High Courts05 Aug 1977
K.B. Sathyanarayana Rao and Others Vs State of Karnataka and Others
Karnataka High Court · AIR 1977 Kar 221 : (1977) ILR (Kar) 1246 : (1977) 2 KarLJ 192
Karnataka Land Reforms Act, 1961 — Section 34, 36, 48 A
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,283 of 2,448
High Courts02 Aug 1977
Nijaguniah G.S. and Another Vs State of Karnataka and Others
Karnataka High Court · (1978) 1 KarLJ 178
Criminal Procedure Code, 1973 (CrPC) — Section 432(1)
High Courts02 Aug 1977
Gokula Education Foundation (Regd.) and Others Vs The State of Karnataka and Others
Karnataka High Court · AIR 1977 Kar 213 : (1977) ILR (Kar) 1217
Constitution of India, 1950 — Article 228A, 228A (4) (a), 366 (26A), 366 (4A), 368
High Courts01 Aug 1977
Nanjundaiah Vs Rangaiah
Karnataka High Court · (1977) 2 KarLJ 374
Criminal Procedure Code, 1973 (CrPC) — Section 203Karnataka Land Revenue Act, 1964 — Section 196
High Courts29 Jul 1977
M. Madiah Vs The State of Karnataka
Karnataka High Court · (1978) CriLJ 734
Penal Code, 1860 (IPC) — Section 197, 332, 355
High Courts29 Jul 1977
Subhas Motichand Sheth Vs The State of Karnataka
Karnataka High Court · (1978) CriLJ 736
Essential Commodities Act, 1955 — Section 6 AKarnataka Sugar Dealers Licensing Order, 1962 — Section 3
High Courts26 Jul 1977
Basalingappa and Another Vs Ramakant Mallappa Desai and Another
Karnataka High Court · AIR 1978 Kar 1 : (1977) 2 KarLJ 290
Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 50
High Courts21 Jul 1977
Madhav Rao Vs Mohd. Abdul Mateen
Karnataka High Court · (1978) CriLJ 295
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 323, 326, 448
High Courts21 Jul 1977
T. Krishnamurthy and Others Vs K. Shyama Rao and Another
Karnataka High Court · (1978) CriLJ 459
Criminal Procedure Code, 1973 (CrPC) — Section 397 (2), 482
High Courts14 Jul 1977
Saraswatibai Vs Malati
Karnataka High Court · AIR 1978 Kar 8 : (1977) ILR (Kar) 1267 : (1977) 2 KarLJ 219
Insurance Act, 1938 — Section 39, 39 (1), 39 (6)
High Courts14 Jul 1977
Sowcar T. Thimmappa Vs S.L. Prasad
Karnataka High Court · AIR 1978 Kar 25 : (1977) 2 KarLJ 346
Karnataka Rent Control Act, 1961 — Section 21 (2) (iii)Transfer of Property Act, 1882 — Section 114
High Courts14 Jul 1977
Bomma Vs State of Karnataka
Karnataka High Court · (1977) 2 KarLJ 350
Evidence Act, 1872 — Section 32(1)
High Courts11 Jul 1977
Basappa Basavantanpa Sureban and Others Vs Ningangouda Dyavanagouda Patil
Karnataka High Court · (1978) CriLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195 (1) (b), 482Karnataka Police Act, 1963 — Section 170
High Courts29 Jun 1977
Ghouse Saheb Vs Sharifa Bi and Others
Karnataka High Court · AIR 1977 Kar 181 : (1977) ILR (Kar) 1178 : (1977) 2 KarLJ 467
Civil Procedure Code, 1908 (CPC) — Section 144, 47Land Acquisition Act, 1894 — Section 31 (2)Mysore Court-fees and Suits Valuation Act, 1958 — Section 48, 49
High Courts28 Jun 1977
M.M. Yaragatti Vs Vasant Siddoji Jadhav and Others
Karnataka High Court · AIR 1977 Kar 196 : (1977) ILR (Kar) 1262 : (1977) 2 KarLJ 243
Constitution of India, 1950 — Article 226, 227Karnataka Rent Control Act, 1961 — Section 21 (1) (h), 21 (4), 50
High Courts27 Jun 1977
Osmansaheb Vs Venkatesh Industries
Karnataka High Court · (1978) 1 KarLJ 422
Karnataka Rent Control Act, 1961 — Section 21(1)(H)
High Courts24 Jun 1977
Y. Kichappa Setty Vs V. Somanna Naika and Another
Karnataka High Court · AIR 1977 Kar 185 : (1977) ILR (Kar) 1323 : (1977) 2 KarLJ 157
Constitution of India, 1950 — Article 226Karnataka Land Reforms Act, 1961 — Section 48 AKarnataka Land Revenue Act, 1964 — Section 133
High Courts24 Jun 1977
G.S. Gupta Vs Basheer Ahamed and Others
Karnataka High Court · AIR 1977 Kar 193 : (1977) ILR (Kar) 1359 : (1977) 2 KarLJ 258
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Karnataka House Rent and Accommodation Control Act, 1961 — Section 21 (1) (h)
High Courts23 Jun 1977
Shankaramma and Another Vs Madappa and Others
Karnataka High Court · AIR 1977 Kar 188 : (1977) ILR (Kar) 1386 : (1977) 2 KarLJ 239
Hindu Succession Act, 1956 — Section 6Hindu Women Rights Act, 1933 — Section 14 (1)
High Courts22 Jun 1977
Purna Investments Ltd. Vs Southern Steelmet and Alloys Ltd. and Others
Karnataka High Court · (1978) 48 CompCas 264 : (1977) ILR (Kar) 1365 : (1977) 2 KarLJ 266
Companies Act, 1956 — Section 397, 398, 402