Tribunals and Commissions13 Oct 1982
Rudregowda Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 121
COURT ARCHIVE
Karnataka Appellate Tribunal judgments, 1982
17 judgments · page 1 of 1
Tribunals and Commissions30 Sept 1982
Nagaraj S. Vs State of Karnataka and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 110
Karnataka Panchayats (Acquisition, Transfer of Moveable and Immoveable Property) Rules, 1960 — Rule 6Karnataka Village Panchayat and Local Boards Act, 1959 — Section 50
Tribunals and Commissions16 Sept 1982
Erappa and Others Vs State of Karnataka and Other
Karnataka Appellate Tribunal · (1982) 1 KarLJ 104
Karnataka Land Reforms Act, 1961 — Section 67
Tribunals and Commissions20 Aug 1982
Nagendrappa Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 100
Karnataka Land Revenue Rules, 1966 — Rule 43G
Tribunals and Commissions27 Jul 1982
Somwarpet Agrl. Produce Co-op, Marketing Society Vs H.H. Erappa
Karnataka Appellate Tribunal · (1982) 1 KarLJ 95
Karnataka Co-operative Societies Act, 1959 — Section 126A(B)
Tribunals and Commissions27 Jul 1982
Basangouda and Another. Vs Vyavasaya Seva Sahakara Sangha Ltd., Sindnoor and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 93
Karnataka Co-operative Societies Rules, 1960 — Rule 30
Tribunals and Commissions28 Jun 1982
Devamma Vs Mallamma
Karnataka Appellate Tribunal · (1982) 1 KarLJ 87
Civil Procedure Code, 1908 (CPC) — Section 54Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 8
Tribunals and Commissions28 May 1982
State of Karnataka Vs Modren Rice Mills and Another
Karnataka Appellate Tribunal · (1982) 1 KarLJ 78
Karnataka Appellate Tribunal Rules, 1979 — Rule 9Karnataka Court Fees and Suits Valuation Act, 1958 — Section 78(2)(A)
Tribunals and Commissions24 May 1982
S.H. Sunagar Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 85
Karnataka Sales Tax Act, 1957 — Section 6
Tribunals and Commissions18 May 1982
Hadavanahally Group Panchayat Vs Divisional Commissioner, Bangalore
Karnataka Appellate Tribunal · (1982) 1 KarLJ 74
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 203
Tribunals and Commissions21 Apr 1982
Kempanna Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 73
Karnataka Land Revenue Rules, 1966 — Rule 102a(2)
Tribunals and Commissions16 Apr 1982
B. Srinivasa Rao Vs Deputy Commissioner Bangalore District Rural and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 64
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 207
Tribunals and Commissions25 Mar 1982
M.B. Ramachandran Vs K. Abdul Basith Khan and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 60
Karnataka Land Revenue Rules, 1966 — Rule 93
Tribunals and Commissions24 Mar 1982
K.S. Venkataraja Bhattar Vs C. Hanumantiah and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 71
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 6A
Tribunals and Commissions16 Mar 1982
Mahadeva Gowda Vs Hirehonni-halli Group Panchayat Committee and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 68
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 32
Tribunals and Commissions16 Feb 1982
Ananda Rao and Another Vs State of Karnataka
Karnataka Appellate Tribunal · (1982) 1 KarLJ 38
Karnataka Land Grant Rules, 1969 — Rule 18
Tribunals and Commissions01 Feb 1982
Muniswamappa and Others Vs Venkatappa and Others
Karnataka Appellate Tribunal · (1982) 1 KarLJ 35
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 53(4)Karnataka Village Panchayats (Control of Erection of Buildings) Rules, 1960 — Rule 12