High Courts16 Jun 1980
N. Janardhana Acharya Vs The State of Karnataka
Karnataka High Court · (1980) 2 KarLJ 145 : (1980) 46 STC 375
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1), 6, 8 A
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 13 of 19
High Courts16 Jun 1980
S.M. Suligavi Vs The Judicial Magistrate, Court First Class, Bagalkot and Others
Karnataka High Court · (1980) ILR (Kar) 1461 : (1980) 2 KarLJ 141 : (1980) 46 STC 335
Karnataka Sales Tax Act, 1957 — Section 13 (1), 13 (2), 13 (3) (b), 13 (4), 15 (2)
High Courts13 Jun 1980
J. Ramachandra Raju Vs Sannappa Lakmappa and Another
Karnataka High Court · (1980) 2 KarLJ 321
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Jun 1980
Bistappa and Others Vs Puttappa and Others
Karnataka High Court · (1980) 2 KarLJ 283
Karnataka Land Reforms Act, 1961 — Section 45
High Courts11 Jun 1980
Gopal Films Vs Income Tax Officer, Assessment-5, (Addl.) Circle-I
Karnataka High Court · (1983) 139 ITR 566
Income Tax Act, 1961 — Section 147, 147 (a), 148
High Courts11 Jun 1980
G.V. Appanna Vs R.T.O. Belgaum and Others
Karnataka High Court · (1980) 2 KarLJ 121
Karnataka Motor Vehicles Taxation Act, 1957 — Section 9(1)
High Courts11 Jun 1980
Paddamma and Others Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 465
Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 — Section 10a
High Courts10 Jun 1980
P. Muniswamy Vs Land Tribunal Anekal and Others
Karnataka High Court · (1980) 2 KarLJ 239
Karnataka Land Reforms Act, 1961 — Section 48a (4)
High Courts09 Jun 1980Dismissed
Sundaram Finance Ltd. Vs D.G. Nanjappa and Others
Karnataka High Court · (1980) ACJ 377
Motor Vehicles Act, 1939 — Section 110 A, 110 B, 95 (2)
High Courts09 Jun 1980
Rudrappa Kalaveerappa Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 118
Karnataka Municipalities (Delegation of Powers, Executive Functions, Duties, Powers and Determination of Staff) Rules, 1973 — Rule 11Karnataka Municipalities Act, 1964 — Section 320(1)
High Courts09 Jun 1980
V.B. Laxmeshwar Vs The Deputy Chief Auditor and Others
Karnataka High Court · (1981) 1 KarLJ 358
Constitution of India, 1950 — Article 14
High Courts06 Jun 1980
Gajanan Consumers Welfare Society, Shahabazar, Gulbarga Vs The Director of Food and Civil Supplies, Bangalore and Others
Karnataka High Court · AIR 1980 Kar 222
Karnataka Sugar Dealers Licensing Order, 1962 — Section 8 (1)
High Courts04 Jun 1980Dismissed
Karnataka Olympic Association Vs Vidyacharan Shukla
Karnataka High Court · (1990) ILR (Kar) 2358
Civil Procedure Code, 1908 (CPC) — Section 25
High Courts04 Jun 1980
Banashankari Devasthan Vs State of Karnataka and Others
Karnataka High Court · (1980) 2 KarLJ 111
Karnataka Land Reforms Act, 1961 — Section 44
High Courts04 Jun 1980
Karnataka State Road Transport Corporation, Bangalore Vs The Regional Transport Authority, Chitradurg and Another
Karnataka High Court · AIR 1980 Kar 163
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 68 D (3), 68 F (1A), 68 F (1B)
High Courts04 Jun 1980
Puttaswamappa Vs Krishna Urs and Others
Karnataka High Court · (1980) 2 KarLJ 113
Provincial Insolvency Act, 1920 — Section 6(B)Stamp Act, 1899 — Article 49(A)Stamp Rules, 1925 — Rule 5
High Courts02 Jun 1980
H. Seshadri Vs State of Karnataka Ors.
Karnataka High Court · (1980) 2 KarLJ 463
Karnataka Medical Colleges Selection for Post Graduate Rules, 1979 — Rule 4
High Courts29 May 1980
Ashok Reddy Vs The Deputy Commissioner, Gulbarga and Others
Karnataka High Court · AIR 1981 Kar 33 : (1981) ILR (Kar) 14
Essential Commodities Act, 1955 — Section 3, 6 A, 6 B
High Courts29 May 1980
M. Ramaiah Vs Spl. Dy. Commr. Bangalore Dt. and Another
Karnataka High Court · (1980) 2 KarLJ 461
Karnataka Land Grant Rules, 1969 — Rule 40Mysore Land Revenue Rules, 1938 — Rule 43g(7)
High Courts28 May 1980
Veeramani and etc. Vs The Regional Transport Authority, Bangalore and Others
Karnataka High Court · AIR 1980 Kar 213 : (1980) ILR (Kar) 1112
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 2 (15), 2 (3)