High Courts02 Sept 1975
Venkanna Vs Fakirappa and Others
Karnataka High Court · AIR 1976 Kar 131 : (1975) 2 KarLJ 433
Constitution of India, 1950 — Article 136, 226, 227Karnataka Land Reforms Act, 1961 — Section 116 (2), 41, 48 A
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,296 of 2,448
High Courts29 Aug 1975
M. Narasimhaiah, Bangalore-21 Vs The State Transport Appellate Tribunal, Bangalore-1 and Others
Karnataka High Court · AIR 1976 Kar 18 : (1975) 2 KarLJ 500
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1939 — Section 64 (1)
High Courts29 Aug 1975
Umar Hayat Khan Vs Mahaboobunnisa
Karnataka High Court · (1976) CriLJ 395
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Adoption and Maintenance Act, 1956 — Section 4 (b)
High Courts27 Aug 1975
M.K. Dasappa Vs G. Ramachandra
Karnataka High Court · AIR 1976 Kar 53 : (1975) 2 KarLJ 491
High Courts22 Aug 1975
The Church of Our Lady of Immaculate Conception, A Roman Catholic Religious Institution in Urva, Bangalore Town Vs The State of Mysore and Another
Karnataka High Court · AIR 1976 Kar 75 : (1975) 2 KarLJ 468
Evidence Act, 1872 — Section 11, 11 (2), 13Madras Land Encroachment Act, 1905 — Section 2 (1)
High Courts22 Aug 1975
Madhwa Ramachandra Mutalik Vs Agricultural Income Tax Officer
Karnataka High Court · (1981) 128 ITR 249
Mysore Agricultural Income Tax Act, 1957 — Section 37
High Courts18 Aug 1975
The Ideal Homes Co-operative Building Society Ltd., Bangalore Vs P.I. Joseph
Karnataka High Court · AIR 1976 Kar 1 : (1976) ILR (Kar) 75 : (1975) 2 KarLJ 312
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 70, 70 (2) (c)
High Courts11 Aug 1975
N.S. Ganesh Rao Vs Sarphina D''Souza Bai and Another
Karnataka High Court · AIR 1976 Kar 4 : (1975) 2 KarLJ 352
Karnataka Rent Control Act, 1961 — Section 21, 48, 48 (1), 50
High Courts06 Aug 1975
Mammunhi Beary Vs Neelamma and Another
Karnataka High Court · AIR 1976 Kar 21 : (1975) 2 KarLJ 300
Transfer of Property Act, 1882 — Section 63Trusts Act, 1882 — Section 90
High Courts04 Aug 1975
Addl. Commissioner of Income Tax, Mysore Vs A.L.N. Rao Charitable Trust
Karnataka High Court · (1976) 102 ITR 474
Income Tax Act, 1961 — Section 11, 2 (15)
High Courts01 Aug 1975
R.T. Chinnavenkatesh Vs The Senior Regional Transport Officer and Licencing Officer, Mysore 4 and Another
Karnataka High Court · AIR 1976 Kar 69 : (1975) 2 KarLJ 385
Karnataka Motor Vehicles Taxation Act, 1957 — Section 15Limitation Act, 1963 — Section 29 (2), 5
High Courts31 Jul 1975
Aslam Ikbal Wali Mohammed Vs The State of Karnataka
Karnataka High Court · (1976) CriLJ 317
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Essential Commodities Act, 1955 — Section 7Southern States (Regulation of Export of Rice) Order, 1964 — Section 3
High Courts30 Jul 1975
S.M. Jayaram Vs State of Karnataka
Karnataka High Court · (1976) CriLJ 217
Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
High Courts30 Jul 1975
D. Narayana Gowda and Others Vs I.N. Krishna Madystha
Karnataka High Court · AIR 1976 Kar 56 : (1975) 2 KarLJ 403
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 151, 47Karnataka Rent Control Act, 1961 — Section 21, 29 (4)
High Courts29 Jul 1975
R.S. Lakshmana Reddy Vs The State of Karnataka
Karnataka High Court · AIR 1976 Kar 36 : (1975) 2 KarLJ 291
Karnataka Motor Vehicles Rules, 1963 — Rule 104A (1) (3) (b)Motor Vehicles Act, 1939 — Section 47, 47 (1) (a), 48
High Courts25 Jul 1975
Gooti Sannaiah and Others Vs State of Karnataka
Karnataka High Court · (1976) CriLJ 154
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 34, 346
High Courts23 Jul 1975
K.G. Jayaseelan Vs The State of Karnataka and Others
Karnataka High Court · AIR 1976 Kar 71 : (1975) 2 KarLJ 285
Karnataka Cinemas (Regulation) Act, 1964 — Section 18Karnataka Cinemas (Regulation) Rules, 1971 — Rule 107, 96 (1), 96 (2)
High Courts22 Jul 1975
Kariyappa and Others Vs Patel Rudrappa and Others
Karnataka High Court · AIR 1976 Kar 29 : (1975) 2 KarLJ 278
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 6 Rule 17, Order 6 Rule 18
High Courts21 Jul 1975
M. Nanjappa Vs The Karnataka State Transport Appellate Tribunal and others
Karnataka High Court · AIR 1975 Kar 238
High Courts21 Jul 1975
The State of Karnataka Vs K.S. Ramdas and Others
Karnataka High Court · (1976) CriLJ 228
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 120 B, 489 B, 489 C, 489 D