, Bidar and Others

Karnataka High Court · AIR 1978 Kar 37 : (1978) 2 KarLJ 136

High Court of Karnataka Writ Proceedings Rules, 1977 — Rule 12, 13Karnataka Co-operative Societies Act, 1959 — Section 121, 27 (1)

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High Courts11 Nov 1977

State of Karnataka Vs Munivenkatappa

Karnataka High Court · (1978) 1 KarLJ 41

Criminal Procedure Code, 1973 (CrPC) — Section 239

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High Courts11 Nov 1977

Chowranna Vs Basappa and Others

Karnataka High Court · (1978) 1 KarLJ 103 : (1978) 2 LLJ 42

Constitution of India, 1950 — Article 226

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High Courts11 Nov 1977

Fakruddin Sheriff Vs The Land Tribunal and Others

Karnataka High Court · AIR 1978 Kar 45 : (1978) 1 KarLJ 40

Karnataka Land Reforms Act, 1961 — Section 48 A (5)

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High Courts08 Nov 1977

Laxmi Shedthi and Another - Petitioner Vs Udupi Taluk Land Tribunal and Others

Karnataka High Court · (1978) 1 KarLJ 119

Karnataka Land Reforms Act, 1961 — Section 48a

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High Courts08 Nov 1977

Shivaramaiah Vs Mallikarjunaiah and Others

Karnataka High Court · AIR 1978 Kar 76

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18 (1), 151, 54

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High Courts07 Nov 1977

M.R. Nanjunda Setty Vs Land Tribunal and Another

Karnataka High Court · AIR 1978 Kar 86 : (1978) ILR (Kar) 16

Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 133, 48 A

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