High Courts18 Dec 1980
Radhakumariamma D. Vs Rent and Accommodation Controller and Others
Karnataka High Court · (1981) 2 KarLJ 241
Karnataka Rent Control Act, 1961 — Section 4
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 1 of 19
High Courts18 Dec 1980
V. Babulal Vs M.K.M. Shariff
Karnataka High Court · (1981) 1 KarLJ 273
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts16 Dec 1980
The State of Karnataka Vs Dhulappa and Others
Karnataka High Court · (1981) CriLJ 1545
Criminal Procedure Code, 1973 (CrPC) — Section 360, 377 (3), 378, 428Penal Code, 1860 (IPC) — Section 148, 149, 304, 324, 34
High Courts16 Dec 1980
L. Subba Narasimha Murthy Vs Bharath Electronics Ltd. and Another
Karnataka High Court · (1981) 2 KarLJ 529
Industrial Disputes Act, 1947 — Section 33(2)(B)
High Courts12 Dec 1980
K.P. Jayarama Reddy and Others. Vs G. Parameswarappa
Karnataka High Court · (1981) 1 KarLJ 564
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts11 Dec 1980
Shivalingappa Sugirappa Kavishetti and Others Vs Vishnukant Durgosa Raibagi and Another
Karnataka High Court · AIR 1981 Kar 212
High Courts10 Dec 1980
D.C. Shah and Others Vs Commissioner of Gift Tax, Karnataka
Karnataka High Court · (1981) 21 CTR 96 : (1982) 134 ITR 492 : (1981) 6 TAXMAN 179
Estate Duty Act, 1953 — Section 10
High Courts09 Dec 1980
T.H. Saganappa Vs T.R. Srinivasamurthy and Others
Karnataka High Court · AIR 1981 Kar 114 : (1981) 1 KarLJ 149
Constitution of India, 1950 — Article 226, 226 (1) (b)Karnataka Municipalities (President and Vice-President) Election Rules, 1965 — Rule 4 (4)
High Courts08 Dec 1980
Prabhushankar K.V. Vs Selection Committe for Medical Colleges and Others
Karnataka High Court · (1981) 1 KarLJ 255
Constitution of India, 1950 — Article 15(4)
High Courts05 Dec 1980
Rose Chit Funds (P) Ltd. (In Liquidation) Vs G. Venkatachalam
Karnataka High Court · (1991) 72 CompCas 541 : (1991) 4 KarLJ 333
Chit Funds Act, 1982 — Section 64Companies Act, 1956 — Section 18, 19, 446 (2) (b), 635Karnataka Small Causes Courts Act, 1964 — Section 8
High Courts03 Dec 1980
State of Karnataka Vs Satish Timblo and Others
Karnataka High Court · (1981) 2 KarLJ 189
Companies Act, 1956 — Section 210(5)
High Courts03 Dec 1980
Chowdaiah T. Vs Kenchappa and Others
Karnataka High Court · (1981) 1 KarLJ 267
High Courts02 Dec 1980
Maslid-E-Islammabad etc. Vs The Karnataka Board of Wakf and Others etc.
Karnataka High Court · AIR 1981 Kar 154
Constitution of India, 1950 — Article 226, 9Waqf Act, 1954 — Section 15, 63
High Courts02 Dec 1980
Preethi Srinath Vs The Selection Committee for admission to the first M.B.B.S. Course Govt. and Pvt. Medical Colleges
Karnataka High Court · AIR 1981 Kar 58
Constitution of India, 1950 — Article 14, 226Indian Medical Council Act, 1956 — Section 33
High Courts28 Nov 1980
Usman Saheb Shiraj Saheb Attar Vs The Karnataka Board of Wakfs, Bangalore and Others
Karnataka High Court · AIR 1981 Kar 206 : (1981) 1 KarLJ 247
Constitution of India, 1950 — Article 226Waqf Act, 1954 — Section 43, 43 (4)
High Courts27 Nov 1980
P.B. Shankar and Others Vs First Income Tax Officer, Hassan Circle, Hassan
Karnataka High Court · (1981) 21 CTR 343 : (1981) 128 ITR 431 : (1981) 6 TAXMAN 370
Income Tax Act, 1961 — Section 230 A, 230 A (1) (a)
High Courts26 Nov 1980
D. Mahalingaiah Vs Tahsildar and Returning Officer Chikkanayakanahalli and Another
Karnataka High Court · (1981) 1 KarLJ 158
Karnataka Co-operative Societies Rules, 1960 — Rule 14(2)
High Courts24 Nov 1980
Jagadish Patil Vs State of Karnataka and Others
Karnataka High Court · (1981) 1 KarLJ 310
Constitution of India, 1950 — Article 226Karnataka Co-operative Societies Act, 1959 — Section 30a
High Courts24 Nov 1980
Venkatesha A. Vs Ganganapalli Ramakka
Karnataka High Court · (1981) 2 KarLJ 24
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64