High Courts07 Apr 1977
City Municipal Council, Shimoga - Petitioner Vs Laxminarayana Tiwari and Others
Karnataka High Court · (1977) 2 KarLJ 489
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,285 of 2,448
High Courts05 Apr 1977
The Hukumchand Insurance Co. Ltd. Vs The Bank of Baroda and Others
Karnataka High Court · AIR 1977 Kar 204 : (1977) ILR (Kar) 980
Contract Act, 1872 — Section 196, 197Transfer of Property Act, 1882 — Section 68, 91
High Courts04 Apr 1977
Sri Muniyellappa Vs B.M. Krishnamurthy and Others
Karnataka High Court · AIR 1977 Kar 137 : (1977) ILR (Kar) 700 : (1977) 1 KarLJ 389
Constitution of India, 1950 — Article 226, 227Karnataka Land Reforms Act, 1961 — Section 4 A (1), 45
High Courts04 Apr 1977
Syed Shah Mohd. Hussaini and Another Vs Khutbuddin and Others
Karnataka High Court · AIR 1977 Kar 223 : (1977) 1 KarLJ 374
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts31 Mar 1977
B. Siddalingappa Vs M.C. Moben
Karnataka High Court · AIR 1978 Kar 10 : (1977) ILR (Kar) 756 : (1977) 1 KarLJ 385
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34Karnataka Small Causes Courts Act, 1964 — Section 18
High Courts30 Mar 1977
Academy of General Education, Manipal Vs Venkataraj S.
Karnataka High Court · (1977) 2 KarLJ 491
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts30 Mar 1977
Monnappa Vs Chief Secretary, Govt. of Karnataka and Another
Karnataka High Court · (1977) 2 KarLJ 368
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 93
High Courts25 Mar 1977
R.G. Hiremath and Another Vs T. Krishnappa
Karnataka High Court · AIR 1978 Kar 13 : (1977) ILR (Kar) 1016 : (1977) 1 KarLJ 429
Evidence Act, 1872 — Section 116
High Courts24 Mar 1977
Indian Hume Pipe Co., Ltd. Vs The Mysore State Electricity Board
Karnataka High Court · (1977) 2 KarLJ 495
Contract Act, 1872 — Section 25(3)
High Courts24 Mar 1977
Y. Chandrashekara Hegde Vs Omayya Shetty
Karnataka High Court · AIR 1978 Kar 29 : (1977) ILR (Kar) 969 : (1977) 1 KarLJ 423
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1908 — Section 12, 182 (2)
High Courts23 Mar 1977
Venkataramana Subnaya Bhat and Another Vs Timmappa Venkatraman Hegde and Others
Karnataka High Court · AIR 1977 Kar 203 : (1977) 1 KarLJ 353
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 20 Rule 6, 115, 151, 152
High Courts15 Mar 1977
M.P. Jayaraj Vs The State of Karnataka
Karnataka High Court · (1977) CriLJ 1724
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 149, 307, 326
High Courts15 Mar 1977
Jilani Vs State of Karnataka
Karnataka High Court · (1978) 2 KarLJ 121
Criminal Procedure Code, 1973 (CrPC) — Section 374
High Courts14 Mar 1977
Gajanan Krishnarao Ramdurg Vs V.S. Siddannavar and Others
Karnataka High Court · AIR 1977 Kar 160 : (1977) ILR (Kar) 678 : (1977) 1 KarLJ 301
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts14 Mar 1977
B.S. Tookappa Vs The State
Karnataka High Court · (1977) CriLJ 1850
Criminal Procedure Code, 1973 (CrPC) — Section 452, 454
High Courts11 Mar 1977Dismissed
N. Ajjappareddi Vs Selvaraj and Others
Karnataka High Court · (1977) ACJ 482
Motor Vehicles Act, 1988 — Section 110, 110 A
High Courts11 Mar 1977
Kanvihalli Chinnappa Vs Tigari Shivappa and Others
Karnataka High Court · AIR 1977 Kar 162 : (1977) ILR (Kar) 676 : (1977) 1 KarLJ 300
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Karnataka Land Reforms Act, 1961 — Section 79 a, 80
High Courts04 Mar 1977Allowed
New India Assurance Company Ltd. Vs Parvathamma and Others
Karnataka High Court · (1977) ACJ 469
Motor Vehicles Act, 1988 — Section 110 (A), 96 (1), 96 (2)
High Courts02 Mar 1977
Patre S. Rudra Murthy Vs The Karnataka Board of Wakfs and Others
Karnataka High Court · AIR 1977 Kar 147 : (1977) 1 KarLJ 342
Constitution of India, 1950 — Article 226 (3)Waqf Act, 1954 — Section 15 (2) (h), 36 A, 36 B
High Courts28 Feb 1977
Meghraj and Others Vs B. Seshagiri Rao
Karnataka High Court · AIR 1977 Kar 163 : (1977) ILR (Kar) 881 : (1977) 1 KarLJ 266
Transfer of Property Act, 1882 — Section 106