High Courts03 Jul 1980
Lakshmana Gowda Vs State of Karnataka and Others
Karnataka High Court · (1981) 1 KarLJ 1
Constitution of India, 1950 — Article 14, 19, 31Karnataka Village Offices Abolition Act, 1961 — Section 7
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 12 of 19
High Courts02 Jul 1980
B.L. Somanna Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 286
Karnataka Land Revenue Act, 1964 — Section 128(4)Land Acquisition Act, 1894 — Section 4(1)
High Courts01 Jul 1980
Channabasappa Mallppa Vs Dy. Commr Dharwad and Another
Karnataka High Court · (1981) 1 KarLJ 60
Karnataka Panchayats (Secretaries) (Cadre and Recruitment) Rules, 1970 — Rule 3Karnataka Village Panchayat and Local Boards Act, 1959 — Section 20
High Courts01 Jul 1980
R. Lakshmi Vs Deepak Khanna
Karnataka High Court · (1980) 2 KarLJ 197
Special Marriage Act, 1954 — Section 36
High Courts30 Jun 1980
Binny Limited Vs Commissioner of Labour and Others
Karnataka High Court · (1981) ILR (Kar) 289 : (1981) 1 LLJ 178
Companies Act, 1956 — Section 2 (9), 3 (1)Payment of Gratuity Act, 1972 — Section 2 (a) (i), 7
High Courts30 Jun 1980
B.V. Chellam Vs Corpn. of City of Bangalore and Others
Karnataka High Court · (1980) 2 KarLJ 196
Karnataka Municipal Corporation Act, 1976 — Section 462
High Courts30 Jun 1980
Viswanath Singh B.R. Vs Shivalingaiah
Karnataka High Court · (1981) 2 KarLJ 327
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1
High Courts30 Jun 1980
Rudraiah Vs State of Karnataka and Others
Karnataka High Court · AIR 1982 Kar 182 : (1981) 1 KarLJ 33
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts30 Jun 1980
Addl. Commissioner Of Income Tax, Karnataka Vs Bangalore Soft Drinks (P.) Ltd.
Karnataka High Court · (1980) 18 CTR 376 : (1980) 126 ITR 38 : (1981) 5 TAXMAN 69
Income Tax Act, 1961 — Section 263, 80 JIncome Tax Rules, 1962 — Rule 19A, 19A (3)
High Courts27 Jun 1980
Addl. Commissioner of Income Tax, Mysore and Others Vs Mahadeshwara Lorry Service
Karnataka High Court · (1980) 18 CTR 147 : (1981) ILR (Kar) 269 : (1981) 129 ITR 516 : (1980) 4 TAXMAN 481
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139, 139 (1), 271, 271 (2)
High Courts26 Jun 1980
Sitabai Vs The Land Tribunal, Bijapur and Another
Karnataka High Court · AIR 1982 Kar 3
Karnataka Land Reforms Act, 1961 — Section 14, 44
High Courts23 Jun 1980
Income Tax Officer, Company Circle, Bangalore Vs Margarine and Refind Oil Co. Ltd.
Karnataka High Court · (1981) 20 CTR 18 : (1982) 133 ITR 791 : (1981) 6 TAXMAN 70
Income Tax Act, 1961 — Section 147 (b), 149, 35
High Courts20 Jun 1980
Thimma and Others Vs Union of India and Others
Karnataka High Court · (1981) CriLJ 244 : (1980) ILR (Kar) 1367 : (1980) 2 KarLJ 492
Criminal Procedure Code, 1973 (CrPC) — Section 432, 433 APenal Code, 1860 (IPC) — Section 57
High Courts20 Jun 1980
M. Abbas Vs State of Karnataka
Karnataka High Court · (1980) 2 KarLJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 451Karnataka Forest Act, 1963 — Section 62
High Courts20 Jun 1980
Narayana Rao Vs State of Karnataka and Others
Karnataka High Court · (1980) 2 KarLJ 377
High Courts20 Jun 1980
The State of Karnataka Vs Udipi Krishna Bhavan
Karnataka High Court · (1981) 48 STC 177
Karnataka Sales Tax Act, 1957 — Section 23, 8 A
High Courts19 Jun 1980Dismissed
Bangalore Soft Drinks (P) Ltd. Vs Union of India (UOI) and Superintendent of Central Excise
Karnataka High Court · (1980) CENCUS 645
Central Excise Rules, 1944 — Rule 36 (2), 4
High Courts18 Jun 1980
Bhagwanchand S. Jain and Co. Vs Addl. Commissioner of Income Tax, Karnataka
Karnataka High Court · (1980) 18 CTR 156 : (1981) 127 ITR 770 : (1980) 4 TAXMAN 447
Income Tax Act, 1961 — Section 184 (7), 263
High Courts18 Jun 1980
R. Gopal Ramnaryan Vs Third Income Tax Officer, Circle-II, Banglore
Karnataka High Court · (1980) 19 CTR 391 : (1980) 126 ITR 369 : (1981) 5 TAXMAN 71
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143 (4), 210, 240, 254 (4)
High Courts16 Jun 1980
The General Manager, Karnataka State Road Transport Corporation, Bangalore Vs Krishnan and Others
Karnataka High Court · (1981) ACJ 273 : AIR 1981 Kar 11