High Courts22 Jul 1980
M.K. Narayanappa Vs Geetha Stores
Karnataka High Court · (1980) 2 KarLJ 347
Evidence Act, 1872 — Section 23Karnataka Rent Control Act, 1961 — Section 21(1)(H)
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 11 of 19
High Courts22 Jul 1980
Commissioner of Income Tax Vs Mysore Commercial Union Ltd.
Karnataka High Court · (1981) 20 CTR 11 : (1980) 126 ITR 638 : (1980) 126 ITR 340
Income Tax Act, 1961 — Section 15, 17 (2), 40 A (5)
High Courts21 Jul 1980
Venkatarangaiah Mc Vs State Bank of Mysore and Another
Karnataka High Court · (1981) 1 KarLJ 61
Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 — Section 5(2)
High Courts21 Jul 1980
Ashik Vs The Selection Committee and Others
Karnataka High Court · (1980) 2 KarLJ 270
Karnataka Medical Colleges (Selection for Admission) Rules, 1979 — Rule 10
High Courts19 Jul 1980
The State of Karnataka Vs B.V. Aswathanarayana Setty and Brothers
Karnataka High Court · (1980) 2 KarLJ 361 : (1980) 46 STC 466
Karnataka Sales Tax Act, 1957 — Section 21, 23 (1), 5 (1)
High Courts17 Jul 1980
Official Liquidator, Karnataka High Court Vs Achamma Joseph
Karnataka High Court · (1983) 54 CompCas 291
Companies Act, 1956 — Section 446 (2) (b)
High Courts16 Jul 1980
Cheluvaraj Vs R.T.O. Shimoga and Others
Karnataka High Court · (1980) 2 KarLJ 413
Karnataka Motor Vehicles Taxation Rules, 1957 — Rule 27a
High Courts16 Jul 1980
T.N. Vijaya Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 345
Constitution of India, 1950 — Article 15(4)Karnataka Medical Colleges (Selection for Admission) Rules, 1980 — Rule 4
High Courts16 Jul 1980
C.I.T.B. Mysore Vs P.R. Seetharam
Karnataka High Court · (1980) 2 KarLJ 319
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 141
High Courts15 Jul 1980
Maruthi Narayan Naik and Others Vs State of Karnataka and Others
Karnataka High Court · (1980) 2 KarLJ 274
High Courts15 Jul 1980
S. Shivappa Vs Competent Officer and Dy. Gm Ksrtc Mysore
Karnataka High Court · (1980) 2 KarLJ 248
Karnataka Public Premises (Eviction of Unauthorised Occupants) Act, 1974 — Section 5
High Courts14 Jul 1980
Annadan Vijaya Vidya Prasatak Samiti, Naregal Vs The State of Karnataka and Others
Karnataka High Court · AIR 1980 Kar 221 : (1980) 2 KarLJ 273
Constitution of India, 1950 — Article 226
High Courts11 Jul 1980
Bank of India Vs Rao Saheb Krishna Rao Desai
Karnataka High Court · (1980) 2 KarLJ 495
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts10 Jul 1980
State of Karnataka Vs D.M. Bhadranna
Karnataka High Court · (1980) ILR (Kar) 1125 : (1980) 2 KarLJ 148 : (1980) 46 STC 322
Criminal Procedure Code, 1973 (CrPC) — Section 29 (2), 421, 422Karnataka Sales Tax Act, 1957 — Section 13 (2), 13 (3) (b), 13 (4)
High Courts10 Jul 1980
S.V. Sivamurthappa Vs State of Karnataka
Karnataka High Court · AIR 1981 Kar 49
Constitution of India, 1950 — Article 14, 19 (1) (g), 226, 227Karnataka Weights and Measures (Enforcement) Rules, 1959 — Rule 9
High Courts07 Jul 1980
The Agricultural Produce Market Committee, Raichur Vs C.S. Tandur Brothers and Others
Karnataka High Court · (1981) CriLJ 463 : (1980) 2 KarLJ 341
Criminal Procedure Code, 1973 (CrPC) — Section 247, 256, 256 (1), 256 (12)Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 114, 117
High Courts04 Jul 1980
Sangappa Basappa Vs Chidananda Basawantraya
Karnataka High Court · (1980) 2 KarLJ 202
High Courts03 Jul 1980
H. Naravanaish Vs Land Acquisition Officer and Others
Karnataka High Court · AIR 1981 Kar 26 : (1980) 2 KarLJ 441
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 11, 13Land Acquisition Act, 1894 — Section 23, 3 (3)
High Courts03 Jul 1980
Lakshmana Gowda and others Vs State of Karnataka
Karnataka High Court · (1980) ILR (Kar) 892
High Courts03 Jul 1980
H. Narayaniah and etc. Vs The Land Acquisition Officer, Bangalore
Karnataka High Court · AIR 1981 Kar 26 : (1980) 2 KarLJ 441
Land Acquisition Act, 1894 — Section 23