High Courts12 Feb 1980
T. Ramadasappa Vs State of Karnataka
Karnataka High Court · (1980) 2 KarLJ 179
Karnataka Slum Areas (Improvement and Clearance) Act, 1973 — Section 34 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1980
378 judgments · page 18 of 19
High Courts11 Feb 1980
N. Shivanna Vs State of Karnataka and Another
Karnataka High Court · (1980) 1 KarLJ 419
Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3(2)Karnataka Land Revenue Act, 1964 — Section 128
High Courts08 Feb 1980
Khamarulla Khan and Others Vs Mujiba K. Khan
Karnataka High Court · (1980) 2 KarLJ 26
Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts08 Feb 1980
A. Laxminarayana Acharya Vs Land Tribunal Udupi and Others
Karnataka High Court · (1980) 2 KarLJ 12
Karnataka Land Reforms Act, 1961 — Section 44
High Courts06 Feb 1980
Papinakanahalli Venkanna and Others Vs Janadri Venkanna Setty
Karnataka High Court · AIR 1981 Kar 20 : (1980) ILR (Kar) 147 : (1981) 1 KarLJ 56
Karnataka Rent Control Act, 1961 — Section 21 (1)Transfer of Property Act, 1882 — Section 106
High Courts06 Feb 1980
Lingamma Vs State of Karnataka
Karnataka High Court · AIR 1982 Kar 18 : (1981) ILR (Kar) 161 : (1981) 2 KarLJ 177
Karnataka Appellate Tribunal Act, 1976 — Section 3, 5Karnataka Land Revenue Act, 1964 — Section 55, 55 (2), 55 (3)
High Courts04 Feb 1980
Fakiragouda Jeevanagouda Vs Chief Executive Officer, Mundagod and Others
Karnataka High Court · (1980) 2 KarLJ 51
Karnataka Village Panchayat and Local Boards Act, 1959 — Section 32(2)
High Courts04 Feb 1980
I.T.C. Ltd. and Others Vs Union of India and Others
Karnataka High Court · (1981) 8 ELT 690 : (1980) 2 KarLJ 39
Central Excise Act, 1944 — Section 4 (a)Central Excise Rules, 1944 — Rule 11Constitution of India, 1950 — Article 226, 265
High Courts30 Jan 1980
Neminath Brothers Vs The Commercial Tax Officer (Intelligence) IV, North Zone, Belgaum
Karnataka High Court · (1980) 2 KarLJ 21 : (1980) 45 STC 490
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 28 (3)
High Courts29 Jan 1980
Ninge Gowda Vs Jayamma and Others
Karnataka High Court · AIR 1980 Kar 166 : (1980) ILR (Kar) 589 : (1980) 2 KarLJ 25
Karnataka Prevention of Fragmentation and Consolidation of Holdings Act, 1966 — Section 39, 4 (2), 5, 6
High Courts28 Jan 1980
V. Durgappa Vs The Chief Engineer and Disciplinary Authority, Karnataka Electricity Board, Bangalore and Others
Karnataka High Court · AIR 1980 Kar 167
Constitution of India, 1950 — Article 226
High Courts28 Jan 1980
K. Seetharama Rao Vs Assistant Commercial Tax Officer, Davanagere
Karnataka High Court · (1986) 62 STC 348
High Courts25 Jan 1980
Jubeda Kom Moulasab and Others Vs Kansoor Group D.P.P P.V.S.S. and Others
Karnataka High Court · (1981) ACJ 193
Motor Vehicles Act, 1988 — Section 95 (2) (a)
High Courts24 Jan 1980
Gangadhar Bhat Vs Srikant and Another
Karnataka High Court · AIR 1981 Kar 35 : (1980) ILR (Kar) 792 : (1980) 1 KarLJ 416
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1U, Order 9 Rule 13, 96
High Courts24 Jan 1980
Shivegowda Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 34
Karnataka Civil Services Rules, 1958 — Rule 8(27a)Karnataka General Recruitment Rules, 1957 — Rule 2(1)(B)
High Courts24 Jan 1980Dismissed
Karnataka State Road Transport Corporation Vs A.R. Satishchandra
Karnataka High Court · (1981) ACJ 138
Hindu Succession Act, 1956 — Section 16 (a)Motor Vehicles Act, 1939 — Section 110 A, 110 A, 110 D
High Courts22 Jan 1980
Patil Shivayya Vs Kavishetti Shankarappa Sugurappa and Others
Karnataka High Court · AIR 1980 Kar 79 : (1980) ILR (Kar) 295 : (1980) 1 KarLJ 71
Civil Procedure Code, 1908 (CPC) — Section 151Conduct of Election Rules, 1961 — Rule 93, 94Representation of the Peoples Act, 1951 — Section 128, 94
High Courts21 Jan 1980
Allisab Husensab Vs State of Karnataka and Another
Karnataka High Court · (1980) 2 KarLJ 17
Karnataka General Clauses Act, 1899 — Section 23Karnataka Municipal Corporation Act, 1976 — Section 421
High Courts18 Jan 1980
A. Govinda Shetty Vs State of Karnataka and Others
Karnataka High Court · (1980) 2 KarLJ 32
Karnataka Civil Services Rules, 1958 — Rule 41(1)(Ii)
High Courts17 Jan 1980
B. Krishna Bhat Vs The Superintendent of Police
Karnataka High Court · AIR 1980 Kar 81
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 409, 420