High Courts23 Sept 1977
Mckenzies Ltd. Vs State of Mysore (Karnataka) and Others
Karnataka High Court · AIR 1978 Kar 89 : (1978) 1 KarLJ 57
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Section 115, 115 (1) (C)
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,282 of 2,448
High Courts23 Sept 1977
Sowcar T. Thimmappa and Sons and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1978 Kar 17 : (1977) 2 KarLJ 416
Constitution of India, 1950 — Article 14, 226, 226 (1) (b), 226 (1) (c)Karnataka Excise (Lease of the Right of Retail Vend of Liquor) Rules, 1969 — Rule 16, 17, 18
High Courts22 Sept 1977
Mahapursha Durga Joglekar Vs State of Karnataka
Karnataka High Court · (1977) 2 KarLJ 463
Karnataka Excise Act, 1965 — Section 34Karnataka Excise Possession Transport Import and Export of Intoxicants Rules, 1967 — Rule 21
High Courts21 Sept 1977
The State of Karnataka Vs Kamalaksha
Karnataka High Court · (1978) CriLJ 290
Penal Code, 1860 (IPC) — Section 300, 302
High Courts21 Sept 1977
G.K. Lokamatha Vs Director of Technical Education and Another
Karnataka High Court · (1977) 2 KarLJ 391
Karnataka State Civil Services (General Recruitment) Rules, 1957 — Rule 6(4)(B)
High Courts21 Sept 1977
Ngef Employees Assn and Others Vs Rpf Commr and Others
Karnataka High Court · (1977) 2 KarLJ 404
Additional Emoluments (Compulsory Deposit) Act, 1974 — Section 6
High Courts20 Sept 1977
Rahamtulla and Others Vs State
Karnataka High Court · (1978) CriLJ 109
Karnataka Excise Act, 1965 — Section 14 (2), 32Probation of Offenders Act, 1958 — Section 4, 4 (1)
High Courts08 Sept 1977
Chikkamuniramiah Vs Deputy Commr. Bangalore Dist.
Karnataka High Court · (1978) 1 KarLJ 181
Land Acquisition Act, 1894 — Section 18(3)(B)
High Courts05 Sept 1977
Aneppa and Others Vs The State of Karnataka
Karnataka High Court · (1978) CriLJ 462
Penal Code, 1860 (IPC) — Section 143, 148, 149, 302
High Courts02 Sept 1977
Sankarasetty Pompanna Vs State of Karnataka and Another
Karnataka High Court · (1977) CriLJ 2072
Criminal Procedure Code, 1973 (CrPC) — Section 363 (1), 397Limitation Act, 1963 — Article 113
High Courts02 Sept 1977
Lakshmana Rao K.R. Vs The Governor of Karnataka and Another
Karnataka High Court · (1977) 2 KarLJ 380
Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 — Rule 11
High Courts01 Sept 1977
D.L. Ramesh Vs State of Karnataka and Others
Karnataka High Court · AIR 1978 Kar 3 : (1977) ILR (Kar) 1256 : (1977) 2 KarLJ 286
High Courts26 Aug 1977
K. Ramalingam Vs M.V. Ramanathan
Karnataka High Court · AIR 1978 Kar 65 : (1977) 2 KarLJ 436
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 151Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts22 Aug 1977
Radhakrishna Setty Vs Land Tribunal and Another
Karnataka High Court · AIR 1978 Kar 7 : (1977) ILR (Kar) 1236 : (1977) 2 KarLJ 281
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 133, 48 A
High Courts19 Aug 1977
S.M. Basappa Vs B. Anand Rao
Karnataka High Court · (1978) CriLJ 294
Criminal Procedure Code, 1973 (CrPC) — Section 251, 254, 255Employees Provident Funds and Family Pension Fund Act, 1952 — Section 14 (2)
High Courts18 Aug 1977
H.B. Shingappa Gowda Vs Land Reforms Tribunal and Others
Karnataka High Court · AIR 1977 Kar 218 : (1977) ILR (Kar) 1250 : (1977) 2 KarLJ 312
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 48 A, 48 A (6)
High Courts11 Aug 1977
State of Karnataka Vs Rayappa and Others
Karnataka High Court · (1978) 1 KarLJ 180
Bonded Labour System Abolition Act, 1976 — Section 21
High Courts11 Aug 1977
M.P. Ponnamma and Another Vs The State of Karnataka
Karnataka High Court · (1978) CriLJ 1241
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 366
High Courts11 Aug 1977
Govinda Vs State of Karnataka
Karnataka High Court · (1977) 2 KarLJ 378
Criminal Procedure Code, 1973 (CrPC) — Section 483
High Courts10 Aug 1977
Mallappa Vs Veerabasappa and Others
Karnataka High Court · (1977) CriLJ 1856
Criminal Procedure Code, 1973 (CrPC) — Section 157, 250, 358Penal Code, 1860 (IPC) — Section 109, 447