High Courts07 Nov 1977
N. Venkataramanappa Vs D.K. Naikar and Another
Karnataka High Court · AIR 1978 Kar 57 : (1978) CriLJ 726
Contempt of Courts Act, 1971 — Section 12, 15, 20Criminal Procedure Code, 1973 (CrPC) — Section 200, 202
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,281 of 2,448
High Courts04 Nov 1977
Kallanagouda Somanagouda Patil Vs Rudragouda and Others
Karnataka High Court · AIR 1978 Kar 61 : (1978) 1 KarLJ 34
Karnataka General Clauses Act, 1899 — Section 6Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 47, 5 (1), 5 (1) (a)
High Courts04 Nov 1977
Ramakaradi Naik Vs Adawi Manja Naik and Others
Karnataka High Court · (1977) 2 KarLJ 465
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts04 Nov 1977
State of Karnataka Vs Shivananda B.G.
Karnataka High Court · (1977) 2 KarLJ 452
Criminal Procedure Code, 1973 (CrPC) — Section 451Karnataka Forest Act, 1963 — Section 62
High Courts03 Nov 1977
Mysore Manufacturers and Traders Vs Ray Choudhary
Karnataka High Court · (1978) CriLJ 577
Criminal Procedure Code, 1973 (CrPC) — Section 181 (4)
High Courts03 Nov 1977
Somiah M.K. Vs State of Karnataka
Karnataka High Court · (1978) 1 KarLJ 93
Penal Code, 1860 (IPC) — Section 99
High Courts02 Nov 1977
Konandur Lingappa and Another Vs State of Karnataka and Another
Karnataka High Court · (1978) 1 KarLJ 271
Commissions of Inquiry Act, 1952 — Section 3Constitution of India, 1950 — Article 166(2)Karnataka State Vigilance Commission Rules, 1965 — Rule 4(7)
High Courts28 Oct 1977
Patel Garudappa Gowda and Another Vs Land Tri Thirthahalli and Others
Karnataka High Court · (1977) 2 KarLJ 449
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts28 Oct 1977
Satyanarayan Narasimha Hebbar and Others Vs Land Tribunal, Kumta and Another
Karnataka High Court · (1977) 2 KarLJ 451
Karnataka Land Reforms Act, 1961 — Section 48a
High Courts26 Oct 1977
Koragamma Parvathi Shedthi Vs Coondapur Taluk Land Tribunal and Another
Karnataka High Court · AIR 1978 Kar 87 : (1978) ILR (Kar) 13 : (1978) 1 KarLJ 14
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 C
High Courts24 Oct 1977
N. Marulappa Vs State of Karnataka and Others
Karnataka High Court · AIR 1978 Kar 46 : (1977) ILR (Kar) 1485 : (1977) 2 KarLJ 447
Constitution of India, 1950 — Article 226Karnataka Land Revenue Act, 1964 — Section 133
High Courts14 Oct 1977
Gurushanthappa M. Others Vs Director of Agricultural and Others
Karnataka High Court · (1977) 2 KarLJ 440
Constitution of India, 1950 — Article 16
High Courts14 Oct 1977
Ulavappa Bhimappa Hosur Vs The Sub-Divisional Magistrate, Dharwar and Others
Karnataka High Court · AIR 1978 Kar 107
Karnataka Debt Relief Act, 1976 — Section 3 (c), 3 (e), 4Karnataka Land Reforms Act, 1961 — Section 133
High Courts13 Oct 1977
Ramegowda and Another Vs Sub-divl Magistrate, Ramanagara and Another
Karnataka High Court · (1978) 2 KarLJ 229
Karnataka Debt Relief Act, 1976 — Section 3
High Courts10 Oct 1977
Matada Rudriah Vs State of Karnataka and Others
Karnataka High Court · (1977) 2 KarLJ 438
Karnataka Debt Relief Act, 1976 — Section 5(9)
High Courts10 Oct 1977
Kangale and Company Vs The Commercial Tax Officer (Int.), II Northern Zone, Belgaum and Another
Karnataka High Court · (1978) 41 STC 296
Karnataka Sales Tax Act, 1957 — Section 28 (3)
High Courts05 Oct 1977
Mohammed Kunhi. B and Others Vs The Divisional Forest Officer and Tree Officer, Chikmagalur
Karnataka High Court · (1977) 2 KarLJ 431
Constitution of India, 1950 — Article 226Karnataka Preservation of Trees Act, 1976 — Section 8
High Courts04 Oct 1977
Girija Rudra Vs The House Rent and Accommodation Controller, Bangalore City and Another
Karnataka High Court · AIR 1978 Kar 34 : (1977) ILR (Kar) 1502 : (1977) 2 KarLJ 427
Constitution of India, 1950 — Article 226, 226 (1) (b)Karnataka Rent Control Act, 1961 — Section 4 (1), 8, 8 (4)
High Courts28 Sept 1977
Kulkarni V.K. Vs Accountant General and Others
Karnataka High Court · (1977) 2 KarLJ 400
Constitution of India, 1950 — Article 229
High Courts27 Sept 1977
Venkatesh M. Mariyappa Gowda Vs Land Reforms Tribunal, Sringeri and Others
Karnataka High Court · AIR 1978 Kar 15
Karnataka Land Reforms Act, 1961 — Section 48 A (1), 48 A (2)Karnataka Land Reforms Rules, 1974 — Rule 43, 43D